The GNLU Centre for Research in Criminal Justice Sciences (GCRCJS) is pleased to organise the “GCRCJS International Conference on International Criminal Law” on 28th February and 1st March, 2026, at Gujarat National Law University, Gandhinagar. The broad theme of the Conference is “Reinvigorating International Criminal Law through Innovation, Inclusivity, and Global Accountability.”
About Gujarat National Law University:
Gujarat National Law University is a statutory university established by the Government of Gujarat under the Gujarat National Law University Act, 2003. The University is recognised by the Bar Council of India and the University Grants Commission. It is the only National Law University offering integrated undergraduate law degrees in five areas- B.A. LL.B., B.S.W. LL.B., B.Com. LL.B, B.B.A. LL.B, and B.Sc. LL.B.; full-time LL.M., MBA in Financial Management and Business Laws and PhD in law and other disciplines, as recommended by the UGC, as well as diploma/certificate courses in various areas
About GNLU Centre For Research in Criminal Justice Sciences (GCRCJS):
The GNLU Centre for Research in Criminal Justice Sciences (GCRCJS) is a specialised Research Centre focused on advancing the study of criminal law through comprehensive research and academic discussions. Since its inception, GCRCJS has organised numerous significant events, including the 13th Asian Criminology Conference, 1st and 2nd GCRCJS International Conference on Crime & Technology, and multiple editions of our flagship Legislative Drafting Competition. GCRCJS actively facilitates the exchange of ideas through initiatives like the ‘Crime and Justice: A Discourse Series,’ the newsletter: ‘The Crime and Justice Gazette,’ and the blog: ‘Crime & Justice Blog.’ The Centre has hosted several prominent figures for webinars and guest lectures, including Hon’ble Mr Justice Aravind Kumar and Hon’ble Mr Justice Nilay V Anjaria, Sitting Judges at the Hon’ble Supreme Court of India; Hon’ble Mr Justice Alpesh Y Kogje, Hon’ble Ms Justice Gita Gopi and Hon’ble Ms Justice Sangeeta Vishen and Hon’ble Ms Justice Nisha Thakore, Sitting Judges at the Hon’ble Gujarat High Court; Shri Shekhar Naphade, Ms. Rebecca John, Senior Advocates at the Supreme Court of India and Ms. Aishwarya Bhati, Senior Advocate, Additional Solicitor General at the Supreme Court.
About the Conference:
The GCRCJS International Conference on International Criminal Law, 2026 is a continuation of the Centre’s efforts to foster international academic collaboration in the field of criminal justice. It follows the success of previous GCRCJS international conferences, which have attracted participation from renowned scholars, practitioners, and researchers across the globe. The 2026 conference aims to encourage academic inquiry into contemporary challenges faced by international criminal law and to explore pathways for strengthening accountability and cooperation in the global justice system.
Conference Themes:
The conference will primarily focus on “Reinvigorating International Criminal Law by Innovation, Inclusivity, and Global Accountability”.
Suggestive Sub-Themes:
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Reviving International Criminal Law: Institutional Challenges and Reforms
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Institutional Gridlock and ICC’s Credibility Crisis;
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Sovereignty vs. International Intervention;
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Selective Justice and Political Bias;
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Alliance of Domestic Laws with ICL;
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Procedural Fairness and Rights of the Accused;
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War Crimes, Victim-Centered Justice and Innovation in Evidence
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Crimes against Humanity, Genocide and prevalence in 21st Century;
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New Frontiers in Warfare and Accountability;
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Child Victims of War and Post-Conflict Rehabilitation;
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Innovation in Evidence and Investigation;
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Cross Country Collaboration for Investigation of International Crimes;
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Gender, Identity, and Reproductive Justice in International Criminal Law
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Sexual and Reproductive Violence as International Crimes;
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LGBTQ+ Rights and Expanding Definitions of Gender Based Crimes;
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Gender Justice in ICL Institutions;
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Emerging Issues in International Criminal Law
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Corporate Liability;
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Terror Financing, Technology and Cybercrime;
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Cyber Warfare and AI;
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Ecocide and Environmental Harm;
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Non-State and Transnational Actors;
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Maritime Piracy in the 21st Century;
Anti-Money Laundering Regimes and International Criminal Law
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Global and Indian AML—CFT Architecture and Enforcement Mechanisms;
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Balancing Enforcement with Human Rights Obligations in Indian and Global Contexts;
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Comparative Anti—Money Laundering Standards and India’s Global Integration;
Anti-Money Laundering Regimes and International Criminal Law
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Corporate Misconduct and Global-Indian Financial Responsibility;
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Cross-Border Financial Crimes and Enforcement Gaps in Indian and International Law;
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International Cooperation and Global Compliance Frameworks;
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Comparative Approaches to Corporate and Financial Crime Enforcement;
*The above themes and sub-themes are merely indicative in nature and not exhaustive. Participants may submit an abstract on any contemporary, relevant, and connected issue of the international criminal law.
