1st USLLS-EquiLaw National Essay Writing Competition, 2023
About USLLS Established in 2001, University School of Law and Legal Studies envisages advancement of institutional expertise in the area of legal
Legal Research
1st CRASL – Spaviatech Law – Cakmak – Aviation Law Essay Writing Competition
The Centre for Research in Air and Space Law of MNLU Mumbai announces the 1st Edition of ‘CRASL- Spaviatech Law — Cakmak
Selection process, Qualification; Remuneration, Job Description, and more: Your cheat sheet to Revised scheme for engaging Supreme Court Law Clerk
Law Clerk will be paid a consolidated remuneration of Rs. 80,000/- per and Rs. 90,000/- per month if given an extension after twelve months of the initial assignment.
2nd NALSAR-CCI Antitrust Moot, 2023
NALSAR University of Law is all set to bring the 2nd NALSAR-CCI Antitrust Moot, 2023 presented by Trilegal from April 14th –
From the archives| Trespasser’s right to protect his person & property against true owner
In Ram Rattan v. State of U.P., (1977) 1 SCC 188, the 3-judges Bench comprising S. Murtaza Fazal Ali, P.N. Bhagwati, and V.R. Krishnaiyer, JJ., delved into the scope of a trespasser to exercise the right of private defence of property and person.
NLUD | Advanced Course on Skills for Practicing Law [6 — 10 February 2023]
The National Law University Delhi Pro-Bono Club invites applications from students studying law from any law school for an online, ‘Advanced Course
Don’t rely on crowd sourced resources like Wikipedia; Supreme Court cautions Courts & Adjudicating Authorities
The Supreme Court's observation came after the Commissioner of Customs (Appeal) had referred to Wikipedia for coming to the conclusion in a case under the Central Excise Tariff Act, 1985.
ECJ mandates employers to reimburse cost of spectacles and lenses for work involving display screen equipment
European Court of Justice: In a landmark ruling the Bench comprising A. Prechal (President), M.L. Arastey Sahún (Rapporteur), F. Biltgen, N. Wahl
Call for Papers: RMLNLU Journal on Communication, Media, Entertainment & Technology Law [Volume 10]: Submit by 3rd February, 2023
About RMLNLU Dr. Ram Manohar Lohiya National Law University is an institute for law in Lucknow, Uttar Pradesh, India. Dr.
[Vogue Fashion Magazine v. Vogue Fashion Institute] No trademark infringement or passing off committed by the Institute, holds Karnataka HC
Karnataka High Court: While deciding the instant appeal filed by ‘Vogue Institute of Management’ challenging the Trial Court’s permanent injunction
Call for Papers | NLIU Journal of Business Laws, Vol. IV
The Journal of Business Laws (“JBL”) is an annual peer-reviewed journal of the National Law Institute University, Bhopal (“NLIU”). It is a
[M-seal v. R-seal] Can Trademark owner make “user claim” prior to acquisition of the mark from its predecessors? Bombay HC answers
“Disclaimers do not go to the market and a common man of average intelligence or the average consumer would have no knowledge of any disclaimers present in a trademark registration.”
Sumeet Malik, Associate Editor, Supreme Court Cases talks about importance of Legal Research in a special lecture organised by Army Institute of Law
The Research Society of Army Institute of Law had organized a guest lecture on ‘Legal Research’ by Mr. Sumeet Malik, Associate Editor,
Navinchandra Desai Law Foundation institutes chair on legal research in GNLU
According to press release by GNLU two new endowment chairs have been established at the University. Under the GNLU-Navinchandra Desai Law Foundation Chair,