Shreya Singhal v. Union of India

Ahmed Magdy Abdel Karim Ibrahim Taha and the co-plaintiffs, including several employees or representatives V. Chairman of the Board of Directors of the National Shipping Company

/ Case Summaries

Authored By: André Magued Louis Mikhaïl El Nemr Ain Shams University in Cooperation with Jean Moulin Lyon 3 1) Case […]

Ahmed Magdy Abdel Karim Ibrahim Taha and the co-plaintiffs, including several employees or representatives V. Chairman of the Board of Directors of the National Shipping Company Read More »