Pause
- 22 Mar, 2023 Corporate Insolvency Resolution Processes Ending With Order of Liquidation: as on 30th September, 2022
- 22 Mar, 2023 Corporate Insolvency Resolution Processes Withdrawn u/s 12A: as on 30th September, 2022
- 22 Mar, 2023 Corporate Insolvency Resolution Processes Yielding Resolution Plans: as on 30th September, 2022
- 22 Mar, 2023 Corporate Insolvency Resolution Processes Ending With Order of Liquidation: as on 31st December, 2022
- 22 Mar, 2023 Corporate Insolvency Resolution Processes Withdrawn u/s 12A: as on 31st December, 2022
- 22 Mar, 2023 Corporate Insolvency Resolution Processes Yielding Resolution Plans: as on 31st December, 2022
- 22 Mar, 2023 In the matter of Mr. Hemant Kumar Lakhotia, RV
- 22 Mar, 2023 In the matter of Mr. Neeraj Kumar Sureka, RV
- 17 Mar, 2023 Corrigendum - Notice for filling up two posts of AGMs in IBBI on deputation basis
- 17 Mar, 2023 Corrigendum - Notice for filling up one post of Executive Director in IBBI on deputation basis
- 16 Mar, 2023 Notice for filling up two posts of AGMs in IBBI on deputation basis
- 15 Mar, 2023 Liquidation Processes Ending with Order of Dissolution/Closure: As on 31st December, 2022
- 14 Mar, 2023 Invitation of application for 27th Basic Workshop on IBC, 2016 for Insolvency Professionals to be held on 21st March 2023 in Virtual Mode
- 14 Mar, 2023 In the matter of Mr. Vineet Aggarwal, IP
- 09 Mar, 2023 Notice for filling up one post of Executive Director in IBBI on deputation basis
- 07 Mar, 2023 In the matter of Mr. K. Vatsa Kumar, IP
- 04 Mar, 2023 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.
- 01 Mar, 2023 Exemption under Section 10 of the Income-tax Act, 1961
- 28 Feb, 2023 In the matter of Mr. Sandeep Kumar Agarwal, RV
- 28 Feb, 2023 In the matter of Ms. Gunjan Agarwal, RV
- 25 Feb, 2023 Successful conclusion of the Second International Research Conference on Insolvency and Bankruptcy, organised by Insolvency and Bankruptcy Board of India jointly with IIM, Bangalore on 23rd February, 2023 – 25th February, 2023
- 23 Feb, 2023 Inauguration of the Second International Research Conference on Insolvency and Bankruptcy, being organized by the Insolvency and Bankruptcy Board of India, jointly with IIM, Bangalore on 23rd February 2023
- 21 Feb, 2023 Second International Research Conference on Insolvency and Bankruptcy being organized by Insolvency and Bankruptcy Board of India in association with IIM Bangalore from 23rd February- 25th February 2023
- 20 Feb, 2023 In the matter of Mr. C. Ramasubramaniam, IP
- 17 Feb, 2023 In the matter of Mr. Vivek Raheja, IP
- 17 Feb, 2023 In the matter or RBSA Valuation Advisors LLP, RV
- 15 Feb, 2023 Final Panel of IPs prepared in accordance with ‘Insolvency Professionals to act as Interim Resolution Professionals, Liquidators, Resolution Professionals and Bankruptcy Trustees (Recommendation) (Second) Guidelines, 2022’, for appointment as IRP, Liquidator, RP and BT, for the period January 1, 2023, to June 30, 2023 along with Corrigendum dated February 14, 2023.
- 15 Feb, 2023 In the matter of Mr. Anurag Kumar Sinha, IP
- 14 Feb, 2023 QUARTERLY NEWSLETTER FOR OCT-DEC, 2022
- 03 Feb, 2023 In the matter of Mr. Manish Gupta, IP
- 31 Jan, 2023 In the matter of Mr. Ashutosh Gokhale, IP
- 30 Jan, 2023 In the matter of Mr. Pankaj Sham Joshi, IP
- 30 Jan, 2023 In the matter of Mr. Abhishek Anand, IP
- 27 Jan, 2023 NCLT Order - Dress Code for IRP/RP/Liquidator
- 25 Jan, 2023 In the matter of Mr. Rajagurusami Maheswaran, IP
- 20 Jan, 2023 The Insolvency and Bankruptcy Board of India organises an IP Conclave in Chennai
- 18 Jan, 2023 Report Of CBIRC-II On Group Insolvency
- 18 Jan, 2023 Invitation of comments from the public on changes being considered to the Insolvency and Bankruptcy Code, 2016
- 18 Jan, 2023 In the matter of Association of Certified Valuators and Analysts, RVO
- 13 Jan, 2023 In the matter of Mr. Ranjeet Kumar Verma, IP
- 10 Jan, 2023 In the matter of Mr. Subrata Monindranath Maity, IP
- 03 Jan, 2023 Final Panel of IPs prepared in accordance with 'Insolvency Professionals to act as Interim Resolution Professionals, Liquidators, Resolution Professionals and Bankruptcy Trustees (Recommendation) (Second) Guidelines, 2022' for the period from January 1, 2023 to June 30, 2023
- 27 Dec, 2022 Provisional List of IPs prepared in accordance with ‘Insolvency Professionals to act as Interim Resolution Professionals, Liquidators, Resolution Professionals and Bankruptcy Trustees (Recommendation) (Second) Guidelines, 2022’, for appointment as IRP, liquidator, RP and BT, during the period January 1, 2023, to June 30, 2023. Any discrepancy, as may be observed, in this provisional list may be mailed only at ra.irp@ibbi.gov.in by 6.00 pm of December 28, 2022
- 21 Dec, 2022 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
- 12 Dec, 2022 Insolvency Professional to act as Interim Resolution Professionals, Liquidators, Resolution Professionals and Bankruptcy Trustees (Recommendation)(Second)Guidelines, 2022
- 01 Dec, 2022 The Insolvency and Bankruptcy Board of India Research Initiative, 2019 (Updated as on 30th November, 2022)
- 29 Nov, 2022 Liquidation Processes Ending with Order of Dissolution/Closure: As on 31st October, 2022
- 24 Nov, 2022 In the matter of Mr. Anuj Kumar Tiwari, Insolvency Professional
- 24 Nov, 2022 Circular- Credit of fee by IPs & IPEs in IBBI account
- 21 Nov, 2022 In the matter of Mr. Sunil Kumar Agarwal, Insolvency Professional
- 15 Nov, 2022 In the matter of Mr. Gopal Lal Baser, Insolvency Professional
- 12 Nov, 2022 Quarterly Newsletter For Jul-Sep, 2022
- 10 Nov, 2022 In the matter of Ms. Sonu Jain, Insolvency Professional
- 09 Nov, 2022 Circular - Review of Regulations
- 03 Nov, 2022 In the matter of Mr. Prateek Kathuria, Insolvency Professional
- 02 Nov, 2022 Circular - Annual Compliance Certificate for Insolvency Professional Agencies
- 02 Nov, 2022 In the matter of Mr. Sanjeev Ahuja, Insolvency Professional
- 01 Nov, 2022 Amendment to the Insolvency and Bankruptcy Board of India (Model Bye-Laws and Governing Board of Insolvency Professional Agencies) Regulations, 2016
- 31 Oct, 2022 IBBI (Model Bye-Laws and Governing Board of Insolvency Professional Agencies) (Second Amendment) Regulations, 2022
- 28 Oct, 2022 Workshop on “ Sale as Going Concern” on 31st October 2022 at 1500 - 1700 hrs
- 28 Oct, 2022 Extension of last date for submission of application for the post of Deputy General Manager /Assistant General Manager on deputation basis
- 25 Oct, 2022 Live Sessions on Doordarshan Gyandarshan TV Channel
- 20 Oct, 2022 In the matter of Mr. Abhijit Guhathakurta, Insolvency Professional
- 13 Oct, 2022 In the matter of Mr. Vijaykumar Subramaniam Varun, Insolvency Professional
- 12 Oct, 2022 In the matter of Mr. Rajendra K Bhuta, Insolvency Professional
- 11 Oct, 2022 Live Sessions on Doordarshan Gyandarshan TV Channel on 12th October, 2022
- 11 Oct, 2022 In the matter of Mr. Chandra Prakash, Insolvency Professional
- 06 Oct, 2022 Appointment of Ms. Reetu Jain as Ex-officio member of IBBI
- 03 Oct, 2022 IBBI (Model Bye-Laws and Governing Board of Insolvency Professional Agencies) (Amendment) Regulations, 2022
- 01 Oct, 2022 Insolvency and Bankruptcy Board of India celebrates its Sixth Annual Day
- 01 Oct, 2022 Annual Publication 2022: "IBC- Idea, Impressions and Implementation"
- 30 Sep, 2022 Amendment to Insolvency and Bankruptcy Board of India (Insolvency Professionals), Regulations 2016
