Cyber Crimes in India is one of the most challenging issues in contemporary times. It has posed several questions to our traditional legal jurisprudence. The issue has also received attention national and worldwide with emergence of newer technology. It has impetus and relevance in contemporary times because of the several initiatives made by government like ‘Make in India’, ‘Digital India’ where the companies across the world are invited to make their investment in India.
Indian law on the Information Technology by some amendments, appears to have made some headway in the direction but substantive gaps persist in definitions, conceptual comprehension and consistency of Rules read with the Act. Many may not know the exact implications and usages of the cyber law to internet crimes targeting individuals. The present seminar aims to create awareness about the cyber laws, issues and challenges of cybercrimes towards the society among the students, academicians, professionals and others.
Keeping in view the above, the deliberations need to be held so that a deep insight about the problems, perspective, issues and challenges about the topics need to be discussed and analysed. This seminar is intended to provide a platform to academicians, lawyers, corporate personalities and scholars all over the country and abroad to share their research work.
Objective of the Seminar

The objective of the seminar is to ease out, discuss, and make deliberations on the following areas.

  • Citizen friendly Safe and Secure internet
  • Legal Challenges in Cyber laws.
  • Relationship between internet rights and internet security
  • Freedom, Security and Growth in Cyberspace
  • Digital Democracy and Digital Diplomacy
Themes for participants: 
  1. Emerging Trends in Cyber World
  2. Role of UN for preserving Peace and Security in Cyber Space.
  3. Crime against Women in Cyber world
  4. Crime against Children in Cyber world
  5. Crime against Government in Cyber world
  6. Privacy, Defamation & Data Protection in Cyber space
  7. Fake ID’S in Online Social Networks (OSNs),
  8. Cyber Forensics & Electronic Evidence and Investigations
  9. Online-Consumers in Cyberspace
  10. Banking Financial Fraud, Scams in Cyber world
  11. Net Neutrality & Regulation of Internet
  12. Artificial Intelligence and Cloud Computing & New Challenges
  13. Internet of Things, Block Chains – Emerging Challenges
  14. Cyber Extremism & Radicalization
Note: -The above themes are indicative and the author can send the article on any topic related to the broad theme of the Seminar.
Registration Procedure

Registration fee can be made either through Demand Draft or cash on the spot. The Demand Draft is to be made in favour of The Registrar, Jamia Millia Islamia, New Delhi-25

Registration Fee
  • Indian Delegates: 1000 (INR)
  • Research Scholars/Students: 500 (INR)
  • Foreign Delegates: 2000 (INR)
Important Dates
  • Submission of Abstracts by: 25th January, 2019
  • Notification of selected Abstracts: 28th January, 2019
  • Submission of full papers by: 26th February, 2019
  • Notification of selected papers: 01st March, 2019
  • Last date for Registration via E-Mail: 04th March 2019
  • National Seminar Date: 09th March 2019
Contact

Convenors of the Seminar

  • Dr. Ghulam Yazdani, Associate professor: 9891989168
  • Dr. Qazi Mohammed Usman, Associate Professor: 9911273183, qusman@jmi.ac.in

Venue: 

Faculty of Law

Jamia Millia Islamia

Maulana Mohammad Ali Jauhar Marg; New Delhi-25

For more details, refer seminar_law_2019march9

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