4th Annual International Conference on Comparative Law [February 10 – 11, 2023]

   

ABOUT THE CONFERENCE: AN INTRODUCTION

Amity Centre for Comparative Legal Studies under the aegis of Amity Law School, Noida [Amity University, Uttar Pradesh (India)] in collaboration with the School of Business and Law, Edith Cowan University (Western Australia), is delighted to host the 4th Annual International Conference on Comparative Law on February 10 – 11, 2023 in a hybrid format.

Our Legacy

International Conference on Comparative Law – 2022

The ICCL 2022 was held on February 18 – 19, ICCL – 2022, in the online mode. The conference was conducted in partnership with the School of Business and Law, Edith Cowan University, Western Australia. It attracted participation from sixteen nations and fourteen Universities spread across five major continents, namely, Asia, Australia, Europe, Africa and North America. Three National Law Universities joined forces as academic collaborators, including Rajiv Gandhi National University of Law [RGNUL], Patiala, Punjab; Gujarat National Law University [GNLU], Ahmedabad, Gujarat; and Himachal Pradesh National Law University [HPNLU], Shimla, Himachal Pradesh. Besides the industry partners were the Council of Australian Law Deans and the International Association of Law Schools [IALS], a global association that is working towards improving legal education. Selected papers from the Conference will be published in an Edited Book titled “Comparative Approaches in Law and Policy”, published by international publisher. The Book shall be unveiled in ICCL – 2023.

International Conference on Comparative Law – 2021

Launched on February 19-20, ICCL – 2021 was magnificent in its design and execution. Partnered with the School of Business and Law, Edith Cowan University, Western Australia, it

welcomed participation from twelve Universities spread across four continents, Asia, Australia, Europe and North America. Four National Law Universities collaborated as academic partners, including Dr Ram Manohar Lohia National Law University [RMNLU], Lucknow; Gujarat National Law University [GNLU], Ahmedabad, Gujarat; Dharmashastra National Law University, Jabalpur, Madhya Pradesh; and Himachal Pradesh National Law University [HPNLU], Shimla, Himachal Pradesh. Besides, the International Association of Law Schools [IALS], a global association working toward improving legal education, was the industry partner. ICCL – 2021 was further fortunate to have a representation from the prestigious Council of Australian Law Deans, a peak body of Australian Law Schools. Selected papers from the Conference were published in an Edited Book titled “Comparative Law: Its Facets, Nuances and Intricacies”, published by Newgen [Thomson Reuters Group] [ISBN: 978-93-93702]. This book was released in May 2022 and is available for purchase.

International Conference on Comparative Constitutional Law – 2019

The inaugural edition of the conference, organized in February 2019, was an intellectual deliberation on various sub-themes within the broad umbrella theme of “Comparative Constitutional Law”. Titled “Comparing and Contrasting the Constitutional Models of India and Australia”, it was an academic collaboration with the prestigious Adelaide Law School, University of Adelaide, Australia. ICCCL – 2019 further partnered with the National Academy of Legal Studies and Research (NALSAR), Hyderabad; National Law University, Jodhpur; Dr Ram Manohar Lohiya National Law University, Lucknow (RMLNLU); the Rajiv Gandhi National University of Law, Punjab (RGNUL); Himachal Pradesh National Law University, Shimla (HPNLU); South Asian University, New Delhi; and the Indian Institute of Public Administration, New Delhi.

Selected papers from the Conference were published in an Edited Book titled “Comparative Reflections on the Constitutional Models of India and Australia” by Bloomsbury [ISBN- 13:9789389867183]. It got released in March 2020 and is on sale.

Other quality submissions which did not become part of the book were published in our in-house refereed, peer-reviewed Journal “Amity International Journal of Juridical Sciences” (AIJJS), ISSN: 2395-4019.

