Donoghue v Stevenson (1932) AC 562 UKHL 100
Authored By: Valerie Anene National University of Maynooth Case Title & Citation Donoghue v Stevenson (1932) AC 562, UKHL 100 […]
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Divorce in India: A Complete Legal Guide 2025
Authored By: Vijaya Lakshmi Chagam Pendekanti Law College, Hyderabad Introduction: Understanding Divorce in India Divorce in India is more than
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Mohd. Ahmed Khan v. Shah Bano Begum 1985
Authored By: Ms.Prachi Pal University of Lucknow Case Title Mohd. Ahmed Khan v. Shah Bano Begum Citation AIR 1985 SC
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M.C. Mehta vs Union of India (Oleum Gas Leak Case)
Authored By: Anish Panjab University, Hoshiarpur Case Name: M.C. Mehta vs Union of India (Oleum Gas Leak Case) Court: Supreme
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Tea Board India v. ITC limited (2011)
Authored By: Michelle Jane Harrison St Joseph’s College of Law COURT NAME: HIGH COURT OF CALCUTTA JUDGE NAME: HON’BLE JUSTICE
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Kingdom of Atlantira v. Republic of Novaris – Hypothetical Judgment by Shahana Khan (IJWC 2025)
Published as part of the International Judgment Writing Competition 2025 (IJWC 2025), organized by Record Of Law in collaboration with
Medical Negligence and Right to Treatment: New Precedents
Authored By: MEGHANA A ICFAI LAW SCHOOL Introduction Medical Negligence, the failure to care which results in preventable harm, continues
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The Effectiveness of South Africa’s Environmental Law Framework in Regulating Mining and Related Activities
Authored By: Gontse Michelle Nchabeleng University of Johannesburg Abstract Considered as forming part of South Africa’s most crucial industries, Mining
Data Privacy after the Digital Personal Data Protection Act, 2023
Authored By: Jayasmita Sahoo Capital Law College, Madhusudan Law University, Cuttack INTRODUCTION India’s laws pertaining to data protection and privacy
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Manufacturing Contempt: The Political History of Religious Extremism in Pakistan
Authored by: Syed Muzammil Ahmad Shah LUMS (Lahore University Of Management Sciences ) Abstract In this piece, the aspect of
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THE ALMAJIRI SYSTEM IN NIGERIA: A LEGAL AND HUMAN RIGHT SPERSPECTIVE ON CHILD PROTECTION
Authored By: Ekanem Godswill Essien Arthur Jarvis University 1.0 Introduction The Almajiri system, a longstanding tradition in Northern Nigeria, embodies
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Case Summary: Military and Paramilitary Activities in and Against Nicaragua (Nicaragua v. United States) (1986)
Authored By: Harsh Tyagi NIMS School of Law , NIMS University Jaipur 1. Case Title & Citation Full Name: Case