RG Kar Medical College Rape and Murder Case
Authored By: Sarabjit Thakur Sister Nivedita University Introduction: On 9 August 2024, a 31-year-old woman postgraduate trainee doctor at R.G. […]
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ESABUNOR & ANOR v. FAWEYA & ORS (2019) LPELR-46961(SC)
Authored By: Tobechukwu Uzo-Nwokorie Babcock University ESABUNOR & ANOR v. FAWEYA & ORS (2019) LPELR-46961(SC) Delivered by the Supreme Court
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Dr. Mohiuddin Farooque and Another vs. Bangladesh and Others
Authored By: MOST. RADIA TASNIA Daffodil International University 1. Case Title & Citation Full Name of the Case: Dr. Mohiuddin
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CADILA HEALTH CARE Ltd. VS CADILA PHARMACEUTICALS Ltd. 2001 PTC 300 (SC) AIR 2001 SC 1952 = 2001 (5) SCC 73
Authored By: VARSHINI V S GOVERNMENT LAW COLLEGE, COIMBATORE (TNDALU) INTRODUCTION: The case of Cadila Healthcare Ltd. vs Cadila Pharmaceuticals
Navtej Singh Johar and Ors V. Union of India
Authored By:Shivanshi Verma Amity University , Lucknow Case Name ;- Navtej Singh Johar and Ors V. Union of India
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Rees v Darlington Memorial NHS trust [2004] 1 AC 309 (HL)
Authored By: Sophia Haley University of Manchester Rees v Darlington Memorial NHS trust [2004] 1 AC 309 (HL) This case
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Military and Paramilitary Activities in and Against Nicaragua (Nicaragua v. United States of America), Judgment of 27 June 1986
Authored By: Shumail Tariq Kiani Fatima Jinnah Women University Case Title and Citation Case Name: Military and Paramilitary Activities in
Navtej Singh Johar vs Union of India Ministry of Law
Authored By: Faiqua Arshad Sri Krishna Jubilee Law College Equivalent Citation: AIR 2018 SUPREME COURT 4321, AIR 2018 SC( CRI)
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Olga Tellis v. Bombay Municipal Corporation (1985)
Authored By: RAJNANDINI VERMA Vivekananda College of law Aligarh (Raja Mahendra Pratap Singh University) INTRODUCTION The Indian Constitution is not
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Saskatchewan Federation of Labour v Saskatchewan
Authored By: Daniel Lemma Bule Hora University Case Title: Saskatchewan Federation of Labour v Saskatchewan Official Citation (Trial Judgment): Saskatchewan
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Interflora Inc, Interflora British v Marks and Spencer Plc
Authored By: Hope Neema Namarome Barasa Middlesex University Dubai Case Name: Interflora Inc, Interflora British v Marks and Spencer Plc
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Justice K. S. Puttaswamy (Retd.) And Ans. vs. Union of India and Ors.
Authored By: Manasvi Sharma BDS School of Law, Meerut UNION OF INDIA AND ORS. Case Name and Citation Name: Justice
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