An Esteemed Stage of Legal Luminaries

All the past three conferences were attended by legal luminaries of the highest stature from the Bench, Bar and Academia in India and overseas. To name a few, Hon’ble Ms Justice Indira Banerjee, Judge, Supreme Court of India; Hon’ble Mr Justice Deepak Gupta, Former Judge, Supreme Court of India; Hon’ble Mr Justice A.K. Sikri, Former Judge, Supreme Court of India; Judge, Singapore International Commercial Court; Chairperson, News Broadcasting Standards Authority; Hon’ble Ms Justice Gyan Sudha Mishra, Former Judge, Supreme Court of India, Hon’ble Mr Justice Chandrashekhar, Judge, High Court of Delhi; Hon’ble Mr Justice Prateek Jalan, Judge, High Court of Delhi; Hon’ble Mr Justice Saleem Marsoof, Former Judge, Supreme Court of Sri Lanka & Non-Resident Justice of Appeal, Supreme Court of Fiji, Hon’ble Ms Justice Lyubka Petrova, Judge at Supreme Administrative Court of Bulgaria, Prof. (Dr.) Faizan Mustafa, Vice Chancellor, NALSAR; Prof. Subir K. Bhatnagar, Vice Chancellor, RMLNLU; Prof. Nishtha Jaswal, Vice Chancellor, HPNLU; Prof. S. Shanthakumar, Director, Gujarat National Law University, Gujarat, India; Prof. Manoj Kumar Sinha, Director, Indian Law Institute, New Delhi; Prof. Melissa de Zwart, Dean of Law and Head of School, Adelaide Law School, University of Adelaide, Australia & President of the Council of Australian Law Deans; Prof. Michael Peil, Associate Professor of Law and Vice Dean, JSW School of Law, Bhutan, Prof. Richard Albert; Prof. Rosalind Dixon, Professor of Law, Faculty of Law & Justice, UNSW Sydney, Australia, Prof. Mark Graber, Regents Professor at the University of Maryland Carey School of Law, USA, Prof. Richard Albert, Professor of World Constitutions and Director of Constitutional Studies, The University of Texas at Austin, USA, Dr. Subhajit Basu, Associate Professor, School of Law, University of Leeds, UK, Mr. Vikrant Rana, Managing Partner, S.S. Rana & Co.; Senior Advocate Ms. Geeta Luthra, etc.

2023 CONFERENCE: THEME

A comparative study is the quintessence of municipal law development. Adopting a comparative approach helps to delve deeper into one’s legal system to assess and appreciate the similarities and divergences amongst legislations, legal institutions, political framework, social ideologies, policies and rules in corresponding jurisdictions. This comparison may be ‘bilateral’,i.e., between two distinct legal regimes or ‘multilateral’ involving a comparative analysis of more than two legal systems. The definite aim is the betterment and strengthening of the domestic legal structure.

Comparative methodology to the study of law is not unknown to India. Its impact is apparent, as evidenced in the evolution of Indian law. The illustrious Indian Constitution is a testimony of the country’s practical application of comparative law. It seeks inspiration from the best practices enshrined in the text of analogous Constitutions. In its historical judgements, the revered Indian judiciary has repeatedly referred to the norms prevailing in comparable jurisdictions to advance and nourish the home jurisprudence. The progression of Article 21 of the Constitution of India is one such classic example. Furthermore, the comparative method is strikingly evident in the stances taken by the Indian Courts in extending protection to several socio-economic entitlements and causes, including gender rights, civil and political rights, environmental causes, corporate governance, etc.

Indian jurisprudence has witnessed intense legal practice and comparative law scholarship growth in the last few decades. Global developments, transnational governance, and complex economic inter- dependence, aided by the development of new communication and information technologies, have contributed to making the legal profession more contemporary in scope than ever before. Comparative law, therefore, though as old as law itself, has become of tremendous significance for the growth of modern legal societies.

Against this backdrop, ICCL – 2023 has been conceptualised. It allows legal professionals, learned members of the academia, erudite research scholars and students to explore, assess and compare the legal order of any two or more countries deemed suitable to them, with the single stipulation that India or Australia must be taken as the base of such comparison.

