Authored By: Zakiyyah Bibi Azraa Mungroo Paris-Panthéon-Assas University Case Title & Citation Abdool Ridwan Firaas Ah Seek v. State of […]
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Authored By: Reeshabh Shayan Tupsee Paris-Panthéon-Assas University Case Title & Citation Société United Docks Ltd and Others v. Government of
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Authored By: JIVIDHA NUTAKKI VIT-AP UNIVERSITY Introduction: Transforming Fundamental Rights Maneka Gandhi v Union of India is a cornerstone of
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Authored By: AKSHADA VISHNUDAS Bharata Mata School of Legal Studies, Aluva Case Title: R.K. Anand v. Registrar, Delhi High Court1
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Authored By: Nqubeko Sithole University of Johannesburg Facts of the case: This case concerns the role of money in political
Authored By: Mehjabin Parvish NEF Law College INTRODUCTION The Supreme Court of India rendered a landmark decision in Vishaka &
Authored By: Vidhya Lakshmi A Bharath Institute of Law, Chennai INTRODUCTION: Imagine a world where every click, every conversation, and
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Authored By: Resha Aanabh Aligarh Muslim University Equivalent Citation: 1985 AIR 945 Court Name: The Supreme Court of India Name
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Authored By: R.M.Radhika Bharath Institute of Law CASE TITLE AND CITATION[1] Title: Navtej Singh Johar & Ors. v. Union of
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Authored By: SAUMYA PAL University of Lucknow Case Title & Citation X v. Principal Secretary, Health & Family Welfare Department,
Authored By: Arham Asif Middlesex university Dubai Case Name: Felthouse v Bindley (1862)1 Citation: [1862] EWHC CP J35 Court: Court
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Authored By: Mihlali Mpahla University of Fort Hare Facts and background: The case of S v Chretien involved the accused,
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