ABOUT TNNLU
Tamil Nadu National Law University (TNNLU) was established by the Government of Tamil Nadu by an Act of State Legislature (Act No. 9 of 2012) to provide quality legal education at the global level.
ABOUT MOOT COURT COMMITTEE
The Moot Court Committee (MCC) is an integral part of our institution’s commitment in providing a well-rounded legal education. The MCC has a team consisting members from various batches, who carry out various functions such as organizing workshops, conducting moot court competitions, providing guidance & training, facilitating network and exposure, and taking important policy decisions to promote the mooting standards of the University. The MCC presently aims to bring TNNLU to the forefront of mooting and hosts the TNNLU-Antitrust National Moot Court Competition and the TNNLU-Insolvency National Moot Court Competition.
ABOUT 8th TNNLU National Antitrust Moot Court Competition, 2026
The Tamil Nadu National Law University is organising the 8th Edition of the TNNLU National Antitrust Moot Court Competition, 2026 scheduled to take place in a hybrid format on 3rd and 4th April, 2026 (Online) and 18th April, 2026 (Offline).
Venue for Offfline Rounds: TNNLU Campus – Tiruchirapalli.
THEME
The 8th edition focuses on the Interface between Antitrust Law and its Regulation of Intellectual Outputs produced by Dominant Businesses using Generative Artificial Intelligence (GAI) technologies. The Moot Proposition further explores the Constitutional Implications of Imposing Dual Competition Laws (a regular ex-post regime for traditional markets and a specialized ex-ante framework for digital markets) in a Developing Economy.
ELIGIBILITY
Law students duly enrolled in the 3-year LL.B. courses or 5-year integrated LL.B. courses undergraduate programmes may apply to participate in the Competition. Multiple teams from the same Institution/University can participate in the Competition. Cross Institution teams are allowed.
REGISTRATION FEES
Each Team must register by filling up the Registration Form available on the Rule book and paying a registration fee for Stage – I – Memorial Evaluation Round of INR 1000/- on or before 1st March, 2026.
Teams qualifying for the Oral Rounds must register by paying a registration fee of INR 6,000/- for Stage – II – Oral Rounds.
PRIZE
|
S.No |
PRIZE |
PRIZE MONEY |
|
1. |
Winning Team |
INR 40,000/- |
|
2. |
Runners Up Team |
INR 30,000/- |
|
3. |
Best Researcher |
INR 10,000/- |
|
4. |
Best Speaker |
INR 10,000/- |
|
5. |
Best Memorial |
INR 10,000/- |
IMPORTANT DATES
The important dates of the 8th TNNLU National Antitrust Moot Court Competition, 2026 are as detailed below:
IMPORTANT DATES
Last Date for Final Registration: 1st March, 2026.
Release of Clarifications: 4th March, 2026.
Memorial Submission: 23rd March, 2026.
Declaration of results of Memorial Elimination: 30th March, 2026.
Researchers’ Test: 3rd April, 2026 (Online)
Preliminary Rounds: 4th April, 2026 (Online)
Advanced Rounds: 18th April, 2026 (Offline)
REGISTRATION PROCEDURE
Final Registration shall be completed on or before 1st March, 2026 through this Registration Link. The event is set to host a limited number of teams, therefore, it is recommended that the interested teams complete the Final Registration as early as possible.
CONTACT
For further details, please write to us at nimcc@tnnlu.ac.in or contact Ria Rathish (Participants subcommittee): +91 84389 47190, Akaash Ramnath (Convenor): +91 89399 25678, Hari Venkatesh (Co-Convenor): +91 86672 72282, Preethi Manasa R (Co-Convenor): +91 99401 68021.
IMPORTANT LINKS
The important documents can be accessed at: Click here