Indian Law Review: Call for Papers
Indian Law Review invites articles, notes, comments, book reviews on contemporary issues or policy for the inaugural issue of the 'Indian Law Review' ( Journal of the National Law Institute University) from the faculty and students of law Universities/Departments in India and abroad.
Please submit the manuscripts to The Editor, Indian Law Review, National Law Institute University, Kerwa Dam Road, Bhopal.
Deadline:
The deadline for submission of soft copy is 30th September, 2012
Editorial Policy and Guidelines:
The National Law Institute University has been established by the Act No. 41 of 1997 of the Madhya Pradesh Legislature and the university has been successful in instilling a sense of broad perspective along with scholastic and reflexive capabilities bearing in mind larger national and humanitarian goals in its students. The university intends to invoke discussions and ventilation to the thought provoking ideas on varied legal issues to the legal scholars, jurists and students in India and abroad.
Objective:
The Indian Law Review aims at providing an anvil on which the legislations, judgments and legal policies are discussed and given a desired and fruitful shape with a holistic approach to serve the cause of justice.
Substance:
The ILR seeks to publish legal writings of scholarly nature. Clarity of thought and expression is mandatory. The interdisciplinary approach on legal issues from specialists of other disciplines is also welcome. Though there are no hard and fast rules for scholarship, but the editorial policy suggests that generally the articles will be 8000- 10,000 words which will either develop a theory or applied law on research findings.
A comment is a shorter version of 4,000-5000 words which discusses a legal issue, case law or legal policy expressing comment on the flaw (if any) and offering a right (in the opinion of the author) direction on the highlighted issue. Notes and reviews are of descriptive summary of a judgment, new legislation, and legal policy with contemporary importance in social or legal context. A book review also falls in the same category.
The purpose of notes and reviews is to acquaint the reader with the contemporary developments in the legal field.
Procedure:
Font size: 12, Spacing: 1.5, Type of letters: Times New Roman, Mode of Citation: The Blue Book: A Uniform System if Citation (Nineteenth Edition).
Undertaking:
The Indian Law Review intends to publish only the original contributions from the legal scholars, jurists and students on variety of legal issues. Each write up shall be enclosed with an undertaking that the contribution is the author's original work and has not been published or sent for publication elsewhere or not the repetition of the published work with incremental changes. NLIU doesn't hesitate to initiate legal action in cases of plagiarism.
Copyright:
The copy right of the published articles is deemed to be assigned to the National Law Institute University, Bhopal. However, for non-commercial purposes the use of published material is not prohibited. Proper acknowledgement and intimation to NLIU is least expected and will be highly appreciated.
Disclaimer:
The University/Editorial Board shall not be responsible for the views/opinions of the authors in the Indian Law Review. The National Law Institute University need not subscribe to the views/opinions expressed by the authors. They shall be considered personal views and/or opinion/s of the authors concerned.
Contact:
Editor, Indian Law Review,
National Law Institute University,
Kerwa Dam Road, Bhopal
Email: nliulj@yahoo.com, drssprakash@yahoo.co.in, sanjay_nliu@rediffmail.com
Website: http://www.nliu.ac.in
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