National Corporate Law Essay Competition by DNLU Jabalpur [Cash Prizes Upto Rs. 23k]: Register by May 15!

About the National Corporate Law Essay Competition 2025

We are delighted to announce National Corporate Law Essay Competition 2025 organised by the Centre for Corporate Laws and Governance (CCLG), DNLU, a premier platform aimed at encouraging students to engage in critical legal research and explore contemporary challenges in corporate law.

This competition offers participants the opportunity to delve into pressing issues such as corporate governance, ESG compliance, financial regulations, gender diversity in corporate practices.

Why to Participate?

Apart from the opportunity to enhance your knowledge and engage with complex corporate law issues, the top 3 essays will be awarded an exclusive internship opportunity at Lakshmikumaran & Sridharan (subject to the fulfillment of the firm’s eligibility criteria). 

Additionally, participants stand a chance to win exciting cash prizes, certificates of merit, certificates of Excellence and certificates of participation.

Important Dates

• Last Date for Registration: 15th May 2025
• Last Date for Submission: 30th June 2025
• Results Announcement: 31st July 2025
• Note: Late submissions will result in disqualification.

Prizes and Recognition

• Winner: ₹11,000 and Certificate of Merit
• 1st Runner-Up: ₹7,000 and Certificate of Merit
• 2nd Runner-Up: ₹5,000 and Certificate of Merit
• Certificate of Excellence: Top 10 participants
• Certificate of Participation: Provided to all participants

Themes

• Redefining Corporate Governance: ESG as the New Paradigm for Ethical Leadership.
• Beyond Philanthropy: The Strategic Role of CSR in Achieving Global Sustainability Goals.
• Evolving Corporate Accountability: The Intersection of Environmental Law and Business Practices.
• 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.
• Challenges and Barriers to Gender Diversity in Indian Corporate regime.
• The Evolution of CSR in Emerging Markets: Regulatory and Strategic Insights.
• The Thin Line Between Green and Greenwashing: Legal, Ethical, and Reputational Challenges in ESG Commitments.
• The Influence of Board Size on Strategic Decision-Making.
• Incentive-Based Compensation and Its Role in Strengthening Corporate Governance.
• Shareholder Activism in Emerging Markets: A Governance Perspective.

How to Register?

Interested participants can register using the link provided at the end of this post.

Click here to register.