R v Blaue [1975] 1 WLR 1411 (CA)
Authored By: Samuel Xavier Oliveira De Montfort University Dubai Introduction R v Blaue is a landmark decision in English criminal […]
R v Blaue [1975] 1 WLR 1411 (CA) Read More »
Indian Express Newspaper (Bombay) Pvt.Ltd. and Others Vs Union of India (UOI) and Others
Authored By: V.Chithra Chennai Dr Ambedkar Government Law College Pudupakkam Court Name: Supreme Court Bench: Justice E.S Venkataramaiah, Justice O.
Indian Express Newspaper (Bombay) Pvt.Ltd. and Others Vs Union of India (UOI) and Others 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)
Masiya v Director of Public Prosecutions Pretoria
Authored By: Ompha Ndou Introduction and Constitutional Context The landmark decision of Masiya v Director of Public Prosecutions Pretoria and
Masiya v Director of Public Prosecutions Pretoria Read More »
BISWAJYOTI CHATTERJEE V. STATE OF WEST BENGAL (2025)
Authored By: Rashmika Shrivastav Prof. Rajendra Singh (Rajju Bhaiya) University, Prayagraj BACKGROUND This appeal arose from the refusal of the
BISWAJYOTI CHATTERJEE V. STATE OF WEST BENGAL (2025) Read More »
UKEJE v UKEJE (2014)(2014) 11 NWLR ( pt. 1418) 384
Authored By: Mbah Justina Chinaza University keffi CASE NAME: UKEJE v UKEJE (2014) (2014) 11 NWLR ( pt. 1418) 384
UKEJE v UKEJE (2014)(2014) 11 NWLR ( pt. 1418) 384 Read More »
PASTOR (MRS) ABIMBOLA PATRICIA YAKUBU V FINANCIAL REPORTING COUNCIL OF NIGERIA & ORS 1 .
Authored By: Makuachukwu Blessing Ewelukwa University of Nigeria, Nsukka CASE NAME: PASTOR (MRS) ABIMBOLA PATRICIA YAKUBU V FINANCIAL REPORTING COUNCIL
PASTOR (MRS) ABIMBOLA PATRICIA YAKUBU V FINANCIAL REPORTING COUNCIL OF NIGERIA & ORS 1 . Read More »
Takata South Africa (Pty) Ltd v Competition Commission of South Africa and Others(252/CAC/Feb24) [2025] ZACAC 1.
Authored By: Azukiwe Notshulwana University of Fort Hare Case Title and Citation Takata South Africa (Pty) Ltd v Competition Commission
RUTH WANJIKU KAMANDE V REPUBLIC (2023)
Authored By: Felicia Jepleting Kenyatta University CASE TITLE & CITATION: RUTH WANJIKU KAMANDE V REPUBLIC (2023) COURT NAME & BENCH:
RUTH WANJIKU KAMANDE V REPUBLIC (2023) Read More »
Consent Clarity and Control: How the CJEU Defined Valid Data Processing Consent in Orange România.
Authored By: Caroline Atuhaire The Quiet Revolution of Offline Consent. The General Data Protection Regulation (GDPR) was incorporated to shift
Prest v Petrodel Resources Ltd[2013] UKSC 34 [2013] 2 AC 415
Authored By: Daniel Adewale Tella University of Law Case Name: Prest v Petrodel Resources Ltd [2013] UKSC 34, [2013] 2
Prest v Petrodel Resources Ltd[2013] UKSC 34 [2013] 2 AC 415 Read More »
TEO CHEE CHEONG v CHIAM SIEW MOI [2024] MLJU 2936
Authored By: Samantha Koh Zi En Case Name:TEO CHEE CHEONG v CHIAM SIEW MOI [2024] MLJU 2936 Court: Malaysia High
TEO CHEE CHEONG v CHIAM SIEW MOI [2024] MLJU 2936 Read More »
CENTRE FOR CHILD LAW v DIRECTOR-GENERAL: DEPARTMENT OF HOME AFFAIRS AND OTHERS 2022 (2) SA 131 (CC).
Authored By: Amorei Coetzee University of Western Cape Citation: 2022 (2) SA 131 (CC). Court: Constitutional Court of South Africa,