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The High Court strictly noted that such a conduct is unbecoming for a person belonging to legal profession and also reprimanded the Tribunal for withholding the compensation from the petitioner due to a fee dispute between a layer and their client.
Interviewed by Anish Mishra
Introduction The National Law School of India Review (NLSIR) is the flagship student-edited law review published by the National Law School of
“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.”
The Advocate-On-Record, Supreme Court Examination: The Advocate on Record (AOR) Examination is a prestigious and challenging milestone for those aspiring to excel
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.
If you want to glow like the sun, you must burn like the sun. This could not have been truer for law (as a profession) than anything else. A career in law grows slowly but once you put in hard work and create a solid foundation it is typically built to last. Any expectation of overnight success is going to be disappointing.
Interviewed by Tanya Sharma
Allahabad High Court directed UPPCL to charge for the consumption of electricity by the lawyers chambers in the court premises as per the rate schedule LMV-I as approved by the U.P. Electricity Regulatory Commission.
The show is based on a young legal professional who recently graduated from the National Law University, portraying the struggles of newbies in the legal profession, with fun elements.
Courts are not only the workplace for advocates and judges. Ordinary people visit courts with the hope of seeking justice through the law of the land, and incidents like Tis Hazari firing bring a lot of doubts among the visitors.
ABOUT THE JOURNAL The NLIU Law Review is the flagship journal of the National Law Institute University, Bhopal. It is a peer-reviewed
Bombay High Court refused to entertain the applicant’s counsel’s explanation that it was an inadvertent mistake.
The Court required an impartial investigation by the ACP in charge at Matunga division.
Indian Law Society’s Centre for Arbitration and Mediation, Pune announces 40-hours Online Mediator Training Programme from 8th July to 16th July 2023.
Bombay High Court was cautious of litigants getting the impression that quality legal services are not provided if they are unable to afford the services of Advocates by paying substantial fees.
by Muskan Pipania†
We are pleased to inform that Maharashtra National Law University; Aurangabad is organizing 1st MNLUA National Client Counselling Competition (18th-19th March 2023).
by Shivani Nair†
ABOUT MNLU NAGPUR Maharashtra National Law University (MNLU), Nagpur was established by the Government of Maharashtra in 2016. It is