Call for Papers:
Research Papers on the above theme and sub-themes are invited from faculties, researchers, students, Criminal Justice Professionals, NGO practitioners, and experts in the fields of Criminology, Victimology, Law, Sociology, international relations, human rights, gender studies, technology, environmental studies, and allied sciences.
Submission Process:
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Abstract Submission & Registration: Submit an abstract (maximum 300 words) and register through this Google Form.
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Notification of Acceptance: Authors will be notified of acceptance via email.
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Full Paper Submission & Registration Fee Payment: Upon acceptance, authors must submit the full paper and pay the registration fee.
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Co-authorship: Permitted up to two authors.
The abstract and the full papers should only be submitted via the provided Google Forms. Submissions made through email or other channels will not be considered.
For further details related to the registration and submission process, please refer to the brochure attached with this email.
Prizes & Certification
Awards: Awards will be given for the top three research papers of the conference across all the sessions. The top three papers will be published in SCC times.
Certificate: All the participants who will be presenting a paper will receive a Certificate of Participation whereas the top three papers will be awarded Certificates of Merit.
Prize Money:
1st Prize: INR 15,000/-
2nd Prize: INR 10,000/-
3rdPrize: INR 5,000/-
Mode of the Conference
The conference will be conducted in offline mode only.
*Foreign participants may be provided with limited virtual participation upon request on a case-by-case basis.
Participation Fees:
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Category |
Fee |
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Indian Students/Researchers |
₹2500 |
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Indian Academicians/Professionals |
₹4500 |
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Foreign Students |
USD 65 |
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Foreign Professionals |
USD 100 |
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Indian Observers |
₹1000 |
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Foreign Observers |
USD 20 |
Note: The fee mentioned is applicable per individual participant. In the case of co-authored papers, each co-author is required to pay the registration fee as per their respective category.
*All amounts mentioned are exclusive of GST and other charges as may be applicable. Charges for Accommodation shall be communicated to the selected authors post abstract acceptance.
Participants from SAARC nations are eligible for a reduction in fees, subject to the submission of adequate proof of nationality or institutional affiliation. For any further queries, contact us at confgcrcjs@gnlu.ac.in.
Observer Details
The Conference also allows individuals to observe the Conference Proceedings by registering as an Observer. Being an Observer gives you access to attend any and all presentation sessions, plenary sessions, roundtable discussions, etc. The registration formalities for registration as an observer shall be complied with on or before 31st January, 2026 (IST).
Observer registration can be done on the following link: Observer Registration Link
Indian Observers are required to pay the applicable registration fee using the following payment link provided below, on or before 31st January, 2026: Observer Payment Link
Foreign Observers shall make the necessary payment on the bank details provided in the registration form, on or before 31st January, 2026 (IST).
Abstract Submission Guidelines
Authors must adhere to the following guidelines for the abstract:
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The participants are requested to submit an abstract of a maximum of 300 words in a Microsoft Word document and PDF document;
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Font style — (Italic) Times New Roman;
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Font Size — 12;
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Line spacing — 1.5;
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The abstract may include keywords (maximum: five);
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The abstract must include a clear indication of the objectives, major results and implications;
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All abstracts will be subject to blind review and only those abstracts approved by the reviewers will be selected to submit their complete paper for the final presentation;
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The criteria for evaluation are Relevance, Methodology and Originality.
Important Dates
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Abstract Submission Deadline: 5th December, 2025
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Notification of Acceptance: 10th December, 2025
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Full Paper Submission & Fee Payment: 31st January, 2026
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Conference Dates: 28th February – 1st March, 2026
Point of Contact
In case of any queries or assistance, please feel free to reach out to us at confgcrcjs@gnlu.ac.in or contact:
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Mr. Vatshal Raval, Student Convenor: +91 92653 84215
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Mr. Shivam Agrawal, Student Convenor: +91 94130 29413
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Ms. Durlabhya Singh, Student Co-Convenor: +91 78500 73174
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Ms. Sonia Dhawan, Student Co-Convenor: +91 73077 91958
Brochure: Please access the Conference Brochure here.
Website: crimeandjustice.blog | https://gnlu.ac.in/Centre-for-Research-in-Criminal-Justice-Sciences/Home