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Salomon v A Salomon & Co Ltd [1897] AC 22

January 23, 2025 / Case Summaries

Authored By: Khooshi Redij Kamalaben Gambhirchand Shah Law School, Mumbai 1. Introduction The case Salomon v A Salomon & Co […]

January 23, 2025 / Case Summaries

Authored By: Saachi Dhingra Vivekananda Institute of professional studies In the Vodafone International Holdings BV v. Union of India case,

January 22, 2025 / Case Summaries

Authored By: ADITI SINGH INDIAN INSTITUTE OF MANGEMENT ROHTAK The Sabarimala verdict was one of the landmark judgments taken by

January 20, 2025 / Legal Articles

Authored By: Ethan K.P Ellison-Evans Fulston Manor Sixth-Form Abstract In this article, I have analysed and evaluated the effectiveness of

January 20, 2025 / Legal Articles

Authored By: Laiba Shafi Cardiff University Judicial review consists of a judge reviewing the lawfulness of a decision that has

January 20, 2025 / Legal Articles

Authored By: Charlotte Jones This legal article will discuss section one of the Sexual Offences Act 2003,[1] which states that

August 31, 2024 / Legal Articles

Published On: 31st August, 2024 Authored By: Dhruv Shrivastava Prestige Institute of Management and Research, Gwalior Abstract The doctrine of

August 27, 2024 / Legal Articles

Published On: 27 Aug, 2024 Authored By: Harini T Reva University ABSTRACT: This article delves into the complex landscape of

August 23, 2024 / Legal Articles

Published On: 24 Aug, 2024 Authored By: Purvi Goyal Jagran Lakecity University , Bhopal Abstract Maintaining a work-life balance is

June 25, 2024 / Legal Articles

Authored By: Aaditya Nitin Rayate ILS LAW COLLEGE, PUNE Linkedin Instagram X-twitter Questions: How does the legal system address the