Siow Ching Yee v Columbia Asia Sdn Bhd
Authored By: CHEOK JIA JIE UNIVERSITY KEBANGSAAN MALAYSIA Introduction Can a private hospital still rely on the “independent contractor” defence
Siow Ching Yee v Columbia Asia Sdn Bhd Read More »
The Case of Donoghue v Stevenson [1932] AC 562
Authored By: Sabina Ajjour Middlesex University Dubai Introduction The case of Donoghue v Stevenson [1932] AC 562 may seem as
The Case of Donoghue v Stevenson [1932] AC 562 Read More »
Amir Hariri bin Abd Hadi v Public Prosecutor [2025] 4 MLJ 807
Authored By: Auni Faqiha Binti Radzali Universiti Teknologi Mara Introduction The case of Amir Hariri bin Abd Hadi v Public
Amir Hariri bin Abd Hadi v Public Prosecutor [2025] 4 MLJ 807 Read More »
The Prosecutor v. Jean-Pierre Bemba Gombo ICC-01/05-01/08 A, 8 June 2018
Authored By: MUHAMMAD NU’MAN BIN MOHD NASIR UNIVERSITI SAINS ISLAM MALAYSIA 1. Introduction The Prosecutor v. Jean-Pierre Bemba Gombo is
The Prosecutor v. Jean-Pierre Bemba Gombo ICC-01/05-01/08 A, 8 June 2018 Read More »
Military and Paramilitary Activities in and against Nicaragua (Nicaragua v. United States of America)
Authored By: Tan Wei Ling Universiti Utara Malaysia Merits [1986] ICJ Rep 14 | International Court of Justice (ICJ) 1.0
Government of Malaysia v Heidy Quah Gaik Li
Authored By: Toh Li Na Brickfields Asia College 1. INTRODUCTION If a constitutionally valid law keeps being wrongly used, should
Government of Malaysia v Heidy Quah Gaik Li Read More »
Nicaragua v United States
Authored By: LAI YI CHEN University Malaya 1.0 Introduction Nicaragua’s case stands as the foundational reference on principle of non-intervention
Nicaragua v United States Read More »
AJS v JMH & Another Appeal: Statutory Interpretation, Jurisdictional Boudaries and Remedial Vacuums in Malaysian Family Law
Authored By: Yu Xin Tong HELP University Introduction The Malaysian Federal Court’s landmark decision in AJS v JMH &Another Appeal
Tan Kah Fatt & Anor v Tan Ying
Authored By: Koh Jing Xuan Multimedia University 1.0 Introduction This landmark decision of the Federal Court of Malaysia, delivered on
Tan Kah Fatt & Anor v Tan Ying Read More »
Chappell & Co Ltd v Nestlé Co Ltd [1960]
Authored By: Emma Arisya Binti Razman HELP University Damansara 1. Introduction Chappell & Co Ltd v Nestlé Co Ltd is
Chappell & Co Ltd v Nestlé Co Ltd [1960] Read More »
A CRITICAL ANALYSIS OF SIS FORUM (M) & ANOR V JAWATANKUASA FATWA NEGERI SELANGOR & ORS [2025] MLJU 1808
Authored By: SYAZA WARDINA WAFA BINTI SHAARANI INTERNATIONAL ISLAMIC UNIVERSITY MALAYSIA 1.0 Introduction The appellants were SIS Forum (Malaysia) (the
R v Vye [1993] 3 All ER 241
Authored By: Ser Li En Brickfields Asia College Introduction R v Vye (1993)1 is a leading case of the Court
R v Vye [1993] 3 All ER 241 Read More »