The Indian Arbitration Law Review (IALR), an annual double-blind peer-reviewed journal of the National Law Institute University (NLIU), Bhopal, invites submissions of original, unpublished and scholarly manuscripts from students, academicians, legal practitioners and members of the legal fraternity for publication in Volume IX.
Founded by Mr. Prashant Mishra, an alumnus of NLIU, the Indian Arbitration Law Review is a specialised periodical devoted exclusively to arbitration law. Published by Eastern Book Company (EBC) and indexed on SCC Online and HeinOnline, the Journal provides a platform for contemporary academic discourse and critical engagement with developments in arbitration law and practice.
THEMES FOR SUBMISSION
The Journal welcomes submissions on any aspect of arbitration law, including, but not limited to, the following sub-themes:
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Arbitrability of Class Action Suits under Section 245 of the Companies Act, 2013: A Critical Analysis in Light of the Jindal Poly Films Reference to Arbitration.
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Mandatory Arbitration Clauses in Public Company Disclosures: Should SEBI Follow the SEC’s Policy Shift Permitting Arbitration Clauses in Registration Statements?
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The Availability of Relief Under Section 9 of the Arbitration and Conciliation Act, 1996, to Unsuccessful Parties Post-Award: A Comparative Analysis.
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Impact of International Economic Sanctions on International Arbitration: Analysing the Challenges for Indian Parties in Cross-Border Dispute Resolution.
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Government Notifications Restricting or Withdrawing Arbitration Clauses from State and Central Contracts and Their Implications for India’s Ambition to Become a Global Arbitration Hub.
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Climate Commitments and Contractual Performance: The Rise of ESG and Climate-Related Claims in Indian Commercial and Investment Arbitration.
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Arbitrability of Cryptocurrency and Digital Asset Disputes in India: Contractual Validity, Enforcement and the RBI’s Regulatory Shadow.
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Section 9 vis-à-vis Emergency Arbitration: Recasting the Interim Relief Architecture After the Commercial Courts Amendment, 2026.
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The Indus Waters Treaty Arbitration: Treaty Interpretation, Jurisdictional Challenges and Its Implications for International Dispute Resolution.
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Analysing the Use of AI in Blockchain-Based Arbitrations: Addressing Challenges of Accountability, Due Process and Enforcement.
Submissions on other contemporary and relevant aspects of arbitration law are equally welcome.
CATEGORIES OF SUBMISSION
The Journal accepts manuscripts under the following categories:
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Long Articles: 4,000-8,000 words.
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Short Articles: 2,000-4,000 words.
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Case Comments: 1,500-4,000 words.
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Book Reviews: 1,000-3,000 words.
The prescribed word limits are exclusive of footnotes and abstracts. The Editorial Board may relax the word limit by up to 10% at its discretion.
SUBMISSION GUIDELINES
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Submissions must be in English and must be original, unpublished works.
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Long Articles and Short Articles must be accompanied by an abstract not exceeding 300 words, expressly highlighting the novelty, usefulness and specific contribution of the manuscript to existing literature.
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Abstracts are not required for Case Comments and Book Reviews.
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Co-authorship is permitted without any restriction on the number of authors.
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Manuscripts must adhere to a double-blind review process and must not contain any identifying information about the authors.
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The main text must be formatted in Times New Roman, 12-point font, with 1.5-line spacing.
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Footnotes must be in Times New Roman, 10-point font, with single-line spacing.
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Citations must conform to the OSCOLA (5th Edition) citation style. Only footnotes are permitted as a means of citation.
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The use of Artificial Intelligence (AI) tools, including generative AI and AI-assisted writing, in the preparation of the manuscript is strictly prohibited. Submissions must be the independent intellectual work of the author(s).
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The similarity index of the manuscript, as generated by plagiarism-detection software, must not exceed 10%. Manuscripts exceeding this limit shall be liable to rejection without further review.
SUBMISSION DEADLINE
15 November 2026, 11:59 PM
IALR follows a rolling submission process. Manuscripts received after the prescribed deadline will be considered for publication in Volume X.
SUBMISSION LINK
Manuscripts must be submitted through the Google Form:
[here]
CONTACT DETAILS
For queries and further information, please contact:
Arushi Rajagopala
Editor-in-Chief
+91-8197988589
Ankit Singh
Managing Editor
+91-8319340675
Email: ialr@nliu.ac.in
The Indian Arbitration Law Review looks forward to receiving original and insightful contributions from across the legal fraternity.
For further details, please refer to the brochure.
