In Remembrance of Dr. Jane Goodall: A Hope for Humanity
Authored By: Christy Teh Xing Ti Multimedia University ABSTRACT “What you do makes a difference, and you have to decide […]
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Matrimonial Cases in Kashmir -Legal framework, challenges and judicial trends.
Authored By: Sobia Neelofar University of Kashmir, Kashmir Law College Abstract When we talk about matrimonial cases in Jammu and
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CLIMATE CHANGE LAW AND POLICY
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Justice K.S. Puttaswamy (Retd.) v. Union of India
Authored By: Sujata Kumari Justice K.S. Puttaswamy (Retd.) v. Union of India Case Title & Citation Justice K.S. Puttaswamy (Retd.)
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PROCTER & GAMBLE (P&G)
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Jordaan and Others v Minister of Home Affairs and Another (CCT 296/24)[2025] ZACC 19 (11 September 2025)
Authored By: Gontse Michelle Nchabeleng University of Johannesburg Author: Gontse Michelle Nchabeleng University of Johannesburg South Africa Case Summary: Case
MOHORI BIBEE Vs DHARMODAS GHOSE 1903
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Asma Jilani v Government of the Punjab (PLD 1972 SC 139)
Authored By: Syed Muzammil Ahmad Shah LUMS (Lahore University Of Management Sciences ) Case Title and Citation Asma Jilani v
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Peter Johnny Loke v. The State [1985]
Authored By: Ekanem Godswill Essien Arthur Jarvis University CASE TITLE AND CITATION Peter Johnny Loke v. The State [1985] 1
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Sarah Longwe v Intercontinental Hotels ((1993) 4 LRC 221) [1992] ZMHC 106 (4November 1992)
Authored By: Blessing Banda Cavendish University Zambia Sarah Longwe v Intercontinental Hotels ((1993) 4 LRC 221) [1992] ZMHC 106 (4
Ethiopian Human Rights Council(EHRCO) v Ministry of Justice (2003)
Authored By: Haleluya Daniel Addis Ababa University Introduction The Ethiopian Human Rights Council (EHRCO) v Ministry of Justice (2003) is
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Edwards v Boohoo.com UK Ltd & Ors [2025] EWHC 805 (IPEC)
Authored By: Edinyang Mary Emmanuel CASE NAME: Edwards v Boohoo.com UK Ltd & Ors [2025] EWHC 805 (IPEC) COURT &
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