VAT COMPLIANCE BY FINTECH COMPANIES IN NIGERIA (POST-2025 TAX REFORM) CHALLENGES AND ENFORCEMENT
Authored By: Nzeakor Mmesoma Maryann Nnamdi Azikiwe University, Awka ABSTRACT The rapid expansion of Financial Technology (FinTech) in Nigeria has […]
Access to Justice in South Africa: Constitutional Guarantees vs Economic Reality
Authored By : Olwethu Princess Nxumalo University of Fort Hare Abstract This article interrogates the paradox between South Africa’s constitutional
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When Rivers Speak: Reimagining Nature’s Legal Voice in South Africa
Authored By:Amahle Monica Mnguni University of Zululand Abstract In the murmuring pulse of South Africa’s rivers and the ancestral stillness
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Public Interest Litigation: Social Justice Enforcer vs. Rule of Locus Standi
Authored By : Sam S Siryon Apeejay Stya University School of Legal Studies Abstract: All societies have diverse class of
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The State of Punjab & Ors. v. Davinder Singh & Ors.
Authored By: Anshuman Singh Faculty of Law,University of Allahabad Case Name: The State of Punjab & Ors. v. Davinder Singh
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The End of Environmental Amnesty: Why India’s Supreme Court Just Banned Retrospective Project Clearances
Authored By: Tanvi Firodiya ILS law college The Supreme Court of India’s judgment in Vanashakti v. Union of India (2025
AGFA NV v. Guccio Gucci S.P.A. And Others 2023
Authored By: Purity Kangai Nkoyai Kenya School of law CASE TITLE & CITATION Component Detail Case Title AGFA NV v.
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SIS Forum (M) & Anor v Jawatankuasa Fatwa Negeri Selangor & Ors [2025]4 MLJ 625
Authored By: HO XIN YUE Multimedia University, Malaysia INTRODUCTION SIS Forum (Malaysia) V Jawatankuasa Fatwa Negeri Selangor and Ors [2025]
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HUSSAINARA KHATOON & OTHERS VS STATE OF BIHAR (1979) AIR 1979 SC 1360; 1979 SCR (3) 532
Authored By: Ayush Gupta IILM UNIVERSITY, SCHOOL OF LAW CASE TITLE AND CITATION The name of this famous case is
HUSSAINARA KHATOON & OTHERS VS STATE OF BIHAR (1979) AIR 1979 SC 1360; 1979 SCR (3) 532 Read More »
FRANCIS KARIOKO MURUATETU V REPUBLIC
Authored By: Michelle Ndeto Egerton University Case Title: Francis Karioko Muruatetu & another v Republic; Katiba Institute & 4 others
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MEC FOR EDUCATION KWAZULU-NATAL AND OTHERS V PILLAY 2008 (1) SA474 (CC)
Authored By: Mandisa Mthembu University of KwaZulu Natal 1.Case title and Citation MEC FOR EDUCATION, KWAZULU-NATAL
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Unfolding Tarasoff: Case of Tarasoff v. Regents of University of California
Authored By: Stuti Sharma H.P. National Law University Case Title & Citation Full name of the case: Vitaly Tarasoff et
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