JOSEPH SHINE V. UNION OF INDIA (2018)
Authored By: Saif Alam National Law University, Visakhapatnam CASE DETAILS Case Title: Joseph Shine V. Union of India (2018) Citation: […]
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CARLILL V. CARBON SMOKE BALL CO [1893] 1 Q.B 256 C.A
Authored By: MUFITHA ROWSHAN P N GOVERNMENT LAW COLLEGE TIRUCHIRAPALLI INTRODUCTION Among the landmarks of English contract law, Carlill v.
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Distillers Corporation(SA) Ltd v SA Breweries Ltd & Another;Oude Meester Groep Bpk & Another v SABreweries Ltd 1976 (3) SA 514 (A)
Authored By: Ayabulela Mqetheba University of Stellenbosch Case summary: Distillers Corporation (SA) Ltd v SA Breweries Ltd & Another; Oude
BHIMA KOREGAON ARREST – ROMILA THAPAR v. UNION OF INDIA
Authored By: Jaztejvar Singh Gill Narsee Monjee Institute of Management Studies, Chandigarh Case Title & Citation Romila Thapar v. Union
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Vishaka vs. State of Rajasthan MANU/0782/1997
Authored By: Sam S Siryon Apeejay Stya University-Gurgaon Case Name: Vishaka vs. State of Rajasthan MANU/0782/1997[1] Decided: August 13, 1997
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Donoghue v Stevenson (1932) AC 562 UKHL 100
Authored By: Valerie Anene National University of Maynooth Case Title & Citation Donoghue v Stevenson (1932) AC 562, UKHL 100
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Divorce in India: A Complete Legal Guide 2025
Authored By: Vijaya Lakshmi Chagam Pendekanti Law College, Hyderabad Introduction: Understanding Divorce in India Divorce in India is more than
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Mohd. Ahmed Khan v. Shah Bano Begum 1985
Authored By: Ms.Prachi Pal University of Lucknow Case Title Mohd. Ahmed Khan v. Shah Bano Begum Citation AIR 1985 SC
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M.C. Mehta vs Union of India (Oleum Gas Leak Case)
Authored By: Anish Panjab University, Hoshiarpur Case Name: M.C. Mehta vs Union of India (Oleum Gas Leak Case) Court: Supreme
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Tea Board India v. ITC limited (2011)
Authored By: Michelle Jane Harrison St Joseph’s College of Law COURT NAME: HIGH COURT OF CALCUTTA JUDGE NAME: HON’BLE JUSTICE
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Medical Negligence and Right to Treatment: New Precedents
Authored By: MEGHANA A ICFAI LAW SCHOOL Introduction Medical Negligence, the failure to care which results in preventable harm, continues
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The Effectiveness of South Africa’s Environmental Law Framework in Regulating Mining and Related Activities
Authored By: Gontse Michelle Nchabeleng University of Johannesburg Abstract Considered as forming part of South Africa’s most crucial industries, Mining