Call for Papers | School of Law, CHRIST in collaboration with Trilegal to host XVI SLCU Conference 2025-26

About School of Law, CHRIST (Deemed to be University), Bangalore

School of Law, CHRIST (Deemed to be University) is a premier legal institution dedicated to the continuous and dynamic process of creating legal minds who are par excellence professionals imbued with a profound sense of social responsibility. With over 1,500 students from all over the nation and abroad, its diverse student community is supported by world-class infrastructure.

It is a home to one of the most resourceful law libraries in South India, complemented by information centres with 24/7 internet connectivity, state-of-the-art classrooms, conference halls, and a mini-auditorium, establishing it as a premier legal educational institution. The dedicated and meritorious faculty maintains the best faculty-student ratio in the country. Students are presented with 60 wide-ranging elective subjects, providing the ideal platform to diversify their legal acumen and expertise.

Through a wide array of initiatives, SLCU facilitates a continuous industry-academia institution interface. It ensures exposure to a treasure trove of extra-curricular activities such as sports, cultural activities, and co-curricular activities, including moot court competitions, debate & ADR competitions, and legal aid cell. The students are provided with a time-fluid internship schedule to hone their necessary practical legal skills.

About Conference Committee

The Conference Committee aims at promoting academic excellence and providing a platform for intellectual engagement through seminars, conferences, workshops, and panel discussions. The Committee is committed to organising diverse academic events that encourage research, dialogue, and critical thinking on contemporary legal and interdisciplinary issues.

The Committee also aspires to spread awareness and foster informed discussions on significant developments in law, policy, and society. The SLCU Conference is conducted with the aim of providing the student community and legal scholars with an opportunity to exchange ideas, present research, and engage in meaningful debate on pressing legal issues.

In fulfilment of such a goal, the School of Law, CHRIST (Deemed to be University), Bangalore, through its Conference Committee, cordially invites law students to participate in its XVI SLCU Conference on “Digital Rights, Real Lives: Navigating Tech Law in Everyday Society”, conducted from 12th-13th December 2025. The Conference seeks to develop future members of the Indian legal fraternity and academia by equipping them with analytical, research, and presentation skills essential for contributing to the dynamic Indian legal system.

About Law Firm Partner

Trilegal is a leading full-service law firm in India with over 25 years of experience, trusted for its in-depth expertise and client-centric approach. The firm advises a diverse set of clients, including Fortune 500 companies, global investment funds, major Indian conglomerates, domestic and international banks, technology and media giants, family offices, and high-net-worth individuals. With 148 partners operating under a distinctive lockstep model, Trilegal is the largest equity partnership in the country. The firm retains over 1,200 professionals across Mumbai, Delhi, Bengaluru, and Gurugram offices.

Trilegal has consistently been recognised among India’s top-tier firms in leading legal directories such as Chambers & Partners (Asia Pacific and Global), Legal 500 Asia Pacific, and Benchmark Litigation. It has also earned several prestigious accolades, including being named Best Overall Law Firm by India Business Law Journal (IBLJ) 2025, Innovative Lawyers in Disputes & Crisis Management by the Financial Times (FT) Innovative Lawyers Asia-Pacific Awards in 2025, M&A Firm of the Year by IFLR Asia-Pacific in 2024 and Law Firm of the Year by Deal Volume at the VCCircle Awards in 2024.

Themes & Sub-themes of the XVI SLCU Conference

The conference aims to bring together experts, policymakers, practitioners, and academics to discuss and deliberate on the legal, ethical, and regulatory challenges posed by emerging technologies. By focusing on “Digital Rights, Real Lives: Navigating Tech Law in Everyday Society”, the conference seeks to explore how digital transformation is reshaping traditional legal frameworks across various domains, including privacy, criminal law, artificial intelligence, corporate governance, and labour regulation. The objective is to identify gaps, highlight opportunities for reform, and chart a roadmap for responsible, rights-based, and innovation-friendly legal systems. The conference invites research papers on the following themes and sub-themes that reflect both national and international perspectives.

Sub-Theme I: Data Privacy And Digital Constitutionalism

• Right To Privacy post-Puttaswamy: Informational Privacy as a Constitutional Guarantee.

• Digital Censorship and Article 19(1)(A): Examining Government Takedown Powers Under Section 69A of the IT Act.

• Personal Data Rights: Consent, Processing, Erasure, And Accountability Under the DPDP Act, 2023.

• Balancing Transparency and Privacy: Conflict Between RTI Act, 2005 And DPDP Act, 2023.

Sub-Theme II: Rethinking Intellectual Property In The Tech-Driven Economy

• Intellectual Property Challenges of AI-Generated Works: Redefining Authorship and Inventorship in the Age of Autonomous Systems.

• Deepfakes And Intellectual Property Law: Addressing Misuse of Copyrighted Content and Performers’ Rights.

• Jurisdictional And Enforcement Challenges in Intellectual Property Disputes Arising from Cross-Border Metaverse Transactions.

• Patent Challenges in Emerging Technologies: Biotechnology, Nanotech, And Beyond.

Sub-Theme III: Corporate Governance In The Digital Economy

• Regulatory and Compliance Framework for Fintech Startups Under the Companies Act, 2013.

• Corporate Responsibility in the Event of Data Breach: Obligations Under the Companies Act, 2013 and DPDP Act, 2023.

• Crypto Assets And The Income Tax Act: Classifying and Taxing Virtual Assets.