- 30 Sep, 2022 The Insolvency and Bankruptcy Board of India (Online Delivery of Educational Course and Continuing Professional Education by Insolvency Professional Agencies and Registered Valuers Organisations) (Amendment) Guidelines, 2022
- 29 Sep, 2022 IBBI celebrates its Sixth Annual Day
- 29 Sep, 2022 In the matter of Estate Managers and Appraisers Foundation, RVO
- 28 Sep, 2022 In the matter of Mr. Sundaresh Bhat, Insolvency Professional
- 28 Sep, 2022 IBBI (Insolvency Professionals) (Fourth Amendment) Regulations, 2022
- 26 Sep, 2022 Amendments in IBBI (CIRP Regulations) 2016
- 26 Sep, 2022 Public Notice for objections, if any: In the matter of CIRP of Uday Estates Private Limited
- 23 Sep, 2022 In the matter of Mr. Manish Kumar Gupta, Insolvency Professional
- 22 Sep, 2022 In the matter of All India Valuers Association, RVO
- 21 Sep, 2022 Live Sessions on Doordarshan Gyandarshan TV Channel on 28th September, 2022
- 20 Sep, 2022 Insolvency and Bankruptcy Board of India amends the Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016 and Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017
- 20 Sep, 2022 18th Advanced Workshop for Insolvency Professionals on 27th September, 2022
- 20 Sep, 2022 Amendments in IBBI (Liquidation Process) Regulations, 2016 and IBBI (Voluntary Liquidation Process) Regulations, 2017
- 20 Sep, 2022 IBBI (Insolvency Resolution Process for Corporate Persons) (Fifth Amendment) Regulations, 2022
- 20 Sep, 2022 IBBI (Insolvency Professionals) (Third Amendment) Regulations, 2022
- 20 Sep, 2022 IBBI (Information Utilities) (Second Amendment) Regulations, 2022
- 19 Sep, 2022 Voluntary Liquidation Processes Ending with Order of Dissolution: As on 30th June, 2022
- 17 Sep, 2022 Insolvency and Bankruptcy Board of India amends the Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) (Fourth Amendment) Regulations, 2016
- 16 Sep, 2022 IBBI (Insolvency Resolution Process for Corporate Persons) (Fourth Amendment) Regulations, 2022
- 16 Sep, 2022 IBBI (Liquidation Process) (Second Amendment) Regulations, 2022
- 16 Sep, 2022 IBBI (Voluntary Liquidation Process) (Second Amendment) Regulations, 2022
- 15 Sep, 2022 Webinar on Valuation of Intangible Assets on 17th September, 2022
- 15 Sep, 2022 Webinar on Valuation: Perspectives and Prospects on 16th September, 2022
- 14 Sep, 2022 Amendments to Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016, and Insolvency and Bankruptcy Board of India (Insolvency Professionals), Regulations 2016
- 13 Sep, 2022 Circular - Details of matters pending with Supreme Court of India and various High Courts
- 13 Sep, 2022 Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) (Third Amendment) Regulations, 2022
- 13 Sep, 2022 Insolvency and Bankruptcy Board of India (Insolvency Professionals) (Second Amendment) Regulations, 2022
- 12 Sep, 2022 In the matter of Mr. Jayesh Natvarlal Sanghrajka, Insolvency Professional
- 08 Sep, 2022 Webinar on Recent Developments in Regulatory Framework under the Code on 29th September, 2022
- 08 Sep, 2022 Live Sessions on Doordarshan Gyandarshan TV Channel on 14th September, 2022
- 07 Sep, 2022 In the matter of Mr. Sanjit Kumar Nayak, Insolvency Professional
- 06 Sep, 2022 In the matter of State Tax Officer Vs. Rainbow Papers Limited, Civil Appeal No. 1661 and 2568 of 2020
- 01 Sep, 2022 Press Release: Revision of fees applicable for Limited Insolvency Examination and Valuation Examinations
- 01 Sep, 2022 Corporate Insolvency Resolution Processes Ending With Order of Liquidation: As on 30th June, 2022
- 01 Sep, 2022 Corporate Insolvency Resolution Processes Yielding Resolution Plans: As on 30th June, 2022
- 01 Sep, 2022 Corporate Insolvency Resolution Processes Withdrawn Under Section 12A : As on 30th June 2022
- 31 Aug, 2022 Extension of deadline for submission of Research Proposals
- 31 Aug, 2022 Revision of fees applicable for Limited Insolvency Examination and Valuation Examinations
- 30 Aug, 2022 Live Sessions on Doordarshan Gyandarshan TV Channel on 31st August, 2022
- 26 Aug, 2022 In the matter of Sundaresh Bhatt, Liquidator of ABG Shipyard Vs. Central Board of Indirect Taxes And Customs Civil Appeal No. 7667 of 2021
- 26 Aug, 2022 Summary: Judgment dated 26th August, 2022 of the Hon’ble SC in the matter of Sundaresh Bhatt, Liquidator of ABG Shipyard Vs. Central Board of Indirect Taxes And Customs Civil Appeal No. 7667 of 2021
- 25 Aug, 2022 In the matter of Mr. Dinkar Tiruvannadapuram Venkatasubramnian, Insolvency Professional
- 24 Aug, 2022 Engagement of Research Associates in Law/Economics/Business Management/CA on Contract Basis
- 23 Aug, 2022 Quarterly Newsletter For Apr-Jun, 2022
- 23 Aug, 2022 Notice for appointment of Deputy General Manager/Assistant General Manager on deputation
- 23 Aug, 2022 In the matter of Mr. Sanjay Kumar Singh, Insolvency Professional
- 22 Aug, 2022 In the matter of Mr. Nipan Bansal, Insolvency Professional
- 18 Aug, 2022 In the matter of Mr. Savan Godiawala, Insolvency Professional
- 17 Aug, 2022 In the matter of Ms. Rakesh Verma, Insolvency Professional
- 16 Aug, 2022 Invitation for One Day Workshop on “Committee of Creditors: An Institution of Public Faith” organised in association with IBA and SBI at Gurugram on 24th August, 2022
- 16 Aug, 2022 Live Sessions on Doordarshan Gyandarshan TV Channel on 17th August, 2022
- 16 Aug, 2022 In the matter of Mr. Ashok Kriplani, Insolvency Professional
- 12 Aug, 2022 17th Advanced Workshop on Case Study of Resolution of JEKPL Private Limited and Monnet Ispat & Energy Limited (MIEL) for Insolvency Professionals
- 10 Aug, 2022 In the matter of Mr. Rakesh Ahuja, Insolvency Professional
- 09 Aug, 2022 Summary: Judgment dated 5th August, 2022 of the Hon’ble SC in the matter of Kotak Mahindra Bank Limited Vs. Kew Precision Parts Private Limited & Ors. [Civil Appeal No. 2176 of 2020]
- 08 Aug, 2022 IBBI and IIMB Invites Research Papers for the 2nd International Research Conference on Insolvency and Bankruptcy
- 08 Aug, 2022 2nd International Research Conference on Insolvency and Bankruptcy 2023: Call for Research Papers
- 05 Aug, 2022 In the matter of Mr. Aditya Agrawal, Insolvency Professional
- 05 Aug, 2022 Invitation of application for the post of Whole Time Member in the Insolvency and Bankruptcy Board of India
- 04 Aug, 2022 In the matter of Mr. Rohit Aggarwal, Insolvency Professional
- 03 Aug, 2022 Live Sessions on Doordarshan Gyandarshan TV Channel on 3rd August, 2022
- 02 Aug, 2022 Summary: Judgment dated 1st August, 2022 of the Hon’ble Supreme Court of India in the matter of Asset Reconstruction Company (India) Limited Vs. Tulip Star Hotels Limited & Ors. [Civil Appeal Nos. 84-85 of 2020]
- 01 Aug, 2022 Filling up of 08 (eight) posts of Judicial Member and 11 (eleven) posts of Technical Members in the National Company Law Tribunal (NCLT)
- 28 Jul, 2022 In the matter of Mr. Mudappallur Varieth Gangadharan, Insolvency Professional
- 28 Jul, 2022 Online Conference on "Curating Future Ready Registered Valuers" on 29th July, 2022
- 28 Jul, 2022 Workshop on "Emerging Valuation Eco System - A Way Forward" on 30th July, 2022
- 26 Jul, 2022 In the matter of Ms. Padmasri Appana, Insolvency Professional
- 26 Jul, 2022 Summary - Order dated 18th July, 2022 of the NCLT in the matter of Infinity Infotech Parks Limited Vs. Electroparts (India) Private Limited & Anr. [I.A (IBC) No.907 /KB/2021 in C.P. (IB) No. 140/KB/2021]
- 22 Jul, 2022 In the matter of Mr. Gonugunta Murli, Insolvency Professional
- 20 Jul, 2022 Notice - 3rd National Online Quiz on the Insolvency and Bankruptcy Code, 2016 reg.
