Socio-Legal Review (SLR) is a peer-reviewed, bi-annual journal that encourages interdisciplinary research at the intersection of law and social sciences. We are an open-access, student-run journal published by the National Law School of India University, Bengaluru. First published in 2005, the Journal has carried articles by luminaries in the field of law and society and has been cited by the Supreme Court of India on two instances.
SLR seeks to publish scholarship that goes beyond looking at the law as merely a set of rules and doctrines. We welcome interdisciplinary research that critically enquires into the intersections between the law and the social sciences, especially in the South Asian context. We invite articles from diverse disciplines and areas of study that engage with the law including but not limited to:
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ethnographic and anthropological studies of the everyday working of the law
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legal history and historical analyses of the law and legal institutions
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decolonial, postcolonial, Marxist, feminist, queer, class, anti-caste, and critical race studies perspectives toward the law
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social movements, and the law as a catalyst or impediment for social transformation
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public policy and planning, regulation, and governance and administration
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study of legal institutions, systems and cultures, and institutional reform
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pedagogy, legal methods, and the intersection of legal theory and social/political theory
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identity, migration and citizenship studies
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environmental, land, and urban studies
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religion and minority studies
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bioethics, medico-legal, healthcare, and disability studies
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civil society, human rights, and socio-economic welfare
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criminal law, criminology, and law and justice
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law and the humanities, including literature, theatre, film, media studies, literary criticism, philosophy, and so on.
In order to make your submission, please visit our website: https://repository.nls.ac.in/slr/
In case of any questions, please email: slr@nls.ac.in
Call for Contributions: SLR Forum
SLR is also accepting submissions on a rolling basis for our online platform: the SLR Forum. The SLR Forum is designed as a space for encouraging accessible and timely discourse on issues of socio-legal relevance including, but not limited to, contemporary developments.
We invite submissions in the form of short essays, commentary, book reviews and other forms of writing ranging between 800-2500 words that speaks to the Aims and Scope of the Journal. We welcome interdisciplinary research that critically enquires into the intersections between the law and the social sciences, especially in the South Asian context. We do not accept pieces that consist purely doctrinal or legal analysis; submissions must dissect the issue using an interdisciplinary lens.
If you have a theme or an idea that you’d like to develop in an essay for the SLR Forum, we will be glad to discuss your ideas over email. If you have a fully fleshed out piece, we encourage you to submit it directly by writing to sociolegalreviewforum@gmail.com.
In order to know more, please visit our website: https://repository.nls.ac.in/slr/
