Carlill v Carbolic Smoke Ball Co [1893] 1 QB 256
Authored By: Saurabh Goel City St George’s, University of London Introduction Carlill v Carbolic Smoke Ball Co [1893] 1 QB […]
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Esabunor & Anor v. Dr. Tunde Faweya & Ors (2019) LPELR
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FERID ALLAN’S VS UNION OF INDIA, 2019
Authored By: Pa Hema INTRODUCTION: IPR is a exclusive right granted to the inventor for his creation/inventions. Intellectual Property Rights
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Abacha v Fawehinmi (2000)
Authored By: Emmanuel Oise Ejere University of Uyo, Akwa ibom State, Nigeria Case Title and Citation General Sani Abacha and
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R v Dica [2004] EWCA Crim 1103
Authored By: Ricca Marrieh M. Quinagoran Middlesex University Dubai Case name: R v Dica [2004] EWCA Crim 1103.[1] Court: Court
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Kesavananda Bharati v State of Kerala (1973) 4 SCC 225
Authored By: Baibhav Kumar Nayak SOA National Institute of Law Introduction Kesavananda Bharati v State of Kerala is a landmark
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R v Field, [2021] EWCA Crim 380, [2021] 1 WLR 3543
Authored By: Tan Zhi Qin Brickfields Asia College CASE NAME AND CITATION R v Field, [2021] EWCA Crim 380, [2021]
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Case summary of Mohd Zai bin Mustafa (in the capacity as Secretary of MAPPIM) v Menteri Pendidikan Malaysia & Ors and other appeals [2023] MLJU 3031
Authored By: THIVASHINIE A/P MANICKAM PILLAI MULTIMEDIA UNIVERSITY, MALACCA, MALAYSIA The Court of Appeal, Putrajaya, heard the appeal of Mohd
YUGARAJAN A/L LETCHIMANASAMY & ANOR V PUBLIC PROSECUTOR
Authored By: Anussha a/p Komarasamy Universiti Kebangsaan Malaysia Citation: Yugarajan a/l Letchimanasamy & Anor v Public Prosecutor [2020] 4 MLJ
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British Westinghouse Electric & Manufacturing Co Ltd v Underground Electric Railways Co of London Ltd
Authored By: Siti Nir Fathihah Wilter UITM Case name: British Westinghouse Electric & Manufacturing Co Ltd v Underground Electric Railways
EXPANDING THE MEANING OF ‘EXCEPTIONAL CIRCUMSTANCES’: A JUDICIAL RESPONSE TO DIGITAL CRUELTY IN KIRANJIT KAUR KALWANT SINGH V. CHANDOK NARINDERPAL SINGH
Authored By: YEOGHINI GANESAN INTRODUCTION In an era where the digital world increasingly intersects with the private realm of human
Safeguarding Minority Shareholder Interests Through Statutory Derivative Actions: A Case Study of Dato’ Seri Timor Shah Rafiq v Nautilus Tug & Towage Sdn Bhd [2019] 10 MLJ 693
Authored By: KASHMEERAN SURESH MULTIMEDIA UNIVERSITY, MALAYSIA FACTS The plaintiff, a director of the defendant company—a private maritime firm jointly