FRANCIS KARIOKO MURUATETU V REPUBLIC
Authored By: Michelle Ndeto Egerton University Case Title: Francis Karioko Muruatetu & another v Republic; Katiba Institute & 4 others […]
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MEC FOR EDUCATION KWAZULU-NATAL AND OTHERS V PILLAY 2008 (1) SA474 (CC)
Authored By: Mandisa Mthembu University of KwaZulu Natal 1.Case title and Citation MEC FOR EDUCATION, KWAZULU-NATAL
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Unfolding Tarasoff: Case of Tarasoff v. Regents of University of California
Authored By: Stuti Sharma H.P. National Law University Case Title & Citation Full name of the case: Vitaly Tarasoff et
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JANE KAUSHIK VS. UNION OF INDIA (2025)
Authored By: ANUSHKA SINGH D.E.S Shri Navalmal Firodia Law College, Pune CASE NAME: JANE KAUSHIK VS. UNION OF INDIA (2025)
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GILFORD MOTOR COMPANY, LIMITED v. HORNE
Authored By: HARSHVARDHAN SOA National Institute Of Law Bhubaneswar CASE DETAILS : [1]CITATION:- 1933 G. 1418 COURT:- Court of Appeal
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Carmichele v Minister of Safety and Security and Minister of Justice and Constitutional Development 2001 (4) SA 938 (CC)
Authored By: Lumka Ama Acheaw Case Title & Citation Carmichele v Minister of Safety and Security and Minister of Justice
Nigerian Copyright Commission & Ors (NCC) v Musical Copyright Society of Nigeria (MCSN) LTD/GTE
Authored By: Justina Oluwatimilehin Babade University of Abuja CASE TITLE & CITATION Nigerian Copyright Commission & Ors (NCC) v Musical
Jimoh Ishola (Alias Ejigbadero) v. The State (1978).
Authored By: Sobowale Anuoluwapo Kehinde Federal University Oye-Ekiti (FUOYE). Jimoh Ishola (Alias Ejigbadero) v. The State (1978). (1978) 9-10 S.C.
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Selvi & Ors vs State Of Karnataka & Anr (2010)
Authored By: Leya Mahesh St. Joseph’s College of Law Selvi & Ors vs State Of Karnataka & Anr (2010) AIR
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New Patriotic Party v Attorney-General [1993-94] 2 GLR 35
Authored By: SYDNEY EFFAH ACHEAMPONG GHANA SCHOOL OF LAW Case Title and Citation New Patriotic Party v Attorney-General [1993-94] 2
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Bhe and others v Magistrate Khayelitsha and others (2004) ZACC 17; 2005(1) SA 580 (CC).
Authored By: Motshegetsi Zawadi Kekana University of South Africa Case title & Citation Bhe and others v Magistrate, Khayelitsha and
Bhe and others v Magistrate Khayelitsha and others (2004) ZACC 17; 2005(1) SA 580 (CC). Read More »
DIVYA PHARMACY CASE
Authored By: MOVEEKA K Government Law College, Coimbatore (Affiliated to Tamil Nadu Dr. Ambedkar Law University ) INTRODUCTION India is
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