Maintaining Confidentiality/Trade Secrets and Related Employment Issues in a Migratory Workforce
    Holding Search Engines Liable - Opening a New Front in the War against Copyright Infringement
    is Judicial intervention in Arbitration justified
    Do we need Gender Biased Laws: Domestic Violence Act
    Legalizing Abortion in India
    Right of Negative Voting

    Ms Prathiba Singh, Singh and Singh Associates.

Prathiba M. Singh is the founding partner of Singh & Singh, Advocates, New Delhi.  She is one of the leading litigation lawyer & counsel in Intellectual Property Cases in India and has more than 100 reported precedents to her credit.

She is currently handling a large volume of trade mark prosecutions, oppositions and infringement, passing off, Unfair Competition cases, and has appeared in the Supreme Court and various High Courts in leading IPR cases. She is a member of the National Steering Committee on IPR constituted by the Confederation of Indian Industry (CII) and is also the General Secretary of the Asian Patent Attorneys' Association (India Chapter) since 2006, elected for a period of four years.

She has published many articles in Indian and International journals and is also a regular speaker on various issues of IPR in many seminars in India and abroad

    Ms Jaishree Jaisinghani Vyavaharkar

Jaishree is an associate at Baker & McKenzie, London and specialises in UK and European competition law, representing companies before the UK and EU authorities and Courts on various competition law matters.  She advises on various matters including cartels, leniency, distribution agreements, multi jurisdictional merger notifications and abuse of dominance issues.  Jaishree has also carried out research into the new competition law regime in India and in February 2008 she wrote an article for the  Economic Times of India on the impact of the new Indian merger control regime on foreign investors.  Jaishree is a law graduate from King's College London and a qualified lawyer in England & Wales.

    Sajan Poovayya,

Sajan Poovayya is the Chairman of FICCI (Federation of Indian Chambers of Commerce and Industry), Karnataka Council for the second year running. He is a leading lawyer ('one of Asia's Leading Attorneys) who heads the firm Poovayya and Co. He is a domain expert in the areas of IT & ITES, Telecom and Media & Entertainment. He is also an expert on the Indian Constitution.

Poovayya has worked on a host of issues related to Bangalore; infrastructure, administration, management of public utilities, industrial development, etc. He has also been involved with several Public Interest Litigations (PILs) including the well known ones, against political rallies in Bengaluru and the installation of Speed Governors in trucks and buses

    I st Prize               Rs 20,000
    II nd Prize             Rs 15,000
    III rd Prize            Rs 10,000
    IV th Prize             Rs 7,500
    V th Prize              Rs 5,000
    Prize for Best Essay from First Year student’s batch  Rs 10,000.
    Award for the university from which the winning entry comes.
    Award for the university from which the maximum entries are received.
    Certificates will be given to all participants.

    Full-time law student in any degree college/ law school in India /Srilanka/ Pakistan/Bangladesh