| Established Year: | 2007 |
| Accreditation: | Not Available |
| Status Of College: | Bar Council Approved |
| College Management: | Private |
| College Facilities: | A/C Class Rooms, Library, Industrial Visit, Summer Training, Placements, Expeieenced Faculty. |
College Information:
In this era of LPG (Liberalisation - Privatisation - Globalisation), the “Rising - India” needs professionals with a vision. They need not be just good, but be better & best time & again.
For this the students have to incorporate in them the personality traits so as to enable them to take up higher & higher challenges in future.Our progress as a nation can be no swifter than our progress in education.
Our requirements for world leadership, our hope for economic products & the demands of citizen itself in an era such as this all require the maximum development of every young Indians capacity. The human mind is our fundamental resource.
The purpose of law is the creation and protection of legal rights. Legal education is the basis of an efficient legal profession, which is the basis of a well-organized and sound judicial system.
The legal practitioners help the courts in the administration of justice by providing best legal argument for and against the case.For a sound judicial administration, the judges and the persons in the legal profession must have thorough knowledge of law.
Thus it becomes necessary that adequate number of law professionals with an understanding of the subject and an ability to communicate the basic concepts of law must be trained.
For this the students have to incorporate in them the personality traits so as to enable them to take up higher & higher challenges in future.Our progress as a nation can be no swifter than our progress in education.
Our requirements for world leadership, our hope for economic products & the demands of citizen itself in an era such as this all require the maximum development of every young Indians capacity. The human mind is our fundamental resource.
The purpose of law is the creation and protection of legal rights. Legal education is the basis of an efficient legal profession, which is the basis of a well-organized and sound judicial system.
The legal practitioners help the courts in the administration of justice by providing best legal argument for and against the case.For a sound judicial administration, the judges and the persons in the legal profession must have thorough knowledge of law.
Thus it becomes necessary that adequate number of law professionals with an understanding of the subject and an ability to communicate the basic concepts of law must be trained.
