About Jindal Global Law Review

The Jindal Global Law Review (“Journal/JGLR”) strives to foster a robust global dialogue on a broad spectrum of legal areas by providing a dynamic platform for scrutinising and examining law and legal systems, both within India and globally. The Journal welcomes comprehensive scholarship that contributes meaningful and nuanced analyses of diverse legal frameworks, traditions, and jurisprudence across all areas of law and legal systems, including corporate, commercial, intellectual property, technology, and financial law.

Beyond country-specific studies, the Journal embraces broader theoretical perspectives that provide methodologies, philosophies, and models for comparing law and legal systems and understanding the variations among them. The Journal offers a forum for both established authorities and emerging voices, as well as policy-oriented perspectives, to enhance insights into global law.

JGLR publications include peer-reviewed articles, case comments, book reviews, and review essays. It also releases thematic special issues on relevant multidisciplinary topics. We uphold the highest scholarly standards through our double-blind peer review process, ensuring impartiality and quality in our publications.

JGLR is indexed in the SCOPUS database and is published by Springer.

About Cyril Shroff Centre for Al, Law & Regulation

The Cyril Shroff Centre for AI, Law & Regulation (“Centre/CSCAILR”) at O.P. Jindal Global University focuses on world-class research, knowledge creation, training, and capacity building, while engaging closely with government bodies, intergovernmental organisations, corporates, think tanks, legal institutions, and academia to shape AI governance and regulation for India and the world.

The Centre connects scholarship with real policy implementation, produces high-quality research and actionable recommendations, and works directly with policymakers to support responsible Al innovation and the development of state-of-the-art regulatory frameworks, grounded in law and societal needs.

It is India’s first Global Centre of Excellence focused on the evolving intersections of Al, law, and public policy.

Theme & Rationale

Artificial Intelligence (AI) is rapidly transforming the social, economic, political, and legal landscape across jurisdictions. From algorithmic decision-making in governance and welfare delivery to the deployment of AI systems in financial markets, healthcare, policing, national security, and the justice system, Al technologies are reshaping how power is exercised, rights are realised, and responsibilities are allocated. While Al promises efficiency, scalability, and innovation, it also raises profound concerns relating to accountability, transparency, bias, exclusion, surveillance, market concentration, and the erosion of fundamental rights.

Legal systems across the world are struggling to keep pace with the speed, scale, and opacity of Al-driven technologies. Regulatory responses range from sector-specific interventions and soft law instruments to comprehensive frameworks such as the European Union’s Al Act, alongside judicial experimentation and constitutional challenges in multiple jurisdictions. At the same time, Al is beginning to alter the internal functioning of law itself through predictive analytics, legal research tools, automated contract drafting, online dispute resolution, and judicial support systems.

These developments pose foundational questions about legal reasoning, due process, and the role of human judgment.

Against this backdrop, the Jindal Global Law Review (JGLR), in collaboration with the Cyril Shroff Centre for AI, Law and Regulation, invites submissions for a special issue on

“Al and Law”. This special issue seeks to bring together cutting-edge scholarship that critically examines the legal, regulatory, institutional, and theoretical challenges posed by Al, with particular attention to perspectives from the Global South, comparative approaches, and interdisciplinary engagements.

As a law review with a strong critical and interdisciplinary orientation, JGLR welcomes contributions that interrogate Al not merely as a technical artefact but as a socio-legal inequality:on embedded within structures of power, governance, markets, and inequality.

Scope of the Special Issue

The special issue aims to foster rigorous engagement with questions including (but not limited to):

  1. How should legal systems conceptualise and regulate Al technologies across different sectors?
  2. What institutional arrangements are best suited to govern AI development, deployment, and oversight?
  3. How do Al systems challenge existing doctrines of liability, accountability, personhood, and responsibility?
  4. What are the implications of Al for constitutional values, fundamental rights, and the rule of law?
  5. How does AI reshape legal practice, adjudication, access to justice, and legal education?

