Shayara Bano v. Union of India & Ors.
Authored By: Vishal Vashishtha Dr. Bhimrao Ambedkar University Agra Case Name : Shayara Bano v. Union of India & Ors. […]
Shayara Bano v. Union of India & Ors. Read More »
Kesavananda Bharati Sripadagalavaru and Others v. State of Keralaand Others
Authored By: Adv. Chandrashekhar Verma Rajdhani Law College, Jaipur Affiliated to Dr. Bhimrao Ambedkar Law University, Jaipur Case Title and
Kesavananda Bharati Sripadagalavaru and Others v. State of Keralaand Others Read More »
Kesavananda Bharati v. State of Kerala (1973) 4 SCC 225
Authored By: Anuska Maity Shri Shikshayatan College, Kolkata Case Title & Citation Kesavananda Bharati v. State of Kerala, (1973) 4 SCC
Kesavananda Bharati v. State of Kerala (1973) 4 SCC 225 Read More »
SYNERGY INDUSTRIAL CREDIT LIMITED VERSUS LANDMARK CONCEPTS COMPANY LTD & 2 OTHERS [2025] KEHC 16204 (KLR)
Authored By: EUVIE MORAA OCHUKU Court: High Court at Nairobi (Milimani) Judgment date: 6th November 2025 Synergy Industrial Credit Limited……Appellants
Sita Soren v Union of India [2024] INSC 161; [2024] 3 SCR 462
Authored By: Maheshwari Mahananda National Law University, Odisha Court: Supreme Court of India Bench: Seven-Judge Bench (CJI DY Chandrachud, AS
Sita Soren v Union of India [2024] INSC 161; [2024] 3 SCR 462 Read More »
Maluleke v Minister of Home Affairs & Radebe [2008] ZAGPHC 129
Authored By: Lerato Mati University of Fort Hare Maluleke v Minister of Home Affairs & Radebe [2008] ZAGPHC 129 High
Maluleke v Minister of Home Affairs & Radebe [2008] ZAGPHC 129 Read More »
R v Brown [1993] 2 All ER 75; [1993] 1 AC 212 (House of Lords) 1
Authored By: Nayara Abreu Royal Holloway, University of London Introduction R v Brown is one of the most controversial and
R v Brown [1993] 2 All ER 75; [1993] 1 AC 212 (House of Lords) 1 Read More »
R v Blaue [1975] 1 WLR 1411 (CA)
Authored By: Samuel Xavier Oliveira De Montfort University Dubai Introduction R v Blaue is a landmark decision in English criminal
R v Blaue [1975] 1 WLR 1411 (CA) Read More »
Indian Express Newspaper (Bombay) Pvt.Ltd. and Others Vs Union of India (UOI) and Others
Authored By: V.Chithra Chennai Dr Ambedkar Government Law College Pudupakkam Court Name: Supreme Court Bench: Justice E.S Venkataramaiah, Justice O.
Indian Express Newspaper (Bombay) Pvt.Ltd. and Others Vs Union of India (UOI) and Others Read More »
AI and Deepfake: Legal Challenges
Authored By: Dipika Sharma Bundelakhand University Abstract The use of AI-generated deepfakes presents novel threats to personal dignity, public discourse
AI and Deepfake: Legal Challenges Read More »
A Social Work Analysis of Women’s Vulnerability and Gender Based Violence in Ethiopia
Authored By: Birhan Asmare Adane Bahirdar University Abstract Women in Ethiopia face many risks because of problems like conflict, displacement,
A Social Work Analysis of Women’s Vulnerability and Gender Based Violence in Ethiopia Read More »
Delay in Justice in Bangladesh : Causes and Impact on Access to Justice
Authored By: Faria Kamal Oishy International Islamic University Chattogram Abstract The justice system of Bangladesh is burdened with excessive delays
Delay in Justice in Bangladesh : Causes and Impact on Access to Justice Read More »