Authored By: SWATI GOTHWAL Campus Law Centre, Delhi University Case Name: Madhyamam Broadcasting ltd vs Union of India (2023) SCC […]
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Authored By: Netti Venkata Darshika Damodaram Sanjivayya National Law University Abstract The decision of the Supreme Court of India in
Authored By: Taranjeet Kaur Himachal Pradesh National Law University, Shimla CASE NAME: KESAVANANDA BHARATI V. STATE OF KERALA CASE NUMBER:
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Authored By: RIYA SINGH HIMACHAL PRADESH NATIONAL LAW UNIVERSITY, SHIMLA Case Name: Anil Kapoor v. Simply Life India & Ors.
Authored By: Harshit Tiwari Army Institute of Law, Mohali Case Title and Citation Selvi and Ors. v. State of Karnataka
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Authored By: Brian Naheso Historical Background The case involved three adjacent first-row beach properties where a section of land was
Authored By: Odinakachukwu Anthony Mamah University of Nigeria CASE SUMMARY OF: The National Assembly v. The President of the Federal
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Authored By: Shalom Sean Ishmael Ismailu Ahmadu Bello University CASE TITLE AND CITATION Federal Republic of Nigeria v Nnamdi Kanu
Authored By: Katelynn De Souza Queen Mary University of London Case Name: Robinson v Chief Constable of West Yorkshire Police
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Authored By: M Ramya Dr. Ambedkar Global Law Institute CASE TITLE & CITATION: Shri D.K. Basu,Ashok K. Johri vs State
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Authored By: Sibabalwe Ngubentombi University of Free State Case Title: Atlas Park Holdings (Pty) Ltd v Tailifts South Africa (Pty)
Atlas Park Holdings (Pty) Ltd v Tailifts South Africa (Pty) Ltd 2022 (5) SA 127 (GJ). Read More »
Authored By: LUYOLO MNYAMANA UNIVERSITY OF FORTHARE Case Note: Mabuza v Mbatha 2003 (4) SA 218 (C) Court: High Court
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