CfP: Global Conference on Recent Trends in Law, Arbitration, Mediation, Economy and Society at Kalinga University, Raipur, In Collab with Department of Justice and SILF, GOI [Feb 28 – March 1]: Submit Abstract by Jan 7!

About The Faculty of Law

The Faculty of Law at Kalinga University, Naya Raipur, stands as a beacon of legal education, fostering academic excellence and professional development. With a commitment to nurturing future legal luminaries, the faculty comprises distinguished scholars and experienced faculties who bring a wealth of expertise to the learning environment.

Emphasising a holistic approach to legal studies, the faculty members are dedicated to imparting both theoretical knowledge and practical skills essential for success in the dynamic field of law.

At Kalinga University, Faculty of Law, students embark on a transformative educational journey characterised by innovative pedagogy, interactive sessions, and experiential learning opportunities. The curriculum is designed to align with contemporary legal challenges, ensuring that graduates are well-equipped to navigate the complexities of the legal landscape.

With state-of-the-art facilities, including modern classrooms, a well-stocked library, and moot courtrooms, students engage in a stimulating academic environment that encourages critical thinking, research, and the development of ethical legal practice.

The faculty’s commitment to fostering a culture of intellectual curiosity and professional integrity distinguishes the legal education imparted at Kalinga University, making it a premier destination for those aspiring to excel in the legal profession.

About Society Of Indian Law Firms (SILF)

Society of Indian Law Firms (SILF) is a collective body of India’s top corporate law firms and the only representative body for Law Firms of India till date. SILF believes in working for the interests of the legal community in general and law firms in particular.

It has been actively working towards achieving its goals with the help of all its Member firms in India. SILF was established in the year 2000 with the aim of protecting, safeguarding and promoting the interests of law firms in India.

The members of SILF include the top most law firms in India. SILF strives to create an atmosphere that will enable Indian law firms to match the technology, manpower skill and the infrastructure that most of the foreign law firms possess.

SILF serves as a forum for exchange of ideas and information as also a medium for interaction with the government, the judiciary and the bureaucracy. Adv. Dr. Lalit Bhasin, Supreme Court Senior Lawyer is the President of Society of Indian Law Firms, New Delhi.

About The Two-Day Global Conference

The Two-Day Global Conference on Current Developments or Recent Trends in Law, Arbitration, Economy, and Society is an exceptional gathering designed to delve deep into the latest advancements and significant trends shaping these crucial domains.

This conference brings together leading experts, scholars, practitioners, and stakeholders from various sectors to engage in insightful discussions, share innovative ideas, and explore potential solutions to contemporary challenges.

In the realm of law, participants will have the opportunity to explore emerging legal frameworks, landmark court decisions, and evolving regulatory landscapes.

The conference will cover diverse legal areas such as constitutional law, human rights, corporate law, environmental law, and intellectual property, among others.

Experts will analyse recent legal developments, highlight key precedents, and discuss the implications for businesses, individuals, and society.

Arbitration, a vital alternative dispute resolution mechanism, will also be a focal point of discussion. Attendees will gain insights into the latest trends in arbitration, including the use of technology in dispute resolution, the impact of international treaties and conventions, and best practices for ensuring fairness and efficiency in arbitration proceedings.

Economic sessions will feature in-depth analyses of global economic trends, market dynamics, investment opportunities, and challenges facing economies in a rapidly changing world. Experts will share their perspectives on sustainable development, financial regulations, digital economies, trade agreements, and the role of innovation in driving economic growth.

Moreover, the conference will address key societal issues, including social justice, diversity, inclusion, and sustainable development goals. Panel discussions and workshops will focus on strategies for promoting social equality, protecting human rights, fostering community engagement, and building resilient societies facing complex challenges such as climate change, pandemics, and geopolitical tensions.

The event will provide a platform for networking, collaboration, and knowledge exchange among participants from academia, legal professions, government agencies, NGOs, businesses, and civil society organisations.

Attendees will benefit from interactive sessions, keynote addresses, research presentations, case studies, and practical insights shared by industry leaders and subject matter experts.

