Call for Papers | Two-Day National Conference on “Emerging Frontiers of Intellectual Property Law in the Era of Technology, AI & Globalization” November 3-4, 2026 | Online Mode

The DPIIT-IPR Chair, Maharashtra National Law University, Nagpur, is organizing a Two-Day National Conference on “Emerging Frontiers of Intellectual Property Law in the Era of Technology, AI & Globalization” on November 3-4, 2026, in an online mode.

About Maharashtra National Law University, Nagpur

Maharashtra National Law University, Nagpur, established in 2015 by the Government of Maharashtra, is a premier institution committed to excellence in legal education and research. The University is recognised by the University Grants Commission under Section 12 of the UGC Act, 1956 and by the Bar Council of India. It is also a member of the Association of Indian Universities and the Consortium of National Law Universities.

About the DPIIT-IPR Chair

The Department for Promotion of Industry and Internal Trade, Ministry of Commerce and Industry, Government of India, has established the DPIIT IPR Chair at MNLU Nagpur under the Scheme for Pedagogy and Research in IPRs for Holistic Education and Academia known as SPRIHA in the year 2020. Conceived in alignment with the National Intellectual Property Rights Policy, 2016, the initiative seeks to translate national IP objectives into sustained academic engagement by strengthening research, curriculum design and institutional capacity in intellectual property law.

About the Conference

The two-day conference seeks to examine the evolving dimensions of intellectual property law in a rapidly transforming technological and global landscape. The conference will bring together academicians, legal practitioners, researchers, policymakers and students to deliberate upon contemporary challenges and emerging opportunities across patents, geographical indications, trademarks, domain names, copyright, designs, biodiversity and traditional knowledge. It aims to foster interdisciplinary dialogue and contribute to progressive, innovation-oriented and sustainable approaches to IP protection and enforcement.

Theme- Emerging Frontiers of Intellectual Property Law in the Era of Technology, AI & Globalization

Suggested Sub-Themes

Sub-Theme I Patents

1. Green Technology Patents and Climate Innovation

2. Emerging Technologies and Patentability Limits

3. AI & Software Patents

4. Green Technology and Sustainable Patenting

5. Patent Ever greening and Pharmaceutical Innovation

6. Patent Protection for Biotechnology and Genetic Technologies

Sub-Theme II Geographical Indications

1. Utilization and Effectiveness of GI Protection

2. Geographical Indications and E-Commerce

3. Counterfeiting of GI Products and GI Enforcement

4. Digital Authentication of GI Products

5. GIs, Rural Development and Producer Rights

6. Globalisation and GI Protection of Indian Products

Sub-Theme III Trademarks

1. Trademark Protection in the Metaverse

2. Trademarks, Domain Names and Cybersquatting

3. Digital Brand Identity Protection through Trademarks

4. Trademark Rights in the Age of Social Media

5. NFTs, Virtual Goods and Trademarks

6. AI, Branding and Trademark Protection

Sub-Theme IV Copyrights and Designs

1. Interplay and Interface of Copyright and Design Law

2. Technology, Creativity and Design Protection

3. AI-Generated Works and Authorship

4. Digital Replicas and Design Infringement

5. Copyright Exhaustion in the Digital Marketplace

6. Synthetic Media and the Idea-Expression Divide

Sub-Theme V Biodiversity and Traditional Knowledge

1. Traditional Knowledge and Patent Protection

2. Traditional Knowledge Databases and Defensive Protection

3. Digital Sequence Information and Biodiversity

4. Biodiversity and Biopiracy

5. Access and Benefit Sharing of Biodiversity

6. Protection of Plant Varieties and Farmers’ Rights

Submission Categories

Long Articles: 4000 to 6000 words

Submission Guidelines

1. Submissions must be original and unpublished.

2. Each paper must include a title and an abstract of 250 to 300 words.

3. Co-authorship is permitted up to two authors.

4. Full paper after abstract acceptance.

5. Plagiarism must not exceed 10 per cent. AI-generated content is not permitted.

6. All submissions shall undergo a double-blind peer review process.

7. Citation style: Harvard Bluebook, 20th Edition.

8. Case laws italicised (e.g., Bayer Corporation v. Union of India).

9. Undisclosed and unacknowledged AI-generated content prohibited.

10. Formatting: Title of the Paper (Garamond, Font Size 14, Bold, Uppercase, Centre alignment); Headings (Garamond, Font Size 12, Bold, Capitalize Each Word, Justified); Main text (Garamond, Font Size 12, 1.5 line spacing, Justified, 1-inch margins); Footnotes (Garamond, Font Size 10, Single spacing, Harvard Bluebook 20th Edition).

Important Dates

Last day of abstract Submission: October 21, 2026

Last day of Full Paper Submission: October 28, 2026

Last day of Registration: October 30, 2026

Registration Fee

Rs. 2000 for Academicians / Research Scholars / Professionals

Rs. 1600 for Co-authors (Academicians / Research Scholars / Professionals)

Rs. 1200 for Students UG/PG

Rs. 1000 for Co-authors (Students UG/PG)

Rs. 800 for Conference Attendees

Rs. 500 for MNLU N Students (Registration fees are non-refundable once paid after selection of abstract)

Awards

Best Paper Presentation (Academician / Research Scholar): Rs. 5000

Best Paper Presentation (Student): Rs. 3000

All participants will receive certificate of participation & presentation.

Contact Details

Email: iprchair@nlunagpur.ac.in

Student Coordinators

1. Muskan Bothra: +91-78528 22990

2. Purwesh Sahare: +91-94219 05612

3. Seema Saini: +91-94043 06352

4. Aksha Sulakhe: +91-94030 57802

For more information, please refer to the conference brochure.