Call For Papers: NALSAR Law Review (NLR) [Volume 11]: Submit by March 31

About NLR

The NALSAR Law Review stands as a beacon of legal scholarship and intellectual discourse within the legal community. It has solidified its position as a cornerstone of legal scholarship and intellectual exchange since its inception in 2003.

Founded with the fundamental goal of facilitating dynamic interaction between readers and contributors, the Journal has swiftly garnered acclaim for its unwavering commitment to excellence and pivotal role in shaping discourse within legal academia.

The NALSAR Law Review serves as an invaluable platform for Legal Luminaries, Practitioners, Professionals and Research Scholars alike to probe contemporary legal issues, dissect pivotal legal developments, and explore the intricate societal reverberations of legal doctrines and decisions.

With its rigorous peer-review process, the journal upholds the highest standards of academic integrity and scholarly rigour, ensuring that only contributions of exceptional quality and relevance grace its pages.

General Guidelines

• The submission process is facilitated through email, inclusive of peer review.
• Manuscripts meeting the quality standards and those aligning with the scope of NALSAR Law Review will be considered for review.
• There are no Article Processing Charges (APC) for submission or publication.
• During the submission process, authors are mandated to provide a warranty confirming the following:
  • The submitted work is original
  • The author(s) possess the necessary rights over the work. c) All required permissions for reproducing copyrighted materials not owned by the author(s) have been obtained and can be provided upon request.
  • The work is not under consideration for publication elsewhere and has not been previously published in any other outlet.

Type of Articles

The NALSAR Law Review accepts submissions in the following areas. formats:

• Articles- 7000 -8000 words
• Essays – 5000-6000 words
• Notes/Comments- 3000-4000 words
• Case Comments-3000-4000 words
• Book Reviews- 1500-2500 words

The word limit shall be inclusive of footnotes. Each contribution must be accompanied by an Abstract not more than 250 words, along with 5 Keywords.

How to Submit?

Manuscripts must be submitted by mail to nalsarlawreview@nalsar.ac.in.

Deadline

Last date for submission of Articles to NLR is March 31st, 2026.

Contact

Any correspondence, queries, or additional requests for information regarding the manuscript submission process should be directed to the nalsarlawreview@nalsar.ac.in.