Justice K.S. Puttaswamy (Retd.) & Anr. vs. Union of India & Ors.commonly known as the Right to Privacy verdict.
Authored By: Sradha Ramachandran Calicut University Case Name: Justice K.S. Puttaswamy (Retd.) & Anr. vs. Union of India & Ors. […]
TAYLOR FASHIONS LTD v LIVERPOOL VICTORIA TRUSTEES LTD [1982] QB 133
Authored By: Muhammad Daniyal Qureshi University of London CASE: TAYLOR FASHIONS LTD v LIVERPOOL VICTORIA TRUSTEES LTD [1982] QB 133
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Donoghue v Stevenson [1932] AC 562
Authored By: Shirley Gao SOAS University of London Court Name & Bench: House of Lords (Scotland) Name of the Court:
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DONOGHUE V. STEVENSON
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Salisu Ibrahim Jega (Suing through his Attorney, Dr. Sanni Umar Abubakar) v. Ekanem Ekpenyong
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EIASOV (PVT) LIMITED v ARENEL (PVT) LIMITED
Authored By: KUDZAI SENGURAI University of the Witwatersrand / Coghlan, Welsh and Guest (Intern) Case Name: ELIASOV, N.O., v ARENEL
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Fawehinmi v Abacha (2000) 6 NWLR (Pt 660) 228
Authored By: Anazor-Chukwuka Adaobi Favour Nnamdi Azikiwe University Awka, Anambra State, Nigeria Case Title and Citation Case Title: Fawehinmi v
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Salomon v. Salomon & Co. Ltd. [1897] AC 22
Authored By: Abdulhameed Sumayyah Adenike Fountain University, Osogbo, Osun State, Nigeria. Case Title & Citation Salomon v. Salomon & Co.
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Vishaka v. State of Rajasthan (1997)
Authored By: Sangeeta Rayat Bahra University Introduction The Supreme Court’s judgment in Vishaka v. State of Rajasthan (AIR 1997 SC
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Miller v Prime Minister; Cherry v Advocate General for Scotland [2019] UKSC 41
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Maneka Gandhi v Union of India (1978): A Landmark Judgment on Personal Liberty and Due Process
Authored By: Nainika Shivaram MKPM RV Institute of Legal Studies Introduction Maneka Gandhi v Union of India (1978) is generally