Carlill v Carbolic Smoke Ball Company
Authored By: Hanaan Kasargod Middlesex University Dubai Case Citation and Basic Information Carlill v Carbolic Smoke Ball Company [1893] 1 […]
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Vodacom vs Nkosana Makate Case: An Overview
Authored By: Taona Chiteme Eduvos The extensive legal dispute between Vodacom (Pty) Limited, a South African telecommunications giant, and former
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Urgenda Foundation v. State of the Netherlands
Authored By: OLUWANIFEMI Adelaja Modupeoluwa KOLADAISI University Ibadan Case Citation and Basic Information Case Name: Urgenda Foundation v. State of
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Navtej Singh Johar and Others v. Union of India
Authored By: Anjana B Bharata Mata School of Legal Studies, Ernakulam Case name : Navtej Singh Johar and Others v.
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Hussainara Khatoon & Ors. v. Home Secretary, State of Bihar
Authored By: Arya Umrikar Symbiosis Law School Pune Case Citation and Basic Information Full case name: Hussainara Khatoon & Ors. v.
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Mihir Rajesh v. State of Maharashtra
Authored By: Harshita Malviya National Law University Jodhpur MIHIR RAJESH SHAH V. THE STATE OF MAHARASHTRA, 2025 INSC 1288 SUPREME
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Kesavananda Bharati v. State of Kerala
Authored By: Daisy Kumari Amity Law School, Amity University Jharkhand Case Name: Kesavananda Bharati v. State of Kerala Citation: (1973)
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Carmichele v Minister of Safety and Security and Another
Authored By: Liyabona Mkabile University of South Africa Case Citation and Basic Information Case Name: Carmichele v Minister of Safety
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Minister of Home Affairs v Fourie and Another; Lesbian and Gay Equality Project and Others v Minister of Home Affairs and Others
Authored By: Nokubonga Rosemary Chadi University of Witwatersrand Case Citation and Court Details Case Name: Minister of Home Affairs v
Verein KlimaSeniorinnen Schweiz and Others v. Switzerland
Authored By: Maham Aston University 1. Case Citation and Basic Information Full Case Name: Verein KlimaSeniorinnen Schweiz and Others v.
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Justice K.S. Puttaswamy (Retd.) v. Union of India (2017)
Authored By: SANDHYARANI A N NEW LAW COLLEGE, PUNE ( BHARATI VIDHYAPEETH DEEMED TO BE UNIVERSITY ) Case Name: Justice
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Christian Louboutin S.A. v. Yves Saint Laurent America, Inc., 696 F.3d 206 (2d Cir.2012).
Authored By: Pavan Kumar Saini Devi Ahilya University, India 1. Basic Information Case: Christian Louboutin S.A. v. Yves Saint Laurent