| Series |
Year
|
Title |
Lecturer |
| 1 |
1949 |
Freedom
under the Law
|
The Rt 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 Williams |
| 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
Honoré |
| 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 |
Does
the United Kingdom still have a Constitution?
|
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 |
|
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 |
