Call for Papers: Avantika Public Policy and Law Review [Volume I, Issue II]: Submit by June 15

About APPLR

Avantika Public Policy and Law Review is a Half-yearly, double blind peer reviewed academic journal by the School of Law and Public Policy, Avantika University.

The journal serves as a rigorous platform for legal scholarship, focusing on contemporary legal, constitutional and policy issues of national and international relevance. It aims to engage scholars, practitioners, policymakers and students in fostering legal research, awareness, reform and policy development.

Scope & Focus Areas

1. Major Branches of Law:
Constitutional Law, Criminal Law, Corporate and Business Law, Intellectual Property Law, Environmental Law, Cyber Law, Human Rights Law, Family Law, Property Law, Contract Law

2. Socio-Legal Policy and Humanities:
Law and Justice, Social Justice, Legislative Reform, Public Policy, Socio-Economic Studies, Law and Humanities

3. Specialized Law Subjects:
Technology Law, Sports Law, Space Law, International Dispute Settlement, Feminist Legal Theory, Indigenous Law.

4. Contemporary and Emerging Issues:
Data privacy and AI in law, Climate change and environmental jurisprudence, Criminal justice reforms, Human rights in digital age, Corporate Governance, GST Reform, Ease of Doing Business

Eligibility

We welcome contributions from students, academicians, researchers and professionals.

How to Submit?

Send your submissions to pplr@avantika.edu.in