The Centre for Business Laws and Taxation is delighted to invite blog submissions under the theme of “Corporate Governance in the Real Estate Sector” from legal practitioners, advisors, academicians, and law students.
About the Centre for Business Laws and Taxation:
The Centre for Business Laws and Taxation (CBLT) is one of the Rajiv Gandhi National University of Law, Punjab’s flagship centre. The Centre aims to further its objective of bridging the gap between the theory and practice of corporate law. It is established to promote comparative research and discussion in the field of corporate law. It focuses on analyzing current policy approaches in various areas of corporate laws such as corporate governance, insolvency law, mergers and acquisitions, taxation, etc. It plans to streamline the process of learning through academic courses, programs, and publications. It also focuses on identifying the gaps existing between industry and academia by effective joint research. The Centre follows a multi-disciplinary approach to recognizing problems in the field of corporate laws and endeavours to engage in dialogue to facilitate changes in it. It is based on the objective of establishing a culture of discussion on corporate laws in the country by educating the next generation of lawyers and law students.
About the Call for Blogs:
The Centre for Business Laws and Taxation invites blog submissions on the theme of “Corporate Governance in Real Estate Sector” from legal practitioners, advisors, academicians, and law students.
Sub-themes:
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Governing the Blueprint: How Corporate Boards Can Mitigate Arbitration Risk Through Proactive Governance
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The Green Tribunal: ESG Disputes as a New Frontier for Real Estate Arbitration
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Protecting Minority Voices: Governance Innovations to Address and Resolve Shareholder Disputes in Real Estate
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Joint Ventures Unravelled: Governance Failures and Conflict Resolution in Cross-Border Real Estate Projects
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Forum Shopping and Regulatory Arbitrage: The Strategic Use of Arbitration Versus RERA in Dispute Resolution
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Compliance or Cover-Up? Whistleblowing, Transparency, and Retaliation Risks in Real Estate Boards
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Governance Failures and Insolvency: Arbitration Challenges in Real Estate Bankruptcy Proceedings
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Corporate Governance in Cross-Border Real Estate Investments: Taxation, Arbitration, and Compliance Challenges
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ESG in Action: Integrating Sustainability Principles in Real Estate Governance
The sub-themes are suggestive in nature. Blogs based on the broad theme are invited.
Submission Guidelines:
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All submissions must be in Garamond, font size 12, line spacing 1.5.
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Margins: Left 1.5 Inch and Right 1 Inch, Top 1 Inch and Bottom 1 Inch.
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Citations must be hyperlinked within the document and the portion being referenced. The Board reserves the right to add (additional) links to sources relevant to the matters referred to in a post.
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The submissions should be a minimum of 1000 words and must not exceed 1500 words.
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The co-authorship shall be limited to a maximum of two authors.
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The manuscript should not contain the name of the author(s) or his/ her institutional affiliation or any other identification mark.
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The author(s) bear sole responsibility for the accuracy of facts, opinions or views stated in the submitted Manuscript.
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All manuscripts will be checked for plagiarism by the Editorial Board, and infringing, offensive, AI-generated, or plagiarized submissions will be rejected. A similarity index of 20% and an AI generation index of 5% will be strictly adhered to for all submissions
All manuscripts must be submitted on the Submission Form. The deadline for submission is 11.59PM, 15th December 2025.
For your reference, we have attached the brochure, which contains all the necessary details about the invitation for blog submissions. Click Here