11th National Moot Court Competition 2020, School of Law, CHRIST, Bangalore
Welcome to the 11th National Moot Court Competition organised by School of Law, Christ (Deemed to be University), Bangalore. Our skills, enthusiasm,
Continue readingWelcome to the 11th National Moot Court Competition organised by School of Law, Christ (Deemed to be University), Bangalore. Our skills, enthusiasm,
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Continue readingThe National Law University Odisha welcome you to the Virtual Oral Rounds of 7th Bose & Mitra & Co. International Maritime
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Continue readingThe NLSIU-IMI Roundtable on Unlocking Fair Value to Stakeholders took place in National Law School of India University (“NLSIU”) on September 5,
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Continue readingAllahabad High Court: This petition was filed by petitioners before the Division Bench of Pankaj Kumar Jaiswal and Dr Yogendra Kumar Srivastava,
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Continue readingby Abhishek Ganguly†
Continue readingDelhi High Court: A Single Judge Bench comprising of Mukta Gupta, J. dismissed a criminal writ petition filed by the husband praying quashing
Continue readingArbitration and Conciliation Act, 1996 — Ss. 7 and 11(5) — Arbitration agreement/clause — Existence of: Agreement between the parties giving an
Continue readingThe theme for the 3rd CARTAL Conference is “Winds of Change: Securing Harmony in Arbitral Practice” and is being held on 29th
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