- 20 Jul, 2022 In the matter of Mr. Anil Tayal, Insolvency Professional
- 19 Jul, 2022 In the matter of Mr. Getticheviyur Venkatraman Ravikumar, Insolvency Professional
- 18 Jul, 2022 16th Advanced Workshop on Case Study of Successful Resolution of Essar Steel India Limited and Ruchi Soya Industries Limited for Insolvency Professionals on 29th July, 2022
- 18 Jul, 2022 Live Sessions on Doordarshan Gyandarshan TV Channel on 20th July, 2022
- 18 Jul, 2022 Appointment of Shri Jayanti Prasad as Whole-time Member of IBBI
- 15 Jul, 2022 Invitation for One Day Workshop on “Committee of Creditors: An Institution of Public Faith”
- 14 Jul, 2022 IBBI organises training programme for Indian Corporate Law Service Trainee Officers.
- 13 Jul, 2022 In the matter of Mr. Mahender Kumar Khandelwal, Insolvency Professional
- 13 Jul, 2022 One day Workshop on Insolvency and Bankruptcy Code, 2016: Current Perspective, in association with JNIBF, Hyderabad on 1st August, 2022
- 13 Jul, 2022 In the matter of Mr. Dilip Kumar Niranjan, Insolvency Professional
- 08 Jul, 2022 Certificate Course on Law and Practice of Insolvency and Bankruptcy in association with NLU, Delhi on 23rd - 24th July, 2022
- 06 Jul, 2022 IBBI (Employees’ Service) (Amendment) Regulations, 2022
- 05 Jul, 2022 Shri Jayanti Prasad takes charge as Whole-time Member of Insolvency and Bankruptcy Board of India
- 05 Jul, 2022 In the matter of Mr. Avishek Gupta, Insolvency Professional
- 05 Jul, 2022 In the matter of Mr. Sunil Kumar Agarwal, Insolvency Professional
- 05 Jul, 2022 Appointment of Smt. Anita Shah Akella as ex-officio member in the Insolvency and Bankruptcy Board of India
- 04 Jul, 2022 Live Sessions on Doordarshan Gyandarshan TV Channel on 6th July, 2022
- 04 Jul, 2022 IBBI (Insolvency Professionals) (Amendment) Regulations, 2022
- 04 Jul, 2022 IBBI (Insolvency Professional Agencies) (Amendment) Regulations, 2022
- 01 Jul, 2022 In the matter of Mr. Yogesh Kumar Gupta, Insolvency Professional
- 30 Jun, 2022 Final Panel of IPs prepared in accordance with 'Insolvency Professionals to act as Interim Resolution Professionals, Liquidators, Resolution Professionals and Bankruptcy Trustees (Recommendation) Guidelines, 2022' for the period from July 1, 2022, to December 31, 2022
- 27 Jun, 2022 Discussion paper on changes in the CIRP to reduce delays and improve the resolution value
- 27 Jun, 2022 Provisional List of IPs prepared in accordance with ‘Insolvency Professionals to act as Interim Resolution Professionals, Liquidators, Resolution Professionals and Bankruptcy Trustees (Recommendation) Guidelines, 2022’, for appointment as IRP, liquidator, RP and BT, during the period July 1, 2022, to December 31, 2022
- 24 Jun, 2022 Discussion Paper on Financial Self-Sufficiency of the Insolvency and Bankruptcy Board of India
- 24 Jun, 2022 Corporate Insolvency Resolution Processes Ending With Order of Liquidation: As on 31st May, 2022
- 24 Jun, 2022 Corporate Insolvency Resolution Processes Yielding Resolution Plans: As on 31st May, 2022
- 24 Jun, 2022 In the matter of Mr. Kedarram Ramratan Laddha, Insolvency Professional
- 24 Jun, 2022 In the matter of Mr. Partha Sarathy Sarkar, Insolvency Professional
- 21 Jun, 2022 In the matter of Mr. Srinivasan Karthigeyan, Insolvency Professional
- 17 Jun, 2022 Live Sessions on Doordarshan Gyandarshan TV Channel on 22nd June, 2022
- 15 Jun, 2022 IBBI (Insolvency Resolution Process for Corporate Persons) (Second Amendment) Regulations, 2022
- 15 Jun, 2022 IBBI (Information Utilities) (Amendment) Regulations, 2022
- 15 Jun, 2022 IBBI (Grievance and Complaint Handling Procedure) (Amendment) Regulations, 2022
- 15 Jun, 2022 IBBI (Inspection and Investigation) (Amendment) Regulations, 2022
- 15 Jun, 2022 Report of the Insolvency Law Committee
- 15 Jun, 2022 Circular - Application under Rule 4, 6 or 7 of Insolvency and Bankruptcy (Application to Adjudication Authority) Rules, 2016
- 14 Jun, 2022 Inviting suggestions/inputs from public for effective and expeditious resolution of Real Estate Projects.
- 14 Jun, 2022 In the matter of Mr. Venkata Suryanarayanarao Nagulapati, Insolvency Professional
- 14 Jun, 2022 Discussion Paper on enabling entities to become insolvency professional
- 14 Jun, 2022 Invitation of Public comments: Discussion Paper – Liquidation Process June 2022
- 10 Jun, 2022 Insolvency and Bankruptcy Board of India conducts Conference on “Entrepreneurship Liberty: Freedom of Entry, Competition and Exit” and IP Conclave under ‘Azadi ka Amrit Mahotsav’ on 10th June, 2022 at New Delhi.
- 09 Jun, 2022 Discussion Paper on Remuneration of an Insolvency Professional
- 08 Jun, 2022 Insolvency Professionals to act as Interim Resolution Professionals, Liquidators, Resolution Professionals and Bankruptcy Trustees (Recommendation) Guidelines, 2022
- 08 Jun, 2022 Insolvency and Bankruptcy Board of India organises Conference on “Entrepreneurship Liberty: Freedom of Entry, Competition and Exit” and IP Conclave under ‘Azadi ka Amrit Mahotsav’ on 10th June, 2022 at New Delhi.
- 08 Jun, 2022 Release of Publication - Insolvency: Now and Beyond
- 07 Jun, 2022 Live Sessions on 8th June, 2022 on Doordarshan Gyandarshan TV Channel
- 06 Jun, 2022 Improvement to the scheme of examinations - frequency of attempts in Limited Insolvency Examination/ Valuation Examinations
- 05 Jun, 2022 Summary:Judgment dated 3rd June, 2022 of the Hon’ble Supreme Court of India in the matter of Vallal RCK Vs. M/s Siva Industries and Holdings Limited and Ors. [Civil Appeal Nos. 1811-1812 of 2022]
- 03 Jun, 2022 In the matter of Mr. Arun Kumar Khandelia, IP
- 03 Jun, 2022 Insolvency and Bankruptcy Board of India celebrates ‘Azadi ka Amrit Mahotsav’.
- 01 Jun, 2022 Inauguration of 75 events being organised under ‘Azadi ka Amrit Mahotsav’ across the nation - 1st June, 2022 at Bhopal
- 01 Jun, 2022 IBBI (Engagement of Research Associates and Consultants) (Amendment) Regulations, 2022
- 28 May, 2022 Standard Operating Procedure (SOP) for NCLT cases in respect of the IBC
- 26 May, 2022 In the matter of Mr. Manish Kumar Gupta, IP
- 24 May, 2022 The Insolvency and Bankruptcy Board of India announces results of the 3rd National Online Quiz on the Insolvency and Bankruptcy Code, 2016.
