About the Conference:
The Courts and the Constitution Conference (CnC) is an annual public law conference that seeks to foster critical engagement with contemporary constitutional developments in India. The Conference is jointly organised by Law and Other Things Blog, NALSAR University of Law and BML Munjal University.
The links of the previous editions can be found here (2025 and 2024). It brings together judges, academics, practitioners, journalists, and students to critically engage with pressing constitutional developments. In previous editions, the Conference has hosted distinguished participants including Justice B.V. Nagarathna (Supreme Court of India), Justice Ravindra Bhat (Retd.), Justice Sapna Pradhan Malla (Supreme Court of Nepal), Prof. Sudhir Krishnaswamy, Shyam Divan, Arvind Narrain, Shadan Farasat, Dr. Nandini Sundar, Vrinda Bhandari, Apar Gupta, Suhirth Parthasarathy, and Dr. Gurpreet Mahajan, among others.
The 2026 edition continues this tradition by reviewing key judicial trends and constitutional controversies from the previous year, while also offering deeper theoretical and doctrinal reflections on the future of constitutionalism in India. Through carefully curated panels and discussions, the conference aims to bridge scholarship and practice and encourage meaningful participation from emerging scholars and practitioners.
Participation Cap:
Registration is limited to a maximum of 60 participants (students, academics, and practitioners combined). Selection will be on a first-come, first-served basis, subject to payment confirmation.
How to Register?
Please fill out the Registration Form here :- https://docs.google.com/forms/d/1_4F2r4AFQtOyqTf0uFPlFpESrcZ9RQA5oe7zA-sSWDI/viewform?edit_requested=true
Deadline is 15 March, 2026.
Conference Themes and Panels:
This year’s concept can be accessed here.
|
Panel Title |
Focus Area |
|
Judging the Judges: Behavioural Accountability in Indian Constitutional Courts |
Judicial conduct, extrajudicial speech, impeachment, in-house mechanisms, and the limits of accountability vis-à-vis judicial independence |
|
Reworking Constitutional Boundaries: Gubernatorial Power, Federalism, and Institutional Balance |
Governor—State conflicts, Articles 200 & 201, separation of powers, and the expanding jurisdiction of the Supreme Court |
|
Adjudicating the Environmental Juristocracy: Judicial Evasion and the Crisis of the Rule of Law |
Environmental governance, post-facto clearances, green-versus-green conflicts, and judicial policy-making |
|
Punishment and State Violence |
Death penalty jurisprudence, bail under anti-terror laws, bulldozer justice, border detentions, and punishment without trial |
|
SIR: Contours and Contents of Citizenship |
Doctrinal and constitutional dimensions of citizenship, belonging, and exclusion |
Eligibility:
-
Students currently enrolled in:
○ 5-Year LL.B. Programme, or
○ 3-Year LL.B. Programme
-
Academicians engaged in teaching or research in law or allied disciplines
-
Legal Practitioners, including advocates and legal professionals
Registration Fee
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Students: ₹3,000
-
Academicians / Practitioners: ₹6,000
The registration fee includes:
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Accommodation for two days
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All meals during the conference
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Local transport for conference-related travel
Payment Details
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Beneficiary Name: Registrar NALSAR SBC Activities
Account Number: 8106649221
IFSC Code: IDIB000S166
Bank: Indian Bank
Branch: Shameerpet
Address:
Sy. No. 44, Rajiv Rahadari,
Shameerpet, R.R. District, Hyderabad
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