Authored By: Omopariola Faithfulness Omotola Federal University, Oye Ekiti INTRODUCTION The case of ADELEKE V. OYO STATE HOUSE OF ASSEMBLY
CASE REVIEW OF ADELEKE V. OYO STATE HOUSE OF ASSEMBLY (2006) Read More »
Authored By: SWIKRUT SWAROOP SAHU SOA National Institute of Law Case Name: Mohd. Ahmed Khan v. Shah Bano Begum and
Mohd. Ahmed Khan v. Shah Bano Begum and Ors Read More »
Authored By: Mulalo Forgiveness Mufamadi University of South Africa Case Name: Mahlangu v Another v minister of labour and others
Mahlangu and Another v Minister of Labour and Others (CCT306119) (2020). Read More »
Authored By: Susrita Pal University of Mumbai,Thane Sub-Campus Case Title: Justice K.S. Puttaswamy (Retd.) and Anr. v. Union of India
Justice K.S. Puttaswamy (Retd.) and Anr. v. Union of India and Ors. Read More »
Authored By: Mizba Ahmed NEF Law College Abstract The decision in Urgenda Foundation v State of the Netherlands marked a
Urgenda Foundation v State of the Netherlands Read More »
Authored By: Shivam Chaurasiya Guru Ghasidas vishwavidyalaya bilaspur chattisgarh INTRODUCTION : In the Puttaswamy judgment, the Supreme Court recognised the
NAVTEJ SINGH JOHAR V. UNION OF INDIA AIR (2018) Read More »
Authored By: Keatlaretse Mahlatse Mahuma Eduvos Private Institution Case Citation and Basic Information Case Name: Bhe and Others v Magistrate,
Bhe and Others v Magistrate Khayelitsha and Others Read More »
Authored By: Kgotlello University of the Western Cape Introduction One of the biggest shifts in South African law came through
S v Makwanyane and Another 1995 (3) SA 391 (CC) Read More »
Authored By: Rizul Sharma Maharaja Agrasen Institute of Management Studies CASE: SMT. S. VANITHA V/S. THE DEPUTY COMMISSIONER BENGLURU URBAN
SMT. S. VANITHA V/S. THE DEPUTY COMMISSIONER BENGLURU URBAN DISTRICT AND ORS. Read More »
Authored By: Fiza Siddhik Sayyed New Law College Ahmednagar Case Title and Citation Sumit vs. State of Uttar Pradesh &
Sumit vs. State of Uttar Pradesh & Another [2026] Read More »
Authored By: Mahalakahmi School of Excellence in Law CASE CITATION AND BASIC INFORMATION Case Name: Merck KGaA v. Integra Lifesciences
Merck KGaA v. Integra Lifesciences I Ltd. Read More »
Authored By: Brandon Mxolisi Sifuba University of Fort Hare Introduction The Constitutional Court (CC) in Tshabalala v The State; Ntuli
WHEN DOING NOTHING IS A CRIME: CAN SILENCE BECOME PARTICIPATION IN RAPE Read More »
