EBC’s comprehensive Guide for Judicial Services Examination conducted by State Public Service Commissions/High Courts. 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 each subject.
Includes latest case law and statutory amendments, viz. Specific Relief (Amendment) Act, 2018; Criminal Law (Amendment) Act, 2018; Negotiable Instruments (Amendment) Act, 2018; Triple Talaq decision and Muslim Women (Protection of Rights on Marriage) Ordinance, 2018; decisions declaring Sections 377, 497 IPC and Section 198 CrPC unconstitutional, etc.
More than 5000 exams styled MCQs along with answers.
Covers all the relevant subjects for Judicial Services Examinations.
This Guide covers the following subjects:
Constitution of India
Criminal Procedure Code Civil Procedure Code
Evidence Act Penal Code (IPC)
Limitation Act Jurisprudence
International Organisations
Contract Act Specific Relief Act
Equity and Trusts
Hindu Law Muslim Law
Commercial Law
Law of Torts
Transfer of Property Act
Sale of Goods Act, Partnership Act, LLP Act, Negotiable Instruments Act
Also included are additional learning resources on www.ebcexplorer.com :
Periodic UpdatesTM.
Useful LinksTM to get access to a compilation of additional resources.
Discussion ForumTM and SCC Online® Blog.
This Guide is indispensable for aspirants of Judicial Services Examinations. Moreover, this Guide may also be referred to for CLAT Exams conducted every year for entrance to the LL.M. programme and for AIBE, APO exams etc. Buy your copy here.
