Call for Delegations: 1st Assam University National Moot Court Competition, 2026

The Moot Court Society, Department of Law, Assam University, Silchar, is pleased to invite law schools and universities across the country to participate in the 1st Assam University National Moot Court Competition, 2026, to be held in person on the University campus on 27th and 28th November, 2026. The Competition seeks to promote rigorous legal research, disciplined written advocacy and persuasive oral pleading among students of law, and to provide a national forum for the exchange of ideas on questions of Constitutional Law, Criminal Law and Environmental Law.

COMPETITION AT A GLANCE

ABOUT THE ORGANISERS

Assam University, Silchar

Assam University is a premier Central University established pursuant to an Act of Parliament in 1989, located across a sprawling campus at Dargakona, Silchar, Assam. Serving as a pivotal seat of higher education and multidisciplinary scholarship in Northeast India, the University is recognized for its academic distinction and institutional performance. In 2025, it secured the 97th position in the National Institutional Ranking Framework (NIRF) and was ranked 11th nationwide in the National Green University Rankings in 2026 for its environmental stewardship and sustainable campus practices.

DEPARTMENT OF LAW

Established in 2004 under the aegis of the School of Social Sciences, the Department of Law stands as one of the pioneer legal education centres in the region to introduce the integrated five-year B.A. LL.B. (Hons.) program. The Department also offers advanced post-graduate LL.M. and doctoral Ph.D. degrees, fostering critical jurisprudence and high-impact legal research. Over two decades of academic stewardship, its graduates have built distinguished careers across the subordinate and higher judiciary, litigation chambers, premier corporate law firms, public policy organizations, and academia.

The Moot Court Society

The Moot Court Society operates as the nodal student-administered body committed to advancing clinical legal training, appellate advocacy, and dispute resolution simulations within the Department of Law. With a dedicated cohort exceeding 350 student members, the Society regularly organizes institutional competitions, intensive workshops, and procedural legal clinics to equip emerging advocates with practice-ready litigation and analytical skills:

COMPETITION STRUCTURE

The Competition shall proceed through four successive stages, culminating in the Grand Finale.

• Memorial Evaluation Round: Up to 32 registered teams shall submit written pleadings for both the Petitioner and the Respondent. The memorials shall undergo double-blind peer assessment out of 100 points, following which the top 16 teams shall advance to the oral rounds.

• Octa-Final Rounds: The 16 qualifying teams shall argue on both sides. Progression to the Quarter-Finals shall be determined on cumulative oral assessment cores rather than an immediate knock-out, and the 8 highest-scoring teams shall advance.

• Quarter-Finals and Semi-Finals: Direct knock-out oral rounds, adjudicated by senior advocates, academic scholars and judicial officers.

• Grand Finale: The top two teams shall argue before a designated bench to determine the Winners and Runners-Up.

Time Allocation

During the preliminary and quarter-final stages, each team shall be allotted 20 minutes, apportioned as 10 minutes per speaker. This allocation is inclusive of the time reserved for Rebuttal and Sur-rebuttal.

ELIGIBILITY

• Academic programme: The Competition is open to students currently pursuing the three-year LL.B. or five-year integrated LL.B. degree programme at any recognised university or law school approved by the Bar Council of India.

• Team composition: Each team shall comprise three members, namely two designated Speakers and one designated Researcher.

• Institutional representation: Only one team shall be permitted to represent any individual institution.

• Institutional endorsement: Teams must submit an authorisation or endorsement letter from their respective Dean, Head of Department or Faculty Convenor.

VENUE AND MODE

REGISTRATION AND SUBMISSION PROCEDURE

1. Provisional Registration. Institutions must review the official moot proposition and complete the online provisional registration form before the stipulated deadline.

2. Memorial Submission. Soft copies of the written memorials for both the Petitioner and the Respondent must be uploaded through the designated submission portal, in accordance with the prescribed formatting standards.

3. Final Registration (Top 16 Teams). Teams qualifying for the oral rounds shall receive a final registration and payment notification within 24 hours of the announcement of the memorial evaluation results. Final registration must be completed within the prescribed payment window.

FEE DETAILS

IMPORTANT DATES AND DEADLINES

PRIZES AND AWARDS

SCC Online Access Benefits

• Three one-year complimentary subscriptions to SCC Online Web Edition shall be awarded to the winning team, each valued at INR 33,500 (total value: INR 1,00,500).

• One-month complimentary access to SCC Online Web Edition shall be provided to all registered participants, valued at INR 3,100 each.

Participant Recognition

Every registered participant shall receive an official Certificate of Participation and a traditional Assamese Gamosa.

CONTACT INFORMATION

Institutional Secretariat

• aunmcc2026@aus.ac.in

• moot.court.society@aus.ac.in

Student Organising Committee

OFFICIAL LINKS

• Master Link for official document: https://shorturl.at/JpDIj

• Official Competition Portal: https://aunmcc2026.ai.studio/

• Instagram: @tmcs.aus

• Official Assam University Website: www.aus.ac.in

The Moot Court Society warmly invites your institution to join us in Silchar.