R. v. Oakes (1986)
Authored By: Gurveen Bains University of Leicester Official citation: [1986] 1 S.C.R. 103 Court: Supreme Court of Canada Judges: Dickson, […]
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TRUMP, PRESIDENT OF THE UNITED STATES, ET AL. v. CASA, INC., ET AL. (2025)
Authored By: James Dunne Maynooth University Case Title & Citation TRUMP, PRESIDENT OF THE UNITED STATES, ET AL. v. CASA,
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Corfu Channel (United Kingdom of Great Britain and Northern Ireland v. Albania)
Authored By: Tsion Taddele Hagos Addis Ababa University International court of justice (ICJ) Official citation: International Court of Justice, ‘Corfu
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Carlill v Carbolic Smoke Ball Co. [1893] 1 QB 256.
Authored By: Amaechi Kamsiyochukwu Eileen Ngoma Afebabalola University Case Title & Citation Carlill v Carbolic Smoke Ball Company. Carlill v
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R (Pretty) v Director of Public Prosecutions
Authored By: Emma Lewis University of South Wales Case Name: R (Pretty) v Director of Public Prosecutions Court: House of Lords (UK);
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Durrant v Chief Constable of Avon and Somerset Constabulary [2017] EWCA Civ 1275
Authored By: Inaya Ahmed Khan SOAS University of London Case Title and Citation: Durrant v Chief Constable of Avon and
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Re A (Children) (Conjoined Twins: Medical Treatment) [2001] 2 WLR 480 (CA)
Authored By: Azeemah Lubnaa Jaulim The University of Sheffield Case Title & Citation Re A (Children) (Conjoined Twins: Medical Treatment)
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R(Miller) v the Prime Minister; Cherry and Others v Advocate General for Scotland [2019] UKSC 41
Authored By: Amandeep Kaur Basra University of Birmingham Introduction The Miller[1] case led to fundamental criticisms of England and Wales’s
R v Brown [1993] 2 All ER 75
Authored By: Natalie Searle University of Lincoln Case citations as reported: R v Brown [1993] 2 All ER 75, [1994]
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The Pharmaceutical Society of Great Britain v Boots Cash Chemists (Southern) Ltd [1953] 1 QB 401
Authored By: Sadia Mehmood Denning Law School (University of London) Case Title: The Pharmaceutical Society of Great Britain v Boots
Kesavananda Bharathi Vs. State of Kerala
Authored By: HARSHVARDHAN SOA National Institute of Law Bhubaneswar Abstract [1]The Supreme Court’s decision in the case of Keshvananda Bharati,
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Body Cupid (P) Ltd. v. VBRO Skincare (P) Ltd (2023 SCC OnLine Del 7962)
Authored By: Junak Goswami North Eastern Hill University, Shillong, Meghalaya Court: High Court of Delhi (Single-Judge Bench of Justice Prathiba
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