Conference on Changing Paradigm of Corporate and Commercial Laws
The Faculty of Law at Jagran Lakecity University, Bhopal, in collaboration with Taxmann Centre for Excellence in Taxation Laws (CETL), under the auspices of the Centre for Competition and Investment Laws and Policy (CCILP) is going to organize a two-day Virtual National Conference on "Changing Paradigm of Corporate and Commercial Laws"
Date of Conference: 19th & 20th June, 2021
About the Conference:
In the journey of economic growth, Indian corporate and commercial landscape has also witnessed a dramatic change. In the wake of the COVID-19 pandemic, corporate sector in India has been the main focus because businesses have suffered enormously. Trends in investments, commercial transactions and agreements and compliances have been changing continuously which demand vigilant monitoring by the stakeholders. The objective of this national-level conference is to provide a platform to prolific thinkers across the country from academia and industry to come together and address the issues being faced by the India economy. The conference is open to students of law, commerce and management, research scholars, academicians, corporate professionals, tax practitioners, lawyers and other stakeholders of the society.
Themes:
Papers may cover the broad themes of corporate and commercial laws such as the following (not limited to these themes only, Author(s) may choose to write on any relevant theme within the ambit of corporate and commercial laws):
- Corporate Restructuring and Governance
- Commercial Agreements during COVID-19 Pandemic
- Force Majeure and issues relating to Contractual Obligations
- Emerging Issues relating to Negotiable Instruments
- Trends in Mergers and Acquisitions
- Insolvency and Bankruptcy Processes
- Issues relating to Direct Tax Moratorium
- Challenges in Good and Service Tax Regime
- Role of Regulatory Authorities
- Corporate Dispute Resolution Mechanisms
- Competition Disputes and Unfair Competition
- Cartels and Monopolistic Practices
- Competition Commission of India and its Functions
- Abuse of Dominant Position
- Investment and Securities Issues
- Foreign Institutional Investments and related Issues
- SEBI and Regulation of Securities Market
Submission Guidelines:
- The word limit for papers shall be 3000 - 5000 words (exclusive of footnotes) in .docx format.
- Co-authorship up to one co-author is allowed. (a total of two co-authors)
- Plagiarised papers shall be summarily rejected.
- Papers shall be accompanied by an Abstract of not more than 300 words.
- For referencing, Author(s) are required to follow the Bluebook: A Uniform System of Citation (20th Edition).
- All submissions shall be made to ankit.singh@jlu.edu.in
- Selected papers shall be published in an edited book with ISBN published by Taxmann Publications.
Registration Fees (to be paid after acceptance of Abstract):
- Students: INR 300/-
- Research Scholars: INR 500/-
- Academicians and Professionals: INR 750/-
Contact:
Mr. Ankit Singh
Assistant Professor &
Convener
Phone: +91-8827638448
Email: ankit.singh@jlu.edu.in
Ms. Aisha Khan
Assistant Professor &
Co-Convener
Phone: +91-9818831611
Email: aisha.khan@jlu.edu.in
Mr. Rohit Mishra
Assistant Professor &
Co-Convener
Phone: +91-8103238755
Email: rohit.mishra@jlu.edu.in
