Grievances / Complaints Login

81 result(s) found

(1) Appointment of Dr. Anju Rathi Rana as ex-officio member in the Insolvency and Bankruptcy Board of India
  • Published On: 23/07/2025
  • Section: (Notifications)
(2) Appointment of Dr. Bhushan Kumar Sinha as Whole Time Member of IBBI
  • Published On: 12/02/2025
  • Section: (Notifications)
(3) Appointment of Mr. L. V. Prabhakar as Part-Time Member in Insolvency and Bankruptcy Board of India
  • Published On: 03/02/2025
  • Section: (Notifications)
(4) Appointment of Mr. Vaibhav Chaturvedi as Ex-officio Member of IBBI
  • Published On: 05/12/2024
  • Section: (Notifications)
(5) Appointment of Part-Time Members in Insolvency and Bankruptcy Board of India
  • Published On: 21/03/2024
  • Section: (Notifications)
(6) Appointment of Shri Sandip Garg as Whole-time Member of IBBI
  • Published On: 30/11/2023
  • Section: (Notifications)
(7) The Companies (Incorporation) Third Amendment Rules, 2023
  • Published On: 20/10/2023
  • Section: (Notifications)
(8) Notification under Section 14(3)(a) of IBC for transactions, arrangements or agreements, under the Convention and the Protocol, relating to aircraft, aircraft engines, airframes and helicopters.
  • Published On: 03/10/2023
  • Section: (Notifications)
(9) NCLT Advisory - Regarding Go Air Ticket Holder- Refund Claims
  • Published On: 03/07/2023
  • Section: (Notifications)
(10) Notification under Section 14(3)(a) of IBC for contracts under Oilfields (Regulation and Development) Act, 1948
  • Published On: 15/06/2023
  • Section: (Notifications)
(11) NCLT Order regarding production of IU Record - 03.04.2023
  • Published On: 03/04/2023
  • Section: (Notifications)
(12) Exemption under Section 10 of the Income-tax Act, 1961
  • Published On: 01/03/2023
  • Section: (Notifications)
(13) Appointment of Ms. Reetu Jain as Ex-officio member of IBBI
  • Published On: 06/10/2022
  • Section: (Notifications)
(14) Notification regarding Fast Track Corporate Insolvency Resolution process
  • Published On: 02/09/2022
  • Section: (Notifications)
(15) Appointment of Shri Jayanti Prasad as Whole-time Member of IBBI
  • Published On: 18/07/2022
  • Section: (Notifications)
(16) Appointment of Dr. Anuradha Guru as Ex-officio member in the Insolvency and Bankruptcy Board of India.
  • Published On: 01/02/2022
  • Section: (Notifications)
(17) Notification rescinding the MCA Notification dated the 28th January, 2022
  • Published On: 05/07/2022
  • Section: (Notifications)
(18) Appointment of Smt. Anita Shah Akella as ex-officio member in the Insolvency and Bankruptcy Board of India
  • Published On: 05/07/2022
  • Section: (Notifications)
(19) Appointment of Shri Ravi Mital as Chairperson of IBBI
  • Published On: 11/02/2022
  • Section: (Notifications)
(20) Notification regarding NCLT benches to exercise the jurisdiction,, powers and authority of the Adjudicating Authority under Part II of the Code
  • Published On: 30/11/2016
  • Section: (Notifications)
(21) Notification constituting the National Company Law Tribunal and National Company Law Appellate Tribunal under Sections 408 and 410 respectively of the Companies Act, 2013
  • Published On: 01/06/2016
  • Section: (Notifications)
(22) Appointment of Whole - Time Members of IBBI
  • Published On: 15/05/2017
  • Section: (Notifications)
(23) Order: Regular hearing in NCLT Benches w.e.f. 01.07.2021
  • Published On: 25/06/2021
  • Section: (Notifications)
(24) Notification regarding appointment of President, NCLT in terms of Section 415 of the Companies Act, 2013.
