Shah Bano Begum v. Union of India (1985)
Authored By: Sakshi Tanwani M.B.KHALSA LAW COLLEGE, INDORE, MADHYA PRADESH Case Name: Mohd. Ahmed Khan v. Shah Bano Begum Year: […]
Shah Bano Begum v. Union of India (1985) Read More »
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)
Authored By: Andile Mbili University of KwaZulu-Natal INTRODUCTION S v Makwanyane is a seminal judgment of the Constitutional Court of
Sushil Sharma vs State (Nct) Of Delhi
Authored By: Mehak Chowdhary Rayat Bahra University, Chandigarh Case Name: Sushil Sharma vs State (Nct) Of Delhi Court: Supreme Court of India
Sushil Sharma vs State (Nct) Of Delhi Read More »
Justice K.S. Puttaswamy (Retd.) and Anr. v. Union of India and Ors.
Authored By: Aditya Bagoria Rayat Bahra University, Mohali, Punjab, India Full case name: Justice K.S. Puttaswamy(Retd.) and Anr. v. Union
Justice K.S. Puttaswamy (Retd.) and Anr. v. Union of India and Ors. Read More »
VISHAKHA & ORS. V.S STATE OF RAJASTHAN & ORS. (1997)
Authored By: Prachi Kumari Usha Martin University, Ranchi Jharkhand INTRODUCTION The case Vishakha & Ors. v. State of Rajasthan &
VISHAKHA & ORS. V.S STATE OF RAJASTHAN & ORS. (1997) Read More »
The South African Doctrine of the Separation of Powers Requires
Authored By: Charmaine Seerane University of Fort Hare Introduction The South African doctrine of the separation of powers requires that,
The South African Doctrine of the Separation of Powers Requires Read More »
Joseph Shine v. Union of India – Decriminalization of Adultery Under Indian Penal Law
Authored By: Tahir sayed Rizvi Law College Citation Joseph Shine v. Union of India, (2019) 3 SCC 39, Supreme Court
Joseph Shine v. Union of India – Decriminalization of Adultery Under Indian Penal Law Read More »
Re A: Surgical Separation of Conjoined Twins
Authored By: Kowsar (Layla) Abdulle Tilburg University Case Name: Re A: Surgical Separation of Conjoined Twins Citation: Re A (Children)
Re A: Surgical Separation of Conjoined Twins Read More »
Shreya Singhal v. Union of India (2015)
Authored By: Disha Jaiswal College Affiliated to Rajju Bhaiya University Case: Shreya Singhal v. Union of India (2015)
Shreya Singhal v. Union of India (2015) Read More »
Tesco Stores Ltd v USDAW [2024] UKSC 28 and its Current Political Concerns About Fire and Rehire Practices.
Authored By: Laura Edijala Coventry University Employment law has undergone significant legal and policy development in relation to “fire and
Manish Sisodia vs Directorate of Enforcement 2024
Authored By: Teena Tiwari Chaudhary Charan Singh University Case Title – Manish Sisodia vs Directorate of Enforcement Citation – [2024]
Manish Sisodia vs Directorate of Enforcement 2024 Read More »
DHARANGADHARA CHEMICAL WORKS LTD. V. STATE OF SAURASHTRA AIR 1957 SC 264 (1957 SCR 152)
Authored By: MONALISHA PATRA National Law University Odisha 1. CASE NAME & CITATION Case Name: Dharangadhara Chemical Works Ltd. v.
DHARANGADHARA CHEMICAL WORKS LTD. V. STATE OF SAURASHTRA AIR 1957 SC 264 (1957 SCR 152) Read More »