Sub-Themes

ICCL – 2023 has a plethora of non-exhaustive themes and sub-themes to offer! The author may make a suitable choice from the given sub-themes. However, the base country of comparison must be either India or Australia.

THEME 1: Comparative Constitutional Law

• Constitutional Rights and Civil Liberties

• Legislative and Electoral Process

• Constitution and the Judiciary

• Constitutionalism and Rule of Law

• Rights and Liberties of Media

• Ideals of Democratic Institutions

• Facets of Secularism

• State and Legal Structure

• Constitutional Amendments

• Evolving Constitutional Jurisprudence in Modern Times

THEME 2: Comparative Criminal Law and Human Rights

• Comparative Criminal Procedure

• Offences against the State

• Children and the Criminal Justice System

• Financial Crimes

• Bail and Punishment

• Gender-based offences

• Contemporary forensic practices in Criminal Justice System

• Rights of Specially Abled

• Mental Health Care

• Human Rights and Refugee Protection

THEME 3: Comparative IPR, Technology Law and Emerging Legal Domains

• Social Media and OTT Regulations

• Artificial Intelligence and Legal Intersection

• Telecommunication Law

• Intellectual Property Rights

• Metaverse and legal issues

• NFTs, Block Chain and Cryptocurrency

• Air, Space and Maritime Law

• Data Privacy

• Environmental Challenges

• Energy Laws

THEME 4: Comparative Business Law

• Incorporation of Business and its operations

• Banking and Investment Law

• International Trade and Investment

• Insolvency and Bankruptcy

• Anti-Competitive Practices

• Infrastructure and Real Estate

• Alternative Dispute Resolution & International Commercial Arbitration

• Labor and Social Welfare

• Start-Ups and Legal challenges

THEME 5: Comparative Family Law

• Marriage and Divorce

• Succession and Inheritance

• Adoption and Maintenance

• Pre-Nuptial and Spousal Property Settlement

• Intersection of Religion and Family Law

• Relationship like Marriage

• Uniform Civil Code

CONFERENCE FORMAT

The conference will take place over two days. It will open with an inaugural session hosting keynote addresses by eminent speakers from India, Australia and other countries, to be followed by the technical sessions. The second day shall commence with the presentation of research papers in the respective panels, as ascertained by the organising committee based on the designated sub-themes and papers finalised for presentation. The jury will select the best article from each session for special recognition in the valedictory ceremony that will conclude the final day.*

Considering the current pandemic and associated travel restrictions, the conference will be organised in hybrid mode. However, the organisers reserve the right to change the format to online depending on the mode opted by participants. Changes in the mode of delivery will be communicated in advance.

APPLICANT INSTRUCTIONS

1. Abstract: Each applicant must submit 200-300 words abstract providing an overview of the proposed paper by e-mail to iccl@amity.edu no later than December 20, 2022. Each paper will be expected to make a substantial contribution to the comparative law scholarship and the theme of the conference, for example, by advancing new knowledge, connecting previously unrelated facts, offering a critique of existing law, or proposing reform.

2. Important Pre-condition: Authors are encouraged to consider the comparative study focusing on India with any other jurisdiction.

3. Date of Communication of Acceptance of Abstract: The organising committee will notify each applicant of whether their abstract has been accepted by December 25, 2022. Decisions of the organising committee to accept papers for presentation at the conference shall be final.

4. Date of Submission of Paper: Applicants selected by the organising committee to participate in the conference must submit their complete paper by the deadline of January 15, 2023.

5. Paper Format: Each paper must be between 5,000 and 7,000 words and include headings and properly formatted footnote citations (end notes are not permissible). Papers must be in MS Word format with Times New Roman font on an A4 size paper and 1” margin on all sides, font size 12 and line spacing of 1.5. ILI Rules of Footnoting (Indian contributors)/Any other suitable mode of Footnoting used as a norm in the research community of a country (Foreign Nationals) may be followed. [They would be standardised at the time of selection for publication].

