NWABUEZE OKAFOR v. NIGERIA BREWERIES PLC (2025).
Authored By: Marvelous Idisi University of Abuja CASE TITLE: NWABUEZE OKAFOR v. NIGERIA BREWERIES PLC (2025). NAME OF COURT: THE […]
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Soobramoney v Minister of Health KwaZulu-Natal
Authored By: Noluthando Shoba University of Zululand Full Title: Soobramoney v Minister of Health, KwaZulu-Natal Citation: (CCT32/97) [1997] ZACC 17;
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Democratic Alliance v Minister of Home Affairs and Another (CCT 184/23) [2025]ZACC 8
Authored By: S’khulile Cebekhulu University of Zululand Court Name: Constitutional Court of South Africa Honorable Judges: ➢ Maya CJ ➢
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Donoghue v Stevenson [1932] AC 562
Authored By: Julia Skripnichenko Case Title & Citation Donoghue v Stevenson [1932] AC 562 Court Name & Bench The court
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The Judicial Abolition of Instant Triple Talaq: Upholding Equality and Dignity.
Authored By: Riya Choudhary Titel:- The Judicial Abolition of Instant Triple Talaq: Upholding Equality and Dignity. Case Name:- Shayara bono
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Shayara Bano v. Union of India & Ors.
Authored By: Vishal Vashishtha Dr. Bhimrao Ambedkar University Agra Case Name : Shayara Bano v. Union of India & Ors.
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Kesavananda Bharati Sripadagalavaru and Others v. State of Keralaand Others
Authored By: Adv. Chandrashekhar Verma Rajdhani Law College, Jaipur Affiliated to Dr. Bhimrao Ambedkar Law University, Jaipur Case Title and
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Kesavananda Bharati v. State of Kerala (1973) 4 SCC 225
Authored By: Anuska Maity Shri Shikshayatan College, Kolkata Case Title & Citation Kesavananda Bharati v. State of Kerala, (1973) 4 SCC
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SYNERGY INDUSTRIAL CREDIT LIMITED VERSUS LANDMARK CONCEPTS COMPANY LTD & 2 OTHERS [2025] KEHC 16204 (KLR)
Authored By: EUVIE MORAA OCHUKU Court: High Court at Nairobi (Milimani) Judgment date: 6th November 2025 Synergy Industrial Credit Limited……Appellants
Sita Soren v Union of India [2024] INSC 161; [2024] 3 SCR 462
Authored By: Maheshwari Mahananda National Law University, Odisha Court: Supreme Court of India Bench: Seven-Judge Bench (CJI DY Chandrachud, AS
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Maluleke v Minister of Home Affairs & Radebe [2008] ZAGPHC 129
Authored By: Lerato Mati University of Fort Hare Maluleke v Minister of Home Affairs & Radebe [2008] ZAGPHC 129 High
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R v Blaue [1975] 1 WLR 1411 (CA)
Authored By: Samuel Xavier Oliveira De Montfort University Dubai Introduction R v Blaue is a landmark decision in English criminal
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