Minerva Mills Ltd. v. Union of India (1980)
Authored By: Aishwariya Jaiswal KCC INSTITUTE OF LEGAL AND HIGHER EDUCATION [AFFILIATED TO GGSIPU] Case Name: Minerva Mills Ltd. v. […]
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Harish Rana v. Union of India
Authored By: Rubijit Saha Gitarattan International Business School affiliated with GGSIPU Case Title – Harish Rana v. Union of India
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Dairy UK Ltd v Oatly AB
Authored By: Natalia Monika Loboda University of law Introduction: We will be looking at the case, Dairy UK Ltd v
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Vishaka & Ors. v. State of Rajasthan & Ors. (1997)
Authored By: Navnoor Kaur Guru Nanak Dev University, Amritsar Case Name: Vishaka & Ors. v. State of Rajasthan & Ors.
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Philani Mcebo Zondi V The State Ar333/2024
Authored By: Phumelele Mandisa Masondo Parul University Case Name: Philani Mcebo Zondi V The State Ar333/2024 In The High Court
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MAHLANGU AND ANOTHER V MINISTER OF LABOUR AND OTHERS
Authored By: Gugulethu Zamashenge Nyembe University of Johannesburg CASE NAME: MAHLANGU AND ANOTHER v MINISTER OF LABOUR AND OTHERS Name
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KESHVANANDA BHARTI V. STATE OF KERELA
Authored By: Aanchal Garg Law center 2, faculty of law, University of Delhi Case Name: KESHVANANDA BHARTI V. STATE OF
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Hearsay Evidence under Section 3 of the Law of Evidence Amendment Act: The Ruling in S v Ndhlovu and Others 2002 (2) SACR 325 (SCA)
Authored By: Joseph Thabo Maluleke University of Free State Case Title & Citation The case is titled S v Ndhlovu
Bachan Singh v. State of Punjab (1980) 2 SCC 684
Authored By: Lathika Sri P Government Law College Coimbatore Case Name and Citation Bachan Singh v. State of Punjab, (1980)
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S v Zuma and Others 1995 (2) SA 642 (CC)
Authored By: Nontobeko Msibi University of South Africa Case Name: S v Zuma and Others 1995 (2) SA 642 (CC)
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Bachan Singh v. State of Punjab (1980)
Authored By: Moumita Banerjee George School of Law, Konnagar, West Bengal, India Case Citation: AIR 1980 SC 898; (1980) 2
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Donoghue v Stevenson [1932] AC 562 (HL)
Authored By: Anam Aziz The University of Law Case Title Donoghue v Stevenson [1932] AC 562 (HL)[1] Court name and
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