S.R.BOMMAI VS UNION OF INDIA
Authored By: M. Durga Devi VelTech, School of Law Case Title and Citation S.R. Bommai v. Union of India, (1994)
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Shayara Bano vs Union of India
Authored By: Palak Verma Apex University Case Name- Shayara Bano vs Union of India Petitioner- Shayara Bano Respondent- Union of
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Bilkis Yakub Rasool v. Union of India & Others. (2024) 1 SCC 1
Authored James Kingson. J SRM Science and Technology, Chennai Case Name: Bilkis Yakub Rasool v. Union of India & Others.
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SOOBRAMONEY V MINISTER OF HEALTH (KZN)
Authored By: Jasmine Khumalo University of South Africa Case Name: Soobramoney v Minister of Health (KwaZulu-Natal) Court: Constitutional Court of
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Shilubana and Others v. Nwamitwa [2008] ZACC9:2009 (2) SA66 (CC).
Authored By: Mbuyelo Nkhumeleni University of Forthare Case Name: Shilubana and Others v. Nwamitwa [2008] ZACC9:2009 (2) SA 66 (CC).
Shilubana and Others v. Nwamitwa [2008] ZACC9:2009 (2) SA66 (CC). Read More »
BHE AND OTHERS V MAGISTRATE KHAYELITSHA AND OTHERS
Authored By: Lanzar Williams University of the Witwatersrand I. Introduction The decision in Bhe and Others v Magistrate, Khayelitsha, and
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Freedom of Contract and Judicial Interference in Contractual Interest
Authored By: MAHLET ZERIHUN BELAYNEH Mekdes and Associates law offices Case Name: Federal Supreme Court Cassation Division Cassation File No.
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CASE REVIEW OF ADELEKE V. OYO STATE HOUSE OF ASSEMBLY (2006)
Authored By: Omopariola Faithfulness Omotola Federal University, Oye Ekiti INTRODUCTION The case of ADELEKE V. OYO STATE HOUSE OF ASSEMBLY
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Mohd. Ahmed Khan v. Shah Bano Begum and Ors
Authored By: SWIKRUT SWAROOP SAHU SOA National Institute of Law Case Name: Mohd. Ahmed Khan v. Shah Bano Begum and
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Mahlangu and Another v Minister of Labour and Others (CCT306119) (2020).
Authored By: Mulalo Forgiveness Mufamadi University of South Africa Case Name: Mahlangu v Another v minister of labour and others
Mahlangu and Another v Minister of Labour and Others (CCT306119) (2020). Read More »
Justice K.S. Puttaswamy (Retd.) and Anr. v. Union of India and Ors.
Authored By: Susrita Pal University of Mumbai,Thane Sub-Campus Case Title: Justice K.S. Puttaswamy (Retd.) and Anr. v. Union of India
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Urgenda Foundation v State of the Netherlands
Authored By: Mizba Ahmed NEF Law College Abstract The decision in Urgenda Foundation v State of the Netherlands marked a
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