About the Organisation
The Dexon Global Centre for Legal Studies, Policy and Research is the dedicated academic and intellectual wing of Dexon Global LLP, envisioned as a hub for rigorous legal scholarship, policy innovation and interdisciplinary research.
The Centre is established to bridge the gap between legal academia and real-world policy challenges by fostering a research-driven ecosystem that is both globally informed and practically relevant. At its core, the Centre focuses on advancing high-quality research across diverse domains of law and public policy, with particular emphasis on emerging and impactful areas such as intellectual property, technology law, international trade, dispute resolution, sustainability and governance.
About the Event
Intellectual property law stands at the very heart of the modern knowledge economy. Keeping this very objective in mind, Dexon Global’s IP Moot Court Competition provides law students with a rigorous, high-stakes platform to engage with the most pressing questions in contemporary IP law through the discipline of competitive mooting.
The competition is designed to simulate real-world IP litigation and dispute resolution, challenging participants to conduct in-depth research, construct compelling legal arguments and present them with precision and confidence before experienced panels of judges drawn from the legal profession, judiciary and academia.
The moot problem focuses on a legal battle between a famous sports commentator and a popular digital media channel over voice mimicry and structural parody. Rather than dealing with straightforward piracy, the case tests the boundaries of intellectual property by questioning who owns a speaker’s unique performance style, signature rhythm and public identity.
This dispute is highly relevant today as it addresses the booming creator economy, digital content creation and media monetization. It directly explores modern legal struggles surrounding right of publicity, personality rights and the thin line separating commercial exploitation from fair dealing and parody on digital platforms.
Eligibility
All students duly enrolled in an undergraduate law programme (3-year or 5-year) offered by any recognized college or university shall be eligible to participate.
How to Register?
Interested candidates can register via the link given at the end of the post.
Important dates
- Registration Starts: May 26, 2026
- Early Bird Registration: June 20, 2026
- Standard Registration: July 20, 2026
- Last date for Clarification: July 15, 2026
- Clarification Release: July 20, 2026
- Memorial Submission- July 24, 2026
- Date of competition: July 31 – August 2, 2026
Fee
- EARLY BIRD REGISTRATION: INR 1500
- NORMAL REGISTRATION: INR 2100
Benefits
- Benefits worth 1 Lakh Indian Rupees.
- Free Publication Opportunities at our ISSN indexed Flagship Law Review.
- Internships to all the Winners at various Law Chambers and Law Firms.
Contact
Email us at mcc.dexonglobal@gmail.com Or, contact
Mr. Debdeep Giri (+91 8240089791)
Ms. Aditi Roy Chowdhury (+91 7980664946)
Ms. Tanisha Afroza Mondal (+91 8437258463)
Click here to Register.
Click here for More Details.
Picture Source :
