UK Supreme Court

Lifestyle v. Amazon Cross-Border Marketing Dispute UK Supreme Court
Case BriefsForeign Courts

The dispute concerning Amazon’s use of its USA based website relates entirely to events that occurred before the UK left the European Union (Brexit) when UK trademark law at that time was substantially governed by EU legislation and case law.

Rwanda Policy migrants
Case BriefsForeign Courts

The Supreme Court took the decision to uphold the Court of Appeal’s findings regardless of the political debates surrounding the Rwanda Policy.

Case BriefsForeign Courts

Supreme Court of the United Kingdom (UKSC): Bench of Lord Hodge, Lord Llyod-Jones, Lady Arden and Lord Kitchin, while unanimously allowing the

Case BriefsForeign Courts

UPDATE: Appeal preferred by the respondent against this decision before the UKSC has been unanimously dismissed.[Khan v. X, [2021] UKSC 21, decided

Appointments & TransfersNews

Lady Justice Arden DBE and Lord Justice Kitchin will join the Supreme Court of the United Kingdom as Justices on 1 October

Case BriefsForeign Courts

UK Supreme Court: A seven-judge bench found Northern Ireland’s abortion law incompatible with Article 8 of European Convention on Human Rights (ECHR). However,