The Himachal Pradesh National Law University (HPNLU), Shimla, is launching the Second Volume of its annual online publication, HPNLU Law Journal (HLJ) (ISSN: 2582-8533). The volume is scheduled to be released in the second quarter of 2022. HLJ Volume I can be accessed here.
HLJ is now accepting submissions from academicians (including faculty members, research scholars, and students), judges, and professionals for this volume. The HLJ is not a limited review of laws but promotes and prescribes writings with an interdisciplinary perspective. Though the scope of the content of the HLJ is wide, it is advised that the writers should focus on contemporary legal developments, looking at it from the lens of the social impact of such developments.
About the HLJ
The Law Journal is envisioned to be essential for promoting multi-disciplinary studies (with the law being the focal point) which sit at the core of the National Education Policy, 2020.
HLJ promotes research by bringing together legal thoughts from academia, professionals, social science scholars, and students to add to the existing debates. The Journal maintains its quality by using the technique of double-blind peer review and rigorous editing of each article. In order to ensure that the quality is not foregone, after the final editing, a further review of the selected articles is done by the Editorial Team to finalizing whether these articles can be a part of the finalpublication. Any queries about the journal and submissions therein may be directed to – lawjournal.editor@hpnlu.ac.in
Submission Guidelines
| Categories | Articles – 7000-12000 Words
Case Comments – 4000-8000 Words Notes or Legislative Review – 5000-8000 Words Book Reviews – 1500-3000Words Note – The word limit prescribed for each category is inclusive of the footnotes and references. |
| Theme | There is no prescribed theme(s) or topic(s) for the HLJ.
All submissions, whether relating to the legal developments directly or otherwise, are welcome. Inter-disciplinary studies are promoted and contemporary topics of socio-economic relevance are suggested to the writers. |
| Submission | All contributions have to be submitted in electronic form. The paper should be processed in MS Office and the following guidelines must be followed –
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| lawjournal.editor@hpnlu.ac.in | |
| Abstract | Each submission should include on the first page an Abstract of thepaper. The length of the abstract should not exceed 300 words. |
| Covering Letter and Undertaking | All submissions should carry with themselves Covering Letter and Undertaking in the Pro-forma prescribed in Annexure – 1 of this notice for the call of papers. |
| Acceptance and Communication | The decision on the acceptance of the paper for publication will be of the editorial board which shall be final. The decision of acceptance will be communicated to the contributor.
Due to the large number of submissions that the HLJ receives, it would not be feasible to reply to each contributor individually. Therefore, in case you do not receive any communication from the team, kindly consider your contribution, as not being considered for the current volume. The contributors are however encouraged to research and improvise and resubmit the paper for future volume(s) of the HLJ. |
| Dates | The last date for submission of the manuscript is 31 July 2021. |
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