About the organiser/college/university

In 1981, Shri Vile Parle Kelavani Mandal (SVKM) established Narsee Monjee Institute of Management Studies (NMIMS) to meet the growing demand for management education. With the legacy of 38 years, NMIMS has grown to be not only one of the top-IO B-schools in India but also emerged as a multi-disciplinary, multi-campus University and fourteen constituent schools, of which Kirit P Mehta School of Law is one. Established in the year 2013 approved by the Bar Council of India aims to provide a Law School with a global focus and international outreach dedicated to advancing human dignity, social and economic welfare, and justice through knowledge of the law.

 

Details about the Event

The first ever International Moot Court Competition was held on the theme of ‘Data Privacy’ in 2019. The second international competition was held on the theme of ‘International Environment Law’ which was originally scheduled for March 2020 but since we were hit by the pandemic, the competition was successfully concluded on a virtual platform in August 2020. The previous edition in 2021,  which was held last year on the theme of ‘International Investment v. National Security’, saw a participation of over 200+ students from across the world with pertinent teams from international institutions being a part of the competition, along with the presence of over 60 esteemed legal luminaries from the Supreme Court, various high courts and prestigious law firms across the country.

The SVKM’s NMIMS Kirit P Mehta School of Law’s 4th International Moot Court Competition, 2022 is scheduled from 5th – 7th August 2022 on the theme of International Crimes. The proposition for this edition has been drafted by the prestigious Mr. Ankoosh Mehta, (Partner-White Collar Crimes), Cyril Amarchand Mangaldas.

 

About the Theme

International Crimes: Humanitarian Law and War Crimes

International crimes include the most serious crimes that are a matter of global concern. The four main categories are primarily genocide, crimes against humanity, war crimes, and the crime of aggression. Since these crimes affect a considerably large number of people, it becomes crucial to have laws that may help regulate situations like war and also punish those responsible for mass death and destruction. Humanitarian law also referred to as the laws of armed conflict specifically deal with and regulates the conduct of war. War crimes may include heinous offences like killing civilians, killing prisoners of war, wartime sexual violence, committing genocide and others. Since forested offences are a serious concern globally, it becomes important to understand the intricacies.

With this background in place, the moot proposition for the 4th International Moot Court Competition delves into the intricacies of international humanitarian law in an endeavour to unravel the underlying controversies and complexities. The proposition thereby attempts to provide the participants with an exhilarating scenario to explore the contours of international crimes and thereby arrive at a settlement in conformation with the applicable laws and standards.

 

Eligibility

All students enrolled bona fide in an undergraduate i.e. 3 years/ 5 years and postgraduate law programme conducted by any college or university shall be eligible for participation in the competition. Each College/University/Institution shall be allowed to register only one team in the competition.

 

Location/Format

The event will be conducted in a hybrid format. It shall be compulsory for the national teams to be physically present at the venue (Mumbai campus) for the competition while the international teams can join us virtually.

 

Registration/Submission Procedure

Teams can provisionally register themselves by sending an email with the details of the participating team and college name at: mcc.sol@nmims.edu. The details of the final registration will be intimated soon. For submission of memorials, both a soft copy and a hard copy are required to be submitted.

 

Registration Fees

  1. National Teams: INR 7, 500/- inclusive of GST at 18% (Registration Fees: INR 2, 400; Accommodation: INR 4, 000)
  2. International Teams: $45 US Dollars (INR 3, 500 inclusive of GST)

 

Deadlines/Dates

  • Last Date for Final Registration (Submission of Hard Copy Documents): June 30th, 2022
  • Last Date for Provisional Registration and Payment: June 15th, 2022
  • Last Date for Seeking Clarifications: June 15th, 2022
  • Last Date for Submission of Memorial: Soft Copy- July 10th, 2022; Hard Copy- July 15th, 2022
  • Oral Rounds: August 5th-7th, 2022

 

Contact Details: 

For any queries please feel free to reach out to us on:

Araji Mishra: +91 94072 89300

Anindya Mishra: +91 92649 83940

 

Official Link:

All information about the competition shall be communicated through the official website: HERE

For more information, refer

IMCC 2022_RULE BOOK

IMCC Moot Prop

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