Call for Paper: XV National Conference on ‘Emerging Trends and Future Challenges in Competition Law: National and International Perspectives’ at School of Law, CHRIST (Deemed to be University), 15-16; In-person]: Submit by December 10!
About School of Law, CHRIST (Deemed to be University), Bangalore
School of Law, CHRIST (Deemed to be University) (SLCU) was founded by Carmelites of Mary Immaculate. SLCU offers a comprehensive range of programs in accordance with the guidelines set forth by the Bar Council of India and the University Grants Commission. These programs encompass undergraduate, postgraduate, and doctoral levels of study.
The National Conference Committee at the School of Law, CHRIST (Deemed to be University), Bangalore, consists of a vibrant group of individuals who dedicate long hours towards paper presentations. The primary objective is to foster a platform for critical discussions on contemporary legal issues and to promote academic engagement among students, scholars, and legal practitioners. The committee aims to facilitate the exchange of ideas, encourage interdisciplinary dialogue, and contribute to legal scholarship through organizing high-quality conferences
About XV National Conference 2024-25
The Two-Day Conference on the “Emerging Trends and Future Challenges in Competition Law: National and International Perspectives”, being organised by the National Conference Committee at School of Law, CHRIST (Deemed to be University), Bangalore, serves as a significant platform for scholars, advocates, policymakers, and students to engage in meaningful discussions on the evolving landscape of competition law in India in the face of modern-day conundrums.
The conference aims to address the importance of fair market practices in protecting consumer rights, focusing on deceptive advertising, fraudulent practices, and the role of competition law in maintaining consumer welfare and fair competition. It will explore the intersection of intellectual property rights and competition policy, discussing strategies to foster innovation while ensuring fair competition, as well as addressing challenges like international cartels and enforcement cooperation. Key topics include fostering innovation without enabling monopolistic behavior, particularly in the technology sector, and the regulatory challenges posed by big tech companies and data-driven markets, including antitrust issues related to algorithms and AI. The conference will also assess recent high-profile mergers and their effects on market competition, review regulatory approaches to merger control, and examine competition law issues in sectors like telecommunications, pharmaceuticals, and energy, considering how sector-specific regulations impact competition.
Themes & Sub-themes of the XV Conference
The conference aims to bring together experts, policymakers, practitioners and academics to discuss and deliberate on these themes. By focusing on Emerging Trends and Future Challenges in Competition Law: National and International Perspectives, the conference wilL contribute to developing fair market competitive strategies that further promote a fair marketplace. The Conference aims to find a solution to the aforementioned problems and therefore invite research papers on the following themes and sub-themes:
SUB THEME I: CONSUMER PROTECTION AND COMPETITION LAW: ENSURING FAIR MARKET PRACTICES AND SAFEGUARDING CONSUMER RIGHTS
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Intersection of Consumer Protection and Competition Law in Promoting Equitable Market Practices
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Strengthening Legal Strategies to Combat Unfair Trade Practices, Deceptive Advertising and Price Fixing
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Enhancing Consumer Welfare Through Robust Competition Law Frameworks
SUB THEME II: INNOVATIONS AND INTELLECTUAL PROPERTY: STRIKING THE RIGHT BALANCE WITH ANTITRUST REGULATION
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Approaches to Harmonizing Intellectual Property Rights with Competitive Market Practices
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Analysis of Case Studies Where Antitrust Actions Influenced Innovation
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Role of Competition Law in Stimulating Innovation in the Technology Sector
SUB THEME III: MERGERS AND ACQUISITIONS: RECENT TRENDS AND CHALLENGES
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Challenges and Jurisdictional Conflicts of Cross-Border Mergers and Acquisitions
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Impact of Recent High-Profile Mergers on Market Structure and Industry Competition
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The Role of Economic Analysis and Market Definition in Merger Assessments
SUB THEME IV: ADAPTING COMPETITION LAW TO THE DIGITAL ERA: GLOBAL TRENDS
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Impact of Digital Platforms and Big-Tech Industry Regulation on Competition
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Antitrust Challenges of Algorithms and Artificial Intelligence in Competitive Markets
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Comparative Analysis of Competition Law Enforcement in Major Economies, including the US, EU, UK, Australia, and India.
