Call for Papers | RMLNLU: National Conference on Real Estate [ Submit Abstract by May 5]
ABOUT THE CONFERENCE Three basic needs of life are Roti, Kapda aur makaan (Food, Clothes and Home). Eventually everyone looks for an
RMLNLU
Call for Papers| 10th RILEC-NDA IPR and Technology Conference and Workshop
The Journal Committee (“Committee”) at Dr. Ram Manohar Lohiya National Law University, Lucknow (“RMLNLU”), in collaboration with Nishith Desai Associates, is organising
Call for Papers| RMLNLU Article Writing Competition [Submit by March 30]
About RMLNLU Dr. Ram Manohar Lohiya National Law University is an institute for law in Lucknow, Uttar Pradesh, India. Dr. RMLNLU was
1st RMLNLU – Kochhar and Co. Arbitration Moot Court Competition 2023
ABOUT THE ORGANISERS: RMLNLU: Dr. Ram Manohar Lohiya National Law University, Lucknow was established in 2005 by the State Legislature of Uttar
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.
Call for Entries | 10th RMLNLU-Nishith Desai Associates Conference and Legal Essay Competition on Intellectual Property Rights and Technology Law [Submit by December 03]
RMLNLU along with Nishith Desai Associates is organising a Legal Essay Writing Competition and Conference on Intellectual Property Rights and Technology Law.
RMLNLU | Faculty Development Program [October 2022]
ONE-WEEK FACULTY DEVELOPMENT PROGRAM ON RESEARCH METHODOLOGY & SKILLS (OCTOBER 10-15, 2022) BY RML NATIONAL LAW UNIVERSITY, LUCKNOW About the
RMLNLU Debating Achievements 2021-22
Reported by Vanaj Vidyan
10th RMLNLU SCC Online® International Media Law Moot Court Competition, 25-27th February, 2022
About the Competition Dr. Ram Manohar Lohiya National Law University, Lucknow is hosting the 10th edition of the International Media Law Moot
RMLNLU Journal [Volume 12, 2020] — Published
Table of Contents Articles Indian Courts and Divorce in Muslim Personal Law- A Case of Transformative Constitutionalism for Triple Talaq —Abhishek Mishra
Latest Volume of RMLNLU Law Journal | Communication, Media, Entertainment and Technology [Vol. 7, 2020] — Published
Table of Contents What does it Take to be a Human Being: Issues of Conferring Citizenship and Civil Rights on ‘Intelligent Machines’