• ESG in the Digital Era: Corporate Responsibility in Sustainability and Tech Ethics.

Sub-Theme IV: Law And Crime In The Digital Era

• Criminalising Technology-Facilitated Sexual Offences: Analysing Legal Gaps in the IT Act, 2000.

• Algorithmic Bias in Predictive Policing and Sentencing: A Threat to Due Process?

• Cross-Border Cyber Offences: Jurisdictional challenges in global cyber investigations.

• Legal Challenges in Admitting Electronic Evidence in Indian Criminal Trials.

Sub-Theme V: Technology And Its Impact On The Health Sector

• Legal And Ethical Considerations Surrounding Reproductive Technologies, Including Designer Babies, In-Vitro Fertilisation (IVF), Surrogacy and Genetic Testing.

• Exploring how AI-driven tools in predictive healthcare enhance early detection and personalised treatment while raising ethical, legal and privacy concerns.

• Regulating the digital mind: evaluating possible legal responses to Tech-Driven mental health challenges.

Sub-Theme VI: Miscellaneous

• AI-Generated Content in Academia: Implications for assessment and integrity.

• AI in the Judiciary: Enhancing Access or Undermining Justice?

• Technology and Environmental Law: Legal responses to e-waste, carbon footprint, and sustainable innovation

Submission Guidelines

• Abstract: The abstract should not exceed 300 words, outlining the methodology and the tentative outcomes of the research and must be accompanied with a cover page stating:

  ○ Sub-theme

  ○ Title of the paper

  ○ Name of the Author(s)

  ○ Name of the Institution

  ○ E-mail Address

  ○ Postal Address

  ○ Contact number

The abstract file shall be named as: <Theme Number> <Full Name of the Author(s)>.

All submissions of the abstracts for the SLCU Conference must be electronically submitted. Click here to submit your abstract.

• Full Paper: The word limit of the full paper shall be 3000 – 4000 words (excluding footnotes) and must be accompanied with a cover page with the following details:

  ○ Name of the Authors

  ○ Course

  ○ Year of Study (if applicable)

  ○ Name of the College/University (if applicable)

  ○ Title and Theme of the Paper

  ○ Postal Address

  ○ Email Address

  ○ Contact Number

Formatting Guidelines

• The main text of the full paper and the abstract should be in Times New Roman with a font size of 12 and line spacing of 1.5, and the text should be justified.

• The footnotes should be in Times New Roman, font size 10 with spacing of 1.0 (Endnotes are not permitted).

• One-inch margins should be maintained on all four sides of the pages.

• Citation Style: Bluebook, 21st edition.

• The abstract and full paper must be submitted in PDF and Word format.

Note

○ Co-authorship is permitted to a maximum of two authors, and at least one author must attend the SLCU Conference to present the paper.

○ Similarity of content (Plagiarism) should not exceed 10%.

○ The use of AI is strictly prohibited, if found, the submission will be disqualified

○ No Proxy presentations are allowed.

○ School of Law, CHRIST (Deemed to be University), Bangalore, in keeping with its mandate of publishing original works only, adopts a stringent anti-plagiarism policy. Any paper containing any unattributed work is thus liable to be rejected.

Eligibility of Participant:

Authors must be pursuing their 5-year integrated LL.B. (Hons.) course / 3-year LL.B. course / LL.M. from any recognised university in India

Registration Fee Details

SINGLE AUTHOR
Students	Rs. 1500
CO-AUTHOR
Students	Rs. 2700

Note:

• Registration Fee includes breakfast and lunch.

• The payment link will be shared separately with the abstract selection confirmation email.

• Registration fee is only payable in favour of CHRIST (Deemed to be University) University, Bangalore. Registration Fee is payable at the time of final registration (Non-refundable).

Deadlines and Dates

15th November 2025	Last Date for Submission of Abstract
17th November 2025	Intimation of Selection of Abstract
10th December 2025	Last Date to Pay Registration Fee
10th December 2025	Submission of Final Paper
11th December 2025	Submission of Power Point Presentation for Paper Presentation
12th-13th December 2025	XVI SLCU Conference

Awards

• The top 2 Best Paper Presenters will receive a cash prize of Rs. 12,000 and Rs. 8,000 respectively.

• The Best Research Paper (Overall) will receive a cash prize of Rs. 10,000.

• The above awardees of the Conference will also get an internship opportunity with Trilegal.

• Selected papers shall be published.

• Certificate of Merit for the best paper in each sub-theme.

• Certificate of Presentation to every participant who duly submits and presents the paper.

* Conference Committee will initially connect Trilegal and the winners, post which they will have to coordinate amongst themselves to schedule the dates and other details of the internship.

** Neither Conference Committee nor SLCU can be held responsible for the performance or behaviour of the winners during the course of their internship.

Venue

The XVI SLCU Conference shall be held at the Central Campus of CHRIST (Deemed to be University), Bangalore, Hosur Rd, Bhavani Nagar, S.G. Palya, Bangalore, Karnataka 560029.

Contact Information

For any further clarifications, please email: slcuconference@law.christuniversity.in

Student Convenors

Ms. Pragna B –pragna.b@law.christuniversity.in

Mr. Ayan Singh – ayan.singh@law.christuniversity.in

Core Committee Members

Ms. Akanksha Mallick – akanksha.mallick@law.christuniversity.in

Mr. Aryan Sethi – aryan.sethi@law.christuniversity.in

Social Media Handles – Instagram – @conferencecomm_slcu

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