About the Journal

MNLU, Nagpur Contemporary Law Review (CLR) is a faculty run, biannual, blind peer-reviewed flagship journal of Maharashtra National Law University, Nagpur bearing the International Standard Serial Number (ISSN) 2581-7582 and RNI No. MAHENG/2018/ 76048. The primary objective of this journal is to serve the academic community with original and outstanding contributions in the field of law and its allied disciplines, which delve into the issues most predominantly affecting society. It aims to serve those who are seeking holistic insight into the idea of justice in this rapidly evolving contemporary era. By providing a platform for high quality legal scholarship, the journal endeavours to fuel reflection, spark conversations and debates, and ultimately result in action, by researchers, scholars, members of the bar and the bench, jurists, administrators, the civil society, and policy makers. Though in its nascent stage, the University has published five issues of CLR through its rigorous selection and editing process.

The first issue was released on September 29, 2017 by Hon’ble Shri Justice S.A. Bobde, Judge, Supreme Court of India and the Chancellor of the University. The second issue, dedicated to ‘Teaching Methods and Techniques’, was released on April 14, 2018 by Hon’ble Shri Justice Jasti Chelameswar, Former Judge, Supreme Court of India and Hon’ble Shri Justice S.A. Bobde, Judge, Supreme Court of India. This special issue aimed to share varied perspectives, tools and strategies for teaching and learning more effectively with the help of scientific methods and logical reasoning adapted from traditional approaches to ICT based tools and techniques. The third issue was released on February 16, 2019 by Hon’ble Shri Justice B.N. Srikrishna, Former Judge, Supreme Court of India and Shri Chamu Krishna Shastry, Padamshri Awardee. The journal has been honoured in including lectures delivered graciously by two distinguished judges, Hon’ble Shri Justice A.K. Sikri, Former Judge, Supreme Court of India and Hon’ble Mrs Justice Ruma Pal, Former Judge, Supreme Court of India, who have provided enriching insights into law. The fourth issue was released by Hon’ble Shri Justice S.A. Bobde, Chief Justice of India on January 18, 2020. It was a special issue of CLR titled ‘In Memoriam-Prof. N.R. Madhava Menon and his contribution to Indian Legal Education’. To commemorate the services of Padma Shri Prof. (Dr.) Neelakanta Ramakrishna Madhava Menon, Father of modern legal education in India, who inspired countless lives in his lifetime and transformed the paradigms of legal education in India, left for his heavenly abode on May 08, 2019. The fifth issue is in print and ready to be released soon.

CLR has taken tremendous leaps forward in interdisciplinary legal research. This is due, in great part, to the laudable contributions of stalwart academicians, scholars and professionals as its contribution included papers authored by prominent leaders of Indian legal education. With each new issue, the journal has pushed past boundaries and ventured into new expanses of research and knowledge resting on the shoulders of experts in the field of law and its allied disciplines. Within a short period of its existence, CLR has received great applaud from all sections of legal profession and its reach and circulation is growing by leaps and bounds. The Editorial Board is now accepting submissions for the coming issue to continue this journey.

All the previously published issues of the journal are available online to disseminate knowledge freely rather than locking it behind a gated ivory tower. Those wishing to access the previous volumes and issues of the journal may visit the below link.
Link: https://www.nlunagpur.ac.in/quick_university_journals.php

Categories for Submission

The Editorial Board of CLR is pleased to invite submissions from academicians and professionals; judges and advocates; and research scholars. The journal does not restrict its scope to a strict theme; rather, it calls for contributions that push the frontiers of research in law and its allied disciplines. However, the editorial board of the journal would appreciate the research interfaced with law in the light of intricacies of the COVID-19 pandemic, Artificial Intelligence, New Education Policies, E- learning and Virtual Teaching-Learning, Public Health, Epidemic Diseases, Biological Disaster. Nevertheless, the authors are requested to include research questions and reflect findings that fill existing gaps in research.

The submissions can be sent under the following heads: Long Articles of 7000-1000 words; Short Essays of 5000-7000 words; Comments on Judicial Decisions of 3000-5000 words; Analysis of Legislations and Bills of 3000-5000 words; and Book Reviews of 2000-3000 words.

The Editorial Board reserves the right to publish submissions by students, or submissions that do not adhere to the prescribed word limit, if it deems the submission to be an extraordinary scholastic work.

Guidelines for Submissions

  • Submissions must be emailed at clr@nlunagpur.ac.in (preferably in .docx format) along with an abstract not exceeding 200 words along with 4 to 6 keywords.
  • Submissions should be accompanied by a covering letter addressed to ‘The Editor, Contemporary Law Review (CLR) Editorial Board’. The covering letter should include the author’s, designation, institutional affiliation along with contact information and the submission must be the original work of the author(s).
  • Any form of plagiarism (not more than 15% in total and 10% from one source in the main body of the paper) may lead to disqualification.
  • Co-authorship is allowed but only one co-author is allowed.
  • Submitted entries must not have been sent for consideration at any other place for presentation or publication.
  • The copyright of shortlisted contributors for publication shall be with MNLU, Nagpur.
  • The Journal is likely to be released in the month of February 2021.
  • A hard copy of the published issue as well as a letter of acknowledgement shall be sent to the contributors.
  • The last date for submission of manuscript is January 15, 2021.
  • For formatting and referencing guidelines, authors are requested to follow the Official Style

Manual of NLU Nagpur (Annexure-A).

For further details, please refer Call for Paper. MNLU, Nagpur Contemporary Law Review Vol 4 No. II, 2020

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