Authored By: Ayanda Nelisiwe Thebehali University of South Africa Case Title and Citation : S v Makwanyane and Another [1995] […]
S v Makwanyane and Another [1995] ZACC 3; 1995 (3) SA 391 (CC); 1995 (6) BCLR 665 (CC) Read More »
Authored By: LUBUTO MOONDE University of Zambia LORD HALSBURY L.C., LORD WATSON., LORD HERSCHELL., LORD MACNAGHTEN., LORD MORRIS., LORD DAVEY.
ARON SALOMON (PAUPER) APPELLANT; AND A. SALOMON AND COMPANY, LIMITED RESPONDENTS. Read More »
Authored By: Bhoomi Panjwani Amity University Gwalior Madhya Pradesh Mohd. Ahmed Khan v. Shah Bano Begum 1985 2 SCC 556
Mohd. Ahmed Khan v. Shah Bano Begum 1985 2 SCC 556 India Read More »
Authored By: REDIET RETA YIGEZU Hawassa University Ethiopia CASE SUMMARY Mrs Almaz Leshe v. Mr Bekele Belachew, Federal Supreme Court
Authored By: Ansh Chanana Lloyd Law College Introduction The judgment in Kesavananda Bharati v. State of Kerala is widely regarded
Kesavananda Bharati v. State of Kerala AIR 1973 SC 1461 Read More »
Authored By: Akash Deep Bharati Vidyapeeth University, New Law College, Pune, Maharashtra Case Name: PROPERTY OWNER ASSOCIATION VS STATE OF
PROPERTY OWNER ASSOCIATION VS STATE OF MAHARASTRA Read More »
Authored By: Tselane Johannah Moatshe University of South Africa Case Title & Citation The full case name is Edward Nathan
Edward Nathan Sonnenberg Inc v Hawarden [2024] ZASCA 90 Read More »
Authored By: Lindokuhle Hlongwane University of South Africa INTRODUCTION Mogale and Others v Speaker of the National Assembly and Others
Authored By: Ankita Vijay Kamerkar Lala Lajpatrai College of Law Case Name: Nirbhaya Gang Rape Case (Mukesh & Anr. v.
Nirbhaya Gang Rape Case (Mukesh & Anr. v. State for NCT of Delhi & Ors. 2017) Read More »
Authored By: Agbeyo John Obafemi Awolowo University Case Title: Semenya v. Switzerland [GC], no. 10934/23, ECHR Court Name and Bench:
Semenya v. Switzerland [GC], no. 10934/23, ECHR Read More »
Authored By: SAMEERA P. S BHARATA MATA SCHOOL OF LEGAL STUDIES, ALUVA, KERALA Case Name: Bandhua Mukti Morcha v. Union
Bandhua Mukti Morcha v. Union of India (AIR 1984 SC 802) Read More »
Authored By: Madueke Nneoma Obafemi Awolowo University Introduction The case of Social and Economic Rights Action Center (SERAC) and Center
A Landmark Case on Human Rights Read More »
