MC Mehta vs Union of India: A Pillar of Environmental Justice
Authored By: Rashi Agarwal Manipal University Jaipur To The Point : The case of MC Mehta vs Union of India( […]
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Prosecutor v. Jean-Paul Akayesu (ICTR-96-4-T, 1998)
Authored By: Vibha Rana Galgotias University Case Title & Citation Case Title: Prosecutor v. Jean-Paul Akayesu Citation: ICTR-96-4-T, Judgment, 2
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Fiduciary Fault and Finality: The Marubeni–Doğuş v. Alstom Arbitration before the Swiss Federal Supreme Court
Authored By: Siddharth Pariani Symbiosis Law School, Pune Case Title & Citation Title: Marubeni Corporation & Doğuş İnşaat ve Ticaret
Justice K.S. Puttaswamy v. Union of India, (2017) 10 SCC 1
Authored By: Harshita Dubey Babu Banarsi Das University Court: Supreme Court of India (Nine-Judge Constitutional Bench) Citation: (2017) 10 SCC
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Kasturi Lal Ralia Ram Jain Vs. State of Uttar Pradesh
Authored By: Abhinav Jaju Lloyd Law College, Greater Noida Appellant: Kasturi Lal Ralia Ram Jain Respondent: The State of Uttar
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KL V BA (Parental responsibility) [2025] EWHC 102[1]
Authored By: Priya Nayyar Queen Mary University of London KL V BA (Parental responsibility) [2025] EWHC 102 Court Name: England
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ISC PROJECTS PVT. LTD. VS. STEEL AUTHORITY OF INDIA FAO(OS) (COMM) 81/2025 AND CM APPL. 25900/2025
Authored By: Dewanshi Bhatt Bennett University INTRODUCTION In ISC Projects Private Limited v. Steel Authority of India Limited, the Delhi
Kihoto Hollohan v. Zachillhu and Others, 1992 Supp (2) SCC 651
Authored By: Arshique Rizvi Amity Law School, Amity University Patna Case Title & Citation Title: Kihoto Hollohan v. Zachillhu and
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Schwartz v Schwartz 1984 (4) SA 467 (A) (17 August 1984)
Authored By: Danielle Christine Bengesai University of Johannesburg SCHWARTZ V SCHWARTZ Court Name and Bench: Supreme Court of South Africa
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Extra contractual liability for damage caused due to car accident
Authored By: Efrata Mathewos Addis Ababa University Case Title: Extra contractual liability for damage caused due to car accident Case
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Vishakha and Others v. State of Rajasthan and Others (1997)
Authored By: Pritam Chandra Ashutosh Narayan School of Law/Gopal Narayan Singh University Case Title & Citation Full Name of the
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DISPUTE CONCERNING DELIMITATION OF THE MARITIME BOUNDARY BETWEEN GHANA AND CÔTE D’IVOIRE IN THE ATLANTIC OCEAN.
Authored By: Owusu Danielle Seiwaa University of Ghana CASE TITLE & CITATION Full Name: Dispute Concerning Delimitation of the Maritime