- 24 May, 2022 Live Sessions on 25th May, 2022 on Doordarshan Gyandarshan TV Channel
- 24 May, 2022 In the matter of Mr. Venkateswarlu Kari, IP
- 23 May, 2022 Corporate Insolvency Resolution Processes Yielding Resolution Plans: As on 31st March, 2022
- 23 May, 2022 Corporate Insolvency Resolution Processes Ending With Order of Liquidation: As on 31st March, 2022
- 23 May, 2022 Circular - Review of circulars
- 20 May, 2022 In the matter of Mr. Dhinal Shah, IP
- 17 May, 2022 In the matter of New Okhla Industrial Development Authority Vs. Anand Sonbhadra, Civil Appeal No. 2222, 2367-2369 of 2021
- 17 May, 2022 Summary - Judgment dated 17th May, 2022 of the Hon’ble Supreme Court of India in the matter of New Okhla Industrial Development Authority Vs. Anand Sonbhadra [Civil Appeal No. 2222, 2367-2369 of 2021]
- 13 May, 2022 In the matter of Mr. Prasad Kamalakar Dharap, IP
- 13 May, 2022 In the matter of Mr. Shashi Agarwal, IP
- 12 May, 2022 In the matter of Ms. Kalpana G, IP
- 10 May, 2022 In the matter of Mr. Bhupesh Gupta, IP
- 10 May, 2022 In the matter of Mr. Hrisikesh Dasgupta, IP
- 09 May, 2022 Live Sessions on 11th May, 2022 on Doordarshan Gyandarshan TV Channel
- 09 May, 2022 In the matter of Mr. Subrata Monindranath Maity, IP
- 06 May, 2022 Insolvency and Bankruptcy Board of India amends the Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016
- 06 May, 2022 The Insolvency and Bankruptcy Board of India invites comments from the public on the Regulations notified under the Insolvency and Bankruptcy Code, 2016
- 06 May, 2022 In the matter of Mr. Chakravarthi Srinivasan, Insolvency Professional
- 06 May, 2022 In the matter of Mr. Sumat Kumar Gupta, Insolvency Professional
- 06 May, 2022 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
- 05 May, 2022 Judicial Roundtable Webinar on Avoidance Transactions: USA, UK and Singapore Perspective in association with International Insolvency Institute on 10th May, 2022
- 01 May, 2022 Successful conclusion of the First International Research Conference on Insolvency and Bankruptcy, organised by Insolvency and Bankruptcy Board of India jointly with IIM, Ahmedabad on 30th April, 2022 – 1st May, 2022.
- 30 Apr, 2022 Inauguration of the First International Research Conference on Insolvency and Bankruptcy, being organized by the Insolvency and Bankruptcy Board of India, jointly with IIM, Ahmedabad on 30th April, 2022.
- 30 Apr, 2022 Quarterly Newsletter for Jan-Mar, 2022
- 28 Apr, 2022 First International Research Conference on Insolvency and Bankruptcy being organized by Insolvency and Bankruptcy Board of India in association with IIM Ahmedabad on 30th April- 1st May 2022.
- 28 Apr, 2022 IBBI (Liquidation Process) (Amendment) Regulations, 2022
- 28 Apr, 2022 In the matter of Value Infracon India Pvt. Ltd. CA-1659(PB)-2019 in CP (IB)-22 (PB)-2018
- 27 Apr, 2022 Live Sessions on 27th April, 2022 on Doordarshan Gyandarshan TV Channel
- 19 Apr, 2022 National Conclave on Profession and Practice of Valuation: Vision 2025
- 13 Apr, 2022 Live Sessions on 13th April, 2022 on Doordarshan Gyandarshan TV Channel
- 13 Apr, 2022 Consultation paper on issues related to reducing delays in the corporate insolvency resolution process
- 12 Apr, 2022 In the matter of Mr. Pankaj Dhanuka, Insolvency Professional
- 11 Apr, 2022 Clarifications with respect to Temporary Surrender of Professional Membership
- 09 Apr, 2022 5th International Insolvency Moot Court Competition at NLU, Delhi
- 08 Apr, 2022 In the matter of Mr. Mahender Kumar Khandelwal, Insolvency Professional
- 08 Apr, 2022 In the matter of Mr. Manish Gupta, Insolvency Professional
- 08 Apr, 2022 Discussion Paper on "Enhancing effectiveness of Information Utility"
- 08 Apr, 2022 In the matter of Mr. Manoj Kumar Singh, Insolvency Professional
- 08 Apr, 2022 In the matter of Mr. Nanak Chand Gupta, Registered Valuer
- 07 Apr, 2022 3rd National Online Quiz on Insolvency and Bankruptcy Code, 2016 from 16th April, 2022 - 15th May, 2022
- 07 Apr, 2022 In the matter of Mr. Sripatham Venkatasubramainan Ramkumar, Insolvency Professional
- 06 Apr, 2022 In the matter of Yardi Prabhu Consultants & Valuers Pvt. Ltd., RVE
- 06 Apr, 2022 In the matter of Mr. Pawan Kumar Singal, Insolvency Professional
- 05 Apr, 2022 IBBI (Voluntary Liquidation Process) (Amendment) Regulations, 2022
- 04 Apr, 2022 In the matter of Mr. Anil Kohli, Insolvency Professional
- 31 Mar, 2022 Invitation of Public comments: Discussion Paper – Review of Redressal and Enforcement Mechanism
- 31 Mar, 2022 IBBI publishes syllabus, format, frequency and other details of Valuation Examinations
- 31 Mar, 2022 In the matter of Mr. Rajiv Chakraborty, Insolvency Professional
- 29 Mar, 2022 Live Sessions on 30th March 2022 on Doordarshan Gyandarshan TV Channel
- 29 Mar, 2022 Amendment to the IBBI (Online Delivery of Educational Course and Continuing Professional Education by Insolvency Professional Agencies and Registered Valuers Organisations) Guidelines, 2020
- 23 Mar, 2022 Graduate Insolvency Programme at IICA: Admission Prospectus for 2022-24
- 23 Mar, 2022 Invitation of Public comments: Discussion paper on Engagement and appointment of 'Professionals' in a Corporate Insolvency Resolution Process
- 22 Mar, 2022 National Insolvency and Bankruptcy Moot Court Competition in association with Himachal Pradesh NLU, Shimla
- 22 Mar, 2022 International Conference on IBC in India and International Perspective on 26th March, 2022
- 22 Mar, 2022 One Week Certificate Programme on Insolvency and Bankruptcy Laws in association with MNLU, Mumbai from 2nd to 7th May, 2022
- 22 Mar, 2022 In the matter of Mr. Umesh Garg, Insolvency Professional
- 15 Mar, 2022 Voluntary Liquidation Processes Ending with Order of Dissolution: As on 31st December, 2021
- 15 Mar, 2022 Liquidation Processes Ending with Order of Dissolution/Closure: As on 31st December, 2021
- 14 Mar, 2022 In the matter of Ms. Rita Gupta, Insolvency Professional
- 09 Mar, 2022 Corporate Insolvency Resolution Processes Yielding Resolution Plans: As on 31st December, 2021
- 09 Mar, 2022 Corporate Insolvency Resolution Processes Ending with Order of Liquidation: As on 31st December, 2021
- 08 Mar, 2022 IBBI organises Seminar on the occasion of International Women's Day.
- 07 Mar, 2022 Seminar on the occasion of International Women’s Day, 2022 on 8th March, 2022
- 04 Mar, 2022 Insolvency and Bankruptcy Board of India signs Memorandum of Understanding (MoU) with Indian Banks Association (IBA) at a Workshop on “Committee of Creditors: An Institution of Public Faith” at New Delhi.
- 02 Mar, 2022 Quarterly Newsletter for Oct-Dec, 2021
- 28 Feb, 2022 In the matter of Mr. Vishwanath Shridhar Prabhu, Registered Valuer
- 24 Feb, 2022 The Insolvency and Bankruptcy Board of India (IBBI) organises a virtual session on “Cross Border Insolvency”.
- 24 Feb, 2022 Invitation for One Day Workshop on “Committee of Creditors: An Institution of Public Faith”
- 24 Feb, 2022 Extension of last date for submission of application for the post of Assistant Manager (AM) in IBBI on deputation basis
- 24 Feb, 2022 Live Session on the topics "Committee of Creditors; and Lending in Post-IBC Regime" on Doordarshan Gyandarshan TV Channel
- 24 Feb, 2022 In the matter of Ms. Esther Rani Jakkula, Registered Valuer
- 17 Feb, 2022 The Insolvency and Bankruptcy Board of India (IBBI) organises a Webinar on “Engagement of Professionals during CIRP”.
