The Journal of Arbitration and Intellectual Property Law: Call for Papers
The Journal of Arbitration and Intellectual Property Law is a tri-annually academic journal, published online, that seeks to provide an international forum for the publication of articles in the field of Arbitration and Intellectual property Rights. The Journal is currently soliciting submissions for Volume I, Issue 1, which will be published in February 2014.
We welcome submissions from academicians, practitioners, students, researchers and experts from within the legal community. We have a strong preference for articles that assert and defend a well-reasoned position. We welcome students to contribute their write-ups in the form of Long Articles, Short Articles, Case Comments, Legislative Comments, and Book Reviews. The submissions should be well-researched and involve critical analyses of domestic or international legal issues/developments that are relevant and contemporary. Authors should also strike a balance between being crisp yet comprehensive.
Categories:
- Long Articles: Critical analyses of a legislative/jurisprudential subject, offering fresh and innovative perspectives that are backed by extensive research. For instance, comparative studies of legislative regimes on a particular issue of law. The word limit is 7000-10,000 words.
- Short Articles: Critical analyses and informed comments on existing literature in a particular subject. The word limit is 4000-5000 words.
- Case Comments: Critical analyses of landmark judicial pronouncements by Indian or foreign courts of law, in any area of law. The word limit is 2000 words.
- Legislative Comments: Critical analyses of an Indian legislation - either existing or proposed. Author/s may focus on specific section/s or present an overview of the legislation. The word limit is 2000 words
- Book Review: Summary of the book's principal objectives and critical analyses of the methods/theories adopted followed by an assessment of conclusions drawn by the book's author. The word limit is 1500 words
Eligibility:
Any student of law at any level may submit to the Journal of Arbitration and Intellectual Property Law All submissions will be anonymously reviewed by our editorial board on the basis of the review criteria contained under Review and Editing Policy in the menu.
Word Limit:
The word limit for all submissions is exclusive of the abstract and footnotes (please refer to the accompanying table). If a submission exceeds the word limit, such excess text must be integral to the author's central argument in order to be considered for publication. If not, submissions over the word limit may be rejected immediately.
Data:
Data may be presented in the form of tables, graphs and charts, only where absolutely necessary. The source of the data must be clearly stated.
Abstract:
The manuscript (except book reviews) is required to be accompanied by an abstract of 300-450 words. The abstract should be an accurate summary of the key points of discussion and conclusion.
Referencing:
Citation style shall be as per 'The Bluebook: A Uniform Method of Citation, 19th Edition'.
Details of Author/s:
To facilitate a transparent and blind peer review process, authors are required not to reveal any personal details in the body of their manuscript. Instead, author/s are required to provide their full name, year of study, name of University and contact details only in their e-mail.
Joint Authorship:
Manuscripts prepared by a maximum of two authors are welcome.
Declaration:
The last paragraph of the manuscript must contain a declaration by the author/s that the manuscript has not been previously published anywhere and has not been previously sent for publication.
Deadline:
A soft copy of the manuscript is required to be submitted at journalaipl@gmail.com, latest by 25th December, 2013.
Decisions of the Editorial Board, at all stages of the review process, shall be final and binding.
Contact:
Mr. Ayush / Mr. Rohit
Email: journalaipl@gmail.com
Website: www.arbitration-ipr.com
