CfP: National Seminar on Cyber Crime and its Regulatory Mechanism at Dept of Law, Fakir Mohan University, Balasore [April 25; Offline]: Submit Abstract by April 18

About the Dept of Law

Fakir Mohan University has marked 25 years (1999-2024) of academic excellence, establishing itself as a trusted institution for quality professional education, attracting students from across the country and beyond. In alignment with UGC and BCI guidelines, the University introduced LL.M. and B.A. LL.B. (Hons.) programs in 2002 and 2017, respectively.

About the Seminar

The rapid advancement of digital technology and the widespread use of the internet have significantly transformed modern society, but they have also led to a rise in cyber offences such as online fraud, identity theft, hacking, data breaches, and cyber harassment. These offences often transcend geographical boundaries and create complex legal challenges for traditional criminal justice systems.

The determination of criminal liability in cyberspace involves issues of attribution, jurisdiction, digital evidence, and the accountability of individuals, intermediaries, and organizations operating in the online environment. In India, the legal framework for addressing such offences is primarily provided under the Information Technology Act, 2000 along with relevant provisions of the Bharatiya Nyaya Sanhita, 2023, while enforcement efforts are strengthened through institutional mechanisms such as the Indian Cyber Crime Coordination Centre.

In this context, the seminar seeks to examine the emerging dimensions of criminal liability in cyberspace and critically analyze the effectiveness of existing enforcement mechanisms, while also exploring the need for stronger legal frameworks, institutional capacity building, and international cooperation to effectively combat cybercrime in the digital age.

Themes

• Theme 1: Concept and Nature of Cybercrime and Criminal Liability in Cyberspace
• Theme 2: Investigation and Prosecution of Cyber Offences: Role of Law Enforcement Agencies
• Theme 3: Jurisdictional Challenges and Cross-Border Cybercrime
• Theme 4: Digital Evidence and Cyber Forensics in Criminal Trials
• Theme 5: Liability of Intermediaries and Online Platforms in Cyber Offences
• Theme 6: Cyber Fraud, Identity Theft, and Financial Cybercrimes
• Theme 7: Data Protection, Privacy, and Cybercrime Regulation

Abstract Submission Guidelines

• Abstract should not exceed the word limit of 300 words.
• The abstract should be submitted in doc/docx format with the following specifications:
  • Font Type: Times New Roman
  • Font Size: 12 pts
  • Line spacing: 1.5
  • Alignment: Justified
• The abstract should mention the following specific details on the front page:
  • Name of the Author
  • Contact Number
  • Email ID
  • Title of the Submission
• Rename the document as Name of Author_Title while submission of the abstract.
• For full paper submission: Full paper shall be brought on the day of seminar directly in softcopy and hardcopy format as well.

Mode & Location

• Mode of Seminar – Offline Mode Only
• Venue/Location – PG Council Conference Hall, Fakir Mohan University (New Campus), Vyasa Vihar, Nuapadhi, Balasore, Odisha 756089

How to Register?

Interested candidates can register and submit abstracts via the link given at the end of the post.

Important dates

Fee

Contact

In case of any queries related to the seminar, request you to reach out to us: fmulawseminar@gmail.com
In case of any queries, reach out to the Registration Team:
Ms. Snehashree Pradhan (Assistant Professor)
(Faculty Co-ordinator) – 9439654434

Click here to Register.

Click here to Submit the Abstract.

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