About the Institution: Established in 1924, ILS Law College is one of the oldest law schools in India and has been playing a pioneering role in legal education and scholarship in the country. One-hundred and two years since its establishment, the College has acquired the reputation of being a premier institution imparting quality legal education.
About the Moot Proposition: The moot proposition for the Prof. S.P. Sathe National Moot Court Competition, 2026, centres on housing discrimination based on religion and sexual orientation in private co-operative housing societies. The broader theme of the proposition is horizontal enforcement of fundamental rights. We hope to offer the participants an opportunity to explore intersectional discrimination and understand the nuances of its application in relation to urban housing landscape. We believe that this proposition will bear a close nexus with the practical implications and difficulties of access to justice as a constitutional value.
The moot proposition has been drafted by Mr. Nihar K. Chitre, Advocate, Bombay High Court and Mr. Vivek K. Sharma, Advocate, Chambers of Cyrus Ardeshir. Mr. Anish Padhye and Ms. Anuradha Lawankar, students of IV BA LLB at ILS Law College, have acted as research assistants to the drafters.
Theme of the Moot Court Competition: The theme of the moot problem is based on Access to Justice.
Eligibility: Students enrolled in a full-time bachelor’s (three-year or five-year or the equivalent of the same in a non-Indian university) law program at the time of the Competition in any Indian or Foreign Law University are eligible to compete in the Competition. Each College/Law School or University may enroll one team only.
A team shall be composed of three members: two speakers and one researcher.
Timeline of the Competition:
|
Sr. No. |
Event |
Date |
|
1. |
Release of the Moot Proposition and Rulebook |
10th November 2025 (Monday) |
|
2. |
Registrations Open |
10th November 2025 (Monday) |
|
3. |
Clarification Form Opens |
12th November 2025 (Wednesday) |
|
4. |
Deadline for Provisional Registration |
20th November 2025 (Thursday) |
|
5. |
Deadline for seeking Clarifications |
24th November 2025 (Monday) |
|
6. |
Deadline for Confirmation of Registration |
25th November 2025 (Tuesday) |
|
7. |
Release of Clarifications |
29th November 2025 Saturday) |
|
8. |
Deadline for Submission Memorandum |
10th December 2025 (Wednesday) |
|
9. |
Declaration of results (Top 24 teams) |
22nd December 2025 (Monday) |
|
10. |
Deadline for Final Registration (Payment of Fees) |
24th December 2025 (Wednesday) |
|
11. |
Inaugural Ceremony and Researchers’ Test |
22nd January 2026 (Thursday) |
|
12. |
Preliminary and Quarter-Finals Rounds |
23rd January 2026 (Friday) |
|
13. |
Semi-Final Round, Final Round and Valedictory Ceremony |
24th January 2026 (Saturday) |
Please find the brochure, rulebook and moot proposition here.
Please follow this link for payment of fees for the competition: Link
Please complete team registration by clicking on this link: https://forms.gle/o3hHXJGbixVdFjzC8
Faculty Convenors:
Ms. Divya Mittal, Faculty Coordinator, Advocacy Ms. Vindhya Gupta, Assistant Professor,
Skills Activities, ILS Law College, Pune ILS Law College, Pune
Student Convenors:
Ms. Manaswi Kedar, Student Convenor (+91 72630 40161)
Mr. Anish Padhye, Student Co-Convenor (+91 84258 99625)
Ms. Kashvi Jayasimhan, Student Co-convenor (+91 93720 58750)
In case of any queries, please feel free to drop us an email at spsathemoot@ilslaw.in.