Call for Chapters: Emerging Trends in Intellectual Property Rights: Submit by Feb 20

05 Feb 2026

Categories: Call for Papers

About the Book

The volume seeks to provides a comprehensive overview of Intellectual Property Rights (IPR), the legal frameworks, their importance in protecting creations of human intellect, promoting innovation and safeguarding creativity.

This research work will present the jurisprudential perspectives, combining theoretical aspects and statutory frameworks, through research papers and discussions from each of the IPR regimes. This book will serve as a valuable resource for academicians, students, legal practitioners, entrepreneurs, and policymakers.

Who is it for / Eligibility

Academicians
Researchers
Law Students
Legal practitioners
Policy professionals
Entrepreneurs and industry stakeholders

Suggestive Themes (Indicative, Not Exhaustive)

Theme 1: Introduction of IPR

Historical, philosophical, and jurisprudential aspects
IPR, economic growth, and the global economy
Legal and statutory frameworks relating to IPR

Theme 2: Copyright and Design

Copyright, TDM, machine-created content, moral rights, fair use
Copyright in the digital ecosystem (streaming, cloud, intermediaries)
Remix culture, gaming, NFTs, and metaverse assets
Global governance and future of international copyright treaties

Theme 3: Trademark

Cultural and indigenous symbols, AI-assisted brand protection
Licensing, infringement, dilution, and enforcement
Online challenges: domain names, cybersquatting, social media conflicts

Theme 4: Patent

Biotechnology, AI-generated inventions, blockchain, CRISPR
Start-ups, MSMEs, nanotechnology, and 3D printing
Patent pools, SEPs, patent linkage, and royalty structures

Theme 5: Geographical Indications

Cultural heritage protection and misappropriation
Counterfeiting, consumer awareness, AI in GI enforcement
Digitalisation, blockchain, and QR codes

Theme 6: Emerging Trends

Artificial Intelligence and IPR
IPR, health, and climate change
Traditional knowledge, biocultural IP, and trade secrets

Submission Guidelines

Abstract: 200–300 words
Keywords: 4–5
Word Limit: 4,000–5,000 words (including references)
Font & Spacing: Times New Roman, size 12, line spacing 1.5
Referencing: APA 7th Edition
Plagiarism: Not exceeding 10%
AI-generated submissions: Strictly prohibited
Co-authorship: Up to 3 authors permitted
Fees: No submission or publication fee
Format: .doc / .docx
All submissions must be original and unpublished
A covering letter mentioning author name(s), chapter title, and email ID is mandatory
Authors should refrain from using AI-generated or paraphrased content. Any attempt to unduly use AI tools for content creation or manipulation may lead to disqualification.