About the Organizer

Christ Academy Institute of Law (CAIL) is a prominent law school located in Bengaluru and is affiliated to the Karnataka State Law University (KSLU). CAIL aims at moulding leaders who are intellectually, spiritually and morally upright and who will strive for the cause of justice, truth and peace. Under the management of the Carmelites of Mary Immaculate (CMI) priests and guided by India’s core constitutional values, the curriculum at CAIL aims to deliver socially engaged legal education, meeting the highest global academic and professional standards.

It directly engages with social challenges, especially evaluating and responding to the legal dimensions of globalization and its impact. Five-year B.A. LL.B., B.B.A. LL.B. and B.Com. LL.B., Three-year LL.B. and Two-year LL.M. (Constitutional Law) programmes are offered from a 33-acre lush green campus located at the outskirts of Bengaluru. The admission process at CAIL is guided by the principles of social inclusion and diversity

About the Moot Court Competition

The competition upholds its reputation as a premier national moot, promoting intellectual rigour and legal excellence drawing participation from top law schools, offering students a platform to engage with pressing legal issues and develop essential advocacy skills. In each of the previous editions of our institution’s moot court competitions, we engaged in discussions on significant topics of relevance, including environmental challenges and constitutional law, the intersection of artificial intelligence and criminal liability, as well as refugee laws.

This year’s St. Kuriakose Elias Chavara Moot Court Competition, 2025 examines whether International Criminal Court of Justice (ICJ) can prosecute war crimes committed by an official of a non-party State. It explores the legitimacy of an arrest warrant aimed at concerns of political bias, the tension between State sovereignty and international accountability as well as application of self-defence in international humanitarian law (IHL). The moot problem raises key issues about jurisdiction, procedural integrity and the enforcement of international justice.

Eligibility

The Competition is open to bona-fide undergraduate students of recognized colleges, institutions and universities who are currently pursuing their Bachelor’s Degree in Law i.e. 3-year LL.B. or 5-year Integrated law programme with all combinations on a regular basis.

Team Composition

  • Each team shall comprise a maximum of three members and a minimum of two members. Under no condition shall a team consisting of more than 3 members or less than 2 members will be allowed to participate.
  • Three Member Team: Such Team shall designate two of its members as speakers; and shall designate one member, who has not been designated as a speaker, as a researcher. The team must, amongst its members, identify the speakers and the researcher at the time of registration itself.
  • Two Member Team: In the event, a team consists of two members then such a team shall designate both the members as speakers. Teams shall identify the speakers and researcher during registration. No extra member or observer shall be allowed. No swapping of designation of the members shall be allowed. Not more than one team shall be allowed to register and participate in the competition from the same College / Institution / University.

How to Register?

  • The teams can provisionally register themselves using the link attached at the end of this post. The teams are required to complete their provisional registration by 21st March, 2025 by 23:59 IST.
  • The final registration must be completed on or before 3rd April, 2025 by payment of Rs.4,000/- per team along with a bona-fide letter from either their Moot Court Faculty Coordinator or Dean or Principal. The details of the participating team have to be sent to cail.5nmcc@calaw.in by 23:59 IST.
  • The registration shall be deemed complete only when provisional registration form is duly filled, bona-fide letter from Moot Court Faculty Coordinator/Dean/Principal is received and registration fee is paid.
  • Once the final registration is done Teams will get the confirmation email along with their Team Codes.
  • The confirmation of the names at the time of online registration shall be treated as final and no change of name shall be allowed thereafter, except if it is found to be necessary at the sole discretion of the Organizers.

Fee Details

  • Registration fees: ₹4000/- (Rupees Four Thousand Only). The team at the time of payment has to mention in the description “5NMCC25”.
  • The registration fee is non-refundable and no claim for refund of fee shall be entertained.

Dates and Venue of the Competition

  1. Memorial Submission on 12th April, 2025 (online) along with the compendium.
  2. Semi-Finals and Final Rounds: On 17th and 18th May, 2025 (Offline)

Venue

Christ Academy Institute of Law, Bengaluru, Karnataka

Important Dates

  1. Last date for Provisional Registration: 21st March, 2025
  2. Last date for final registration along with Payment of Registration fees: 3rd April, 2025
  3. Last date for clarification regarding Moot Problem: 5th April. 2025
  4. Release of clarification regarding Moot Problem: 8th April, 2025
  5. Submission of Written Memorial: 12th April, 2025
  6. Semi-finals, Finals Rounds and Valedictory (Offline): 17th – 18th May ,2023

Prizes

  • Winner: Rs. 50,000/-
  • Runner Up – Rs. 20,000/-
  • Best Memorial – Rs. 5000/-
  • Best Speaker – Rs. 5000/-
  • Certificates For All Participants

Contact

  • Email: cail.5nmcc@calaw.in
  • Surya Gayatri (Student Convenor) – +91 9526524106

Click here to register.

Click here to access the website.

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