About the Special Issue
The Polilegal Blog invites blogpost submissions for a special issue on “Law and Artificial Intelligence.” This thematic call seeks to promote reflective and research-based engagement with the complex relationship between legal systems and emerging developments in artificial intelligence (AI).
As AI advances reshape structures of governance, judicial reasoning, policymaking, and individual rights, this special issue aims to foster critical inquiry into how the law understands, regulates, and coexists with algorithmic decision-making and machine autonomy.
About the Call for Blog
The call invites original, research-based blog submissions engaging with the evolving relationship between law and artificial intelligence, including themes such as constitutional rights, AI regulation, intellectual property, judicial decision-making, and liability for autonomous systems.
The issue aims to encourage doctrinal and interdisciplinary scholarship situated within Indian and comparative legal contexts.
Themes and Sub-Themes
Submissions may address any relevant issue under the broad theme of Law and Artificial Intelligence, including but not limited to:
- AI and Constitutional Rights: Examining the constitutional implications of algorithmic decision-making, automated surveillance, and profiling on the rights to equality, privacy, and due process. Contributions may explore challenges posed by opaque algorithmic reasoning (“black box” decision-making) to fundamental rights litigation and rule-of-law accountability.
- Regulatory Frameworks for Artificial Intelligence: Critically evaluating global and domestic AI governance models such as the EU Artificial Intelligence Act, India’s Digital India framework, and sectoral regulatory approaches. Submissions may address the normative tension between innovation and precaution, and the need for a human-centric regulatory design.
- Intellectual Property and AI-generated Works: Analysing authorship, inventorship, and ownership challenges raised by AI-generated content. Topics may include copyright attribution, patent eligibility for autonomous systems, and policy debates surrounding machine creativity and moral rights.
- AI in Judicial and Dispute-Resolution Processes: Assessing the increasing reliance on predictive analytics, sentencing algorithms, and online dispute resolution systems. Articles may consider questions of procedural fairness, bias, and accountability in AI-assisted adjudication.
- Liability and Accountability for Autonomous Systems: Exploring existing and proposed doctrines for establishing civil and criminal liability for harm caused by autonomous agents. Submissions may assess comparative approaches to AI accountability, from negligence standards to the concept of electronic legal personhood.
Authors are encouraged to situate their submissions within Indian as well as International policy contexts and may propose innovative frameworks for adapting existing legal structures to AI-driven realities.
Submission Guidelines
- Citation Style: All sources should be hyperlinked; if the referenced material is not available online, the footnotes must be cited using the OSCOLA (4th edition) style of citation.
- Word Limit: Submissions should range between 1,000-2500 words (excluding footnotes).
- Authorship: Co-authorship is permitted for up to two authors.
- Originality: Submissions must be original and unpublished.
- Plagiarism must not exceed 15% under standard academic plagiarism detection criteria. AI-generated content is strictly prohibited. Submissions found to contain AI-assisted text will be summarily rejected.
- Formatting: Microsoft Word format (.docx); Times New Roman, 12-point font, 1.5 line spacing; footnotes in 10-point font.
- For the detailed Guidelines, please click here!
Publication Costs
Free of Cost
Submission Process
Please send submissions to skishwar@jgu.edu.in (Editor-in-Chief, PoliLegal Blog) with CC to 23jgls-vasatika@jgu.edu.in (Managing Editor, Polilegal Blog).
The subject line should state: “Submission – Law and Artificial Intelligence – Author
Name – Polilegal Blog.”
Submissions will be reviewed following a two-stage editorial process. Selected authors may be invited to revise their drafts before final publication. We look forward to your submissions!
Deadline
20 April 2026
