TikTok Inc. v. Garland
Authored By: Nadine Hesham Ain Shames TikTok Inc. v. Garland SUPREME COURT OF THE UNITED STATES (2024) Nos. 24–656 […]
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ENEJO v. SANUSI & ANOR
Authored By: Lambert Divine-gift Boma Afe Babalola University Case Name: ENEJO v. SANUSI & ANOR Court: Supreme Court of Nigeria
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Okoro Mariagbe v The State (SC.481/75) [1977] NGSC 8;(1977) All NLR 31.
Authored By: Niimatullah Abdulmumin Baze University, Abuja Facts At around six o’clock in the evening, Kihodu Ajebor, who had not
Okoro Mariagbe v The State (SC.481/75) [1977] NGSC 8;(1977) All NLR 31. Read More »
Yemshaw v Hounslow London Borough Council [2011] UKSC 3 United Kingdom Supreme Court – Decision delivered on 26 January 2011
Authored By: Anisah Uddin University Of Roehampton Facts of the Case In this case, Ms Yemshaw applied for housing assistance
Lachaux v Independent Print Ltd and Another [2019] UKSC 27
Authored By: Lana Thaer Dhaou Al Zuhour Private School Case Title and Citation: Lachaux v Independent Print Ltd and another
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Carlill v Carbolic Smoke Ball Co [1893] 1 QB 256
Authored By: Saurabh Goel City St George’s, University of London Introduction Carlill v Carbolic Smoke Ball Co [1893] 1 QB
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Esabunor & Anor v. Dr. Tunde Faweya & Ors (2019) LPELR
Authored By: Peculiar Osahon University of Benin, Nigeria CASE Esabunor & Anor v. Dr. Tunde Faweya & Ors (2019) LPELR-46961(SC)
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FERID ALLAN’S VS UNION OF INDIA, 2019
Authored By: Pa Hema INTRODUCTION: IPR is a exclusive right granted to the inventor for his creation/inventions. Intellectual Property Rights
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THE ADMISSIBILITY OF UNREGISTERED LAND DOCUMENTS IN NIGERIA: THE CURRENT LEGAL STANDPOINT
Authored By: Lambert Divine-gift Boma Afe Babalola University Abstract This article explores the intricate legal framework governing the admissibility of
Human Rights Law: International Protections and Challenges
Authored By: Aqsa Khalid City ST George’s, University of London Introduction Human rights law is a critical aspect of the
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Comparative Analysis of the Culture of Accountability and Transparency in the Petroleum Industries (Norway, Uganda, and Nigeria)
Authored By: Ezeh Peace Chinonso University of Nigeria Enugu Campus Abstract This paper presents a comparative analysis of the culture
International White-Collar Crimes: Tackling a Global Challenge from a Legal Perspective
Authored By: Amal Machaka Filière Francophone de Droit – Lebanese University Abstract This short legal article portraits a dangerous phenomenon
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