The NLSIR is the flagship law review of the National Law School of India University, Bangalore, India. It is a bi-annual, student edited, peer-reviewed law review providing incisive legal scholarship on contemporary legal issues. NLSIR has the distinction of being cited twice by the Supreme Court of India, with the latest one in the landmark judgment in Justice K.S. Puttaswamy v. Union of India. NLSIR has also recently been cited in the Justice Srikrishna Committee Report and Justice R. S. Bachawat’s Law of Arbitration and Conciliation, a leading treatise on arbitration law in India.

 

Over the years, the NLSIR has sought to provide incisive legal scholarship on issues at the forefront of contemporary legal discourse. NLSIR Online was launched as a step forward in this direction.

 

We are inviting submissions for NLSIR’s forthcoming Print Journal Volume 34. Please send in your submissions before 31 December 2021. Additionally, the Editorial Board accepts submissions for the online journal on a rolling basis. We accept submissions pertaining to Public Law, as well as other areas of law.

The submission categories for both, print and online journal are as follows:

SUBMISSION GUIDELINES:  

  • NLSIR Journal, Volume 34                                     
    • Submissions categories:
      • Long Articles: Between 5,000 and 10,000 words. Papers in this category are expected to engage with the theme and literature comprehensively, and offer an innovative reassessment of the current understanding of that theme. It is advisable, though not necessary, to choose a theme that is of contemporary importance. Purely theoretical pieces are also welcome.
      • Essays: Between 3,000 and 5,000 words. Essays are far more concise in scope. These papers usually deal with a very specific issue and argue that the issue must be conceptualized differently. They are more engaging and make a more easily identifiable, concrete argument.
      • Book Reviews: Between 2,000 to 3,000 words.
      • Case Notes and Legislative Comments: Between 1,500 and 3,000 words. This is an analysis of any contemporary judicial pronouncement or a new piece of legislation whether in India or elsewhere. The note must identify and examine the line of cases in which the decision in question came about and comment on implications for the evolution of that branch of law. In case of legislative comment, the note must analyze the objective of the legislation and the legal impact the same is expected to have.

Please note: All word limits are exclusive of footnotes. The journal is flexible regarding the word count depending on the quality of the submission. Pieces in any of the above categories with relevance to India or Indian law are particularly welcome. This, however, is not a prerequisite. Furthermore, kindly refer to the website for the requisite information on formatting and policies. 

  • Submission Procedure:
    • The NLSIR only accepts electronic submissions. Submissions must be made through a form, which can be accessed here. Please do not email submissions.
    • Please go through our formatting guidelines and policies on our website before making the submission.
    • All submissions must contain the following:
      • The manuscript in .doc or .docx format. The manuscript should not contain the name of the author or his/her institutional affiliation or any other identification mark.
      • An abstract of not more than 150 words.

  • NLSIR Online 
    • Submissions must be approximately between 1500 to 3000 words long.
    • NLSIR Online is flexible regarding the word count depending on the quality of the submission.
    • Please go through our formatting guidelines and policies on our website.
    • Submissions for NLSIR Online must be made through a form, which can be accessed here. Please note that submissions made through email will not be considered. All submissions must contain the following:
      • The article in a .doc or .docx format.
      • The document should contain the Name of the author, Professional Information, Title of the manuscript, and Contact information.
    • We accept submissions on a rolling-basis. 

More Information

For more detailed information on NLSIR, its submission guidelines and policies, please log on to www.nlsir.com.

Contact Information                

For any queries, please contact us at mail.nlsir@gmail.com.

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