A.D.M. Jabalpur v. Shivkant Shukla AIR 1976 SC 1207
Authored By: Vidhya Jadon Amity University 1. Case Title and Citation A.D.M. Jabalpur v. Shivkant Shukla, AIR 1976 SC 1207 […]
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The Evidentiary Weight of Uncorroborated Testimony in Sexual Offenses: A Comprehensive
Authored By: Favour Bassey Onoyom University of Calabar Table of Cases Adonike v State [2015] 7 NWLR (Pt 1458) 237
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Municipal Corporation of Delhi v. Subhagwanti & Others (1966)
Authored By: Mansi Yadav Maharshi Dayanand University (MDU-CPAS) Case Name: Municipal Corporation of Delhi v. Subhagwanti & Others (1966)[1] Citations:
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Madhyamam Broadcasting ltd vs Union of India (2023) SCC OnLine SC 366
Authored By: SWATI GOTHWAL Campus Law Centre, Delhi University Case Name: Madhyamam Broadcasting ltd vs Union of India (2023) SCC
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The Basic Structure Doctrine and Constitutional Supremacy: An Analysis of Kesavananda Bharati v. State of Kerala
Authored By: Netti Venkata Darshika Damodaram Sanjivayya National Law University Abstract The decision of the Supreme Court of India in
KESAVANANDA BHARATI V. STATE OF KERALA
Authored By: Taranjeet Kaur Himachal Pradesh National Law University, Shimla CASE NAME: KESAVANANDA BHARATI V. STATE OF KERALA CASE NUMBER:
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Anil Kapoor v. Simply Life India & Ors. (2023): Personality Rights in the Age of Artificial Intelligence
Authored By: RIYA SINGH HIMACHAL PRADESH NATIONAL LAW UNIVERSITY, SHIMLA Case Name: Anil Kapoor v. Simply Life India & Ors.
Selvi and Ors. v. State of Karnataka (2010) 7 SCC 263
Authored By: Harshit Tiwari Army Institute of Law, Mohali Case Title and Citation Selvi and Ors. v. State of Karnataka
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Kiluwa Limited & Another V Business Liaison Company Limited & 3 Others [2021] KESC 37(KLR)
Authored By: Brian Naheso Historical Background The case involved three adjacent first-row beach properties where a section of land was
The National Assembly v. The President of the Federal Republic of Nigeria & Ors(2003)
Authored By: Odinakachukwu Anthony Mamah University of Nigeria CASE SUMMARY OF: The National Assembly v. The President of the Federal
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Federal Republic of Nigeria v Nnamdi Kanu Federal High Court Abuja- Criminal Suit No. FHC/ABJ/CR/383/2015.
Authored By: Shalom Sean Ishmael Ismailu Ahmadu Bello University CASE TITLE AND CITATION Federal Republic of Nigeria v Nnamdi Kanu
Robinson v Chief Constable of West Yorkshire Police [2018]
Authored By: Katelynn De Souza Queen Mary University of London Case Name: Robinson v Chief Constable of West Yorkshire Police
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