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Authored By: Akanksha Dubey Amity University, Lucknow Abstract The appeal was filed by five people in Supreme Court against the
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JUST RIGHTS FOR CHILDREN ALLIANCE v. S. HARISH
Authored By: Sharmista Rao Kirit P Mehta School of Law, NMIMS Citation: 2024 INSC 716 Bench: The Bench comprising Chief
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Authored By: Thatego Phala University of Johannesburg Case title and citation Case name : S v MAKWANYANE AND ANOTHER 1995
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Authored By: Shanmayie Natchiyar M Symbiosis Law School, Nagpur Author: Shanmayie Natchiyar M College: Symbiosis Law School, Nagpur Court name:
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Amar Nath Sehgal v. Union of India (2005)
Authored By: Vaishnavi Bhatnagar Amity University, Lucknow Case Title: Amar Nath Sehgal v. Union of India Citation: 117 (2005) DLT
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Authored By: Charu Seth Bharati Vidyapeeth New Law College, Pune TITLE- Shreya Singhal v. union of India Court – Supreme
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Authored By: Aanshull Bali Khalsa College of Law, Amritsar Supreme Court of India Bench: Kuldip Singh, P.B. Sawant, K. Ramaswamy,
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Bilkis Yakub Rasool v. Union of India (2024 INSC 24)
Authored By: Mohd Wahid Raza Asian Law College Case Comment: Bilkis Yakub Rasool v. Union of India (2024 INSC 24)
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Kesavananda Bharati Sripadagalvaru and Others v. State of Kerala and Another (1973)
Authored By: Anshul Kumar Manik ISDC, University of Allahabad Case Title & Citation Case Title: Kesavananda Bharati Sripadagalvaru and Others
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KESAVAN NAIR V STATE OF KERALA, 2005
Authored By: Shreya Ranjan S.S. Khanna Girls’ Degree College, Prayagraj Case name: Kesavan Nair v State of Kerala[1] Bench: K.
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Masoga & Another v Pick n Pay Retailers (Pty) Ltd & Others (2019)
Authored By: Lesedi Queen Malatji University of the Western Cape Case Title & Citation Full Case Name: Masoga & Another
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