The Conference will be held on 5th and 6th July 2025 at NALSAR University of Law, Hyderabad.
ICJL is organising the conference in collaboration with the NALSAR Centre for Constitutional Law, Public Policy and Good Governance, and the Access to Justice Program. This edition seeks to reframe dignity not merely as an aspirational or rhetorical ideal, but as a constitutional tool that actively shapes legal practice, judicial reasoning, and pedagogy.
Call for Abstracts:
The conference will feature a workshop component, for which submissions are now open. The Organizing Committee invites academics, legal practitioners, researchers, policy professionals, and students (from law and allied disciplines) to submit abstracts that engage critically with the idea of dignity as both a doctrinal principle and a transformative ethic.
Themes include (but are not limited to):
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The promise and practice of dignity in Indian Courts
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Reflections from the experience in trial court in protecting dignity in cases involving sexual violence, caste atrocity, and institutional negligence.
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Critique of state-centric dignity jurisprudence, with an emphasis on the need for plural legal imaginations and postcolonial justice frameworks.
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Dignity and constitutional personhood.
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Trial-Level dignity and procedural justice.
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Clinical legal education as a vehicle for dignity-centred advocacy.
Important Details:
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Dates of the Conference: 5—6 July 2025
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Venue: NALSAR University of Law, Hyderabad
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Submission Guidelines & Themes: Please refer to the brochure
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Deadline for Abstract Submissions: 20-06-2025
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Contact Email: dignitylawconf@nalsar.ac.in
For more details, please see the brochure Dignity Conference CFP or contact the Organising Committee.
