Paul and another v Royal Wolverhampton NHS Trust
Authored By: Yasmin Nabili Middlesex University Dubai Case Summary: Paul and another v Royal Wolverhampton NHS Trust Court: UK Supreme […]
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AKAZOR GLADYS & ORS V. COUNCIL OF LEGAL EDUCATION
Authored By: Ehinomen Musa-Agboneni Ambrose Alli University Case Name: Akazor Gladys & Ors v. Council of Legal Education Court: National
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ANURADHA BHASIN v. UNION OF INDIA (2020) 3 SCC 637
Authored By: Taniya Yadav The NorthCap University INTRODUCTION Anuradha Bhasin v. Union of India is a landmark moment in Indian
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Tata Sons Pvt. Ltd. Vs. Cyrus Investments Pvt. Ltd. & Others
Authored By: Sayali Talegaonkar Citation : Civil Appeal Nos. 440-441 of 2020, Supreme Court of India, decided on 26 March
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Regina v Dudley and Stephens (1884)
Authored By: Rania Khan SOAS University of London Case Name: Regina v Dudley and Stephens (1884) Court: Queen’s Bench Division
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Principle of Causation
Authored By: Ogunji Sylvia Babcock University COURT: The Supreme Court of Nigeria DATE: 2000 CITATION: (2000) 7 SC (pt. 1)
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Central Catholic High School Hazing & sexual assault case (Texas,2025)
Authored By: Mahlet Tsehaye Tekalgn Addis Ababa University CASE SUMMARY: Central Catholic High School Hazing & sexual assault case (Texas,2025)
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Aruna Ramchandra Shanbaug v Union of India 2011 4 SCC 454
Authored By: Sneha Kumari Amity Law School, Amity University Patna INTRODUCTION The Aruna Shanbaug case is a landmark legal case
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Shreya singhal v. Union of India [AIR 2015 SC1523]
Authored By: Shivani Singh AMITY UNIVERSITY PATNA CASE: Shreya singhal v. Union of India [AIR 2015 SC1523] Introduction The case
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Mexfield Housing Co-Operative Ltd v Berrisford [2011] UKSC 52
Authored By: Mishaal Amjad Pakistan College of Law Case Summary: Mexfield Housing Co-Operative Ltd v Berrisford [2011] UKSC 52 Citation
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Sarla Mudgal v. Union of India (1995)
Authored By: Vibha Tiwari Atal Bihari Vajpayee School of Legal Studies, CSJMU Case Summary: Sarla Mudgal v. Union of India
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INDIA AND THE UNCITRAL MODEL LAW: A STEP TOWARDS CROSS-BORDER INSOLVENCY REFORM
Authored By: Pratik Parashar Chanakya National Law University, Patna Introduction If the insolvent debtor has assets and creditors spread across
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