Bringing you the Best Analytical Legal News
IIAM organized a Panel Discussion on “Future-Proofing Investments: Trends in Arbitration discussion, graced by Justice Sudhanshu Dhulia, Judge, Supreme Court of India and Justice S.R. Bhat, Former Judge, Supreme Court of India.
A panel discussion is being convened jointly by Law School Policy Review (LSPR), Vidhi Centre for Legal Policy and NSLIU Kautilya Society.
About the Event EBC Learning presents a Panel Discussion on “How to Prepare for the Advocate-on-Record Examination.” Event Details: Date: 4th December
Exploring the Intricacies of Mediability, Pre-Institution Mediation and Mediation Clauses
Introduction: On 19 October 2023, the Supreme Court delivered a ground-breaking verdict on same-sex marriage. This landmark decision ignited discussions across the
Eastern Book Company released the second edition of the landmark book on Insolvency and Bankruptcy Law – titled Insolvency and Bankruptcy Code:
Book release The book launch of Sanjoy’s Ghose’s “How Gourango lost his O” took place on 15th May, 2022 at Bikaner House,
Reported by Syed Haroon