SUB THEME V: MISCELLANEOUS
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Navigating the Intersection of Vertical and Horizontal Agreements in Defining Relevant Markets: Challenges and Opportunities in Modern Competition Law
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Cross-Border Challenges in Competition Law: Navigating Jurisdictional Conflicts and Harmonization
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Digital Competition Bill, 2024
Submission Guidelines
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Abstract: The abstract should not exceed 300 words, outlining the methodology and the tentative outcomes of the research and must be accompanied with a cover page stating:
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Sub-theme
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Title of the paper
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Name of the Author(s).
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Name of the Institution
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E-mail Address
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Postal Address
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Contact number
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The abstract file shall be named as:
<Theme number> <full name of the authors)>.
All submissions of the abstracts for the National Conference must be electronically submitted. Click here to submit your abstract.
Full Paper:
The word limit of the full paper shall be 3000 – 4000 words (excluding footnotes/annexures/reports etc.) and must accompanied with a cover page with the following details:
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Name of the Authors
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Course,
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Year of Study (if applicable),
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Name of the College/University (if applicable),
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Professional Position (if applicable),
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Title and Theme of the Paper
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Postal Address
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Email Address
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Contact Number
Formatting Guidelines
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The main text of the full paper and the abstract should be in Times New Roman with a font size of 12 and line spacing of 1.5, and the text should be justified.
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The footnotes should be in Times New Roman, font size 10 with spacing of 1.0 (Endnotes are not permitted).
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One-inch margins should be maintained on all four sides of the pages.
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Citation Style: Bluebook, 21st edition.
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The abstract and full paper must be submitted in PDF and Word format.
Note
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Co-authorship is permitted to a maximum of two authors, and at least one author must attend the National Conference to present the paper.
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Similarity of content (Plagiarism) should not exceed 10%.
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No Proxy presentations are allowed.
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School of Law, CHRIST (Deemed to be University), Bangalore, in keeping with its mandate of publishing original works only, adopts a stringent anti-plagiarism policy. Any paper containing any unattributed work is thus liable to be rejected.
Registration Fee Details
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SINGLE AUTHOR |
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Students |
Rs. 1200 |
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Research Scholars, Professionals, Academicians |
Rs. 2000 |
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CO-AUTHOR |
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Students |
Rs. 2000 |
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Research Scholars, Professionals, Academicians |
Rs. 2500 |
Note:
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The payment link will be shared separately with the abstract selection confirmation email.
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Registration fee is only payable in favour of CHRIST (Deemed to be University) University, Bangalore. Registration Fee is payable at the time of final registration (Non-refundable).
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The National Conference Committee will provide accommodation. The same will be intimated after the selection of the abstract.
Deadlines and Dates
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30th November 2024 |
Last Date for Submission of Abstract |
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2nd December 2024 |
Intimation of Selection of Abstract |
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7th December 2024 |
Last Date to Pay Registration Fee |
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10th December 2024 |
Submission of Final Paper |
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15th-16th December 2024 |
Date of the Conference |
Prizes
Certificate of Participation will be awarded to all the participants. Additionally, the best paper presenter from each theme will receive a cash prize of Rs. 5000 and a trophy.
Location
School of Law, CHRIST (Deemed to be University), Bangalore
Contact Information
For any further clarifications, please email at: slcuconference@law.christuniversity.in
Student Convenors
Ms. Taru Rohatgi
taru.rohatgi@law.christuniversity.in
9773821782
Mr.. Nirbhay Arora
nirbhay.arora@law.christuniversity.in
9205205864
Faculty Coordinators
Dr. Gopi Ranganath V
Dr. Shibu Puthalath
Core Committee Members
Ms. Ishita Gurjalwar
ishita.gurjalwar@law.christuniversity.in
9606432829
Mr. Aryan Sethi
aryan.sethi@law.christuniversity.in
9461049171
Ms. Akansha Mallick
akanksha.mallick@law.christuniversity.in
9810848005
Social Media Handles
Instagram – @nationalconferencecomm_slcu
To know more click on Updated XV NC Brochure and Updated Tri-folded brochure XV NC