Panama Refining CO. v. Ryan
Authored By: Shagufta Chowdhury Adrita East West University Case Name: Panama Refining Co. v. Ryan 293 U.S. 388 (1935) Summary […]
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Amanuel Adise v. Public Prosecutor of the Southern Nations, Nationalities and Peoples’ Regional Government
Authored By: Henok Yisma Addis Ababa University Amanuel Adise v. Public Prosecutor of the Southern Nations, Nationalities and Peoples’ Regional
USS Graphics (Pty) Ltd and Others v Urban Print Factory (Pty) Ltd and Others (2023)
Authored By: Botlenyana Thabile Ntseo University of South Africa Case Name: USS Graphics (Pty) Ltd and Others v Urban Print
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S v Makwanyane and Another
Authored By: Vuyokazi Jako Cape Peninsula University of Technology INTRODUCTION The case of S v Makwanyane and Another is a landmark 1995
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Government of the Republic of South Africa and Others v Irene Grootboom and Others (2000)
Authored By: SIFISO MDATYULWA UNIVERSITY OF FORT HARE Case Title & Citation Full Name: Government of the Republic of South
Nhlapo v Zimu (2016/8478) [2017] ZAGPJHC 236 (1 September 2017)
Authored By: Mihlali Nguzo Cape Peninsula University of Technology CASE TITLE AND CITATION: Nhlapo v Zimu (2016/8478) [2017] ZAGPJHC 236
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Aruna Ram Chandra Shanbaug V. Union of India and Others (20 11 )
Authored By: Bhavika Bhalgat MMM’s Shankarrao Chavan Law College Pune 1. Content Structure Assessment Strengths: Clear organizational structure with distinct
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NAVTEJ SINGH JOHAR V UNION OF INDIA
Authored By: Hitaishi Subhash Sawant KES. Shri. Jayantilal H. Patel Law College CASE NAME NAVTEJ SINGH JOHAR CITATION AIR
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FEDERAL REPUBLIC OF NIGERIA V. CHARLES AKAEZE (2024)
Authored By: Ambali Dorcas Toluwanimi McPherson University 1.0. CASE TITLE AND CITATION Federal Republic of Nigeria v. Charles Akaeze (2024)
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NORTH SEA CONTINENTAL SHELF CASES (ICJ, 1969): A COMPREHENSIVE SUMMARY
Authored By: Lakshita University Institute of Legal Studies, Panjab University, Chandigarh INTRODUCTION The North Sea Continental Shelf Cases (Federal Republic
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Republic of Italy v. Union of India: The “Enrica Lexie” Incident
Authored By: Shalom Manamela Noida International University Case Title & Citation Republic of Italy v. Union of India (the “Enrica
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Military and Paramilitary Activities in and against Nicaragua (Nicaragua v. United States of America) I.C.J. Reports 1986
Authored By: Neha University Institute of Legal Studies, Panjab University, Chandigarh. Case Citation: Military and Paramilitary Activities in and against