Anil Kapoor v. Simply Life India & Ors. (2023): Personality Rights in the Age of Artificial Intelligence
Authored By: RIYA SINGH HIMACHAL PRADESH NATIONAL LAW UNIVERSITY, SHIMLA Case Name: Anil Kapoor v. Simply Life India & Ors. […]
Selvi and Ors. v. State of Karnataka (2010) 7 SCC 263
Authored By: Harshit Tiwari Army Institute of Law, Mohali Case Title and Citation Selvi and Ors. v. State of Karnataka
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Kiluwa Limited & Another V Business Liaison Company Limited & 3 Others [2021] KESC 37(KLR)
Authored By: Brian Naheso Historical Background The case involved three adjacent first-row beach properties where a section of land was
The National Assembly v. The President of the Federal Republic of Nigeria & Ors(2003)
Authored By: Odinakachukwu Anthony Mamah University of Nigeria CASE SUMMARY OF: The National Assembly v. The President of the Federal
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Federal Republic of Nigeria v Nnamdi Kanu Federal High Court Abuja- Criminal Suit No. FHC/ABJ/CR/383/2015.
Authored By: Shalom Sean Ishmael Ismailu Ahmadu Bello University CASE TITLE AND CITATION Federal Republic of Nigeria v Nnamdi Kanu
Robinson v Chief Constable of West Yorkshire Police [2018]
Authored By: Katelynn De Souza Queen Mary University of London Case Name: Robinson v Chief Constable of West Yorkshire Police
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Shri D.K. Basu Ashok K. Johri vs State Of West Bengal State Of U.P on 18 December 1996
Authored By: M Ramya Dr. Ambedkar Global Law Institute CASE TITLE & CITATION: Shri D.K. Basu,Ashok K. Johri vs State
Shri D.K. Basu Ashok K. Johri vs State Of West Bengal State Of U.P on 18 December 1996 Read More »
Atlas Park Holdings (Pty) Ltd v Tailifts South Africa (Pty) Ltd 2022 (5) SA 127 (GJ).
Authored By: Sibabalwe Ngubentombi University of Free State Case Title: Atlas Park Holdings (Pty) Ltd v Tailifts South Africa (Pty)
Atlas Park Holdings (Pty) Ltd v Tailifts South Africa (Pty) Ltd 2022 (5) SA 127 (GJ). Read More »
Mabuza v Mbatha 2003 (4) SA 218 (C)
Authored By: LUYOLO MNYAMANA UNIVERSITY OF FORTHARE Case Note: Mabuza v Mbatha 2003 (4) SA 218 (C) Court: High Court
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Federal Attorney General Vs Aster Adush Debele (2014 E.C)
Authored By: Haftom Endrias Weldegergs Aksum University Case Name: Federal Attorney General Vs Aster Adush Debele, Federal Supreme Court Cassation
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Saudi Arabia – Measures Concerning the Protection of Intellectual Property Rights (2020)
Authored By: Lesego Solane Yvonne Mokobi Eduvos Case Title & Citation Full Name: Saudi Arabia – Measures Concerning the Protection
Saudi Arabia – Measures Concerning the Protection of Intellectual Property Rights (2020) Read More »
Carlill v. Carbolic Smoke Ball Company
Authored By: Akanni Aisha Oluwadara University Of Lagos CASE TITLE CITATION Carlill v. Carbolic Smoke Ball Company 1893 1 QB
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