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CASE

Head of Department, Mpumalanga Department of Education and Another v Hoerskool Ermelo and Another (CCT40/09) [2009] ZACC 32, 2010(2) SA 415 (CC), 2010 (3) BCLR 177 (CC)

Authored By: Prudence Radebe-Mfene University of South Africa CONSTITUTIONAL COURT OF SOUTH AFRICA Case CCT 40/09 In the matter between:

Head of Department, Mpumalanga Department of Education and Another v Hoerskool Ermelo and Another (CCT40/09) [2009] ZACC 32, 2010(2) SA 415 (CC), 2010 (3) BCLR 177 (CC) Read More »

CASE

Minister of Justice and Correctional Services v. Estate Stransham-Ford, 2016 ZASCA197, Supreme Court of Appeal of South Africa (5 Judge Bench) Decided on 6 December2016.

Authored By: Fina Reginaldo Mannambane University of Johannesburg I. Introduction Minister of Justice and Correctional Services v Estate Stransham-Ford involved

Minister of Justice and Correctional Services v. Estate Stransham-Ford, 2016 ZASCA197, Supreme Court of Appeal of South Africa (5 Judge Bench) Decided on 6 December2016. Read More »

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