About Law Society Review
The Law Society Review, published annually by the Law Society, Faculty of Law, Aligarh Muslim University, Aligarh, provides a platform for teachers, practitioners, researchers, and students to engage in critical discussion on contemporary legal and policy issues at both national and international levels. The 2026 edition invites original submissions on the theme “Global Justice in Transition: Law, Reform, and Accountability in the 21st Century.” It seeks to explore how shifting legal, technological, environmental, and humanitarian contexts are reshaping the meaning and pursuit of justice. Authors are encouraged to examine questions of reform, rights, and responsibility across jurisdictions and legal traditions, reflecting on the challenges of accountability in a rapidly transforming global order.
Accepted papers will be published in an edited book format carrying an ISBN number, under the Law Society Review (2026 Edition). This special publication aims to advance rigorous and reflective scholarship that reconsiders the foundations of justice and legal reform in the twenty first century.
Submission Categories
1. Research Papers : (3000-5000) words
2. Essays/ Articles : 2,000 — 3,000 words
3. Case Comments / Legislative Comments: 1,500 to 2,500 words
4. Opinion or Perspective Pieces: 1000 words
Note:
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These are flexible categories; other creative forms of submissions are also welcome.
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Word limits are exclusive of footnotes.
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All submissions must include an abstract (not exceeding 250 words) and relevant keywords.
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Co-Authorship of up to three is permissible.
Submission Guidelines
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All submissions must be accompanied by a cover letter that includes the following details:
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Title of the submission
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Author’s full name
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Institutional affiliation
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Contact information (email address and phone number)
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For multiple authors, include the above details for each author.
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Upon selection, all editorial comments must be addressed and resolved using Track Changes mode only. Submissions must be made in .docx format to: lawsocietyreview2026@gmail.com
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The acceptable similarity index shall not exceed 10%, excluding references and properly cited quotations. All submissions will undergo a plagiarism screening process.
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Use of AI tools (such as Grammarly or QuillBot) is permitted strictly for basic grammatical correction only.
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Use of generative AI tools for language enhancement is strictly prohibited. All manuscripts will undergo an AI-written screening process.
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If AI tools have been used in any stage of writing or research, this must be clearly disclosed in a separate note of acknowledgment. The acknowledgment should be placed either before the “References” or “Bibliography” section, or on the very last page of the manuscript. Failure to do so may be treated as a form of academic misconduct.
Formatting & Citation Guidelines
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The body of the manuscript should be in Times New Roman, font size 12, with 1.5 line spacing.
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The text must be justified throughout the document.
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The footnotes should be in Times New Roman, font size 10, with single line spacing.
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A one-line gap must be maintained between all paragraphs and headings.
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Author(s) must uniformly follow the OSCOLA guide to legal citation (4th ed, 2012) in the manuscript.
For more information, click here.
Important dates
Submission Opens: 1st December 2025
Deadline for Submission: 15th February 2026
Communication of Acceptance: 15th March 2026
Contact Information
For any queries or additional information, please contact:
lawsocietyreview2026@gmail.com
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