Salomon v. A. Salomon & Co. Ltd. (1897)[1]
Authored By: Drishti Shukla Indore Institute of Law Salomon v. A. Salomon & Co. Ltd. (1897)[1]Citation: [1897] AC 22 (House […]
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Mohammed Ahmed Khan Vs Shah Bano Begum & Ors AIR 1985 SC 945, 1985(1) SCALE 767, 1985(3) SCR 844, & 1985(2) SCC 556
Authored By: Meheek Patri Soa National Institute Of Law Court Name & Bench & Date of Judgement: The judgment was
X v. Principal Secretary, Health and Family Welfare Department, Govt. of NCT of Delhi
Authored By: Anushka Singh Amity University Lucknow campus Case Title: X v. Principal Secretary, Health and Family Welfare Department, Govt.
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TRADEMARK MONOPOLIES VS. LOCAL ENTERPRISES: A CRITICAL APPRAISAL OF THE SUPREME COURT’S APPROACH TO STATUTORY INFRINGEMENT UNDER SECTION 29(3) OF THE TRADE MARKS ACT 1994
Authored By: Mitna Gupta Institute of Law Nirma University The Facts of The Case Renaissance Hotel Holdings Inc., a luxury
K.M. NANAVATI V. STATE OF MAHARASHTRA (1962) AIR 1962 SC 605, 1962 SCR Supl. (1) 567
Authored By: Medha Chauhan Nirma University Court Name: Supreme Court of India Justices: Justice K. Subba Rao (Presiding Judge), Justice
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Higgs v Farmor’s School [2025] EWCA Civ 109
Authored By: Liv Hesson University of York Issue The claimant, Kirsty Higgs, was employed as an administrator at Farmor’s School,
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M K RANJITSINH V. UNION OF INDIA 2024 SCC OnLine SC 570
Authored By: Thiyagesh R IFIM LAW COLLEGE Case Title & Citation M K RANJITSINH V. UNION OF INDIA 2024 SCC
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Supriyo @ Supriya Chakraborty & Another v. Union of India & Others1
Authored By: Shreeya Vaish S.S. Khanna Girls’ Degree College, University of Allahabad Citation: (2023) SCC Online SC 1348 Court: Supreme
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Kesavananda Bharati vs. State of Kerala Case Summary
Authored By: Ikkshita Singh Chajju Ram Law College, Hisar Case Name & Citation Kesavananda Bharati v. State of Kerala, (1973)
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SUPRIYO@SUPRIYA CHAKRABORTY &ANR. VS. UNION OF INDIA (2023) INSC 920
Authored By: RAJESHWARI THANTHANAPALLY Pendekanti Law College CASE NAME: SUPRIYO@SUPRIYA CHAKRABORTY &ANR. VS. UNION OF INDIA (2023) INSC 920 CITATION:
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JUST RIGHTS FOR CHILDREN ALLIANCE V S. HARISH, 2024 INSC 716 | POSSESSING CHILD PORNOGRAPHY PUNISHABLE UNDER POCSO ACT:
Authored By: Nikitha K SRM University INTRODUCTION Just Rights for Children Alliance v. S. Harish (2024 INSC 716) is a
The Prosecutor v. Dominic Ongwen
Authored By: Hadesa Merkebu Salale University Ethiopia Case Title: The Prosecutor v. Dominic Ongwen Official Citation (Trial Judgment): ICC-02/04-01/15-1762-Red (4
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