About IJALR (ISSN: 2582-7340)
IJALR (ISSN: 2582-7340) is an international, quarterly, peer-reviewed, online journal that provides an interactive platform for the publication of Short Articles, Long Articles, Book Reviews, Case Comments, Research Papers, Essays in the field of Law. It is a platform to promote legal research among law students across India.
About the Course
Commercial Law deals with Business Laws. It is a specialisation of law that takes into account business-related activities including commerce and trade. With the developing field of business, the demand for Commercial Lawyers is also increasing. Pursuing commercial law provides a wide range of opportunities to the students as through the specialization they develop a deep knowledge of the trade and business laws. It is necessary for the law aspirants to get a better understanding of businesses or trades engaged in merchandising, trade, sales and commerce.
About the Course Instructor
Prateek Gupta (Advocate, Supreme Court of India.)
Founder & Managing Partner: Prateek Gupta & Associates
Director: Nyaayshastra, Non – Government Organization.
Practice Areas: Litigation (Commercial & Property), International Arbitration
Expertise: Corporate Laws (Commercial and Property).
Mr. Prateek Gupta is the Founder and Managing Partner of the Firm’s Delhi Office and heads the Firm’s Litigation Group. His expertise lies in civil, commercial and corporate litigation. He represents Indian and international clients including Fortune 1000 companies and large to midsize Indian businesses.
He has represented and continues to represent clients in matters before the Various High Courts, Supreme Court of India, Securities Appellate Tribunal, National Company Law Tribunal, School Tribunals, Competition Commission of India, Central Pollution Control Board and other various tribunals.
He has been involved in arbitrations (domestic and international) under renowned arbitration councils including the International Chamber of Commerce (ICC), Indian Council of Arbitration (ICA). He has also advised clients in complex investigations involving corporate fraud, forensic asset tracking and whistleblower and internal investigations. Furthermore, he has represented more than 50 clients before the RERA Authority. Furthermore, he has taught corporate laws to more than 10,000 Students.
Duration
14th June- 17th June, 2021
Eligibility
All law students and Professionals.
The Course will have discussion on
- Arbitration Proceedings, from the Commencement till Conclusion.
- NCLT, A New Era of Adjudicating Disputes.
- Defences available to the Builders in RERA Proceedings.
Perks of Joining this Course
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Live Sessions.
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Modules and Reading Material will be provided.
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Publication Opportunity at IJALR.
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Blog Publication Opportunity.
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Prior opening of Internship slots: In House Companies and Law Firms.
Last date of Registration
13th June 2021
Course Fee
The Course Fee is just INR 80/-
Certificate
All the participants will be given an e-certificate verified and certified by the Law Firm after successful completion of the course.
Mode of Payment
Participants can make payment through the following method:
Google Pay, PhonePe & Paytm at – +91 87288-17001 (Shreya)
Participants have to pay via the above-mentioned payment method and then register themselves through the registration link.
Payment once done will not be refunded.
Contact Details
For any Queries mail us at ijalrcourse@gmail.com
Whatsapp: +91 81302-21883 (Somya Goel)
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