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 more information, visit our website.

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 13, Issue I, January 2025.

Theme of this Volume

In this edition of the journal, we invite thought-provoking and scholarly contributions on the following pressing legal and socio-legal issues that shape contemporary discourse and governance:

  • The Changing Contours of Constitutional Morality in India: Balancing the Pursuit of Progressive Rights and the Risks of Judicial Overreach.
  • The Right to Disconnect: Regulating Work-Life Balance in the Age of Remote Work.
  • The Right to Be Forgotten: Conflicts between Free Speech and Privacy in the Digital Era.
  • The Role of Social Media in Shaping Public Discourse: Legal Challenges and Protections for Free Expression.
  • Digital Governance in India: A Legal Perspective on Data Protection and Privacy Rights.
  • Mediation as a Tool for Social Justice: Institutional Approaches to Community and Grassroots Dispute Resolution.
  • The Right to Privacy in the Age of Social Media: An Analysis of Indian Jurisprudence.
  • The Role of Law Enforcement Agencies and the Judiciary in Preventing and Prosecuting Mob-Lynching Incidents.
  • Silent Victims of the Criminal Justice System: Experiences of Indian Children with Incarcerated Parents.
  • Student Protests and Free Speech: Legal Perspectives on Recent Campus Movements and the Right to Dissent in India.
  • A Socio-Legal Analysis of the SC/ST (Prevention of Atrocities) Act, 1989: Its Impact on Addressing Discrimination and Violence against Dalits in India.
  • Post-Decriminalization Challenges: Social Acceptance and Legal Rights of LGBTQ+ Individuals in India – A Legal Perspective.
  • The Intersection of Artificial Intelligence and Legal Ethics: Challenges in Automated Decision-Making.
  • Judicial Accountability and Transparency in India: Examining the Need for Institutional Reforms.
  • Any Other Contemporary Legal Issue of Relevance.

Submission Categories

  • Research Paper: 5000-8000 words
  • Article: 3000-5000 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 2025.
  • 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, 2025

Contact

Email: journalforlegalstudies@gmail.com.

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