Director of Public Prosecutions v Paulos Kam Thabethe
Authored By: Winkie K Molefe University of South Africa Case Title & Citation Director of Public Prosecutions v Paulos Kam
Director of Public Prosecutions v Paulos Kam Thabethe Read More »
Authored By: Winkie K Molefe University of South Africa Case Title & Citation Director of Public Prosecutions v Paulos Kam
Director of Public Prosecutions v Paulos Kam Thabethe Read More »
Authored By: Nolwazi Qhawekazi Mtolo University of Fort Hare Introduction Before the Fourie case, South African law, both common law
Authored By: Diptesh Chakma Bangladesh University of Professionals Case Name: Pindo Mulla v. Spain (2024) Case Name: Pindo Mulla v.
Pindo Mulla v. Spain (2024) Read More »
Authored By: Lithalethu Mehlwana University of Fort Hare CASE SUMMARY Case full Citation: Government of the Republic of South Africa
Authored By: Amorei Coetzee University of Western Cape Citation: 2022 (2) SA 131 (CC). Court: Constitutional Court of South Africa,
Authored By: Khushmandeep Kaur NIMS University, Jaipur Case Analysis THE STATE OF PUNJAB & ORS. VS DAVINDER SINGH & ORS.
THE STATE OF PUNJAB & ORS. VS DAVINDER SINGH & ORS. Read More »
Authored By: Lesego Solane Yvonne Mokobi EDUVOS Case Title & Citation Prosecutor v Jean-Pierre Bemba Gombo Trial Chamber Judgment: ICC-01/05-01/08-3343
International Crime and Sexual Violence as a War Crime Read More »
Authored By :Odia Tiyosayi Pearl University of Benin Court Name: House of Lords (United Kingdom) Judicial Bench: Lord Templeman, Lord
R v Brown and Others (1993) Read More »
Authored by :Tomoghna Das Biswas Sister Nivedita University CITATION: AIR 2025 INSC 410 IMRAN PRATAPGADHI v STATE OF GUJARAT JUDGEMENT:
IMRAN PRATAPGADHI V. STATE OF GUJARAT (2025 ) Read More »
Authored by: Aditya Shankar Rawani Radha Govind University This landmark case deals with the scope of the right to education
T.M.A. Pai Foundation v. State of Karnataka (2002) Read More »
Authored By: Kunal Pratap Singh Lloyd Law College I. Introduction Arnesh Kumar v. State of Bihar is considered one of
ARNESH KUMAR V/S STATE OF BIHAR & ORS (2014) Read More »
Authored By: Prisheela Thavanthran National University of Malaysia (UKM) CASE NAME: SINNAIYAH & SONS SDN. BHD. V DAMAI SETIA SDN.
SINNAIYAH & SONS SDN. BHD. V DAMAI SETIA SDN. BHD. [2015] 5 MLJ Read More »