| Established Year: | 2004 |
| Accreditation: | Not Available |
| Status Of College: | Bar Council Approved |
| College Management: | Private |
| College Facilities: | Moot Courts, Debate, Library, Mock trials, Seminars and Court visit. |
College Information:
Sarsuna Law College has been established with the sole object to enrich legal profession with its pristine glory as the participants are required to be thoroughly disciplined to bloom into a legal professional and to remember as one of the best Law Colleges in the country, by imparting quality legal education with thrust on betterment of society.
The college has as its primary mission, for the creation of the generation diligent, methodical, competent and human lawyers who will not only enter the Bar and the Bench but will also be equipped to address effectively the imperatives of the new Millennium.
The study of law is a scientific, philosophical and metaphysical enquiry to question, affirm and reaffirm the fundamental principles of a social order. Law is not the reflection of the State's regimentation of aesthetic expression or artistic creation but the reflection of a community’s Cultural norms on which mores of law are to develop.
Today 'The changing concept of Law has become a household word and the world needs a new dynamic Jurisprudence of Law for the new age. Sarsuna Law College is not an 'Isolated World' and so it wants to keep it's tune with the 'Changing world of Law'.
Thus, this School has adopted different distinctive dynamic studies of law for the law students who are the social engineers of future, for example, Cyber Space Laws, Insurance Laws Air & Space Laws, Law & Biotechnology, Computer Laws, Information Technology Laws, Law relating to Human Rights, International Economic Laws etc.
The college has as its primary mission, for the creation of the generation diligent, methodical, competent and human lawyers who will not only enter the Bar and the Bench but will also be equipped to address effectively the imperatives of the new Millennium.
The study of law is a scientific, philosophical and metaphysical enquiry to question, affirm and reaffirm the fundamental principles of a social order. Law is not the reflection of the State's regimentation of aesthetic expression or artistic creation but the reflection of a community’s Cultural norms on which mores of law are to develop.
Today 'The changing concept of Law has become a household word and the world needs a new dynamic Jurisprudence of Law for the new age. Sarsuna Law College is not an 'Isolated World' and so it wants to keep it's tune with the 'Changing world of Law'.
Thus, this School has adopted different distinctive dynamic studies of law for the law students who are the social engineers of future, for example, Cyber Space Laws, Insurance Laws Air & Space Laws, Law & Biotechnology, Computer Laws, Information Technology Laws, Law relating to Human Rights, International Economic Laws etc.
