Blogs | Latest Legal Resources and News

Procedure for removal of director of a private limited company

The procedure to be followed is as follows: A Company by ordinary resolution in an Annual general meeting or an extra ordinary General meeting can ...more >>

Rating:

by 22 users

Published by Mento Issac on June 16, 2011

Stages in a cheque bounce case

A Cheque bounce case normally takes an average of one year to complete the proceedings before trial court. The following are the important stages in a...more >>

Rating:

by 21 users

Published by Mento Issac on June 23, 2011

Live-in Relationship

1. Introduction:India a country of cultural values and rituals, ceremonies cannot afford to plunge into western society. But since growing economy and...more >>

Rating:

by 11 users

Published by Sandip Bhosale on June 28, 2012

An Introduction to the Environment (Protection) Act, 1986

Against the backdrop of the United Nations Conference on the Human Environment held at Stockholm in June 1972, in which India was a participant, the C...more >>

Rating:

by 11 users

Published by Mento Issac on June 24, 2011

The common law admissions test (clat) - 2010 figures and cut-offs.

The results and the provisional allotments of the Common Law Admission Test (CLAT) 2010, for entry into the prestigious national law schools across th...more >>

Rating:

by 5 users

Published by Law Student on May 31, 2010

Indian Judiciary: Protection of Rights of Children

1. Introduction:The role of the India Judiciary and the scope of judicial interpretation have expanded remarkably in recent times, partly because of t...more >>

Rating:

by 7 users

Published by Sandip Bhosale on June 27, 2012

Legal education and legal profession

Legal education should aim at promoting 'Justice' rather than just resolve disputes and improve relationship. The study of law in order to be meaningf...more >>

Rating:

by 6 users

Published by Law Student on April 20, 2010

Career opportunities for law school graduates in India

Success of law graduates around the world has caught attention of students. Institutions providing law education in India are also stepping in the gam...more >>

Rating:

by 8 users

Published by Roxy Jones on September 28, 2012

Bar council of india against including law in higher education commission bill

The Bar Council of India expressed its disparity on Centre�s move to introduce the National Commission of Higher Education and Research Bill, on the g...more >>

Rating:

by 1 user

Published by Law Student on May 18, 2010

CLAT 2011 to focus on testing the legal aptitude

If you are planning to crack the Common Law Admission Test (CLAT) next year, don't mug up static general knowledge like history, geography and politic...more >>

Rating:

by 3 users

Published by Law Student on December 31, 2010