STRAY DOGS IN COURT: BALANCING LIFE AND LAW
Authored By: Geetesh Sinha Abstract This article examines the Aug 11,2025 Supreme Court order directing all stray dogs in the […]
STRAY DOGS IN COURT: BALANCING LIFE AND LAW Read More »
Authored By: Geetesh Sinha Abstract This article examines the Aug 11,2025 Supreme Court order directing all stray dogs in the […]
STRAY DOGS IN COURT: BALANCING LIFE AND LAW Read More »
Authored By: PARAG PARIJAT NATH Siksha ‘O’ Anusandhan National Institute of Law Case Title & Citation Full name of the
Maneka Gandhi v. Union of India (1978) Read More »
Authored By: Suparna Das Sister Nivedita University Case Title & Citation Case Title: Janhit Abhiyan v. Union of India Citation:
JANHIT ABHIYAN V. UNION OF INDIA Read More »
Authored By: Mouboni Banerjee Jogesh Chandra Chaudhuri Law College (University of Calcutta) Case note Court: The Supreme Court of India
DCIT v PEPSI foods ltd. Read More »
Authored By: Shante Rademeyer IIE Varsity College Case Title and Citation: S v Makwanyane and Another 1995. (CCT3/94) [1995] ZACC
Abolishment of the Death Penalty in South Africa: Landmark Case Shante Rademeyer Read More »
Authored By: Divyanshi Shukla Himachal Pradesh National Law University CASE TITLE: ALL INDIA JUDGES ASSOCIATION & OTHERS V. UNION OF
ALL INDIA JUDGES ASSOCIATION & OTHERS V. UNION OF INDIA & OTHERS, 2025 INSC 735. Read More »
Authored By: Buhle Grace Ngati University of South Africa (UNISA) Case Name: S v Makwanyane and Another (CCT 3/94) Court:
S v Makwanyane and Another (CCT 3/94) Read More »
Authored By: Hayley Smyth The Open University Case Name: X v Z (Parental Order: Adult) [2022] FC 26 Court: Family
X v Z (Parental Order: Adult) [2022] EWFC 26 Read More »
Authored By: Monalisha Patro SOA National Institute of Law, Bhubaneswar PARTIES NAME – Complainant – A. Matrimony.com Limited Consumer Unity
Matrimony.Com Limited vs Google LlC & Others Read More »
Authored By: Ahana Pant Amity University, Rajasthan Dispute: United States vs India Forum: World Trade Organisation (WTO) Dispute Settlement Body
India – Patent Protection for Pharmaceuticals and Agricultural Chemical Products Read More »
Authored By: Shreyas Rastogi ICFAI UNIVERSITY DEHRADUN Abstract The Supreme Court’s judgment in Yashika Sahu v. State of Rajasthan is
Yashika Sahu v. State of Rajasthan (2020) 3 SCC 67 | Decided on 19 February 2020 Read More »
Authored By: Maryam Samira Khan SOAS, University Of London Case Title & Citation Salomon v Salomon & Co Ltd [1897]
Salomon v Salomon & Co Ltd [1897] Read More »