Authored James Kingson. J SRM Science and Technology, Chennai Case Name: Bilkis Yakub Rasool v. Union of India & Others. […]
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Authored By: Jasmine Khumalo University of South Africa Case Name: Soobramoney v Minister of Health (KwaZulu-Natal) Court: Constitutional Court of
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Authored By: Mbuyelo Nkhumeleni University of Forthare Case Name: Shilubana and Others v. Nwamitwa [2008] ZACC9:2009 (2) SA 66 (CC).
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Authored By: Lanzar Williams University of the Witwatersrand I. Introduction The decision in Bhe and Others v Magistrate, Khayelitsha, and
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Authored By: MAHLET ZERIHUN BELAYNEH Mekdes and Associates law offices Case Name: Federal Supreme Court Cassation Division Cassation File No.
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Authored By: Omopariola Faithfulness Omotola Federal University, Oye Ekiti INTRODUCTION The case of ADELEKE V. OYO STATE HOUSE OF ASSEMBLY
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Authored By: SWIKRUT SWAROOP SAHU SOA National Institute of Law Case Name: Mohd. Ahmed Khan v. Shah Bano Begum and
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Authored By: Mulalo Forgiveness Mufamadi University of South Africa Case Name: Mahlangu v Another v minister of labour and others
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Authored By: Susrita Pal University of Mumbai,Thane Sub-Campus Case Title: Justice K.S. Puttaswamy (Retd.) and Anr. v. Union of India
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Authored By: Mizba Ahmed NEF Law College Abstract The decision in Urgenda Foundation v State of the Netherlands marked a
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Authored By: Shivam Chaurasiya Guru Ghasidas vishwavidyalaya bilaspur chattisgarh INTRODUCTION : In the Puttaswamy judgment, the Supreme Court recognised the
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Authored By: Keatlaretse Mahlatse Mahuma Eduvos Private Institution Case Citation and Basic Information Case Name: Bhe and Others v Magistrate,
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