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IBBI 2026 personal guarantor bankruptcy amendment

IBBI (Bankruptcy Process for Personal Guarantors to Corporate Debtors) (Second Amendment) Regulations, 2026: Key Changes Explained

The Amendment introduces a structured framework for coordinating asset transfers when a personal guarantor is under bankruptcy.

AI arbitrators replace human arbitrators

Events & Collaborations London International Disputes Week

LIDW 2026| ‘The Arbitrator Is Dead, Long Live the AiBitrator’: RPC and Stephenson Harwood Debate Whether AI Should Replace Human Arbitrators

At a formal LIDW 2026 debate hosted by RPC and Stephenson Harwood, counsel argued both sides of a motion to replace human arbitrators with AI while the Tribunal called the whole question a false binary. The debate on AI arbitrators was more candid surprising than most.

Section 8 PMLA provisional attachment confiscation

Case Briefs Tribunals/Commissions/Regulatory Bodies

PMLA Adjudication Not Rendered Redundant by Prior Confiscation Order: ATFP Delhi Upholds PAO in FIEWIN Case

ATFP, New Delhi clarified that adjudication proceedings under Section 8 PMLA remain mandatory even if a Special Court passes a confiscation order before filing of complaint.

Op Eds OP. ED.

The Emerging Crime of Ecocide: How International Law is Evolving to Protect the Planet

by Vansh Arora, edited by Dr Linda S. Spedding

Events & Collaborations London International Disputes Week

LIDW 2026 | ‘Stable as a Coin or a Black Swan Dive?’: How Crypto Arbitration Is Adapting to Valuation, Enforcement and the Web3 Economy

From Bitcoin loans worth pennies at issuance to claims that doubled in value before the award, leading practitioners at LIDW 2026 examined whether arbitration can deliver the speed, certainty and enforceability that the digital-asset sector demands and found that the answer depends entirely on how fast the mechanisms adapt.

Married Daughter Fair Price Shop Allotment

Case Briefs Supreme Court

Dependency, Not Marital Status, Governs Eligibility for Welfare Benefits; Married Daughter Cannot Be Excluded from Fair Price Shop Dependent Quota: Supreme Court

The Court attached significance to the fact that a married son remained part of the family irrespective of his marital status, whereas a married daughter was excluded merely because she was married.

Integral University ADR edited volume call for chapters 2026

Law School News Others

Call for Chapters | Legal Aid Society, Integral University Invites Submissions for Edited Volume on ADR

Legal Aid Society, Faculty of Law, Integral University invites chapter submissions for its edited volume on Alternative Dispute Resolution and legal innovation.

CAM represents Lenders before NCLAT in Jyoti Structures Matter

Law Firms News News

CAM successfully represents lenders before NCLAT; Contempt order against lenders set aside in Jyoti Structures matter

The NCLAT held that the NCLT had failed to comply with the mandatory procedural safeguards applicable to contempt proceedings and, therefore, the impugned order could not be sustained. While setting aside the contempt order, the NCLAT also granted certain fact-specific directions in the matter.

GST provisional attachment bank accounts writ petition

Case Briefs High Courts

Karnataka HC Disposes of Writ Petition as Infructuous After DGGI Withdraws Provisional Attachment of Three Bank Accounts

Cheq Digital’s writ petition challenging DGGI’s provisional attachment of its bank accounts under Form GST DRC-22 was disposed of as infructuous after DGGI itself withdrew the attachment order during pendency, with ICICI Bank undertaking to implement the withdrawal forthwith.

Legislation Updates Rules & Regulations

The Vegan Checkmark Is Now Official: FSSAI Mandates Clearer Labelling Standards

FSSAI has notified Food Safety and Standards (Vegan Foods) Amendment Regulations, 2026, mandating standardized vegan labeling, logo specifications, and stricter certification norms to strengthen transparency and consumer trust.

Events & Collaborations London International Disputes Week

‘If This Industry Wobbles, It Is Not a Contract in Dispute — It Is a Systemic Event’: Inside the Emerging World of Data Centre Disputes at LIDW 2026

Experts examined how data centre projects are generating disputes involving AI infrastructure, energy supply, construction risk, data regulation and damages assessment, highlighting the growing gap between technological innovation and legal frameworks.

Legal RoundUp Legislation Roundup

Legislation Roundup May 2026: From MGNREGA’s Repeal to Labour Law Updates — 50+ Legislative Developments That Changed Indian Law This May

Discover the latest legislative updates from May 2026, including all updates on new Central and State Legislations, Rules, Notifications; and more.

Khaitan & Co FICCI Financial Fraud Knowledge Paper

Law Firms News News

Khaitan & Co and FICCI Release Knowledge Paper on the Evolving Landscape of Financial Fraud

Launched at the FICCI Next-Gen Forensics Conference, the paper examines India’s fraud investigation framework and the growing challenges of technology-enabled financial crime

Appeal against contempt notice not maintainable

Case Briefs High Courts

Delhi HC: Contempt Notice Order Not Appealable Under Order 43 Rule 1(r) CPC; 105 Days’ Delay Not Condoned

Delhi High Court dismissed an intra-court appeal against an order issuing contempt notice and deferring an Order 39 Rule 4 CPC plea, refusing to condone 105 days’ delay and holding the order not appealable.

Experts Corner Vasanth Rajasekaran

Arbitrability of Excepted Matters: What is “Excepted”?

by Vasanth Rajasekaran* and Harshvardhan Korada**

Bihar Repeals Shops and Establishments Act 2025

Legislation Updates Statutes/Bills/Ordinances

Bihar Moves to Eliminate Regulatory Overlap in Labour Laws: Shops and Establishments Act, 2025 Repealed by Ordinance

Bihar Governor promulgates the Bihar Shops and Establishments (Regulation of Employment and Conditions of Service) (Repeal) Ordinance, 2026, repealing the 2025 Act to streamline labour laws.

AI future international dispute resolution

Events & Collaborations London International Disputes Week

‘Adapt or Die’: Master of the Rolls Sir Geoffrey Vos Urges Legal Profession to Embrace AI and Reform Dispute Resolution at LIDW 2026

Reflecting on nearly five decades in the legal profession, from manual typewriters to AI, Sir Geoffrey warned that the competition to develop national AI capabilities is simultaneously a competition to preserve the influence of established legal systems, and that courts which resist this reality risk making themselves irrelevant.

Municipal Supply of Contaminated Drinking Water

Case Briefs Tribunals/Commissions/Regulatory Bodies

Discoloured, Foul-Smelling Water from Municipal Taps in Noida, Indore, Gandhinagar, Pune and Bengaluru: NGT Steps In, Directs Action on Worsening States

A resident of Greater Noida approached the NGT alleging sewage-contaminated drinking water across five cities. NGT has now directed MP and Gujarat authorities to take remedial measures within four weeks as conditions in those states deteriorate.

Events & Collaborations London International Disputes Week

‘The Last 25 Years Will Be Nothing Compared to the Next 25’: Experts Debate Tradition and Transformation in Dispute Resolution at LIDW 2026

Sir Geoffrey Vos, Former Chief Justice of India D.Y. Chandrachud, VK Rajah SC and Dr. Emilia Onyema examined whether digital justice systems, AI and accountability can deliver meaningful access to justice or whether the technology divide will deepen the inequalities they are meant to solve.

Law Firms News News

Cyril Amarchand Mangaldas advises True North on its Investment in Embio

True North acquired a significant minority stake in Embio Limited, a leading manufacturer of complex APIs and advanced intermediates focused on regulated markets and a key player in the controlled substances sector.