R v Dudley and Stephens (1884)
Authored By: Khayra Rashid Middlesex University Dubai Case Name: R v Dudley and Stephens Court: Divisional Court (Queen’s Bench Division) Date: […]
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ERAMUS OSAWE &ORS v. REGISTRAR OF TRADE UNIONS (1985)NWLR (Pt.4)756.
Authored By: Nwachukwu Favour Chiamaka Enugu State University of Science and Technology, Nigeria. Case: ERAMUS OSAWE &ORS v. REGISTRAR OF
ERAMUS OSAWE &ORS v. REGISTRAR OF TRADE UNIONS (1985)NWLR (Pt.4)756. Read More »
CENTER FOR HUMAN RIGHTS AND OTHERS V. UNITED REPUBLIC OF TANZANIA (APPLICATION NO. 019/2018) [2025] AfCHPR 4 (5 FEBRUARY 2025)
Authored By: Cynthia Nwamaka Ibor Ebonyi State University, Nigeria. INTRODUCTION The Applicants in this matter are the Centre for Human
Brown v. Board of Education of Topeka
Authored By: YASHI TRIPATHI Chanakya National Law University Case Name: Brown v. Board of Education of TopekaCourt: United States Supreme
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Jane Doe et al. v. James Toback
Authored By: Disha Mathur Ajeenkya dy patil university, Pune Reviving Expired Civil Claims for Sexual Abuse: The James Toback Verdict
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Centre For Inquiry Into Health & Allied Themes (CEHAT) vs. Union Of India
Authored By: NANDANA B S GOVERNMENT LAW COLLEGE, THIRUVANANTHAPURAM CITATION: Writ petition (civil) 301 of 2000 DATE OF THE JUDGEMENT:
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Koninklijke Philips N.V. v. Maj (Retd.) Sukesh Behl & Ors.; G.S. Kohli & Ors.; Surinder Wadhwa & Ors.
Authored By: Wajiha Ali Namazi Keshav memorial college of law Case Name: Koninklijke Philips N.V. v. Maj (Retd.) Sukesh Behl
Case Analysis of Kesavananda Bharathi Vs. State of Kerala
Authored By: Nandani Kumari Usha Martin University Angara Ranchi Jharkhand ABSTRACTThe Kesavananda Bharati case represents a defining chapter in India’s
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Application of the International Convention on the Elimination of All Forms of Racial Discrimination (Georgia v. Russian Federation)
Authored By: Sina Yigzaw Demssie Addis Ababa University Georgia v. Russian Federation (2008) International Court of Justice (ICJ) Centered on
SALOMON V A SALOMON & CO LTD(1896) UKHL 1, (1897) AC 22
Authored By: Ahmed Hanatu Ohogo University of Abuja, Nigeria. INTRODUCTION The Salomon v Salomon case is a land mark case
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Routledge v Grant (1828) 4 Bing 653; 130 ER 920
Authored By: Akinyemi Oluwanifemi Sarat Lagos State University Routledge v Grant (1828) 4 Bing 653; 130 ER 920 Case Name: Routledge
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The People of the State of Illinois v. Rustin C. Sabich
Authored By: Tala Badawi Case Name: The People of the State of Illinois v. Rustin C. Sabich Court: Circuit Court
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