ABOUT THE CONFERENCE: AN INTRODUCTION


Amity Law School, Noida [Amity University, Uttar Pradesh (India)] in partnership with the School of Business and Law, Edith Cowan University (Western Australia) is delighted to host the 3rd Annual International Conference on Comparative Law on February 18 – 19, 2022.

 

Our Legacy

International Conference on Comparative Law – 2021

Launched on February 19-20, ICCL – 2021 was magnificent in its design and execution. Partnered with the School of Business and Law, Edith Cowan University, Western Australia, it witnessed participation from twelve Universities spread across four major continents namely, Asia, Australia, Europe and North America. Four National Law Universities joined hands as academic collaborators including, Dr. Ram Manohar Lohia National Law University [RMNLU], Lucknow; Gujarat National Law University [GNLU], Ahmedabad, Gujarat; Dharmashastra National Law University, Jabalpur, Madhya Pradesh; and Himachal Pradesh National Law University [HPNLU], Shimla, Himachal Pradesh. Besides, the International Association of Law Schools [IALS], a global association working towards improving legal education was the industry partner. ICCL – 2021 was further fortunate to have a representation from the prestigious, Council of Australian Law Deans, a peak body of Australian Law Schools. Selected papers from the Conference are being published in an Edited Book titled, “Comparative Law: Its Facets, Nuances and Intricacies”, published by Newgen [Thomson Reuters Group]. The Book shall be unveiled in ICCL – 2022.

 

International Conference on Comparative Constitutional Law – 2019

The inaugural edition of the conference, organized in February 2019, was an intellectual deliberation on multifarious sub-themes within the broad umbrella of “Comparative Constitutional Law”. Titled, “Comparing and Contrasting the Constitutional Models of India and Australia”, it was an academic collaboration with the prestigious, Adelaide Law School, University of Adelaide, Australia. ICCCL – 2019 was further partnered with, the National Academy of Legal Studies and Research (NALSAR), Hyderabad; National Law University, Jodhpur; Dr. Ram Manohar Lohiya National Law University, Lucknow (RMLNLU); Rajiv Gandhi National University of Law, Punjab (RGNUL); Himachal Pradesh National Law University, Shimla (HPNLU); South Asian University, New Delhi; and the Indian Institute of Public Administration, New Delhi.

Selected papers from the Conference were published in an Edited Book titled, “Comparative Reflections on the Constitutional Models of India and Australia” by Bloomsbury [ISBN-13: 9789389867183]. It got released in March, 2020 and is available for purchase HERE.

Worthy papers which could not be accommodated in the book were published in our in-house refereed, peer-reviewed Journal “Amity International Journal of Juridical Sciences” (AIJJS), having ISSN: 2395-4019.

A Decorated Stage of Legal Luminaries

The Conferences of 2019 and 2021 were graced by legal luminaries of the highest stature from the Bench, Bar and Academia, in India and abroad. To name a few, Hon’ble Ms. Justice Indira Banerjee, Judge, Supreme Court of India; Hon’ble Mr. Justice Deepak Gupta, Former Judge, Supreme Court of India; Hon’ble Mr. Justice A.K. Sikri, Former Judge, Supreme Court of India; Judge, Singapore International Commercial Court; Chairperson, News Broadcasting Standards Authority; Hon’ble Mr. Justice Chandrashekhar, Judge, High Court of Delhi; Hon’ble Mr. Justice Prateek Jalan, Judge, High Court of Delhi; Prof. (Dr.) Faizan Mustafa, Vice Chancellor, NALSAR; Prof. Subir K. Bhatnagar, Vice Chancellor, RMLNLU; Prof. Nishtha Jaswal, Vice Chancellor, HPNLU; Prof. S. Shanthakumar, Director, Gujarat National Law University, Gujarat, India; Prof. Manoj Kumar Sinha, Director, Indian Law Institute, New Delhi; Prof. Melissa de Zwart, Dean of Law and Head of School, Adelaide Law School, University of Adelaide, Australia & President of the Council of Australian Law Deans; Prof. Michael Peil, Associate Professor of Law and Vice Dean, JSW School of Law, Bhutan; Mr. Vikrant Rana, Managing Partner, S.S. Rana & Co.; Senior Advocate Ms. Geeta Luthra, etc.

Both conferences successfully beaded the cerebral reflections over the legal cultures of diverse regimes. They housed contentions by legal luminaries and prominent academicians from all across the world.

 

CONFERENCE 2022: THE THEME

 

Comparative study is the quintessence of development of municipal law. Adopting the comparative approach helps acquire a deeper understanding of one’s own legal system by virtue of its ability to assess and appreciate the similarities and distinctions amongst legislations, legal institutions, political framework, social ideologies, policies and rules prevalent in corresponding jurisdictions. This comparison, may be ‘bilateral’ i.e., between two distinct legal regimes or ‘multilateral’ involving a comparative analysis of more than two legal systems. The definite aim is however, betterment and strengthening of the domestic legal structure.

