Insolvency and Bankruptcy Board of India

(1) Withdrawal of Form IP-1 for assignments under IBC Processes

Published On: 14/07/2025
Section: (Circulars)

(2) Revised Forms for Corporate Insolvency Resolution Process (CIRP).

Published On: 26/05/2025
Section: (Circulars)

(3) Circular - Mandatory Use of Baanknet (formerly eBKray) Auction Platform for Liquidation

Published On: 28/03/2025
Section: (Circulars)

(4) Disclosure of information relating to carry forward of losses in Information Memorandum (IM)

Published On: 17/03/2025
Section: (Circulars)

(5) Circular: Intimation to the Board on the appointment of insolvency professional under various processes under the Code

Published On: 11/02/2025
Section: (Circulars)

(6) Circular - Mandatory Use of eBKray Auction Platform for Liquidation Processes

Published On: 10/01/2025
Section: (Circulars)

(7) Circular - Extension of time for filing Forms to monitor liquidation and voluntary liquidation processes under the Insolvency and Bankruptcy Code, 2016, and the regulations made thereunder

Published On: 09/01/2025
Section: (Circulars)

(8) Circular - Extension of time for filing Forms to monitor liquidation and voluntary liquidation processes under the Insolvency and Bankruptcy Code, 2016, and the regulations made thereunder

Published On: 02/12/2024
Section: (Circulars)

(9) Circular - Centralized Electronic Listing and Auction Platform for the Sale of Assets under Liquidation Process

Published On: 29/10/2024
Section: (Circulars)

(10) Extension of time for filing Forms to monitor liquidation processes under the Insolvency and Bankruptcy Code, 2016, and the regulations made thereunder.

Published On: 09/10/2024
Section: (Circulars)

(11) Extension of time for filing Forms to monitor voluntary liquidation processes under the Insolvency and Bankruptcy Code, 2016, and the regulations made thereunder.

Published On: 09/10/2024
Section: (Circulars)

(12) Circular - Generation of Valuation Report Identification Number for valuation conducted by Register Valuer under Insolvency and Bankruptcy Code, 2016

Published On: 12/08/2024
Section: (Circulars)

(13) Circular- Filing Forms to monitor Voluntary liquidation processes under the Insolvency and Bankruptcy Code, 2016, and the regulations made thereunder.

Published On: 28/06/2024
Section: (Circulars)

(14) Circular- Filing Forms to monitor liquidation processes under the Insolvency and Bankruptcy Code, 2016, and the regulations made thereunder.

Published On: 28/06/2024
Section: (Circulars)

(15) Circular - Uploading of judicial orders related to insolvency proceedings by Insolvency Professionals

Published On: 09/05/2024
Section: (Circulars)

(16) Circular - Partial modification to the circular no. IBBI/LIQ/61/2023 dated 28th September 2023 titled ‘Clarification w.r.t. Liquidators’ fee under clause (b) of sub-regulation (2) of Regulation 4 of IBBI (Liquidation Process) Regulations, 2016

Published On: 18/04/2024
Section: (Circulars)

(17) Circular - Enhancing Transparency and Stakeholder Engagement in Liquidation Process

Published On: 22/02/2024
Section: (Circulars)

(18) Circular - Deposit and withdrawal of unclaimed dividends and / or undistributed proceeds in accordance with regulation 46 of the Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016

Published On: 22/02/2024
Section: (Circulars)

(19) Circular - Deposit and withdrawal of unclaimed dividends and / or undistributed proceeds in accordance with regulation 39 of the IBBI (Voluntary Liquidation Process) Regulations, 2017

Published On: 13/02/2024
Section: (Circulars)

(20) Circular - Reporting / Sharing of information in the Voluntary Liquidation process

Published On: 13/02/2024
Section: (Circulars)

(21) Circular - Sharing of the Report prepared by the Resolution Professional under section 99 of the Code

Published On: 12/02/2024
Section: (Circulars)

(22) Circular - Measures for facilitating efficient conduct of the processes by the Insolvency Professionals

Published On: 01/02/2024
Section: (Circulars)

(23) Circular - Measures for rationalisation of the regulatory framework of Insolvency Professional Entities

Published On: 01/02/2024
Section: (Circulars)

(24) Circular - Reduction of cooling-off period between two consecutive attempts in Limited Insolvency Examination and Valuation Examinations

Published On: 18/01/2024
Section: (Circulars)

(25) Clarification regarding submission of particulars and declaration by the insolvency professionals in the application filed by creditor(s) in Part IV of Form C of the IRP PGCD Rules.

Published On: 21/12/2023
Section: (Circulars)

(26) Circular - Clarification w.r.t. Liquidators’ fee under clause (b) of sub-regulation (2) of Regulation 4 of IBBI (Liquidation Process) Regulations, 2016

Published On: 28/09/2023
Section: (Circulars)

(27) Circular - Filing of CIRP Forms for the purpose of monitoring corporate insolvency resolution processes and performance of insolvency professional entities under the Insolvency and Bankruptcy Code, 2016 and the regulations made thereunder.

