RMO v Secretary of State for the Home Department
Authored By: Anuoluwapo Babalola Coventry University RMO v Secretary of State for the Home Department High Court of Justice King’s […]
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Enka Insaat Ve Sanayi A.S. v OOO Insurance Company Chubb
Authored By: Amal Machaka Filière Francophone de Droit – Lebanese University Case Name: Enka Insaat Ve Sanayi A.S. v OOO
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CASE SUMMARY ON BRITTANIA-U (NIG.) LTD. v. CHEVRON (NIG.)
Authored By: Favour Vincent Udoh University of Uyo, Nigeria COURT: SUPREME COURT OF NIGERIA DATE DECIDED : 21st June,2024. CITATION:
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G.S. Mani & Anr. v. Union of India & Ors.
Authored By: B Nidhi Rathore University of Mumbai G.S. Mani & Anr. v. Union of India & Ors. (W.P. (Criminal) No. 348/2019,
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CENTRAL BANK OF NIGERIA V. SHIPPING COMPANY SARA B.V., THE NIGERIAN NAVY, THE ATTORNEY-GENERAL OF THE FEDERATION, THE FEDERAL REPUBLIC OF NIGERIA
Authored By: CHINWENDU SOPULU DIVINE GRADUATE, REDEEMER’S UNIVERSITY NIGERIA (2015) COURT OF APPEAL LAGOS DIVISION, APPEAL NUMBER: CA/L/467/2012 C.B.N. V.
Caparo Industries plc v Dickman
Authored By: Ayesha Minhas University of Greenwich Case Name: Caparo Industries plc v Dickman Date: 26 February 1990 Court: House
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Attorney General Of Bendel State V The Attorney General Of The Federation
Authored By: Chinweze Abraham Chinedu University of Nigeria Nsukka CASE NAME: Attorney General Of Bendel State V The Attorney General
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R.C. COOPER VS. UNION OF INDIA
Authored By: Mansi Vashishth Government Women University, Khanpur COURT: Supreme Court of India CITATIONS: 1970 AIR 564, 1970 SCR (3)
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STATE vs DOSSO
Authored By: Sidra Zaman University of Sindh, Jamshoro, Pakistan INTRODUCTION The State v/s Dosso was a landmark case in Pakistan’s
Indira Gandhi a/p Mutho v Pengarah Jabatan Agama Islam Perak & Ors [2018] 1 MLJ 545
Authored By: Lydia Natasya Binti Mohamad Najib 1.0 Introduction The case of Indira Gandhi a/p Mutho v Pengarah Jabatan Agama
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Legal protections for migrant workers in host countries
Authored By: Syed Tauheed Vidyavardhaka law College Abstract : The analysis investigates the existing legal safety measures which protect migrant
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Rodgers v Leeds Laser Cutting Ltd [2023] EWCA Civ 21
Authored By: Zainab ramzan Coventry University Court: Court of Appeal (Civil Division) Date of Judgment: 21 January 2023 Judges: Lord
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