About DNLU
Dharmashastra National Law University, Jabalpur (M.P.) was established in the year 2018 by Madhya Pradesh National University Act 24 of 2018, with the object of advancing the cause of legal education and achieving excellence as a university for imparting value based legal education.
The university emphasis learning advocacy skills with professional ethics by providing suitable simulation exercises. Our vision is to impart and disseminate knowledge of the law and promote a culture of research that develops and advances legal education.
We also aim to impart specialized and systematic instructions and training to law students, research scholars, and officers performing administrative and quasi- administrative functions. The university aims to be both a knowledge-driven institution and a creative and wisdom driven institution.
About CCLG
A corporate entity’s importance in the economic, political and social milieu can never be underestimated, and hence an efficient corporate legal framework is of considerable importance. Corporate law and corporate law scholarship have grown tremendously in the recent era.
Corporate laws govern the rights, relations, and conduct of persons, companies, organizations, and businesses. India has a plethora of laws that govern corporate entities, along with various regulators and agencies that control their corporate activities.
Presently, these laws as well as the regulatory bodies are constantly working towards ensuring ease of doing business while keeping in check the unscrupulous activities of corporate entities.
The Centre for Corporate Laws and Governance aims to act as a multidisciplinary forum for research, analysis, and discussion of various issues in corporate law and governance emerging from time to time in India and around the world.
About the 1st Corporate Law Summit
Corporate law forms the backbone of modern business, defining how companies are constituted, governed, held accountable, and aligned with societal expectations. In today’s world, ESG standards, CSR imperatives, and robust governance mechanisms are no longer optional they are vital to ensuring transparency, ethical conduct, and sustainable growth. We are pleased to invite you to be part of our forthcoming Conference 1st Corporate Law Summit 2025 on Corporate Law, ESG, CSR & Governance. This distinguished gathering will bring together leading scholars, practitioners, policymakers, and students to present research, exchange insights, and engage in solutions to pressing legal challenges. Through panels, case studies, and interactive sessions, we will explore innovations in regulation, corporate responsibility, and effective governance. Your participation would greatly enrich the dialogue and help shape the future of corporate law.
Structure of the Conference
Paper Presentation- The inaugural session will include a dedicated segment for paper presentations, affording law students, invited authors, academicians, practicing lawyers, and subject-matter experts the opportunity to share original research. We invite submissions addressing the diverse dimensions of corporate, ESG, CSR, governance, and insolvency law. These contributions are intended to deepen the discourse and shed light on practical, doctrinal, and policy challenges across these fields.
Panel Discussion- Beyond Compliance – ESG & CSR as Drivers of Sustainable Growth. In today’s business world, ESG and CSR are no longer peripheral responsibilities; they are central to strategy and reputation. This panel brings together experts from industry, academia, and policy to explore how organizations can integrate sustainability into their operations and governance. Attendees will gain perspectives on aligning ESG and CSR with long-term value creation while addressing real-world implementation challenges.
Suggestive Themes
- Corporate Governance in the Age of ESG
- Role of Corporate Social Responsibility (CSR) in Sustainable Development
- The Future of Corporate Liability under Environmental Laws
- Corporate Fraud and White-Collar Crimes in India
- Corporate Law in the Era of Artificial Intelligence and Automation
- Cross-Border Insolvency: Need for a Uniform Legal Framework in India
- The Role of Independent Directors in Enhancing Corporate accountability
- Securities Market Reforms and their Impact on Fundraising in India
- The Impact of ESG Ratings on Corporate Governance and Shareholder Activism
- Corporate Social Responsibility in Emerging Markets: Balancing Profit with Purpose
- Corporate ESG Strategies in Developing Economies
- Corporate Greenwashing and Accountability
- Governance Challenges in ESG Implementation
- How Board Size Affects Decision-Making in Large Corporations
- The Role of Incentive-Based Compensation in Improving Corporate Governance
- Shareholder Activism in Emerging Markets: Governance Implications
- How CSR Affects Corporate Risk Management Practices
- Better Data Infrastructure and its Impact on Agile Boards
- Corporations Nurturing and Attracting Young Talent
Important Dates
- Last date for submission of abstract: 22nd OCTOBER
- Intimation of Selection of Abstract: 25th OCTOBER
- Last date of registration: 30th OCTOBER
- Submission of full paper: 12th NOVEMBER
- Date of conference 15th & 16th NOVEMBER
Eligible Participants
- Students
- Academicians
- Legal professionals
Registration Fees
- Professional academicians & others – Rs. 2000
- For UG/PG students – Rs. 1500 (Payment details will be sent to the selected abstracts via Email)
Evaluation Criteria
- Papers will be judged on the basis of:
- Originality and Innovation
- Depth of Research and Analysis
- Clarity and Structure Argumentative Strength
- Adherence to Formatting and Citation Standards
Abstract Submissions
An abstract with a word limit of 300-400 words along with 5 keywords shall be submitted via the form mentioned at the end of this post.
The selected abstracts shall be intimated to the author(s).
Submission Guidelines
- Submissions are to be made in the form of MS Word as well as Pdf Form in the provided google form.
- The Paper must be an original, unpublished work of the participants.
- Word limit: 4000-6000 words, including citations
- Formatting: Times New Roman, Font Size 12, Line Spacing 1.5, Justified alignment.
- Headings and Sub-headings must be appropriately numbered.
- Referencing Style: The Bluebook- A Uniform System of Citation (2015, 20th ed.).
- Any submission that is found to be plagiarized beyond 10% shall be disqualified from the competition.
- Use of AI is strictly prohibited.
- Copyright of the submission shall remain with CCLG, DNLU
- Up to 1 Co-author is allowed
- Cross authorship from different institutions is also allowe
Prize & Recognition
- Winner Rs 11,000 and Certificate of Merit
- 1 Runner-Up Rs 7,000 and Certificate of Merit
- 2 Runner-Up Rs 5,000
- and Certificate of Merit Top 10 Participants Certificate of Excellence All participants Certificate of Prticipation
Contact
- CONVENOR Kanishk Meshram 6267014168
- CO- CONVENOR Sarthak Mishra 9399718822
