International Conference on Law, Technology and Society

The Atal Bihari Vajpayee School of Legal Studies, CSJMU, Kanpur is going to organize an International Conference on Law, Technology and Society.

Date: 22nd & 23rd August, 2025

Conference Overview:
The International Conference on Law, Technology and Society: Emerging Issues and Interdisciplinary Perspectives aims to bridge the gap between legal theory and technological practice by fostering dialogue among legal scholars, technologists, ethicists, and policymakers. Conference will explore a wide range of anticipated issues, including algorithmic decision-making and its implications for justice and accountability; the legal dimensions of cybersecurity and data privacy; intellectual property challenges in the age of digital innovation; ethical concerns surrounding the deployment of autonomous systems; and the varying regulatory responses to disruptive technologies across different jurisdictions.

This conference will facilitate a cross-disciplinary exchange of ideas, bringing together experts from law, technology and social sciences to explore innovative legal solutions to modern challenges. This conference will foster academic discourse, encourage policy-oriented discussions, and provide a networking opportunity for global experts.

The event will be conducted in a hybrid format, allowing for participation from international speakers, researchers, and scholars, both in-person and virtually. It will include keynote speeches, plenary sessions, paper presentations, expert panel discussions, and interactive workshops. This event will bring together a diverse collection of scholarly and practice-based contributions that will critically examine the complex and evolving relationship between law and emerging technologies.

Through this initiative, we aim to create a knowledge-sharing ecosystem where research and practical legal solutions converge to shape the future of governance, justice, and law in the digital era.

Call for Papers:
Participants are invited to submit original, unpublished research papers for presentation at the conference. Selected high-quality papers will be considered for publication in a special issue to be published by Sage Journals or any other reputed Scopus-indexed journals/ Web of Science, and/or a chapter in an edited book published by Cambridge Scholars Publishing (Indexed in Web of Science).

Please note that Authors of papers selected for publication by the publisher would have to pay Article Processing charges separately. The journal/ publisher may ask the Authors of the shortlisted papers for required revisions of the paper to ensure their suitability for the journal / publication.

Eligibility:
Submissions are open to students (UG, PG, and Ph.D. candidates), research scholars, academicians and Industry experts from the law and social science fields

Note: For UG/PG/ Ph.D. students, there is no bar on the number of participants from the same College / University / Institution.

Themes and Sub-Themes:

• Law, Artificial Intelligence, and Algorithmic Systems
• Ethical and legal questions surrounding artificial intelligence: Accountability, responsibility, and human rights in algorithmic systems
• Legal personhood and liability in the age of AI
• AI and the right to non-discrimination
• Regulation of autonomous systems (e.g., robotics, drones, autonomous vehicles)
• Sector-specific governance of AI (healthcare, finance, criminal justice)
• Ethical AI design and legal responsibility


• Data Governance, Privacy, and Cybersecurity
• Legal challenges in safeguarding personal data and privacy
• Cybersecurity laws and remedies for data breaches
• Regulation of digital identity and biometric systems
• Data governance and digital sovereignty
• Surveillance, privacy, and human rights in the digital age
• Cyber law and internet regulation architecture
• International frameworks on data protection (e.g., GDPR, cross-border data flow)


• The Future of Work and Digital Labour Laws
• Legal frameworks for the gig economy, remote work, and platform employment
• Workers' rights, algorithmic management, and liability in digital workplaces
• Regulating digital platforms (e.g., Uber, Zomato, Swiggy) and freelance ecosystems


• Digital Governance and Regulatory Frameworks
• Legal frameworks for digital ID systems, e-governance, and e-justice
• Jurisdiction and sovereignty in global digital governance
• Platform liability, content moderation, and regulation of online speech
• Comparative approaches to tech regulation (EU, US, Asia-Pacific)
• Regulatory challenges in developing and emerging economies


• Intellectual Property and Innovation in the Digital Age
• IP protection in the context of digital transformation
• Legal implications of 3D printing, blockchain, and digital creativity
• Enforcement of IP rights in the age of piracy and counterfeiting
• Emerging challenges in copyright, patents, and trademarks in tech-driven innovation


• Blockchain, Fintech, and Emerging Technologies
• Regulation of blockchain and cryptocurrencies
• Legal issues in decentralised finance (DeFi) and digital assets
• Legal enforceability and risks of smart contracts
• Compliance and liability in blockchain-based transactions


• Environmental Governance and Emerging Technologies: Legal implications of AI, IoT, and Big Data in climate monitoring, environmental compliance, and sustainable development
• AI in Environmental Impact Assessments
• AI and IoT in Environmental Compliance and Regulatory Oversight
• Smart Cities, Green Infrastructure, and Legal Challenges
• Technology and the SDGs: Legal Dimensions of Sustainable Development
• AI in Climate Finance, Carbon Markets, and Green Bonds Regulation

Note: The themes mentioned above are indicative and not exhaustive. Submissions on other relevant topics falling within the broader framework of the conference title are also welcome.

Abstract Submission Guidelines:
The abstract should not exceed 300 words and must indicate the theme of the proposed research with relevant keywords. It must be accompanied by a cover page which should include:

• Sub-theme of the paper,
• Title of the Paper
• Name of the author(s)
• E-mail address of author(s)
• Postal Address and Contact Number
• Co-authorship is allowed.

Note:

• All Abstract submissions are required to be mailed to: 2025seminar@gmail.com before the last date of Abstract Submission.
• Subject Line of the Mail should be [Abstract Submission for International Conference on Law, Technology and Society: Emerging Issues and Interdisciplinary Perspectives].
• Document Name must be in the following format: [Author Name, Title of the Paper].
• A maximum of six Authors per submission is allowed.

Abstract Submission Form:
https://tinyurl.com/2hm8ybv6

Full-paper Submission Guidelines:

• Word Limit: 2500 words - 8000 words [Excluding endnotes and Abstract]
• Citation Format: APA. Use only Endnotes.
• Font: Times New Roman (12), Line-Spacing: 1.5.
• Full-length papers are required to be mailed to 2025seminar@gmail.com before the last date of submission.

Important Dates:

Contact:
Phone: +91-9696311031, +91-8600890129, +91-9958397748
Email: 2025seminar@gmail.com

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