Anuradha Bhasin vs Union Of India (2020)
Authored By: Anubhab Sen Brainware University 1. Case Information Case Name: Anuradha Bhasin vs Union Of India (2020) Citation: […]
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State of Maharashtra v. Madhukar Narayan Mardikar AIR (1991) SC 207 1 SCC 57
Authored By: T. Sparsha College of law for Women, AMS 1. Case Title & Citation State of Maharashtra v. Madhukar
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KB and Another v Minister of Social Development and Others
Authored By: Maletsepe Sehoana University of the Witwatersrand Case Summary: KB and Another v Minister of Social Development and Others
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Dashwanth vs The State Of Tamil Nadu (October 8, 2025)
Authored By: Hitakshi Rathore Sage University Case Title & Citation CaseTitle: Dashwanth vs The State Of Tamil Nadu (October 8,
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Zahira Habibullah Sheikh & Anr. V. State of Gujarat & Ors. (2006) 3 SCC 374
Authored By: Rashneet Kaur Apex University, Jaipur Case Name: Zahira Habibullah Sheikh & Anr. V. State of Gujarat & Ors.,(2006)
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Her Majesty vs Lord Shiva
Authored By: Meenali Yadav Lucknow Law College Case summary:Her Majesty vs Lord Shiva Case Name: Bumper Development Corporation Ltd. v.
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Anderson Et Al. V. Pacific Gas & Electric Company
Authored By: Rupal Barjatya Symbiosis Law School, Pune Case Summary: Anderson, Et Al. V. Pacific Gas & Electric Company Rupal
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KESAVANANDA BHARATI V. STATE OF KERALA (1973)
Authored By: Shreya Amity Law School, Amity University Noida, Uttar Pradesh Kesavananda Bharati v. State of Kerala represents the cornerstone
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INTERNET AND MOBILE ASSOCIATION OF INDIA V. RESERVE BANK OF INDIA
Authored By: Uppala Tejaswini Alliance University, Bangalore CASE: INTERNET AND MOBILE ASSOCIATION OF INDIA V. RESERVE BANK OF INDIA(2020) 10
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ARNESH KUMAR V. STATE OF BIHAR: RE-EXAMINING THE LAW OF ARREST AND PERSONAL LIBERTY IN INDIA
Authored By: Pushkar Singh Gujarat National Law University, Gandhinagar CASE NAME: ARNESH KUMAR V. STATE OF BIHAR: RE-EXAMINING THE LAW
R V. WHITE
Authored By: Ganiyu Zainab Olamide Lagos State University I. Introduction R v. White [1910] 2 KB 124 is a landmark
Prenuptial Contracts Under Customary Law: The Constitutional Court’s Ruling in VVC v JRM and Others (CCT202/24) [2026] ZACC 2
Authored By: Azwinndini Abigail Kutama University of Fort Hare ABTRACT This article provides a comprehensive analysis of the South African