- 15 Feb, 2022 Live Session on “IBC Ecosystem: Milestones Achieved" on Gyandarshan TV Channel
- 15 Feb, 2022 Live Session on “IBC Ecosystem: Way Forward" on Gyandarshan TV Channel
- 11 Feb, 2022 In the matter of Mr. Mahesh Chand Agrawal, Registered Valuer
- 11 Feb, 2022 Appointment of Shri Ravi Mital as Chairperson of Insolvency and Bankruptcy Board of India
- 10 Feb, 2022 Webinar on Engagement of Professionals during CIRP on 16th Feb, 2022
- 10 Feb, 2022 Session on Cross Border Insolvency on 23rd February, 2022
- 10 Feb, 2022 In the matter of Mr. Anil Goel, Insolvency Professional
- 09 Feb, 2022 Shri Ravi Mital takes charge as Chairperson of Insolvency and Bankruptcy Board of India
- 09 Feb, 2022 Invitation of application for 15th Advanced Workshop for Insolvency Professionals, in Virtual Mode, on Analysis of Financial Statements of CDs and their Personal Guarantors
- 09 Feb, 2022 Invitation of application for 26th Basic Workshop on IBC, 2016 for Insolvency Professionals, in Virtual Mode
- 09 Feb, 2022 IBBI (Insolvency Resolution Process for Corporate Persons) (Amendment) Regulations, 2022
- 09 Feb, 2022 Insolvency and Bankruptcy Board of India amends the Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016
- 08 Feb, 2022 Release of publication “Frequently Asked Questions (FAQs) on Insolvency and Bankruptcy Code, 2016”.
- 04 Feb, 2022 Appointment of Dr. Anuradha Guru as Ex-officio member in the Insolvency and Bankruptcy Board of India.
- 04 Feb, 2022 Insolvency and Bankruptcy Board of India organizes International Conference (Virtual Mode) on “MSMEs: Legislative and Regulatory Challenges”, in association with UNCITRAL RCAP, Gujarat National Law University and Tamil Nadu National Law University.
- 04 Feb, 2022 The Insolvency and Bankruptcy Board of India (IBBI) organises a virtual session on “Personal Guarantor and Liabilities of Directors”.
- 04 Feb, 2022 In the matter of IP Registration
- 02 Feb, 2022 International Conference on “MSMEs: Legislative and Regulatory Challenges” on 3rd February, 2022
- 02 Feb, 2022 Invitation and Programme Schedule of the Webinar on need for Automated Valuation Models
- 01 Feb, 2022 Live Session on “IBC: Evolving jurisprudence" on Gyandarshan TV Channel
- 01 Feb, 2022 Invitation of Public comments: Discussion Paper – Voluntary Liquidation Process Feb 2022
- 31 Jan, 2022 The Insolvency and Bankruptcy Board of India organises a Conference on “Evolving Dynamics of the Insolvency Regime in India, 2022”.
- 31 Jan, 2022 Session on “Personal Guarantor and Liabilities of Directors” on 4th Feb, 2022
- 30 Jan, 2022 RFMLR-IBBI Conference on Evolving Dynamics of the Insolvency Regime in India, 2022
- 25 Jan, 2022 Insolvency and Bankruptcy Board of India (IBBI) organizes, online Certificate Course on "Changing Paradigms of Insolvency and Bankruptcy Code, 2016" in association with the National Law University, Jodhpur.
- 21 Jan, 2022 International Insolvency & Bankruptcy Moot Competition
- 20 Jan, 2022 The Insolvency and Bankruptcy Board of India organises a Virtual Conference on “5 Years of Insolvency and Bankruptcy Code: Looking Forward and Beyond”
- 19 Jan, 2022 IBBI organises training programme for Indian Corporate Law Service Officers.
- 18 Jan, 2022 Request for Proposal for Group Term Life Insurance Plan for Employees of IBBI
- 10 Jan, 2022 Virtual Conference on "5 Years of Insolvency and Bankruptcy Code" scheduled on 20th January, 2022
- 07 Jan, 2022 Extension of additional charge of Dr. Navrang Saini, WTM, IBBI as Chairperson, IBBI till 5th March, 2022
- 07 Jan, 2022 The Insolvency and Bankruptcy Board of India organises a Workshop on “Committee of Creditors: An Institution of Public Faith”.
- 06 Jan, 2022 Invitation for One Day Workshop on “Committee of Creditors: An Institution of Public Faith”
- 06 Jan, 2022 Certificate Course on “Changing Paradigms of Insolvency and Bankruptcy Code, 2016” in association with NLU, Jodhpur
- 31 Dec, 2021 Liquidation Processes Ending with Order of Dissolution/Closure: As on 30th September, 2021
- 30 Dec, 2021 Certificate Course on IBC in association with ICAI
- 30 Dec, 2021 Invitation of application for 25th Basic Workshop for IPs to be held on 10th January, 2022
- 30 Dec, 2021 Invitation of application for 14th Advanced Workshop for IPs to be held on 11th January, 2022
- 30 Dec, 2021 Final Panel of IPs prepared in accordance with 'Insolvency Professionals to act as Interim Resolution Professionals, Liquidators, Resolution Professionals and Bankruptcy Trustees (Recommendation) (second) Guidelines, 2021' for the period from January 1, 2022, to June 30, 2022
- 30 Dec, 2021 Voluntary Liquidation Processes Ending with Order of Dissolution: As on 30th September, 2021
- 29 Dec, 2021 Live Session on “IBC framework as envisaged by the BLRC" on Gyandarshan TV Channel
- 29 Dec, 2021 In the matter of Mr. Vimal Kumar Grover, Insolvency Professional
- 27 Dec, 2021 Provisional List of IPs prepared in accordance with ‘Insolvency Professionals to act as Interim Resolution Professionals, Liquidators, Resolution Professionals and Bankruptcy Trustees (Recommendation) (Second) Guidelines, 2021’, for appointment as IRP, Liquidator, RP and BT, during the period January 1, 2022, to June 30, 2022.
- 23 Dec, 2021 Invitation of comments from public on proposed changes to the Corporate Insolvency Resolution and Liquidation Framework under Insolvency and Bankruptcy Code, 2016
- 22 Dec, 2021 Corporate Insolvency Resolution Processes Yielding Resolution Plans: As on 30th September, 2021
- 22 Dec, 2021 Corporate Insolvency Resolution Processes Ending with Order of Liquidation: As on 30th September, 2021
- 21 Dec, 2021 Amendment to the IBBI (Online Delivery of Educational Course and Continuing Professional Education by Insolvency Professional Agencies and Registered Valuers Organisations) Guidelines, 2020
- 17 Dec, 2021 Workshop for Registered Valuers on 24th December 2021
- 16 Dec, 2021 RFMLR-IBBI Blog Series Competition on Evolving Dynamics of the Insolvency Regime in India, 2021
- 14 Dec, 2021 The Insolvency and Bankruptcy Board of India organises a Workshop on “Committee of Creditors: An Institution of Public Faith”.
- 13 Dec, 2021 Information Brochure: Insolvency Professional - A Key To Resolution
- 10 Dec, 2021 IBBI and IIMA Invites Research Papers for the International Research Conference on Insolvency and Bankruptcy
- 10 Dec, 2021 Invitation for One Day Workshop on "Committee of Creditors: An Institution of Public Faith"
- 10 Dec, 2021 International Research Conference on Insolvency and Bankruptcy 2022: Call for Research Papers
- 10 Dec, 2021 Invitation of application for the post of Whole Time Member in the Insolvency and Bankruptcy Board of India
- 09 Dec, 2021 In the matter of Mr. Jaswant Singh, Insolvency Professional
- 08 Dec, 2021 Notice for appointment of Assistant Manager on deputation
- 08 Dec, 2021 Quarterly Newsletter for Jul-Sep, 2021
- 07 Dec, 2021 In the matter of Mr. Fanendra Harakchand Munot, Insolvency Professional
- 01 Dec, 2021 Session on "Individual Insolvency" on 3rd December, 2021
- 01 Dec, 2021 Insolvency Professionals to act as Interim Resolution Professionals, Liquidators, Resolution Professionals and Bankruptcy Trustees (Recommendation) (Second) Guidelines, 2021
- 30 Nov, 2021 Limited Insolvency Examination - Syllabus w.e.f 1st March 2022
- 25 Nov, 2021 In the matter of Mr. Pawan Kumar Garg, Insolvency Professional
- 24 Nov, 2021 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
- 24 Nov, 2021 Invitation of comments from public on Cross-Border Insolvency under Insolvency and Bankruptcy Code, 2016
- 24 Nov, 2021 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.
