Authored By: Pushkar Singh Gujarat National Law University, Gandhinagar PUSHKAR SINGH ABSTRACT : Public Interest Litigation was developed by Indian […]
PIL IN INDIA: INSTRUMENT OF SOCIAL JUSTICE OR JUDICIAL OVERREACH Read More »
Authored By: Ankita Ramteke National Law University Odisha ABSTRACT Personal laws in India are inherently rooted in religious scriptures and
LEGAL STATUS OF ATHEISTS UNDER INDIAN PERSONAL LAWS Read More »
Authored By: Priya Bharati GOPAL NARAYAN SINGH UNIVERSITY Title India’s new data privacy law: understanding the DPDP Act Abstract –
India’s New Data Privacy Law: Understanding The DPDP Act Read More »
Authored By: Minisha padhi Hidayatullah National Law University ABSTRACT This paper argues why marital rape should be considered a crime,
Criminalizing Marital Rape: A Constitutional View 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)](https://recordoflaw.in/wp-content/uploads/2026/01/Yellow-Modern-Podcast-Youtube-Thumbnail-1-1-1-scaled.png)
Authored By:Nzeakor Mmesoma Maryann Nnamdi Azikiwe University, Awka Citation: (2018) 36 TLRN 1 Supreme Court of Nigeria Name of Justices:
ATTORNEY GENERAL OF LAGOS STATE v EKO HOTELS LIMITED & ANOR (2017) Read More »
Authored By:Shahzanan Fakih Lebanese university 1-Name of the court : Singapore Court of Appeal – Civil Appeal No 81 of
Quoine Pte Ltd v B2C2 Ltd (2020) Read More »
Authored By:Amahle Monica Mnguni University of Zululand Case Title & Citation Jordaan and Others v Minister of Home Affairs and
Jordaan and Others v Minister of Home Affairs and Another [2025] ZACC 19 Read More »
Authored By:Shalom Manamela Noida International University INTRODUCTION Prosecutor v. Thomas Lubanga Dyilo is the first judgment to be delivered
PROSECUTOR V. THOMAS LUBANGA DYILO (INTERNATIONAL CRIMINAL COURT, 2012) Read More »
Authored By:Sanya Ashraf Lloyd School of Law A Landmark Case on Freedom of Speech and Expression Case Citation: Romesh Thappar
ROMESH THAPPAR V. STATE OF MADRAS (1950) Read More »
Authored By:Sam S Siryon Apeejay Stya University School of Legal Studies Decided: August 13, 2015 Court: Supreme Court of Liberia
Clark vs. Clinton – Johnson et al LRSC 34 (2015) Read More »
Authored By:Habiba Khalil Royal Holloway, University of London Full Name of the Case: A and Others v Secretary of State
A and Others v Secretary of State for the Home Department [2004] UKHL 56 Read More »
Authored By:Tshegofatso Mitchell Mkoki University of South Africa Citation Mothobi v Road Accident Fund [2025] ZANWHC 226 Court High Court
Mothobi v Road Accident Fund [2025] ZANWHC 226 Read More »
