Vishaka and others V. State of Rajasthan and others
Authored By: Aryan Raj National Forensic Sciences University Delhi CASE BRIEF : Vishaka and others V. State of Rajasthan and […]
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K.P. Tamilmaran v. State by Deputy Superintendent of Police & Connected Appeals (2025)
Authored By: Kumkum Mahzabin London College of Legal Studies (South) Case Summary: K.P. Tamilmaran v. State by Deputy Superintendent of
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Chirag Sen & Ors. V. State of Karnataka & Ors. (2025)
Authored By: Swaroop Rajpurohit Law College Degradun, Uttaranchal University Case Title & Citation Case Title: Chirag Sen & Ors.
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A CASE SUMMARY ON THE ATO AYELE DEBELLA V. ETHIOPIAN REVENUE AND CUSTOMS AUTHORITY, CRIMINAL APPEAL FILE NO. 60324 (Federal Supreme Court of Ethiopia, April 2012)
Authored By: Nahot Girma Addis Ababa University THE CASE NAME AND CITATION: Ayele Debela vs. Ethiopian Revenue and Customs AuthorityCriminal
Varshatai v. The State of Maharashtra
Authored By: Heba Jawed South Asian University Citation: 2025 INSC 486 (15 April 2025) Case Title & Citation Case Name:
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L.W v K.C.A (A2023-013223) [2023] ZAGPJHC 1154; [2023] 4 All SA 769 (GJ); 2024 (1) SACR 626 (GJ) (13 October 2023)
Authored By: Sindisiwe Mkhono University of Fort Hare REPUBLIC OF SOUTH AFRICA IN THE HIGH COURT OF SOUTH AFRICA GAUTENG
S v Makwanyane and Another (1995) ZACC 31
Authored By: Nneoma Williams UNISA Case Title and Citation S v Makwanyane and Another (CCT3/94) [1995] ZACC 3; 1995 (3)
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KABUSHIKI KAISHA TOYOTA JIDOSHOKKI V. LMW LIMITED
Authored By: Piyush Kumar Lloyd School of Law CS(COMM) 881/2024 CANNOT CLAIM LIFETIME MONOPOLY: DELHI HIGH COURT REFUSES INTERIM INJUCTION
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The Secretary, Ministry of Defence v. Babita Puniya & Anr.,(2020) 7 SCC 469.
Authored By: Yadlapalli Yagnyashree College of Law For Women ,AMS Facts of the Case: In May 1992, women were inducted
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Shalini Dharmani v. State of Himachal Pradesh & Ors
Authored By: Vanshika Vaishalik Galgotias University CASE TITLE: Shalini Dharmani v. State of Himachal Pradesh & Ors COURT: Supreme Court
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Salomon v. A. Salomon & Co. Ltd. (1897)[1]
Authored By: Drishti Shukla Indore Institute of Law Salomon v. A. Salomon & Co. Ltd. (1897)[1]Citation: [1897] AC 22 (House
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Mohammed Ahmed Khan Vs Shah Bano Begum & Ors AIR 1985 SC 945, 1985(1) SCALE 767, 1985(3) SCR 844, & 1985(2) SCC 556
Authored By: Meheek Patri Soa National Institute Of Law Court Name & Bench & Date of Judgement: The judgment was