UGC National Seminar on "Judicial Process Emerging Trends"
Judicial process means any judicial proceeding in connection with the dispensation of Justice by any court of competent jurisdiction. The judiciary is one of the pillars on which the edifice of the constitution is built. It is the guiding pillar of democracy. Everything done by judge in the process of delivery of justice is called judicial process.
This judicial process basically confined itself to the study of 'is' to 'ought' of the law and judicial process is basically 'whole complex phenomenon of court working' and what went wrong with this phenomenon of court working is the issue of this seminar.
Date: 29th - 30th Sept, 2012
Call for Papers:
Persons intending to present papers are invited to submit an abstract not exceeding 500 words and a full-length paper not exceeding 5000 words. An e-mail attachment of the abstract may be sent to the following email id: deanvrc@yahoo.com
Thrust areas of seminar:
- Access to Justice
- Creativity in Law
- Tools and Techniques of Judicial Creativity
- Judicial Review
- Judicial Law Making
- Independence of Judiciary
- Institutional Liability of Courts
- Political Nature of Judicial Process
- Constitutional Adjudication
- Judicial Activism
- Judicial Accountability
- Judicial Role and Emerging Trends
- Judicial Adventurism
- Judicial Policy Making
- Statutory Interpretations
- Logic
- Doctrines
- Social Ordering
- Social Change
Important Dates:
- Last date for receiving the abstract: 10th Sept, 2012
- Last date for receiving the full - length papers: 22nd Sept, 2012
Registration:
Teaching faculty and others: Rs. 300
Demand Drafts should be drawn favor of the Director, National Seminar, Department of Law, S.V. University payable at Tirupati may be dispatched to the address as given hereunder.
Contact:
Prof. V.R.C. Krishnaiah
Director of the Seminar
P.G. Department of Law
S.V. University, Tirupati - 517502
Phone: 0877-2289489, +91-9440166871
Email: deanvrc@yahoo.com
Website: http://www.svuniversity.in/
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