Cincinnati Law Intellectual Property and Computer Law Journal - Inaugural Issue
The Cincinnati Law Intellectual Property and Computer Law Journal is proud to announce its inaugural issue to be published in the Spring/Early Summer of 2012. We invite candidates to submit scholarly papers on one or more of the following topics:
- Computer Law
- Patent Law
- Copyright Law
- Trademark Law
- Trade Secret Law
- Internet and Telecommunications Law
- Counterfeiting and Fashion Industry Law
- Bootlegging and Piracy Issues
- Entertainment and Sports Law
- First Amendment Rights
- Mass Media Law
Intellectual Property Law is a specialty in which technological, fiscal, political, social, economic, medical, and ethical issues all present a challenge to practitioners. Intellectual property practitioners constantly face challenges in resolving various corporate, administrative, securities, contracts, constitutional, tax, and litigation questions.
Each submission should relate to one of the above fields and Intellectual Property and/or Computer Law in some way.
Submission Guidelines:
- Short Article: usually fifteen to twenty-five pages (not including endnotes or footnotes), discussing, such as articles discussing but not limited to, Supreme Court cert granting cases and/or cases expected to be heard in the federal appellate courts;
- Full-length Article: usually twenty-five to forty pages (not including endnotes or footnotes), providing in depth analysis of some significant area of Intellectual Property law.
- Topics may be reviewed by The Cincinnati Law Intellectual Property and Computer Law Journal's faculty advisor to ensure that the book contains a balanced variety of articles and topics.
The deadline to commit to submitting an article is 13th February, 2012. Initial articles will be due on 24th February, 2012 and the final revised articles will be due on 30th April, 2012.
Contact:
Email: houcu@mail.uc.edu, tammkr@mail.uc.edu
