Lucasfilm v Ainsworth [2011] UKSC 39
Authored By: Simran Kaur Goldsmiths University of London Case Identification: Case name: Lucasfilm v Ainsworth [2011] UKSC 39 Court: Supreme […]
Lucasfilm v Ainsworth [2011] UKSC 39 Read More »
RANI NARASIMHA SASTRY Vs. RANI SUNEELA RANI [CIVIL APPEAL NO.8871 OF 2019]
Authored By: Manav Kumar Singh School of legal Studies, CMR University Case name: RANI NARASIMHA SASTRY Vs. RANI SUNEELA RANI
RANI NARASIMHA SASTRY Vs. RANI SUNEELA RANI [CIVIL APPEAL NO.8871 OF 2019] Read More »
Withers Trust Corporation Limited v The Estate of Hannah Goodman [2023] EWHC 2780 (Ch)
Authored By: Tara madi The university of law Case Identification Neutral Citation Number: [2023] EWHC 2780 (Ch) Court: Business and
Withers Trust Corporation Limited v The Estate of Hannah Goodman [2023] EWHC 2780 (Ch) Read More »
R (Black) v Secretary of State for Justice
Authored By: kiara motoomull Facts: This case involves Paul Black, an inmate at Her Majesty’s Prison Wymott, who has several
R (Black) v Secretary of State for Justice Read More »
Indian Express Newspaper v. Union of India (1985)
Authored By: Jaspreet Indal BPSMV The case of Indian Express Newspaper v. Union of India (1985)1 is a landmark judgment
Indian Express Newspaper v. Union of India (1985) Read More »
CASE ANALYSIS OF WARNER BROS ENTERTAINMENT LTD Vs. MR. SANTOSH V.G.
Authored By: Yuvraj Pandey University of Allahabad CASE ANALYSIS OF WARNER BROS ENTERTAINMENT LTD Vs. MR. SANTOSH V.G. ABSTRACT: This
CASE ANALYSIS OF WARNER BROS ENTERTAINMENT LTD Vs. MR. SANTOSH V.G. Read More »
Khan v D’Aubigny [2025]
Authored By: Rooshan Saeed Khan v D’Aubigny [2025] Introduction The case Khan v D’Aubigny[1] was heard in the Court of
Khan v D’Aubigny [2025] Read More »
S. R. Bommai v. Union of India
Authored By: Harshit Sharma Maharaja Agrasen Institute of Management Studies R. Bommai v. Union of India Case Overview Court: Supreme
S. R. Bommai v. Union of India Read More »
STAMPEDE: A MASSACRE
Authored By: Ishan Sharma Gurugram University INTRODUCTION: In the last few years, India has seen many disasters such as earthquakes,
STAMPEDE: A MASSACRE Read More »
International Case Law Analysis Challenge 2025 – Registrations Open!
Record of Law is pleased to announce the International Case Law Analysis Challenge 2025, an opportunity for law students, researchers,
International Case Law Analysis Challenge 2025 – Registrations Open! Read More »
DUE PROCESS OF LAW v/s PROCEDURE ESTABLISHED BY LAW: ARTICLE 21
Authored By: Tanushree Patnayak Lloyd School of Law INTRODUCTION Since the Indian Constitution’s establishment, the judiciary in India has consistently
DUE PROCESS OF LAW v/s PROCEDURE ESTABLISHED BY LAW: ARTICLE 21 Read More »
Online Legal Research Internship | Record Of Law
📢 Applications Now Open for March 2025 Cohort Record Of Law invites applications for its Online Legal Research Internship starting
Online Legal Research Internship | Record Of Law Read More »