Sunday, 12, Apr, 2026
 
 
 
Expand O P Jindal Global University
 
Recent News

CfP: Journal of Legal Studies, Vol. 12, Issue I, January 2024 [Free]: Submit by May 31


journal of legal studies.png
23 Feb 2024
Categories: Call for Papers

About the Journal

The Journal of Legal Studies (ISSN: 2321-1059 only Print) is an International Refereed Peer-Reviewed Journal of Legal Studies is published biannually in the month of January and July. The Journal focused on gathering knowledge on the different issues of Law. The Journal welcomes and encourages original legal research papers, articles, short notes and case comments, etc.

Papers are processed through a blind referral system by experts in concerned subjects. To ensure anonymity in reviewing the papers, the name of the author, co-author, designation, address, contact number, e-mail, and title of the paper should appear only on the first page of the paper.

Except for the call for paper, the most valuable and suggestive comments of all the readers are always awaited and welcomed in order to achieve the ultimate goal. We are looking forward to your contributions; all communications must be made only in electronic form e-mailed to journalforlegalstudies@gmail.com.

For this issue, Dr. Sonia Bhaidas Nagarale, Department of Law, Savitribai Phule Pune University, Pune, Maharashtra State, India shall be the Chief Editor and Dr. Rashwet Shrinkhal, Department of Human Rights, School of Legal Studies, BBAU, Lucknow, India shall be the Executive Editor of the journal.

Journal of Legal Studies shall be the sole copyright owner of all the published material. No part of this Journal may be used in any form whatsoever without prior written permission from the publisher.

Eligibility

In this regard, the Journal of Legal Studies is making a call for papers from academicians, lawyers, and students for its Volume 12, Issue I, January 2024.

Theme of this Volume

In this volume, the Executive Editor wants to focus on the following topics:

  • Legal and Ethical Issues in Artificial Reproductive Technologies in India.
  • The Right to Privacy in the Age of Social Media: An Analysis of Indian Jurisprudence.
  • Impact of Technology on Access to Justice in India: Opportunities and Challenges.
  • The Evolution of Data Protection Laws and the Right to Be Forgotten: A Comparative Analysis of Jurisdictions.
  • The Right to Be Forgotten and Digital Memory: Preserving the Past while Protecting Privacy.
  • The feasibility and implications of conducting a caste-based census in India.
  • The Impact of caste-based data on affirmative action policies and social justice in India.
  • The legal and constitutional challenges to conducting a caste-based census in India.
  • The role of law enforcement agencies and the judiciary in preventing and prosecuting mob-lynching incidents.
  • The impact of social media and hate speech on the rise of mob lynching in India.
  • The intersection of religious freedom and communal harmony in India’s legal and political landscape.
  • The impact of recent socio-legal developments on religious minorities in India.
  • The role of civil society and the judiciary in promoting communal harmony and protecting religious freedom in India.
  • The balance between free speech rights and national security concerns in India’s legal framework.
  • The impact of recent laws and policies on free speech and dissent in India
  • Silent Victims of the Criminal Justice System: Experiences of Indian Children with Incarcerated Parents.
  • Cross-Cultural Mediation in India: Challenges and Best Practices.
  • Any other topic of contemporary relevance relating to the law.

Submission Categories

  • Research Paper: 3000-5000 words
  • Article: 2000-3000 words
  • Short Notes & Case Comments: 1500-2000 words

Submission Guidelines

  • All submissions are to be accompanied by an abstract of not more than 300 words and a minimum of 5 keywords.
  • Submissions on any contemporary issue relating to the law will be accepted.
  • Co-authorship is allowed for a maximum of 2 authors.
  • The first page of the manuscript must consist only of the name of the author(s), his/her institutional affiliation, and contact details.
  • All submissions are to be sent as an MS Word document.
  • Main Body: Times New Roman, Font Size 11, 1.0 Line Spacing, and Justified Alignment.
  • Footnotes: Times New Roman, Font Size 09, 1.0 Line Spacing, and Justified Alignment.
  • Citations must strictly conform to the standards laid down in Bluebook 21st edition.
  • The body of the mail must specify the type of manuscript.
  • Plagiarized work will not be entertained.

Publication

  • There will be no publication charges for the publication.
  • The journal will be published in the print mode only in the month of July 2024.
  • The contributors whose submissions have been selected and published in the journal will be awarded a Certificate of Publication.

How to Submit

The submissions can be made at email id journalforlegalstudies@gmail.com.

Submission Deadline

May 31, 2024

Contact

Email: journalforlegalstudies@gmail.com.

Click here for the original notification.

Click here to access the website.

Click here to download the brochure.



Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : Media

 
 
Latestlaws Newsletter