ABEL BANDA v THE PEOPLE (1986) Z.R. 101
Authored By: Malumbo Mugala University of Zambia Case Citation Abel Banda v The People (1986) Z.R. 101 (Supreme Court). Judgement […]
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S v Eadie (196/2001) [2002] ZASCA 24; 2002 (3) SA 719 (SCA); 2002 (1)SACR 663 (SCA) (27 March 2002)
Authored By: Thapelo Mabela University of Fort Hare Case Name: S v Eadie (196/2001) [2002] ZASCA 24; 2002 (3) SA
I.R. Coelho v. State of Tamil Nadu
Authored By: Sudiksha Pandey Law Center 2 faculty of law University of Delhi Citation I.R. Coelho (Dead) by Lrs v.
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Swiss Ribbons Pvt Ltd v Union of India
Authored By: Aditi Mukherjee Manikchand Pahade Law College, Chhatrapati Sambhajinagar, Maharashtra CASE NAME: Swiss Ribbons Pvt Ltd v Union of
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Eatock v Bolt [2011] 197 F.C.R 261 (FCA 1103).
Authored By: Rejoice Chawawa Parul University Case Title Eatock v Bolt [2011] 197 F.C.R 261 (FCA 1103). Court name &
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Minerva Mills Ltd. v. Union of India (1980)
Authored By: Aishwariya Jaiswal KCC INSTITUTE OF LEGAL AND HIGHER EDUCATION [AFFILIATED TO GGSIPU] Case Name: Minerva Mills Ltd. v.
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Harish Rana v. Union of India
Authored By: Rubijit Saha Gitarattan International Business School affiliated with GGSIPU Case Title – Harish Rana v. Union of India
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Dairy UK Ltd v Oatly AB
Authored By: Natalia Monika Loboda University of law Introduction: We will be looking at the case, Dairy UK Ltd v
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Vishaka & Ors. v. State of Rajasthan & Ors. (1997)
Authored By: Navnoor Kaur Guru Nanak Dev University, Amritsar Case Name: Vishaka & Ors. v. State of Rajasthan & Ors.
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Philani Mcebo Zondi V The State Ar333/2024
Authored By: Phumelele Mandisa Masondo Parul University Case Name: Philani Mcebo Zondi V The State Ar333/2024 In The High Court
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MAHLANGU AND ANOTHER V MINISTER OF LABOUR AND OTHERS
Authored By: Gugulethu Zamashenge Nyembe University of Johannesburg CASE NAME: MAHLANGU AND ANOTHER v MINISTER OF LABOUR AND OTHERS Name
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KESHVANANDA BHARTI V. STATE OF KERELA
Authored By: Aanchal Garg Law center 2, faculty of law, University of Delhi Case Name: KESHVANANDA BHARTI V. STATE OF
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