About the Editors

Dr. Keshav Madhav is an Assistant Professor at the School of Law, UPES, Dehradun, Uttarakhand specializing in Family Laws and Constitutional Law. He is a law graduate from ICFAI University, Dehradun. He completed his LLM from Amity Institute of Advanced Legal Studies, Noida. He has completed his Ph.D. from Radha Govind University, Jharkhand. 

Mr. Ajay is working as an Assistant Professor (SG) at the School of Law, UPES, Dehradun, Uttarakhand specializing in Family Laws and Criminal Laws. He has served as a Civil Judge (Junior Division)/Judicial Magistrate First Class in the State of Haryana. He has also worked as an Assistant Professor in the Faculty of Law, University of Delhi for more than six years and has been an Assistant Professor at the School of Law, GD Goenka University. He is a law graduate from Kurukshetra University, Haryana, and completed his LL.M. from the Indian Law Institute, New Delhi. He is pursuing a Ph.D. from HPNLU, Shimla, HP. 

Mr. Surya Saxena is working as an Assistant Professor (SS) at the School of Law, UPES, Dehradun, Uttarakhand specializing in Corporate Laws and Dispute Resolution. Mr. Saxena has close to four years of experience in higher academia. He has been an Assistant Professor at Maharaja Agrasen Institute of Management Studies, Department of Law. He also worked at the ICFAI University, Dehradun, and DME, Noida (Affiliated with GGSIPU, Delhi). He is a reviewer at ILI Law Review and has published books on various themes. He is pursuing his Ph.D. from GD Goenka University, Gurugram.

About the Book

The book “Legal Crossroads: Navigating Current Issues in Law and Society” offers a thorough look into the dynamic interplay between evolving societal norms and the legal frameworks that seek to shape and respond to them. This book offers invaluable insight for anyone interested in understanding the legal implications of today’s most pressing societal issues.

Through a series of compelling sub-themes, this book demonstrates a comprehensive analysis and contributes significantly to the ongoing dialogue about the role of law in an ever-changing world, encouraging readers to think critically about the legal and societal landscapes of tomorrow.

Theme

Legal Crossroads: Navigating Current Issues in Law and Society.

Sub-themes

  • Technology and Law
  • Social Justice and Equity
  • Environmental Law and Sustainability
  • Globalization and International Law
  • Criminal Justice Reforms
  • Healthcare Law and Ethics
  • Corporate Governance and Ethics
  • Media and Free Speech
  • Data Privacy and Protection
  • Family Law and Relationships

Note: The sub-themes mentioned are broad indicative themes only. The chapter will also be considered if connected with the broad theme of the book.

Who can submit it?

We welcome academicians, advocates, research scholars, students, and social experts to contribute their original works in the form of empirical studies, and theoretical articles to illuminate the pages with their rich and diverse perspectives to make the book an effective learning mechanism for the readers.

How to Submit?

All submissions and communications must be sent to the following email: akslexis2024@gmail.com

Important Dates

  1. Abstract Submission: The abstract submission is to be made by April 3, 2024.
  2. Acceptance of Abstract: The communication regarding the acceptance of the abstract shall tentatively be made byApril 10, 2024.
  3. Full Chapter Submission: The full chapter is to be submitted by April 30, 2024 (The full chapter is only to be submitted after acceptance of the Abstract).
  4. Full Chapter Acceptance: The acceptance of the final chapter shall be communicated by May 15, 2024.
  5. After the review process if any modifications are required in the chapter, the author shall be communicated via email to make necessary changes.

Submission Guidelines

  1. The abstract must not exceed 300 words and contain 4-5 keywords.
  2. The word limit for the chapter is up to 4000 words (excluding footnotes).
  3. The manuscript must be in: Font Times New Roman (Title in font size 14, text font size 12, line spacing of 1.5).
  4. The manuscript must contain footnotes and not endnotes.
  5. The ILI citation style must be followed for footnoting.
  6. The tables and figures should be placed within the text, not at the end. The table and figures must be numbered as Table 1, Figure 1, etc.
  7. Every contributor must attach a copy of the Plagiarism Report (from Turnitin) at the time of full chapter submission. A chapter having more than a 10% similarity index shall not be accepted and shall be liable to be rejected.
  8. Only original submissions will be accepted for publication. Manuscripts must not have been previously published or be submitted for publication elsewhere.
  9. All manuscripts will be accepted based on a blind peer-review editorial process.
  10. The chapter must be sent only through email provided and include a cover letter containing the author’s/authors’ name/s, Institutional designation (if applicable), email address, and contact number.
  11. Co-authorship is allowed only up to two authors strictly.
  12. A confirmation email for acceptance of the abstract shall be sent after the review.

Processing Charges

  • Single Author: Rs. 1200.
  • Co-Authors: Rs. 1500 (Only 2 Co-Authors are allowed).
  • Note: The publication payment is strictly to be made only after the acceptance of the abstract.

Payment Details

  • UPI HOLDER NAME: SURYA SAXENA
  • UPI NUMBER: 9811924202@PAYTM
  • UPI ID: POLITESAXENA-2@OKHDFCBANK

General Instructions

  • Authors are advised to read and adhere to the submission guidelines carefully.
  • A chapter having more than a 10% similarity index shall not be accepted and shall be liable to be rejected.
  • The publication payment is strictly to be made only after the acceptance of the abstract.
  • The book is scheduled to be published by Allahabad Law Agency with an ISBN.

Contact Details

For any other query please contact: Mr. Surya Saxena –  Mob: 9811924202.

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