AIR 2018 SUPREME COURT 1382 ::AIR 2018 SUPREME COURT 1382 ::2018 (3) ABR 782 ::(2018) 1 WLC(SC)CVL 740 ::(2018) 2 CivLJ 31 ::(2018) 1 CivilCourtC 310 ::2018 (5) SCC 379 ::2018 (2) SCC (Cri) 734 ::(2018) 2 RecCivR 427 ::(2018) 4 Scale 475 ::(2018) 2 CurCC 70 ::AIR 2019 SC (Civ) 296 ::2018 (131) ALR SOC 25 (SC) ::(2018) 4 All WC 3467 ::(2018) 1 Guj LH 785 ::(2018) 1 ICC 386 ::(2018) 2 Mad LW 769 ::(2017) 4 Ker LT 1060 ::(2018) 2 JLJR 206 ::(2018) 2 JCR 260 (SC) ::(2018) 1 Ker LJ 12 ::(2018) 2 Ker LJ 453 ::2018 (3) KCCR SN 258 (SC) ::(2018) 2 Pat LJR 378 ::(2018) 3 AndhLD 135 ::(2018) 182 AllIndCas 838 (KER) ::(2018) 184 AllIndCas 1 (SC)

Supreme Court Of India

Hon'ble Judge(s): Adarsh Kumar Goel, Uday Umesh Lalit , JJ

(A) Advocates Act (25 of 1961) , S.29, S.24(1)(a), S.47(2)— Practise of law - Foreign law firms/lawyers - Cannot set up offices and practise in India - Foreign lawyers can however give advice to Indian clients on 'fly in and fly out' mode on temporary basis. Words and Phrases - Words 'Practise of law' - 'practise' does not include casual visit for giving advice.Words and Phrases - Words 'fly in and fly out' - Includes only casual visit not amounting to 'practise'. Scheme in Chapter-IV of Act of 1961 makes it clear that advocates enrolled with the Bar Council alone are entitled to practise law, except as otherwise provided in any other law. All others can appear only with permission of Court, @page-SC1383 authority or person before whom proceedings are pending. Regulatory mechanism for conduct of advocates applies to non-litigation work also. Prohibition applicable to any person in India, other than advocate enrolled under Act of 1961, certainly applies to any foreigner also. Visit of any foreign lawyer on 'fly in and fly out' basis may amount to practise of law if it is on regular basis. Casual visit for giving advice may not be covered by expression 'practise'. Whether particular visit is casual or frequent so as to amount to practise is question of fact to be determined from situation to situation. Bar Council o....