Supriyo @ Supriya Chakraborty & Anr. v. Union of India
Authored By: Krish Gaur Apex School of Law, Apex University, Jaipur Case Name: Supriyo @ Supriya Chakraborty & Anr. v. […]
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R V. Dudley & Stephens
Authored By: Advika Singh Faculty of Law, University of Delhi Case Name: Regina V. Dudley & Stephens Citation: (1884) 14
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S v Makwanyane and Another
Authored By: Mthokozisi University of South Africa Case: S v Makwanyane and Another Court: Constitutional Court of South Africa Year:
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Additional District Magistrate Jabalpur v. Shiv Kant Shukla
Authored By: Ayushman Bhatt IMS UNISON UNIVERSITY, Dehradun Case Name: Additional District Magistrate, Jabalpur v. Shiv Kant Shukla Citation: AIR
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Ramesh Kumar Jain vs Bharat Aluminium Company Limited
Authored By: Anagha Dinesan Case Name: Ramesh Kumar Jain vs Bharat Aluminium Company Limited Citation: 2025 INSC 1457 Court: Supreme
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Vishaka & Ors .V. State of Rajasthan
Authored By: Ayan Awasthi Himachal Pradesh National law University Shimla 1. Case Citation and Basic Information Case Name : Vishaka
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Vanashakti v. Union of India (2025 INSC 718)
Authored By: MARTHALA JOSHIKA REDDY SASTRA DEEMED UNIVERSITY Introduction The case of Vanashakti v. Union of India is considered a
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STATE OF UTTAR PRADESH V. ANURUDH 2026 SCC ONLINE SC 40
Authored By: Anshika Varshney UPES, Dehradun Introduction The enactment of the Protection of Children from Sexual Offences (POCSO) Act, 2012[2],
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Sudhir kumar v State of Haryana and Ors
Authored By: Radhika Verma UILS Panjab University CASE ANALYSIS CITATION (1997) 3 SCC 376 DATE JANUARY 14, 2019 COURT
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LEGAL CHALLENGES OF COUNTERFEIT LUXURY FASHION GOODS IN INDIA : AN ANALYSIS UNDER TRADEMARK LAW
Authored By: Jaina Vora Saveetha School of Law ABSTRACT The global luxury fashion industry faces significant threats from the proliferation
Fake vs. Fashion: Strengthening Legal Shields Against Counterfeits
Authored By: Dhaarna Shandilya The fashion industry is not merely about clothes; it represents creativity, brand legacy, and trust that
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AI-Generated Fashion Designs and Copyright: Who Owns the Runway of the Future
Authored By: Manasvi Sharma National Law Institute University, Bhopal Abstract The integration of generative AI into fashion design, producing original
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