R(Miller) v the Prime Minister; Cherry and Others v Advocate General for Scotland [2019] UKSC 41
Authored By: Amandeep Kaur Basra University of Birmingham Introduction The Miller[1] case led to fundamental criticisms of England and Wales’s […]
R v Brown [1993] 2 All ER 75
Authored By: Natalie Searle University of Lincoln Case citations as reported: R v Brown [1993] 2 All ER 75, [1994]
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The Pharmaceutical Society of Great Britain v Boots Cash Chemists (Southern) Ltd [1953] 1 QB 401
Authored By: Sadia Mehmood Denning Law School (University of London) Case Title: The Pharmaceutical Society of Great Britain v Boots
Kesavananda Bharathi Vs. State of Kerala
Authored By: HARSHVARDHAN SOA National Institute of Law Bhubaneswar Abstract [1]The Supreme Court’s decision in the case of Keshvananda Bharati,
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Body Cupid (P) Ltd. v. VBRO Skincare (P) Ltd (2023 SCC OnLine Del 7962)
Authored By: Junak Goswami North Eastern Hill University, Shillong, Meghalaya Court: High Court of Delhi (Single-Judge Bench of Justice Prathiba
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NILABATI BEHERA V. STATE OF ORISSA (1993)
Authored By: Tanishq Chaudhary JIMS, GGSIPU Case Title & Citation Full name of the case: Nilabati Behera V. State of
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Case Summary: Subramanian Swamy v. Union of India, Ministry of Law & Ors.
Authored By: Rahul Raj Allahabad University Introduction The case of Subramanian Swamy v. Union of India, Ministry of Law &
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Case Comment: R v Ibrahima Bah [2024] EWCA Crim 1499
Authored By: Olivia Hesson University of York Issue: Ibrahima Bah, a 17-year-old Senegalese asylum seeker, was offered free passage across
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In Re: Section 6A of the Citizenship Act, 1955 (2024)
Authored By: Vanshita Kumari Lloyd Law college Case Title & Citation Title: In Re: Section 6A of the Citizenship Act,
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Murli S. Deora V Union of India and Ors (AIR 2002 SC 40)
Authored By: Chetansi Dubey University of Lucknow Faculty of Law Introduction Murli S. Deora v. Union of India was a
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The case summary of Kalu v The State (SC 24/1996) [1998] NGSC 7; (1998) All N.L.R. 407 (18 December 1998), Supreme Court of Nigeria.
Authored By: Enujiugha Vanessea Afe Babalola University INTRODUCTION Onuoha Kalu v The State (1998) is a landmark decision by the
SOUTH AFRICA V ISRAEL (APPLICATION OF THE CONVENTION ON THE PREVENTION AND PUNISHMENT OF THE CRIME OF GENOCIDE IN THE GAZA STRIP) (PROVISIONAL MEASURES) [2024] ICJ REP
Authored By: Soohemba Agatha Aker Nigerian Law School INTRODUCTION The case Application of the Convention on the Prevention and Punishment