Home » Blog » Clicking ‘I Agree’: Are Online Contracts Enforceable When No One Reads the Terms

Clicking ‘I Agree’: Are Online Contracts Enforceable When No One Reads the Terms

Authored By: Anushri Dissanayake

Middlesex University - Dubai

In the age of digital commerce, most users enter contracts by clicking a single “I agree” button,  often without reading or understanding the associated terms. These clickwrap agreements, which  require affirmative action from the user to accept terms, are now standard in software, social  media, retail, and service platforms. While contract law traditionally rests on the principles of  freedom of contract, offer and acceptance, and certainty, the realities of modern consumer  behaviour challenge these assumptions. Empirical studies confirm that over 90% of users do not  read online terms before agreeing to them.1 This raises a fundamental legal question: Can  individuals be truly bound by contracts they have not read or meaningfully consented to? Courts  have generally upheld clickwrap contracts, relying on traditional doctrines of incorporation and  notice, but concerns persist around informed consent, procedural fairness, and power  asymmetry.2 This article critically examines the enforceability of clickwrap contracts in English  law, analysing principles from case law and statutes such as the Consumer Rights Act 2015,  while also referencing comparative and scholarly debates on contract formation in digital  spaces.3

The formation of online contracts rests on the same foundational principles as traditional  contracts: offer, acceptance, intention to create legal relations, and consideration. However,  digital contracting methods, especially clickwrap and browsewrap agreements introduce unique  challenges regarding consent and notice. Clickwrap agreements require users to actively click “I  agree” before accessing a service or completing a transaction. In contrast, browsewrap  agreements make terms available via a hyperlink, which the user is assumed to accept merely by  using the website. Courts have generally been more willing to enforce clickwrap contracts, given  the explicit nature of user assent.4In Parker v South Eastern Railway Co, the court established that parties are bound by contractual terms if reasonable steps were taken to bring those terms to  their attention.5 This principle was later reinforced in Thornton v Shoe Lane Parking Ltd, where  Lord Denning held that particularly onerous terms must be clearly highlighted.6 Clicking “I  agree” may satisfy the requirement of acceptance, but whether the terms are binding depends on  whether adequate notice was given. Courts focus not only on the user’s action but also on the  transparency, accessibility, and prominence of the terms, a crucial standard in modern digital  contracting.7

A key challenge in the enforceability of clickwrap contracts lies in the incorporation of terms,  specifically, whether users have received reasonable notice of the contractual provisions they are  said to accept. In traditional contract law, the timing and visibility of terms determine their  validity. n Olley v Marlborough Court Hotel, the court held that terms introduced after the  contract had been concluded were unenforceable.8 This principle is particularly relevant in online  contracts where terms are sometimes made available only through a hyperlink, or after clicking  “agree”. Similarly, in Interfoto Picture Library Ltd v Stiletto Visual Programmes Ltd, the Court  of Appeal ruled that particularly difficult or unusual terms must be expressly drawn to the other  party’s attention to be enforceable.9 While traditional contract principles support the  enforceability of clickwrap agreements, consumer protection law introduces further scrutiny,  particularly regarding fairness and transparency. The Consumer Rights Act 2015 (CRA)  consolidates and updates the rules relating to unfair terms in consumer contracts.10

Under section 62 of the CRA, a term is unfair if it creates a significant imbalance in the parties’  rights and obligations, contrary to the requirement of good faith.11 Unfair terms are not binding  on consumers, although the remainder of the contract may still be enforceable. The Act further mandates that terms must be in plain, intelligible language and, where not individually  negotiated, must be brought to the consumer’s attention in a clear and timely manner.12

In OFT v Ashbourne Management Services Ltd , the High Court struck down gym membership contracts  that imposed lengthy minimum terms and harsh cancellation penalties.13 The court held that such  terms were unfair due to their lack of transparency and disproportionate burden on consumers.14 his reasoning applies directly to many modern clickwrap contracts, particularly those containing  auto-renewal clauses, broad data harvesting rights, and liability exclusions embedded within  complex terms. Although the CRA strengthens consumer rights, critics argue that its real-world  effectiveness is limited. Consumers often remain unaware of their protections, and enforcement  relies heavily on proactive action by regulators or individuals.15 In practice, formally fair digital  contracts may still exploit users’ information asymmetry, undermining the CRA’s objective of  substantive fairness.

