Students for the Promotion of International Law (SPIL) at Government Law College, Mumbai is pleased to announce the Call for Papers for GLC—SPIL International Law Journal (ILJ) Volume V.
About GLC, Mumbai
Government Law College enjoys the distinction of being the oldest law school in Asia and has, since its inception in 1855, essayed a seminal role in the evolution of India’s legal and judicial landscape. Any discussion of India’s legal system and culture today is incomplete, in fact, meaningless without a mention of Government Law College, Mumbai. Looking back over the years, one realises the immeasurable role this pioneering law institution has played in India’s judicial, political and historical life. Government Law College, with its illustrious history and a heritage spanning over a century and a half, has nurtured some of the greatest minds of today, not only in the field of law but in various other walks of life.
In the 169th year of its glorious existence, this premiere institute of legal training has upheld its tradition of producing meritorious legal scholars who dedicate themselves to public service and reform. The generations of distinguished legal luminaries who have been nurtured by this unique institution, have made a seminal contribution globally, to the evolution of the legal fraternity.
The alumni of Government Law College have been pivotal in placing India on the globe even before she became independent. The great freedom fighter Shri. Lokmanya Bal Gangadhar Tilak was an alumnus of this institution.
The former President of India, Smt. Pratibha Devisingh Patil also received her legal education from Government Law College.
The College also boasts of a history of an illustrious faculty including the First Chief Justice of the Hon’ble High Court of Bombay – Shri. M.C. Chagla, Shri. Badruddin Tyebji, Shri. G.S. Rao, Shri. V.F. Taraporwala, Shri. B.G. Gokhale, Shri. S.G. Patwardhan, Shri. N.A. Palkhivala and Shri. Tehemtan Daruwala among others.
Free India’s first Law Minister and one of the principal architects of India’s Constitution – Dr. B.R. Ambedkar, Sir Dinshaw Mulla, Sir Bomanji Wadia and Shri. A.A.A. Fyzee have served as Principals of this historic institution. With the strength of its glorious past, Government Law College strives incessantly and unremittingly towards a grand future.
About SPIL, Mumbai
In an increasingly integrated world, with growing transnational interactions, the significance of international law has never been greater. International events have come to dominate the domestic landscape. In order to understand the tumultuous nature of international relations and to promote a greater awareness and understanding of international law, the students at Government Law College, Mumbai formed Students for the Promotion of International Law, Mumbai (SPIL, Mumbai) in the year 2009.
We at SPIL, Mumbai, strive towards taking legal studies to an empirical level and promoting law as an area of enquiry and study far beyond the realms of classrooms. We as a student-based organisation, seek to encourage communication and cooperation among students and lawyers internationally. SPIL Mumbai relentlessly strives to provide greater opportunities for comprehensive studies of international cultures and legal systems, to facilitate global interactions and to publicise educational and career opportunities in international law.
Additionally, SPIL has successfully organised several events, including a lecture on the Importance of International Law by the Consulate General of Malaysia, His Excellency, Mr. Ahmad Zuwairi Yusoff; a lecture on the working of the International Criminal Court by Professor William Burke White of the University
of Pennsylvania; a Model United Nations – Student Exchange Program with students at the School of International Relations, Tehran; and the Government Law College International Law Summit, which is held annually.
SPIL, Mumbai also regularly organises workshops on the basics of international law, which have an overwhelming response from law students across colleges and holds various debates, legal paper presentations and intra-college international law competitions.
Our annual flagship event – International Law Summit comprises Keynote addresses, two novel and unique competitions-Judgment Deliberation (JDC)© and Treaty Appreciation Competition©, Call for Papers – SPIL International Law Journal, and a Panel Discussion.
Our past association with International Law Student Association, Washington DC, Indian Society of International Law, New Delhi, Informa Law, United Kingdoms and Indian National Association of Legal Professionals, New Delhi have bolstered our reputation and attracted participation from renowned law schools worldwide.
