The Indian Council of Arbitration (ICA) is hosting the 5th International Conference from 10—11 April 2026 at the Auditorium, 6th Floor, S-Block, Delhi High Court, Dr. Zakir Hussain Marg, New Delhi (ICA 2026 Conference). The theme of the 2026 Conference is – Arbitration in the Era of Globalization: Legal Technology, Economic Development & Cross-Border Disputes. Over the past six decades, the ICA International Conference has emerged as a distinguished forum in the arbitration sector, fostering thought leadership, policy dialogue, professional exchange, and drawing wide recognition and participation.
Building upon the success of its previous editions, the New Delhi conference seeks to hold a vibrant dialogue among academia, practitioners, regulators, policymakers, and the judiciary on arbitration and related issues emerging from global economic and geopolitical developments. The discussions aim to support India’s aspiration of becoming a developed nation by 2047, while positioning arbitration as a foundational pillar of the country’s economic aspirations to become the third largest economy in the near future. A distinguished panel of speakers comprising judges, leading arbitration professionals, academics, and global general counsel will share their insights at the Conference.
This flagship international conference will bring together Judges of the Supreme Court, constitutional authorities, eminent international arbitrators, leading legal practitioners from 12 jurisdictions, policymakers, and global thought leaders to deliberate on the evolving landscape of arbitration in a technology-driven global economy.
The Conference will be inaugurated by Justice Surya Kant, Chief Justice of India. Mr. Taranjit Singh Sandhu, Lieutenant Governor of Delhi, will deliver the Special Address at the inaugural session on 10 April 2026 at 5:00 PM. On 11 April 2026, the technical sessions will be chaired by Supreme Court Judges – Justice B.V. Nagarathna, Justice Ahsanuddin Amanullah, Justice Aravind Kumar, and Justice Prashant Kumar Mishra. These sessions will provide judicial insight into critical themes, including:
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Navigating the ADR Quagmire: Harmonising Arbitration & Mediation
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ADR Mechanisms: A Catalyst for Global Economic Growth & Investor Confidence
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The Future of Arbitration: AI and Legal Technology in a Digital Era
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Policing Arbitration: Do Anti-Arbitration Injunctions Help or Hurt India’s Global Standing?
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Fire-side Chat by Global General Counsel: Managing Risk, Disputes & Strategy in a Globalized Economy
The Conference will conclude with a Valedictory Address by Mr. Arjun Ram Meghwal, Minister of State for Law & Justice, along with a Special Address by Mr. Tushar Mehta, Solicitor General of India.
A highlight of the Conference will be roundtable discussions on 10 April 2026 (3 to 4 PM) and 11 April 2026 (8 to 9 AM), convening senior policymakers, institutional heads, and international stakeholders. These sessions will feature addresses by Mr. Sudhakar Dalela, Secretary (Economic Relations), Ministry of External Affairs; Dr. Rajiv Mani, Law Secretary, Ministry of Law & Justice; and Justice A.K. Sikri, Judge, Singapore International Commercial Court and Former Judge of the Supreme Court of India. The roundtables will focus on mitigating geopolitical and commercial risks, strengthening institutional arbitration, enhancing investor confidence, and advancing global harmonization in dispute resolution frameworks.
The Conference aims to serve as a premier platform for shaping the future of arbitration, promoting a resilient, technology-enabled, and globally aligned dispute resolution ecosystem, and reinforcing India’s position as a leading hub for international arbitration.
Media Invitation
Members of the media are cordially invited to attend and cover the Conference proceedings, interact with key stakeholders, and gain insights into global arbitration trends shaping international commerce.
About ICA
Established in 1965 under the aegis of the Government of India and Federation of Indian Chambers of Commerce and Industry (FICCI), ICA is India’s premier arbitral institution. It contributes to robust and evidence-based policy making and enhancement of professional and ethical standards in arbitration through innovation, institutional development, and best practices. With over 6,500 members, ICA continues to strengthen India’s position in international dispute resolution.
How to Register
Registration for the conference is open. Register HERE.
Event Timings*
|
Day and Date |
Start |
End |
|
Friday, 10 April 2026 |
4:00 PM |
Gala Dinner |
|
Saturday, 11 April 2026 |
9:00 AM |
6:00 PM |
*Kindly note that the scheduled timing is tentative and subject to change.
To learn more about the Indian Council of Arbitration and the conference, visit ICA India.
