Maneka Gandhi v. Union of India
Authored By: Kirti Gitarattan International Business School (GGSIPU) Case Title & Citation Case Title: Maneka Gandhi v. Union of IndiaCitation: […]
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Mahlangu and Another v Minister of Labour and Others [2020] ZACC 24 Date of the judgement: 19 November 2020
Authored By: Cecilia Kganakga University of Johannesburg CASE LAW : Mahlangu and Another v Minister of Labour and Others [2020]
V. Surendra Mohan v. Union of India (2019)
Authored By: Ritu Sharma Geeta Institute Of Law,Samalkha Case Note: V. Surendra Mohan v. Union of India (2019) Citation: 446.Surendra
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Bangladesh Italian Marble Works Ltd v Government of Bangladesh [2006] 59 DLR (AD) 129
Authored By: Anika Afrin Tisha University of Rajshahi Case Title & Citation: Bangladesh Italian Marble Works Ltd v Government of
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Fourie v Van der Spuy and De Jongh Inc. and Others (65609/2019) [2019] ZAGPPHC 449; 2020 (1) SA 560 (GP) (30 August 2019)
Authored By: Oratile Khumo Lekalakala University of South Africa Case title and Citation: Fourie v Van der Spuy and De
Makate v Vodacom (Pty) Ltd (CCT52/15) [2016] ZACC 13, (26 April 2016) Official citation: Makate v Vodacom (Pty) Ltd [2016] ZACC 13
Authored By: Nolwazi Mdhluli University of South Africa Coram: Mogoeng CJ, Moseneke DCJ, Cameron J, Jafta J, Khampepe J, Madlanga
Mbungela v Mkabi 2019 (4) SA 77 (SCA)
Authored By: Slondile Mqadi University of Fort Hare Case Note: Mbungela v Mkabi 2019 (4) SA 77 (SCA) Case Note:
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Bangindawo v Nyanda Regional Authority (1998) and Mhlekwa/Feni v Western Tembuland Regional Authority (2000)
Authored By: Boitumelo Makhubu University of Fort Hare 1.1 INTRODUCTION In the intricate tapestry of legal jurisprudence, two landmark cases—Bangindawo
ANURADHA BHASIN VS. UNION OF INDIA
Authored By: MONSHI BHUYAN University Law College, Gauhati University Case Name: ANURADHA BHASIN VS. UNION OF INDIA Citation: AIR 2020
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Vishaka & Ors. V. State of Rajasthan & Ors. (1997)
Authored By: Shirika Rawat KES SHRI’ JAYANTILAL H PATEL LAW COLLEGE Case Name: Vishaka & Ors. V. State of Rajasthan
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Tukaram and another v. State of Maharashtra (1978) case
Authored By: Rongala Jahnavi Gitam Deemed to be University Introduction Rape is amongst the most despicable crimes in India. Generally,
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McDermott v McDermott [2008]: An Analysis of the key points in the case and their Significance in the Shaping of the Proprietary Estoppel Doctrine in Northern Ireland
Authored By: Eva Kelly Queen’s University Belfast Introduction: McDermott v McDermott [2008] was a significant case decided by the High