Navtej Singh Johar v. Union of India (2018)
Authored By: Zainab Khan Atal Bihari Vajpayee School of Legal Studies. Navtej Singh Johar v Union of India (2018) 10 […]
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Central Catholic High School Hazing & sexual assault case (Texas,2025)
Authored By: Mahlet Tsehaye Tekalgn Addis Ababa University CASE SUMMARY: Central Catholic High School Hazing & sexual assault case (Texas,2025)
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Aruna Ramchandra Shanbaug v Union of India 2011 4 SCC 454
Authored By: Sneha Kumari Amity Law School, Amity University Patna INTRODUCTION The Aruna Shanbaug case is a landmark legal case
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Donoghue v Stevenson [1932] AC 562 (UKHL)
Authored By: RANDLE ELDAD AYOMIKUN UNIVERSITY OF LAGOS(UNILAG) Case Summary: Donoghue v Stevenson [1932] AC 562 (UKHL) INTRODUCTION The Donoghue
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Shreya singhal v. Union of India [AIR 2015 SC1523]
Authored By: Shivani Singh AMITY UNIVERSITY PATNA CASE: Shreya singhal v. Union of India [AIR 2015 SC1523] Introduction The case
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Mexfield Housing Co-Operative Ltd v Berrisford [2011] UKSC 52
Authored By: Mishaal Amjad Pakistan College of Law Case Summary: Mexfield Housing Co-Operative Ltd v Berrisford [2011] UKSC 52 Citation
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Sarla Mudgal v. Union of India (1995)
Authored By: Vibha Tiwari Atal Bihari Vajpayee School of Legal Studies, CSJMU Case Summary: Sarla Mudgal v. Union of India
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S.R. Bommai v. Union of India, AIR 1994 SC 1918
Authored By: Ayushi Shreya Bennett University S.R. Bommai v. Union of India, AIR 1994 SC 1918 Case Title and Citation
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THE CASE SUMMARY: Tarr v The State [2018] ZACC 35
Authored By: Mokhabela Moeti University of the Free State (South Africa) Facts and background: Mr Tarr, the applicant, was convicted
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RUDUL SHAH V. STATE OF BIHAR (1983) 4 SCC 141
Authored By: Twinkle Baghel Case name: Rudul sah v. state of Bihar Court: supreme court of India Date: 01 august
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Legal Challenges Surrounding CLAT 2025
Authored By: Kalp Lodha VIPS (Tentative- Counselling Process Underway) Case Summary: Legal Challenges Surrounding CLAT 2025 Case Title: Siddhi Sandeep
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Dr. Mohiuddin Farooque v. Bangladesh & Others
Authored By: Farija Akther Shanto-Mariam University of Creative Technology Case Name: Dr. Mohiuddin Farooque v. Bangladesh & Others Court: Supreme
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