On 13 October 2026, the Bar Council of India (BCI) Trust published the syllabus for the All India Bar Examination (AIBE)-XXII.
The syllabus prescribes 100 questions across 19 legal subjects and sets out the subject-wise distribution and weightage of questions, with Constitutional Law, the Code of Civil Procedure (CPC) and Criminal Procedure carrying the highest allocation of 10 questions each.
The subject-wise distribution of questions for AIBE-XXII is as follows:
|
S. No. |
Subject |
Questions |
|
1 |
Constitutional Law |
10 |
|
2 |
IPC (Indian Penal Code) & (New) Bharatiya Nyaya Sanhita |
8 |
|
3 |
CrPC (Criminal Procedure Code) & (New) Bharatiya Nagarik Suraksha Sanhita |
10 |
|
4 |
CPC (Code of Civil Procedure) |
10 |
|
5 |
Evidence Act & (New) Bharatiya Sakshya Adhiniyam |
8 |
|
6 |
Alternative Dispute Resolution including Arbitration Act |
4 |
|
7 |
Family Law |
8 |
|
8 |
Public Interest Litigation |
4 |
|
9 |
Administrative Law |
3 |
|
10 |
Professional Ethics & Cases of Professional Misconduct under Bar Council of India Rules |
4 |
|
11 |
Company Law |
2 |
|
12 |
Environmental Law |
2 |
|
13 |
Cyber Law |
2 |
|
14 |
Labour & Industrial Law |
4 |
|
15 |
Law of Tort, including Motor Vehicles Act and Consumer Protection Law |
5 |
|
16 |
Laws related to Taxation |
4 |
|
17 |
Law of Contract, Specific Relief, Property Laws, Negotiable Instruments Act |
8 |
|
18 |
Land Acquisition Act |
2 |
|
19 |
Intellectual Property Laws |
2 |
|
Total |
100 |
Also Read: AIBE XXII Scheduled for 29 November
[BCI AIBE-XXII syllabus, dated 13-10-2026]
