About the AMU Law Society Review
The AMU Law Society Review is the flagship journal of the Faculty of Law, Aligarh Muslim University, Aligarh (U.P.). It is an annual journal which provides an extensive platform for academicians, practitioners, researchers, and students to assimilate, exchange and extend their ideas to facilitate the debate on contemporary legal issues through their scholarly articles and research papers. The journal assumes an interdisciplinary orientation and is wide enough to include national as well as international legal and policy-based issues within its sweep.
The Review has received enthusiastic responses over the years, having continually aimed at raising the bar of academic research with insightful and pertinent contributions to the legal discourse. AMU Law Society Review 2023 invites chapters in the form of Research Papers, Case Comments/Legislative Comments, Articles & Essays, Book Reviews and other such submissions for its flagship publication (to be published in form of a book with ISBN number).
Categories of Submissions
-
Research Papers: 3,000 to 5,000 words
-
Case Comments/ Legislative Comments/ Articles/ Essays: 1,500 to 2,500 words
-
Book Reviews: 1,000 to 2,000 words
Note: Word limits are exclusive of footnotes.
Please note that these are not strict categories and other creative categories of submissions may also be entertained.
-
Submissions interacting with past publications of the AMU Law Society Review are welcomed.
-
Empirical research pieces are also welcome.
Suggested Themes
-
Law, Climate Change and the Environment
-
Climate Change and Sustainability Disputes: Impact of Technology and Innovation
-
Case Studies of International Judgements pertaining to Climate Change
-
Interdisciplinary Approaches to Environmental Law
-
Critical Analysis of the Sustainable Development Goals (SDGs)
-
Indigenous and Ecofeminist Perspectives on Law
-
-
Law, Borders and Geopolitics
-
Law and Globalization
-
Cross Border Disputes and Arbitration
-
International Law and Armed Conflict
-
Global South Perspectives on International Law
-
Law, Power and Hegemony in the International Sphere
-
-
Constitutional Law and Politics
-
Comparative and Critical Constitutional Law
-
Contemporary Perspectives: Gender and Equality in the Indian Constitution
-
Shifting Trends from Collective to Individual Rights
-
Digital Democracy and Civil Liberties
-
Constitutionalism in the 21st Century
-
Law, Technology and Society
-
Labour Law and the Digital Economy
-
Law and Digital Markets: Competition, Data Protection and Regulation
-
e-Commerce, Consumer Protection and Product Liability
-
Law and Artificial Intelligence
-
Impacts on Media, Culture and Journalism
-
Biases in AI Systems: Gender, Race, and Class Issues
-
Blockchain and Cryptocurrency Regulation
-
Law, Crime and Justice
-
Abortion Rights: International and Comparative Legal Frameworks
-
The Social Construction of Crime
-
Technology, Criminology and Politics
-
Offenses against Women in Digital Spaces
-
Undertrials and Prisoners’ Rights in India
Note: The themes suggested in the Brochure are indicative, the author(s) are free to select their own.
Submission guidelines
Authors shall submit their papers via Google Form available HERE by 22nd January 2023. A copy of the responses to the Google Form shall be sent to the registered email ID as an acknowledgement of receipt of the paper submission.
Upon the selection of manuscripts, the authors shall be intimated and may be required to make certain changes as suggested to them by the Editorial Board, and shall be given time to resubmit their manuscripts. The authors are expected to be accommodative of the changes that are suggested by the Editorial Board.
Abstract
Submissions must include a brief abstract of not more than 250-300 words providing a capsule summary of the paper. A maximum of 5 (five) keywords must be provided as part of the abstract. The abstract will not be included in the word limit.
Formatting Requirements
-
Font of must be Times New Roman and sized 12 for the main text, and 10 for footnotes.
-
Line Spacing must be 1.5 for main text and 1.0 for footnotes.
-
Alignment must be justified.
Citation Style
We accept footnote citations exclusively. Citations must conform to standards laid in the OSCOLA (4th edition). Speaking footnotes are discouraged.
Important Dates
-
Release of brochure- 5th December 2022
-
Last Date of Submission—22nd January 2023
-
Communication of acceptance or rejection—28th February 2023
For more information, refer to the 2023 ‘Call for Papers' Brochure.
Contact Persons
Editor
Shifa Qureshi (+91-6232282925)
Joint Editors
-
Mahvish Fatima (+91-9971060921)
-
Farhan Khan (+91-8853120788)
For further Details/Queries, You May Contact You can also reach out to the Editorial Board, Law Society, AMU at—editorialboard.lawsociety.amu[at]gmail[dot]com
To know more click on Brochure-Call for Papers-AMU Law Society Review 2023
