Dates: 8 May to 10 May, 2026
Last Date for Application: 25 th April, 2026
Programme Overview:
Day 1: Foundations of International Arbitration and Business Dispute Resolution
Day 2: Technology and Innovation in Arbitration
Day 3: Artificial Intelligence and the Future of Arbitration
About the Programme:
It is a fact that as an alternative to the traditional method of litigation, more and more businesses are looking into the non-formal and flexible methods of business disputes resolution. Especially, the system of arbitration has emerged as a dominant form of resolution of international commercial or business disputes. Several leading international organizations, both private and inter-governmental entities, such as the International Chamber of Commerce (ICC), the London Court of International Arbitration (LCIA) and the World Intellectual Property Organization (WIPO), have been actively promoting these less formal methods of dispute resolution. One of the chief advantages of approaching these bodies is that these arbitral institutions are having their own time-tested rules and procedures for conducting the arbitration, which avoids the problem of jurisdictional frictions which are inherent in any multi-jurisdictional disputes.
At the same time, the rapid progress of digital technologies, particularly Artificial Intelligence (AI) and Information and Communication Technology (ICT), has created new opportunities for the prompt and effective resolution of such disputes. These technology advancements are altering the practice of arbitration and creating critical legal, ethical, and procedural issues. Techniques such as Online Dispute Resolution (ODR), AI-assisted arbitration, and technology-enabled dispute management are becoming increasingly important for resolving cross-border commercial disputes, technology-related conflicts, and emerging issues in AI-powered business environments.
Programme Features:
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Cross-border business disputes
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Business disputes resolution
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International arbitration
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AI-assisted arbitration and technology-enabled arbitration
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Online dispute resolution (ODR) and AI-driven dispute resolution mechanisms
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Arbitration of AI-related and digital commerce disputes
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Use of AI tools in dispute resolution processes
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Legal, ethical, and regulatory challenges of AI in arbitration
Course Fees:
Industry: INR 3000
Government Officials: INR 2000
Faculty: INR 2000
Students: INR 1000
For Registration kindly click the link or scan the QR code:
http://erp.iitkgp.ac.in/CEP/courses.htm
(Kindly search for the term ‘Arbitration’ in the page to find the course)
For queries: essares.hnlu@gmail.com
Seats for the programme are limited and will be allotted on a first-come, first-served basis.
