Regina v Dudley and Stephens (1884)
Authored By: Rania Khan SOAS University of London Case Name: Regina v Dudley and Stephens (1884) Court: Queen’s Bench Division […]
Regina v Dudley and Stephens (1884) Read More »
Authored By: Rania Khan SOAS University of London Case Name: Regina v Dudley and Stephens (1884) Court: Queen’s Bench Division […]
Regina v Dudley and Stephens (1884) Read More »
Authored By: Ogunji Sylvia Babcock University COURT: The Supreme Court of Nigeria DATE: 2000 CITATION: (2000) 7 SC (pt. 1)
Principle of Causation Read More »
Authored By: Zainab Khan Atal Bihari Vajpayee School of Legal Studies. Navtej Singh Johar v Union of India (2018) 10
Navtej Singh Johar v. Union of India (2018) Read More »
Authored By: Mahlet Tsehaye Tekalgn Addis Ababa University CASE SUMMARY: Central Catholic High School Hazing & sexual assault case (Texas,2025)
Central Catholic High School Hazing & sexual assault case (Texas,2025) Read More »
Authored By: Sneha Kumari Amity Law School, Amity University Patna INTRODUCTION The Aruna Shanbaug case is a landmark legal case
Aruna Ramchandra Shanbaug v Union of India 2011 4 SCC 454 Read More »
Authored By: RANDLE ELDAD AYOMIKUN UNIVERSITY OF LAGOS(UNILAG) Case Summary: Donoghue v Stevenson [1932] AC 562 (UKHL) INTRODUCTION The Donoghue
Donoghue v Stevenson [1932] AC 562 (UKHL) Read More »
Authored By: Shivani Singh AMITY UNIVERSITY PATNA CASE: Shreya singhal v. Union of India [AIR 2015 SC1523] Introduction The case
Shreya singhal v. Union of India [AIR 2015 SC1523] Read More »
Authored By: Mishaal Amjad Pakistan College of Law Case Summary: Mexfield Housing Co-Operative Ltd v Berrisford [2011] UKSC 52 Citation
Mexfield Housing Co-Operative Ltd v Berrisford [2011] UKSC 52 Read More »
Authored By: Vibha Tiwari Atal Bihari Vajpayee School of Legal Studies, CSJMU Case Summary: Sarla Mudgal v. Union of India
Sarla Mudgal v. Union of India (1995) Read More »
Authored By: Ayushi Shreya Bennett University S.R. Bommai v. Union of India, AIR 1994 SC 1918 Case Title and Citation
S.R. Bommai v. Union of India, AIR 1994 SC 1918 Read More »
Authored By: Kalp Lodha VIPS (Tentative- Counselling Process Underway) Introduction In the evolving discourse on gender justice, India has seen
Men?s Rights in India: The Neglected Chapter in Gender Justice Read More »
Authored By: Nwachukwu Favour Chiamaka Enugu State University of Science and Technology, Nigeria. ABSTRACT Reflecting on contemporary Nigerian society reveals
REEXAMINING JUDICIAL AUTONOMY IN NIGERIA: A PANACEA FOR EFFECTIVE JUSTICE DELIVERY Read More »