Insolvency and Bankruptcy Board of India

Sr.No.	Date	Subject
1	30th October, 2026	Moratorium U/S 14 IBC Bars Proceedings Against Corporate Debtor, Not Counterclaims Pursued By It: Bombay High Court - verdictum.in
2	30th October, 2026	NCLAT sets aside insolvency proceedings against Polycab over ₹2.78 crore dues - barandbench.com
3	29th October, 2026	NCLT, NCLAT Staff Recruitment System 'Completely Hijacked' By MCA: Supreme Court - livelawbiz.com
4	29th October, 2026	‘Completely hijacked’: Supreme Court rebukes corporate affairs ministry over NCLT autonomy - livemint.com
5	29th October, 2026	Related-Party Nature Of Original Transaction Does Not Invalidate Independent Personal Guarantee: NCLT Indore - livelawbiz.com
6	29th October, 2026	Liquidator Cannot Forfeit Auction EMD To Recover Unquantified Rent Dues: NCLT Mumbai - livelawbiz.com
7	29th October, 2026	Treat our requests as binding orders: SC - hindustantimes.com
8	29th October, 2026	Tax Assessment Can Continue During Liquidation, Penalty Proceedings Cannot: NCLT Kolkata - livelawbiz.com
9	29th October, 2026	NCLT Bengaluru Refers Stellence Pharmascience Resolution Plan Back To CoC Over Nil Creditor Payouts - livelawbiz.com
10	28th October, 2026	Company Sold As Going Concern During Liquidation Cannot Automatically Escape GST Liabilities: Madras High Court - livelawbiz.com
11	28th October, 2026	IBC \| Lender Influencing Corporate Debtor's Policy Decisions Is Related Party, Cannot Join CoC: Supreme Court - livelaw.in
12	27th October, 2026	SC bars creditors from withdrawing insolvency plan over improved finances - livemint.com
13	27th October, 2026	Separate 'Invocation of Notice' Not Mandatory If Creditor's Demand Establishes Liability: NCLT Indore - livelawbiz.com
14	26th October, 2026	IBC \| CoC Cannot Withdraw Approved Resolution Plan Citing Improved Financial Position Of Corporate Debtor : Supreme Court - livelaw.in
15	25th October, 2026	Delhi HC examines GST pre-deposit rule for companies under liquidation - insolvencytracker.in
16	25th October, 2026	Five years after DHFL buyout, Piramal Finance gains Rs 3,000 crore from stressed loans - newindianexpress.com
17	23rd October, 2026	Mumbai: NCLT Approves ₹577.24-Crore Resolution Plan For Arch Pharmalabs Revival - freepressjournal.in
18	23rd October, 2026	Yeida moves NCLT over ₹1000 crore dues by Suraksha Group - hindustantimes.com
19	22nd October, 2026	Homebuyers Can't Demand Other Creditors' Account Statements Over Suspected False Claims: NCLT Delhi - livelawbiz.com
20	22nd October, 2026	Pothys wins Arihant Retail in IBC: NCLT clears Rs 43-crore plan, Chennai mall to make way for Pothys store - insolvencytracker.in

This is the Official Website of the Insolvency and Bankruptcy Board of India designed and developed by IBBI & hosted by National Informatics Centre (NIC).

Last updated on: 31 Oct 2026

Social Media:-

MEDIA COVERAGE