Intellectual Property Law today stands at the crossroads of innovation, commerce, technology, and human creativity. As new technologies redefine ownership, originality, and access, the role of legal professionals in navigating these complexities has never been more crucial. Recognising this evolving landscape, the Centre for Innovation and Intellectual Property Rights (CIIPR), Rajiv Gandhi National University of Law (RGNUL), Punjab, is set to organise the 2nd National IP Law Moot Court Competition, 2026, building upon the resounding success of its inaugural edition.
The competition aims to provide law students across the country with a rigorous and immersive platform to engage with contemporary intellectual property disputes, sharpen their advocacy skills, and experience the realities of IP litigation in a simulated courtroom environment.
About Rajiv Gandhi National University of Law (RGNUL)
Established under the Rajiv Gandhi National University of Law, Punjab Act, 2006, RGNUL has emerged as one of India’s leading institutions for legal education. With a strong focus on academic excellence, research, and professional training, the University offers a dynamic environment that nurtures critical thinking and practical skill development.
RGNUL hosts over 20 specialised research centres addressing diverse socio-legal and commercial domains and publishes multiple academic journals that contribute meaningfully to legal scholarship. Its emphasis on innovation, interdisciplinary learning, and professional exposure makes it a fitting host for a national-level intellectual property law moot court competition.
About the Centre for Innovation and Intellectual Property Rights (CIIPR)
CIIPR functions as a dedicated hub for research, awareness, and capacity-building in the field of Intellectual Property Law. The Centre actively bridges the gap between academia and industry by organising conferences, workshops, seminars, and competitions focused on emerging IP challenges.
Through collaborations with legal professionals, academic institutions, and industry stakeholders, CIIPR seeks to cultivate analytical rigour and practical competence among students. The 2nd National IP Law Moot Court Competition is a flagship initiative in furtherance of this mission.
Why the 2nd National IP Law Moot Court Competition?
The competition has been meticulously designed with a dual objective:
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To strengthen participants’ understanding of substantive IP law.
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To develop procedural and strategic skills essential for courtroom practice.
Unlike conventional moots that focus primarily on doctrinal interpretation, this competition emphasises the practical dynamics of IP litigation, including pleadings, evidentiary considerations, procedural strategy, and judicial engagement. Participants are expected to demonstrate not only legal knowledge but also adaptability, clarity of reasoning, and persuasive advocacy.
By simulating real-world disputes, the moot aims to prepare students for the nuanced and fast-evolving nature of intellectual property practice.
Esteemed Knowledge Partners and Sponsors
The competition is supported by renowned institutions that add immense value to its academic and professional character:
S.S. Rana & Co., Advocates & Solicitors
Established in 1989, S.S. Rana & Co. is one of India’s leading full-service law firms, with specialised practices in Intellectual Property Law, Corporate Law, and Dispute Resolution. Recognised by platforms such as The Legal 500, Managing IP, and World Trademark Review 1000, the firm represents Fortune 500 companies, startups, and innovators globally.
SCC Online (Eastern Book Company)
SCC Online, a product of Eastern Book Company, is a pioneering legal research database that has transformed access to Indian case law and legal materials. With decades of publishing excellence, SCC Online remains an indispensable resource for students and practitioners alike.
SpicyIP
SpicyIP is one of India’s most respected blogs on intellectual property and innovation law. Founded by Prof. Shamnad Basheer, it is known for independent analysis, policy commentary, and commitment to transparency in the Indian IP ecosystem.
Competition Structure
Team Composition and Eligibility
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Each team shall consist of two undergraduate students.
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Teams must prepare memorials for both sides of the dispute.
Memorial Qualifier Rounds
All teams must submit written memorials in accordance with the official rules. Based on memorial scores, the top 16 teams will qualify for the oral rounds. Memorial scores may also be used for seeding.
Oral Rounds
Qualified teams will participate in Preliminary Rounds, arguing once from each side. The top four teams advance to the Semi-Finals, followed by the Final Round on a knock-out basis.
Tentative Timeline
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Release of Proposition & Guidelines: 23 January 2026
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Last Date of Registration: 5 February 2026
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Memorial Submission: 20 February 2026
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Results of Memorial Qualifiers: 25 February 2026
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Oral Rounds (Offline): 9—10 March 2026
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Valedictory Ceremony: 10 March 2026
Registration Details
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Early Bird Fee: ₹1500 per team (till 27 January 2026)
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Regular Fee: ₹2000 per team (exclusive of GST)
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Registration Deadline: 5 February 2026
Links to the rulebook, moot proposition, registration form, and payment portal are provided in the official brochure and competition website.
Awards and Prizes
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Winners: ₹12,000 + Internship at S.S. Rana & Co. & One-year complimentary subscriptions to SCC Online Web
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Runner-Up: ₹8,000 + Internship at SpicyIP
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Best Memorial: ₹5,000
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Best Speaker: ₹5,000
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One-month SCC Online Web Edition access to all participants valued at ₹3100 each.