Donoghue v Stevenson [1932] AC 562
Authored By: Sanjana Mahesh De Montfort University Dubai Introduction Donoghue v Stevenson [1932] AC 562 is one of the most […]
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Mst. Mumtaz Bibi Vs. Qasim and Others 2021 PLD 2022 Islamabad 228
Authored By: Sanan Khan Jadoon Bahria University Islamabad Case Title & Citation: Mst. Mumtaz Bibi Vs. Qasim and Others 2021
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Hyperchemicals International (Pty) Ltd and Another v Maybaker Agrichem (Pty) Ltd and Another (1992)
Authored By: Aqeelah Laloo University of the Western Cape Title and Citation Hyperchemicals International (Pty) Ltd and Another v Maybaker
R. v. Oakes (1986)
Authored By: Gurveen Bains University of Leicester Official citation: [1986] 1 S.C.R. 103 Court: Supreme Court of Canada Judges: Dickson,
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TRUMP, PRESIDENT OF THE UNITED STATES, ET AL. v. CASA, INC., ET AL. (2025)
Authored By: James Dunne Maynooth University Case Title & Citation TRUMP, PRESIDENT OF THE UNITED STATES, ET AL. v. CASA,
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Corfu Channel (United Kingdom of Great Britain and Northern Ireland v. Albania)
Authored By: Tsion Taddele Hagos Addis Ababa University International court of justice (ICJ) Official citation: International Court of Justice, ‘Corfu
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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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