In conversation with Harshit Sharma on acing competitive exams
Inerviewed by Nisha Gupta
LLM
Allahabad HC strikes down ordinance granting 80% institutional reservation in LLM course
Allahabad High Court: The petitioner approached the Court under Article 226 challenging the validity of the Ordinance for Admission to LLM Course insofar
One-Year LLM in a fix as UGC prescribes minimum period of 2 years for LLM Courses
On July 5, 2014, UGC, as a major setback for the Law Schools which had been prompt in introducing the one-year LLM