6. E-Mail: Papers/abstracts/expressions of interest for mere participation must be submitted by e- mail to: iccl@amity.edu

7. Registration Fee: Each successful applicant must pay the conference registration fee as prescribed herein-below, no later than January 20, 2023. Only one co-author shall be permitted. The registration fee is non-refundable. [The authors whose paper would be selected for presentation shall be informed about the mode of payment through an e-mail.]

8. Participation: Anyone interested in hearing the deliberations that transpire in the inaugural keynote speaker session, valedictory ceremony or technical session is invited to merely participate in the conference on payment of a minimal fee stipulated herein-below. The participant may pose questions, access literature and shall be entitled to a certificate in the capacity of an attendee. They would, however, not be acknowledged as a paper presenter.**

9. Mode of Organizing: To reiterate, the conference is organised in a hybrid mode.

10. Accommodation: If participants require accommodation, a special request will have to be made at the time of registration. The payment for accommodation has to be borne by the participants.

11. Attendance: Participants must attend the conference on both days to receive a participation e- certificate, which will be presented only at the conclusion of the conference.

12. Publication Opportunities: All abstracts shall be published in the conference proceedings. After the conference, selected papers will be published in an edited book (with ISBN). If deemed suitable, papers may also be accommodated in peer-reviewed, refereed journal (s), as the case may be. In this regard, however, the editorial wisdom of the editors and the feedback of the judges shall be conclusive in selecting the worthiness of the paper to be published. Further details against this backdrop will be provided in due course.

13. Website: Refer to the following link for the details of the conference https://amity.edu/alsn/ICCCL2023

IMPORTANT INFORMATION AT A GLIMPSE

Registration Fees [For Presentation]:

No. of Author(s)	Indian National		Foreign National
	Online	Offline	Online	Offline
Single Author	Rs. 1000	Rs. 2000	$ 30	$ 100
Co-Author*** (First author & Second Author both)	Rs. 1700	Rs. 3500	$ 60	$ 180

Registration Fee [For Participation]:

Participant	Participation Fee Payable
	Online	Offline
Indian National	Rs. 500/-	Rs. 1000
Foreign National	$15	$40

Important Dates:

Abstract submission deadline	December 20, 2022
Applicants notified of the outcome	December 25, 2022
Registration fee deadline	January 20, 2023
Paper submission deadline	January 15, 2023
Expression of Interest for Participation (without presentation)	February 05, 2023

ABOUT THE ORGANIZERS

Amity Law School, Noida [Amity University, Uttar Pradesh (India)]

Amity University is a leading research private university established in 2005 under a State Act. It is recognised by the University Grants Commission (UGC) and accredited by the National Assessment and Accreditation Council (NAAC) with an “A+” grade. The University has twenty-one campuses in India and eight international locations. It provides higher education in diverse disciplines, including an excellent law program through Amity Law School. Amity Law School, Noida, has been conferred the South Asia Legal Excellence Award, the best emerging Law school award by SILF and MILAT, and the “Promising Law School‟ award by Legal Desire. The Law School is committed to preparing the next generation of fully equipped legal professionals to face the profession’s demands. It is focused on the student experience and aims to provide an intellectually stimulating learning environment for its nearly five thousand students. The Law School’s curriculum integrates learning about legal concepts with practical training, and its legal academics work collaboratively toward achieving these goals. The Law School presently offers three undergraduate five-year LLB programmes: BA LLB (H), BBA LLB (H) and B.Com LLB (H). It also provides a three-year LLB along with an LLM and PhD.

School of Business and Law, Edith Cowan University, Western Australia

Edith Cowan University, named after Edith Dircksey Cowan, the first woman to be elected to an Australian Parliament, has more than 30,000 undergraduate and postgraduate students, originating from more than 100 countries. Established in 1991, their outstanding achievements have been recognized throughout Australia and internationally through awards, grants, scholarships and prizes.

