Faculty of Law, BHU Varanasi is hosting the a two-day ‘Kashi Nyay Samagam’ on Bhāratiya Jurisprudence from 16th March to 17th March 2024.

Under the aegis of the Ministry of Education, Govt of India, Ministry of Culture, Govt of India, Central Sanskrit University, New Delhi

Kashi Nyay Samagam

Under the aegis of the Ministry of Education, Govt of India, Ministry of Culture, Govt of India, Central Sanskrit University, New Delhi and in association with several other prominent educational institutions, this “Kashi Nyaya Samagam” (Conference, workshop, symposium etc) seeks to create a platform for scholars, faculty members and students to engage in meaningful dialogue, share insights and explore the multifaceted dimensions of Bhāratiya jurisprudence. The objective of this event is to explore the rich traditions of Bhartiya Laws and Legal System, offering participants a better understanding of our unique legal heritage.

About BHU:

  • Banaras Hindu University is a landmark in the history of university education in India.

  • It was the first residential university in Bharatvarsh.

  • Mahamana Pandit Madan Mohan Malviyaji played a pivotal role in its establishment.

About the Faculty of Law, BHU:

  • A pioneer in legal education in Bharatvarsh.

  • Introduced the three-year LL.B. course, two-year LL.M. Program, and a Two-year full-time Master’s in Human Rights and Duties Education (HRDE).

  • Currently offers a Five-year B.A. LL.B. integrated course and a One-year LL.M. under special courses of studies.

‘Kashi Nyay Samagam’ Includes:

  • National Workshop on Bhāratiya Jurisprudence.

  • National Conference on Bhāratiya Jurisprudence.

  • National Symposium Reforms in Administration Of Criminal Justice System And Decolonization Of Criminal Justice System

  • National Congress

  • Youth Parliament

  • National Yuva Nyayalaya

Nation Conference:

  • TS-1: Nyaya-Shastra in Bhāratiya Tradition and Western Idea of Justice

  • TS-2: Constitution, Rājadharma and Good Governance in Bhāratiya Tradition

  • TS-3: Criminal Law Perspectives in Bhāratiya Jurisprudence from Principles to Practice

  • TS-4: Dialogue Between Dharmashastra and Modern Law

  • TS-5: Family Law Perspectives in Bhāratiya Tradition from Principles to Practice

  • TS-6: Commercial Law Perspectives in Bhāratiya Tradition from Principles to Practice

  • TS-7: Mīmāmsā Rule of Interpretations and Alternative of Maxwellian Method

  • TS-8: Law on War and Peace in Bhāratiya Jurisprudence

  • TS-9: Environmental concern in Bhāratiya Jurisprudence from Principles to Practice

Youth Parliament:

  • Committees:

    1) Lok Sabha

    2) AIPPM

    3) Constituent Assembly

    4) Indian Press Conclave

  • For more information refer to the Brochure attached.

Yuva Nayayalay:

  • Eligibility Criteria:

    • Students pursuing law courses (BA LLB, LLB, LLM, PhD) from

    • recognised institutions.

  • Dress Code:

    • Dress code is strictly formal.

  • For more information refer to the Brochure attached.

Important Information:

  • Registration fee includes meals and refreshments and does not include accommodation.

  • Link for Payment of Registration Fee: https://forms.gle/nGbKLiwSjokPWK3z6

  • Details regarding possible accommodation nearby would be provided in a separate brochure of the Travel and Accommodation Committee.

  • For PPT/Paper Submission: Email at kashisamagam@bhu.ac.in

Contact:

  • Mr. Vikash Kumar Gautam: 7633067450.

To know more click on Kashi Nyaya Samagam, Faculty of Law, BHU

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