Authored By: Prisca E.Hayford University of South Wales Case Title & Citation The case is L’Estrange v F.Graucob Ltd [1934]2 […]
The case is L’Estrange v F.Graucob Ltd [1934]2 KB 3941 Read More »
Authored By: Vesna Likar King’s College London Case Title, Court, Date, and Parties The case of Yegiazaryan, aka Egiazaryan v
Yegiazaryan, aka Egiazaryan v Smagin, et al., 599 U.S. (2023) Read More »
Authored By: Sageda El-Sanossi University of Liverpool Case Name: Ivey v Genting Casinos 2017 Citation: [2017] UKSC 67 Court: The
Ivey v Genting Casinos 2017 Read More »
Authored By: Amna Osman Birmingham City University Salomon v A Salomon & Co Ltd [1897] Official citation: AC 22, 66 LJ
Salomon v A Salomon & Co Ltd [1897] Read More »
Authored By: Ilyas Adam Hasan Abstract Ethiopia’s new Prime Minister Abiy Ahmed recently claimed Ethiopia’s “right” to sovereign access to
Authored By: Henna Alwiya Khan University Of Nottingham Abstract: This legal article focuses on the doctrine of qualified immunity in
Police Accountability in the United States: Qualified Immunity under Scrutiny Read More »
Published On: 15th October 2025 Organized by Record Of Law Official Partner: Malaysian Law Students’ Network (MLSN) About the Competition
International Judgment Writing Competition 2025 (IJWC 2025) | Register Now! Read More »
Authored By: Madueke Nneoma Obafemi Awolowo University Introduction The African concept of Human Rights is distinct from the perception of
AFRICAN CONCEPT OF HUMAN RIGHTS Read More »
Authored By: Diksha Kashyap Asian Law College, Sector 125, Noida Abstract India’s laws on cybersecurity have grown and changed over
Authored By: Zanele Liandie Sithole University of South Africa Abstract This article examines why child abuse within families remains neglected
Beyond the Headlines: Understanding the Legal Gaps in Combating Child Abuse at Home Read More »
Authored By: Anakho Pulumani University of Johannesburg Abstract This article examines the implementation and impact of South Africa’s Protection of
Authored By: Piyush Kumar South Asian University ABSTRACT This term paper examines the intricate nexus between international trade law and