Although clicking “I agree” may formally satisfy the legal requirement for acceptance, the notion  of informed and meaningful consent in clickwrap contracts is increasingly being questioned.  Studies show that the vast majority of users, over 90% do not read online terms and conditions,  largely due to their length, complexity, and presentation.16 As Ian Ayres and Alan Schwartz  argue, this creates a “no-reading problem” in consumer contract law that undermines the  legitimacy of digital consent.17 This reality casts doubt on whether users’ agreement reflects  genuine autonomy or whether it functions as a legal fiction, upheld more for commercial  efficiency than true consensus. In practice, users face a binary choice: accept the terms wholesale  or forego access to essential services like banking, communication, or education platforms.

The power imbalance between tech companies and consumers exacerbates this issue.  Corporations draft standardised terms, control access to platforms, and embed complex clauses  in opaque language, all while disclaiming liability.18 Consumers, often unaware or unable to  negotiate, are reduced to passive participants. While English law traditionally prizes freedom of  contract, this ideal presumes equal bargaining power and mutual understanding conditions rarely met in the digital context. Courts and lawmakers are increasingly called upon to reconcile  contractual freedom with consumer vulnerability, ensuring that technical validity does not  override substantive fairness.19 

In response to the growing complexity and opacity of digital contracts, recent reforms have  sought to enhance transparency and fairness, particularly for consumers. The Law Commission’s  2021 report on Smart Legal Contracts recommended clearer drafting, increased use of plain English summaries, and better technological design to ensure meaningful consent in electronic  agreements.20 It emphasised that legal obligations must be accessible even where contracts are  executed through automated or coded platforms. Several proposals have been made to improve  user awareness, including pop-up notifications, key terms highlighted before acceptance, and the  adoption of standardised contract formats for common services.21 These would help mitigate the  “no-reading” problem by directing attention to essential rights and obligations.

International developments provide further insight. In California, stealthing (non-consensual  condom removal) has recently been criminalised, and data consent rules require opt-in  mechanisms for specific permissions.22 Similarly, EU consumer protection directives now  require that consent to data collection and auto-renewals must be freely given, specific, informed  and unambiguous.23While technological evolution has outpaced legal doctrine, these reforms  signal a growing recognition that digital consent must reflect real understanding, not merely  procedural formality.

Clickwrap contracts are a fundamental part of the modern digital economy, and courts have  generally upheld their enforceability based on traditional doctrines of offer, acceptance, and  reasonable notice. However, this article has shown that such technical validity does not always  equate to substantive fairness, particularly when users do not read or understand the terms they  accept. The Consumer Rights Act 2015 offers important protections, but real-world enforcement  remains inconsistent, and users often lack the time, knowledge, or power to contest unfair terms. 

As digital platforms continue to dominate commerce and communication, the law must evolve to  ensure that consent reflects genuine understanding not merely procedural formality. Ultimately,  enforceability should depend not just on the act of clicking, but on whether the user received  clear, accessible, and meaningful notice of the obligations they are undertaking. Without such  safeguards, the legitimacy of online contracting remains in doubt.

Bibliography

Cases

Thornton v Shoe Lane Parking Ltd [1971] 2 QB 163 (CA)

Parker v South Eastern Railway Co (1877) 2 CPD 416

Olley v Marlborough Court Hotel [1949] 1 KB 532

Interfoto Picture Library Ltd v Stiletto Visual Programmes Ltd [1989] QB 433 Specht v Netscape Communications Corp 306 F.3d 17 (2d Cir 2002)

Bragg v Linden Research Inc 487 F Supp 2d 593 (ED Pa 2007)

OFT v Ashbourne Management Services Ltd [2011] EWHC 1237 (Ch)

Statutes

Consumer Rights Act 2015

Directive (EU) 2019/770 on certain aspects concerning contracts for the supply of digital content  and digital services

California Civil Code § 1708.5.8 (enacted 2021)

Journal Articles

Ayres I and Schwartz A, ‘The No-Reading Problem in Consumer Contract Law’ (2014) 66(3)  Stan L Rev 545

Law Commission, Smart Legal Contracts: Advice to Government (Law Com No 401, 2021)  https://www.lawcom.gov.uk/project/smart-contracts/

Howells G, Micklitz H-W and Wilhelmsson T, European Fair Trading Law: The Unfair  Commercial Practices Directive (Ashgate 2006)

McDonald AM and Cranor LF, ‘The Cost of Reading Privacy Policies’ (2008) 4(3) I/S: Journal  of Law and Policy for the Information Society 543

