International Conference on Immanuel Kant and Transformative Justice
Damodaram Sanjivayya National Law University is going to organize the International Conference on Immanuel Kant and Transformative Justice.
Date: 14th - 15th December, 2019
About the Conference:
The Conference is unequivocally the first of its kind in India, relating to the work of Kant. This two-day conference invites participants from across nations and disciplines, to brainstorm on Kant's work, thought and philosophy.
Themes and Sub-Themes:
- Constitutional Morality and Kantian Justice:
The concept of the Constitution is not an idea of positive law, but a Vernunftidee (an idea of reason], that is, it is not subject to written law, or in Kant's terms, empirical (or statutory) or positive law.
- Science, Technology and Kant's Epistemology:
Kant's pure rational cognition that is generated from concepts with metaphysics, contends that science requires a metaphysics of nature. The use of technology is permissible only when it finds its place in the light of culture and territory. Kant believed that philosophy is the "narrow gate" that connects to the world at large.
- Metaphysics as a tool for understanding science and its basic construct
- Categorical Imperative and Transcendentalism in 21st Century
- Kant's influence on Contemporary Education System
- Education as a tool to transform Animal Behaviour to Human Resolve
- Kant and Nature:
"An organized product of nature is that in which all the parts are mutually ends and means." Kant advocated "Doctrine of Virtue" that one should not be cruel to animals and destroy the flora. Human have direct duties only to themselves and other human beings. Kant has also emphasised on the integral role that 'Ethics and Morality' plays on Human Determination
- Kant on Human Nature
- Duties regarding Non-Human Nature
- Cruelty towards Animals
- Morality to overcome Human Evils
- Kant and Personal Justice:
Considering a person as an object to satisfy the appetite of a person is a degradation of human nature. Immanuel Kant in his metaphysics of morals came out with a theory of property rights. His assertions on "Universal principle of right" led to discussions on property rights of individuals
- Private Property and State Intervention
- Kant and Romantic Blending of Spouses
- Property Relations (including IP)
- Ratification of Monogamy in Marriage
- Kant and Criminal Justice:
"Better the whole people perish than injustice be done." Kant states that guilt is the necessary condition for infliction of punishment. He also added that punishment of innocent is conceptual and moral pathology. It is largely to avoid such punishment that Kant inveighs against private revenge, vigilantism, war, and any other activity, which allows a disputant to judge his own case and punish according to his own biased decision.
- Justice under Criminal law
- Judicial Punishment
- Utilitarian Theory of Punishment
- Penal Philosophy
- Kant and International Relations:
Kant is hailed as the greatest of all theorists in the field of International Relations (IR), his theories provide a lasting effect in the understanding of IR in the modern context.
- Universal Principles of Justice, Morality, Liberty and Equality
- Perpetual Peace through Abolishing War
- Contemporary Theories of IR
- Liberal Societies
Call for Papers:
Guidelines for Authors:
- The Research Papers shall have a minimum of 3000 to maximum of 6000 words.
- Co-Authorship is allowed. There can be a maximum of 2 Authors for a paper.
- The Authors can submit Research Papers, Articles or Case Comment complying to the themes.
- Papers shall be presented in English only.
- Authors are invited to submit the title of the paper, abstracts and key words at dsnlukant@dsnlu.ac.in
- Papers shall be reviewed and selected subject to approval of the Editorial Committee.
- The submission must be in .doc or .docx format.
- The main text should be in font: Times New Roman with font size: 12 pt and Line spacing: 1.5.
- The Footnotes should be in font Style: Times New Roman with font size: 10 pt and Line Spacing: 1.0.
- One line gap must be maintained between all paragraphs and headings (Line Spacing: 2.0).
- Citation Style should be Bluebook 20th Edition.
- Justified Alignment should be maintained throughout the submission.
- All paragraphs must begin with one-inch indent.
- All hyperlinks must be in black colour and not be underlined.
- Organisers have all rights reserved with respect to Guidelines, Publication and Submissions.
Author Details:
The abstracts submitted by the participants shall be accompanied by the following particulars and details;-
- Name of the Author(s).
- Designation
- Name of the Institution
- Address of Institution
- Email ID
- Contact Number
Registration Fee:
- Registration for Authors without Accommodation: INR 1000
- With Accommodation: INR 3500
- Registration for Foreign Authors without Accommodation: US $75
- With Accommodation: US $125
Moderate and limited accommodation is available on first come, first serve basis. Payment to Registrar, Damodaram Sanjivayya National Law University
Important Dates:
Submission of Full Paper: |
30th September, 2019 |
Date of Conference: |
14th - 15th December, 2019 |
*Abstract may be sent on or before: |
16th July, 2019 for our reference. |
Contact:
Ms. Anjani Harika
Student Co-ordinator
Phone: +91-9080400195
Ms. Mrudula Ilapakurthy
Student Co-ordinator
Phone: +91-8247603152
Damodaram Sanjivayya National Law University
Nyayaprastha, Sabbavaram,
Visakhapatnam-531035
Email: dsnlukant@dsnlu.ac.in
Website: https://dsnlu.ac.in/
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