It is the mission of the Rizvi Law College to educate students to become lawyers and leaders who would be ethical, skilled and committed to professionalism in public life.

Our mission is to educate students to be competent to become critics and reformers of the law. It is our mission to create and maintain a national and international reputation for excellence.

The Rizvi Law College offers three year and five year Law Degree courses. Both the courses are in accordance with the rules of the University of Mumbai and the Bar Council of India and have separate admission criteria.

The objectives of the college is to promote the dissemination of legal knowledge in order to make the legal process an efficient instrument to empower people at all levels, to develop the sense of responsibility in every student towards the application of law especially in the areas of legislation and advocacy, to promote industryfocused study of law in relation to commerce, banking, technology, knowledge processing and development, to promote ethical practice in the legal profession so as to enable fairness in decision making to encourage students to recognize their potentialities and skills in developing their own self and in placing themselves in a competitive world.

1. BA LLB

The 5 year Law Course leading to B.L.S. / LL.B. degree is a ten semester full time course. The First four semesters are the Pre-Law course in which the students are expected to pass the general humanities papers taught as per the requirement of the Mumbai University. (Please look into the subjects taught section for details).

Students of the five year degree programme are entitled to B.L.S. (Bachelor of Legal Science) degree at the end of the third year (i.e. 6th semester). On completion of the five years (10 semester) they will be awarded the LL.B. Degree.

The results of students appearing at the 4th or 6th semester of the 3 year LL.B. Course shall not be declared unless and until the students are declared passed in all the papers upto 2nd or 4th semester respectively.

A student for being eligible for the First Semester examination must have completed the requisite attendance in the given semester as per the University rules and regulations.Students of the 5 year course will be taught the following papers for each semester as mentioned below.

University Examinations consisting of objective type questions of 40 marks and subjective questions of 60 marks (consisting of long answer short notes and problems) are conducted at the end of each semester.

2. LLB

The 3 yeas law course leading to an LL.B. degree is a Six Semester full time course. On completion of the Three year course. i.e. after the 6th semester, an LL.B. degree is awarded.

Students who desire to study law, but do not wish to practice as advocates are eligible for the LL.B. (General) Degree, at the end of 2nd year i.e. after 4th semester.University examinations are conducted at the end of each semester.

The LL.B. Degree will not be conferred upon a student unless the student has cleared all the papers prescribed for each semester examinations in accordance with the provisions of the University of Mumbai.

Performance of a student is not only evaluated through the examinations but also by his/her performance in the Practical Training examinations conducted every semester as per the guidelines issued from time to time by the Bar Council of India.

Students of the 3 years course will be taught the following papers for each semester as mentioned below. University Examination consisting of objective type question of 40 marks and subjective question of 60 marks (long answers and problems) are conducted in end of each semester.