Engstrom N, ‘Contracts in the Age of Smart Technology’ (2020) 103(2) Georgetown Law  Journal 335

Books

Margaret Jane Radin, Boilerplate: The Fine Print, Vanishing Rights, and the Rule of Law (Princeton UP 2013)

Geraint Howells, Hans-W Micklitz and Thomas Wilhelmsson, European Fair Trading Law:  The Unfair Commercial Practices Directive (Ashgate 2006)

Roger Brownsword, Contract Law: Themes for the Twenty-First Century (2nd edn, OUP  2006)

Journal Articles

Ian Ayres and Alan Schwartz, The No-Reading Problem in Consumer Contract Law’ (2014)  66(3) Stanford Law Review 545

Aleecia M McDonald and Lorrie Faith Cranor, ‘The Cost of Reading Privacy Policies’ (2008)  4(3) I/S: Journal of Law and Policy for the Information Society 543

Nora Engstrom, Contracts in the Age of Smart Technology’ (2020) 103(2) Georgetown Law  Journal 335

Reports

Law Commission, Smart Legal Contracts: Advice to Government (Law Com No 401, 2021)  https://www.lawcom.gov.uk/project/smart-contracts/ accessed 20 May 2025

1Ian Ayres and Alan Schwartz, ‘The No-Reading Problem in Consumer Contract Law’ (2014) 66(3) Stan L Rev 545, 546.

2 Thornton v Shoe Lane Parking Ltd [1971] 2 QB 163 (CA); Parker v Southeastern Railway Co (1877) 2 CPD 416; Margaret Jane Radin, Boilerplate; Margaret Jane Radin, Boilerplate: The Fine Print, Vanishing Rights, and the  Rule of Law (Princeton University Press 2013) 89–90.

3 Consumer Rights Act 2015, s62; Radin MJ, Boilerplate: The Fine Print, Vanishing Rights, and the Rule of Law (Princeton University Press 2013).

4 Specht v Netscape Communications Corp 306 F.3d 17 (2d Cir 2002); Bragg v Linden Research Inc 487 F  Supp 2d 593 (ED Pa 2007).

5 Parker v South Eastern Railway Co (1877) 2 CPD 416.

6 Thornton v Shoe Lane Parking Ltd [1971] 2 QB 163 (CA).

7 Law Commission, Smart Legal Contracts: Advice to Government (Law Com No 401, 2021)  https://www.lawcom.gov.uk/project/smart-contracts/ accessed 20 May 2025.

8 Olley v Marlborough Court Hotel [1949] 1 KB 532.

9Interfoto Picture Library Ltd v Stiletto Visual Programmes Ltd [1989] QB 433.

10 Consumer Rights Act 2015.

11 Ibid s 62(4).

12 ibid ss 64–68.

13 OFT v Ashbourne Management Services Ltd [2011] EWHC 1237 (Ch)

14 Office of Fair Trading v Ashbourne Management Services Ltd [2011] EWHC 1237 (Ch). 15 Geraint Howells, Hans-W Micklitz and Thomas Wilhelmsson, European Fair Trading Law: The Unfair  Commercial Practices Directive (Ashgate 2006) 195–197.

16 Aleecia M McDonald and Lorrie Faith Cranor, ‘The Cost of Reading Privacy Policies’ (2008) 4(3) I/S: Journal of  Law and Policy for the Information Society 543.

17 Ian Ayres and Alan Schwartz, ‘The No-Reading Problem in Consumer Contract Law’ (2014) 66(3) Stanford Law  Review 545, 547.

18 Margaret Jane Radin, Boilerplate: The Fine Print, Vanishing Rights, and the Rule of Law (Princeton UP 2013) 89– 94.

19 Roger Brownsword, Contract Law: Themes for the Twenty-First Century (2nd edn, OUP 2006) 88–90.

20 Law Commission, Smart Legal Contracts: Advice to Government (Law Com No 401, 2021)  https://www.lawcom.gov.uk/project/smart-contracts/ accessed 20 May 2025.

21 Nora Engstrom, ‘Contracts in the Age of Smart Technology’ (2020) 103(2) Georgetown Law Journal 335.

22 California Civil Code § 1708.5.8 (enacted 2021).

23 Directive (EU) 2019/770 on certain aspects concerning contracts for the supply of digital content and digital  services [2019] OJ L 136/1.

Leave a Comment

Your email address will not be published. Required fields are marked *

Scroll to Top