Sustaining the Wild Coast NPC v Minister of Mineral Resources and Energy [2022] 1 All SA 796
Authored By: Kimberley Prisca Mujumi University of Witwatersrand Introduction The Court’s judgement in Sustaining the Wild Coast NPC v Minister […]
George Peter Mwanza & Melvin Beene v Attorney General (2019)
Authored By: Elizabeth Uyumba Cavendish University Zambia Case Title & Citation Full name: George Peter Mwanza and Melvin Beene v
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S v Makwanyane and Another [1995] ZACC 3; 1995 (3) SA 391 (CC); 1995 (6) BCLR 665 (CC)
Authored By: Ayanda Nelisiwe Thebehali University of South Africa Case Title and Citation : S v Makwanyane and Another [1995]
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ARON SALOMON (PAUPER) APPELLANT; AND A. SALOMON AND COMPANY, LIMITED RESPONDENTS.
Authored By: LUBUTO MOONDE University of Zambia LORD HALSBURY L.C., LORD WATSON., LORD HERSCHELL., LORD MACNAGHTEN., LORD MORRIS., LORD DAVEY.
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Mohd. Ahmed Khan v. Shah Bano Begum 1985 2 SCC 556 India
Authored By: Bhoomi Panjwani Amity University Gwalior Madhya Pradesh Mohd. Ahmed Khan v. Shah Bano Begum 1985 2 SCC 556
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Mrs Almaz Leshe v. Mr Bekele Belachew, Federal Supreme Court Cassation Bench, File No. 102662, 15 Yekatit 2008 E.C (23 February 2016).
Authored By: REDIET RETA YIGEZU Hawassa University Ethiopia CASE SUMMARY Mrs Almaz Leshe v. Mr Bekele Belachew, Federal Supreme Court
Kesavananda Bharati v. State of Kerala AIR 1973 SC 1461
Authored By: Ansh Chanana Lloyd Law College Introduction The judgment in Kesavananda Bharati v. State of Kerala is widely regarded
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PROPERTY OWNER ASSOCIATION VS STATE OF MAHARASTRA
Authored By: Akash Deep Bharati Vidyapeeth University, New Law College, Pune, Maharashtra Case Name: PROPERTY OWNER ASSOCIATION VS STATE OF
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Edward Nathan Sonnenberg Inc v Hawarden [2024] ZASCA 90
Authored By: Tselane Johannah Moatshe University of South Africa Case Title & Citation The full case name is Edward Nathan
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Mogale and Others v Speaker of the National Assembly and Others (CCT 73/22) [2023] ZACC 14; 2023 (9) BCLR 1099 (CC); 2023 (6) SA 58 (CC) (30 May 2023), Constitutional Court of South Africa.
Authored By: Lindokuhle Hlongwane University of South Africa INTRODUCTION Mogale and Others v Speaker of the National Assembly and Others
Nirbhaya Gang Rape Case (Mukesh & Anr. v. State for NCT of Delhi & Ors. 2017)
Authored By: Ankita Vijay Kamerkar Lala Lajpatrai College of Law Case Name: Nirbhaya Gang Rape Case (Mukesh & Anr. v.
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Semenya v. Switzerland [GC], no. 10934/23, ECHR
Authored By: Agbeyo John Obafemi Awolowo University Case Title: Semenya v. Switzerland [GC], no. 10934/23, ECHR Court Name and Bench:
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