Comparative methodology to the study of law is not unknown to India. Its impact is apparent in the evolution of Indian law. The illustrious Indian Constitution is in itself a testimony of the practical application of comparative law in the country. It seeks inspiration from the best practices enshrined in the text of analogous Constitutions. The revered Indian judiciary has repeatedly, in its historic judgements, made a reference to the norms prevailing in comparable jurisdictions to advance and nourish the home jurisprudence. The progression of Article 21 of the Constitution of India is one such classic example. Furthermore, the comparative method is strikingly evident in the stances taken by the Indian Courts in extending protection to several socio-economic entitlements and causes including, gender rights, civil and political rights, environmental causes, corporate governance, etc.

In the last few decades, the Indian jurisprudence has witnessed intense growth in legal practice and scholarship of comparative law. Global developments, transnational governance, and complex economic inter-dependence, aided by the development of new communication and information technologies, have cumulatively contributed towards making the legal profession more cosmopolitan in scope than it has ever been before. Comparative law therefore, though as old as law itself, has become of greatest significance for the growth of contemporary legal societies.

Against this backdrop, ICCL – 2022 has been conceptualized. It gives an opportunity to legal professionals, learned members of the academia, erudite research scholars and students, to explore, assess and compare the legal order of any two or more countries deemed suitable to them, with the lone stipulation that India or Australia, must be taken as the basal of such comparison.

Sub-Themes

ICCL – 2022 has a plethora of non-exhaustive themes and sub-themes to offer! The author may make a suitable choice from the given sub-themes. The base country of comparison however, must be either India or Australia.

THEME 1: Comparative Constitutional Law

 

  • State and Legal Structure
  • Constitutional Rights and Liberties
  • Legislative and Electoral Process
  • Constitution and the Judiciary
  • Fundamental Duties

THEME 2: Comparative Criminal Law

 

  • Punishment and Sentencing
  • Gender Neutrality in Sexual Offences
  • Comparative Criminal Procedure
  • Offences against the State
  • Children and the Criminal Justice System

 

THEME 3: Comparative Media, IPR and Technology Law

 

  • Social Media and OTT Regulations
  • News Media Challenges: Its Freedom and Accountability including Fake News
  • Artificial Intelligence
  • Telecommunication Law
  • IPR in Digital Era

 

THEME 4: Comparative Business Law

 

  • Taxation
  • Corporate Law
  • Competition Law
  • Banking and Investment Law
  • Alternative Dispute Resolution

 

THEME 5: Comparative Family Law

 

  • Marriage and Divorce
  • Succession and Inheritance
  • Adoption and Maintenance
  • Relationship in the Nature of Marriage
  • Uniform Civil Code

CONFERENCE FORMAT


The conference will take place over a span of two days. It will open with an inaugural session hosting keynote addresses by eminent speakers from India, Australia and other countries, to be followed by the notified technical sessions. The second day shall commence with the presentation of research papers in the respective panels, as ascertained by the organizing committee on the basis of the designated sub-themes and papers finalized for presentation. The jury will select the best paper from each session for special recognition in the valedictory ceremony that will conclude the finale day.*

Most notable in this regard is that considering the present COVID-19 pandemic and the consequent unforeseeable circumstances, the conference may be organized in the offline, online or hybrid mode depending strictly on the government advisory issued at that point of time. Information regarding this aspect shall be communicated well in advance. It is however, in the online mode for all foreign nationals.

   


APPLICANT INSTRUCTIONS


 

