Indian Journal on Intellectual Property Law: Call for Papers
The Indian Journal of Intellectual Property Law is India's first student run journal that is wholly devoted to intellectual property law.
Published annually, it is an endeavour of NALSAR University of Law, Hyderabad in collaboration with the N.C. Banerjee Centre for Intellectual Property Law. The Indian Journal of Intellectual Property Law is pleased to invite contributions for Volume VI of 2014.
Area of Focus:
This year, the Journal seeks to invite manuscripts dealing with general intellectual property law and related interdisciplinary fields, as well as those pertaining to a particular area-in-focus: Intellectual Property and the Global South: Changing and Conflicting Paradigms. An indicative list of topics is not presented, but it is heavily encouraged for contributors to submit innovative, interdisciplinary papers which broadly deal with the concerns of the theme.
Manuscripts that are not strictly pertaining to the theme will also be considered for submission in the general component of the Journal. The Journal promotes original scholarship and hence all manuscripts sent for publication must contain original thought and research and must be previously unpublished.
Nature of Contributions:
- Articles: An article must completely analyse the issue that the author seeks to highlight. It must contain a comprehensive study of the status quo, indicating the lacunae therein, and must contain an attempt to suggest possible changes which can address the said lacunae or alternatively adequately problematise the status quo. An article should be between 5,000 - 6,000 words.
- Essays: An essay is more adventurous as it challenges existing paradigms/norms and provides a fresh outlook to common problems. It is strongly recommended that essays be considerably more concise than articles, in terms of scope and conceptualization. An essay must thus ideally be between 3,000 - 5,000 words.
- Notes: A note is a relatively concise form of an argument advanced by the author. The focus of a note should be on a relatively recent debate or controversy regarding the interpretation or implementation of the Law. Notes should primarily highlight contemporary issues, which need to be addressed, and the authors are expected to provide a solution. The maximum word limit for a manuscript in the form of note is 2,500 words.
- Comments: A comment is where the author may decide to critique any recent/landmark judicial pronouncement or any recent legislation or bill before the Parliament or a State Legislature. The word limit for a comment is 2,500 words.
Format:
The citation format to be used is The Bluebook: A Uniform System of Citation (19th Ed.). In keeping with the same, speaking footnotes are discouraged. The body of the manuscript should be in Times New Roman, size 12 and in 1.5 spacing. The footnotes should be in Times New Roman, size 10 and single spaced.
Abstract:
Every submission should be accompanied by an abstract of not more than 350 words describing the relevant conclusions drawn in the manuscript. Please note that there is no requirement of prior submission of abstract as the selection of the paper for publication shall be on the full manuscript. The abstract shall serve merely to help the Editorial Board in its review process.
Biographical Information of the Authors:
A separate document with the biographical information of the authors must also be attached, which should include the following details: Name, Email address, Postal Address, Name and Address of Institution, Course (if applicable) and Academic Year.
Deadline:
The last date for submission is 8th March, 2014. Submissions are to be mailed to ijipl.submissions@gmail.com and a copy marked to submissions@ijipl.com
Contact:
The Editorial Board,
Indian Journal on Intellectual Property Law,
NALSAR University of Law, Hyderabad
Email: ijipl.ask@gmail.com
Website: http://www.ijipl.com
Download Editorial Policy
