Authored By: Shaan Molebogeng University of South Africa Case Summary: Mtshali v Momentum Investments – Dismissal for Incapacity Due to
Mtshali v Momentum Investments – Dismissal for Incapacity Due to Ill Health Read More »
Authored By: Asemahle Zimba Cape Peninsula University of Technology Case Citation and Basic Information Case Name: Rail Commuters Action Group
Rail Commuters Action Group and Others v Transnet Ltd t/a Metrorail and Others Read More »
Authored By: Abongile Bushu University of Johannesburg Introduction Just one year after the nation’s first democratic elections, South Africa’s newly
Authored By: Bokamoso Machika Regenesys Business School Case Citation Case name: S v Makwanyane and Another Citation: S v Makwanyane
S v Makwanyane and Another Read More »
Authored By: Nomsa University of Johannesburg CASE CITATION AND BASIC INFORMATION Citation: 1995 (3) SA 391 (CC); 1995 (6) BCLR
S v Makwanyane and Another 1995 (3) SA 391 (CC) Read More »
Authored By: Arailym Zhumakan University of Turin Introduction New York Times Co. v. Sullivan is a landmark decision of the
New York Times Co. v Sullivan, 378 U.S. 254 (1964) Read More »
Authored By: Kananelo Dimpho Mphuti Case Citation and Basic Information Case Name: Government of the Republic of South Africa and
Government of the Republic of South Africa and Others v Grootboom and Others Read More »
Authored By: Leon Mtshali University of South Africa CASE SUMMARY: S v Makwanyane and Another Case name: S v Makwanyane
S v Makwanyane and Another Read More »
Authored By: Jovita Meidiana Purwadi Universitas Padjajaran PT Pertamina (Persero) and PT Pertamina EP v. PT Lirik Petroleum PT Pertamina
PT Pertamina (Persero) and PT Pertamina EP v. PT Lirik Petroleum Read More »
Authored By: Sanelisiwe Beauty Manzini University of South Africa CASE CITATION AND BASIC INFORMATION Case: Brown v. Board of Education
Brown v. Board of Education of Topeka Read More »
Authored By: Adebiyi Boluwatife Salome Babcock University INTRODUCTION According to Jolowicz, defamation is the publication of a statement which reflects
Authored By: Mbuso Mahlangu University Of Free State Introduction In this matter supremacy of the Constitution Of South Africa plays
S v Makwanyane and Another 1995 (3) SA 391 (CC) Read More »