Overall, the two-day Global Conference promises to be a transformative experience, offering participants a comprehensive understanding of the current landscape in law, arbitration, economy, and society, while also inspiring actionable strategies and initiatives to navigate and thrive in an ever-evolving world.

Call for Papers

The Global Conference on “Current Developments or Recent Trends in Law, Arbitration, Economy and Society”, organised by the Faculty of Law, Kalinga University, Naya Raipur, will be held from 28th February 2025 – 01st March 2025.

The Conference invites contributions in the form of full-length scholarly papers documenting original and substantial research work.

Themes and Sub-Themes

Submission Guidelines

Abstract Submission:

1. The abstract must be developed on an A4 sheet in Word Document Format typed in Times New Roman in 12 font size with 1.5 line spacing in not more than 300 words. It should not contain more than eight keywords.
2. The abstract should contain personal details of the author(s) in the order: Title of the Paper, Name, Designation, Institute/University/College/Organization, Contact Number, E-mail, and Address of Correspondence of the Author(s).
3. Kindly indicate the name of the main author for correspondence cases of more than one author.
4. Acceptance of the Abstract will be communicated via E-mail by 10^th January 2025.

Full Paper Submission

The following guidelines should be followed:

1. The word limit of the paper shall be 5000-6000 words (exclusive of footnotes).
2. The main text of the full paper should be in Times New Roman with a font size of 12 and a line spacing of 1.5.
3. The footnotes should be in Times New Roman, font size 10, with spacing of 1.0 (Endnotes are not permitted).
4. One-inch margins should be maintained on all four sides of the pages.
5. Citation Style: Bluebook, 20^th edition.
6. Full papers have to be submitted in (Word) .docx format.
7. The submission of the full paper shall be carried out through the form link provided by us after the acceptance of the abstract, i.e. after 10^th January 2025.
8. The participants are also required to submit their full paper in the registration form.
9. Registration is mandatory upon acceptance of the abstract. The link to the registration form will be shared via email with the selected participants.
10. No abstract or full paper shall be accepted after the last date of submission.
11. Only the selected abstracts will be permitted for presentation.
12. Co-authorship is permitted to a maximum of two authors and at least one author must attend the Conference to present the paper.
13. All submissions must be the author’s original and unpublished work.
14. More than 10% similarity will attract immediate disqualification.

Important Dates

Mode Of The Conference

Hybrid Mode (both Online & Offline)

Fee Payment

Step 1: Participants have to make payment on the given bank details:

• Bank Name: PNB
• Account Name: Kalinga University Faculty of LAW
• A/c No.: 1744100100003546
• IFSC Code: PUNB0174410

Step 2: Fill out the registration form with all the necessary information and add the screenshot of the payment details.

Submission Process

The submission link for the full paper and payment will be shared through E-mail only to the participants whose abstract will be selected.

Participants who want to attend the conference without a paper presentation too will be sent a final registration link.

Registration Fee

• 50% Concession to participants from Kalinga University and Colleges having MoU with Kalinga University, Naya Raipur.
• Accommodation will be provided at the Participants’request. (Charges Applicable).
• Registration Fees include a Conference Kit, High Tea, Lunch and Snacks for both days.

Awards

• Certificate/E-Certificate will be provided to every Participant.
• Certificate of Merit will be provided for 3 Best Paper Presentations.
• The 10 best-selected papers will be published in reputed journals (UGC care group – 2 or Scopus Indexed).
• Other Selected Papers will be published in an edited book with an ISBN.
• Conference proceedings will be released at the inauguration of the Conference.

Note:

• The Author has to pay the fee for the publication in the journal.
• A soft copy of the book/proceeding shall be provided to the authors.
• * A hard copy will be provided on request with applicable charges.

Contact

• Riya Dhiman – 5th Semester: +91-6232613733
• Parth Dubey – 5th Semester: +91-9340027691
• Ashutosh Singh – 5th Semester: +91-9098403076
• Komal Pandey – 7th Semester: +91-9399917691

Click here to register.

Click here for the brochure.

Click here for the official notification.