- 24 Nov, 2021 In the matter of RV Registration
- 23 Nov, 2021 Report of the Cross Border Insolvency Rules and Regulations Committee
- 23 Nov, 2021 Invitation of application for 13th Advanced Workshop for IPs to be held on 30th November, 2021
- 22 Nov, 2021 Mr. Sandip Garg takes charge as Executive Director, IBBI.
- 18 Nov, 2021 The Insolvency and Bankruptcy Board of India (IBBI) organises series of awareness programmes for officers Income Tax Department
- 18 Nov, 2021 Seminar on Digitalisation Of Insolvency Processes
- 18 Nov, 2021 Invitation of application for 24th Basic Workshop for IPs to be held on 29th November, 2021
- 15 Nov, 2021 Webinar on “Voluntary Liquidation Process” on 18th November, 2021
- 15 Nov, 2021 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)
- 10 Nov, 2021 Report of the Working Group on Tracking Outcomes under the Insolvency and Bankruptcy Code, 2016
- 22 Oct, 2021 The Insolvency and Bankruptcy Board of India (IBBI) organises a series of webinars on “Registered Valuers Ecosystem and Valuation Profession”.
- 14 Oct, 2021 Dr. Navrang Saini, Whole Time Member, IBBI is given additional charge as Chairperson, IBBI
- 11 Oct, 2021 In the matter of Srei Infrastructure Finance Limited CP (IB) No. 295-KB-2021
- 01 Oct, 2021 Dr. M. S. Sahoo completes tenure as Chairperson, Insolvency and Bankruptcy Board of India
- 01 Oct, 2021 Insolvency and Bankruptcy Board of India celebrates the Fifth Annual Day
- 01 Oct, 2021 e-Book: Insolvency and Bankruptcy Code, 2016 - 5 years of facilitating ease of exit
- 01 Oct, 2021 Annual Publication 2021: "Quinquennial of Insolvency and Bankruptcy Code, 2016"
- 01 Oct, 2021 Fifth Annual Day Lecture by Dr. Bibek Debroy, Chairman, Economic Advisory Council to the Prime Minister: "From No Exit to Easy Exit: A Case Study of IBC"
- 01 Oct, 2021 Audio-Visual Film on Five Years of IBC
- 01 Oct, 2021 My Stamp on "Insolvency and Bankruptcy Code, 2016" released by Department of Posts
- 30 Sep, 2021 IBBI amends the Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016
- 30 Sep, 2021 IBBI (Liquidation Process) (Second Amendment) Regulations, 2021
- 30 Sep, 2021 IBBI (Insolvency Resolution Process for Corporate Persons) (Third Amendment) Regulations, 2021
- 30 Sep, 2021 Circular - IBBI’s Electronic Platform for hosting Public Notices of Auctions of Liquidation Assets under the IBBI (Liquidation Process) Regulations, 2016
- 29 Sep, 2021 IBBI celebrates its Fifth Annual Day
- 23 Sep, 2021 The Insolvency and Bankruptcy Board of India announces results of the 2nd National Online Quiz on the Insolvency and Bankruptcy Code, 2016.
- 22 Sep, 2021 Clarifications of the Pre Bid Queries - Tender for Comprehensive Annual Maintenance Contract (CAMC) for Information Technology Equipment
- 22 Sep, 2021 NLIU Bhopal invites applications for Graduate Insolvency Program
- 20 Sep, 2021 In the matter of Sundaresh Bhat Liquidator of ABG Shipyard Limited, Company Appeal (AT) (Ins) No. 398 of 2021
- 20 Sep, 2021 In the matter of Jayesh N. Sanghrajka, Erstwhile R.P. of Ariisto Developers Pvt. Ltd. Vs. The Monitoring Agency nominated by the Committee of Creditors of Ariisto Developers Pvt. Ltd. Company Appeal (AT) (Ins) No. 392 of 2021
- 18 Sep, 2021 Workshop on “Insolvency and Bankruptcy Code, 2016” for officers of DRATs and DRTs.
- 18 Sep, 2021 The Insolvency and Bankruptcy Board of India organises an IP Conclave in Kolkata
- 17 Sep, 2021 In the matter of Ms. Charu Sandeep Desai, Insolvency Professional
- 16 Sep, 2021 Insolvency and Bankruptcy Board of India signs Memorandum of Understanding (MoU) with Indira Gandhi National Open University for utilising tele lecturing facility of Gyan Darshan channel.
- 16 Sep, 2021 Programme Schedule of IP Conclave
- 14 Sep, 2021 IBBI communication dated September 14, 2021, regarding IP Conclave at Kolkata
- 14 Sep, 2021 Summary - Judgment dated 13th September, 2021 of the Hon’ble Supreme Court of India in the matter of Ebix Singapore Private Limited Vs. Committee of Creditors of Educomp Solutions Limited & Anr. [Civil Appeal No. 3224 of 2020 and other appeals]
- 14 Sep, 2021 Report of the Committee to Review the Working of Asset Reconstruction Companies
- 13 Sep, 2021 In the matter of Ebix Singapore Private Limited Vs. Committee of Creditors of Educomp Solutions Limited & Anr. Civil Appeal No. 3224 of 2020 with other appeals
- 11 Sep, 2021 Appointment to the posts of Judicial and Technical Members in the National Company Law Tribunal
- 09 Sep, 2021 Voluntary Liquidation Processes Ending with Order of Dissolution: As on 30th June, 2021
- 09 Sep, 2021 Liquidation Processes Ending with Order of Dissolution / Closure: As on 30th June, 2021
- 09 Sep, 2021 Corporate Insolvency Resolution Processes Yielding Resolution Plans as on 30th June, 2021
- 09 Sep, 2021 Corporate Insolvency Resolution Processes Ending With Order of Liquidation as on 30th June, 2021
- 06 Sep, 2021 QUARTERLY NEWSLETTER FOR APR - JUN, 2021
- 06 Sep, 2021 Tender for Comprehensive Annual Maintenance Contract (CAMC) for Information Technology Equipment
- 03 Sep, 2021 Amendment to the IBBI (Online Delivery of Educational Course and Continuing Professional Education by Insolvency Professional Agencies and Registered Valuers Organisations) Guidelines, 2020
- 02 Sep, 2021 Opening of Technical Bids for Appointment of Internal Auditor to IBBI
- 31 Aug, 2021 Conference on Insolvency and Bankruptcy Code, 2016 - "5 Years of Bankruptcy Code and Beyond" on 2nd - 3rd September, 2021
- 27 Aug, 2021 Invitation of Public comments: Discussion Paper – Liquidation Process
- 27 Aug, 2021 In the matter of Mr. Pramod Kumar Sharma, Insolvency Professional
- 27 Aug, 2021 Invitation of Public comments: Discussion Paper – Corporate Insolvency Resolution Process
- 23 Aug, 2021 Request for Proposal for Appointment of Internal Auditor to IBBI
- 20 Aug, 2021 Webinar On “Legal Case Management Skills for Insolvency Professionals” on 26th August, 2021
- 18 Aug, 2021 The Income-tax (24th Amendment) Rules, 2021
- 12 Aug, 2021 The Insolvency and Bankruptcy Code (Amendment) Act, 2021
- 11 Aug, 2021 Notice for appointment of Deputy General Manager/Assistant General Manager on deputation
- 11 Aug, 2021 Notice for appointment of Chief General Manager/General Manager on deputation
- 11 Aug, 2021 Notice for appointment of Executive Director on deputation
- 10 Aug, 2021 Monthly Newsletter for June 2021 - Ministry of Corporate Affairs
- 09 Aug, 2021 In the matter of Ms. Kumudini Paranjape, Insolvency Professional
