NLIU CCJC Blog

The Civil and Criminal Justice Cell (CCJC) at NLIU, Bhopal, is an innovative initiative committed to strengthening the civil and criminal legal systems in India. CCJC is deeply involved in promoting legal research, analysis, and constructive dialogue, working in partnership with legal scholars, practitioners, and students to explore law reform and policy development. By organizing workshops, conferences, and publishing scholarly works, the cell aims to deepen understanding of critical civil and criminal justice issues and serve as a key player in shaping legislative and judicial reforms.

About NLIU

National Law Institute University, Bhopal, ranks among the oldest and most esteemed National Law Universities in India. NLIU has led in providing quality legal education and has cultivated a global alumni network that has excelled in traditional legal fields as well as in public administration, academia, and policy-making. NLIU promotes and incentivizes a culture of academic rigor. The university fosters research in advanced legal fields, consistently organizing interdisciplinary and industry-wide workshops, seminars, and training programs on topics of current legal significance. The university serves as the alma mater for numerous esteemed journals that accept submissions from students, professionals, regulators, and academicians throughout the legal field, fostering a culture of academic research and facilitating multi-directional discourse.

About CCJC-BLOG

The blogs published by our Civil and Criminal Justice Cell follow a double-blind, peer-reviewed process and offer well-researched insights on various legal issues. They cover important developments in civil and criminal law, including detailed analysis of landmark judgments, legislative changes, and procedural updates.

Eligibility

Contributions are welcome from students, researchers, practitioners, and academicians. Submissions should reflect strong legal reasoning, clarity of thought, and contemporary relevance to the field of Civil and Criminal Law.

Submission Guidelines

Word Limit

  • The ideal word limit for the blog is not more than 1500 words, excluding the endnotes. However, flexibility may be allowed at the sole discretion of the Editorial Board, depending on the nature and quality of the content.

  • The title of the manuscript must not exceed 12 words.

Formatting

  • File Format: Submissions must be in MS Word (.doc or .docx).

  • Font: Times New Roman, with body text size 12, line spacing 1.5; footnotes should be size 10 with single line spacing.

  • Citation: Only endnotes (not footnotes) should be used, adhering to the Oxford Standard for Citation of Legal Authorities (OSCOLA, 4th Edition). Non-compliance with this style may lead to disqualification. All sources must be duly acknowledged and hyperlinked within the text.

Plagiarism and Originality

  • Submissions must be original and unpublished, and they should not be under consideration elsewhere. Submissions having plagiarism of more than 15% will be rejected.

  • Any submission found to be plagiarised or otherwise contravening this rule will be summarily rejected.

Anonymity

  • The manuscript must not contain any identifiable information about the author(s), including name(s), institution, address, or any other details indicating their identity.

Co-authorship

  • Co-authorship is permitted for up to two authors.

Copyright and Responsibility

  • Submissions are accepted for publication on the condition that they do not infringe upon any third-party rights. Authors bear sole responsibility for any such violations.

Editorial Discretion

The editorial board reserves the right to suggest edits, including adding or removing content, at its discretion. Authors are expected to incorporate these changes within a specified timeframe.

How to Submit?

Interested authors can submit their entries by sending the manuscript in Word format to the Civil & Criminal Justice Cell at editorial.ccjc@nliu.ac.in with the subject line: “NLIU-CCJC Blog Submission.”

Submission Deadline

Submissions to the CCJC Blog are accepted on a rolling basis. Entries sent via any platform other than email will not be considered.

For any queries, please reach out to ccjc@nliu.ac.in. You may also contact Mr. Prakhar Mehrotra, Joint-Convener of CCJC at prakharmehrotra.ug@nliu.ac.in. For academic clarifications, correspondence may also be addressed to Asst. Prof. Divya Salim, the Faculty-in-Charge of the cell, at divya.salim@nliu.ac.in.

CLICK HERE FOR THE OFFICIAL WEBSITE

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