Koninklijke Philips N.V. v. Maj (Retd.) Sukesh Behl & Ors.; G.S. Kohli & Ors.; Surinder Wadhwa & Ors.
Authored By: Wajiha Ali Namazi Keshav memorial college of law Case Name: Koninklijke Philips N.V. v. Maj (Retd.) Sukesh Behl […]
Case Analysis of Kesavananda Bharathi Vs. State of Kerala
Authored By: Nandani Kumari Usha Martin University Angara Ranchi Jharkhand ABSTRACTThe Kesavananda Bharati case represents a defining chapter in India’s
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Application of the International Convention on the Elimination of All Forms of Racial Discrimination (Georgia v. Russian Federation)
Authored By: Sina Yigzaw Demssie Addis Ababa University Georgia v. Russian Federation (2008) International Court of Justice (ICJ) Centered on
SALOMON V A SALOMON & CO LTD(1896) UKHL 1, (1897) AC 22
Authored By: Ahmed Hanatu Ohogo University of Abuja, Nigeria. INTRODUCTION The Salomon v Salomon case is a land mark case
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Routledge v Grant (1828) 4 Bing 653; 130 ER 920
Authored By: Akinyemi Oluwanifemi Sarat Lagos State University Routledge v Grant (1828) 4 Bing 653; 130 ER 920 Case Name: Routledge
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The People of the State of Illinois v. Rustin C. Sabich
Authored By: Tala Badawi Case Name: The People of the State of Illinois v. Rustin C. Sabich Court: Circuit Court
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Iki Putra bin Mubarrak v Kerajaan Negeri Selangor [2020] 4 MLJ 213. Federal Court, Malaysia.
Authored By: NUR AMIRA FARHANA BINTI ISMAIL ISLAMIC SCIENCE UNIVERSITY OF MALAYSIA Introduction Facts On 21 August 2019, the Chief
Vijay Madanlal Choudhary v. Union of India, (2022) 10 SCC
Authored By: Pratik Parashar Chanakya National Law University, Patna Case Title: Vijay Madanlal Choudhary v. Union of India, (2022) 10
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CCI v. Steel Authority of India Ltd.
Authored By: Soumali Chatterjee Calcutta University Case Name: CCI v. Steel Authority of India Ltd. Court: The Supreme Court of
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R v Broughton
Authored By: Hantian Zhang University of Manchester Case Name: R v Broughton Court: Court of Appeal (Criminal Division) Date: 8.2020
Dowry Deaths and Legal Provisions: An Analysis of IPC and Judicial Response
Authored By: Soumali Chatterjee Calcutta University Abstract Every woman dreams of spending her married life happily. However, in many instances,
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THE REGULATION OF ARTIFICIAL INTELLIGENCE IN DATA PRIVACY: BALANCING INNOVATION AND INDIVIDUAL RIGHTS IN 2025
Authored By: Shashank Kumar Chanakya National Law University Abstract This article explores legal frameworks regulating artificial intelligence (AI) in data