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2 articles

Fresh Law Graduates Can Apply Again: Supreme Court Replaces the Three-Year Practice Rule for Civil Judges With Training and Clerkship

Court News

Fresh Law Graduates Can Apply Again: Supreme Court Replaces the Three-Year Practice Rule for Civil Judges With Training and Clerkship

19 Oct 2026Read article ↗

From Three Years at the Bar to a Training-First Model: How AIJA (2025) and Bhumika Trust (2026) Reshaped Civil Judge Recruitment

Landmark Judgements

From Three Years at the Bar to a Training-First Model: How AIJA (2025) and Bhumika Trust (2026) Reshaped Civil Judge Recruitment

18 Oct 2026Read article ↗