REPUBLIC V. COMMISSIONER OF INCOME TAX; EX PARTE MAATSCHAPPIJ DE FIJNHOUTHANDEL N.V. (FYNHOUT)
Authored By: Adwoa Birago Oware-Mintah Ghana School of Law INTRODUCTION The case of Republic v. Commissioner of Income Tax; Ex […]
Harish Rana v. Union of India, (2026) INSC 222, Supreme Court of India, decided on March 2026.
Authored By: Dhanashri Kailas Zendekar Manikchand Pahadiya Law College Case Citation Harish Rana v. Union of India, (2026) INSC 222,
R.G. Anand v. M/S. Deluxe Films & Ors.
Authored By: H. Priya Saveetha School of Law, SIMATS 1. Case Citation and Basic Information Cause Title: R.G. Anand v.
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SATENDER KUMAR ANTIL V. CENTRAL BUREAU OF INVESTIGATION
Authored By: Gunjan Ukey Kalinga University INTRODUCTION In the recognition of the stark difference between the manner in which bail
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Tatyana Shamhu vs Ancercaria Taderera HMA 01-23
Authored By:Nozipho Ndebele Great Zimbabwe University Case name: Tatyana Shamhu vs Ancercaria Taderera HMA 01-23 High Court of Zimbabwe, Zisengwe
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PROCEDURAL DUE PROCESS & PERSONAL LIBERTY IN INDIA: CASE ANALYSIS OF MANEKA GANDHI v. UNION OF INDIA (1978)
Authored By: Sanjana Kesarwani Pt. Som Chandra Dwivedi Vidhi Mahavidyalaya Keywords: Article 21, Due Process, Passport Act, Natural Justice, Personal
Constitutional Validity of Capital Punishment in India
Authored By: Sanjana Kesarwani Pt. Som Chandra Dwivedi Vidhi Mahavidyalaya 1. Introduction Capital punishment — the imposition of death as
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Maneka Gandhi v. Union of India, (1978) 1 SCC 248
Authored By: Skanda Sharan Alliance University, Bangalore Case Citation and Basic Information: Maneka Gandhi v. Union of India, (1978) 1
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Mohd. Muslim @ Hussain v. State (NCT of Delhi)
Authored By: Soumil Roy IILM university Case Citation and Basic Information Case Name: Mohd. Muslim @ Hussain v. State (NCT
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ANURADHA BHASIN v. UNION OF INDIA
Authored By: Devipriya Joy Mar Gregorios College of Law Citation : Anuradha Bhasin v. Union of India, AIR 2020 SC
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MILITARY GOVERNOR LAGOS STATE & ORS v. CHIEF EMEKA ODUMEGWU OJUKWU
Authored By: Chioma Anastesia Nwadialu Nnamdi Azikiwe University, Awka FULL CASE NAME: MILITARY GOVERNOR, LAGOS STATE & ORS v. CHIEF
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Bilkis Yakub Rasool v. Union of India & Others
Authored By: Kanishka Paltani National Law University, Delhi CASE CITATION AND BASIC INFORMATION Full Case Name: Bilkis Yakub Rasool v.
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