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TOP STORY OF THE WEEK
India will host the AI Impact Summit in February 2026, reflecting Prime Minister Narendra Modi’s vision of leveraging technology for the greater public good.
India will host the AI Impact Summit in February 2026 to promote the use of Artificial Intelligence for public good, in line with Prime Minister Narendra Modi’s vision. Union IT Minister Ashwini Vaishnaw said the summit will focus on applying AI to key sectors like healthcare, education, agriculture, climate change, and governance, while the government strengthens AI infrastructure through expanded GPU access and the AIKosh platform. AI is enhancing the efficiency, accessibility, and transparency of public services. AI-assisted translation of court judgments into vernacular languages improves access to justice. AI streamlines government service delivery by reducing processing times for schemes and applications. In the judiciary, AI improves case management and legal accessibility.
LEGAL & TECH
Actor Rajpal Yadav will remain in jail at least until Monday in connection with the Rs 9-crore debt case.
Actor Rajpal Yadav, jailed in a Rs 9-crore debt case, will remain in custody at least until Monday after the Delhi High Court deferred hearing his interim bail plea. He had sought temporary bail to attend a family wedding. Justice Swarana Kanta Sharma remarked that Yadav was imprisoned for failing to honour his own commitment and pointed out conflicting assurances given by his counsel regarding repayment of dues to M/s Murali Projects Pvt Ltd. The court asked the defence to clarify its stand. Yadav surrendered at Tihar Jail on February 5 after the High Court rejected his request for additional time in the cheque bounce and loan default case, directing him to serve a six-month sentence over repeated non-compliance with court orders.
High Court of Chhattisgarh Orders Rs 1 Lakh Compensation for Illegal Arrest, Quashes Preventive Proceedings
The High Court of Chhattisgarh quashed criminal proceedings against a hotel owner who was arrested under preventive provisions of the BNSS without registration of any cognizable offence. The Court held that the arrest was illegal as mandatory safeguards including issuance of notice and communication of written grounds of arrest were not followed. It found that the Magistrate had mechanically remanded the petitioner to judicial custody without proper application of mind.
Supreme Court of India Holds Limitation Cannot Be Extended on Equitable Grounds, Reiterates Strict Application of Statutory Timelines
The Supreme Court ruled that telecom spectrum is a public resource and cannot be treated as a regular asset under the Insolvency and Bankruptcy Code (IBC). In insolvency cases involving Aircel and RCom, the Court held that spectrum belongs to the people, with the government as trustee, and cannot be transferred under resolution plans without complying with statutory rules and clearing government dues. The verdict upheld a 2021 NCLAT ruling restricting its sale during insolvency proceedings.
CORPORATE COMPLIANCE
SEBI is expected to strengthen oversight norms governing the use of funds raised through IPOs and QIPs
The Securities and Exchange Board of India is considering tightening rules to improve oversight of funds raised through IPOs and QIPs. It may lower or remove the current Rs 100 crore threshold for appointing a monitoring agency, expanding scrutiny to more issuers. The regulator has also proposed allowing monitoring agencies to directly submit reports to stock exchanges to prevent delays and improve transparency. Additionally, stricter action may be taken against companies that fail to cooperate, strengthening investor protection.
SEBI: Commodity Exchanges & Peak Load Capacity - (Notifications)
New Delhi, Feb 11 (PTI) Sebi on Wednesday came out with a new infrastructure planning and realtime performance monitoring framework for exchanges and clearing corporations operating in the commodity derivatives segment, mandating that critical IT systems maintain installed capacity of at least two times the projected peak load.
RISK INTELLIGENCE
The RBI has finally acknowledged instances of mis-selling
The Reserve Bank of India has released draft rules to prevent the mis-selling of financial products by banks. The proposed guidelines aim to safeguard customers from being pressured or misled into purchasing unsuitable products. Titled the Reserve Bank of India (Commercial Banks – Responsible Business Conduct) Amendment Directions, 2026, the rules will take effect from July 1, 2026. If a complaint of mis-selling is proven, banks will be required to provide a full refund to the customer. They must also compensate customers for any financial losses caused, in line with their approved compensation policies.
The Enforcement Directorate (ED) officially declared Karan A. Chanana (Amira Pure Foods) a "Fugitive Economic Offender"
The Enforcement Directorate said Interpol has issued a Silver Notice against Karan A. Chanana, promoter of Amira Pure Foods Pvt Ltd, in connection with a Rs 1,200 crore bank loan fraud case. The notice was issued at the ED’s request to help trace and freeze his assets globally. The case stems from a 2020 CBI FIR alleging fraud that caused losses of over Rs 1,201 crore to a bank consortium led by Canara Bank. A court has also ordered confiscation of Rs 123.85 crore worth of assets, and Chanana has been declared a fugitive economic offender under the Fugitive Economic Offenders Act.
Rs 2.5 lakh crore pipeline, but listings muted in 2026. Is India's mega IPO boom stalling?
India has over 190 companies in the IPO pipeline, seeking to raise more than Rs 2.5 lakh crore with approval from or pending clearance by the Securities and Exchange Board of India. However, IPO activity has slowed sharply in early 2026 amid weak secondary markets and cautious investor sentiment. Declines in the Nifty 50, corrections in mid- and small-caps, FII outflows, and muted listing gains have led companies to delay launches. Analysts expect activity to pick up later in 2026 if market conditions stabilize.