The Journal of Legal Studies is National Law University, Delhi’s annual student-edited, peer-reviewed law journal. It seeks to provide a forum for engaging in discussions on varied issues of contemporary relevance in domestic and international law and policy. The last volume of the Journal (Volume VI) was launched by the Honourable Justice B.V. Nagarathna in September 2024 and can be accessed from the archives.
The aim of the Journal is to draw attention to and provide critical insights into crucial issues impacting law and society. The Editorial Board is pleased to invite submissions from academics, researchers, practitioners, and students for the seventh volume of the Journal, due to be published in August 2025.
1. The Journal of Legal Studies Invites submissions under the following categories-
Articles: 5,000 — 10,000 words, inclusive of footnotes
Essays: 3,000 — 5,000 words, inclusive of footnotes
Case Notes and Legislative Comments: 2,000 to 5,000 words, inclusive of footnotes
Book Reviews: 2,000 to 3,000 words, inclusive of footnotes
2. It is advisable to choose a theme that is of contemporary relevance and has an issue of law to be engaged with analytically. Papers dealing with foreign themes, in any of the above categories, should also engage with its relevance in the Indian context.
3. Co-authorship is permitted up to a maximum of three authors.
4. Author/s are permitted to make a single submission only for this volume.
5. All submissions must have 1.5 line spacing in Times New Roman format, with font size 12. The submissions also need to have para spacing of 6 points (before and after) and the text of the submission must be justified.
6. Submissions must conform to the Oxford University Standard for Citation of Legal Authorities (OSCOLA), 4th Edition.
7. Submissions are accepted only in electronic form. The submission must be made in a Microsoft Word (.docx) format via e-mail to nludjls@nludelhi.ac.in with the email title as ‘Submission JLS’.
8. The Journal considers and reviews manuscripts on a rolling basis. After review, manuscripts may be returned to authors suggesting changes to content, style or structure. Acceptance of the piece for publication may be made contingent upon incorporating the suggestions.
9. The submission must be an original unpublished work. Submissions should not be simultaneously considered by any other publication.
10. Upon submission, the manuscript shall be the property of National Law University, Delhi. All rights are licensed under the Creative Commons Attribution 4.0 licence. On subsequent reproduction, the authors would be required to credit the original publication in the Journal of Legal Studies. The University reserves the right to reproduce, publish and distribute any paper submitted for publication in all media, including but not limited to electronic and print media.
11. Submissions are accepted for publication on the condition that they do not infringe upon the rights of any third party. All submissions will be run through anti-plagiarism software and plagiarism in any form will result in instant rejection of the submission.
12. For any questions or clarifications, the authors may contact the Board at nludjls@nludelhi.ac.in.