Court News
Delhi High Court Challenges BCI's Exclusion of Open University Graduates
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16 articles
Court News
Supreme Court Reviews Plea for National Registry and Social Media Code for Lawyers
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Court News
Supreme Court Flags Trial Court for Citing AI-Generated Fake Judgments, Calls It Judicial Misconduct
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Court News
Supreme Court Informed: BCI Withdraws 3-Year Ban on New Law Colleges
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Court News
BCI Issues Detailed Guidelines for AIBE XXI: Rules Every Candidate Must Know
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Court News
Delhi High Court Hears Debate: Can Chartered Accountants and Company Secretaries Appear Before Tribunals?
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Court News
Supreme Court Overhauls Senior Advocate Designation: Points System and Interviews Scrapped
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Court News
Supreme Court Upholds BCI’s ₹1.25 Lakh Nomination Fee, Bars High Courts from Interfering in State Bar Council Elections
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Court News
Supreme Court Allows Final-Year Law Students to Take AIBE Twice a Year: Major Relief for Aspiring Lawyers
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Court News
Supreme Court: Advocate Cannot Be Punished Once Complainant Withdraws Complaint, Sets Aside BCI Order Against Monty Goyal
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Court News
Supreme Court Slams Bar Council of India: “Do Retired Judges Have Their Own Aircraft?” Over Allowances Issue
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Court News
Supreme Court Questions BCI’s Three-Year Ban on New Law Colleges
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