Authored By: Fahmida Hoque BRAC University Case Citation and Basic Information R (Miller) v Secretary of State for Exiting the […]
Miller v Secretary of State for Exiting the European Union (2017) Read More »
Authored By: Asiphe Mqamane University of South Africa The Facts of the case Ms. Hawarden purchased a property for R6
Authored By: Tumelo Nathal Makamedi University of Mpumalanga Case Citation and Basic Information Case Name: Bhe & Others v Magistrate
Authored By: Suhaila El Adham Cairo University – Faculty of Law Case Title: The “Revenge Mother”- Marianne Bachmeier Case: Revenge,
The “Revenge Mother”- Marianne Bachmeier Case: Revenge, Trauma, and Criminal Liability Read More »
Authored By: Precious Khumalo UNISA Case Citation First National Bank of SA Limited t/a Wesbank v Commissioner for the South
Authored By: Amkhitha Mlamleli University of Fort Hare CASE TITLE AND CITATION Bhe and Others v Khayelitsha Magistrate and Others
Bhe v Magistrate of Khayelitsha Read More »
Authored By: Debotrayee Palui Sister Nivedita University Case Citation and Basic Information Full Case Name: Bharat Aluminium Co. v.
Bharat Aluminium Co. v. Kaiser Aluminium Technical Services Inc. Read More »
Authored By: Sidra Ali Shri Ram College of Law Case Title Additional District Magistrate, Jabalpur v. Shivkant Shukla Case Citation:
Additional District Magistrate, Jabalpur v. Shivkant Shukla Read More »
Authored By: Ifraim Ahmed The University of Asia Pacific Case Name and Citation: da Silva Pimentel vs Brazil, Communication no.
da Silva Pimentel vs Brazil, Communication no. 17/2008, U.N. DOC. CEDAW/C/49/D/17/2008. Read More »
Authored By: Namya Garg Symbiosis Law school, Hyderabad Case Title: Surendra Koli v. State of Uttar Pradesh & Anr. Citation:
SURENDRA KOLI V. STATE OF UTTAR PRADESH Read More »
Authored By: Jocelyn Fortgens University of Witwatersrand Case Citation and Basic Information Case Name: Blind SA v Minister of Trade,
Blind SA v Minister of Trade, Industry and Competition and Others Read More »
Authored By: Asmii Patange University of Mumbai Law Academy INTRODUCTION: The case of Navtej Singh Johar v. Union of India,
NAVTEJ SINGH JOHAR V. UNION OF INDIA: A CASE SUMMARY AND ANALYSIS Read More »
