Program Overview
The Civil Procedure Code is the backbone of civil litigation in India. It provides the procedural framework for enforcing legal rights and ensures that civil disputes are resolved in a just and fair manner. Lapses in following proper procedure leads to unnecessary delays, and dismissal of cases. Understanding the proper procedure of the civil court, from filing suit to executing a decree, is quintessential to navigate the civil court effectively.
It is for this reason that a detailed training in the Civil Procedure Laws and its intricacies is necessary. This certificate programme will give practical insights into the Code, discuss recent case laws on the matter, and will offer dos and don’ts while practicing in the civil courts. This programme will equip students and litigating lawyers with necessary and practical knowledge regarding Civil Procedure Laws.
Program Content
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Life of a suit: from institution to execution
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Jurisdictions of civil courts
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Rules of pleadings: plaint and written statement
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How to lead evidence
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Supplementary Proceedings, and Miscellaneous Applications
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Appeals
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Revision, Review, Reference
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Judicial Approach in matters of civil procedure
Primary Objectives
The Civil Procedure Code, 1908 is one of the most complex and intricate pieces of legislation. This certificate programme aims at enhancing the understanding of the participants and busting the myths surrounding this code. This training programme will cover all aspects of civil litigation in detail and talk about recent and relevant case laws. This programme will benefit students, litigating lawyers, judiciary aspirants, and any person interested in knowing about the procedures of the civil courts. The erudite resource persons teaching this course are some of the noteworthy experts in their field and will give a practical insight into the working of the course.
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Who can enroll: |
1) Advocates 2) Judges 3) Law Students 4) Judiciary Aspirants 5) Civil Services Exam Aspirants 6) Any person interested |
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Duration: |
8th September to 30th September 2025 (Monday to Saturday) |
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Time: |
5:00 PM to 7:00 PM |
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Registration: |
Till 8th September 2025 |
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Certification: |
Certificate on completion of program with 70% attendance |
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Fees: |
Outside ILS: ₹ 10,000/- + GST@18% ILS Students: ₹ 8,000/- + GST@18% |
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Payment Mode: |
Online. Only through Direct SBI, Net Banking and Credit Card. Debit Cards payments are not acceptable. |
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Office Coordinator: |
Sukanya Joshirao Mobile — 9921514042 Email — ils.training@ilslaw.in |
