Authored By: Thandekile Khumalo North West University Court of quo- the court at first glance RAF – Road Accident Fund
Authored By: Rina Moyani University of Johannesburg Introduction This case summary examines the decision of the Constitutional Court of South
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Authored By: Tania janan University of Northampton Case Citation and Basic Information Full case name: Standish v Standish Citation: [2025 ] UKSC
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Authored By: Ananya kumar Government Law College, Kozhikode Case Name: Gujarat Bottling Co. Ltd. v. Coca-Cola Co. Official Citation: (1995)
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Authored By: Induri Sreenija Vignan Institute of Law – VFSTR Case name: Justice K. S. Puttaswamy (Retd.) v. Union of
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Authored By: Kavisha Puthuvlakan Case Citation and Basic Information Entick v Carrington (1765) 95 ER 807 was decided by the
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Authored By: Vongi Florence Shiviti University of South Africa Case Citation and Basic Information Case: Tshabangu v S (CCT 281/23)
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Authored By: Busisiwe Nhlapo University of South Africa Case Citation Case Name: Bhe and Others v Magistrate, Khayelitsha and Others
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Authored By: Mpumelelo Mnguni University of Johannesburg 1. Case Citation and Basic Information National Union of Metalworkers of South Africa
Authored By: Nthabeleng Ramolula University of South Africa Case Citation CASES CCT134/15 AND CCT171/15 NEUTRAL CITATION: Economic Freedom Fighters v
Authored By: Rankhododo Khuthadzo Angel University of South Africa Full Case Name: S v Makwanyane and Another Citation: 1995 (3)
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Authored By: Isatou Gibba Universitas Muhammadiyah Yogyakarta Introduction The quick development of digital communication technologies has greatly disrupted the balance
