1.
LLB
| Course Type: |
On Campus |
| Course Specialization: |
Not Applicable |
| Course Level: |
Bachelors |
| Course Medium: |
English |
| Course Mode: |
Full Time |
| Course Duration: |
3 Year(s) |
| Course Eligibility: |
The candidate should have passed Graduate Degree
Examination of minimum three years duration(10+2+3 pattern)of a recognised
University with at least 45% marks of aggregate marks (40% marks in case of SC/ST
categories) in the qualifying examination. If any candidate secured less than 45% in
graduation, he should have passed any additional graduation or Post Graduation with 45% marks. |
| No.of Seats available: |
Not Available |
| Course Fees: |
Not Available |
Course Description:
Not Available
2.
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: |
The candidate should have passed two year Intermediate Examination(10+2 pattern) with at least 45% marks (40% marks in case of SC/ST categories) in the qualifying examination or any other examination recognised as
equivalent to Intermediate by the University,Board of Intermediate
A.P. and Bar Council of India. |
| No.of Seats available: |
Not Available |
| Course Fees: |
Not Available |
Course Description:
Not Available
3.
LLM
| Course Type: |
On Campus |
| Course Specialization: |
Not Available |
| Course Level: |
Masters |
| Course Medium: |
English |
| Course Mode: |
Full Time |
| Course Duration: |
2 Year(s) |
| Course Eligibility: |
who passed LLB Degree |
| No.of Seats available: |
Not Available |
| Course Fees: |
Not Available |
Course Description:
This course is so designed to offer awareness of Indian approach to social and
economic problems in the context of law as means of social control and change; and (b) a
spirit of inquiry to explore and exploit law and legal institutions as a
means to achieve
development within the framework of law. The endeavor is to make the students aware of
the role of the law has played and has to play in the contemporary Indian society.
