Authored By: Naina Kumari Introduction The judgment delivered in K.S. Puttaswamy v Union of India (2017) is one of the […]
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Authored By: Naina Kumari Abstract The right to life is the most fundamental human right recognised under international human rights
Authored By: Mbali Mchunu Varsity College 1) Case title and citation 1.1) Full case name: Barkhuizen v Napier (CCT72/05) [2007]
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Authored By: Tanmay Sherekar Vishwakarma University Case Title & Citation Case Title: Mrs Shailja Krishna v Satori Global Limited &
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Authored By: Siphesihle Tokwe University of Fort Hare Case Name: Minister of Justice and Correctional Services and Others v Ntuli
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Authored By: Somya Agarwal Nirma University Law Case Title & Citation Full name of the case- Mohori Bibee v. Dharmodas
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Authored By: Shrimayi Iyer Nmims’s Kirit. P. Mehta school of law, Mumbai Case Title & Citation Maria Sharapova v. International
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Authored By: Zanib Sheraz University of London Case Name and Citation R [ on the application of Miller] v The
Authored By: Yashsvi Singh Lloyd School of Law Case Title & Citation Hussainara Khatoon v. the State of Bihar (
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Authored By: Asokere Deborah Lagos State University- Graduate Case Title and Citation Thaler v Perlmutter, No. 1:22-cv-01564 (D.D.C. Aug. 18,
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Authored By: Asive Zamantlele Mathenga University Of Fort Hare CASE SUMMARY 1 Case Title and Citation African Commission on Human
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Authored By: Krishna Jaiswal New Law College, Pune INTRODUCTION “Kesavananda Bharati vs. State of Kerala (1973)” case is a constitutional
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