Call for Papers | International Sustainability Conclave 2024
The Centre for Training and Research in Commercial Regulations (CTRCR) at Maharashtra National Law University (MNLU), Mumbai invites research papers and registrations
Lawyers
ADA and DDA Selection Process | Certificate of Practice issued by Bar Association enough; further proof of experience not required: Punjab and Haryana HC
“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.”
World Mental Health Day | Legal Fraternity shares insights for mental well-being
On this World Mental Health Day, we share thoughts of the legal fraternity on importance of mental well-being for those engaged in the profession of law.
MNLUM | International Workshop on Space Policy and Roundtable on Indian Space Policy [8th October, 2023]
The Centre for Research in Air & Space Law, Maharashtra National Law University Mumbai (CRASL, MNLU Mumbai), in association with Centre for
MNLUM | International Symposium on Aviation Law and Practice [7th October, 2023]
The Centre for Research in Air & Space Law, Maharashtra National Law University Mumbai (CRASL, MNLU Mumbai), in association with Centre for
[Hapur lathi charge incident] Allahabad HC forms Judicial Committee to look into UP Bar Council’s grievances
Allahabad High Court also directed SIT, already constituted by the State Government to intimate about the action taken on the first information reports lodged by lawyers in respect of the incident, while submitting its interim report.
NLSIR Special Issue Vol 35(2)
As part of Volume 35(2), the National Law School of India Review (‘NLSIR’) is releasing a Special Issue focusing on the interactions
Supreme Court asks BCI to submit report on action taken against Bar Associations/Lawyers strike in last one year
The direction came in a contempt petition filed by Common Cause NGO which argued that the BCI was not taking steps to prevent advocates from going on strikes.
HPNLU | National Conference on Rights of Transgender People [May 23, 2023]
ABOUT UNIVERSITY The Himachal Pradesh National Law University (HPNLU, Shimla) was established by the State Government in the year 2016 by an
Justice Ahmadi: Aziz to the Law and Aziz to the Lawyers
by Talha Abdul Rahman†
HNLU| One Day National Seminar on Rights of Women to Sexual Health and Choices: A Jurisprudential Conundrum
ABOUT HNLU: Established in 2003, Hidayatullah National Law University has completed the journey of more than one and half a decade. In
21st Dinesh Vyas Memorial Government Law College, National Legal Essay Competition 2021-22
Details for the post: Government Law College, Mumbai presents the 21st Dinesh Vyas Memorial Government Law College, National Legal Essay Competition 2021-22
In conversation with Harish Bindumadhavan, Retainer Counsel at Deloitte
Interviewed by Anshita Khandelwal
NLIU’s Book on Artificial Intelligence and Law
NLIU Cell for Law and Technology (NLIU-CLT) is inviting submissions for its Book on Artificial Intelligence and Law. About NLIU, Bhopal National
75 Thoughts for 75 Years
by Sanjoy Ghose†
A Man of Many Talents: Justice Lavu Nageswara Rao
by Sucheta Sarkar†
A Comprehensive Analysis on Judicial Legislation in India
by Prof. Dr G.B. Reddy* and Pavan Kasturi**
Latest issue of RMLNLU Law Journal on Communication, Media, Entertainment and Technology [Vol. 8, 2021] is out now!
Table of Contents Editorial………………………………………………………………………………… IX Advertising in the Era of Social Media Influencers: A Socio-Legal Analysis of the Indian Digital Landscape Farah
SCC Online Weekly Rewind Episode 47 ft. Devika Sharma
Top Story Inherited property of a female Hindu dying issueless and intestate to return to source In an important ruling on the