Insights | 6th Student Ambassador Conclave
On 1st July 2023, the EBC Group hosted the 6th edition of its iconic Student Ambassadors Conclave at Hotel The Muse, Delhi.
Bar Council
Delhi High Court | Uniform for advocates to have white band not black ties; Interns to wear white shirt and black ties along with black pants and black coats
Under the Advocates Act, 1961, Section 49 vests powers in the Bar Council of India to make rules over a variety of subject matters.
A Requiem for Costs
by Mikhail Behl†
In conversation with Nikhil Narendran on his journey in law and TMT practice
Interviewed by Sneha TS
Guest Lecture on “Mandating Mediation in the Administration of Justice” by CCADR, CNLU: Dec 23, 2022
The CCADR, CNLU, is going to organise a guest lecture on “Mandating Mediation in the Administration of Justice” on 23rd
First-year law student appears as proxy counsel before Trial Court; Delhi High Court quashes FIR but after cautioning law students from indulging in such acts
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 issues directions for making High Court and City Civil Court premises plastic free zone
Madras High Court: In a review application seeking compliance for disposal of plastic wastes and other items that are likely
All India Bar Exams| From 1/4th negative marking to limiting the validity of Bar exam for three years; SC issues notice to BCI to respond to suggestions
“The right to practice a profession, also being a fundamental right, a balance has to be maintained between the same and the requirement to monitor the legal profession for its better ethics.”
Determination of Pension to be governed by the rule as it existed at the time of joining or the rule in force at the time of retirement? SC answers
“Discrimination, which is not based on any reasonable classification, is violative of all canons of equality enshrined in the Constitution of India.”
Significance of ‘suo motu’ action under S. 35 of Advocates Act | Synoptic report of Madras HC decision on power and mechanism of Bar Council to take action against erring Advocates
Lady Justice is the allegorical personification of the moral force in judicial systems. Her attributes are a blindfold, a beam balance, and a sword and the balance denotes that justice needs to be delivered with eyes closed and ears open.
P&H HC | No right to be admitted to rolls of Bar Council if requisite minimum percentage of marks not obtained in LL.B course
Punjab and Haryana High Court: Rajiv Narain Raina, J. dismissed a petition in oral judgment challenging Section 7 of Legal Education Rules,
Railways bestowed the right and locus to seek verification of the cards issued by the Bar Council, should there arise legitimate suspicion of its authenticity
Kerala High Court: A Single Judge Bench comprising of Devan Ramachandran, J., allowed a writ petition for recognizing photo identity cards issued
Assistant Government Advocate held not to be ‘in service’ of the State Government
Supreme Court: In a Judgment pronounced by Dipak Mishra, CJ for the Full Court comprising of himself and A.M. Khanwilkar and Dr
Foreign Law Firms/lawyers can’t ‘practice’ in India; ‘Casual visit’ on fly in and fly out basis permissible: SC
Supreme Court: In a crucial verdict, the bench of AK Goel and UU Lalit, JJ held that foreign law firms/companies or foreign