About Chanakya National Law University

Chanakya National Law University (CNLU) was established in the year 2006 with an altruistic aspiration of serving society by disseminating high-quality legal education and legal awareness. CNLU strives to provide opportunities for students and research scholars to enhance their knowledge, practical nuances and research skills through conferences, capacity building series, guest lectures on contemporary issues revolving in collaboration with Central & State Statutory Bodies, Think tanks and Research Centers, other National and State Educational Institutions, Law Firms, Trade Association, among others.

About Centre for Advanced Research on Corporate and Insolvency Laws (CARCIL)

The Centre for Advanced Research on Corporate and Insolvency Laws (CARCIL) is a Centre of Excellence to facilitate the highest standards of research in Corporate Law, Governance, Insolvency, and allied laws in India. The Centre aims to provide a platform to carry out research projects, organise academic workshops, lectures, and conferences, conduct Faculty Development Programs etc., and work towards the advancement of Corporate and Insolvency laws in India. CARCIL is committed to fostering an environment that encourages intellectual curiosity, critical thinking, and innovative ideas.

About the Competition Commission of India (CCI)

The Competition Commission of India (CCI) is a statutory body established under the Competition Act, of 2002 to enforce and promote competition in the Indian market. The CCI is responsible for preventing practices that have an adverse effect on competition, such as anti-competitive agreements, abuse of dominant position, and anti-competitive mergers and acquisitions.

About the Conference

Competition Law in India has become an increasingly relevant and dynamic field, with recent developments and reforms aimed at promoting fair competition and protecting the interests of consumers. In recent years, several contemporary issues have arisen in the Indian competition law landscape, such as the intersection between competition law and intellectual property, the role of competition law in the digital economy, and the treatment of abuse of dominance and restrictive trade practices. These issues are critical to the development of a robust competition regime in India and require continuous examination and discussion.

Thus, “CARCIL National Conference on Anti-Trust Laws” provides a platform to engage in such discussions and to gain a deeper understanding of the current state of competition law in India and its future direction. It is a unique opportunity for participants to exchange ideas, share insights, and build new relationships with peers and experts from around the world. With a focus on cutting-edge research and practical applications, the conference will provide attendees with a comprehensive understanding of the challenges and opportunities facing Anti-trust law today, and equip them with the knowledge and skills they need to succeed in this rapidly evolving field.

The conference consists of two sessions. The first session will be a Panel Discussion followed by a technical session of Paper Presentation.

Panel Discussion

This session of the Conference would be a Panel Discussion, where professionals from the legal, academic, and business communities would discuss issues on “Big-Tech’s Tussle with Anti-Trust Laws” and the growing concerns about the power and influence of large technology companies, and their impact on competition, innovation, and consumer welfare. We invite academicians, legal practitioners, and students to attend the Panel Discussion as this session will be an informed discussion and analysis of the ongoing debates and developments in anti-trust laws and regulations, and how they are being applied to the tech sector. The session aims to explore the implications of these developments for the future of competition, innovation, and consumer protection in the digital age.

Paper Presentation

The CARCIL invite authors to submit original, unpublished manuscripts, along with an abstract, for presentation in the Conference under the below-mentioned theme to contribute to the discourse around the contemporary issues in Anti-Trust laws. After reviewing all the manuscripts, the shortlisted authors will be invited to present their manuscripts before the experts on the day of the Conference.

The paper presentation session will be a platform for authors to share their research and findings with an audience of experts and peers. This session is an opportunity to engage in critical discourse and exchange ideas, as well as to showcase the author’s contributions to their field of study. The purpose of this presentation is to disseminate the results of original research or investigation, to stimulate discussion, and to foster new insights and perspectives.

Theme

Law & Practice in Anti-Trust Laws

Sub-themes for Submission

  • Merger Control and its impact on competition

  • Abuses of dominant position and their enforcement

  • Competition and Intellectual Property Rights

  • Competition in Digital Markets

  • Competition Law and Regulation in Emerging Economies

  • Competition Law and Consumer Protection

  • Competition Policy and State Aid

  • Competition and Innovation

  • Cartels and Collusive Practices

  • Competition Law and Economic Development

  • Competition and Market Structure

  • International Cooperation in Competition Law Enforcement

  • Competition Law and Sustainable Development

  • Competition Law and Competition Culture

  • Private enforcement of competition law

Note: The authors may opt to write on any other topic apart from the abovementioned sub-themes, provided that it deals with contemporary issues related to Law & Practice in Anti-trust laws.

Submission Process:

The author(s) shall submit the manuscript via this form latest by March 10, 2022. For detailed submission guidelines, please refer to the attached brochure.

Eligibility:

We invite students from recognized law and management universities, academicians, practising lawyers, and subject matter experts with a keen interest in the dynamics of competition law and of anti-trust law and related policies.

Important Dates:

  • Last date of Registration – 28th February, 2023

  • Last date of Paper Submission – 10th March, 2023

  • Intimation of Selected Papers for Paper Presentation – 20th March, 2023

  • Date of Conference (Panel Discussion and Paper Presentation) – 7th April, 2023

Registration Fee:

  • Registration fee for Students – INR 500 each author

  • Registration fee for academicians – INR 750 each author

  • Registration fee for Practitioners – INR 1000 each author

Please note that the Organizing Committee will not be providing accommodation to the participants. Participants will have to arrange their own accommodation for the conference.

Link for registration:

The author(s) shall register for the paper presentation through the registration form before the registration deadline.

Perks

Author(s) of the Best Paper and Best Presenter shall be awarded a Certificate of Merit, Internship Opportunity, and Cash Prize.

Contact Details

For any queries, write to carcil.editorial@gmail.com

Contact Persons

Mr. Prateek Khandelwal – +91-9079145179

Ms. Kinjal Keya – +91-8271561449

Mr. Saurabh Agrawal – +91 79992 58213

Important Link

Registration Form – https://forms.gle/nW8yU3ikypvJHQYq8

Submission Form of Final Papers – https://forms.gle/ep735pHrRxWCEYvH8

For further details, please refer to the brochure and stay tuned to CARCIL’s Social Media Handles for further updates.

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