Damodaram Sanjivayya National Law University, Visakhapatnam, invites original submissions in the form of articles on intellectual property law and technology law for Volume 4, Issue 2, the Centre for IPR and Technology (CIPR&T),. The deadline for abstract submission is October 24, 2026.
About Damodaram Sanjivayya National Law University
Damodaram Sanjivayya National Law University (“DSNLU”) is a National Law University located at Sabbavaram, Visakhapatnam, Andhra Pradesh, India. It was constituted by the DSNLU Act, 2008.
About the Centre for IPR and Technology (CIPR&T)
Intellectual Property (“IP”) is a creation of the mind, and the law confers on its creator the right to exclusive use of that creation. This right is granted for a limited period, yet its exclusive nature makes it significant.
In India, IP law has changed considerably under the influence of TRIPS, with a direct impact on the legal regime governing patents, copyrights, designs, trademarks and geographical indications. IPRs and technology are closely related, and the existing IP and IT laws have been amended from time to time to keep pace with global technological change. In recent years, IPRs and technology laws have emerged as important policy instruments. Their growing presence has also drawn intense criticism, and the structure of the institution itself has changed periodically as newer subject matters entered its ambit.
CIPR&T endeavors to become a beacon in the field of Intellectual Property Rights and Technology Law by encouraging the synthesis of knowledge and best practices across academia, practitioners and the research fraternity.
About the Journal
The DSNLU Journal of Science, Technology & Law (“the Journal”), published by CIPR&T under ISSN 2583-1208, is a peer-reviewed, double-blind and open-access journal. This issue discusses seminal themes in IP and technology of contemporary relevance. It explores a wide spectrum of thought and, through varied articulations, seeks to open dialogues across diverse domains where intellectual property law and technology apply.
Eligibility
The Journal accepts original and unpublished submissions from academicians, professionals, research scholars and students.
Theme
The Journal solicits high-quality articles on intellectual property law and technology law, including the following areas:
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Patent Law
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Copyright Law
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Industrial Designs Law
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Geographical Indications Law
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Trademark Law
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Trade Secrets Law
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Plant Varieties & Farmers Law
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IPR and Role of Commercial Courts
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IPR and Artificial Intelligence
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Integration of IPR & Technology Laws
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Law of Semiconductor Integrated Circuits Layout
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Biotechnology Law
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IPR & International Trade Law
Submission Guidelines
Authors must follow the guidelines below.
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Manuscripts must be accompanied by a cover letter, in a separate document, containing the following details of the author and co-author (if any): name, affiliation/academic qualification, contact number and e-mail address, and postal address.
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A maximum of two authors is permitted, i.e., one author and one co-author.
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Co-authorship is not allowed for Legislative Comments.
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The manuscript shall not contain the name or affiliation of the author(s).
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The manuscript must include an abstract of up to 300 words with five keywords, placed on the first page of the submission.
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Similarity must not exceed 15%.
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The title of the manuscript must follow the format [Your Name & Category of Submission]. Example: CIPR & Long Article.
Formatting Guidelines
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Body text: Times New Roman, size 12, 1.5 spacing.
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Article title: Times New Roman, size 16, all caps.
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Main headings: Times New Roman, size 14, numbered with Roman numerals. Subheadings: Times New Roman, size 12, numbered with general numbers.
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Citations must appear as footnotes and conform to the Harvard Bluebook style of citation (21st edition).
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Footnotes and references: Times New Roman, size 10, single spacing.
Submission Categories
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Long Articles (5,000—8,000 words): Comprehensive, in-depth analysis of contemporary problems and ideas relating to Intellectual Property Rights. They should identify lacunae in the existing status quo, offer alternatives and suggestions, and refer to a range of sources.
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Short Articles (3,000—5,000 words): Rigorous analysis of contemporary problems and ideas relating to Intellectual Property Rights. They should ideally identify lacunae in the status quo, provide solutions and alternative suggestions, and refer to a range of sources.
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Legislative Comment (2,000—3,000 words): Rigorous analysis of a recent legislative instrument, examining its objective and expected legal impact.
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Case Comment (2,000—3,000 words): Rigorous analysis of a recent judicial precedent, examining the facts, issues, ratio decidendi, obiter dicta, and the legal impact and/or critique it is expected to carry.
Important Dates
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Abstract Submission: October 24, 2026
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Selection of Abstracts: November 7, 2026
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Submission of Research Work: January 2, 2027
Submission Procedure
All submissions must be made electronically as an MS Word (.doc) file by filling out the Google Form. The cover letter must be submitted as a separate document, and the manuscript title must follow the prescribed format.
Google Form link: https://docs.google.com/forms/d/e/1FAIpQLSdHukBwY9ZgLUf7dcQHlRrW8lVAPc7P8rvFxbIvFB5DlqwIqA/viewform
Contact Details
For any queries, please write to: ipr@dsnlu.ac.in
