LAXMINARAYAN & ANR. V. SUMITRA BAI
Authored By: Prisha Verma New Law College, Pune CASE: LAXMINARAYAN & ANR. V. SUMITRA BAI[1] DATE OF JUDGEMENT – 29th […]
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Justice K.S. Puttaswamy v. Union of India (2017)
Authored By: Naukhaiz Aftab Sankalp Institute of Law Case Title & Citation The case is called Justice K.S. Puttaswamy (Retd.)
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The case is L’Estrange v F.Graucob Ltd [1934]2 KB 3941
Authored By: Prisca E.Hayford University of South Wales Case Title & Citation The case is L’Estrange v F.Graucob Ltd [1934]2
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Yegiazaryan, aka Egiazaryan v Smagin, et al., 599 U.S. (2023)
Authored By: Vesna Likar King’s College London Case Title, Court, Date, and Parties The case of Yegiazaryan, aka Egiazaryan v
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Ivey v Genting Casinos 2017
Authored By: Sageda El-Sanossi University of Liverpool Case Name: Ivey v Genting Casinos 2017 Citation: [2017] UKSC 67 Court: The
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Salomon v A Salomon & Co Ltd [1897]
Authored By: Amna Osman Birmingham City University Salomon v A Salomon & Co Ltd [1897] Official citation: AC 22, 66 LJ
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Understanding Intellectual Property Rights: Types, Importance, and Landmark Cases in India
Authored By: Prakash Kumar Central University of Haryana Introduction Intellectual Property (IP) refers to original creations of the human mind.
THE LEGAL CONCEPT OF PERSECUTION: THE INTERACTION OF INTERNATIONAL CRIMINAL LAW AND HUMAN RIGHTS
Authored By: Dewanshi Bhatt Bennett University INTRODUCTION This article’s goal is to investigate the origins and evolution of the notion
WHITE INDUSTRIES AUSTRALIA LTD VS REPUBLIC OF INDIA, FINAL AWARD, IIC 529 (2011), 30TH NOVEMBER 2011, ARBITRATION
Authored By: Dewanshi Bhatt Bennett University INTRODUCTION The goal of this research paper is to better understand how investment arbitration
Sh. Deepak Rathaur & Anr vs Sh. Shashi Bhushan Lal Dass on 23 September 2016
Authored By: Shadab Khan Faculty of Law, Jamia Millia Islamia, New Delhi IN THE HIGH COURT OF DELHI AT NEW
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Navigating the negative corelation between the growth of Monopolies and the increase in consumer products
Authored By: Tshegofatso Nkwala IIE Varsity College Background. The general consensus around monopolies is that they are organisations that thrive
Uniform Civil Code: Constitutional Vision vs. Practical Challenges
Authored By: Arshique Rizvi Amity Law School, Amity University Patna Introduction The idea of a Uniform Civil Code (UCC) is
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