We particularly encourage submissions that adopt:

  • Comparative or transnational perspectives.
  • Global South and Third World Approaches to Technology and Law.
  • Interdisciplinary methodologies (law and economics, STS, political economy, sociology, philosophy, critical data studies).
  • Empirical, doctrinal, or theoretical approaches.

Indicative Themes & Topics

Authors may consider (but are not limited to) the following themes:

  1. AI Governance Frameworks: Comparative and International Perspectives.
  2. The EU AI Act and its Global Influence.
  3. Constitutional Law, Fundamental Rights, and AI.
  4. Algorithmic Bias, Discrimination, and Equality Law.
  5. Al, Surveillance, and Data Protection.
  6. Liability, Accountability, and Risk Allocation for AI Systems.
  7. Al in Financial Markets, Competition Law, and Antitrust.
  8. Al and Labour Law: Automation, Platform Work, and the Future of Work.
  9. Al in Criminal Justice, Policing, and National Security.
  10. Judicial Use of Al and Algorithmic Decision-Making in Courts.
  11. AI, Administrative Law, and Automated Governance.
  12. Intellectual Property Law and AI-Generated Outputs.
  13. Explainability, Transparency, and Due Process in Algorithmic Systems.
  14. Ethics, Soft Law, and Self-Regulation of AI.
  15. AI, Development, and Regulatory Capacity in the Global South.
  16. Lawyering, Legal Education, and the Transformation of Legal Professions through AI.

The above list is indicative and not exhaustive. Submissions engaging with other relevant issues within the broad theme of AI and Law are welcome.

Types of Submissions

In keeping with JGLR’s inclusive and critical publishing ethos, we welcome a range of contributions, including:

  • Full-length scholarly articles (Between 8,000 and 10,000 words).
  • Short articles and essays (Between 5,000 and 6,000 words).
  • Case notes and legislative commentaries (Between 1,500 and 2,500 words).
  • Review essays and book reviews (Between 2,000 and 3,000 words).
  • Interviews, field reports, and reflective pieces.

Submission Guidelines & Timelines

Those who are interested in making a submission to the special issue must submit an extended abstract prior to the submission. The extended abstract should be a minimum of 1000 words and maximum of 2000 words. Your extended abstract can be a chapter from the submission accompanied with a proposed structure of the paper, or a proposal with a structure of the paper. To submit your extended abstract, kindly attach the same (in word document format), and address it in an email to the mail given at the end of the post.

Only those contributors whose extended abstracts have been accepted can submit a full submission. All final submissions should adhere to the JGLR’s Submission Guidelines.

Timelines (tentative)

  • Deadline for abstract submission (1000-2000 words): 30 June 2026
  • Notification of acceptance of abstracts: 31 July 2026
  • Deadline for full manuscript submission: 15 October 2026
  • Expected publication: June 2027

Abstracts should clearly set out the research question(s), methodology, central argument, and contribution to existing literature.

Editorial Team

Special Issue Guest Editors:

  1. Ms. Arya Tripathy, Partner, Cyril Amarchand Mangaldas.
  2. Ms. Madhavi Singh, Deputy Director, Thurman Arnold Project and Resident Fellow, Information Society Project, Yale University.
  3. Ms. Leah Ferentinos, Product Manager (AI Governance Intelligence), Credo AI.
  4. Professor Kashish Makkar, Associate Professor, Cyril Shroff Centre for AI, Law and Regulation, O.P. Jindal Global University
  5. Professor Arindum Nayak, Associate Professor, Cyril Shroff Centre for Al, Law and Regulation, O.P. Jindal Global University

JGLR Managing Editors:

  1. Professor (Dr.) Shaun Star, Professor and Associate Dean, Jindal Global Law School, O.P. Jindal Global University
  2. Professor (Dr.) Kasim Balarabe, Professor and Associate Dean, Jindal Global Law School, O.P. Jindal Global University

Queries

For any queries regarding the special issue, please contact the Guest Editors at the mail given below.

We look forward to receiving submissions that advance rigorous, critical, and forward-looking debates on AI and Law.

Contact

Email: cscailr.jglr@jgu.edu.in.

Click here for the LinkedIn Notification.

Picture Source :