Call for Chapters: Arbitration in India- Journey and Trends: Submit by April 30

11 Feb 2026

Categories: Call for Papers

About the Research, Review, and Readers Cell

The Research, Review, and Readers Cell (RRR Cell) is an academic and research-oriented student body of the National Law Institute University (NLIU), Bhopal. The Cell aims to promote legal research, critical analysis, and scholarly writing through academic events, book projects, and research initiatives across diverse areas of law.

About the Book

The Research, Review, and Readers Cell, NLIU Bhopal, is now accepting original and unpublished chapters for an upcoming edited book titled “Arbitration in India: Journey and Trends.”

The edited volume seeks to critically examine the evolution of arbitration in India, its present legal framework, and emerging trends shaping the future of arbitration practice. The book aims to bring together both scholarly and practical perspectives on arbitration, with particular emphasis on the Indian arbitration regime and its interaction with global developments.

Indicative sub-themes (not exhaustive):

Current state of arbitration and global trends
Institutional arbitration and ethical considerations
Role of technology, artificial intelligence, and online arbitration
Investor–State arbitration and enforcement of arbitral awards
Sector-specific arbitration (construction, intellectual property, sports, etc.)
Diversity, inclusion, and the future of arbitration

Authors are welcome to submit chapters on any other topic related to the core theme of the book.

Eligibility

Submissions are invited from:

Academicians
Legal practitioners and advocates
Research scholars
Students
Other stakeholders interested in arbitration, alternative dispute resolution, and allied areas

Only original and unpublished manuscripts are eligible for submission.

Guidelines for Submission

All submissions must be accompanied by an abstract not exceeding 250 words with up to five keywords. The abstract must expressly include the novelty and usefulness of the idea that the author wishes to put forth and must categorically mention the specific contribution of the article, beyond the existing available literature, and the practical utility of his/her recommendations.

A cover letter must be submitted along with the manuscript, clearly mentioning- Name(s) of the author(s), University/Organisation, Title of the chapter, Email address, Mobile number.

All chapters will be subjected to double-blind peer review and anti-plagiarism checks. The book will be published by a reputed and renowned publishing house.

How to Submit?

All submissions must be made electronically in both Pdf and word doc to arbitrationtrends@nliu.ac.in with subject line | ADR Trends

Submission Guidelines

Word limit: 3,000–6,000 words (inclusive of footnotes)
Abstract: Maximum 250 words with up to five keywords
Co-authorship: Permitted (maximum two authors)
Citation style: OSCOLA (4th Edition)
Manuscript format: MS Word (.doc/.docx), Times New Roman, font size 12, 1.5-line spacing
Footnotes: Times New Roman, font size 10, single spacing.
Endnotes are not permitted.

Fee & Publication Details

There is no publication and processing fee. The book will be published by a reputed and renowned publisher. All chapters will be subjected to a double-blind peer review process and anti-plagiarism checks.