About the Conference
The Conclave provides an interdisciplinary forum to examine legal, regulatory and ethical challenges arising from digital transformation in business and commerce. Sessions will cover AI regulation, blockchain and smart contracts, data privacy and cybersecurity, fintech and digital currencies, IP in the tech age, ESG and corporate accountability, competition in digital markets, labour issues for platform economies and innovations in dispute resolution and legal tech. Selected papers will be published as conference proceedings (ISBN).
Who should attend?
Undergraduate / postgraduate students, research scholars, academicians, legal practitioners, policymakers, compliance officers, technologists and regulators interested in the intersection of corporate/commercial law and digital technologies.
Theme & Sub themes
- Legal Challenges of Emerging Technologies in Business
Regulation of Artificial Intelligence in corporate decision-making
Legal implications of blockchain and smart contracts
Evolving standards for digital signatures and electronic documentation
Liability and accountability in algorithm-driven operations
Cross-border legal complexities in the digital economy
- Data Privacy, Cybersecurity & Compliance
Corporate responsibilities under global data protection laws (e.g., GDPR, PDP Act, CCPA)
Cybersecurity obligations of corporations and risk mitigation strategies
Regulatory technology (RegTech) for real-time compliance
Legal ramifications of data breaches and corporate disclosure
Managing internal compliance programs in digital enterprises
- Fintech, Digital Payments & Crypto-Assets
Legal recognition and regulation of cryptocurrencies and token
Fintech innovation and challenges to traditional financial law frameworks
Central Bank Digital Currencies (CBDCs) and legal infrastructure
AML/KYC compliance in digital financial transactions
Taxation and auditing of digital financial instruments
- Intellectual Property in the Tech Age
Protecting digital innovations: copyrights, patents, and trade secrets
IP issues in AI-generated content and software
Licensing and technology transfer in digital platforms
Enforcement of IP rights in online marketplaces
Open-source software and legal compliance
- Corporate Governance & ESG in the Digital Context
ESG disclosures and digital transparency obligations
Board responsibilities in overseeing technology risks
Legal frameworks for ethical AI and sustainability in tech companies
Integrating social responsibility into digital business practices
Digital reporting standards and regulatory expectations
- E-Commerce and Digital Consumer Protection
Legal standards for online contracts and consumer rights
Regulation of online marketplaces and cross-border transactions
Transparency and accountability in digital advertising and marketing
Jurisdictional challenges in digital dispute resolution
Digital refund, return, and redressal mechanisms
- Competition Law and Digital Markets
Anti-competitive practices by digital platforms
Merger control and acquisitions in the tech sector
Abuse of dominance in data-driven markets
Regulatory responses to digital monopolies
Role of Competition Commissions in safeguarding market fairness
- Labour & Employment Law in the Digital Workspace
Legal status of gig and platform workers
Employment contracts and remote work regulation
Monitoring and privacy of employees in digital environments
Labour rights in the context of automation and AI
Cross-border employment and digital nomadism
- Dispute Resolution and Legal Tech Innovations
Online Dispute Resolution (ODR) and its legal enforceability
Use of AI and automation in legal practice
Smart arbitration clauses and automated contract enforcement
Challenges and opportunities in virtual hearings
Admissibility of digital evidence and blockchain records
Submission Guidelines
- Eligibility: UG, PG students, research scholars, academicians, practitioners, policymakers.
- Abstracts: 300–350 words; include minimum 5 keywords. Submit abstracts in .doc/.docx to conferencecorporatelaw@gmail.com.
- Full Papers: 3,000–5,000 words. Times New Roman, 12 pt, 1.5 spacing; Footnotes: Times New Roman 10 pt. Bluebook (20th ed.).
- Cover Letter: Separate file with author(s) details, email(s), contact no(s), designation(s), institution(s), paper title.
- Co-authorship: Up to 3 authors allowed. Registration fee per author.
- Presentation: 10 minutes before a panel. Selected papers will be published (ISBN).
Important dates
- Last date to submit Abstract: 15 October 2025
- Notification of acceptance: 16 October 2025
- Registration opens: 17 October 2025
- Last date to submit full paper: 6 November 2025
- Conference dates: 8–9 November 2025 (Virtual)
- Last date for registration: 7 November 2025
Fee
- Students (UG & PG): INR 800/-
- Research Scholars / Academicians / Practitioners / Policy Makers: INR 1,000/-
- International Participants: USD 30/-
- Participants submitting only for publication: INR 1,000/-
- Additional author (per extra co-author): +INR 500
Awards
- Best Paper Award: INR 1,500 + Medal + Trophy + Certificate
- Best Presentation Award: INR 1,500 + Medal + Trophy + Certificate
- Additional benefits: Courses, books, scholarships for participants. All selected papers published with ISBN.
How to Submit?
Submit abstract (.doc/.docx) to conferencecorporatelaw@gmail.com with subject: Abstract Submission – [Paper Title] – [Author Name(s)]
Contact
Queries: conferencecorporatelaw@gmail.com | +91-8252343482
