Authored By: Aditi Sharma Maharaja Ganga Singh University, Bikaner (Rajasthan) Introduction Vishaka v. State of Rajasthan is an important Supreme […]
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Authored By: Anubhab Sen Brainware University 1. Case Information Case Name: Anuradha Bhasin vs Union Of India (2020) Citation:
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Authored By: T. Sparsha College of law for Women, AMS 1. Case Title & Citation State of Maharashtra v. Madhukar
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Authored By: Maletsepe Sehoana University of the Witwatersrand Case Summary: KB and Another v Minister of Social Development and Others
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Authored By: Hitakshi Rathore Sage University Case Title & Citation CaseTitle: Dashwanth vs The State Of Tamil Nadu (October 8,
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Authored By: Rashneet Kaur Apex University, Jaipur Case Name: Zahira Habibullah Sheikh & Anr. V. State of Gujarat & Ors.,(2006)
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Authored By: Meenali Yadav Lucknow Law College Case summary:Her Majesty vs Lord Shiva Case Name: Bumper Development Corporation Ltd. v.
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Authored By: Rupal Barjatya Symbiosis Law School, Pune Case Summary: Anderson, Et Al. V. Pacific Gas & Electric Company Rupal
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Authored By: Thabo Liboke University of Johannesburg Abstract. The right to Equality in the law system has borne a significant
Authored By: Bhoomi Mali Renaissance Law College Indore Madhya Pradesh Abstract: In Indian society, marriage is considered a sacred bond
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Authored By: Apoorva Army Institute of Law In an age where artificial intelligence can replicate human voices, faces, and mannerisms
Authored By: Makondo Nyeleti Latoya University of South Africa In January 2026, the Constitutional Court of South Africa resolved a
