Matrimony.Com Limited vs Google LlC & Others
Authored By: Monalisha Patro SOA National Institute of Law, Bhubaneswar PARTIES NAME – Complainant – A. Matrimony.com Limited Consumer Unity […]
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India – Patent Protection for Pharmaceuticals and Agricultural Chemical Products
Authored By: Ahana Pant Amity University, Rajasthan Dispute: United States vs India Forum: World Trade Organisation (WTO) Dispute Settlement Body
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Yashika Sahu v. State of Rajasthan (2020) 3 SCC 67 | Decided on 19 February 2020
Authored By: Shreyas Rastogi ICFAI UNIVERSITY DEHRADUN Abstract The Supreme Court’s judgment in Yashika Sahu v. State of Rajasthan is
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Salomon v Salomon & Co Ltd [1897]
Authored By: Maryam Samira Khan SOAS, University Of London Case Title & Citation Salomon v Salomon & Co Ltd [1897]
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Statutory Interpretation and Capital Allowances in Petroleum Taxation: A Case Comment on Shell Petroleum Development Company of Nigeria Ltd v Federal Inland Revenue Service (2016) LPELR-40072(CA)
Authored By: Oladosu Praise Rereloluwa University of Lagos Introduction The taxation of petroleum operations in Nigeria forms the backbone of
Vishaka and others V. State of Rajasthan and others
Authored By: Aryan Raj National Forensic Sciences University Delhi CASE BRIEF : Vishaka and others V. State of Rajasthan and
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K.P. Tamilmaran v. State by Deputy Superintendent of Police & Connected Appeals (2025)
Authored By: Kumkum Mahzabin London College of Legal Studies (South) Case Summary: K.P. Tamilmaran v. State by Deputy Superintendent of
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Chirag Sen & Ors. V. State of Karnataka & Ors. (2025)
Authored By: Swaroop Rajpurohit Law College Degradun, Uttaranchal University Case Title & Citation Case Title: Chirag Sen & Ors.
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A CASE SUMMARY ON THE ATO AYELE DEBELLA V. ETHIOPIAN REVENUE AND CUSTOMS AUTHORITY, CRIMINAL APPEAL FILE NO. 60324 (Federal Supreme Court of Ethiopia, April 2012)
Authored By: Nahot Girma Addis Ababa University THE CASE NAME AND CITATION: Ayele Debela vs. Ethiopian Revenue and Customs AuthorityCriminal
Varshatai v. The State of Maharashtra
Authored By: Heba Jawed South Asian University Citation: 2025 INSC 486 (15 April 2025) Case Title & Citation Case Name:
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L.W v K.C.A (A2023-013223) [2023] ZAGPJHC 1154; [2023] 4 All SA 769 (GJ); 2024 (1) SACR 626 (GJ) (13 October 2023)
Authored By: Sindisiwe Mkhono University of Fort Hare REPUBLIC OF SOUTH AFRICA IN THE HIGH COURT OF SOUTH AFRICA GAUTENG
S v Makwanyane and Another (1995) ZACC 31
Authored By: Nneoma Williams UNISA Case Title and Citation S v Makwanyane and Another (CCT3/94) [1995] ZACC 3; 1995 (3)
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