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Call for Papers | IJAL [Volume 10 Issue 1]

ABOUT IJAL

The Indian Journal of Arbitration Law (IJAL) is a bi-annual, open-access journal published by the Centre for Advanced Research and Training in Arbitration Law (CARTAL), and indexed on Kluwer Arbitration, HeinOnline, and Westlaw.  IJAL is the leading journal on arbitration law in India and an excellent source of reference for international arbitration.  IJAL publishes contributions from experienced arbitrators, practitioners, academicians, and law students, on contemporary topics in international commercial and investment arbitration, as well as on jurisdiction-specific themes. 

The Board of Advisers of IJAL comprises preeminent authorities in international arbitration, including Mr. Alexis Mourre, Prof. Emmanuel Gaillard, Justice (retd.) Fali S. Nariman, Prof. Gabrielle Kaufmann-Kohler, Mr. Gary B. Born, Prof. Martin Hunter, Prof. Loukas Mistelis and Prof. W. Michael Reisman.  The articles published by IJAL have found mention in numerous noteworthy works, including books, treatises, commentaries, ASA bulletin of the Swiss Arbitration Association, Secretariat’s note on Bibliography of recent writings related to the work of UNCITRAL, and the Report of the High-Level Committee to Review Institutionalization of Arbitration Mechanism in India.

MODE OF SUBMISSION

CONTRIBUTION GUIDELINES

Each issue contains (i) articles, which analyse topics of permanent interest from major national jurisdictions as well as contemporary international issues, (ii) notes, which cover topical recent developments and on-going debates in the field and (iii) book reviews.

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