Journal of Indian Law and Society (formerly the Indian Juridical Review) is a peer reviewed journal [ISSN: 2277-5552,  eISSN: 2393-848X] based at the National University of Juridical Sciences, Kolkata.

Published bi-annually, it is the flagship journal of the Student Juridical Association. Our printing and distributing partner is the Eastern Book Company Group, one of India’s most prominent law publishers.

It was founded with the objective of creating an inter-disciplinary forum to analyse legal issues through the prism of other social sciences. Breaking the barriers of compartmentalised legal discussions, the Journal encourages cross-disciplinary approaches for a better understanding of law and legal systems within India. Thus, it aims to contribute significantly to the fields of both social sciences and law and especially the sociology of law.

The journal invites original submissions by students or academicians/ professionals,  which will be evaluated by independent referees on the basis of their quality of inter-disciplinary research and contribution to reshaping legal views from a law and society perspective.

Nature of Submissions

Single authorship and co-authorship (to the extent of 2 authors; but not wrt book reviews or case comments) are allowed by the Journal. Author/s may submit papers based on either of the following categories:

  • Articles (8000-10000 words, inclusive of footnotes)
  • Book Reviews (2000-2500 words, inclusive of footnotes)
  • Notes (5000-8000 words, inclusive of footnotes)
  • Essays (3000-5000 words, inclusive of footnotes)
  • Case Comments (2000-3000 words, inclusive of footnotes)
  • Legislative Briefs (2000 – 3000 words, inclusive of footnotes)
Style Guidelines

Form of Submission: Submissions must be in electronic form. All submissions must be word-processed, single-spaced in Garamond, font size 12 and justified. The prescribed word limits are inclusive of footnotes. However we do not emphasise on strict compliance with the word count.

Abstract: All submissions must contain an abstract of not more than 250 words describing the relevant conclusions drawn in the paper. There is no requirement of prior submission of the abstract.

Citations: Only footnotes may be used as the form of citations. End notes shall not be accepted. All footnotes must be in Garamond, size 10, single-spacing and justified. The citation standard to be followed is the NUJS Law Review Citation (that can be accessed here) or the Standard Indian Legal Citation (that can be accessed here).

Cover letter: All submissions must entail a cover letter detailing:

Name of the author(s);

Contact details (email ID, address, and mobile number);

Details of the Institution;

Academic qualifications or the details of the current course being pursued.

Submission Procedure and Deadline

All submissions (in doc. or docx format) must be made in electronic form before 30th January, 2019; 12:00 midnight to jils@nujs.edu

Contact

For further queries, contact us at jils@nujs.edu.

To read the Archives of the Journal, refer SCC Online

Must Watch

maintenance to second wife

bail in false pretext of marriage

right to procreate of convict

Criminology, Penology and Victimology book release

Join the discussion

Leave a Reply

Your email address will not be published. Required fields are marked *