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Call for Papers | Indian Journal of Arbitration Law (‘IJAL’)[Vol 11, 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”]. It is indexed on Kluwer Arbitration, HeinOnline, Westlaw and SCC Online. IJAL is the leading journal on arbitration law in India, with a global readership. It is an excellent source of reference in the field of international arbitration.

MANDATE OF IJAL

IJAL strives to provide a platform for discussion of international as well as national developments in the field of arbitration. IJAL regularly publishes contributions from experienced practitioners whilst giving due importance to theoretical work of academicians at the same time. 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.

The following is an indicative list highlighting the scope of the journal: –

 

MODE OF SUBMISSION

CONTRIBUTION GUIDELINES

Each issue contains: (1) articles, which analyse topics of permanent interest from major national jurisdictions as well as contemporary international issues, (2) notes, which cover topical recent developments and on-going debates in the field, and (3) book reviews. IJAL invites 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.

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