King's Student Law Review (Easter Issue) - Call for Papers
The King's Student Law Review (KSLR) is an open access peer-reviewed law journal which aims to contribute to the education of law students. The King's Student Law Review (KSLR) is the first legal journal at King's College, London to be written and edited by students. It seeks to publish the very best of legal scholarship written by students at King's and other leading law schools.
Theme:
Students are invited to submit papers in any area of domestic, European or international law for consideration by the Editorial Board.
Eligibility: Submissions are welcome from all law students, whether at undergraduate or graduate level.
Deadline: 29th February, 2012
Submission Guidelines:
The King's Student Law Review requests that authors comply with the following submissions guidelines. The Review is unlikely to consider submissions which substantially deviate from these requirements:
- Electronic Submission:
Please attach your manuscript and e-mail it to submissions@kslr.org.uk.
The Review does not accept hardcopy submissions.
- Cover Letter:
Please include the following information in your email:
- Full Name
- University
- Country
- Year of study (e.g. LLB 2nd year, LLM, Ph.D)
- E-mail addresses: private and institution
- Phone number
- Title of your manuscript
- Attachment Format:
Please save your manuscript in Rich Text Format and ensure that it complies with the citation format and style guidelines outlined below.
- Anonymous Review:
Your manuscript must not contain your name, university or any other means used to identify you.
- Word Count:
Your article must be no less than 5,000 words, and no more than 10,000 words. Longer articles will be considered on their merit. If you have concerns, please contact the Submissions Co-Ordinator at submissions@kslr.org.uk.
- Area of Law and Jurisdiction:
The KSLR does not restrict itself to a specialised area of Law and welcomes submissions in all areas. The primary focus of KSLR is Law in the United Kingdom although we also accept submissions with a European, international or comparative aspect.
- Co-Authorship:
Co-authorship is permitted insofar as there is compliance with the submissions guidelines.
- Citation Format:
Please use the Oxford University Standard for Citation of Legal Authorities (OSCOLA). To download a copy of the OSCOLA handbook: Click here.
- Style Guidelines:
Please adhere to the following general guidelines, in addition to OSCOLA standards-
- Full stops indicating abbreviations should be omitted (including the 'v' for versus in case names).
- Case references should be in full the first time they are mentioned (giving the neutral citation plus an official law report's citation where available). The case name may thereafter be shortened either to a commonly recognised form or to a form explicitly specified. The same principles apply to the shortening of names of books, articles, official reports, etc.
- Books should be cited in the following form: Andrew von Hirsch and Andrew Ashworth, Principled Sentencing: Readings on Theory and Policy (2nd ed. Hart Publishing, Oxford 1998).
- Articles should be cited in the following form: John G Fleming, 'Product Liability De-Constructed' (1996) 16 OLJS 185
- Cross-referencing between footnotes should be kept to a minimum, but where unavoidable the form '(n 12)' should be used. For example, 'Mitchell (n 12)'. 'ante', 'post', 'op cir', 'loc cit', 'supra' and 'infra' should all be avoided. 'Ibid' is permitted where the reference is to the immediately preceding footnote.
- Quotes of more than 40 words in length should appear as indented double-spaced paragraphs without quotation marks. Otherwise, single inverted commas (i.e. '') should be used throughout, except for quotes within quotes, which will be double inverted commas (i.e. "").
- Student Contributors:
Submissions are welcome from all current law students, whether at undergraduate or graduate level. The KSLR aims to provide a platform for student work thus priority is given to current students.
Non-students (e.g. legal practitioners, non-recent graduates) can submit short articles to the KSLR series of blogs. Please e-mail the Head of Blog Editors at blogs@kslr.org.uk to declare your interest.
Contact:
Dr. Jean-Pierre Gauci
Editor-in-Chief
Email: editors@kslr.org.uk or kingsstudentlawreview@gmail.com
Website: www.kslr.org.uk
