![S v Makwanyane and Another (CCT3/94) [1995] ZACC 3; 1995 (6) BCLR 665; 1995 (3) SA 391; [1996] 2 CHRLD 164; 1995 (2) SACR 1 (6 June 1995)](https://recordoflaw.in/wp-content/uploads/2026/01/Yellow-Modern-Podcast-Youtube-Thumbnail-1-1-1-scaled.png)
Authored By: Nadia Jahan Noor University of Rajshahi Case Title & Citation Aynunnahar Siddiqua and Others v Government of Bangladesh […]
Aynunnahar Siddiqua and Others v Government of Bangladesh and Others Read More »
Authored By: George Yong University of Nottingham, England Introduction: The landmark case of R (on the application of Ayinde) v
R (on the application of Ayinde) v London Borough of Haringey Read More »
Authored By: Ritika Priyadarshini Soa National Institute of Law CASE NAME: ADDITIONAL DISTRICT MAGISTRATE VS SHIVKNT SHUKLA 1976 AIR 1207,
ADDITIONAL DISTRICT MAGISTRATE VS SHIVKNT SHUKLA 1976 AIR 1207 1976 SCR 172 Read More »
Authored By: Mahima Pandey Soa National Institute of Law Vishaka vs State of Rajasthan AIR 1997 SC 3011 is a
VISHAKA VS STATE OF RAJASTHAN Read More »
Authored By: Adriel Lawrence Manav Rachna University Case Name: Association for Democratic Reforms & Anr. V. Union of India &
Association for Democratic Reforms & Anr. V. Union of India & Ors (2024) Read More »
Authored By: Omneya Ashraf Mohamed Mansour Faculty of Law, English Department, Alexandria University 1-Case Title and Citation Full Case Name:
Court of Cassation (Egypt) – Partnership Nullity Case (23 March 1987) Read More »
Authored By: MOHD ARFATH Pendekanti Law College Court & Bench The case was heard and decided by the Supreme Court
Authored By: Chintada Likitha NVP Law College Introduction The case of Amazon.com NV Investment Holdings LLC v. Future Retail Ltd.
AMAZON. COM NV INVESTMENT HOLDINGS LLC V. FUTURE RETAIL LTD. & ORS. (2021) Read More »
Authored By: Vaishali Jain Fairfield Institute of Management And Technology Abstract This case comment examines the Supreme Court’s landmark judgment
AMIT SAHNI V. COMMISSIONER OF POLICE & ORS. Read More »
Authored By: CHIANG XIN YU Multimedia University Case Title & Citation The name of this case is Damansara Realty Bhd
A Study on Damansara Realty Bhd v Bungsar Hill Holdings Sdn Bhd & Anor [2011] 6 Read More »
Authored By: Thandoluhle Enough Sosibo University of kwaZulu Natal Case Name: Jordaan & Others v. Minister of Home Affairs & Another, CCT 296/24,
Authored By: Utkarsh Kumar Dr. Dy Patil Law College Pune Case Title & Citation Kesavananda Bharati and Others v. State
Kesavananda Bharati and Others v. State of Kerala and Another (1973) Read More »
