About the Journal

The Socio-Legal Review (SLR) is a student-run, peer reviewed journal published by the National Law School of India University, Bangalore (NLSIU). SLR began with the support of the Modern Law Review, London in 2005 and has, over the past few years, carried articles by luminaries in the legal and social field such as Rajeev Dhavan, Roger Cotterrell, W.T. Murphy and Asghar Ali Engineer. It aims to be a forum that involves, promotes and engages scholars and students to express and share their ideas and opinions on themes and methodologies relating to the interface between law and society. SLR has been listed in the Directory of Open Access Journals and has been uploaded on Westlaw and Heinonline. The past volumes can be accessed HERE . Recently, SLR was also cited by the Supreme Court in two of its decisions, namely, Justice KS Puttaswamy v Union of India and Joseph Shine v Union of India.

About SLR Forum

The Socio-Legal Review Forum (SLR Forum) was conceptualized as a platform for informed debate on contemporary developments. The Forum acts as an online companion to our print journal. It accepts short pieces in the form of comments on recent legal developments or book reviews engaging with recent literature. Longer pieces in the form of essays or responses to pieces published in the journal are also accepted.

Submission Guidelines

SLR is currently looking at articles for the first issue of its seventeenth volume, as well as for the SLR Forum. We have a broad mandate and look at any articles with a perceivable link between law and society, particularly in a South Asian context.

Submission guidelines for the journal are available Here

Submission guidelines for the SLR Forum are available Here

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