| Established Year: |
2016 |
| Accreditation: |
Ranked 28th in India by NIRF 2025 |
| Status of College: |
Bar Council Approved |
| College Management: |
Government |
| College Facilities: |
Magnificent Infrastructure, Well-equipped Library, Regular moot-courts, Internship and placements |
College Information:
Welcome to National Law University, Nagpur (NLU, Nagpur). NLU, Nagpur is established by Maharashtra Government by way of enactment known as the Maharashtra National Law University Act (Maharashtra Act No. VI of 2014) and the University takes pride to be the Nineteenth National Law University in the country. The University shall be making rapid progress towards its dream of achieving excellence in the field of legal education with its dedicated faculty members, staff and students under the able guidance and supervision of its founding members, visionaries, well-wishers and members of different statutory bodies of the University.
1.
BA LLB
| Course Type: |
On Campus |
| Course Specialization: |
Not Applicable |
| Course Level: |
Bachelors |
| Course Medium: |
English |
| Course Mode: |
Full Time |
| Course Duration: |
5 Year(s) |
| Course Eligibility: |
Not Available |
| No.of Seats available: |
60 |
| Course Fees: |
Not Available |
Course Description:
Not Available
2.
BBA LLB
| Course Type: |
On Campus |
| Course Specialization: |
Not Applicable |
| Course Level: |
Bachelors |
| Course Medium: |
English |
| Course Mode: |
Full Time |
| Course Duration: |
5 Year(s) |
| Course Eligibility: |
Not Available |
| No.of Seats available: |
Not Available |
| Course Fees: |
Not Available |
Course Description:
Not Available
3.
LLM
| Course Type: |
On Campus |
| Course Specialization: |
Not Applicable |
| Course Level: |
Masters |
| Course Medium: |
English |
| Course Mode: |
Full Time |
| Course Duration: |
12 Months |
| Course Eligibility: |
Not Available |
| No.of Seats available: |
Not Available |
| Course Fees: |
Not Available |
Course Description:
The One Year LL.M Degree Programme is offered in accordance with the UGC One Year LL.M Programme guidelines and regulations approved by the University Statutory Councils. The One Year LL.M Programme caters to the advanced academic and research needs of students who desire to pursue higher education in law with a focus on joining legal academia, judicial service or ligation.
The Course is designed to address a diverse interest group with a varied interest and carrier plans. Keeping in mind the special academic interest of advanced legal study and to inculcate a strong analytical ability in the students the curriculum has a strong focus on research and presentation. A pool of committed faculties of the University under the guidance of the Centre for Post Graduate Legal Studies take appropriate care of the intellectual development of the LL.M students by applying innovate and interdisciplinary teaching-learning tools.
Students admitted to One Year LL.M. Degree Programme pursue specialised LL.M. They have to complete three mandatory papers and six elective papers and a dissertation in order to complete the programme. Students are required to opt for elective papers in a particular specialisation and secure an LL.M with that specialization. The University offers specialisations in very contemporary and unique areas of legal studies. At present Maharashtra National Law University, Nagpur has following specializations: (1) Corporate and Commercial Laws; (2) Intellectual Property Laws; (3) Constitutional Law; (4) Personal Laws; and (5) Energy Laws. The University continues to expand the number of specialization areas with increasing faculty expertise.
4.
LLM
| Course Type: |
On Campus |
| Course Specialization: |
Not Applicable |
| Course Level: |
Masters |
| Course Medium: |
English |
| Course Mode: |
Full Time |
| Course Duration: |
2 Year(s) |
| Course Eligibility: |
Three (3) years or five (5) years Bachelor's Degree in Law (LL.B./B.A.LL.B./B.A.LL.B. (Hons. in Adjudication and Justicing/BBA.LL.B.) or an equivalent degree with a minimum of fifty (50) percent marks or its equivalent grade from a recognised university/institution of higher education in case of candidates belonging to General/OBC categories and forty-five (45) percent marks or its equivalent grade from a recognised university/institution of higher education in case of candidates belonging to SC/ST/SAP (PwD) categories. There shall be no upper age limit to the candidates for this degree course. No Upper age Limit. |
| No.of Seats available: |
Not Available |
| Course Fees: |
Not Available |
Course Description:
The University is determined towards its commitment for continuous development in the field of legal and justice education with its competent and professional team of students, faculty members, administration, and collaborations. The University strives for marking its meaningful contribution towards upgrading quality of administration of justice, management of legal counselling in a firm, teaching and/or by the legal professionals. However, the University recognises that there are professionals who could not complete their higher education in Law due to professional commitments and various other reasons. Therefore, the University is offering a Non-Residential Two-Year LL.M. (Postgraduate) Degree Course on Administration of Justice for Professionals. It is an attempt to spread out the quality legal and justice education for upgrading the administration of justice in the country.
5.
PhD
| Course Type: |
On Campus |
| Course Specialization: |
Not Applicable |
| Course Level: |
Doctorate |
| Course Medium: |
English |
| Course Mode: |
Full Time |
| Course Duration: |
3 Year(s) |
| Course Eligibility: |
A one-year or two-semester master's degree programme after a five-year or ten semester bachelor's degree programme or a two-year or four-semester master's degree programme after a three-year bachelor's degree programme or qualifications declared equivalent to the master's degree by the corresponding statutory regulatory body, with at least 55% marks in aggregate or its equivalent grade in a point scale wherever grading system is followed or
Equivalent qualification from a foreign educational institution accredited by an assessment and accreditation agency which is approved, recognized or authorized by an authority, established or incorporated under a law in its home country or any other statutory authority in that country to assess, accredit or assure quality and standards of the educational institution. Provided that a candidate seeking admission after a 4-year/8-semester bachelor's degree programme should have a minimum of 75% marks in aggregate or its equivalent grade on a point scale wherever the grading system is followed.
Provided further A relaxation of 5% marks or its equivalent grade may be allowed for those belonging to SC/ST/OBC (non-creamy layer)/Specially Abled Persons (SAP), Economically Weaker Section (EWS) and other categories of candidates as per the decision of the Commission from time to time.
Provided further that the candidate with qualifications in sciences, social sciences and humanities may pursue his / her research interfacing with public policy or law.
Provided further that the candidate whose final result of the qualifying examination is awaited, for any reason, shall be allowed to appear provisionally in the admission test. Such candidate shall have to produce the final result of the qualifying examination at the time of the final presentation of his / her Ph.D. proposal. |
| No.of Seats available: |
Not Available |
| Course Fees: |
Not Available |
Course Description:
Maharashtra National Law University, Nagpur (MNLU, Nagpur) is established by the way of enactment known as the Maharashtra National Law University Act (Maharashtra Act No. VI of 2014) and the University takes pride to be the Nineteenth National Law University in the country. The University is committed achieving excellence in the field of legal education by promoting innovative research in the field of Law and other disciplines interface with Law.