  1. Abstract: Each applicant must submit a 250-300 words abstract providing an overview of the proposed paper by e-mail to iccl@amity.edu no later than January 10, 2022. Each paper will be expected to make a substantial contribution to the comparative law scholarship and the theme of the conference, for example, by advancing new knowledge, connecting previously unrelated facts, offering a critique of existing law, or proposing reform.
  2. Important Pre-condition: It is mandatory for the applicant to consider either India or Australia in the comparative framework.
  3. Date of Communication of Acceptance of Abstract: The organizing committee will notify each applicant of whether his or her abstract has been accepted by January 15, 2022. Decisions of the organizing committee to accept papers for presentation at the conference shall be final.
  4. Date of Submission of Paper: Applicants selected by the organizing committee to participate in the conference must submit their complete paper by the deadline of February 7, 2022.
  5. Paper Format: Each paper must be between 5,000 and 7,000 words and include headings and properly formatted footnote citations (end notes are not permissible). Papers must be in MS Word format with Times New Roman font on an A4 size paper and 1” margin on all sides, font size 12 and line spacing of 1.5. ILI Rules of Footnoting (Indian contributors)/Any other suitable mode of Footnoting used as a norm in the research community of a country (Foreign Nationals), may be followed. [They would be standardized at the time of selection for publication].
  6. E-Mail: Papers/abstracts/expression of interest for mere participation must be submitted by e-mail to: iccl@amity.edu
  7. Registration Fee: Each successful applicant must pay the conference registration fee as prescribed herein-below, no later than January 20, 2022. Only one co-author shall be permitted. The registration fee is non-refundable. [The authors whose paper would be selected for presentation shall be informed about the mode of payment through an e-mail.]
  8. Partcipation: Anyone interested in hearing the deliberations that transpire in the inaugural keynote speaker session, valedictory ceremony or a technical session, is invited to merely participate in the conference on payment of a minimal fee stipulated herein-below. The participant may pose questions, access literature and shall be entitled to a certificate in the capacity of an attendee. He/she would however, not be acknowledged as a paper presenter.**
  9. Mode of Organizing: To reiterate, the conference may be in online, offline or hybrid mode, strictly in accordance with the prevalent government norms. The mode of conference shall be intimated to each participant timely. [Currently, it is in the hybrid mode for Indian nationals and shall remain online for all foreign nationals considering the risks posed by travelling and divergent norms being followed in diverse countries].
  10. Accommodation: If the conference is organized in the physical mode, accommodation, ordinarily, would not be provided by the organizers considering the pandemic situation however, on a special request made by the participant/presenter, the requisite arrangement may be made in accordance with his/her desire on payment of the appropriate fee. There is no provision for TA.
  11. Attendance: Participants must attend the conference on both days to receive a participation e-certificate, which will be presented only at the conclusion of the conference.
  12. Publication Opportunities: All abstracts shall be published in the conference proceedings. Selected papers will be published in an edited book (with ISBN) following the conference. If deemed suitable, papers may also be accommodated in peer-reviewed, refereed journal (s), as the case may be. In this regard however, the editorial wisdom of the editors and the feedback of the judges shall be conclusive in selecting the worthiness of the paper to be published. Further details against this backdrop will be provided in due course.

 

IMPORTANT INFORMATION AT A GLIMPSE

Registration Fees [For Presentation]:

 

No. of Author(s) Indian National Foreign National
Single Author Rs. 400 USD 5
Co-Author*** Rs. 700 USD 9

 

 

Registration Fee [For Participation]:

Participant Participation Fee Payable

 

Indian National

 

Rs. 100/-
Foreign National

 

USD 2

Important Dates:


Abstract submission deadline January 10, 2022
Applicants notified of outcome January 15, 2022
Registration fee deadline January 20, 2022
Paper submission deadline February 7, 2022
Expression of Interest for Participation (without presentation) February 10, 2022

       

        ABOUT THE ORGANIZERS

 

Amity Law School, Noida [Amity University, Uttar Pradesh (India)]

 

Amity University is a leading research private university established in 2005 under a State Act.  It is recognized by the University Grants Commission (UGC) and accredited by the National Assessment and Accreditation Council (NAAC) with an “A+” grade. The University has twenty-one campuses in India and eight international locations. It provides higher education in diverse disciplines, including an excellent law program through Amity Law School. Amity Law School, Noida has been conferred the South Asia Legal Excellence Award, best emerging Law school award by SILF and MILAT along with the “Promising Law School‟ award by Legal Desire. The Law School is committed to preparing the next generation of legal professionals who are fully equipped to face the demands of the profession. It is focused on the student experience and aims to provide an intellectually stimulating learning environment for its nearly five thousand students. The Law School’s curriculum integrates learning about legal concepts with practical training, and its legal academics work collaboratively toward achieving these goals. The Law School presently offers three undergraduate five-year LLB programmes: BA LLB (H), BBA LLB (H) and B.Com LLB (H). It also offers a three-year LLB along-with an LLM and PhD.

 


School of Business and Law, Edith Cowan University, Western Australia


Edith Cowan University, named after Edith Dircksey Cowan, the first woman to be elected to an Australian Parliament, has more than 30,000 undergraduate and postgraduate students, originating from more than 100 countries. Established in 1991, their outstanding achievement shave been recognized throughout Australia and internationally through awards, grants, scholarships and prizes. The School of Business and Law, an integral part of ECU was recognized by QILT as the top public university in Western Australia for Teaching Quality and Graduate Satisfaction, in the undergraduate fields of Business and Management, and Law and Paralegal Studies. For 13 years in a row, ECU has achieved a 5-star rating for teaching quality in the Good Universities Guide. ECU is also ranked in the world’s top 100 universities under 50 years old in the 2020 Times Higher Education (THE) Young Universities Rankings. It is committed to widening participation and breaking down barriers that restrict entry to education, and continue to work on the enhancement and development of alternative entry pathways to higher education. Further information on Edith Cowan University is available at: https://www.ecu.edu.au/.

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One comment

  • Registration amount already paid, and today is the conference but no mail or anything still not received as how to join the conference. Kindly share the link to attend the conference

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