Insolvency and Bankruptcy Board of India

Date	Subject
May, 2025	Impact of the IBC – Systemic Benefits and Positive Spillovers - In IBBI Newsletter for January-March, 2025
Feb, 2025	Improving Liquidation Outcomes - In IBBI Newsletter for October-December, 2024
Nov, 2024	Avoidance Transactions: Protecting Creditors’ Interest under IBC- In IBBI Newsletter for July-September, 2024
Aug, 2024	Reviving Real Estate - In IBBI Newsletter for April-June, 2024
May, 2024	Record Resolutions by NCLT - In Newsletter January- March 2024
Feb, 2024	Personal Guarantors under IBC: Unlocking the Value - In Newsletter October- December2023
Oct, 2023	Beyond Recovery - In Newsletter July - September 2023
Aug, 2023	Standardising Valuation- In Newsletter April-June 2023
May, 2023	Digitalisation of IBC - In Newsletter Jan-March 2023
Apr, 2023	Group Insolvency: Harnessing Synergies - In Newsletter Oct-Dec 2022
Nov, 2022	Leveraging Behavioural Change - In IBBI Newsletter Jul-Sep, 2022
Aug, 2022	Interim Finance- A Saviour - In IBBI Newsletter Apr-Jun, 2022
May, 2022	Information Utilities : Mitigating Asymmetries - In IBBI Newsletter Jan-Mar, 2022
Feb, 2022	Cross-border Insolvency Resolution - In IBBI Newsletter Oct-Dec, 2021
Dec, 2021	A cross-border leap for insolvency reforms - The Hindu Business Line
Dec, 2021	How climate change is increasing business solvency risk - Firstpost
Nov, 2021	How COVID-19 has unleashed uncertainties unseen before and yet all’s not lost - Firstpost
Oct, 2021	Need to build regulatory capacity - Financial Express
Oct, 2021	Treatment of MSME Insolvency under IBC- In Publication: Quinquennial of Insolvency and Bankruptcy Code, 2016 - Ms. Prachi Apte & Mr. Sushanta Kumar Das
Oct, 2021	Litigation Funding: A Breakthrough for Avoidance Proceedings under IBC- In Publication: Quinquennial of Insolvency and Bankruptcy Code, 2016 - Dr. Debajyoti Ray Chaudhuri

RESOURCES