- 06 Aug, 2021 Insolvency and Bankruptcy Board of India signs a Memorandum of Understanding with National Stock Exchange of India for research collaboration
- 03 Aug, 2021 Webinar on Interface of the SEBI's (Listing Obligations and Disclosure Requirements) LODR Regulations and IBC, 2016 on 5th August, 2021
- 03 Aug, 2021 Report of Standing Committee on Finance on Implementation of Insolvency and Bankruptcy Code - Pitfalls and Solutions
- 03 Aug, 2021 Annual Report for FY 2019-20 [English]
- 03 Aug, 2021 Annual Report for FY 2019-20 [Hindi]
- 30 Jul, 2021 The Insolvency and Bankruptcy Board of India organises the 2nd National Online Quiz on the Insolvency and Bankruptcy Code, 2016
- 28 Jul, 2021 Circular - Monetary Penalties to be imposed by an Insolvency Professional Agency
- 26 Jul, 2021 Guidelines for Technical Standards for the Performance of Core Services and Other Services (Amendment), 2021
- 26 Jul, 2021 Webinar on Interface of the SEBI's (Listing Obligations and Disclosure Requirements) LODR Regulations and IBC, 2016 on 29th July, 2021
- 26 Jul, 2021 Bill - The Insolvency and Bankruptcy Code (Amendment) Bill, 2021 (as introduced in Lok Sabha)
- 22 Jul, 2021 In the matter of Mr. Manish Kumar Gupta, Insolvency Professional
- 22 Jul, 2021 IBBI (Model Bye-Laws and Governing Board of Insolvency Professional Agencies) (Third Amendment) Regulations, 2021
- 22 Jul, 2021 IBBI (Insolvency Professionals) (Second Amendment) Regulations, 2021
- 20 Jul, 2021 Filling up the post of Director General & Chief Executive Officer (DG & CEO) in the Indian Institute of Corporate Affairs (IICA)
- 20 Jul, 2021 In the matter of Mr. Prabhjit Singh Soni, Insolvency Professional
- 19 Jul, 2021 Webinar on Interface of the SEBI's (Listing Obligations and Disclosure Requirements) LODR Regulations and IBC, 2016 on 22nd July, 2021
- 16 Jul, 2021 Report of the Insolvency Law committee on Pre-Packaged Insolvency Resolution Process
- 14 Jul, 2021 IBBI (Insolvency Resolution Process for Corporate Persons) (Second Amendment) Regulations, 2021
- 13 Jul, 2021 IPA ICAI invites applications for the Post of Managing Director (On contractual Basis)
- 13 Jul, 2021 Liquidation Processes Ending with Order of Dissolution / Closure: As on 31st March, 2021
- 12 Jul, 2021 Voluntary Liquidation Processes Ending with Order of Dissolution: As on 31st March, 2021
- 09 Jul, 2021 Information Brochure on Pre-Packaged Insolvency Resolution Process
- 09 Jul, 2021 Extension in submission of application for appointment of Executive Director on deputation
- 08 Jul, 2021 In the matter of Mr. Anupam Tiwari, Insolvency Professional
- 07 Jul, 2021 2nd National Online Quiz on Insolvency and Bankruptcy Code, 2016 from 1st August, 2021 - 31st August, 2021
- 07 Jul, 2021 Invitation of application for 12th Advanced Workshop for IPs to be held on 15th July, 2021
- 05 Jul, 2021 Topics to be covered in upcoming Basic Workshops: Collation of preferences from IPs.
- 05 Jul, 2021 Topics to be covered in upcoming Advanced Workshops: Collation of preferences from IPs.
- 02 Jul, 2021 Invitation of application for 23rd Basic Workshop for Insolvency Professionals to be held on 13th July, 2021
- 30 Jun, 2021 In the matter of Jet Airways (India) Ltd. IA No. 2081 of 2020 in CP (IB) No. 2205/MB/2019
- 30 Jun, 2021 Final Panel of IPs prepared in accordance with 'Insolvency Professionals to act as Interim Resolution Professionals, Liquidators, Resolution Professionals and Bankruptcy Trustees (Recommendation) Guidelines, 2021' for a period from July 1, 2021 to December 31, 2021
- 26 Jun, 2021 Provisional List of IPs prepared in accordance with 'Insolvency Professionals to act as Interim Resolution Professionals, Liquidators, Resolution Professionals and Bankruptcy Trustees (Recommendation) Guidelines, 2021' for a period from July 1, 2021 to December 31, 2021
- 25 Jun, 2021 Order: Regular hearing in NCLT Benches w.e.f. 01.07.2021
- 24 Jun, 2021 Webinar on Avoidance/ Vulnerable Transactions Case Management in India and Singapore in association with International Insolvency Institute on 2nd July, 2021
- 22 Jun, 2021 Webinar on “Prepackaged insolvency resolution process for MSMEs" for Bankers on 23rd June, 2021
- 21 Jun, 2021 Mr. Amit Pradhan takes charge as Executive Director, IBBI
- 21 Jun, 2021 Notification regarding appointment of President, NCLT in terms of Section 415 of the Companies Act, 2013.
- 18 Jun, 2021 Securities Contracts (Regulation) (Amendment) Rules, 2021
- 17 Jun, 2021 IBBI invites comments from public on the Regulations notified under the Insolvency and Bankruptcy Code, 2016
- 17 Jun, 2021 Expression of Interest for Group Term Life Insurance for Employees of IBBI
- 16 Jun, 2021 Notice for appointment of Executive Director on deputation
- 16 Jun, 2021 The Insolvency and Bankruptcy Board of India (IBBI) organises webinar on “Prepackaged insolvency resolution process for MSMEs"
- 14 Jun, 2021 Webinar on “Prepackaged insolvency resolution process for MSMEs" for Bankers on 16th June, 2021
- 13 Jun, 2021 In the matter of Dewan Housing Finance Corporation Limited, I.A.No.449/MB/C-II/2021 in CP(IB)No. 4258/MB/C-II/2019
- 10 Jun, 2021 In the matter of Mr. Rajmal Labhchand Mogra, Insolvency Professional
- 10 Jun, 2021 In the matter of Arena Superstructures Pvt. Ltd. I.A No.2217 of 2021 in (IB) 875-(PB)-2020
- 10 Jun, 2021 Insolvency Professionals to act as Interim Resolution Professionals, Liquidators, Resolution Professionals and Bankruptcy Trustees (Recommendation), Guidelines, 2021 [Guidelines] - Extension of last date for submission of Expression of Interest (EOI)
- 09 Jun, 2021 Invitation of application for 10th Advanced IP Workshop for Insolvency Professionals to be held on 25th June, 2021
- 09 Jun, 2021 In the matter of Martin S.K Golla Vs. Wig Associates Pvt. Ltd. and Ors. CA (AT) (Ins) No. 121 of 2019
- 09 Jun, 2021 The Insolvency and Bankruptcy Board of India (IBBI) organises webinar on “Prepackaged Insolvency Resolution Process for MSMEs'
- 07 Jun, 2021 Webinar on “Prepackaged insolvency resolution process for MSMEs" for Bankers on 9th June, 2021
- 07 Jun, 2021 Invitation of application for the post of Chairperson in the Insolvency and Bankruptcy Board of India
- 05 Jun, 2021 IBBI Communication to IPs on invitation of EoI [Empanelment of IPs for AA for July 1, 2021 To December 31, 2021]
- 04 Jun, 2021 Regarding news item - "Lenders push 725 companies to liquidation despite having resolution plan", in the Deccan Herald dated 03rd June 2021.
