About the AMU Law Society Review 2025

The AMU Law Society Review is an annual journal that provides a platform for academicians, practitioners, researchers, and students to contribute to contemporary legal discourse. It maintains an interdisciplinary orientation and covers both national and international legal and policy-based issues.

Categories of Submissions

  • Research Papers: 3,000 to 5,000 words
  • Case Comments/Legislative Comments/Articles/Essays: 1,500 to 2,500 words
  • Book Reviews: 1,000 to 2,000 words

Guidelines

  • Citation Format: Harvard Bluebook (20th edition)
  • Plagiarism: Up to 10% permissible
  • Co-Authorship: Up to two authors allowed
  • Exclusivity: Manuscripts must not be under consideration elsewhere

Themes

Constitutional Law and Evolving Jurisprudence

  • Transformative Constitutionalism and Social Justice
  • Doctrine of Proportionality in Constitutional Adjudication
  • Right to Protest vs. Public Order: A Constitutional Dilemma
  • Judicial Activism vs. Judicial Overreach: A Critical Perspective

Women and Law

  • Gender-Sensitive Legal Reforms
  • Legal Recognition of Marital Rape
  • Effect of Uniform Civil Code on Women’s Rights
  • Legal Protection Against Deepfakes Targeting Women

Human Rights and Environmental Justice

  • Climate Change as a Human Rights Issue
  • The Right to a Healthy Environment: Legal Recognition and Challenges
  • Environmental Displacement and Climate Refugees: Legal Protections
  • Corporate Accountability for Environmental Violations

Public International Law

  • Migration and Refugee Law
  • Trade Wars and International Law
  • Sanctions and Counter-Sanctions
  • Responsibility to Protect (R2P) and Mass Deportation

Intellectual Property Rights (IPR) and Emerging Technologies

  • Patentability of AI-Generated Innovations
  • AI-Generated Works and Copyright Ownership
  • Blockchain Technology and Intellectual Property
  • Copyright in the Digital Media
  • Cross-Border IP Licensing Agreements
  • Global Patent Harmonization

Technology, Cyber Law, and Data Protection

  • Data Protection Laws and Artificial Intelligence
  • AI and Global Data Protection Regulation (GDPR) Compliance
  • Social Media Regulations and Free Speech
  • Digital Arrest: Legal Framework and Challenges

Artificial Intelligence and the Justice System

  • AI in Predictive Policing: A Step Towards Justice or Mass Surveillance?
  • The Use of AI in Forensic Science and Criminal Investigations

Entertainment Law

  • OTT Platforms vs. Traditional Censorship: Need for a Unified Regulatory Framework
  • Hate Speech and Misinformation in the Age of Mass Media: Responsibility and Liability
  • The Gig Economy and Contractual Obligations in the Film Industry
  • The Rise of Influencer Marketing: Legal Status and Regulatory Challenges

Note: The themes suggested in the Brochure are indicative, the author(s) are free to select their own.

Submission Guidelines

  • Email submissions to amulsr.25@gmail.com with the subject: “Submission: [Title of the Piece]”
  • Attach the manuscript in Microsoft Word format (.doc/.docx)
  • Include author details (Full Name, Designation, Institution, Contact Number) in the email body
  • Formatting: Times New Roman, Font Size 12 (Main Text), 10 (Footnotes), Justified Alignment
  • Line Spacing: 1.5 (Main Text), 1.0 (Footnotes)

Important Dates

  • Release of Brochure: March 7, 2025
  • Last Date for Submission: April 20, 2025
  • Communication of Acceptance/Rejection: Before May 5, 2025

Contact Information

For any queries, please reach out to us at amulsr.25@gmail.com with the subject line starting with ‘Query’.

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