Authored By: Moniyeoluwa Sola-Oyewole Bowen University Abstract Nigeria’s transition from the Nigeria Data Protection Regulation (NDPR) to the Nigeria Data […]
Authored By: Zanele Tshem Cape Peninsula University of Technology Negligence is a fundamental concept of the law of delict and
The Role of Negligence in Delictual Liability: A South African Perspective 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 APPELLANT AND THE STATE RESPONDENT SC. 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 V FINANCIAL 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
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 »
Authored By: Caroline Atuhaire The Quiet Revolution of Offline Consent. The General Data Protection Regulation (GDPR) was incorporated to shift
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 »
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 »
