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2 articles

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 ↗

The Bench Has Room for the Blind: Supreme Court Strikes Down the Exclusion of Visually Impaired Candidates From Judicial Service

Landmark Judgements

The Bench Has Room for the Blind: Supreme Court Strikes Down the Exclusion of Visually Impaired Candidates From Judicial Service

18 Oct 2026Read article ↗