The Indian Journal of Arbitration Law: Call for Papers
The Indian Journal of Arbitration Law is a biannual, student reviewed Journal by the Centre for Advanced Research and Training in Arbitration Law (CARTAL) of National Law University, Jodhpur.
The Journal strives to inculcate the prevalent theories in the field of arbitration with their practical relevance. The editorial board seeks to achieve this feat by including contributions from individuals with varied expertise of practicing arbitration and by focusing on developing trends.
In this regard, the board would give due emphasis to the rich thought processes of students of law, who bring to the forefront the innovative academic research currently underway in most law schools all over the world. Inclusion of changing regional trends will play a vital part in understanding the scope and extant of this discipline and would therefore find due importance in the Journal.
The Indian Journal of Arbitration Law is pleased to announce its upcoming issue (Volume 3: Issue 1), which is to be published in March next year.
Theme:
The Rise of Asian Arbitral Institutions and its Impact on International Arbitration
We would be happy to review papers on contemporary international arbitration law in the Asia-pacific region, which are not specifically related to the above mentioned theme.
Categories:
- Articles: which deal with issues of interest and relevance and must demonstrate a high-level of analysis. Articles of a purely descriptive nature, unless about a development in a country or a region which may necessarily be of a descriptive nature, are not preferred. The word length of such Articles should fall within the range of 8,000-10,000 words, inclusive of footnotes.
- Notes/Comments: which cover a recent development or are issue-specific. The word limit of such Notes/ Comments will be 6,000 words
- Book Reviews: (only solicited by the Editors).The editors however welcome any suggestions from academicians, scholars or publishers for Book Reviews
An "Abstract" must precede the body of the manuscript, except in the case of Book Review.
The Editors follow the system of citation as prescribed in The Bluebook: A Uniform System of Citation (19th Edition), and while it is not imperative, prospective authors are requested to follow the same.
Deadline:
Manuscripts may be submitted via email to editor.cartal@gmail.com latest by 20th February, 2014. The subject of the mail should be "Submission". The manuscripts should be in either ".doc" or ".docx" format.
Contact:
Indian Journal of Arbitration Law
Centre for Advanced Research and Training in Arbitration Law [CARTAL]
National Law University, Jodhpur
Email: editor.cartal@gmail.com
Website: http://www.ijal.in/
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