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 »
Authored By: Palak Rastogi Faculty of Law, Banaras Hindu University INTRODUCTION Dr. B.R. Ambedkar, the Chairman of the Drafting committee,
FEDERALISM UNDER THE INDIAN CONSTITUTION: A TUSSLE BETWEEN UNION AND THE STATES Read More »
Authored By: Ansh Mehrotra APS UNIVERSITY ABSTRACT Innovation has traditionally been protected by intellectual property laws that recognise human creativity
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 »
Authored By: Sankha Brata Mitra St. Xavier’s University INTRODUCTION A pre-incorporation contract is an agreement entered into by a promoter
PRE-INCORPORATION CONTRACTS AND PROMOTERS’ LIABILITY: A STUDY OF THE LEGAL CONSEQUENCES Read More »
Authored By: Christy Teh Xing Ti Multimedia University Abstract In late September 2025, sports enthusiasts, especially football fans in Malaysia,
FIFA’s Disciplinary Decision Against FAM 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: 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 »
Authored By: Nimzing Ponsel Andrew Near East University CASE NAME MARCEL NNAKWE APPELLANT AND THE STATE RESPONDENT 254/2007 CASE CITATION
MARCEL NNAKWE APPELLANTAND THE STATE RESPONDENTSC. 254/2007 Read More »
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 »
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 »
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 VFINANCIAL REPORTING COUNCIL OF NIGERIA & ORS 1 . Read More »
Authored By: Azukiwe Notshulwana University of Fort Hare Case Title and Citation Takata South Africa (Pty) Ltd v Competition Commission
