The Centre for Labour Laws (CLL), National Law Institute University, Bhopal is delighted to share that the centre in collaboration with Luthra and Luthra Law Offices India, is organising the 1st NLIU—Luthra & Luthra Certificate Course on Labour & Employment Law Across Transactions & Disputes, 2026 — a two-day intensive, practice-oriented programme scheduled for 3rd—4th April 2026.
About the Programme
In an era where labour and employment law intersects dynamically with corporate transactions, regulatory compliance, and dispute resolution, this course is designed to equip participants with a comprehensive understanding of the field. The programme covers:
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The foundational framework of India’s labour laws and the new Labour Codes
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Labour considerations in M&A and corporate transactions
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Workforce integration, gig economy, and platform employment
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Digital workplaces, technology law, and intellectual property concerns
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Industrial disputes and evolving dispute resolution under the new regulatory regime
The course is distinguished by the involvement of an exceptional panel of Partners from Luthra and Luthra Law Offices India — Harish Kumar, Vikash Kukreti, Zeeshan A. Khan, Vipin Sharma, and Rajeev Rambhatla, along with Sidhaant Jain (Associate) — bringing together expertise across corporate transactions, regulatory advisory, technology law, intellectual property, and dispute resolution.
Key Details
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Course Dates: 3rd — 4th April 2026
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Last Date to Apply: 1st April 2026
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Mode of Participation: Online and Offline
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Eligibility: Law students in their second year and above of the B.A. LL.B. (Hons.) or equivalent integrated programme
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Selection: Limited seats with structured allocation between NLIU students and participants from other institutions
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Top Performers will be awarded internship opportunities and scholarship offers
For any queries, please feel free to reach out to us at centreforlabourlaws.nliu@gmail.com with the subject line ‘Query: NLIU—Luthra Certificate Course 2026’.
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