NUJS Law Review is the leading student-reviewed law journal of this country and is continuously cited by the Supreme Court with its most recent citations in the EWS reservations judgement and the case on inclusion of martial rape under the definition of ‘rape’ in the Medical Termination of Pregnancy Act.
The Law Review’s previous special issue focussing on evolution of queer jurisprudence and the Navtej Singh Johar judgement gained extremely favourable traction and furthered the Journal’s contribution to queer scholarship, five of which have been cited by the Supreme Court in its historic judgement decriminalising homosexuality. Besides Court citations, the Journal has also been cited by eminent advocates like Arvind Datar and Government Ministries like the Ministry of Finance in the Economic Survey 2017-18.
With this special issue, the Journal is looking for submissions focusing on disability law jurisprudence, policies and structures. With the recent rise in the conversations on disability and the Supreme Court’s accessibility audit, the NUJS Law Review also wishes to contribute to and further bolster the voices in this space. The submissions need not be limited to the Indian discourse and can be comparative in their analysis. We would especially encourage persons with disabilities to make submissions for this special issue.
Submission Guidelines–
Please go to the website and click on the ‘submissions’ portal – http://nujslawreview.org/submissions/
The NUJS Law Review Citation and Style Standard and other conditions for publication are available on the Law Review website.
Word limit – 6,000 words minimum for an Article and 4,000 to 6,000 for a Note.
There is no restriction on the number of authors.
Basic Formatting Guidelines:
- The submission must be word-processed and in Times New Roman.
- The main text should be in font size 12 and footnotes in font size 10.
- A one-line gap must be maintained between all paragraphs and headings.
- All paragraphs must begin with a one-inch indent.
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All hyperlinks must be in black colour and must not be underlined.
The NUJS Law Review accepts submissions on a rolling basis and we wish to publish the special issue by June 2023. Therefore, please send in your submissions anytime till May 31, 2023.