Published On: 01/09/2023
Section: (Circulars)

(28) Circular - Application to initiate corporate insolvency resolution process under sections 7 or 9 of the Insolvency and Bankruptcy Code, 2016, along with record of the default issued by the Information Utility.

Published On: 20/06/2023
Section: (Circulars)

(29) Circular - Serving of copy of applications to the Board, as mandated under Rules 4, 6 and 7 of the Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016.

Published On: 04/03/2023
Section: (Circulars)

(30) Circular - Proforma for reporting liquidator’s decision(s) different from the advice of Stakeholders’ Consultation Committee (SCC) under proviso to sub-regulation (10) of regulation 31A of IBBI (Liquidation Process) Regulations, 2016

Published On: 21/12/2022
Section: (Circulars)

(31) Circular- Credit of fee by IPs & IPEs in IBBI account

Published On: 24/11/2022
Section: (Circulars)

(32) Circular - Review of Regulations

Published On: 09/11/2022
Section: (Circulars)

(33) Circular - Annual Compliance Certificate for Insolvency Professional Agencies

Published On: 02/11/2022
Section: (Circulars)

(34) Circular - Details of matters pending with Supreme Court of India and various High Courts

Published On: 13/09/2022
Section: (Circulars)

(35) Revision of fees applicable for Limited Insolvency Examination and Valuation Examinations

Published On: 31/08/2022
Section: (Circulars)

(36) Circular - Application under Rule 4, 6 or 7 of Insolvency and Bankruptcy (Application to Adjudication Authority) Rules, 2016

Published On: 15/06/2022
Section: (Circulars)

(37) Circular - Improvement to the scheme of examinations - frequency of attempts in Limited Insolvency Examination/ Valuation Examinations

Published On: 06/06/2022
Section: (Circulars)

(38) Circular - Review of circulars

Published On: 23/05/2022
Section: (Circulars)

(39) Circular - Withdrawal of Circular dated 26th August, 2019 regarding applicability of the Insolvency and Bankruptcy Board of India (Liquidation Process) (Amendment) Regulations, 2019 notified on 25th July, 2019

Published On: 06/05/2022
Section: (Circulars)

(40) Clarifications with respect to Temporary Surrender of Professional Membership

Published On: 11/04/2022
Section: (Circulars)

(41) Circular - Filing of list of creditors under clause (ca) of sub-regulation (2) of regulation 13 of the IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016.

Published On: 24/11/2021
Section: (Circulars)

(42) Circular - Filing of list of stakeholders under clause (d) of sub-regulation (5) of regulation 31 of the Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016

Published On: 24/11/2021
Section: (Circulars)

(43) Circular - Clarification regarding requirement of seeking No Objection Certificate or No Dues Certificate from the Income Tax Department during Voluntary Liquidation Process under the Insolvency and Bankruptcy Code, 2016 (Code)

Published On: 15/11/2021
Section: (Circulars)

(44) Circular - IBBI’s Electronic Platform for hosting Public Notices of Auctions of Liquidation Assets under the IBBI (Liquidation Process) Regulations, 2016

Published On: 30/09/2021
Section: (Circulars)

(45) Circular - Monetary Penalties to be imposed by an Insolvency Professional Agency

Published On: 28/07/2021
Section: (Circulars)

(46) Clarification - Consideration of matters / issues by the committee of creditors on request by members of the committee

Published On: 16/04/2021
Section: (Circulars)

(47) Circular - Reporting of status of ongoing corporate insolvency resolution processes through Form CIRP 7

Published On: 18/03/2021
Section: (Circulars)

(48) Circular - Filing of list of stakeholders under clause (d) of sub-regulation (5) of regulation 31 of the IBBI (Liquidation Process) Regulations, 2016

Published On: 04/03/2021
Section: (Circulars)

(49) Circular - Providing copy of application to the Board, as mandated under Rule 9 of the Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019.

Published On: 02/02/2021
Section: (Circulars)

(50) Circular - Retention of records relating to Corporate Insolvency Resolution Process

Published On: 06/01/2021
Section: (Circulars)

(51) Circular - Retention of records relating to Corporate Insolvency Resolution Process

Published On: 04/01/2021
Section: (Circulars)

(52) Clarification- computation of fee payable for delay in filings under regulation 40B of the IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016

Published On: 04/12/2020
Section: (Circulars)

(53) Filing of list of creditors under clause (ca) of sub-regulation (2) of regulation 13 of the IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016

Published On: 27/11/2020
Section: (Circulars)

(54) Circular - Serving of copy of the application to the Board, as mandated under Rules 4, 6 and 7 of the Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016

Published On: 29/10/2020
Section: (Circulars)

(55) Circular - Meetings of the Disciplinary Committee and Appellate Panel of the RVOs

Published On: 09/10/2020
Section: (Circulars)

(56) Governance Structure of the Registered Valuers Organisation

Published On: 23/04/2020
Section: (Circulars)

(57) Educational Course and Continuing Education under the Companies (Registered Valuers and Valuation) Rules, 2017

