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ITMU Law Review - Call for Papers

The ITMU Law Review is an endeavor of the ITMU Law School, ITM University, Gurgaon. The Law Review will serve as a forum for the promotion and circulation of views on contemporary legal issues.

Published bi-annually, ITMU Law Review will be composed of articles, essays, case comments, legislative comments and book reviews. Its targeted audience includes members of the legal profession, teachers of law and other related fields, and students. It encourages contribution from all such quarters. Students may also contribute to the ITMU Law Review; however, it is a policy of the Journal to restrict student contributions to case comments/legislative comments.

ITMU Law Review believes in the encouragement of critical analysis and the interdisciplinary study of law. Submissions which view the subject matter from a comparative perspective shall be preferred.

Contributions for "ITMU Law Review":

  • Articles:
    An article is expected to include a comprehensive review of the existing law in a particular area of study, and is conservative in both choice and analysis of subject. The subject matter is expected to be dealt with in a detailed and thorough manner.

  • Essays:
    Essays are usually more adventurous, challenging existing paradigms and innovatively addressing well-known problems. It is not necessary for an essay to be as comprehensive as an article, and it is strongly recommended that essays be considerably more concise, in terms of scope and conceptualization.

  • Case Comments:
    A study of any contemporary judicial pronouncement (Indian or foreign) and must contain its analysis, the context in which the particular judgment has been delivered, its contribution to existing law and must necessarily comment on the judicial process involved.

  • Legislative Comments:
    This entails a critical analysis of any existing Indian legislation or proposed bills, and their constitutional implications. The analysis is expected to be original and technical in nature.

Submission Guidelines:

  • Word Limit:
    The word limit for articles and essays is between 7,000 to 8,000 words (inclusive of footnotes), while case/legislative comments must be confined to less than 3,000 words.

  • Citation Format:
    The citation format to be used is The Bluebook (19th ed.). However, speaking footnotes are generally discouraged.

  • Abstract:
    Every submission must be accompanied by an abstract of not more than 100 words, which outlines the area of study and any important conclusions that may be drawn by the author(s).

  • Covering Letter:
    All personal details, including name, year, name of college/university, postal address, phone number and e-mail id, must be provided in a separate letter or file, and must not be mentioned in the document or file containing the submission.

The submissions are to be sent electronically. Kindly attach your contributions and mark the subject line of email as "Contribution for ITMU Law Review" and send it to ilr@itmindia.edu. Kindly mark a copy of the mail to shanthakumar@itmindia.edu.

Deadline:
Deadline for Submission: 30th November, 2012

Contact:
ITM University
HUDA Sector 23-A
Gurgaon - 122017
Phone: 0124 - 2365811 to 13 Ext. 270
Fax: 0124 - 2367488
Email: ilr@itmindia.edu, shanthakumar@itmindia.edu, itm1@vsnl.com
Website: http://law.itmindia.edu

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