Authored By: Amaechi Kamsiyochukwu Eileen Ngoma Afebabalola University Case Title & Citation Carlill v Carbolic Smoke Ball Company. Carlill v […]
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Authored By: Emma Lewis University of South Wales Case Name: R (Pretty) v Director of Public Prosecutions Court: House of Lords (UK);
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Authored By: Inaya Ahmed Khan SOAS University of London Case Title and Citation: Durrant v Chief Constable of Avon and
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Authored By: Azeemah Lubnaa Jaulim The University of Sheffield Case Title & Citation Re A (Children) (Conjoined Twins: Medical Treatment)
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Authored By: Amandeep Kaur Basra University of Birmingham Introduction The Miller[1] case led to fundamental criticisms of England and Wales’s
Authored By: Natalie Searle University of Lincoln Case citations as reported: R v Brown [1993] 2 All ER 75, [1994]
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Authored By: Sadia Mehmood Denning Law School (University of London) Case Title: The Pharmaceutical Society of Great Britain v Boots
Authored By: HARSHVARDHAN SOA National Institute of Law Bhubaneswar Abstract [1]The Supreme Court’s decision in the case of Keshvananda Bharati,
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Authored By: Rahul Raj Allahabad University Introduction The case of Subramanian Swamy v. Union of India, Ministry of Law &
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Authored By: Olivia Hesson University of York Issue: Ibrahima Bah, a 17-year-old Senegalese asylum seeker, was offered free passage across
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Authored By: Vanshita Kumari Lloyd Law college Case Title & Citation Title: In Re: Section 6A of the Citizenship Act,
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Authored By: Chetansi Dubey University of Lucknow Faculty of Law Introduction Murli S. Deora v. Union of India was a
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