Published On: 20/03/2020
Section: (Circulars)

(58) Pre-registration Educational Course under the IBBI (Insolvency Professional) Regulations, 2016

Published On: 20/03/2020
Section: (Circulars)

(59) Feature for modification of CIRP Forms submitted by an IP in compliance of regulation 40B of the CIRP Regulations, 2016

Published On: 17/03/2020
Section: (Circulars)

(60) Transfer of Membership from one RVO to another

Published On: 28/01/2020
Section: (Circulars)

(61) Deposit of unclaimed dividends and / or undistributed proceeds of voluntary liquidation process in accordance with regulation 39 of the Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017

Published On: 20/01/2020
Section: (Circulars)

(62) Deposit of unclaimed dividends and / or undistributed proceeds of liquidation process in accordance with regulation 46 of the IBBI (Liquidation Process) Regulations, 2016

Published On: 09/01/2020
Section: (Circulars)

(63) Clarification-Voting on behalf of creditors in a class in the CIRP of Jaypee Infratech Limited

Published On: 06/12/2019
Section: (Circulars)

(64) Valuation required under the provisions of the Companies Act, 2013 and the Insolvency and Bankruptcy Code, 2016

Published On: 16/09/2019
Section: (Circulars)

(65) Statutory Repositories under regulation 21(2)(c)(ii) of the Insolvency and Bankruptcy Board of India (Information Utilities) Regulations, 2017

Published On: 07/09/2019
Section: (Circulars)

(66) Applicability of the Insolvency and Bankruptcy Board of India (Liquidation Process) (Amendment) Regulations, 2019 notified on 25th July, 2019

Published On: 26/08/2019
Section: (Circulars)

(67) Circular - Filing of Form CIRP 8 under the IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016

Published On: 20/07/2021
Section: (Circulars)

(68) Filing of Forms for the purpose of monitoring CIRPs and performance of IPs under the IBC, 2016 and the regulations made thereunder

Published On: 14/08/2019
Section: (Circulars)

(69) Valuation under the Insolvency and Bankruptcy Code, 2016: Appointment of Registered Valuer

Published On: 13/08/2019
Section: (Circulars)

(70) Temporary Surrender and Revival of Professional Membership of an Insolvency Professional

Published On: 02/05/2019
Section: (Circulars)

(71) Compliance with regulations 7(2) (ca) and 13 (2) (ca) of IBBI (Insolvency Professionals) Regulations, 2016

Published On: 12/04/2019
Section: (Circulars)

(72) Valuation under the Insolvency and Bankruptcy Code, 2016

Published On: 17/10/2018
Section: (Circulars)

(73) Voting in the Committee of Creditors

Published On: 14/09/2018
Section: (Circulars)

(74) Compliance of regulation 13 (2) of the IBBI (Insolvency Professionals) Regulations, 2016

Published On: 31/08/2018
Section: (Circulars)

(75) Notice for Meetings of the Committee of Creditors

Published On: 10/08/2018
Section: (Circulars)

(76) Appointment of Authorised Representative for Classes of Creditors under section 21 (6A) (b) of the Insolvency and Bankruptcy Code, 2016

Published On: 13/07/2018
Section: (Circulars)

(77) Empanelment of Insolvency Professional Entities

Published On: 06/07/2018
Section: (Circulars)

(78) Fee and other Expenses incurred for Corporate Insolvency Resolution Process

Published On: 12/06/2018
Section: (Circulars)

(79) Enrolment as Valuer Member by Registered Valuers Organisation and Registration as Registered Valuer by the Authority

Published On: 30/05/2018
Section: (Circulars)

(80) Pre- registration educational course under regulation 5(b) of the IBBI (Insolvency Professionals) Regulations, 2016

Published On: 23/04/2018
Section: (Circulars)

(81) Commencement of Disciplinary Proceedings

Published On: 23/04/2018
Section: (Circulars)

(82) Annual Compliance Certificate for Insolvency Professional Agencies

Published On: 19/04/2018
Section: (Circulars)

(83) Compliance with IBBI (Insolvency Professionals) (Amendment) Regulations, 2018

Published On: 05/04/2018
Section: (Circulars)

(84) Confidentiality of Information relating to processes under the IBC 2016

Published On: 23/02/2018
Section: (Circulars)

(85) Designated website for publishing Forms under the Regulations

Published On: 23/02/2018
Section: (Circulars)

(86) Disclosures by Insolvency Professionals and other Professionals appointed by Insolvency Professionals conducting Resolution Processes

Published On: 16/01/2018
Section: (Circulars)

(87) Fees payable to an insolvency professional and to other professionals appointed by an insolvency professional

Published On: 16/01/2018
Section: (Circulars)

(88) Insolvency professional not to outsource his responsibilities

Published On: 03/01/2018
Section: (Circulars)

(89) Insolvency professional to ensure compliance with provisions of the applicable laws.

Published On: 03/01/2018
Section: (Circulars)

(90) Insolvency professional to use Registration Number and Registered Address in all his communications

Published On: 03/01/2018
Section: (Circulars)