The Moot Court Society, Law Centre-I, Faculty of Law, University of Delhi, is proud to host the XVIII All Delhi (NCR) Moot Court Competition 2025, from April 25th to 26th, 2025, in offline mode. As one of the most prestigious moot court competitions in the Delhi-NCR region, the event stands as a beacon of intellectual pursuit and legal excellence, providing a vibrant platform for aspiring legal minds to test their advocacy, research, and reasoning skills. Judged by an illustrious panel comprising judges, academicians, and legal practitioners, the competition has consistently attracted participation from premier law schools across the region, fostering an environment of intellectual camaraderie and competitive spirit.
About Law Centre-I, Faculty of Law, University of Delhi
Established in 1970, Law Centre-I (LC-I) is a constituent of the Faculty of Law, University of Delhi, one of India’s oldest and most prestigious legal institutions. With a legacy spanning over five decades, LC-I has been a cradle of legal excellence, producing some of the nation’s finest legal minds. The Centre’s commitment to academic brilliance, pro bono legal services, and experiential learning has set a benchmark in legal education, nurturing advocates who uphold the ideals of justice, integrity, and social responsibility.
Theme of the Moot Proposition
The Moot Proposition for this edition revolves around the dynamic and contentious domain of International Investment Law, exploring critical questions at the intersection of State sovereignty, investor protection, and armed conflict. Participants will be called upon to argue on issues such as expropriation, investor-state dispute settlement (ISDS), retrospective taxation, and national security exceptions — themes that mirror the complexities of cross-border disputes in a world grappling with political turmoil and shifting power dynamics. The proposition challenges participants to navigate the delicate balance between State regulatory autonomy and the protection of foreign investments, testing their ability to craft persuasive legal arguments grounded in principle, policy, and pragmatism.
Structure of the Competition
The competition will unfold in three rounds:
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Preliminary Rounds: April 25th, 2025
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Semi-Final Rounds: April 26th, 2025
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Final Round and Valedictory Ceremony: April 26th, 2025
A Researchers’ Test will also be conducted to recognise the unsung brilliance of meticulous legal research.
Awards and Recognition
The competition will confer awards in the following categories:
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Winners
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Runners-Up
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Best Memorial
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Best Speaker
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Best Researcher
All participants will receive certificates of participation.
Important Dates
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Provisional Registration Deadline: March 25th, 2025
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Final Registration Deadline: April 7th, 2025
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Clarifications Release: April 13th, 2025
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Memorial Submission Deadline: April 19th, 2025
Contact Information
For queries, write to lc1.ncrmoot2025@gmail.com or contact:
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Pratik: +91-9146651392
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Aditi: +91-8427359933
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Aditya: +91-9319366577
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Dhairya: +91-9910632623
The XVIII All Delhi (NCR) Moot Court Competition 2025 invites the brightest legal minds to engage in rigorous advocacy, spirited debate, and profound legal inquiry — shaping the advocates who will champion justice and the rule of law in the years to come.
To know more click on BROCHURE and MOOT PROPOSITION
