“Eastern Book Company has been a pioneer in the field of law publication and legal reporting. I thank EBC for presenting me with those valuable exhaustive bare acts today.”
Shri Kiren Rijiju, Former Law Minister of Law and Justice
“EBC brings the same stamp of quality to its bare acts as its does to its SCC law reports.”
Hasit Seth, Advocate
“EBC is known for its high quality publications and their bare acts are no exception. I congratulate EBC for creating yet another gold standard by publishing Indian bare acts with superior precision and accuracy.”
Shashank Garg, Advocate
“What’s extremely helpful are the key-case laws/precedent alongside each section; what’s different in the case notes is that these case laws are presented with proper context and key-take neatly and precisely explained. They usually give you the distillation and essence of the decision and not just a para or two – shorn of context.”
Bharat Chugh, Advocate
“EBC – like they do it all the time raises the bar with their bare acts. Carefully selected judgement summaries have been added in for the readers. The choice of judgements show the amount of labour and research that has gone into the making of these bare acts. This will turn out to be very helpful for students as well as practitioners. I am very impressed with the work and I wholeheartedly recommend them for the value that they add.”
Bishwajit Dubey, Advocate
“Harper Lee aptly said, ‘The book to read is not the one that thinks for you but the one which makes you think.’ Thank you, Bhumika, for presenting a bouquet of relevant and latest bare Acts by EBC that will implore us to think beyond. A reference to the applicable case laws against each section is the unique feature of these bare Acts. We hope SCC Blog succeeds in its academic and analytical news initiative, becoming another benchmark in the legal services sector.”
Divyakant Lahoti, Advocate
“EBC Bare Acts on the Code of Civil Procedure, Constitution of India, and Indian Penal Code are an exceptional compilation of legal wisdom, including case commentaries and notes. With meticulous accuracy, comprehensive organization, and insightful annotations, these bare acts empower readers to navigate the intricacies of the law with ease and confidence. I congratulate EBC for its exceptional contribution in creating state of the art bare acts.”
Sanjay Vashishtha, Advocate
“EBC’s decision to publish bare acts is yet another feather in its cap. Without a doubt, with it’s unblemished reputation over the years, it continues to remain the most trusted and go to publication for the legal fraternity, and now shall be for bare acts too.”
Radhika Bishwajit Dubey, Advocate
“I found these comprehensive bare acts really useful for a quick guide on the judicial construction of the statutory provisions. Thanks EBC for the meticulous research and annotations.”
Tarun Jain, Advocate
EBC BARE ACTS REACHES TO JUDGES
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