AdvocateKhoj
Login : Advocate | Client
Home Post Your Case My Account Law College Law Library
 
Search Colleges
Course Name:
State:
City:

Add Colleges
Institute
Course


Sawaal Jawaab
Have a Sawaal? Ask


Search Questions


Law College Events and News


 




Journal of Juvenile and Family Law (Volume 4): Call for Papers

Journal of Juvenile and Family Law (JJFL) is a peer reviewed journal. It seeks to encourage scholarship in the field of juvenile and family laws. It has been established with the objective of becoming a formidable instrument in taking the standard of legal research in the country up by several notches.

Journal of Juvenile and Family Law (ISSN: 2446-2101) is a peer-reviewed journal and is the only Indian journal committed solely to the developments and trends that characterize juvenile, gender and family issues.

The Journal aims to publish articles, case comments, book reviews on all aspects of law and related issues and its objective is to giving the opportunity to students, legal academia, research scholars, advocates and activists working for enhancement and implementation of legal scholarship.

Theme:
The topics listed below are suggestive and not exhaustive in nature. The Editorial Board will consider work by the Author(s) which deals with any relevant family law or juvenile justice issue.

  • Family and Law
  • Familial philanthropy and economic rights in a family (e.g. in undivided Hindu family)
  • Women as daughters and brides (social and legal rights in natal and marital homes)
  • Live in relationships as a new form of family
  • Elderly and incapacitated persons - care and protection
  • Hindu Undivided Family
  • Changing patterns of family
  • Marriage and Law
  • Inter-caste and inter-religious marriages.
  • Succession and inheritance rights
  • Marriage as a tool to achieve individual and group aspirations
  • The institution of marriage
  • Legal and social resolution of marital conflict
  • Reproductive rights of women, surrogacy and adoption
  • Abortions and women's choices
  • Right to Abortion vs. Sex-Selective Abortions
  • Traditional surrogacy contracts
  • Legal issues on surrogacy
  • India as a field for commercial surrogacy
  • Health issues and Rights of surrogate women in India
  • Surrogacy vs. Prostitution: Use of women's body
  • Laws of adoption
  • Adoption by single women
  • Use and misuse of DNA technology and paternity matters
  • Violence against women and the media
  • CEDAW and PWDVA - the law, loopholes, and implementation
  • Dowry and marital rape
  • Media and reinforcement of traditional gender roles
  • Juvenile Justice System in India: Need for systemic changes
  • Recent trends in Juvenile Justice System
  • Juvenile Justice (Care and Protection of Children) Act, 2015
  • Juvenile Justice and Convention on the Rights of Child
  • Juvenile Justice: Constitutional Perspective
  • Juvenile Justice System in Common Law Countries
  • Right to Education and Juvenile Justice
  • Adoption under Juvenile Justice System
  • Terrorism, Technology, and Juvenile
  • Juvenile Justice and Child abuse

Submission Guidelines:
We accept contributions in the form of articles, essays, notes, and comments. JJFL firmly believes in the importance of originality of ideas and therefore any material submitted to the journal should not have been published elsewhere or be under consideration at any other publication.

  • Joint Authorship is permitted and there is no specific cap on the number of Authors per submission.
  • Plagiarism in any form shall result in instant rejection of the submission.
  • The decision of the Board of Editors in this matter is final and binding.

The Editorial Board of JJFL shall not be responsible for any material that is libelous or scandalous and the Author shall be deemed to have obtained the permission of the referred Author in case the work is unpublished.

Publication Charges:
If the work of the Author has been shortlisted for publication, the Author will be required to make the publication charges as follows:

  • Single Authored Article: INR 1400/-
  • Co-authored Article: INR 2100/-

The Authors will receive one printed copy of the journal along with 'Certificate of Appreciation' duly signed by Editor-in-Chief. In case of the co-authored article, both the Authors will receive printed copies of the journal.

Deadline:
The last date for submission of manuscripts is 15th March, 2018.

Contact:
Journal of Juvenile and Family Law
Phone: +91-7859912123
Email: editor.jjfl@outlook.com

rss feed img


Law College Events and News Back



Client Area | Advocate Area | Blogs | About Us | User Agreement | Privacy Policy | Advertise | Media Coverage | Contact Us | Site Map
powered and driven by neosys