Indian Young Lawyers Association v State of Kerala
Authored By: Vishal Kumar Bihar Institute of Law I. Case Citation and Basic Information Indian Young Lawyers Association v State […]
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Le Roux and Others v Dey 2011 (3) SA 274 (CC); [2011] ZACC 4; 2011 (6) BCLR 577(CC); CCT45/10
Authored By: Awande Akhona Dube University of KwaZulu Natal Introduction The case of Le Roux v Dey (2011) is one
Justice K.S. Puttaswamy (Retd.) and Another v Union of India and Others
Authored By: Nkosinathi Msibi University of Johannesburg 1. Case Citation and Basic Information Justice K.S. Puttaswamy (Retd.) and Another v
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Katiba Institute & Another v Attorney General & Another [2021] EKLR
Authored By: Shelby Wanjiru Ngigi Kenya School of Law Case Citation and Basic Information Republic v Joe Mucheru, Cabinet Secretary
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Kharak Singh v. State of Uttar Pradesh (1962)
Authored By: Parth Vinayak Kadam Shahaji Law College Kolhapur Affiliated to Shivaji University Kolhapur Full Case Name: Kharak Singh v.
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Realisation of the Right to Housing in South Africa: Landmark Case.
Authored By: Lesedi Manganye Varsity College 1. Case Title and Citation Government of the Republic of South Africa and Others
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Jordaan and Others v Minister of Home Affairs and Another [2025] ZACC 19
Authored By: Riemano Titus University of Fort Hare CASE NAME: Jordaan and Others v Minister of Home Affairs and Another
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Rajnesh Vs. Respondent: Neha and Ors
Authored By: Aayushi Jha Maharaja Surajmal Institute Case Name: Rajnesh Vs. Respondent: Neha and Ors LANDMARK JUDGEMENT OF SUPREME COURT
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SALOMON V SALOMON: THE FOUNDATION OF MODERN CORPORATE IDENTITY AND LIMITED LIABILITY
Authored By: Adriana Peric The Open University UK 1. Case Citation and Basic Information Case name: Salomon v A Salomon
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Minister of Home Affairs and Another v Fourie and Another; Lesbian and Gay Equality Project and Others v Minister of Home Affairs and Others [2005] ZACC 19; Decided on December 1 2005
Authored By: Nontuthuko University of KwaZulu-Natal Howard College Introduction This lawsuit addresses the constitutionality of South African marriage law, specifically
DONOGHUE V STEVENSON (1932)
Authored By: Akinsola Oluwamayowa Emmanuel University of Ibadan Case Name: DONOGHUE V STEVENSON (1932) Citation: (1932) AC 562 Court: House
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S v Makwanyane and Another (CCT3/94) ZACC 3; 1995 (3) SA 391 (CC); 1995 (6) BCLR 665(CC).
Authored By: Tshepo Joseph Seokgo University of South Africa 1. Case Citation and Basic Information S v Makwanyane and Another