Authored By: Obakeng Tlapu University of South Africa FACTS OF THE CASE This case concerned two respondents, Emmanuel Tsebe and […]
Authored By: Lavanya Gupta Gurugram University Case Title & Citation Anil Kumar Goel v. Union of India (2024) SCC Online
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Authored By: HARI TEJASREE DANDU MAHATMA GANDHI LAW COLLEGE Case Name: N.N. Global Mercantile Pvt. Ltd. v. Indo Unique Flame
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Authored By: Faith Duve University of Fort Hare Case Title & Citation S v Eadie 2002 1 SACR 663 SCA;
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Authored By: Aphelele Vava University of Fort Hare INTRODUCTION Customary marriages are celebrated according to the rites, practices, and customs
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Authored By: Koketso Taunyane University of South Africa (UNISA) Neutral citation: Global & Local Investments Advisors (Pty) Ltd v Nickolaus
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Authored By: RENEE TIKOLO Case Title & Citation The case is Biosystems Consultants v Nyali Links Arcade Limited [2023]. The
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Authored By: Priyanshu Singh Amity University, Noida Case Title State of Punjab & Ors. v. Davinder Singh & Ors. Citation
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Authored By: Mohammed Ayaan Khan Middlesex University Dubai The DIFC Court of First Instance issued a significant judgment that clarifies
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Authored By: SALAUDEEN, Hikmat Oloruntola University of Abuja Case Name: MOHAMMED & ORS v. MOHAMMED & ANOR (2024) LPELR 62831-CA
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