Amir Singh Pasrich, Senior Advocate designated by the Delhi High Court, has been elected Vice-Chair of the International Bar Association’s (IBA) Legal Practice Division (LPD), and will assume office for the term commencing on 1 January 2027 and ending on 31 December 2028. Currently serving as IBA Treasurer, Secretary-Treasurer of the Legal Practice Division and a member of the IBA Management Board, Mr. Pasrich’s elevation marks a significant milestone in his longstanding association with the organisation. His election is reported to be a first for any member of the Indian Bar to hold this position.
The election took place in the context of the IBA Annual Conference held in Copenhagen, Denmark, from 4 to 9 October 2026. The IBA’s official conference programme records that the Legal Practice Division’s General Meeting was scheduled for 8 October 2026, with the election of the Division’s principal officers and Council members. Mr. Pasrich was included in the IBA’s published 2026 officer-election candidate list as a candidate for Vice-Chair.
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Professional Background and International Practice
With three decades of legal practice, Mr. Pasrich has built a distinguished career spanning commercial litigation, international legal advisory work, arbitration, and complex cross-border disputes. He is the Managing Partner of International Law Affiliates, the law firm he co-founded in 1998.
His practice encompasses a broad range of contentious and non-contentious matters, including arbitration, heavy engineering and project-related disputes, competition law, sports law, aviation, employment and industrial law, construction, white-collar and transnational crime, debt recovery, company law, land and real estate, public procurement, environmental matters, franchising, international distribution and cross-border joint ventures. He has also appeared in family disputes, consumer matters and proceedings involving tribunals, the High Courts and the Supreme Court of India.
Mr. Pasrich has advised, represented or acted as counsel for various governments, diplomatic missions and international institutions in India. His clients and institutional engagements have included the Delegation of the European Union, the United States Department of Homeland Security, the American Embassy in New Delhi, the Government of Canada and the Canadian High Commission, the French Embassy, the Embassy of the Federal Republic of Germany, and several international airlines, including British Airways, Delta Air Lines, Air France and KLM. He has also served as Honorary Legal Adviser to two British High Commissioners at the British High Commission in New Delhi.
Academic Background and Institutional Engagement
Mr. Pasrich studied law at Worcester College, University of Oxford, after graduating with a Bachelor of Science degree from St. Stephen’s College, University of Delhi. He is also an alumnus of The Doon School, Dehradun, and a member of the Indian Public Schools Society.
In 2024—2025, he served as President of the Oxford and Cambridge Society of India, reflecting his continued engagement with academic and professional institutions.
His present responsibilities within the IBA place him at the intersection of the organisation’s financial stewardship, governance and professional leadership. His forthcoming role as Vice-Chair of the Legal Practice Division will add a further dimension to his engagement with the international legal community.
The International Bar Association
The International Bar Association is the world’s leading organisation of international legal practitioners, bar associations and law societies. It influences the development of international law reform and helps shape the future of the legal profession worldwide.
Founded on the conviction that an organisation bringing together the world’s bar associations could contribute to global stability and peace through the administration of justice, the IBA continues to play an important role in advancing the rule of law and strengthening the international legal community.
Mr. Pasrich’s election to the Vice-Chair position represents a notable development in the participation of Indian legal professionals in the leadership of international legal institutions.
