The Centre for Advanced Training in Taxation Laws (CATTL) at Maharashtra National Law University, Mumbai is delighted to announce the 2nd edition of its prestigious All India Tax Law Virtual Conference scheduled for the 8th of June, 2024. Building on the success of the inaugural edition, this premier event serves as a pivotal platform for the convergence of tax professionals, students, and enthusiasts, fostering insightful discussions on the latest developments and trends within the dynamic domain of taxation.
About the All India Tax Law Virtual Conference 2.0:
Distinguished tax experts will deliver thought-provoking keynote speeches, setting the stage for an enriching exchange of ideas. Research scholars and students will have the opportunity to present their scholarly findings, contributing to the collective advancement of knowledge in the field. The comprehensive agenda encompasses diverse subjects, including tax policy, planning, compliance, administration, and international taxation, ensuring a well-rounded exploration of this discipline.
Conference Format:
The conference unfolds in two distinct phases, each offering a unique and rewarding experience. The inaugural phase commences with keynote addresses from renowned tax experts, establishing a comprehensive foundation for subsequent proceedings.
The ensuing phase focuses on research paper presentations, providing an invaluable opportunity for emerging scholars to showcase their work and engage in constructive discourse with peers and seasoned researchers. This platform encourages the exchange of ideas, fosters collaboration, and contributes to the collective understanding of taxation’s intricate complexities.
Themes and Sub-Themes for the Conference:
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Issues and challenges in imposing tax on cryptocurrency transactions.
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Double taxation upon the salaried class in India.
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Tax brackets and their social aspects.
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Inheritance tax and hindrances to its introduction in India.
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Critical appraisal of the present GST regime.
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Stress and strain in central-state relations and conflict of interest in framing taxation policies in India.
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Judicial principles governing the adjudication of tax matters.
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The need for the introduction of a carbon tax regime in India.
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Revisiting the efficacy of existing legislative mechanisms governing taxation in India: The need for reforms.
Important Dates (Deadlines):
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Early Bird Registration – 15th May 2024
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Last Date of Registration – 23rd May 2024
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Last Date of Abstract Submission – 25th May 2024
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Paper Submission – 31st May 2024
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Conference and Paper Presentation – 8th June 2024
For further updates (e.g. deadline extension), kindly refer to CATTL’s social media handles: LinkedIn and Instagram.
An Invitation to Participate:
The Centre for Advanced Training in Taxation Laws extends a warm invitation to legal professionals, academicians, students, and anyone with a keen interest in the field of taxation to join the 2nd edition of this extraordinary virtual conference. Embrace this opportunity to expand your horizons, engage with industry leaders, and contribute to the collective understanding of this ever-evolving field. Register today and be a part of this enriching experience, where the boundaries of taxation knowledge are pushed forward, and the future of the profession is shaped through insightful discussions and collaborative efforts.
Important Links:
To know more click on Confirmation Email from CATTL MNLU Mumbai – Media Partnership for All India Tax Law Conference 2.0
