R(Miller) v the Prime Minister; Cherry and Others v Advocate General for Scotland [2019] UKSC 41
Authored By: Amandeep Kaur Basra University of Birmingham Introduction The Miller[1] case led to fundamental criticisms of England and Wales’s […]
Kesavananda Bharathi Vs. State of Kerala
Authored By: HARSHVARDHAN SOA National Institute of Law Bhubaneswar Abstract [1]The Supreme Court’s decision in the case of Keshvananda Bharati,
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Case Summary: Subramanian Swamy v. Union of India, Ministry of Law & Ors.
Authored By: Rahul Raj Allahabad University Introduction The case of Subramanian Swamy v. Union of India, Ministry of Law &
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Case Comment: R v Ibrahima Bah [2024] EWCA Crim 1499
Authored By: Olivia Hesson University of York Issue: Ibrahima Bah, a 17-year-old Senegalese asylum seeker, was offered free passage across
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In Re: Section 6A of the Citizenship Act, 1955 (2024)
Authored By: Vanshita Kumari Lloyd Law college Case Title & Citation Title: In Re: Section 6A of the Citizenship Act,
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Murli S. Deora V Union of India and Ors (AIR 2002 SC 40)
Authored By: Chetansi Dubey University of Lucknow Faculty of Law Introduction Murli S. Deora v. Union of India was a
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The case summary of Kalu v The State (SC 24/1996) [1998] NGSC 7; (1998) All N.L.R. 407 (18 December 1998), Supreme Court of Nigeria.
Authored By: Enujiugha Vanessea Afe Babalola University INTRODUCTION Onuoha Kalu v The State (1998) is a landmark decision by the
SOUTH AFRICA V ISRAEL (APPLICATION OF THE CONVENTION ON THE PREVENTION AND PUNISHMENT OF THE CRIME OF GENOCIDE IN THE GAZA STRIP) (PROVISIONAL MEASURES) [2024] ICJ REP
Authored By: Soohemba Agatha Aker Nigerian Law School INTRODUCTION The case Application of the Convention on the Prevention and Punishment
LC v Sotik Tea Company Limited [2022] KEELRC 563 (KLR)
Authored By: Ahmad Abdulrahim Parpia Strathmore University Case Name: LC v Sotik Tea Company Limited [2022] KEELRC 563 (KLR) Court: Employment and Labour
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VISHAKA AND OTHERS v. STATE OF RAJASTHAN
Authored By: Priya Patel S.S.KHANNA GIRL’S DEGREE COLLEGE (UNIVERSITY OF ALLAHABAD), PRAYAGRAJ Case Name: Vishaka v. State of Rajasthan Court:
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Grainger & Son v Gough [1896] AC 325 (HL).
Authored By: Oboh Daniella Chidera Babcock University BACKGROUND [1]Grainger & Son v Gough is a landmark decision delivered by the
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THE INTERNATIONAL COURT OF JUSTICE (ICJ)’S DISMISSAL OF SUDAN’S GENOCIDE
Authored By: Puseletso Agnes Mpeisa CASE NAME: THE INTERNATIONAL COURT OF JUSTICE (ICJ)’S DISMISSAL OF SUDAN’S GENOCIDE CASE AGAINST: UAE
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