Maneka Gandhi v. Union of India (1978)
Authored By: Deekshith Saresh Eyyani Introduction Maneka Gandhi v. Union of India (1978) stands as a watershed moment in the […]
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Vishaka v. State of Rajasthan (1997) 6 SCC 241
Authored By: Aditi Sharma Maharaja Ganga Singh University, Bikaner (Rajasthan) Introduction Vishaka v. State of Rajasthan is an important Supreme
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Anuradha Bhasin vs Union Of India (2020)
Authored By: Anubhab Sen Brainware University 1. Case Information Case Name: Anuradha Bhasin vs Union Of India (2020) Citation:
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State of Maharashtra v. Madhukar Narayan Mardikar AIR (1991) SC 207 1 SCC 57
Authored By: T. Sparsha College of law for Women, AMS 1. Case Title & Citation State of Maharashtra v. Madhukar
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KB and Another v Minister of Social Development and Others
Authored By: Maletsepe Sehoana University of the Witwatersrand Case Summary: KB and Another v Minister of Social Development and Others
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Dashwanth vs The State Of Tamil Nadu (October 8, 2025)
Authored By: Hitakshi Rathore Sage University Case Title & Citation CaseTitle: Dashwanth vs The State Of Tamil Nadu (October 8,
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Zahira Habibullah Sheikh & Anr. V. State of Gujarat & Ors. (2006) 3 SCC 374
Authored By: Rashneet Kaur Apex University, Jaipur Case Name: Zahira Habibullah Sheikh & Anr. V. State of Gujarat & Ors.,(2006)
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Her Majesty vs Lord Shiva
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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Anderson Et Al. V. Pacific Gas & Electric Company
Authored By: Rupal Barjatya Symbiosis Law School, Pune Case Summary: Anderson, Et Al. V. Pacific Gas & Electric Company Rupal
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The evolution of Family Law in South Africa: A Look at the Same sex and Opposite sex Relationships in the lenses of Right to Equality.
Authored By: Thabo Liboke University of Johannesburg Abstract. The right to Equality in the law system has borne a significant
Consent Marriage and the Law: Examining Marital Rape
Authored By: Bhoomi Mali Renaissance Law College Indore Madhya Pradesh Abstract: In Indian society, marriage is considered a sacred bond
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Authorship without Humanity? A Comparative Study of India, U.S., and EU Approaches to AI-Generated Works
Authored By: Apoorva Army Institute of Law In an age where artificial intelligence can replicate human voices, faces, and mannerisms