For 15 years in a row, ECU has achieved a 5-star rating for teaching quality in the Good Universities Guide. ECU is also ranked in the world’s top 100 universities under 50 years old in the 2022 Times Higher Education (THE) Young Universities Rankings, and the Business and Economic’s discipline is in the Top 250 in the world on the Times Higher Education Rankings (THE) for 2022. Additionally, ECU is the top WA university for undergraduate skills development in Business and Management, and Law and Paralegal studies in the 2022 Good Universities Guide rankings and our Hospitality and Tourism Management program is ranked Top 30 in the world in the 2022 Shanghai Rankings. The School has achieved AACSB business accreditation in recognition of its remarkable dedication and progress in recent years.

The School of Business and Law develops industry-ready graduates through high quality teaching and learning experiences and engaged, applied research. With a diverse and exciting mix of courses that are developed in consultation with industry groups and combine the latest theory with hands-on, practical experiences, the School also offers a comprehensive range of courses with major specialisations, that span a variety of disciplines.

ORGANIZING TEAM

Patron-in-Chief

Dr. Ashok K. Chauhan

Founder President

Amity Education Group

Patron

Dr. Atul Chauhan

Chancellor

Amity University

Co-Patron

Prof. (Dr.) Balvinder Shukla

Vice Chancellor

Amity University, Uttar Pradesh

Conference Director

Prof. (Dr.) D. K. Bandyopadhyay

Chairman

Amity Law Schools

Conference Chairs

Amity University, Noida (India)	Edith Cowan University, Australia
Prof. (Dr.) Aditya Tomer,	Asso. Prof. Dr. Joshua N Aston
Jt. HoI/Addl. Director	Associate Dean of Law
Amity Law School, Noida	School of Business & Law
Amity University (U.P.)	Edith Cowan University

Conference Convener

Dr Jane Eyre Mathew

Assistant Professor of Law

Amity Law School, Amity University, Noida (U.P.)

E-Mail: jemathew@amity.edu

Phone: +91-9350090418

Conference Co-Conveners

Mr Rupendra Singh

Assistant Professor of Law

Amity Law School, Amity University, Noida (U.P.)

E-Mail: rsingh22@amity.edu

Phone: +91 9910811270

Ms Kriti Parasher

Assistant Professor, Amity Law School, Noida

E-Mail: k.parashar@amity.edu

Phone: +91 7905310055

Organising Committee Members

Dr Devendra Singh

Professor, Amity Law School, Noida

Dr Sumitra Singh

Assistant Professor, Amity Law School, Noida

Dr Amit Dhall

Assistant Professor, Amity Law School, Noida

Dr Nitan Sharma

Assistant Professor, Amity Law School, Noida

Ms Priyanka Ghai

Assistant Professor, Amity Law School, Noida

Ms Vaijayanti Banerjee

Assistant Professor, Amity Law School, Noida

Dr. Lekha Rani Singh

Assistant Professor, Amity Law School, Noida

Dr. Superna Venaik

Assistant Professor, Amity Law School, Noida

Dr. Rekha Verma

Assistant Professor, Amity Law School, Noida

Dr. Abhinav Tomer

Assistant Professor, Amity Law School, Noida

Ms. Gargi Bhadoria

Assistant Professor, Amity Law School, Noida

Dr. Sarita Godara

Assistant Professor, Amity Law School, Noida

Mr. Mayank Tyagi

Assistant Professor, Amity Law School, Noida

Mr. Shivam Gaur

Assistant Professor, Amity Law School, Noida

Ms. Anumegha Sahai

Assistant Professor, Amity Law School, Noida

Dr. Varuna Chakraborty

Assistant Professor, Amity Law School, Noida

Dr. Arifa Zahra

Assistant Professor, Amity Law School, Noida

Dr. Saltanat Sherwani

Assistant Professor, Amity Law School, Noida

HONORARY ACKNOWLEDGEMENT TO OUR DISTINGUISHED ACADEMIC ASSOCIATIONS

We acknowledge and are deeply honoured with the blessings and ongoing support from:

Prof. (Dr.) Faizan Mustafa, Vice Chancellor, NALSAR, Hyderabad. Prof. Subir K. Bhatnagar, Vice Chancellor, RMLNLU, Lucknow.

