Call for Papers: NMIMS Student Law Review [Vol 1, Issue 2]: Submit by Jan 5

About the Institute

The Kirit P. Mehta School of Law (SOL) of SVKM’s NMIMS (Deemed-to-be-University) established in the year 2013 approved by the Bar Council of India aims to provide quality legal education in order to meet the aforementioned challenges.

Call for Papers

The NMIMS Student Law Review is the flagship law journal of NMIMS Kirit P. Mehta School of Law, Mumbai. It is an annual, student-edited, peer-reviewed.

The journal aims to provide a platform for engaging in multi-disciplinary discussions on various themes of law. The Student Law Review primarily seeks to promote a culture of research, scholarship and academic writing among students, academics and jurists, which would be readily available in the public domain, by publishing it online and in print.

The Editorial Board of the NMIMS Student Law Review is pleased to invite original and unpublished manuscripts for publication in Volume I Issue II.

Themes for Volume I Issue II

1. Intellectual Property Rights in Media and Sports Law
2. Resolution Process Under the Insolvency and Bankruptcy Code
3. Cyber Law
4. Law, Tech and Data Privacy/Protection
5. Public Law and Policy
6. Mergers and Acquisitions
7. Arbitration in IP, Commercial and International Laws
8. Environmental Law
9. Law on Communications (Propagation of Fake News Across the World)

Submissions for the Journal may be in the form of

• Long Article (6000-10000 words): Articles must comprehensively analyse a contemporary legal issue that the author seeks to highlight. Articles would include research articles and theoretical discussions on any theme of law. It must either indicate the lacunae therein or, attempt to suggest possible changes, which can address the said lacunae or alternatively holistically cover the subject matter while offering a critical analysis of the chosen theme.
• Short Article (3000-5000 words): Must be concise and condensed, in their scope and conceptualisation than long articles. They must challenge existing principles and provide a fresh interpretation to an issue.
• Comments (1500-3000 words): A comment allows the author to critique any recent/landmark judicial pronouncement, legislation or a pending bill. The focus of a comment should be on a relatively recent pronouncement or legislation.

Eligibility

Law students pursuing either the three-year LL. B, or the five-year integrated LL.B. program, as well as students pursuing their LL.M. or PhD.

Submission Through Email

All submissions must be emailed to lawreview[@]nmims.edu, with the subject as ‘Manuscript Submission for NMIMS Student Law Review’ and a declaration to the effect that the manuscript is an original and previously unpublished work of the author/s. The last date for submission for Volume I Issue II is January 05, 2020.

Contact

Email: lawreview[@]nmims.edu

For the official link, click here.