The Investment and Commercial Arbitration Review (ICAR) is a blog that aims to publish articles on contemporary issues relating to investment treaty and commercial arbitration and its allied topics. The blog aims to create a platform for students, research scholars, and practitioners from across jurisdictions to engage in a comprehensive discourse and debate on the aforementioned areas. ICAR was founded by 5 students from across the top law schools in India who came together with a singular purpose and vision of generating such discourse on arbitration, upon taking cognizance of the lack of easily accessible and comprehensive literature on arbitration within the Indian legal fraternity. Having developed a passion for the arbitration world through different moots and endeavours, we intend to tap into our resources and make them accessible to the larger student community. This is the genesis and driving force of ICAR.

In the past two months, we have been humbled by the support received by practitioners and now wish to open the platform to students, practitioners and other members of the arbitration field.  We hope to achieve our goals of inclusion and diversity through our skilled and talented student fraternity. We hope to become an ideal platform for authors from all walks of life to be able to contribute to the growth of rich international arbitration literature.

For reference, the blog may be accessed HERE 

The Editors

The editorial team consists of law students from across the top 4 law schools in India. At present, we are a team of 5 members, namely:  Anoushka Ishwar: 4th-year student at National Law Institute University (NLIU),  Mahima Nair: 4th-year student at National Law University, Delhi (NLUD), Praveena N.S.: 4th-year student at National Law University, Jodhpur (NLUJ), Threcy Lawrence: 4th-year student at National Law University, Delhi (NLUD) and  Unnayan Mishra: 4th-year student at the National Academy of Legal Studies and Research (NALSAR).

Board of Advisors 

Our Board of Advisors include some of the most prominent and illustrious names in the field of international commercial arbitration. We have been lucky enough to be guided by stalwarts such as:

  1. Retd. Justice of SC BN Srikrishna (Independent Arbitrator)
  2. Rishab Gupta (Equity Partner, International Arbitration at Shardul Amarchand Mangaldas)
  3. Prof. Julien Chaisse (Professor of Law at City University Hong Kong)
  4. Dr. Kabir Duggal (Professor of International Law at Columbia University and Senior Arbitration Advisor at Arnold & Porter)
  5. Dr. Aniruddha Rajput (Member of UN ILC, Chairperson of the Drafting Committee)
  6. Ms. Sophie Nappert (Author, Commentary on 2010 UNCITRAL Arbitration Rules, Recipient of GAR Award for Best Speech, International Arbitrator)
  7. Ms. Rekha Rangachari (Executive Director at NYIAC),
  8. Ms. Amanda Lee (Professor at School of Law, London and Director at Arbitral Women)
  9. Prof. Aakanksha Kumar (Doctoral Candidate at NLU Jodhpur, LLM, NUS)

Guidelines for Submission

We have a two step submission process,  the proposal stage and manuscript stage, both of which are necessary requirements for publication. All submitted pieces shall go through a blind, double review process.

All submissions shall be expected on a rolling basis.

The proposal is the first stage. It must be between 150-200 words. The proposal may contain ideas which deal with investment arbitration, commercial arbitration or any of its allied topics. The proposal must aim to address a lacuna in the law, or a topic which has assumed contemporary relevance in the recent past. Such views/ideas that form the subject matter of the author’s proposal should be original and reflective of critical thinking. Authors are requested to not submit proposals that merely summarise an existing position of the law or engage in conceptual discussion.

Once the proposal is submitted, our Editorial Board will be in touch. If your proposal is accepted, we will revert to you after which the full length of the article can be submitted. Please take note of the fact that acceptance of the proposal does not ensure publishing on our forum.

LinkedIn: HERE 

For more details, refer Submission Guidelines ICAR

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