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Call for Paper | HPNLU Law Journal

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 –
  1. Paragraphs should be double spaced.
  2. The margin on the left and the right-hand side for the paragraphs should be one and a half inches.
  3. Font should be in type – Palatino Linotype and size – 11, throughout the paper.
  4. Footnotes should be in font size 10.
  5. Use of italics, bold font, and single inverted commas is suggested for the manuscript.
Email 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.
Style
  1. Citation: For citation and references, The Bluebook, A Uniform System of Citation (20th Edn.), should be strictly followed.(Author(s) may visit the freely accessible website of Cornell University Law School: http://www.law.cornell.edu/citation/
  2. Lengthy Quotations discouraged: Author(s) should avoid long quotations and keep them at a minimum wherever necessary with full and proper acknowledgment.
  3. Footnotes: Lengthy and multi-paragraph footnotes are discouraged. It should mention the page(s) of the source(s) and in the case where a Court Judgment issued, the footnote should also mention the paragraph of the judgment in addition to the page number of the Reporter.
  4. Websites: Only authoritative websites may be cited. References to internet sources such as Wikipedia, blogs, commercial websites, etc.,are not acceptable.
  5. Refer to the HPNLU Law Journal Volume – I for the style of citation and footnoting.
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