Authored By: Omopariola Faithfulness Omotola Federal University, Oye Ekiti INTRODUCTION The case of ADELEKE V. OYO STATE HOUSE OF ASSEMBLY […]
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Authored By: SWIKRUT SWAROOP SAHU SOA National Institute of Law Case Name: Mohd. Ahmed Khan v. Shah Bano Begum and
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Authored By: Mulalo Forgiveness Mufamadi University of South Africa Case Name: Mahlangu v Another v minister of labour and others
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Authored By: Susrita Pal University of Mumbai,Thane Sub-Campus Case Title: Justice K.S. Puttaswamy (Retd.) and Anr. v. Union of India
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Authored By: Mizba Ahmed NEF Law College Abstract The decision in Urgenda Foundation v State of the Netherlands marked a
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Authored By: Shivam Chaurasiya Guru Ghasidas vishwavidyalaya bilaspur chattisgarh INTRODUCTION : In the Puttaswamy judgment, the Supreme Court recognised the
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Authored By: Keatlaretse Mahlatse Mahuma Eduvos Private Institution Case Citation and Basic Information Case Name: Bhe and Others v Magistrate,
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Authored By: Kgotlello University of the Western Cape Introduction One of the biggest shifts in South African law came through
S v Makwanyane and Another 1995 (3) SA 391 (CC) Read More »
Authored By: Rizul Sharma Maharaja Agrasen Institute of Management Studies CASE: SMT. S. VANITHA V/S. THE DEPUTY COMMISSIONER BENGLURU URBAN
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Authored By: Fiza Siddhik Sayyed New Law College Ahmednagar Case Title and Citation Sumit vs. State of Uttar Pradesh &
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Authored By: Mahalakahmi School of Excellence in Law CASE CITATION AND BASIC INFORMATION Case Name: Merck KGaA v. Integra Lifesciences
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Authored By: Brandon Mxolisi Sifuba University of Fort Hare Introduction The Constitutional Court (CC) in Tshabalala v The State; Ntuli
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