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Authored By: Faith Duve University of Fort Hare Case Title & Citation S v Eadie 2002 1 SACR 663 SCA;
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Authored By: Aphelele Vava University of Fort Hare INTRODUCTION Customary marriages are celebrated according to the rites, practices, and customs
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Authored By: Koketso Taunyane University of South Africa (UNISA) Neutral citation: Global & Local Investments Advisors (Pty) Ltd v Nickolaus
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Authored By: RENEE TIKOLO Case Title & Citation The case is Biosystems Consultants v Nyali Links Arcade Limited [2023]. The
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Authored By: Priyanshu Singh Amity University, Noida Case Title State of Punjab & Ors. v. Davinder Singh & Ors. Citation
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Authored By: Mohammed Ayaan Khan Middlesex University Dubai The DIFC Court of First Instance issued a significant judgment that clarifies
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Authored By: SALAUDEEN, Hikmat Oloruntola University of Abuja Case Name: MOHAMMED & ORS v. MOHAMMED & ANOR (2024) LPELR 62831-CA
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Authored By: Aditi Abhinav Dass Bhagat Phool Singh Mahila Vishwavidyalaya Introduction Case summaries are an essential tool in legal education
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Authored By: PRECIOUS INIOLUWA ADEDOKUN GRADUATE-OBAFEMI AWOLOWO UNIVERSITY, ILE-IFE, OSUN STATE, NIGERIA CASE NAME: Smith v. Baker & Sons COURT:
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