Sabarimala Verdict
Authored By: ADITI SINGH INDIAN INSTITUTE OF MANGEMENT ROHTAK The Sabarimala verdict was one of the landmark judgments taken by […]
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K. BHARATHI DEVI & ANR. Vs STATE OF TELANGANA & ANR.
Authored By: Deepak Sriramadasu PMR LAW COLLEGE(osmania university) Case Citation: IN THE SUPREME COURT OF INDIA CRIMINAL APPELLATE JURISDICTION Criminal Appeal No.
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Indian Young Lawyers Association vs The State of Kerala (2018), The Sabrimala Temple Case
Authored By: Aarti Ashok Sharma MKES College of Law CASE TITLE AND CITATION CASE NAME:- Indian Young Lawyers Association vs
Hamjith v. State of Kerala
Authored By: Rahul Jamatia KLE Law College, Bengaluru Citation: Crl. M.C. No. 2114 of 2024/ 2024: KER: 76353 Bench: Hon’ble.
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Shivaji Chintappa Patil vs. State Of Maharashtra
Authored By: Nitish Gaur Maharishi Dayanand University-CPAS, Gurugram CASE TITLE AND CITATION: Case Name: Shivaji Chintappa Patil vs. State Of
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Aruna Ramchandra Shanbaug vs Union Of India
Authored By: Durga Sriram Sai Siddartha SASTRA Deemed University Facts A writ petition was filed by the friend of the
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DOLLY RANI VS. MANISH KUMAR CHANCHAL 2024 SCC ONLINE SC 754
Authored By: Nandini Mahajan DOLLY RANI VS. MANISH KUMAR CHANCHAL 2024 SCC ONLINE SC 754 on 19 April, 2024 BENCH:
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Maneka Gandhi vs. Union of India
Authored By: Dhra Sharma Balaji Law College,Pune Case Study: Maneka Gandhi vs. Union of India (Article 21) Synopsis This case
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Kumari Chandra v. The State of Rajasthan
Authored By: Sudeep Dilip Kothavade Chhatrapati Shivaji Maharaj University Kumari Chandra @ Sati Lajnani, daughter of Tolaram, by caste Sindhi,
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AJAY KUMAR SINGH V. STATE OF BIHAR
Published On: 30th October, 2024 Authored By: Summaiya khan Balaji Law College CITATION (1994) 4 SCC 401 DATE OF JUDGMENT
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Robinson v Chief Constable of West Yorkshire [2018] UKSC 4 [2018] A.C. 736
Published On: 19th October, 2024 Authored By: Tanmeet Singh Sachdeva University of Surrey Case Name: Robinson v Chief Constable of
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R (on the application of Miller) v Secretary of State for Exiting the European Union
Published On: 19th October, 2024 Authored By: Mehak Mustafa City St Georges University of London Case Summary Case Name: R
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