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The International Court of Justice has been under global limelight due to ongoing case brought by South Africa concerning alleged genocide in Gaza Strip.
ICJ was of the view that the facts and circumstances are sufficient to conclude that at least some of the rights claimed by South Africa, for which it is seeking protection, are plausible.
by Jeet J. Bhatt†
As per the press release of the International Court of Justice, Ukraine filed an Application instituting proceedings against the Russian Federation before
The ICJ extends the period during which no hearings or judicial meetings will be held. THE HAGUE, 7 April 2020: Given the
In view of the COVID-19 pandemic, the International Court of Justice (ICJ), the principal judicial organ of the United Nations, has adopted
Supreme Court: The 3-judge bench of R Banumathi, Ashok Bhushan and AS Bopanna, JJ rejected the plea filed by Akshay Kumar Singh,
Supreme Court: The Court has dismissed the curative petition of Pawan Gupta, one of the convicts in the 2012 Nirbhaya gang-rape and
As reported by media, Three of the convicts in Nirbhaya Gang Rape and Murder case have approached the International Court of Justice
After a four-day public hearing in the case of Kulbhushan Jadhav, a Retired Indian Navy officer sentenced to death by a Pakistani
In yesterday’s hearing, India presented its arguments before the International Court of Justice (ICJ). The public hearings started from Monday 18 and will
According to PTI, India’s nominee to the International Court of Justice (ICJ) Justice Dalveer Bhandari was re-elected to the Hague based world
International Court of Justice at the Hague pronounced it’s verdict in favour of India. It said that the conditions required to indicate
The International Court of Justice will deliver its Order on the request for the indication of provisional measures made by India in
International Court of Justice at the Hague begins hearing the submissions of India in the matter relating to Kulbhushan Jadhav’s execution order
On 10.05.2017, the International Court of Justice at Hague (ICJ) notified that it will hold public hearing on 15.05.2017 in the proceedings
In the proceedings initiated by India on 08.05.2017 before the International Court of Justice against the execution of the death sentence imposed
Delhi High Court: Hearing a public interest petition relating to the issue of release of an Indian citizen Kulbhushan Sudhir Jadhav claiming