Authored By: Olivia Hesson University of York Issue: Ibrahima Bah, a 17-year-old Senegalese asylum seeker, was offered free passage across […]
Case Comment: R v Ibrahima Bah [2024] EWCA Crim 1499 Read More »
Authored By: Vanshita Kumari Lloyd Law college Case Title & Citation Title: In Re: Section 6A of the Citizenship Act,
In Re: Section 6A of the Citizenship Act, 1955 (2024) Read More »
Authored By: Chetansi Dubey University of Lucknow Faculty of Law Introduction Murli S. Deora v. Union of India was a
Murli S. Deora V Union of India and Ors (AIR 2002 SC 40) Read More »
Authored By: Enujiugha Vanessea Afe Babalola University INTRODUCTION Onuoha Kalu v The State (1998) is a landmark decision by the
Authored By: Soohemba Agatha Aker Nigerian Law School INTRODUCTION The case Application of the Convention on the Prevention and Punishment
Authored By: Ahmad Abdulrahim Parpia Strathmore University Case Name: LC v Sotik Tea Company Limited [2022] KEELRC 563 (KLR) Court: Employment and Labour
LC v Sotik Tea Company Limited [2022] KEELRC 563 (KLR) Read More »
Authored By: Priya Patel S.S.KHANNA GIRL’S DEGREE COLLEGE (UNIVERSITY OF ALLAHABAD), PRAYAGRAJ Case Name: Vishaka v. State of Rajasthan Court:
VISHAKA AND OTHERS v. STATE OF RAJASTHAN Read More »
Authored By: Oboh Daniella Chidera Babcock University BACKGROUND [1]Grainger & Son v Gough is a landmark decision delivered by the
Grainger & Son v Gough [1896] AC 325 (HL). Read More »
Authored By: Puseletso Agnes Mpeisa CASE NAME: THE INTERNATIONAL COURT OF JUSTICE (ICJ)’S DISMISSAL OF SUDAN’S GENOCIDE CASE AGAINST: UAE
THE INTERNATIONAL COURT OF JUSTICE (ICJ)’S DISMISSAL OF SUDAN’S GENOCIDE Read More »
Authored By: TANISHKA RAJPUT ASIAN LAW COLLEGE Introduction The case of Shayara Bano v. Union of India is a watershed
Shayara Bano v. Union of India (2017) 9 SCC 1 Read More »
Authored By: Shraddha Trivedi Indian Institute of Management,Rohtak Case Comment: Vishakha & Others v. State of Rajasthan & Others (1997)
Vishakha & Others v. State of Rajasthan & Others (1997) Read More »
Authored By: Gargi Agrawal Chandigarh group of colleges, Jhanjeri affiliated by Punjabi University, Patiala FACTS The Sabarimala temple in Kerala
Indian Young Lawyers Association v. State of Kerala, (2019) 11 SCC 1 Read More »
