Synergy: Where Law Meets Society Case Study Competition

About the Competition

SYNERGY: Where Law meets Society is a National-Level Case Study Competition that provides students with an opportunity to address contemporary legal and societal challenges through innovative and practical solutions. The competition promotes critical thinking, policy analysis, problem-solving and strategic decision-making, with an interdisciplinary focus spanning law, social sciences, public policy, environmental studies, technology and management.

Theme: Innovation, Law and Justice:

“Innovation distinguishes between a leader and a follower.”

The case studies reflect the complex interplay between innovation, law and social justice in contemporary India. Participants are expected to analyse real-world challenges, identify key stakeholders and propose comprehensive, feasible and sustainable solutions balancing competing interests and constitutional values.

Event Details

Date: 13th November, 2026
Venue: Vivekananda Institute of Professional Studies, AU-Block, Outer Ring Road, Pitampura, Delhi – 110034
Team Size: Minimum 1 Member; Maximum 3 Members
Registration Fee: ₹500 (1-3 Members) – Early Bird Offer till 20th September, 2026
Registration Fee after 20th September, 2026: ₹800 (1-3 Members)
Last Date to Register: 20th October, 2026
Last Date for Submission of PPT and PDF: 30th October 2026
Eligibility: School students (Classes IX-XII), undergraduate students and postgraduate students from recognized institutions across India.
All team members must belong to the same institution.
No requirement criteria of 1 team per institution is there.

Case Problems

Case Study 1: The Neelanadi Effluent Crisis – industrial pollution, environmental compliance, livelihoods and innovative regulatory solutions.
Case Study 2: The Voice on the Phone – AI voice cloning, banking fraud, consumer protection, telecom regulation and AI governance.

Participants must choose one of the two case problems provided in the brochure. Each team must design ONE solution in the form of a business/startup idea, product/technology solution, or law/policy/bill addressing at least two of the challenges specified in the chosen case.

What Participants Must Address

Problem Diagnosis – socio-legal, ethical and operational issues.
Stakeholder Analysis – interests, roles, responsibilities and conflicts.
Legal & Policy Framework – applicable constitutional provisions, laws, policies, regulations and judicial precedents.
Proposed Strategy – comprehensive, feasible and sustainable solution.
Implementation Roadmap – timelines, responsibilities, actions and measurable milestones.
Financial Plan – budget allocation, estimated costs and projected financial requirements.
Monitoring & Accountability – indicators, review timelines, reporting and grievance redressal.

Submission Requirements

Presentation must be submitted in both PDF and PPT formats.
Presentation should contain 5 content slides, excluding the cover page, thank-you slide and appendix/reference slides.
Submission deadline: 30th October, 2026.
File name format: TeamName_CSS (e.g., Innovators_CSS).
Only one submission per team is permitted.
No modifications are permitted after submission, except for teams qualifying for the final round.
Participants must clearly state and justify assumptions.
All data, legal provisions, policies and frameworks must be explicitly cited.
Flowcharts, graphs, stakeholder maps and other visual elements are recommended.
Presentation must be in English.

Competition Structure

The competition will be conducted in two rounds:

Preliminary Round – Case Study Presentation/Pitch: 8-minute presentation followed by a 2-minute Q&A.
Final Round – Innovation Round: Qualifying teams receive an on-the-spot additional challenge related to their original case and must adapt their solution accordingly. The final pitch is allotted 10 minutes, followed by Q&A.

The best-performing team from each preliminary-round room will qualify for the Final Round.

Evaluation Criteria – 100 Marks

Problem Identification & Analysis – 20 marks
Legal & Policy Soundness – 20 marks
Innovation & Creativity – 15 marks
Feasibility & Scalability – 15 marks
Social Impact & Ethical Considerations – 10 marks
Research & Use of Data – 10 marks
Presentation & Communication – 10 marks

Prizes & Recognition

Winner: Cash Prize + Gift Hamper + Certificate of Merit
First Runner-up: Cash Prize + Gift Hamper + Certificate of Merit
Best Presenter Award: Cash Prize + Gift Hamper + Certificate of Merit
All participants shall receive a Certificate of Participation.

Important Rules

Registration is complete only after the Google Form is filled and the requisite payment is made.
Late registrations will not be accepted under any circumstances.
Registration fee is strictly non-refundable.
All submissions must be original. Plagiarism, AI-generated content and copyrighted content without proper citation are prohibited and may result in immediate disqualification.
Presentations must be fact-based, legally neutral and non-partisan.
Participants must maintain anonymity throughout the evaluation process.
Only registered team members may participate; changes in team composition are not permitted.
Only the Team Leader may make the final submission and act as the official point of contact.
Judges’ decisions shall be final and binding.
Official updates shall be communicated through official WhatsApp groups and registered email IDs.