| Established Year: | 1998 |
| Accreditation: | Not Available |
| Status Of College: | Bar Council Approved |
| College Management: | Private |
| College Facilities: | Library, Computer Lab, Moot Court Room, Class Rooms, Placements. |
College Information:
The School of Law, DAVV a BCI approved institute established in the year 1998 is an esteemed legal institute with the sole aim of nurturing the talent of the students who can be future legal luminaries and experts of the allied fields.
The institute strives to inculcate strong legal acumen, practical knowledge, interdisciplinary approach and awareness of corporate culture.In addition to classroom teaching, the students are taught through seminars, workshops and casestudies.
Interaction with Judges, Advocates, Law Officers and Legal Luminaries is a part of the curriculum and in order to develop the skills of students in practical field, simulated courtroom sessions are organized regularly.
The institute follows a semestersystem ofinstruction, has devoted facultymembers, an excellent faculty student ratio and an impressive number of working days.
The close connection between social sciences and law hardly needs to be articulated. A lawyer needs to be conscious of the intricate and complex problems of the society.
Our integrated Bachelor of Arts and Bachelor of Law programme provides a deep insight into the historical perspective of development of law, political factors influencing policies culminating into law and the intricate relationship between legislations and social problems. This programme endeavor at crafting socially sensitive sentinels of justice.
The institute strives to inculcate strong legal acumen, practical knowledge, interdisciplinary approach and awareness of corporate culture.In addition to classroom teaching, the students are taught through seminars, workshops and casestudies.
Interaction with Judges, Advocates, Law Officers and Legal Luminaries is a part of the curriculum and in order to develop the skills of students in practical field, simulated courtroom sessions are organized regularly.
The institute follows a semestersystem ofinstruction, has devoted facultymembers, an excellent faculty student ratio and an impressive number of working days.
The close connection between social sciences and law hardly needs to be articulated. A lawyer needs to be conscious of the intricate and complex problems of the society.
Our integrated Bachelor of Arts and Bachelor of Law programme provides a deep insight into the historical perspective of development of law, political factors influencing policies culminating into law and the intricate relationship between legislations and social problems. This programme endeavor at crafting socially sensitive sentinels of justice.
