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The Central Delhi Court Bar Association is recognized as the official Bar Association for the Rouse Avenue District Court Complex overriding the authority of the Bar Council of Delhi to establish such associations under the Bar Association Rules of 2019.
“Once a Law Graduate is enrolled as an Advocate, the condition under the Advocate’s Act applies to him. He is not allowed to do any other business, nor can he join any service or be holder of office of profit or gain. He is, therefore, presumed to be only practicing law.”
The International Arbitration & Mediation Centre, Hyderabad in association with Disputandum and Goel & Associates is organizing a conference on the topic
The Delhi High Court observed that a law student shall not represent a party or provide legal counsel in any legal proceeding before a court of law before being properly enrolled by a bar council and being admitted to the bar.
Madras High Court: In a review application seeking compliance for disposal of plastic wastes and other items that are likely
Calcutta High Court: The Division Bench of Prakash Shrivastava, CJ. and Rajarshi Bharadwaj, J. took cognizance of a writ petition which was
Allahabad High Court: J.J. Munir, J., expressed that, The Members of the Bar are free to hold a meeting to condole the
Delhi High Court: Full Bench of Vipin Sanghi, Rekha Palli and Talwant Singh, JJ., took suo motu cognizance of the extraordinary circumstances
Calcutta High Court: Citing the concept of ‘co-extensive’ rights as laid down in Delhi Cloth and General Mills Co. Limited v. Union
Delhi High Court: Disposing of a batch of petitions dealing with a matter of public importance involving the functioning of courts and