RGNUL

ABOUT CBLT

The Centre for Business Laws & Taxation (“CBLT”) is a research centre under the aegis of the Rajiv Gandhi National University of Law, Punjab (“RGNUL”) that aims to promote and conduct interdisciplinary research and undertake numerous activities and projects in the realm of Business Laws and Taxation. This centre is headed by our esteemed faculty coordinator, Dr. Manoj Kumar Sharma.

The Centre for Business Laws and Taxation (CBLT) is one of Rajiv Gandhi National University of Law, Punjab's flagship centre. The Centre aims to further its objective of bridging the gap between theory and practice of corporate law. It is established to promote comparative research and discussion in the field of corporate law. It focuses on analyzing current policy approaches on various areas of corporate laws such as corporate governance, insolvency law, mergers and acquisitions, taxation etc. It plans to streamline the process of learning through academic courses, programs and publications. It also focuses on identifying the gaps existing between industry and academia by effective joint research. The Centre follows a multi-disciplinary approach for recognizing problems in the field of corporate laws and endeavours to engage in dialogue to facilitate changes in it. It is based on the objective of establishing a culture of discussion on corporate laws in the country by educating the next generation of lawyers and law students.

ABOUT THE COURSE

The landscape on corporate law has been changing and has even undergone a sea change during the last few decades. Varied issues in the corporate law domain including insolvency resolution of companies, mergers and amalgamation deals etc have sprung up and the corporate lawyers had to confront with ever changing corporate world regulations. To cope up with such issues, legal framework has also undergone amendments and enactment of new laws, rules and regulations. Further, there is a wide gulf between law in theory and law in practice. Keeping this mind, the certificate course on corporate laws and practice is structured with the objective of analyzing the current legal issues in the field of corporate litigation by identifying the lacunas existing in corporate law so as to benefit law students and young professionals understand the nuances of corporate litigation. It will cover various topics of contemporary importance such as structuring a merger deal, preparing a resolution plan, regulation of crypto currency, data privacy and competition law amongst others.

The Centre is proudly hosting this course in February-May, 2023.

OBJECTIVES OF THE COURSE

To acquaint learners with the practical aspects of various business laws:

  • To develop corporate drafting skill of the learners

  • To inculcate an understanding of the practical aspects of the law relating to insurance, competition and investment

  • Help students get jobs in the corporate sector

  • To acquaint learners with contemporary developments in corporate taxation and real estate law;

  • To enhance the analytical and critical thinking skills in the field of corporate finance; and,

  • To analyze judicial opinions and legal arguments on crucial business matters

REFERENCE MATERIAL

The course instructor may deliver the lectures with the help of documented materials and power point presentation. Essential readings and cases on all topics will be shared with the learners from time to time.

TEACHING PEDAGOGY

The course will be taught through online and offline lectures by experts in the area of corporate law. Together with the lecture method, case study and collaborative method may also be adopted to analyze the issues surrounding the various aspects of legal and regulatory framework of companies. End of session assignment to be discussed in the next session like a dummy case study.

EVALUATION OF THE COURSE

The course is a two credit course and for the purpose of evaluation, examination based on relevant MCQs relating to the topics discussed shall be held in online mode. Each participant shall be required to secure at least 55% marks in order to become eligible for the award certificate of the course.

FEEDBACK OF THE COURSE

A feedback form shall be circulated amongst the candidates after the end of every session. It shall be mandatory for every candidate to fill the form in order to get the course certificate.

RESOURCE PERSONS FOR THE COURSE

Senior advocates, professionals and practitioners in the field of Business law and practice shall discuss the topics chosen out of the tentative list of topics given in this brochure.

COURSE FEE

The registration fee is Rs. 1000/- for RGNUL Students and Professional and Rs. 2000/- for others.

REGISTRATION

Every student of the B.A. L.L.B (Hons.), L.L.M or practitioners in the field of law wishing to attend the online course has to register using the given link. The last day to register for the course is 7th February, 2023 at 11:59 pm. No registrations beyond the following deadline will be entertained. Please note that this is the preliminary registration, the final registration link for payment of registration fees will be circulated after 5 days of the deadline of preliminary registration.

For queries, please contact the undersigned.

Ms. Avishikta Chattopadhyay (+91) 9800960982

Ms. Dikshi Arora (+91) 9024559982

Mr. Harshit Bhimrajka (+91) 982951257

To know more, refer CORPORATE LAW PRACTICUM COURSE- Brochure

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