About NLU Jodhpur
National Law University, Jodhpur is a public law school and a National Law University established under the National Law University, Jodhpur, Act, 1999 enacted by the Rajasthan State Legislature.
About the Journal
The Indian Journal of Arbitration Law [“IJAL”] is a bi-annual, open-access journal published by the Centre for Advanced Research and Training in Arbitration Law [“CARTAL”]. It is indexed on Kluwer Arbitration, HeinOnline, Westlaw and SCC Online. IJAL is the leading journal on arbitration law in India, with a global readership. It is an excellent source of reference in the field of international arbitration.
The Indian Journal of Arbitration Law (“IJAL”) is published in January and July of each year. IJAL strives to provide a platform for discussion of international as well as national developments in the field of arbitration. IJAL regularly publishes contributions from experienced practitioners whilst giving due importance to the theoretical work of academicians at the same time.
About the Opportunity
IJAL strives to provide a platform for discussion of international as well as national developments in the field of arbitration. Each issue contains articles that analyze topics of permanent interest from major national jurisdictions as well as contemporary international issues. These articles contribute to the theoretical understanding and practical application of arbitration law.
In addition to articles, IJAL includes notes that cover topical recent developments and ongoing debates in the field. These notes provide concise discussions of emerging issues, recent case law, legislative changes, and other relevant developments. They offer readers a snapshot of the latest trends and debates within the arbitration community.
Furthermore, the journal features book reviews that critically assess recent publications related to arbitration. These reviews offer valuable insights into the latest literature in the field, allowing readers to stay informed about influential works and scholarly contributions.
The following is an indicative list highlighting the scope of the journal: –
- International Commercial Arbitration;
- Investment Treaty Arbitration;
- Industry-specific issues in Arbitration (e.g., maritime, construction, oil and gas, etc.);
- Jurisdiction-specific issues in Arbitration;
- Inter-State Disputes subject to Arbitration;
- Investor-State Dispute Settlement Mechanism;
- Institutional Arbitration; • Multilateral Arbitration Conventions;
- UNCITRAL Model Law on International Commercial Arbitration;
- Convention on the Recognition and Enforcement of Foreign Arbitral Awards;
- Convention on the Settlement of Investment Disputes between States and Nationals of Other States.
Eligibility
IJAL invites contributions from experienced arbitrators, practitioners, academicians and law students on contemporary topics in international commercial and investment arbitration, as well as on jurisdiction-specific themes.
How to Submit?
Manuscripts for Volume 12, Issue 1 of IJAL, scheduled to be published in November 2023, may be submitted via email to editors@ijal.in.
Submission Guidelines
- IJAL seeks submissions under the following categories:
- Articles – 6,000 or more words (inclusive of footnotes).
- There is no maximum word limit for articles. However, authors are encouraged to consult previous issues as a guide to the length of article the Journal usually publishes.
- Notes – 4,000 to 6,000 words (inclusive of footnotes).
- Book Reviews – 1,000 to 2,000 words (inclusive of footnotes)
- The manuscript may be co-authored by a maximum of three authors.
- The manuscript must be topical and related to the scope of IJAL.
- The manuscript must contain an abstract of not more than 200 words.
- The authors must follow the Bluebook: A Uniform System of Citation (20th ed.) for footnoting.
- Please do not include a table of contents or numbered paragraphs.
- The manuscript must not contain any mention of or reference to the author’s name, affiliation or
credentials. Such information must be restricted to a separate cover page, which must contain a
brief biographical description of the author, and also include the author’s name, affiliation,
qualifications and contact details.
- The manuscript must be contained in a Microsoft Word (.doc/.docx) document.
- A declaration must be made at the time of submission that the manuscript is an original and unpublished work of the author(s), and that is not being considered for publication elsewhere.
Submission Deadline
August 15, 2023
Contact Information
In case of any queries, please contact IJAL’s Executive Editor at editors@ijal.in.
Click here for the official notification.
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