The Editorial Board is pleased to invite submissions for Volume III, Issue I of the TNNLULawReview, a faculty-cum-student run, double blind, peer-reviewed journal published in June and December every year. Established in 2018, the journal seeks to encourage interdisciplinary approaches to the law through submissions from students, academics and other members of the legal community. Our previous editions included articles from Prof Upendra Baxi, Prof Judy Fudge, Prof Meghan Campbell amongst others, and covered a wide gamut of contemporary legal issues such as use of Kautilyan Principles in international law, success of pay equity legislations, two-child limit policies and their intersectional effects, interplay between restitution of conjugal rights and privacy, corruption in international investment law and modalities of granting environmental personhood.
Submissions for the upcoming issue are welcome underthe following categories:
LONG ARTICLES: 5000 – 8000 WORDS
SHORT ARTICLES/NOTE: 3000 – 5000 WORDS
CASE COMMENTS & BOOK REVIEWS: 1500 – 2500 WORDS
 
DEADLINE FOR SUBMISSIONS 19TH APRIL 2020 
SUBMISSIONS/ QUERIES CONTACT lawreview@tnnlu.ac.in
 
GUIDELINES FOR CONTRIBUTORS
A. Types of Submissions
Long Articles (5000-8000 words): Submissions under this category must present a comprehensive study of a central theme, along with the identification and analysis of related subthemes. Purely theoretical papers will also be accepted under this category.
Short Articles/Notes (3000-5000 words): Submissions under this category must deal with contemporary legal issues. It should directly address a specific issue and must be engaging and concise. Author(s) can also include evaluative comments on pending or recent legislation keeping in mind the objective and rationale of the legislation in question.
Case Comments (1500-2500 words): Case comments must be critical analysis of recent judicial pronouncements. It must identify and examine the questions of law present in the case and comment on implications of the judgment for evolution of that branch of law.
Book Review (1500-2500 words): Reviews of books relating to contemporary legal literature can be submitted under this category. The review should identify the relevant arguments put forth by the author and present a comprehensive critique of the same.
B. Submission Procedure ? TNNLU-LR accepts electronic submissions in MS Word (.doc/.docx) format only. Submissions should be sent via email  lawreview@tnnlu.ac.in.
  • The last date for sending manuscripts is 19th April,2020.
  • While there are no rigid thematic constraints, contributions should be within the scope of legal studies and allied interdisciplinary studies.
  • All submissions must be accompanied by an abstract not exceeding 200 words.
  • The main body of the manuscript should be in Times New Roman, Font Size 12 and in 1.5 line spacing. The footnotes must conform to the ILI Rules of Footnoting and should be in Times New Roman, Font Size 10 and in single line spacing. End notes are not to be used.
  • Joint submission of two co-authors is allowed.
  • All submissions should be accompanied by a covering letter mentioning submission category, title of manuscript, institutional affiliation and contact details of the author(s).
  • The body of the manuscript should not contain any personal details of the author, so as to enable anonymous screening and peer-review.
  • The manuscript must be an original and unpublished work and must not be under simultaneous consideration for publication elsewhere.
  •  Copyright of all submissions selected for publication shall vest with TNNLU. ? All submissions will go through two rounds of review, each taking a minimum of 4-5 weeks post acknowledgement of receipt and/or selection from first round of review, as the case may be. Final selection of manuscripts will be made on the basis of comments received from the peer-reviewers. The authors are expected to incorporate this feedback and make necessary amendments in their manuscripts before they can be published.

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