Authored By: Balogun Ismail Akorede Law Graduate, Al-Hikmah University | Legal Research Intern, Record of Law 1.Case Title and Citation […]
ODAFE & OTHERS V. ATTORNEY-GENERAL OF THE FEDERATION & OTHERS Read More »
Authored By: Alusani Audrey Mbedzi Stadio Case title and citation Full Case Name: Stratton Oakmont (Pty) Ltd v Oosthuizen Du
Stratton Oakmont (Pty) Ltd v Oosthuizen Du Plooy Attorneys Read More »
Authored By: Amahle Msomi University of Zululand CASE TITLE AND CITATION: Masiya v Director of Public Prosecutions Pretoria (The State)
Masiya v Director of Public Prosecutions Pretoria (The State) and Another Read More »
Authored By: BRITNEY VUSHA AMUGUNE Kenyatta University School of Law Parklands Campus Case Title & Citation Case Name: Open Society
Open Society Justice Initiative v. Republic of Côte d’Ivoire Read More »
Authored By: NWACHUKWU ESTHER ONYINYECHI UNIVERSITY OF NIGERIA NSUKKA, ENUGU CAMPUS. Murder Under Nigerian Penal Code: Limits of Self-Defense Justifications.
Murder Under Nigerian Penal Code: Limits of Self-Defense Justifications. Read More »
Authored By: Prisha Dhimmer Bharti Vidyapeeth, New Law College, Pune Name of the Judges- Justice Stephen Breyer delivered the judgement
GOOGLE LLC v. ORACLE AMERICA INC. (2021) Read More »
Authored By: Nowrin Jahan Borna Gopalganj Science and Technology University Case Name: Concerning Military and Paramilitary Activities in and against
Authored By: Snehita Paidi GITAM Deemed to be University INTRODUCTION: The case of Shantabai v. State of Bombay (1958) is
Shantabai v. State of Bombay (1958)A Detailed Constitutional Case Analysis. Read More »
Authored By: Tsoseletso Confidence Mokgoatsane University of South Africa Case Title & Citation Kopanang Africa Against Xenophobia and Others v
Kopanang Africa Against Xenophobia and Others v Operation Dudula and Others Read More »
Authored By: Divya Choudhary Manipal University Jaipur Case name: SAROJ RANI Vs. SUDARSHAN KUMAR CHADHA Citation: 1984 AIR 1562 (SC)
SAROJ RANI Vs. SUDARSHAN KUMAR CHADHA Read More »
Authored By: Shreya Amity Law School, Amity University Noida, Uttar Pradesh Kesavananda Bharati v. State of Kerala represents the cornerstone
KESAVANANDA BHARATI V. STATE OF KERALA (1973) Read More »
Authored By: S. Sowjanya Sai Vel Tech School of Law Case Title & Citation Bayer Corporation v. Natco Pharma Ltd.
Bayer Corporation v. Natco Pharma Ltd. Read More »
