Call For Papers: Environment Law and Practice Review [Submit by December 15, 2023]
The Environment Law and Practice Review, NALSAR’s flagship Environment Law Journal is currently open for submissions for its 9th Volume. The deadline
Legal Practitioners
Call for Blogs | ‘International Legal Consortium’
The Jindal Society of International Law is a student-led initiative at O.P. Jindal Global University. It is supported by its acclaimed advisors
Call for Papers | MNLU-M’s Journal on Corporate Laws & Commercial Regulations, Vol I Issue 2
The Centre for Research and Training in Commercial Regulations of Maharashtra National Law University Mumbai invites contributions for its Journal on Corporate
HPNLU| One-Day National Conference on Emerging Issues and Challenges relating to Cyber Laws and Forensics
HPNLU is organizing Maiden One-Day National Conference in blended mode (virtual and physical) on the topic: “Emerging Issues and Challenges Relating to Cyber Laws & Forensics” on May 12th, 2023 and is inviting submission through call for papers.
CNLU, Patna| Carcil National Conference on Antitrust Laws 2023
The Centre for Advanced Research on Corporate and Insolvency Laws (CARCIL) is inviting submissions for the CARCIL National Conference on Antitrust laws in collaboration with CCI, to be held in Physical Mode on April 07, 2023, at CNLU, Patna.
2nd RGNUL-CCV Legislative Drafting Competition | Register by February 18
ABOUT THE UNIVERSITY Rajiv Gandhi National University of Law (RGNUL), Punjab, was established by the State Legislature of Punjab by passing the
MNLU Mumbai | Three Months Online Certificate Course on Mergers & Acquistions [Register by 27 January, 2023]
Centre for Research and Training in Corporate Regulations (CTRCR) of Maharashtra National Law University Mumbai invites registrations for three months online certificate
Call for Papers & Blogs | NUALS Constitutional Law Review
The Editorial Board of the NUALS Constitutional Studies Review is inviting submissions for its forthcoming book publication. NUALS Constitutional Studies
Impact & implications of GST on Legal Practitioners: Clarification sought from Government
Delhi High Court: Taking note of the fact that the legal practitioners are under a genuine doubt whether they require to get