| Established Year: | 1999 |
| Accreditation: | Not Available |
| Status Of College: | Bar Council Approved |
| College Management: | Private |
| College Facilities: | Legal Aid, Moot Court, Internship, Placement, Sports and Cultural activities, Library. |
College Information:
The National Law University, Jodhpur is one of the leading law schools of the country. It is the only University in India which engages in the finest experiment of converging legal knowledge with other disciplines like management, finance, economics and science.
NLU ensures that the students are wellequipped with the knowledge of law and its interfacewith other disciplines. This integration of law with other skills helps the students appreciate the practical nuances of the legal profession.
Striving to set unrivalled standards of excellence as one of the leading universities of the world, NLU lays special emphasis on its course curricula which are designed and redesigned before every academic session on the basis of market feedback and appropriate recommendations of the Advisory Board.
We endeavour to provide exceptional faculty and proudly acclaim to have one of the best faculties among the national institutions engaged in imparting legal education. The faculty at NLU comprises highly acclaimed and experienced academicians who are proactively involved in grooming the younger generation to take NLU to greater heights.
The National Law University, Jodhpur is a classic and admired example of maintaining financial autonomy along with greater accountability. It is equipped with the stateofart infrastructure for successful imparting of legal education of the highest standards.
The National Law University, Jodhpur is an institution of national prominence established under the National Law University, Jodhpur, Act, 1999 (Act No. 22 of 1999) enacted by the Rajasthan State Legislature. The University is established for the advancement of learning, teaching, research and diffusion of knowledge in the field of law.
It caters to the needs of the society by developing professional skills of persons intending to make a career in advocacy, judicial service, law officer / managers and legislative drafting as their profession.
It is one of the first institutions in India to offer degrees viz. B.B.A., LL.B. (Hons.); B.A., LL.B. (Hons.); and B.Sc., LL.B. (Hons.) at the undergraduate level. The compulsory subjects prescribed by the Bar Council of India are taught from a comparative perspective with emphasis on the interface between law and management / finance / science / economics.
The courses are structured in an ingenious manner which helps the students to undertake Honours courses like Business Laws, Intellectual Property Rights, Trade Related Laws & WTO, Criminal Law, Constitutional Governance, and Human Rights Studies.
The unique multidisciplinary approach in imparting legal education is in alignment with the fast changing horizons of the legal profession. The Honours courses are structured with great care to make them not only knowledge oriented but also competitive and market centric.
At the postgraduate level, the University proffers M.B.A.; LL.M. / M.B.L.; M.B.A. in Insurance; LL.M. with specialisation in International Trade; M.A. / M.Sc. in Constitutional Governance; LL.M. IPR/M.IPR; and M.B.F. Apart from the aforesaid courses,the University also encourages scholarsto undertakethePh.D.Program.
The University provides an opportunity to explore the undiscovered nuances of the legal profession and is engaged in setting new standards in legal education.
With the growing needs of the legal profession in the global context, the University has established five schools of learning, namely, School of Law, School of Management Studies, School of Policy Science, School of Science, and School of Constitutional Governance.
These schools are involved in equipping the students to face challenges at the national and international corporate law firms, and corporate houses. To sharpen their advocacy skills, the students are exposed to clinical education, court visits and moot courts.
Through the usage of compulsory ‘court room exercises’, not provided elsewhere, as a novel andinnovative teaching learning methodology,emphasis is laid on the blending of theoretical knowledge with practical learning; skills of articulation and development of right professional attitude.
Wise, able and passionate faculty is the most precious human resource in the advancement of course of legal education. National Law University, Jodhpur is the only Law School in the country which offers IIT pay scale to attract the best faculty.
Specific and individual attention to each student is the touchstone of the teaching methodology which is ensured by the 1:8 teacherstudent ratio. The University also encourages the teachers to visit reputed universities abroad for academic pursuits, which in turn helps them attain muchneededinternationalexposure.
The University has also entered into various pacts with globally acclaimed universities abroad which includes student and faculty exchange programs. It is endeavouring to enter into more MOUs with national regulators, and international and national law firms of repute.
NLU ensures that the students are wellequipped with the knowledge of law and its interfacewith other disciplines. This integration of law with other skills helps the students appreciate the practical nuances of the legal profession.
Striving to set unrivalled standards of excellence as one of the leading universities of the world, NLU lays special emphasis on its course curricula which are designed and redesigned before every academic session on the basis of market feedback and appropriate recommendations of the Advisory Board.
We endeavour to provide exceptional faculty and proudly acclaim to have one of the best faculties among the national institutions engaged in imparting legal education. The faculty at NLU comprises highly acclaimed and experienced academicians who are proactively involved in grooming the younger generation to take NLU to greater heights.
The National Law University, Jodhpur is a classic and admired example of maintaining financial autonomy along with greater accountability. It is equipped with the stateofart infrastructure for successful imparting of legal education of the highest standards.
The National Law University, Jodhpur is an institution of national prominence established under the National Law University, Jodhpur, Act, 1999 (Act No. 22 of 1999) enacted by the Rajasthan State Legislature. The University is established for the advancement of learning, teaching, research and diffusion of knowledge in the field of law.
It caters to the needs of the society by developing professional skills of persons intending to make a career in advocacy, judicial service, law officer / managers and legislative drafting as their profession.
It is one of the first institutions in India to offer degrees viz. B.B.A., LL.B. (Hons.); B.A., LL.B. (Hons.); and B.Sc., LL.B. (Hons.) at the undergraduate level. The compulsory subjects prescribed by the Bar Council of India are taught from a comparative perspective with emphasis on the interface between law and management / finance / science / economics.
The courses are structured in an ingenious manner which helps the students to undertake Honours courses like Business Laws, Intellectual Property Rights, Trade Related Laws & WTO, Criminal Law, Constitutional Governance, and Human Rights Studies.
The unique multidisciplinary approach in imparting legal education is in alignment with the fast changing horizons of the legal profession. The Honours courses are structured with great care to make them not only knowledge oriented but also competitive and market centric.
At the postgraduate level, the University proffers M.B.A.; LL.M. / M.B.L.; M.B.A. in Insurance; LL.M. with specialisation in International Trade; M.A. / M.Sc. in Constitutional Governance; LL.M. IPR/M.IPR; and M.B.F. Apart from the aforesaid courses,the University also encourages scholarsto undertakethePh.D.Program.
The University provides an opportunity to explore the undiscovered nuances of the legal profession and is engaged in setting new standards in legal education.
With the growing needs of the legal profession in the global context, the University has established five schools of learning, namely, School of Law, School of Management Studies, School of Policy Science, School of Science, and School of Constitutional Governance.
These schools are involved in equipping the students to face challenges at the national and international corporate law firms, and corporate houses. To sharpen their advocacy skills, the students are exposed to clinical education, court visits and moot courts.
Through the usage of compulsory ‘court room exercises’, not provided elsewhere, as a novel andinnovative teaching learning methodology,emphasis is laid on the blending of theoretical knowledge with practical learning; skills of articulation and development of right professional attitude.
Wise, able and passionate faculty is the most precious human resource in the advancement of course of legal education. National Law University, Jodhpur is the only Law School in the country which offers IIT pay scale to attract the best faculty.
Specific and individual attention to each student is the touchstone of the teaching methodology which is ensured by the 1:8 teacherstudent ratio. The University also encourages the teachers to visit reputed universities abroad for academic pursuits, which in turn helps them attain muchneededinternationalexposure.
The University has also entered into various pacts with globally acclaimed universities abroad which includes student and faculty exchange programs. It is endeavouring to enter into more MOUs with national regulators, and international and national law firms of repute.