The success the event has enjoyed over the years must be attributed to a large extent to our sponsors over the past years – World Trade Organisation (WTO), Bombay Bar Association, Reliance Industries Ltd., Baker Mckenzie (USA), AZB & Partners, Udwadia Udeshi & Argus Partners, Wadia Ghandy & Co., Mulla & Mulla and Craigie Blunt & Caroe, Nishith Desai Associates, J. Sagar Associates
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Khaitan & Co., Economic Law Practice, ALMT Legal, D. M. Legal, Lex Witness, and Mr. Arvind P. Datar, Senior Advocate, among others.
About ILJ
The GLC-SPIL International Law Journal (ILJ) is an esteemed annual publication from SPIL Mumbai, dedicated to fostering critical thought and dialogue in the field of international law. It is a double-blind, peer-reviewed open-access journal crafted to present cutting-edge research, insightful articles, and detailed analyses by prominent scholars, legal professionals, and students alike. Every edition showcases an array of compelling legal issues spanning public international law, transnational commercial law, human rights, environmental law, and more, aiming to illuminate diverse perspectives on global legal challenges.
With a highly-affiliated editorial board, we are committed to upholding the highest standards of academic integrity and scholarship, ensuring that each article contributes meaningfully to current debates and developments. The GLC SPIL International Law Journal serves not only as a source of knowledge but also as a platform where students and professionals can engage, learn, and expand their understanding of the ever-evolving field of International Law.
Theme
Submissions are invited on any topic of contemporary relevance in the area of International Environmental Law.
Categories and Word Limit
Submissions may be in the form of the following categories-
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Articles: An Article must comprehensively analyse a specific issue. It must study or evaluate the status quo, indicate any lacunae therein, and suggest potential solutions. It may also employ a comparative, historical or multi- disciplinary approach to strengthen the author’s argument. An Article must strictly be within the 6000 to 10000-word limit, exclusive of footnotes and a bibliography.
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Essays: Essays are more concise in terms of scope and conceptualisation. An Essay must strictly be within the 4000 to 6000-word limit, exclusive of footnotes and bibliography.
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Case Notes and/or Legislative Commentaries: Notes and commentaries discuss or critique a recent judgement, landmark case or any recent legislation or bill before parliament or a state legislature. A Note/Commentary must strictly be within the 1500 to 3000-word limit, exclusive of footnotes and bibliography.
Merit
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Author (s) whose work is selected shall have their work published in the GLC — SPIL International Law Journal Volume V.
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Author (s) whose work is published shall receive a Certificate of Merit.
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Author (s) of top manuscripts recommended by the Editorial Board will be invited to present their paper during our flagship event — the 15th Government Law College International Law Summit.
Submission Guidelines
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Abstract Word Limit: 300 words
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Authorship: Co-authorship allowed up to 2 authors
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Method of Citation: Harvard Bluebook 20th Edition
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Font: Times New Roman
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Font Size: 12 for the Body of the Manuscript; 10 for the Footnotes
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Line Spacing: 1.5 for the Body of the Manuscript; 1 for the Footnotes
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Alignment: Justified
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Plagiarism: A plagiarism percentage of 10 % is acceptable. Manuscripts having a plagiarism percentage above this threshold will be rejected unless decided otherwise by the Editorial Board.
Eligibility
The entries are open to all law undergraduate and postgraduate students, industry practitioners, academicians and research scholars.
Submission Procedure
Submissions: In electronic form to ilj.spilmumbai@gmail.com
Subject Heading: ‘ILJ Vol. V Submission”
Manuscripts must be accompanied by a separate document containing the following information:
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Full Name of the Author (s)
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Chosen Topic
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Title of the Article
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Name and Address of College/Institute/University
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Programme Enrolled & Current Year of Study
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Email Address & Contact Number of the Author (s)
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Full Postal Address of the Author (s)
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Brief bio of the Author (s)
Deadline
The last date to submit your manuscript for the ‘GLC-SPIL ILJ Volume V’ is 15th December 2024. Submissions sent after the deadline will not be considered for publication.
For further details and to access the brochure, kindly refer to the link given below: https://www.spilmumbai.org/spil-mumbai-ilj-call-for-papers
Contact Information
All correspondences must be addressed to: The Chief Managing Editor,
SPIL Mumbai, Government Law College, Mumbai, ‘A’ Rd. Churchgate, Mumbai – 400020
Email: ilj.spilmumbai@gmail.com
Contact: Anuja Adukathil- +91 96732 34487