Prof. Nishtha Jaswal, Vice Chancellor, HPNLU, Shimla.

Prof. Balraj Chauhan, Vice Chancellor, Dharmashastra National Law University, Jabalpur (M.P.).

Prof. (Dr.) G. S Bajpai, Vice-Chancellor, Rajiv Gandhi National University of Law, Patiala (Punjab)

Prof. S. Shanthakumar, Director, Gujarat National Law School, Gujarat.

Prof. Manoj Kumar Sinha, Director, Indian Law Institute, New Delhi.

Professor Francis SL Wang, President and Chairman, International Association of Law Schools; Dean Emeritus, Kenneth Wang School of Law, Soochow University, Suzhou, China; Honorary Chair, Board of Regents, Soochow University.

Prof. Melissa de Zwart, Dean of Law and Head of School, Adelaide Law School, University of Adelaide, Australia & President of the Council of the Australian Law Deans.

Prof. Alexander Christoph Fischer, Jindal Global Law School, Sonipat, Haryana.

Prof. Paul Babie, Adelaide Law School, University of Adelaide, Australia.

Prof. Lorne Neudorf, Adelaide Law School, University of Adelaide, Australia.

Prof. David Goodwin, Victoria University Business School, Melbourne, Australia.

Prof. Michael Peil, Associate Professor of Law and Vice Dean, JSW School of Law, Bhutan.

Prof. Thomas Nanney, Visiting Associate Professor, UMKC School of Law, The University of Missouri– Kansas City, United States.

Professor Kevin Argus, RMIT University, Melbourne, Australia.

Prof. Christopher Thornhill, Professor of Law, The University of Manchester, UK.

Prof. Umakanth Varottil, Director, Graduate Course Work and Law academy, Faculty of Law, National University of Singapore.

Dr Thomas Nanney, Visiting Associate Professor, UMKC School of Law, The University of Missouri– Kansas City, United States.

Dr Sonam Tshering, Senior Lecturer, Faculty of Law, JSW School of Law, Bhutan.

Prof. Nancy Welsh, School of Law, Texas, USA.

Mr Vikrant Rana, Managing Partner, S.S. Rana & Co.

Dr. Seyed Hadi Mahmoudi, Asst. Prof. of International Law, Department of International law, Faculty of Law, Shahid Beheshti University (National University of Iran), Evin, Tehran, Iran.

Dr Navajyoti Samanta, Lecturer in Commercial Law, The University of Sheffield, UK.

Prof. (Dr.) Mark Graber, Regents Professor at the University of Maryland Carey School of Law, USA

Prof. (Dr.) Richard Albert, Professor of World Constitutions and Director of Constitutional Studies, The University of Texas at Austin, USA

Dr Nasiruddeen Muhammed, Faculty of Law, University of Dubai, Dubai

Hon’ble Ms Justice Lyubka Petrova, Judge at Supreme Administrative Court of Bulgaria

Hon’ble Mr Justice Saleem Marsoof, Judge, Supreme Court of Sri Lanka & Non-Resident Justice of Appeal, Supreme Court of Fiji

Dr Subhajit Basu, Associate Professor, School of Law, University of Leeds, UK

Mr Amair Farooqui, Indo- French Attorney at Law, chez BIGNON LEBRAY

Mr Ranvir Kumar Singh, Director, UniLegal LLC, Singapore

Professor Rosalind Dixon, Professor of Law, Faculty of Law & Justice, UNSW Sydney, Australia