Authored By: Rimika Rajput National Law University,Delhi 1. Case Citation and Basic Information Nandhini Deluxe v. Karnataka Cooperative Milk Producers […]
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Authored By: Shreya S Nair Kristu Jayanti college of Law CASE NAME: Vodafone International Holdings B.V. v. Union of India
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Authored By: Nwakile Onyinyechi Frances Nigerian Law School INTRODUCTION The case of FRN v AKAEZE[1] is a landmark recent Supreme
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Authored By: Celeste Matlala Eduvos Private University Case Name: S v Mshumpa and Another (CC27/2007) [2007] ZAECHC 23; 2007 (1)
Authored By: Alan Alex Christ Academy Institute of law 1. Case Citation and Basic Information Case Name: Justice K.S. Puttaswamy
Authored By: Thereso Mphela University of Fort Hare Introduction Section 9 of the Constitution of South Africa mandates that neither
Authored By: Sebonaboni University of Johannesburg Case Name: K v Minister of Safety and Security CCT 52/04 Constitutional Court of
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Authored By: Al Huda Shumila University of Kashmir Case Name: D.K. Basu v State of West BengalCitation: (1997) 1 SCC
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Authored By: Zayrah-Jay Capkey University of Cape Town Case Citation Full Case Name: Bhe and Others v Magistrate, Khayelitsha and
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Authored By: Asanele Dick University of Fort Hare TITLE: Tshivhase v Tshivhase N.O and Another Case citation: Tshivhase v Tshivhase
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Authored By: Anju S Government Law College Chengalpattu CASE CITATION AND BASIC INFORMATION Vishaka & Ors v. State of Rajasthan,
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Authored By: Varda Oza MM’s SCLC, Pune Case Name: Mohd. Ahmed Khan v. Shah Bano Begum (1985) Citation- 1985 AIR
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