Third IBA India Litigation and ADR Symposium 2024 presented by the IBA India Working Group of the IBA Asia Pacific Regional Forum on 8th and 9th November, 2024.
Topics include:
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Effectiveness of the Indian justice system
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India’s institutional arbitration odyssey: a vision for the future of dispute resolution (party autonomy vs institutional control)
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Aspects of the art of cross examination and its relevance in modern dispute resolution
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The importance of written advocacy in international dispute resolution: mastering the art of drafting pleadings and witness statements
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White collar crime, bribery and corruption: a comparative analysis
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Intellectual property: emerging trends in intellectual property disputes in Asia
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The great debate: this House believes that arbitration is the most appropriate mode of commercial dispute resolution with litigation becoming less relevant
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