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Authored By: Shwana Rayees Aligarh Muslim University Details of the Case: Title of the Case: K. M. Nanavati v. State
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Authored By: Namutosi Immaculate Uganda Christian University, Mukono, Uganda Case Title and Citation Prosecutor v Akayesu (Appeal Judgment) ICTR-96-4-A (1
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Authored By: Rownak Morshed Earth House Alternative School Lords present Lord Buckmaster, Lord Atkin, Lord Tomlin, Lord Thankerton, Lord Macmillan
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Authored By: Shadin Nagmeldin Suliman Abdalla Middlesex University Case Title: Fisher v Bell Citation: [1961] 1 QB 394 Court: High
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Authored By: HARI TEJASREE DANDU MAHATMA GANDHI LAW COLLEGE Case Name: N.N. Global Mercantile Pvt. Ltd. v. Indo Unique Flame
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Authored By: Faith Duve University of Fort Hare Case Title & Citation S v Eadie 2002 1 SACR 663 SCA;
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Authored By: Aphelele Vava University of Fort Hare INTRODUCTION Customary marriages are celebrated according to the rites, practices, and customs
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