Experts Corner
Experts Corner
Can PMLA Allegations Reshape Government Procurement Eligibility?
by Sara Sundaram* and Irene Sarkar**
Continue reading
Reshaping “On-Market Purchases” in India: Recent Amendments and its Implications
by Rohan Arora*, Ritesh Puri** and Khushi Dharewa***
Continue reading
Privilege Without Borders? Navigating Legal Privilege in International Arbitrations
by Ila Kapoor* and Anant Narayan Misra**
Continue reading
When can Courts Partially Set Aside an Arbitral Award? Gayatri Balasamy Reveals a Surprising Answer
by Syed M. Peeran*, A.S. Aniruddha** and Sagar Agrawal***
Continue reading
MSME Quarterly Digest: October-December 2025
by Abhisaar Bairagi*, Milind Sharma**, Suhel Qureshi*** and Ausaf Ayyub****
Continue reading
Non-quoting of DIN — From “Fatal Defect” to a “Curable Lapse”
by S. Vasudevan*, Snehal Ranjan Shukla** and Sanjhali Bajaj***
Continue reading
Suspended versus Superseded Boards under the IBC
by Misha* and Charu Bansal**
Continue reading
What Does “Enforced” Mean? A Critical Reading of B.M. Insulation (P) Ltd. v. Vardeep Petro Chemical (P) Ltd.
by K. Pattabhi*, K.P. Pramodh Kumar** and Arjun Suresh***
Continue reading
Arbitrability of Post-Settlement Disputes: Emerging Indian Jurisprudence
by Vasanth Rajasekaran* and Harshvardhan Korada**
Continue reading
Tribunalisation of Justice: Reform in Rhetoric, Retreat in Reality
by Varun Pathak*, Amee Rana** and Tanvi Raina***
Continue reading
No Welfare Board, No Cess: Supreme Court Reiterates the Bar on Welfare Cess Collection from Developers
by Anshul Prakash*, Deeksha Malik** and Sukriti Shrivastava***
Continue reading
Stamp Duty on Parent-Subsidiary Arrangements: Implications in Delhi and Haryana
by Shikha Tandon*, Zaid Drabu** and Shubham Mittal***
Continue reading
The Battle for Control over Corporate Assets in the Shadow of Crime: The Interplay between IBC and PMLA
by Iram Hassan* and Himanshu Bhawsinghka**
Continue reading
When CA Certificates Win Damages Claims in Arbitration, and When They Sink Them: A Practitioner’s Perspective
by Vasanth Rajasekaran* and Harshvardhan Korada**
Continue reading
Reimagining Punishment: Institutionalising Community Service in India’s Penal Framework
by C. George Thomas* and Gurkaranbir Singh**
Continue reading