  • Published On: 21/06/2021
  • Section: (Notifications)
(25) Notification under section 4 of the Insolvency and Bankrutpcy Code, 2016 for Chapter III-A
  • Published On: 09/04/2021
  • Section: (Notifications)
(26) Order: Physical hearing by NCLT Benches w.e.f. 01.03.2021
  • Published On: 23/02/2021
  • Section: (Notifications)
(27) Notice : Chennai Bench of NCLAT to start functioning through virtual mode
  • Published On: 23/01/2021
  • Section: (Notifications)
(28) Extension of term of office of Justice (Retd.) Shri Bansi Lal Bhat and Justice (Retd.) Shri A.I.S. Cheema as Member (Judicial), NCLAT
  • Published On: 05/01/2021
  • Section: (Notifications)
(29) Order of NCLT on Automatic Case Number Generation
  • Published On: 24/12/2020
  • Section: (Notifications)
(30) Notification under section 10A of the Insolvency and Bankruptcy Code, 2016
  • Published On: 22/12/2020
  • Section: (Notifications)
(31) Extension of the term of office of Shri Bethala Shantha Vijaya Prakash Kumar, Member (Judicial), as Acting President
  • Published On: 10/11/2020
  • Section: (Notifications)
(32) Notification under section 10A of the Insolvency and Bankruptcy Code, 2016
  • Published On: 24/09/2020
  • Section: (Notifications)
(33) Extension of term of office of Shri Bethala Shantha Vijaya Prakash Kumar, Member (Judicial), as Acting President, NCLT
  • Published On: 24/09/2020
  • Section: (Notifications)
(34) Extension of term of office of Justice (Retd.) Shri Bansi Lal Bhat, Member (Judicial) as Officiating Chairperson of NCLAT
  • Published On: 17/09/2020
  • Section: (Notifications)
(35) Modification of Order File No. 25-02-2020 - NCLT
  • Published On: 13/08/2020
  • Section: (Notifications)
(36) Order of NCLT in modification of earlier Order dated 12th May 2020 regarding filing of default record from the IU for application under section 7 of the Code
  • Published On: 13/08/2020
  • Section: (Notifications)
(37) Order of NCLT to file default record from the IU for application under section 7 of the Code
  • Published On: 12/05/2020
  • Section: (Notifications)
(38) The Companies (Registration Offices and Fees) Second Amendment Rules, 2020 to include filing under IBC in Form GNL-2
  • Published On: 13/03/2020
  • Section: (Notifications)
(39) Justice (Retd.) Shri Bansi Lal Bhat, Member (Judicial), NCLAT as Officiating Chairperson of NCLAT
  • Published On: 12/03/2020
  • Section: (Notifications)
(40) Notification under section 4 of the Insolvency and Bankrutpcy Code, 2016
  • Published On: 24/03/2020
  • Section: (Notifications)
(41) Notification under section 5(15) of the Insolvency and Bankruptcy Code, 2016
  • Published On: 19/03/2020
  • Section: (Notifications)
(42) Constitution of NCLAT Bench at Chennai
  • Published On: 13/03/2020
  • Section: (Notifications)
(43) Notification under section 227 read with rule 10 of the Insolvency and Bankruptcy (Insolvency and Liquidation Proceedings of Financial Service Providers and Application to Adjudicating Authority) Rules, 2019
  • Published On: 30/01/2020
  • Section: (Notifications)
(44) Notification - regarding look after arrangement for office of President NCLT
  • Published On: 03/01/2020
  • Section: (Notifications)
(45) Appointment of Shri Sudhaker Shukla as Whole Time Member of IBBI
  • Published On: 17/12/2019
  • Section: (Notifications)
(46) Notification under section 227 of the Insolvency and Bankruptcy Code, 2016
  • Published On: 18/11/2019
  • Section: (Notifications)
(47) Notification of provisions under the Insolvency and Bankruptcy Code, 2016 relating to Personal Guarantors to corporate debtors
  • Published On: 15/11/2019
  • Section: (Notifications)
(48) Notification under the Insolvency and Bankruptcy Code, 2016
  • Published On: 16/08/2019
  • Section: (Notifications)
(49) Constitution of NCLT, Cuttack Bench at Cuttack
  • Published On: 12/07/2018
  • Section: (Notifications)
(50) Appointment of Part-Time Member in Insolvency and Bankruptcy Board of India
  • Published On: 11/06/2019
  • Section: (Notifications)
