HNLU
The HNLU Corporate and Commercial Law Blog is established under the Corporate and Commercial Law Society of Hidayatullah National Law University, Raipur. The Society, created in 2017, is an independent, student-run body formed by corporate law enthusiasts of HNLU solely intending to promote discourse on contemporary issues in corporate law.
The Blog aims to create a knowledge exchange platform for research scholars, practitioners, academicians, students and pursuants of related fields.
The HNLU CCLS Blog welcomes blog posts in the form of articles, short notes, opinions, and case comments which address issues of a legal nature on laws of banking, insolvency, capital markets, companies, competition, contract, securities, taxation, amongst others. The Blog is additionally open to entries on arbitration and international trade and investment law of commercial importance.
SUBMISSION GUIDELINES:
  • Co-authorship is permitted subject to a maximum of two authors.
  • The content must be written in Times New Roman in font size 12 for the main body and font size 10 for the endnotes, with a line spacing of 1.5.
  • Although we do not have a strict minimum word policy, we prefer blog posts that are a minimum of 800 words. The maximum word limit is 1,500 words. The word limit is exclusive of endnotes if any.
  • Please refer to the sources as hyperlinks in the body of the text. In keeping with the informal style of the blog, we ask that you refrain from using footnotes. If a hyperlink cannot be inserted, kindly use endnotes that adhere to the 4th OSCOLA citation format.
  • We value originality of pieces above anything. Although we expect blog posts to be original, the Editorial Board may relax this standard up to an acceptable level, in all cases below 10%.
  • All submissions are to be made by filling the following google form: click HERE . Please do not email your entries directly, unless intimated otherwise.
  • Submission of the draft post must be in the MS-Word format (.doc/.docx). Contributors are requested to share their personal details only on the google form. Any comments that make you recognisable in the draft post may lead to disqualification of the entry without review.
  • The Review Policy includes double-blind peer review, which we undertake to complete within 14 days of submission. Please note that suggestions from the Editors may need to be incorporated by the contributors within 7 days of notification.
  • Submissions are accepted on a rolling basis or if you prefer working with a deadline, on any Saturday.
Please note that we discourage posts that merely summarise cases or describe the basic aspects of these inclusive fields and prefer that these posts include critical analysis or explore particular themes of wider resonance.
We shall send an email acknowledging receipt of the draft post within 48 hours of receiving your entry. If the same is not received, do email us at clshnlu@gmail.com.
Contact info:
Sarthak Sharma
Editorial Team, HNLU CCLS
7989912564/ 8130629725
Vaidehi Balvally
Editorial Team, HNLU CCLS
9619059428/9082270911
You can visit the official website here: https://hnluccls.in/

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