Institute of Law, Nirma University, Ahmedabad, Gujarat is organizing Conclaves in various discipline of Law as a part of the Academia Conclave series with an aim of blurring the boundaries between the disciplines that we study and encourage an amalgamation of different ideas and perspectives that cut across discipline. This Conclave series will feature experts drawn from the bar, bench and academia who will explore the contours of our “more perfect union” in a variety of formats, from legal debate to oral arguments in field of Constitutional Law, International Law, Criminal Law, Business Law and Intellectual Property Rights. Academia Conclave Series would be a first-of-its-kind, conclave to explore linkages between the legal industry and the academia, organised by Institute of Law, Nirma University, in association with the Bar Association of India and Society of Indian Law Firms (SILF).
Coming at a time when both legal education and the legal industry are in need of fresh ideas and reforms, this conclave attempts to forge an understanding of the objectives of legal education and engage in a dialogue on the intersection between legal education and the legal industry in the context of the ever-changing landscape of business activities in India.

Business law is witnessing a sea change in terms of reforms, with newer policies being introduced and older ones being amended. The tax regime is experiencing a major overhaul with the introduction of the Goods & Services Tax (GST) and changes in the Project Financing and Infrastructural Development along with Problems & Prospects involved with Competition Laws in India among other modifications is set to improve India’s ranking in the global mark. The proposed conclave is a step towards identifying and analysing relevant contemporary trends in the growth/development of various set of laws such as Constitutional Law and Human Rights, Business and Commercial Laws, Competition Law and Economics creating and spreading awareness amongst the students, faculty members regarding law and identifying the role of different set of laws as a catalyst in economic progress. The two-day Congress will be choc-a-bloc with insightful and interactive sessions on a wide range of topics, including definition of growth at the time of policy reforms, liberalization as an integral part of globalization, steps to be taken today for a better tomorrow.

The first day of this congress will bring together various stakeholders of the governance ranging from Senior Partners, Associates, Legal Counsels from various Law Firms and Companies and legal machinery of the country to see how best the existing challenges in the business and commercial laws can be tackled with and foster the growth within the sector. This would be an opportunity for them to gather under one roof for in-depth deliberations on a variety of topics as also provide perfect avenues for networking and business matching amongst industry peers and colleagues.

The second day of this two-day congress shall draw experts drawn from the bar, bench and academia who will explore the contours of our “more perfect union” in a variety of formats, from Constitutional and Human Right debate to oral arguments This conclave aims at bringing together Senior Advocates, Advocates, People, Sitting and former Judges of Supreme Court and High Court to discuss and deliberate upon various issues related to Constitution and its relevance in contemporary society.

We hope to take a step towards imparting practice-oriented legal education and training to law students in collaboration with experts from the legal industry. ILNU Ahmedabad hopes to strengthen this mutually enriching relationship between the Indian legal industry and the academia by leading the dialogue on the next generation of reforms needed to create a brighter future for lawyers who are technically sound and socially-relevant.  The Conclave will focus on the key challenges for lawyers, students, and professionals in a global economy and how to succeed. The program will have participation from leading business and human rights lawyers. The Conclave will have delegates from all over India who will engage in the three days of rigorous learning, reflection and sharing of knowledge, skills, experiences, and perspectives.

Agendas for the Conclaves
20th October, 2018: Business and Commercial Laws Conclave:
1. Infrastructural Development, PPP Model and Project Financing
2. Goods and Services Tax: Tax Policy, Practice and Compliance
3. Merger Control in Competition and Anti-Trust Regime
4. Review and Operations of Subsidies and Countervailing Measures in WTO

21st October, 2018: Constitutional Law and Human Rights Conclave:
1. Viability of the Right to Privacy in India and need for Data Protection Laws
2. Executive and Judiciary at crossroads: Independence of Judiciary and Interference of Executive
3. Freedom of Press in Indian Democracy: A Distant Reality
4. Indian Federalism at Crossroads
5. Dimensions of Crime and Criminal Justice System: Contemporary Issues and Challenges

PROGRAMME SCHEDULE
DAY 1- 20th October 2018
INAUGURAL SESSION: Towards a New Era of Academia – Legal Industry Collaboration

Time Name of the Speaker Theme
12:05-12:10 PM Welcome address by the Prof. (Dr.) Purvi Pokhariyal, Director and Dean, ILNU  
12:10-12:50 PM Inaugural Address by the Chief Guest, Shri Tushar Mehta, Solicitor General of India  
12.50-12.55 PM Key Note Address by Shri Lalit Bhasin, President, Bar Association of India and Society of Indian Law Firms  
12.55- 1.45 PM Mrs. Aparna Mehra, Partner, Shardul Amarchand Mangaldas Merger Control: Recent Trends and Development
1:45-2:30PM LUNCH
Technical Session I: Business and Commercial Laws
Time Name of the Speaker Theme
2:30-3.15 PM MrV Sivasubramanium Executive  Partner, LKS GST : Policy,  Procedures and Compliance
3:15-4.00 PM Mr. Hemant Sahai, Founding Partner, HSA Advocates Infrastructural Development, PPP Model and Project Financing
4.00-4.15 PM QUESTIONS & ANSWERS SESSION

 

Technical Session II: Business and Commercial Laws
Time Name of the Speaker Theme
4:00- 4.50 PM Mr. S. Seetharaman, Founding and Managing Partner, Seetharaman and Associates Review and Operations of Subsidies and Countervailing Measures in WTO
4.50- 5.00 PM Mr. Yakesh Anand, Managing Partner, Anand and Anand Associates Recent & New Commercial & Business Laws & Legislations.
5.00- 5.15 PM QUESTIONS & ANSWERS SESSION

 

DAY 2- 21stOctober 2018
Technical Session I : Constitutional Law and Human Rights

 

Time Name of the Speaker Theme
10:00-10:45 AM Shri K.V. Vishwanathan, Senior Advocate, Supreme Court Freedom of Press in Indian Democracy: A Distant Reality
10:45-11:30 AM Shri. Shekhar Naphade,  Senior Advocate, Supreme Court Indian Federalism at crossroads
11.30- 12.15 PM Shri Mr. Navin Pahwa, Senior Advocate, High Court of Gujarat Insolvency and Bankruptcy Code: Recent Trends and Developments
12.15 -12.30 PM QUESTIONS & ANSWERS SESSION

For more details, click HERE

 

Must Watch

maintenance to second wife

bail in false pretext of marriage

right to procreate of convict

Criminology, Penology and Victimology book release

Join the discussion

Leave a Reply

Your email address will not be published. Required fields are marked *

This site uses Akismet to reduce spam. Learn how your comment data is processed.