About DSNLU

Damodaram Sanjivayya National Law University (DSNLU) is a National Law University located at Sabbavaram, Visakhapatnam, Andhra Pradesh, India constituted by the DSNLU Act, 2008. It offers 5 years of integrated B.A. LLB. (Hons.) Course for eligible Undergraduate students based on the Common Law Admission Test centralized admission process. The University offers postgraduate courses also, including the one-year LL.M. programme and, PhD and LL.D. programmes. The university is housed at Nyayaprastha in Sabbavaram with 75.5 acres of built-up area in the first phase. The establishing Act of 2008 of the Andhra Pradesh Legislative Assembly (Act No. 32 of 2008), had provided the main campus at Visakhapatnam

 

About Centre for IPR and Technology (CIPR&T)

Intellectual Property (IP) is a creation of the mind and it confers the right to the creator by the law towards the exclusive use of his creation. Though this right is granted for a certain period, its exclusive nature of it makes it significant. In India, IP law has undergone a significant change due to TRIPS, which has a direct impact on the legal regime about patents, copyrights, designs, trademarks, geographical indications etc.  There is a close relationship between IPRs and technology. The existing IP and IT laws were amended from time to time to be on par with changes technological changes globally. In recent years Intellectual Property Rights (IPRs) and Technology Laws emerged as the most important policy instruments. With its growing presence, however, it has also been subjected to intense criticism. Moreover, the structure of the institution itself has undergone periodic changes with the incorporation of newer subject matters into its ambit. The CIPR&T endeavours to become the beacon in the field of Intellectual Property Rights and Technology Law by encouraging the synthesis of knowledge and best practices cutting across academia, practitioners and the research fraternity.

 

About Journal

The DSNLU Journal of Science, Technology & Law published by CIPR & T bearing ISSN No- 2583-1208, is a peer-reviewed, double-blind and open access journal, with this second issue discussing some seminal themes of IP & Technology aspects of contemporary relevance. The issue explores a wide spectrum of thoughts and through its varied articulations attempts to open up dialogues in diverse domains of application of intellectual property laws and Technology.

 

Eligibility

DSNLU Journal of Science, Technology & Law is accepting original and unpublished submissions from academicians, professionals, research scholars and students.

Theme

The peer-reviewed journal DSNLU Journal of Science, Technology & Law solicits high-quality articles about areas of intellectual property law & Technology law.

Submission Guidelines

The authors must follow the guidelines given below

  • Manuscripts must be accompanied by a covering letter in a separate document containing the following details of the author and co-author(s) (if any):

Name:

Affiliation / Academic Qualification:

Contact Number and e-mail address:

Postal address:

  • A maximum number of authors permitted is two i.e one author and one co-author
  • The manuscript shall not contain the name or affiliation of the author(s).
  • The manuscript must be accompanied by an abstract of not exceeding 300 words, with five keywords. This must be the first page of the submission
  • Similarity must not exceed 15%
  • Co-authorship is not allowed in the case of LegislativeComments.
  • All submissions should be made electronically in the form of an MS Word (.doc) file by filling the google form by 03-07-2022 11: 59 PM
  • Title of the Manuscript must be [Your Name & Category of Submission]
  • Example – CIPR & Long Article

 

Format

  • The body of the manuscript should be in Times New Roman, Size 12 and 1.5 spacing.
  • The title of the article should maintain Size 16, Times New Roman & All Caps.
  • The manuscript should maintain the main headings Times New Roman, Size 14, subheadings Times New Roman, Size 12.
  • The main heading should be given roman numbers, and subheadings need to be given general numbers.
  • The citation must be given as a footnote.
  • The citations must conform to The Harvard Bluebook style of citation (21stedition).
  • The footnotes and references should be in Times New Roman, size 10 and single spacing.

All the Articles Must strictly adhere to the following word Limit

 

Long Articles – 5000 – 8000 Words

Long articles must be comprehensive and contain a rigorous in-depth analysis of the contemporary problem(s) and idea(s) relating to Intellectual Property Rights. It should include identification of lacunae in the existing status quo along with alternatives, suggestions, and references to a range of sources.

 

Short Articles – 3000 – 5000 Words

Short articles should rigorously analyze the contemporary problem(s) and idea(s) relating to Intellectual Property Rights. They should ideally identify lacunae in the existing status quo, provide solutions, and alternative suggestions, and should include references to a range of sources.

 

Legislative Comment – 2000 – 3000 words

The comment should provide a rigorous analysis of a recent legislative instrument. It should examine the objective of the legislation and the legal impact the same is expected to have.

Link for Submission: HERE

Contact

For any queries, please drop a mail to ipr@dsnlu.ac.in

Link for Previous Issues: HERE

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