March 13, 2019 In a case (Rishabh Duggal v. Bar Council of India & anr.) taken up by Two-Judge Bench […]
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June 24, 2018 It has been reported that the Apex Court while hearing a case on Friday remarked that a […]
March 13, 2018 In a subsequent development to a petition instituted with the Supreme Court seeking ban on legislators from […]
A Bench of Justices M Y Eqbal and Abhay Manohar Sapre said “Pursuing law and practicing law are two different things. One can pursue law but for the purpose of obtaining licence to practice, he or she must fulfill all the requirements and conditions prescribed by the BCI. We do not find any reason to differ with the view taken by the High Court. In the facts of the case, we do not find any merit in the appeal, which is accordingly dismissed”.
Petitioner Akshai Mani, an advocate, submitted that this amendment is ‘a very big blow’ to the young lawyers. Many young lawyers with less than two years of practice have already started appearing in the high court and if they are not allowed to practice as per the new rule it will be a great loss for them.
The Bar Council of India BCI has specified that minimum 5 years experience is a must to be a Supreme Court lawyer. To practice Law in Supreme Court, you need minimum 5 years experience
The declaration was passed in the favor of the interns in a joint meeting of the members of the BCI, Chairmen/ Vice-Chairmen of the state bar councils and Presidents of the High Court bar associations, which was held in New Delhi recently.