About IAMR Law College
IAMR Law College, a professional autonomous college functioning under the aegis of Ideal Educational Society, established in the year 2000 IAMR in parts rigorous and multi-disciplinary legal education with a view to producing world-class legal professionals, scholars & public servants.
IAMR Law College empowers its students with knowledge, skills and vision to meet the challenges & opportunities. IAMR has always aspired to excel in academics and has worked towards its goal to produce young lawyers who possess the intellectual genius and are morally conscious and socially responsible to ensure the rule of law.
We have a dedicated team of professionals who network with various industry and corporate partners for campus placements, internships, guest lectures and leadership lectures etc. To break away from the conventional classroom teaching, students are motivated into self-learning through presentations, research, case studies, and other simulation exercises.
About Aequitas Victoria Research Centre (AVRC)
The Aequitas Victoria Research Centre is a research platform of the Aequitas Victoria Foundation (Registered under Societies Registration Act 21 of 1860, India), a non-profit making and non-governmental organization that aims for making justice accessible to everyone.
The AVRC aims to fulfill the requirement of establishing a comprehensive, structured, and organized mechanism to carry out research works in different fields to make the Aequitas Victoria Foundation capable of achieving its goals. The Centre is expected to work as a think tank for the Foundation and to conduct research activities on proposals accepted by the Foundation considering the demand of the society and the need of the time.
About the Conference
New Criminal Law Amendments in India which includes- The Bharatiya Nyaya Sanhita 2023, The Bharatiya Nagarik Suraksha Sanhita and The Bharatiya Sakshya Adhiniyam, 2023, signify a crucial overhaul of the nearly 150 years old criminal justice system, aiming to address persistent challenges and align with contemporary societal needs. These amendments, borne out of legislative reforms, harbor multifaceted objectives geared towards fortifying the justice system’s efficacy, equity, and responsiveness to evolving crime dynamics.
Primarily, the amendments accentuate a robust stance against crimes targeting vulnerable groups, notably women and children. Strengthening penalties for offenses like rape, sexual assault, and child abuse underscores a resolute commitment to safeguarding their rights and dignity. Concurrently, measures to expedite investigation and trial processes with involvement of technology in such cases signal a concerted effort to ensure swift justice delivery and deterrence.
Additionally, the amendments with the involvement of technology want to make Indian justice system at par with the International standards. However, the New Criminal Justice Reforms are going to face obstacles and implementation challenges. Therefore, at this juncture, an analysis of the New Criminal Law Reforms in India becomes necessary to understand the current condition of the Criminal Justice System and how this major shift is going the impact the society and its structure.
Thus, this National Conference aims at achieving this great objective through a multidisciplinary approach.
Important Dates
- Registration Opens: Feb 19, 2025
- Early Bird Registration Closes: March 09, 2025
- Last Date for Abstract Submission: March 23, 2025
- Last Date of Registration: March 25, 2025
- Last Date of Submission of Full Paper: April 01, 2025
- Conference Date: April 05, 2025
Perks
- All submitted Abstracts shall be published in a Book of Abstracts;
- Suggestions and inputs from Experienced and Learned Panelists;
- All the Paper Presenters shall be provided with a Certificate of Presentation
- Selected papers shall be published in an International ISSN Journal named Annual International Journal on Analysis of Contemporary Legal Affairs (AIJACLA) e-ISSN: 2583-1437 and other papers will be published in Printed ISBN Book and a Soft Copy of the Book shall be made available for free;
- All participants will be provided with a participation certificate.
Registration Details
After submission of the abstract in the Abstract Submission Form only which is provided below then you will receive an acceptance mail. Then, all Paper Presenters are required to register and Paper Presenters shall separately submit their papers through the submit button.
The Registration shall be through Google Form mentioned at the end of this post.
Who May Participate?
The Conference is multidisciplinary.
The Judges, Advocates, Academicians irrespective of any discipline, Research Scholars, Students, or any other professionals who have done any research or any activities in the field of Law can participate in this Conference.
Sub-themes
- Historical Context and Evolution of Criminal Law in India; Criminal Justice Jurisprudence; and other such concepts related to Criminal Justice
- Impact Assessment of Recent Criminal Law Amendments
- The Role of Technology in Modern Criminal Law
- AI and Cybercrimes in Criminal Law Enforcement
- Comparative analysis of Criminal Law Reforms in different jurisdictions.
- Impact on Laws related to Sexual Offenses and Consent Laws
- Impact on Sedition Laws
- Impact on Law Enforcement Practices, Procedures, and Organizational Dynamics.
- Trial procedures, Sentencing Guidelines, and Rehabilitation programs.
- Global Perspectives on Criminal Law Amendments
- Ethical Considerations in Criminal Law Amendments
- Victim Rights, Support Services, and Restitution.
- Enhancing Victim-Centric Approaches in Criminal Justice
- Impacts on different communities, particularly Marginalized or Vulnerable Groups.
- Role of Judiciary in Implementing the Reforms
- Challenges in the Implementation of the New Criminal Laws and Procedures.
- Comparative Perspectives with Best Practices in other countries
- Societal Relevance and Dynamics
- Human Rights and Criminal Law Amendments
Any other topic that is relevant to Criminal Law Reforms.
All the above themes are not exhaustive. Participants are free to choose any other topic that falls within the domain of the main theme of the Conference.
Contact Person
- Mr. Sarthak Aryan (WhatsApp Only)
- Mob: +918210159245
- Email: avrc.conference@gmail.com, sarthak.aryan@iamr.ac.in
Click here to submit the abstract.
Click here to register.
Click here to submit the full paper.
