Yemshaw v Hounslow London Borough Council [2011] UKSC 3 United Kingdom Supreme Court – Decision delivered on 26 January 2011
Authored By: Anisah Uddin University Of Roehampton Facts of the Case In this case, Ms Yemshaw applied for housing assistance
Lachaux v Independent Print Ltd and Another [2019] UKSC 27
Authored By: Lana Thaer Dhaou Al Zuhour Private School Case Title and Citation: Lachaux v Independent Print Ltd and another
Lachaux v Independent Print Ltd and Another [2019] UKSC 27 Read More »
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
Carlill v Carbolic Smoke Ball Co [1893] 1 QB 256 Read More »
Esabunor & Anor v. Dr. Tunde Faweya & Ors (2019) LPELR
Authored By: Peculiar Osahon University of Benin, Nigeria CASE Esabunor & Anor v. Dr. Tunde Faweya & Ors (2019) LPELR-46961(SC)
Esabunor & Anor v. Dr. Tunde Faweya & Ors (2019) LPELR Read More »
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
FERID ALLAN’S VS UNION OF INDIA, 2019 Read More »
Abacha v Fawehinmi (2000)
Authored By: Emmanuel Oise Ejere University of Uyo, Akwa ibom State, Nigeria Case Title and Citation General Sani Abacha and
Abacha v Fawehinmi (2000) Read More »
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
R v Dica [2004] EWCA Crim 1103 Read More »
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
Kesavananda Bharati v State of Kerala (1973) 4 SCC 225 Read More »
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]
R v Field, [2021] EWCA Crim 380, [2021] 1 WLR 3543 Read More »
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
YUGARAJAN A/L LETCHIMANASAMY & ANOR V PUBLIC PROSECUTOR Read More »
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