Guardians of the Republic: Judicial Review and Constitutional Morality in a Changing India
Authored By: PRAJWAL G Seshadripuram Law College, Bengaluru, Karnataka State Law University. We the people and Constitution The heart of […]
Evolving Duties of Independent Directors in India: Corporate Governance Liability & Compliance
Authored By: Ojaswini Verma Savitribai Phule Pune University Introduction Independent Directors (IDs) have become crucial pillars of India’s corporate governance
The Harsh Reality of Undertrial Prisoners in India: A System Punishing the Innocent Before Trial
Authored By: Devanshu Singh Chandel Bundelkhand University Jhansi The condition of undertrial prisoners in India is one of the clearest
THE MISCHIEF RULE OF STATUTORY INTERPRETATION
Authored By: Pooja Walwe MMSCLC, SPPU The mischief rule is a principle used by judges when they need to interpret
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MINISTER OF HOME AFFAIRS AND ANOTHER v FOURIE AND ANOTHER (CCT 60/04) [2005]
Authored By: Sbongakonke University of Zululand CASE SUMMARY: MINISTER OF HOME AFFAIRS AND ANOTHER v FOURIE AND ANOTHER (CCT 60/04)
MINISTER OF HOME AFFAIRS AND ANOTHER v FOURIE AND ANOTHER (CCT 60/04) [2005] Read More »
NWABUEZE OKAFOR v. NIGERIA BREWERIES PLC (2025).
Authored By: Marvelous Idisi University of Abuja CASE TITLE: NWABUEZE OKAFOR v. NIGERIA BREWERIES PLC (2025). NAME OF COURT: THE
NWABUEZE OKAFOR v. NIGERIA BREWERIES PLC (2025). Read More »
Economic Freedom Fighter v Speaker of Bational Assembly And Others; Democratic Alliance v Speaker of National Assembly And Others [2016].
Authored By: Minentle Beswa University of Zululand Full Name of the Case: economic freedom fighter v speaker of national assembly
Soobramoney v Minister of Health KwaZulu-Natal
Authored By: Noluthando Shoba University of Zululand Full Title: Soobramoney v Minister of Health, KwaZulu-Natal Citation: (CCT32/97) [1997] ZACC 17;
Soobramoney v Minister of Health KwaZulu-Natal Read More »
S v Makwanyane and Another 1995 (3) SA 391 (CC)
Authored By: Olwethu Princess Nxumalo University of Fort Hare Case Title and Citation ➢ Full name: State v Makwanyane and
S v Makwanyane and Another 1995 (3) SA 391 (CC) Read More »
Democratic Alliance v Minister of Home Affairs and Another (CCT 184/23) [2025]ZACC 8
Authored By: S’khulile Cebekhulu University of Zululand Court Name: Constitutional Court of South Africa Honorable Judges: ➢ Maya CJ ➢
Democratic Alliance v Minister of Home Affairs and Another (CCT 184/23) [2025]ZACC 8 Read More »
Donoghue v Stevenson [1932] AC 562
Authored By: Julia Skripnichenko Case Title & Citation Donoghue v Stevenson [1932] AC 562 Court Name & Bench The court
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The Judicial Abolition of Instant Triple Talaq: Upholding Equality and Dignity.
Authored By: Riya Choudhary Titel:- The Judicial Abolition of Instant Triple Talaq: Upholding Equality and Dignity. Case Name:- Shayara bono
The Judicial Abolition of Instant Triple Talaq: Upholding Equality and Dignity. Read More »