(51) Setting up of NCLT Benches at Indore and Amravati- Corrigendum to Hindi version of principal notification No.S.O. 1216(E) dated 08-03-2019
  • Published On: 08/04/2019
  • Section: (Notifications)
(52) Acceptance of resignation of Ms. Suman Saxena from the post of WTM
  • Published On: 19/03/2019
  • Section: (Notifications)
(53) Re-Constitution of Insolvency Law Committee as Standing Committee for review of implementation of IBC, 2016
  • Published On: 06/03/2019
  • Section: (Notifications)
(54) Constitution of NCLT Bench Indore at Indore and NCLT Bench Amravati at Amravati
  • Published On: 08/03/2019
  • Section: (Notifications)
(55) Notification under section 7(1) of the Insolvency and Bankruptcy Code, 2016
  • Published On: 01/03/2019
  • Section: (Notifications)
(56) Appointment of Dr. Rajiv Mani as Ex-officio member
  • Published On: 01/03/2019
  • Section: (Notifications)
(57) IBBI (Medical Facility to Chairperson and Whole-time Members) Scheme, 2019
  • Published On: 14/02/2019
  • Section: (Notifications)
(58) Constitution of NCLT, Kochi Bench at Kochi
  • Published On: 27/07/2018
  • Section: (Notifications)
(59) Exemption under Section 10 of the Income-tax Act, 1961
  • Published On: 10/08/2018
  • Section: (Notifications)
(60) Constitution of NCLT, Jaipur Bench at Jaipur
  • Published On: 28/06/2018
  • Section: (Notifications)
(61) Notification- Regarding Financial Stability and Development Council
  • Published On: 23/05/2018
  • Section: (Notifications)
(62) Provision of Sections 227 to 229 of the Insolvency and Bankruptcy Code, 2016
  • Published On: 01/05/2018
  • Section: (Notifications)
(63) Appointment of Shri Gyaneshwar Kumar Singh as Ex Officio Member
  • Published On: 23/02/2018
  • Section: (Notifications)
(64) Constitution of Insolvency Law Committee
  • Published On: 16/11/2017
  • Section: (Notifications)
(65) Companies (Removal of Difficulties) Second Order, 2017
  • Published On: 23/10/2017
  • Section: (Notifications)
(66) Delegation of powers and functions under section 247 of the Companies Act, 2013 to the IBBI
  • Published On: 23/10/2017
  • Section: (Notifications)
(67) Provisions of section 247 of the Companies Act, 2013 come into force
  • Published On: 18/10/2017
  • Section: (Notifications)
(68) Amendment in the Gazette Notification of Financial Stability and Development Council (FSDC)- regarding
  • Published On: 18/09/2017
  • Section: (Notifications)
(69) Appointment of Dr. Saksena as Ex-officio member
  • Published On: 24/05/2017
  • Section: (Notifications)
(70) Provisions of Insolvency and Bankruptcy Code-Regarding.
  • Published On: 05/08/2016
  • Section: (Notifications)
(71) Provisions of Insolvency and Bankruptcy Code-Regarding.
  • Published On: 19/08/2016
  • Section: (Notifications)
(72) IBBI (Salary, Allowances and other Terms and Conditions of Service of Chairperson and members) Rules, 2016.
  • Published On: 29/08/2016
  • Section: (Notifications)
(73) Establishment of IBBI and appointment of Chairperson.
  • Published On: 01/10/2016
  • Section: (Notifications)
(74) Appointment of Ex officio members.
  • Published On: 01/10/2016
  • Section: (Notifications)
(75) Provisions relating to powers and functions of IBBI.
  • Published On: 01/11/2016
  • Section: (Notifications)
(76) Provisions relating to Insolvency Professional Agencies.
  • Published On: 15/11/2016
  • Section: (Notifications)
(77) Provisions relating to Corporate Insolvency Resolution process notified
  • Published On: 30/11/2016
  • Section: (Notifications)
(78) Provisions relating to liquidation came into force
  • Published On: 09/12/2016
  • Section: (Notifications)
(79) Provisions of Vol. Liquidation, IU and Cross-Border Insolvency came into force
  • Published On: 30/03/2017
  • Section: (Notifications)
(80) Provisions of Voluntary Liquidation or bankruptcy come into force
  • Published On: 15/05/2017
  • Section: (Notifications)
(81) Regarding Fast Track Corporate Insolvency Resolution process
  • Published On: 14/06/2017
  • Section: (Notifications)

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