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26th September, 2025	Govt to junk “arbitrary” mechanism under IBC to assess claim values; New set of rules for resolution professionals on the anvil - Financial Express
26th September, 2025	BREAKING| Supreme Court Upholds JSW Steel's Resolution Plan For Bhushan Power & Steel, Says JSW Can't Be Penalised For Reviving Loss-Making Entity - Live Law.in
25th September, 2025	BYJU’S insolvency: EoI deadline extended as bidders show little interest - insolvencytracker.in
25th September, 2025	Stay on order against insolvency professional - ahmedabadmirror.com
25th September, 2025	Kolkata-based Priya Food staring at insolvency; Aditya Birla Capital plea against company admitted in NCLT - insolvencytracker.in
25th September, 2025	Supreme Court to deliver verdict on JSW Steel’s ₹19,700 cr BPSL resolution plan on Friday - MINT
24th September, 2025	Resolution Professional Can Be Replaced U/S 60(5) IBC If He Deliberately Avoids Placing Agenda For His Replacement Before CoC: NCLAT - Live Law.in
24th September, 2025	IBC cases piling up largely due to lack of NCLT Benches, DFS tells MCA - Business Standard
24th September, 2025	Rs 3.8 lakh crore stuck in pending clawback from promoters of bankrupt firms evading recoveries - Moneycontrol
24th September, 2025	Is your builder facing bankruptcy ? Govt, plan reform to safeguard homebuyers - MINT
23rd September, 2025	‘GST biggest reform, IBC and ease of doing business come next’: Pralhad Joshi - firstpost.com
23rd September, 2025	Discretion Vested Upon NCLT U/S 7(5)(A) IBC Cannot Be Used To Impel Financial Creditor To Consider Settlement: NCLT Chennai - Live Law.in
22nd September, 2025	India's insolvency reform aims for speedy resoluation . Is it also good for value recovery? - MINT
22nd September, 2025	India’s insolvency reform aims for speedy resolutions. Is it also good for value recovery? - MINT
22nd September, 2025	Institution Of Criminal Proceedings Against Officials Of Financial Creditor Does Not Bar Petition U/S 7 Of IBC: NCLT Cuttack - Live Law.in
22nd September, 2025	The Bankruptcy Act: Reforming Insolvency or Reinforcing Bureaucracy! - moneylife.in
21st September, 2025	Completion Certificate Issued By Corporate Debtor With Caveat On Rectification Of Defects Is Not Unconditional Acceptance Of Work: - Live Law.in
21st September, 2025	NCLT Bengaluru Admits Insolvency Petition Against Dunzo Digital Private Limited For Debt Of ₹1.91 Crore - Live Law.in
19th September, 2025	NCLT admits Reliance Home Finance into insolvency proceedings - insolvencytracker.in
19th September, 2025	BluSmart, Gensol Face Off Over 4,000 EVs Amid Insolvency - electronicsforyou.biz