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Authored BY: WONG KAI TONG Multimedia University Melaka Introduction In order for an employee to exercise their right to collective […]
R v Dudley and Stephens [1881-85] All ER Rep 61, [1881-85] All ER Rep 61.
Authored By: Vanessa Lim Zhi Yee Brickfields Asia College, PJ CASE NAME AND CITATION R v Dudley and Stephens [1881-85]
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Kesavananda Bharati v. State of Kerala and Others
Authored By: Kasim Patel Manipal University Jaipur Citation: (1973) 4 SCC 225, AIR 1973 SC 1461 INTRODUCTION The case of
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Independent Monitoring Authority v Secretary of State for the Home Department
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Authored By: Favour Vincent Udoh University of Uyo, Nigeria COURT: SUPREME COURT OF NIGERIA DATE DECIDED : 21st June,2024. CITATION:
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Authored By: B Nidhi Rathore University of Mumbai G.S. Mani & Anr. v. Union of India & Ors. (W.P. (Criminal) No. 348/2019,
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