About RGNUL
The Rajiv Gandhi National University of Law (RGNUL), Punjab, was established by the State Legislature of Punjab by passing the Rajiv Gandhi National University of Law, Punjab Act, 2006 (Punjab Act No. 12 of 2006). The Act incorporated a University of Law of national stature in Punjab, to fulfill the need for a Centre of Excellence in legal education in the modern era of globalization and liberalization. Recently the University has earned the coveted status of being one of the top-ranking law teaching institutions in the Country.
About CBLT
The Centre for Business Laws and Taxation (CBLT) is one of the Rajiv Gandhi National University of Law, Punjab’s flagship centre. The Centre aims to further its objective of bridging the gap between the theory and practice of corporate law. It is established to promote comparative research and discussion in the field of corporate law. It focuses on analyzing current policy approaches in various areas of corporate laws such as corporate governance, insolvency law, mergers and acquisitions, taxation, etc. It plans to streamline the process of learning through academic courses, programs, and publications. It also focuses on identifying the gaps existing between industry and academia by effective joint research. The Centre follows a multi-disciplinary approach to recognizing problems in the field of corporate laws and endeavors to engage in dialogue to facilitate changes in it. It is based on the objective of establishing a culture of discussion on corporate laws in the country by educating the next generation of lawyers and law students.
About the Course
The landscape of corporate law has been changing and has even undergone a sea change during the last few decades. Varied issues in the corporate law domain including insolvency resolution of companies, mergers and amalgamation deals, etc have sprung up and corporate lawyers had to confront ever-changing corporate world regulations. To cope with such issues, the legal framework has also undergone amendments and enactment of new laws, rules, and regulations. Further, there is a wide gulf between law in theory and law in practice. Keeping this in mind, the certificate course on corporate laws and practice is structured with the objective of analyzing the current legal issues in the field of corporate litigation by identifying the lacunas existing in corporate law so as to benefit law students and young professionals who understand the nuances of corporate litigation. It will cover various topics of contemporary importance such as structuring a merger deal, preparing a resolution plan, regulation of cryptocurrency, data privacy, and competition law amongst others.
The Centre is proudly hosting this course in February-April, 2024. The course is structured in order to engage in a dialogue and create awareness about the scope and challenges in the field of Corporate law. This includes topics such as Investment Laws, Real Estate Laws, Insolvency & Bankruptcy, Corporate Drafting, Indirect Tax, and ADR Mechanisms which will be undertaken by renowned practitioners and stalwarts.
The resource persons will delve into the practical as well as theoretical nuances of their respective practice areas and interact with the students regarding the requirements of corporate law practice in the contemporary world.
Objective:
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To acquaint learners with the practical aspects of various business laws;
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To develop corporate drafting skills of the learners and an understanding of the practical aspects of the law relating to insurance, competition, and investment;
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To acquaint learners with contemporary developments in corporate taxation and real estate law;
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To enhance the analytical and critical thinking skills in the field of corporate finance; and,
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To analyze judicial opinions and legal arguments on crucial business matters.
Target Audience: The course would be open for all law students pursuing a UG/PG course, and other UG/PG Courses, faculties, and practitioners.
Course Outcome:
After the completion of the course, learners will be able to—
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Understand the practical nuances of various business laws;
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Develop corporate drafting skills;
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Understand the recent developments and amendments in various business laws including insurance law, competition law, investment law, etc;
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Develop real-life problem-solving aptitude and enhance negotiation skills;
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Draft key legal documents and arguments on corporate law matters, and Develop critical and analytical thinking.
Registration for the course:
Every student pursuing a UG/PG course, faculty, or practitioners in the field of law wishing to attend the online course has to register using the given link and fill in the Google form with all the required details. The last day for the registration for the course is 25-02-2024.
Registration Fees:
Rs. 2500 + applicable GST. Concessional fee for RGNUL students Rs. 1500 + GST, if applicable. No fee shall be charged from senior CBLT members
Please refer to Brochure for course Modules and structure. CC 4.0 – Brochure
For queries, please contact the undersigned:
Aastha Kaul
Events Lead, CBLT
(+91 8384049080)
@CBLT_RGNUL
