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The First ILS National Alternate Judgment Writing Competition 2014-15

Reported by Suransh Choudhary
ILS Pune announced its First National Alternate Judgment Writing competition. Prizes for this competition are sponsored by the Nani Palkhivala Foundation. This competition involves preparation of an alternative draft of a judgment by the participant on a case which has already been decided by the Supreme Court or a High Court. Participant must be able to problematize an original existing judgment and should prepare an alternative judgment which should be considered as a substitute to the existing one by the Examiners of the competition. Participants need not restrict to the order or findings expressed in the original judgment; they may arrive at their own conclusion and order. Arguments and reasoning need not be restricted to that expressed in the original judgment.
Original judgment
  • Vishwa Lochan Madan v. Union of India (2014) 7 SCC 707
Eligibility
  • Any Law College or Law University can send only one entry.
  • One or two students can represent an institution. The student author/s of the alternate judgment shall be pursuing the 5-year or 3-year LL.B. course or LL.M.
For more details, refer the link below

FirstILS

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