About the University

Guru Gobind Singh Indraprastha University (GGSIPU) is the first university established in 1998 by Govt. of NCT of Delhi under the provisions of Guru Gobind Singh Indraprastha University Act, 1998 read with its Amendment in 1999 The University is recognized by University Grants Commission (UGC), India under section 12B of UGC Act.

About the Journal

Indraprastha Law Review (ILR) [ISSN: 2583-5653] is an eco-friendly, multidisciplinary faculty run double peer-reviewed e-journal that publishes original articles in all branches of law, along with separate sections devoted to recent developments in the legislative, judicial and policy fields, case comments and book reviews.

About Call for Papers

Indraprastha Law Review (ILR) is inviting submissions for Volume VII, Issue I. Contributions to the Journal are welcome from all academicians, practitioners, and law students. ILR accepts submissions on a rolling basis, subject to the preference for publication in the upcoming issue granted for those submissions made before the prescribed date, i.e. 30th June 2026.

Theme

Theme for Volume VII: Theme for the upcoming issue is “International Law”. The potential subthemes for the issue can be International Trade Law, International Maritime Law, International Environmental Law, International Energy Law, International Humanitarian Law, International Criminal Law, Outer Space etc.

Submission Guidelines

  • All submissions are required to be addressed to the Editor-in-Chief, Indraprastha Law Review, University School of Law and Legal Studies, GGS IP University, Delhi – India.
  • All entries by interested parties must be mailed to usllsiplr@ipu ac in by 11:59 PM, 30th June 2026 with the subject: ILR Summer: Vol. VII Issue I.
  • Contribution sent after the last date may be considered for Winter 2026: Vol. VII Issue II subject to the quality of article and plagiarism clearance as per the UGC guidelines.
  • The copyright of the entry to the e-Journal will rest with the Editorial Board once the entry has been selected and the Author(s) of the same have been notified.
  • The name of the Author(s) or any mode of identification should not be included in the manuscript. The cover letter should have the requisite contact details of the Author(s) along with an undertaking of originality and Copyright Form available on www.indraprasthalawreview.in
  • The Citation pattern to be uniformly followed is “OSCOLA Referencing Style”. The body of the manuscript shall be in Times New Roman, size 12, 1.5 line spacing.
  • Citations shall be in Times New Roman, size 10, single line spacing.
  • Speaking footnotes are discouraged.
  • The entries shall be accepted only in MS Word (.doc, .docx)
  • Co-Authorship of one person other than the author is allowed.
  • The entries submitted shall be original and the plagiarism norms of the UGC shall be applicable to the submissions.
  • There is no publication fee.

Formatting Guidelines

  • Word Limit: Length of the articles shall not be less than 5000 words and shall not exceed 8000 words including footnotes. Every manuscript must consist the abstract of not more than 250 words.
  • Text Format: The length of the manuscript should not exceed 8000 words. Manuscripts shall be formatted according to the following guidelines.
    • It shall be in Microsoft word format and 1.5 line spacing.
    • All citations shall be placed in foot-notes.
    • All manuscripts should include an introduction and conclusion.
    • Number less than 100 shall be spelt out unless they are a percent (e.g., 5 percent).
    • Italics or quotes for emphasizing shall be used very sparingly.
    • Charts, graphs, etc., shall be used very sparingly.
    • Use of first person shall be avoided.
    • All pages shall be numbered.
    • It shall include an abstract of not more than 250 words, and are to be included with
      the formal draft of paper.
    • Uniform date format shall be used (e.g., August 15, 1947).
  • Use of Footnotes: Indraprastha Law Review prefers footnotes (to endnotes) mainly because of the following reasons:
    • To identify the source of quotations or paraphrases;
    • To acknowledge indebtedness for words, phrases or ideas borrowed;
    • To explain where additional evidence or commentary may be found;
    • To provide additional material or discussion that is relevant but which would
      disrupt the flow of the text if it were included in the paper itself, and
    • To refer the reader to other parts of the paper
    • To enable the reader to read the reference without having to turn to the end of the text which would otherwise tend to disrupt the flow of the text and hamper smooth reading.

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