KAMKUS College of Law, Ghaziabad, successfully organised the 2nd Kamla Sukul Memorial National Moot Court Competition, 2026 on 24—25 October 2026. The two-day national event was conducted under the patronage of Mr. Kusumakar Sukul, Chairman, Bhagirath Sewa Sansthan; Mr. Karunakar Sukul, Secretary, Bhagirath Sewa Sansthan and Chief Mentor, KAMKUS College of Law; and Mr. Amitabh Sukul, Director, Bhagirath Sewa Sansthan. The competition was organized by the Moot Court Committee of KAMKUS College of Law with the objective of providing law students practical exposure to constitutional adjudication, legal research, advocacy, and contemporary technological challenges.
The event was convened by Dr. Tabassum Baig and co-convened by Dr. Neelima Agarwal, Ms. Somna Singhal, and Mr. Prakhar Dwivedi, with the dedicated support of the faculty members and student volunteers of the institution.
The Competition witnessed participation from 21 teams representing leading law schools and universities from across India, including Symbiosis Law School, Pune (Maharashtra); University Institute of Legal Studies, Punjab University, Chandigarh; Sharda University, Greater Noida; Delhi Metropolitan Education, Noida; Fairfield Institute of Management and Technology, New Delhi; Banasthali Vidyapith, Rajasthan; Manav Rachna University, Haryana; SRM University Delhi-NCR; Quantum University, Uttarakhand, and several other reputed institutions.
The Moot Proposition was based on the contemporary theme of “Generative Artificial Intelligence, Deepfakes, and Democracy: Constitutional Dimensions of Freedom of Speech, Reputation, Electoral Integrity and Intermediary Liability.” Participants addressed complex constitutional and technological issues involving AI-generated misinformation, deepfake content, electoral integrity, intermediary accountability, freedom of speech and expression, and the protection of dignity, privacy, and reputation in the digital age. https://onedrive.live.com/personal/26f78e1ab82aaa37/_layouts/15/doc.aspx?resid=d856a189-30dd-4483-8d29-5a76e2811957&cid=26f78e1ab82aaa37
Over the course of two days, participants demonstrated exceptional legal research, memorial drafting, constitutional interpretation, analytical reasoning, and oral advocacy skills. The competition provided a realistic courtroom experience and enabled students to engage critically with emerging challenges at the intersection of law, technology, and democratic governance.
After closely contested rounds, Symbiosis Law School, Pune emerged as the Champion of the Competition and was awarded the “KAMKUS Vidhi Ratna Trophy,” a cash prize of ₹11,000, and certificates. Sharda University secured the Runner-Up position and received a trophy, certificates, and a cash prize of ₹5,100.
The Special Awards were conferred as follows:
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Best Researcher (Joint Award): University Institute of Legal Studies, Punjab University, Chandigarh, and Fairfield Institute of Management and Technology, New Delhi.
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Best Speaker: Fairfield Institute of Management and Technology, New Delhi.
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Best Memorial: Delhi Metropolitan Education (DME), Noida.
The recipients of the Special Awards received trophies, certificates, and a cash prize of ₹2100.
The Competition received valuable support from SCC Online as the Knowledge Partner and SCC Times as the Media Partner, significantly enhancing the academic reach and professional impact of the event.
On the occasion, Mr. Karunakar Sukul emphasized the growing importance of legal understanding of artificial intelligence, digital governance, and emerging technological challenges. Dr. Ambuj Sharma, Principal, stated that such national-level competitions play a vital role in strengthening research aptitude, critical thinking, advocacy skills, and professional competence among law students. Dr. Neetu Mankotia, Vice-Principal, expressed gratitude to the participants, judges, organizers, and supporting institutions for contributing to the success of the event.
The 2nd Kamla Sukul Memorial National Moot Court Competition, 2026 concluded successfully, reaffirming KAMKUS College of Law’s commitment to academic excellence, legal scholarship, experiential learning, and meaningful engagement with contemporary constitutional issues in an increasingly technology-driven world.
