Kesavananda Bharati v. State of Kerala
Authored By: Shashi Ranjan University of Allahabad Case Citation and Basic Information Kesavananda Bharati v. State of Kerala, (1973) 4 […]
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Landmark Judgment – Maneka Gandhi v. Union Of India (1978)
Authored By: Chandani Kumari G singh vidhi mahavidyalaya affiliate rajendra singh (rajju bhaiya) university prayagraj uttar pradesh 1: Case Citation
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GULFISHA FATIMA & ORS. V. STATE (GOVT. OF NCT OF DELHI)
Authored By: Pranshu Ananya Iswar Saran Degree College, University of Allahabad CASE NAME: Gulfisha Fatima & Ors. v. State (Govt.
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Vihaan Kumar v. The State of Haryana & Anr.
Authored By: Kshitij Raj Iswar Saran Degree College, University of Allahabad Case Name: Vihaan Kumar v. The State of Haryana
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Navtej Singh Johar & Ors. v. Union of India Thr. Secretary Ministry Of Law and Justice
Authored By: Gungun Singh Rayat-Bahra University, Mohali, Punjab Full name: Navtej Singh Johar & Ors. v. Union of India, Thr.
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The Evolution of Law of Succession Policies within Modern South African Governance
Authored By: Tholithemba Mazibuko University of South Africa Case Name: The evolution of Law of Succession policies within modern South
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Kesavananda Bharati Sripadagalvaru v. State of Kerala
Authored By: Smrutirekha Bastia Capital Law College, Bhubaneswar Title: Kesavananda Bharati Sripadagalvaru v. State of Kerala Citation: (1973) 4 SCC
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Naomi Njeri Kigotho & Eunice Wairimu Kigotho v The National Land Commission & Kenya National Highways Authority ELC Petition E001 of 2023 Environmental and Land Court Decided on November 12 2025.
Authored By: Clara Jane Mwende Gitonga Strathmore University Introduction The case of Naomi Njeri Kigotho & Eunice Wairimu Kigotho v
Maneka Gandhi v. Union of India
Authored By: Pratishtha Gupta Amity law school, Amity University Madhya Pradesh, Gwalior Case Citation and Basic Information Case Name: Maneka
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Federal Republic of Nigeria v. Nnamdi Kanu
Authored By: Okorie Ketandu Victory Maranatha University Case Citation and Basic Information Case Name: Federal Republic of Nigeria v. Nnamdi
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People’s Union for Democratic Rights v. Union of India
Authored By: Kayalvizhi R Government Law College, Chengalpattu Case Citation and Basic Information Citation: People’s Union for Democratic Rights v.
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IN THE SUPREME COURT OF INDIA Writ Petition (Criminal) No. 194 of 2017(Under Article 32 of the Constitution of India) Decided On: 27.09.2018 Joseph Shine Vs.Union of India (UOI)
Authored By: Shivanshi Singh GURU GOBIND SINGH INDRAPRASTHA UNIVERSITY (KCC INSTITUTE) CASE NAME: IN THE SUPREME COURT OF INDIA Writ