The Hamlyn Lectures

The Links given on this page reflect the Hamlyn Lectures (1949 -2010) page of the Website of University of Exeter. These are freely available for non-commercial use as mentioned in the University Website.


Series	Year	Title	Lecturer
1	1949	Freedom under the Law	The Pt Hon Lord Denning
2	1950	The Inheritance of the Common Law	Richard O'Sullivan
3	1951	The Rational Strength of English Law	Professor F H Lawson
4	1952	English Law and the Moral Law	Professor A L Goodhart
5	1953	The Queen's Peace	Sir Carleton Kemp Allen
6	1954	Executive Discretion and Judicial Control	Professor C J Hamson
7	1955	The Proof of Guilt	Professor Glanville William
8	1956	Trial by Jury	The Rt Hon Lord Devlin
9	1957	Protection from Power under English Law	The Rt Hon Lord MacDermott
10	1958	The Sanctity of Contracts in English Law	Professor Sir David Hughes Parry
11	1959	Judge and Jurist in the Reign of Victoria	C H S Fifoot
12	1960	The Common Law in India	M C Setalvad
13	1961	British Justice: The Scottish Contribution	Professor Sir Thomas Smith
14	1962	Lawyer and Litigant in England	The Rt Hon Sir Robert Megarry
15	1963	Crime and the Criminal Law (parts 1 & 2 )	The Baroness Wootton of Abinger
16	1964	Law and Lawyers in the United States	Dean Erwin N Griswold
17	1965	New Law for a New World ?	The Rt Hon Lord Tanley
18	1966	Other People's Law	The Rt Hon Lord Kilbrandon
19	1967	The Contribution of English Law to South African Law: and the Rule of Law in South Africa	The Rt Hon O D Schreiner
20	1968	Justice in the Welfare State (parts 1 & 2 )	Professor H Street
21	1969	The British Tradition in Canadian Law	The Hon Bora Laskin
22	1970	The English Judge	Henry Cecil
23	1971	Punishment, Prison and the Public	Professor Sir Rupert Cross
24	1972	Labour and the Law	Professor Sir Otto Kahn-Freund
25	1973	Maladministration and its Remedies	Sir Kenneth Wheare
26	1974	English Law the New Dimension	The Rt Hon Lord Scarman
27	1975	The Land and the Development; or, Turmoil and the Torment	Sir Desmond Heap
28	1976	The National Insurance Commissioners	Sir Robert Micklethwait
29	1977	The European Communities and the Rule of Law	Lord Mackenzie Stuart
30	1978	Liberty , Law and Justice	Professor Sir Norman Anderson
31	1979	Social History and Law Reform	Professor Lord McGregor of Durris
32	1980	Constitutional Fundamentals	Professor Sir William Wade
33	1981	Intolerable Inquisition? Reflections on the Law of Tax (parts 1 & 2 )	Hubert Monroe
34	1982	The Quest for Security: Employees, Tenants, Wives (parts 1 & 2 )	Professor Tony Honor
35	1983	Hamlyn Revisted: The British Legal System Today	Lord Hailsham of St Marylebone
36	1984	The Development of Consumer Law and Policy Bold Spirits and Timorous Souls	Sir Gordon Borrie
37	1985	Law and Order	Professor Ralf Dahrendorf
38	1986	The Fabric of English Civil Justice	Sir Jack Jacob
39	1987	Pragmatism and Theory in English Law	P S Atiyah
40	1988	Justification and Excuse in the Criminal Law	J C Smith
41	1989	Protection of the Public A New Challenge	The Rt Hon Lord Justice Woolf
42	1990	The United Kingdom and Human Rights	Dr Claire Palley
43	1991	Introducing a European Legal Order	Gordon Slynn
44	1992	Speech & Respect	Professor Richard Abel
45	1993	The Administration of Justice	Lord Mackay of Clashfern
46	1994	Blackstone's Tower: The English Law School	Professor William Twining
47	1995	From the Tube to the Coffin: Choice and Regulation in Private Life	The Hon Mrs Justice Hale
48	1996	Turning Points of the Common Law	The Rt Hon The Lord Cooke of Thorndon
49	1997	Commercial Law in the Next Millennium	Professor Roy Goode
50	1998	Freedom Law and Justice	The Rt Hon Lord Justice Sedley
51	1999	The State of Justice	Michael Zander QC
52	2000	Human Rights, Serious Crime and Criminal Procedure	Anthony King
53	2001	Human Rights, Serious Crime and Criminal Procedure	Andrew Ashworth QC
54	2002	Legal Conundrums in our Brave New World	Baroness Kennedy of the Shaws
55	2003	Judicial Activism	Hon Justice Michael Kirby
56	2004	Rights at Work: Global, European and British Perspectives	Sir Bob Hepple QC
57	2005	Can Human Rights Survive?	Professor Conor Gearty
58	2006	The Sovereignty of Law: the European Way	Sir Francis Jacobs KCMG QC
59	2007	The Prisoners' Dilemma: Political Economy and Penal Populism in Contemporary Democracies	Professor Nicola Lacey FBA
60	2008	Judging Civil Justice	Professor Dame Hazel Genn DBE, CBE, QC
61	2009	Widening Horizons	Thomas Bingham, Baron Bingham of Cornhill
62	2010	Lawyers and the Public Good	Professor Alan Paterson OBE
63	2011	The Rule of Law and the Measure of Property	Jeremy Waldron
64	2012	Aspects of Law Reform : An Insider's Perspective	Jack Straw
65	2013	The Common Law Constitution	Rt Hon Lord Justice Laws
66	2014	UK, EU and Global Administrative Law: Foundations and Challenges	Professor Paul Craig

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