The Indian Law Institute - Admission 2015
Applications are invited from eligible candidates for admission at the Indian Law Institute (Deemed University) for the academic year 2015-16.
Courses Offered:
- Ph. D. in Law
- LL.M. - One year Degree Programme
- LL.M. - Two year Degree Programme
- Post Graduate Diploma Programmes
- Online Certificate Courses
Doctor of Philosophy in Law (Ph.D. in Law):
Eligibility:
An applicant holding LL.M. Degree from a recognized university with minimum 55% marks is eligible to apply. The application form complete in all respect along with a brief Research Plan shall be submitted for admission.
Admission Procedure:
The Application Form complete in all respects should be submitted either in person or by Registered Post / Speed Post / Courier / Messenger so as to reach the Registrar, Indian Law Institute, Bhagwan Das Road, New Delhi 110 001 on or before 1st July, 2015 for admission to Ph.D. programme along with research plan and a Demand Draft of Rs. 2,000/- towards processing fee for admission. For details please see the website of the Institute www.ili.ac.in. However, if the application form is downloaded from the website of the Institute, a Demand Draft of Rs. 3,000/- is to be attached along with the application form.
Master of Law (LL.M.) - One/Two Year Programme:
Eligibility:
- LL.B. Degree (with not less than 50% marks) from any University / Institution recognized by Bar Council of India as eligible for enrolment as an advocate in India. - or -
- A Law Degree from a foreign country with at least 50% marks in aggregate or equivalent grade. - or -
- The candidates appearing in the qualifying examinations are also eligible to apply but their admission will be subject to production of proof of having acquired minimum prescribed qualification, at the time of admission. If the result of the qualifying examination is not declared till the date of admission, his/her admission shall be provisional. Such candidate shall give an undertaking that he/she is taking the provisional admission at his/her risk and that he/she shall submit the result of qualifying examination on or before 15.09.2015. In case the candidate fails to submit his/her final result of qualifying examination to prove his/her eligibility on or before 15.09.2015 for any reason whatsoever, his/her admission shall be treated as cancelled and the entire fee forfeited.
Admission Procedure:
The Application Form complete in all respects along with duplicate admit card and Statement of Purpose should be submitted either in person or by Registered Post / Speed Post / Courier / Messenger so as to reach the office of the Registrar, Indian Law Institute, Bhagwan Das Road, New Delhi - 110 001 on or before June 1, 2015 for admission to LL.M. One Year and Two Year Programme along with a Demand Draft of Rs. 1,500/- towards conducting All India Admission Test and processing fee for admission etc. However, if the application form is downloaded from the website of the Institute, a Demand Draft of Rs. 2,500/- is to be attached along with the application form
Post Graduate Diploma Programmes (duration of all courses is One Year):
Eligibility:
- Minimum qualification for admission to the P.G. Diploma Programmes is a Graduate Degree from a recognised University. 5% weightage will be given to the Law Graduates for admission to all Post Graduate Diploma Courses.
- Candidates who have passed or appeared in the 4th year examination of LL.B. (five year course) from a recognized institute/university are also eligible for admission to Post Graduate Diploma Programmes (except for Labour Law). Five seats of each programmes are reserved for these students. The admission will be made based on the marks obtained in the 1st, 2nd and 3rd year of the University examinations.
- The minimum requirement for admission to the P.G. Diploma Programme in Labour Law is a law degree or M.A. in social sciences (2nd Division)
Admission Procedure:
The Application Form complete in all respects should be submitted either in person or by Registered Post / Speed Post / Courier / Messenger so as to reach the office of the Registrar, Indian Law Institute, Bhagwan Das Road, New Delhi - 110 001 on or before July 1, 2015 for admission to Post Graduate Diploma Programmes along with a draft of Rs. 1,000/- towards processing fee for admission. However, if the application form is downloaded from the website of the Institute, a Demand Draft of Rs. 2,000/- is to be attached along with the application form for all P.G. Diploma programmes.
If a candidate wants to apply for more than one Post Graduate Diploma Programmes, he/she can get the Application Form photocopied and submit the same along with a Demand Draft of Rs. 2,000/- for each P.G. Diploma Programmes on or before July 1, 2015.
Online Certificate Courses:
Eligibility:
Anyone who is pursuing / has pursued diploma or degree after 10+2 and has access to computer and Internet can apply for Online Certificate Courses.
Admission Procedure:
Students can enroll for Online Certificate Courses in
- IPRs and Information Technology in the Internet Age
- Cyber Laws
through the website of the Institute. The Application Form complete in all respects should be submitted either in person or by Registered Post / Speed Post / Courier / Messenger / Online so as to reach the office of the Registrar, Indian Law Institute, Bhagwan Das Road, New Delhi - 110 001 along with the course fee in the form of Demand Draft of Rs. 5,000/- in favour of Indian Law Institute payable at New Delhi.
Important Dates:
Session Starting |
Last Date for submission of Application* |
August |
31.07.2015 |
December |
30.11.2015 |
April |
15.04.2016 |
* Last date of submission of Application Form depends on the release of advertisement of the said batch.
Contact:
The Indian Law Institute
Bhagwan Das Road,
New Delhi - 110 001
Phone: 011-23387526, 011-23382190, 011-23073295
Fax: 011-23782140, 011-23386321
Email: academic@ili.ac.in
Website: www.ili.ac.in
Download Notification, Prospectus
