PRESS RELEASE
ICSAT-2025: Confluence of Codes — International Conference on Securities, Arbitration and Taxation
Venue: Hidayatullah National Law University, Raipur
Dates: 1st — 2nd November 2025 (Physical Mode Only)
Hidayatullah National Law University (HNLU), Raipur, is pleased to announce the Confluence of Codes: International Conference on Securities, Arbitration, and Taxation (ICSAT-2025), to be held on 1st and 2nd November 2025 at its campus in Raipur, Chhattisgarh. The conference invites scholars, legal practitioners, researchers, and policy experts to engage in a rigorous academic dialogue on emerging legal paradigms in the fields of corporate law, financial regulation, arbitration, and taxation.
Organized under the leadership of HNLU’s three academic Centres of Excellence—Centre for Securities Law (CSL), Centre for Domestic and International Taxation (CDIT), and Centre for Commercial Arbitration (CCA)—ICSAT-2025 aims to foster interdisciplinary conversations that reflect the rapidly evolving legal landscape of global finance and governance. The conference will offer participants a platform to present original research, discuss pressing legal issues, and collaborate across fields.
Sub Themes
Participants are encouraged to submit papers & presentations on the following sub-themes:
1. Securities Law & Financial Regulation
- IPO governance, listing compliance, and post-IPO liability
- Securities fraud detection, whistleblower protections, and internal control systems
- Cross-border market integrity and board oversight in securities regulation
- Technological disruption, cyber resilience, and board-level risk governance
- ESG disclosures, shareholder activism, and director accountability
- Comparative board governance practices in global securities markets
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Role of institutional investors in shaping corporate governance norms
2. Commercial Arbitration & Mediation
- Innovations in procedures for international commercial arbitration
- Enforcement and challenge of arbitral awards across jurisdictions
- Third-party funding, ethical considerations, and transparency in arbitration
- Design and enforceability of mediation and hybrid ADR mechanisms
- Use of Online Dispute Resolution (ODR) in cross-border commercial matters
- Role of arbitration in resolving corporate governance and shareholder disputes
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Legal significance of arbitration clauses and corporate fiduciary duties
3. Domestic & International Taxation
- Taxation challenges in the digital economy and platform-based business models
- Issues in transfer pricing, BEPS (Base Erosion and Profit Shifting), and multinational tax governance
- Legal and policy perspectives on OECD’s Pillar One and Pillar Two reforms
- Tackling tax avoidance and evasion within corporate ethical frameworks
- International tax treaty reforms and cross-border dispute resolution mechanisms
- Implications of Digital Services Taxes (DSTs) on global trade systems
- Governance and risk management in corporate tax compliance
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Emerging issues in indirect taxation and international supply chains
Important Deadlines:
- Extended Abstract Submission: 21st August 2025 (500—1000 words)
- Notification of Acceptance: 28th August 2025
- Early Bird Registration Deadline: 11th September 2025
- Final Registration Deadline: 30th September 2025
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Final Paper Submission (Post-Conference): 6th January 2026
All abstracts must clearly state the research problem, methodology, and key arguments. Submissions will be reviewed by an academic panel. The link for abstract submission is:
🔗 https://forms.gle/zE7B6YmHwKtMe7FG7
Conference Registration Fees:
Registration includes conference meals. Accommodation is available on campus for an additional charge, subject to availability.
Conference Incentives and Publication:
Best Presentation Certificates will be awarded in each session. Selected papers, revised in light of peer feedback, will be considered for publication in an edited volume with an ISBN.
About HNLU:
Established in 2003, Hidayatullah National Law University is one of India’s premier institutions for legal education and research. Named after Justice Mohammad Hidayatullah, former Chief Justice of India and Vice President, the University stands committed to fostering a scholarly ecosystem through national and international academic engagements. Recent events hosted by HNLU include the HNLU—ALSA Conference on Trade & Sustainability, International Conference on Music & IP, and the HNLU—UNCITRAL RCAP Symposium on Commercial Law Harmonization.
Contact for Queries:
- Mr. Ayush Tiwari: +91 92947 57012
- Ms. Mahi Agrawal: +91 84619 43444
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Mr. Tanishq Tiwari: +91 87702 26363
For more details, visit: www.hnlu.ac.in
Organising Committee — ICSAT 2025, Hidayatullah National Law University, Raipur
To know more click on Brochure_Conference on Corporate Law
