- - Arhus Universitet - School of LawBartholins Allé, bygning 1340, Århus, Phone: +45 8942 1111The University of Aarhus has set its target for the next five years.“Quality and diversity” is the heading for the strategy just adopted by the University Board.The new strategy will ensure that the university continues to be part of the international elite, and contributes actively to developing national and global knowledge and welfare.The university already has a strong position in this work, partly due to the mergers in recent years with five education and research institutions.
- Copenhagen - University of Copenhagen - Faculty of Law Nørregade 10, Copenhagen, Phone: +45 35 32 26 26The Faculty of Law at the University of Copenhagen is Denmark's largest law school, and one of the largest in Northern Europe, with approximately 4000 law students. One of the main objectives of the Faculty is to intensify contacts with foreign universities and law schools. These contacts have greatly increased in recent years. They include such activities as encouraging research and studies abroad, international student exchanges, faculty exchanges and a developing programme for visiting scholars. This brochure is designed to stimulate interest in these activities as well as inform prospective visitors about the Faculty. I trust that the information contained in the following pages will provide a helpful account of both the academic and social activities carried out by our staff and students.
- Frederiksberg - Copenhagen Business School - Law Department Howitzvej 13, Frederiksberg DK-8000, Phone: 3 815 2626standard within the field of commercial law. Commercial law is subject to research in fruitful interaction with other Faculty activities, including a number of CBS study programmes involving commercial law, e.g. the BSc and MSc programmes in Business Administration and Commercial Law and the MSc programmes in Business Administration and Auditing.
Friday, 22, May, 2026
- HC Orders Advocate enrolment for Law Researcher with Suspension Condition | Read Order
- Ganga Video Controversy | HC grants Bail after accused Tender Unconditional Apology to Hindu Community | Read Judgement
- Right to Life must Override Reproductive Choice in high-risk cases, HC refuses Termination of Minor Survivor’s 27-week Pregnancy | Read Judgement
- SC clarifies Bail Courts cannot pass Wide-Ranging administrative Directions on Trial Procedure | Read Judgement
- HC upholds Bengal’s Slaughter Guidelines ahead of Id-Uz-Zoha; says Cow sacrifice not essential Religious practice | Read Order
- Satirical outfit ‘Cockroach Janta Party’ files Trademark Applications after viral rise
- West Bengal government notifies list of 66 OBC classes following Calcutta High Court order
- Collegium recommends the names of six Additional Judges as Permanent Judges in the Bombay High Court
- CBI launches 'ABHAY'- AI-POWERED NOTICE VERIFICATION SYSTEM empowering citizens to verify CBI notices and defeat ‘Digital Arrest’ fraud
- CBI court sentences former Senior Branch Manager, Bank of India and a private person to seven years rigorous imprisonment in bank fraud case
- Advocates’ Association, Bengaluru, opposes move to establish High Court’s Circuit Bench at Mangaluru
- Former High Court Judge Biren Vaishnav sworn in as Lokayukta of Gujarat
- Keralam government appoints Advocate Mohammed Shah PA as Additional Advocate General in Kerala High Court
- Judge leads rescue of nearly 1000 bonded workers (Read here)
- HC Stays Relief allowing Judicial Staff to skip 3-Year Practice Rule for Civil Judge Exam
