The NLUJ Law Review is the flagship journal of National Law University, Jodhpur, established with the objective of promoting academic research and fostering debate on contemporary legal issues in India. It is a bi-annual, double-blind student reviewed and edited journal, focusing on an inter-disciplinary approach towards legal writing. The remit of the Review is not restricted to any particular field of law but is broad enough to include national as well as international legal and policy-related issues. NLUJ Law Review invites original and unpublished manuscripts, including but not limited to, precise articles, short articles and research papers, in different facets of law and allied fields from academicians, practitioners, legal professionals, research scholars and students, under the following categories.

Call for Submissions | Deadline: October 31, 2020

Nature of Submissions:

NLUJ Law Review invites original and unpublished manuscripts, including but not limited to, precise articles, short articles and research papers, in different facets of law and allied fields from academicians, practitioners, legal professionals, research scholars and students, under the following categories.

  • Please fill the form available here to submit the manuscript.
  • Kindly note that the deadline for submitting the manuscript is October 31, 2020.
  1. Long Articles (6000-8000 words, including footnotes)

This category includes submissions that are comprehensively analyzing a nuanced legal issue. It must include an analysis of the current legal scenario, should help the reader identify the lacunae therein and further provide constructive suggestions. The author(s) are also encouraged to provide their opinions and responses to the previous publications of the Review.

  1. Short Articles (3000-6000 words, including footnotes)

This category includes submissions that undertake an in-depth study of specific legal issues and gives the reader valuable insight into the legal challenge identified by the author.

  1. Notes and Comments (1000-3000 words, including footnotes)

The category is inclusive of both notes and comments that discuss any contemporary question of law. A note must contain an argument that emphasises on a legal dialogue or a definite point of law. A comment must contain a pivotal assessment of recent judicial decisions, recent legislation or policy reform proposals focusing on both national and international jurisdictions.

Preferred Themes:

  • Challenges in access to justice through judicial or Alternate Dispute Resolution (ADR) mechanisms in the virtual world;
  • Dissent and criticism are part and parcel of democracy, in reference to the scope of Freedom of Speech; electoral representation; public healthcare system; or civil rights during pandemic;
  • Gender equality vis-à-vis criminal laws or labour laws in India and in international sphere;
  • Digital government and digital administration, with reference to increasing surveillance; digital exclusion; or the role of Artificial Intelligence (AI);
  • Corporate and antitrust governance in the contemporary set up of Indian and international market; and
  • Roles, duties and powers of State / executive / police in extraordinary times of pandemic.

Kindly note that the above-mentioned list of themes is suggestive in nature and not exhaustive. The author(s) is permitted to submit manuscript on any other legal or policy related issue.

General Instructions

  • The submissions made under the categories of Long Articles and Short Articles must enclose an abstract of not more than 200 words.
  • The Review permits co-authorship of not more than two authors in the categories of Long Articles and Short Articles. Under the categories of Notes and Comments, co-authorship is not permitted.
  • All the submissions must be an original and unpublished work of the author(s). Any form of plagiarism by the author(s) will lead to disqualification of the manuscript for the purposes of publication.
  • During the review process, should the author decide to make a submission at any other platform, the author(s) must inform the Review and withdraw the submission

Formatting Guidelines:

  • Disclosure of information concerning the identity of the author(s), including, but not limited to name, institutional assistance, professional details, etc., within the body of the manuscript or other properties of the document submitted is strictly prohibited. Any violation of the anonymity requirement will lead to disqualification of the manuscript for the purposes of publication.
  • The main content of the manuscript must be formatted as per the following guidelines:
  • font style: Garamond;
  • font size: 12;
  • line spacing: 1.5; and
  • headings and sub-headings in the document must be formatted in a uniform style.
  • The footnotes within the manuscript must be formatted as per the following guidelines:
  • font style: Garamond;
  • font size: 10;
  • line spacing: 1.0;
  • citation style: OSCOLA 4th ed.; and use of speaking footnotes and end-notes is discouraged.
  • The first page of the manuscript should only contain the title of the paper, followed by the 200-word abstract. The second page must contain a table of contents, and the main body of the manuscript should begin immediately thereafter.
  • Submissions made under the category of Notes and Comments are exempted from including an abstract to the manuscript submitted.
  • Submissions must adhere to the prescribed guidelines for the relevant category.

Editorial Guidelines

  • The Review follows three stages of blind peer-review procedure. At the first stage, the senior members of the Editorial Board (hereinafter “Board”) undertake a preliminary review of the manuscripts. The shortlisted manuscripts, in the second stage, are reviewed by the Copy Editors and the Content Editors of the Board. The second stage of the review assesses the manuscript on the parameters, such as plagiarism, grammar, structure and contemporary relevance of the manuscript. At the third stage, the submissions shortlisted by the Copy Editors and the Content Editors are reviewed by the Senior Content Editors in consultation with the other members of the Board. At this stage of the review, the manuscripts are assessed on the quality and veracity of the content, and any other aspect as may be required. The three stages of the review, although time-consuming, ensure a thorough review of the content of the manuscripts that are selected for publication.
  • In order to ensure transparency, the Review shall endeavour to notify the author(s) after the successful completion of each stage of the review process.
  • The Review does not entertain any requests made to convey its decision or suggestions in relation to a manuscript on the basis of submission of an abstract proposal of topic, a proposed outline of the manuscript or on any other bases either via email or personal correspondence with the Board. The decision to accept or reject a manuscript will be taken only after the manuscript has been submitted, and review of the said manuscript in the manner referred to in the paragraph above has been completed.
  • After the successful completion of the review of a manuscript, it is expected that the author(s) would be cooperative to incorporate the changes as suggested (if any) by the Board.
  • As per the Board’s discretion, the ultimate acceptance of the manuscript may be made contingent on the incorporation of the suggested changes as per the satisfaction of the Board.
  • The Review reserves the right to request for copies of the resources or authorities as cited by the author(s) in the manuscript.
  • The Review retains absolute discretion with respect to acceptance or rejection of the submissions made.

Kindly note that the editorial process will commence after the deadline for submission of manuscripts has expired.

Points for Quick Reference

  • Please fill the form available here to submit the manuscript.
  • Kindly note that the deadline for submitting the manuscript is October 31, 2020.
  • There are no restrictions in relation to the area of law.
  • To access our previous editions, visit our official website here.
  • Maximum co-authorship of two for the submissions made under the categories of Long Articles and Short Articles.
  • Co-authorship is not allowed for the submissions made under the categories of Notes and Comments.
  • The word limit prescribed is exclusive of footnotes.
  • The submissions made under the categories of Long Articles and Short Articles must enclose an abstract of not more than 200 words.
  • Any form of plagiarism will lead to disqualification for the purposes of publication.
  • The Review retains absolute discretion in relation to acceptance or rejection of a manuscript.

Contact Us:

All questions and queries can be addressed to lawreviewnluj@gmail.com

Alternatively, you may contact:

Kritika Parakh |Editor-in-Chief                             Shubham Jain | Chief Associate Editor

kritika.parakh.9@gmail.com                                                       shubhamjain8697@gmail.com

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