EBC’s Master Guide To All India Bar Examination
Overview:
This is a comprehensive Guide for All India Bar Examination conducted by the Bar Council of India. This Guide has been prepared based on the examination patterns over a period of time.
The following are some of the unique features of this Guide:
- Authoritative commentary on all the prescribed subjects in one compact volume.
- Includes the latest case laws and statutory amendments, viz. Sabarimala case; Aadhaar case; Guidelines for court functioning through video conferencing during Covid-19 pandemic, re; Criminal Law (Amendment) Act, 2018; Specific Relief (Amendment) Act, 2018; Negotiable Instruments (Amendment) Act, 2018; Personal Laws (Amendment) Act, 2019; Muslim Women (Protection of Rights on Marriage) Act, 2019; Constitution (Application to Jammu and Kashmir) Order, 2019; J&K Reorganisation Act, 2019; Constitution (104th Amendment) Act, 2019; Code on Wages, 2019 and many more.
- Includes over 2300 exam-styled multiple choice questions along with answers.
This Guide covers the following subjects:
Constitution of India
Penal Code
Criminal Procedure Code
Civil Procedure Code with Limitation Act
Evidence Act
Contract Act
Specific Relief Act
Transfer of Property Act
Negotiable Instruments Act
Family Law
Law of Tort (Including Motor Vehicles Act and Consumer Protection Law)
Public Interest Litigation
ADR including Arbitration
Administrative Law
Company Law
Environmental Law
Cyber Law
Intellectual Property Law
Labour Law
Professional Ethics (Including cases of Professional Misconduct under Bar Council of India Rules)
Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013
Taxation Law
This Guide is indispensable for law graduates appearing for All India Bar Examination.
