Mbungela v Mkabi 2019 (4) SA 77 (SCA)
Authored By: Slondile Mqadi University of Fort Hare Case Note: Mbungela v Mkabi 2019 (4) SA 77 (SCA) Case Note: […]
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Bangindawo v Nyanda Regional Authority (1998) and Mhlekwa/Feni v Western Tembuland Regional Authority (2000)
Authored By: Boitumelo Makhubu University of Fort Hare 1.1 INTRODUCTION In the intricate tapestry of legal jurisprudence, two landmark cases—Bangindawo
ANURADHA BHASIN VS. UNION OF INDIA
Authored By: MONSHI BHUYAN University Law College, Gauhati University Case Name: ANURADHA BHASIN VS. UNION OF INDIA Citation: AIR 2020
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Vishaka & Ors. V. State of Rajasthan & Ors. (1997)
Authored By: Shirika Rawat KES SHRI’ JAYANTILAL H PATEL LAW COLLEGE Case Name: Vishaka & Ors. V. State of Rajasthan
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Tukaram and another v. State of Maharashtra (1978) case
Authored By: Rongala Jahnavi Gitam Deemed to be University Introduction Rape is amongst the most despicable crimes in India. Generally,
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McDermott v McDermott [2008]: An Analysis of the key points in the case and their Significance in the Shaping of the Proprietary Estoppel Doctrine in Northern Ireland
Authored By: Eva Kelly Queen’s University Belfast Introduction: McDermott v McDermott [2008] was a significant case decided by the High
Equality Now and Ethiopian Women Lawyers Association (EWLA) v Federal Republic of Ethiopia
Authored By: Rahmatulah B.O. Lanlokun University of The Gambia Summary of Facts: Representing Woineshet Zebene Negash, Equality Now and Ethiopian
SUNNY ANG v PUBLIC PROSECUTOR [1966] 2 MLJ 195
Authored By: MUNJID BIN MUHAMMAD INTERNATIONAL ISLAMIC UNIVERSITY MALAYSIA Case Title & Citation SUNNY ANG v PUBLIC PROSECUTOR [1966] 2
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Association for Democratic Reforms v. Union of India
Authored By: Yogita Anil Bengude MMM’S SHANKARRAO CHAVAN LAW COLLEGE PUNE Case Name: Association for Democratic Reforms v. Union of
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THE NIGERIAN ARMY (2017) ALL FEDERAL WEEKLY LAW REPORT (Pt. 869) 813
Authored By: Giwa Bukola Onyeka FACTS OF THE CASE The Appellant, a corporal in the Nigeria army was arraigned before
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R v Cheshire 1991
Authored By: Mitali Khandekar Middlesex University FACTS On 9 December 1987, the appellant, David William Cheshire, shot Trevor Jeffrey, the
State of Tamil Nadu v. Governor of Tamil Nadu (2025)
Authored By: Soniya Talreja Indore Institute of Law Affiliated to DAVV university ( BALLB . Hons) 1. Case Title &
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