The Indian Journal of Arbitration Law (‘IJAL’) regularly publishes contributions from experienced practitioners whilst giving due importance to theoretical work of academicians at the same time.
ABOUT IJAL
IJAL is a bi-annual, open-access journal published by the Centre for Advanced Research and Training in Arbitration Law (CARTAL).  It is widely recognized as the leading Indian dispute resolution journal and an excellent source of reference in international arbitration.  IJAL’s Board of Advisers include the most preeminent authorities in international arbitration, including Mr. Alexis Mourre, Prof. Emmanuel Gaillard, Justice (retd.) Fali S. Nariman, Prof. Gabrielle Kaufmann-Kohler, Mr. Gary B. Born, Prof. Martin Hunter, Prof. Loukas Mistelis and Prof. W. Michael Reisman. It is one of the fifteen (15) arbitration journals in the world that are currently indexed on Kluwer Arbitration.
IJAL’s publications have been referred in the Report of the High-Level Committee to Review Institutionalization of Arbitration Mechanism in India, Federal Court of Australia’s website, Submission of the European Federation for Investment Law and Arbitration (EFILA) to the UNCITRAL Working Group No. III on ISDS Reforms, UN Secretariat’s note on Bibliography of recent writings related to the work of UNCITRAL, ICC Digital Library, IA Reporter’s “New Works On International Law And Investment, January 2019 – March 2019,” Pace Law School – CISG Database, ASA bulletin of the Swiss Arbitration Association, and also by the National Judicial Academy of India (NJA).  IJAL has also been cited in Nakul Dewan’s book titled “Enforcing Arbitral Awards in India,” Jan Paulsson and Georgios Petrochilos’ book titled “UNCITRAL Arbitration,” Anselmo Reyes and Weixia Gu’s book titled “The Developing World of Arbitration: A Comparative Study of Arbitration Reform in the Asia Pacific,” and several other noteworthy works.
MODE OF SUBMISSION
  • The manuscripts for Vol. 9, Issue 1 (that will be published tentatively in July 2020) may be submitted via email to editors@ijal.in latest by Mar. 31, 2020.
  • We accept manuscripts year-round, and any manuscript submitted after the aforesaid deadline will be considered for publication in the next issue i.e. Vol. 9, Issue 2.
CONTRIBUTION GUIDELINES
  • Each issue contains (i) articles, which analyse topics of permanent interest from major national jurisdictions as well as contemporary international issues, (ii) notes, which cover topical recent developments and on-going debates in the field and (iii) book reviews.
  • For more details, refer CfP Post

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