- 04 Jun, 2021 Corporate Insolvency Resolution Processes Ending With Order of Liquidation: As on 31st March, 2021
- 04 Jun, 2021 Corporate Insolvency Resolution Processes Yielding Resolution Plans: As on 31st March, 2021
- 02 Jun, 2021 Webinar on Avoidance/ Vulnerable Transactions Case Management in India and UK in association with International Insolvency Institute on 4th June, 2021
- 01 Jun, 2021 Insolvency Professionals to act as Interim Resolution Professionals, Liquidators, Resolution Professionals and Bankruptcy Trustees (Recommendation) Guidelines, 2021
- 01 Jun, 2021 Insolvency Professionals to act as Interim Resolution Professionals, Liquidators, Resolution Professionals and Bankruptcy Trustees (Recommendation) Guidelines, 2021
- 31 May, 2021 Webinar on Avoidance/ Vulnerable Transactions Case Management in India and USA in association with International Insolvency Institute on 2nd June, 2021
- 29 May, 2021 Quarterly Newsletter for Jan - March, 2021
- 28 May, 2021 Insolvency and Bankruptcy Board of India marks the 5th Anniversary of enactment of Insolvency and Bankruptcy Code, 2016
- 27 May, 2021 Invitation of application for 22nd Basic IP Workshop for Insolvency Professionals to be held on 11th June, 2021
- 27 May, 2021 Invitation of application for Webinar on Recent Ordinance on Prepack Insolvency Process for Insolvency Professional to be held on 3rd June, 2021
- 22 May, 2021 Summary - Judgment dated 21st May 2021 of the Hon’ble Supreme Court of India in the matter of Lalit Kumar Jain Vs. Union of India & Ors. [Transferred Case (Civil) No. 245/2020 and other writ petitions]
- 21 May, 2021 In the matter of Lalit Kumar Jain Vs. Union of India & Ors., Transferred Case (Civil) No. 245/2020 and other writ petitions
- 17 May, 2021 Invitation of application for Webinar for Creating Awareness about the Recent Ordinance on Prepack Insolvency Process for Insolvency Professional to be held on 27th May, 2021
- 10 May, 2021 Invitation of application for Webinar for Creating Awareness about the Recent Ordinance on Pre-packaged Insolvency Resolution Process for Insolvency Professionals to be held on 20th May, 2021
- 07 May, 2021 Invitation of application for 10th Advanced Workshop for Insolvency Professionals to be held on 19th May, 2021
- 04 May, 2021 Invitation of application for Webinar for Creating Awareness about the Recent Ordinance on Pre-packaged Insolvency Resolution Process for Insolvency Professional to be held on 12th May, 2021
- 03 May, 2021 In the matter of Gujarat NRE Coke Limited (in liquidation) IA No.865/KB/2020 in CP (IB) No.182/KB/2017
- 02 May, 2021 Invitation of application for 21st Basic Workshop for Insolvency Professionals to be held on 13th May, 2021
- 27 Apr, 2021 IBBI (Insolvency Professionals) (Amendment) Regulations, 2021
- 27 Apr, 2021 IBBI (Model Bye-Laws and Governing Board of Insolvency Professional Agencies) (Second Amendment) Regulations, 2021
- 23 Apr, 2021 Panel discussion on 'Pre-Packed Insolvency : An Alternative Insolvency Resolution Framework for MSMEs' held by IMC Chamber of Commerce and Industry
- 20 Apr, 2021 Invitation of application for Webinar for Creating Awareness about the Recent Ordinance on Prepack Insolvency Process for Insolvency Professional to be held on 29th April 2021.
- 17 Apr, 2021 In the matter of Mr. Venkataramanarao Nagarajan, Insolvency Professional
- 16 Apr, 2021 In the matter of Asset Reconstruction Company (India) Ltd. Vs. Bishal Jaiswal & Anr. Civil Appeal No. 323 of 2021 with 4 other civil appeals
- 14 Apr, 2021 Summary - Judgment dated 13th April 2021 of the Hon’ble Supreme Court of India in the matter of Ghanashyam Mishra and Sons Pvt. Ltd. Vs. Edelweiss Asset Reconstruction Company Ltd. & Ors. [Civil Appeal No. 8129 of 2019 with WP (Civil) No. 1177 of 2020 and other appeals]
- 13 Apr, 2021 Invitation of application for 9th Advanced Workshop for Insolvency Professionals to be held on 27th April, 2021
- 13 Apr, 2021 Information Brochure: Insolvency Professional - A Key To Resolution
- 13 Apr, 2021 IBBI (Information Utilities) (Amendment) Regulations, 2021
- 13 Apr, 2021 In the matter of Ghanashyam Mishra and Sons Pvt. Ltd. Through Authorised Signatory Vs. Edelweiss Asset Reconstruction Company Ltd. Through the Director & Ors. Civil Appeal No. 8129 of 2019 and other appeals.
- 13 Apr, 2021 Notice- Extension of last date of applications for CGM/GM
- 13 Apr, 2021 Notice- Extension of last date of applications for ED
- 09 Apr, 2021 IBBI notifies the IBBI (Pre-packaged Insolvency Resolution Process) Regulations, 2021
- 09 Apr, 2021 Invitation of application for 20th Basic IP Workshop for Insolvency Professionals to be held on 20th April, 2021
- 09 Apr, 2021 IBBI (Pre-Packaged Insolvency Resolution Process) Regulations, 2021.
- 09 Apr, 2021 Corporate Insolvency Resolution Processes Yielding Resolution: As on 31st December, 2020
- 09 Apr, 2021 Corporate Insolvency Resolution Processes Ending With Order of Liquidation: As on 31st December, 2020
- 09 Apr, 2021 NCLT to take up regular hearing through Video conference w.e.f. 12th April, 2021
- 09 Apr, 2021 Notification under section 4 of the Insolvency and Bankrutpcy Code, 2016 for Chapter III-A
- 09 Apr, 2021 The Insolvency and Bankruptcy (pre-packaged insolvency resolution process) Rules, 2021
- 08 Apr, 2021 President promulgates Insolvency and Bankruptcy Code (Amendment) Ordinance, 2021
- 06 Apr, 2021 Webinar on “The Insolvency and Bankruptcy Code (Amendment) Ordinance, 2021" on 8th April, 2021
- 05 Apr, 2021 QUARTERLY NEWSLETTER FOR OCT-DEC, 2020
- 04 Apr, 2021 One week Capacity Development Workshop on Insolvency Laws
- 04 Apr, 2021 The Insolvency and Bankruptcy Code (Amendment) Ordinance, 2021
- 30 Mar, 2021 Panel of IPs prepared in accordance with 'Guidelines for Appointment of IPs as Administrators under the SEBI (Appointment of Administrator and Procedure for Refunding to the Investors) Regulations, 2018' for appointment as Administrator for a period from April 1, 2021 to September 30, 2021
- 27 Mar, 2021 In the matter of Indus Biotech Private Limited Vs. Kotak India Venture (Offshore) Fund (earlier known as Kotak India Venture Limited) & Ors., Arbitration Petition (Civil) No. 48/2019 with Civil Appeal No.1070 /2021 @ SLP (C) No. 8120 of 2020
- 26 Mar, 2021 Regarding news item - "Normalcy restored, says Sahoo, as India resumes Insolvency proceedings", in the Business Standard dated 26th March 2021
- 24 Mar, 2021 In the matter of Jaypee Kensington Boulevard Apartments Welfare Association & Ors. Vs. NBCC (India) Ltd. & Ors. Civil Appeal No. 3395 of 2020
- 21 Mar, 2021 Webinar on “Sale under Liquidation Process and UK best practices for better realization for stakeholders” on Tuesday, 23rd March, 2021
- 20 Mar, 2021 Provisional list of IPs prepared in accordance with Guidelines for Appointment of IPs as Administrators under the SEBI (Appointment of Administrator and Procedure for Refunding to the Investors) Regulations, 2018,' for a period from April 1, 2021 to September 30, 2021
- 19 Mar, 2021 Release of publication “Handbook on Ethics for Insolvency Professionals: Ethical and Regulatory Framework”
- 19 Mar, 2021 Handbook on Ethics for Insolvency Professionals: Ethical and Regulatory Framework
- 18 Mar, 2021 Circular - Reporting of status of ongoing corporate insolvency resolution processes through Form CIRP 7
- 17 Mar, 2021 Webinar on “Pre-Pack Insolvency Resolution Process: Report of the Sub-Committee of the ILC” on Friday, 19th March, 2021
- 16 Mar, 2021 Summary - Judgment dated 15th March, 2021 of the Hon’ble Supreme Court of India in the matter of Arun Kumar Jagatramka. Vs. Jindal Steel and Power Ltd. & Anr. [Civil Appeal No. 9664 of 2019 and other appeals]
- 16 Mar, 2021 In the matter of Mr. Vijay Kumar Garg, Insolvency Professional- This order to be read with the Order of Disciplinary Committee dated 08 June, 2020
- 15 Mar, 2021 In the matter of Arun Kumar Jagatramka Vs. Jindal Steel and Power Ltd. & Anr. Civil Appeal No. 9664 of 2019
- 15 Mar, 2021 IBBI (Insolvency Resolution Process for Corporate Persons) (Amendment) Regulations, 2021
- 15 Mar, 2021 In the matter of Mr. Kiran Chinubhai Shah, Insolvency Professional
- 12 Mar, 2021 In the matter of Mr. Lakhan Lal Gupta, Registered Valuer
- 11 Mar, 2021 In the matter of Kalpraj Dharamshi & Anr. Vs. Kotak Investment Advisors Ltd. & Anr. Civil Appeal Nos. 2943-2944 of 2020
- 10 Mar, 2021 Notice for appointment of Chief General Manager/General Manager on deputation
- 10 Mar, 2021 Notice for appointment of Executive Director on deputation
- 09 Mar, 2021 Guidelines for Appointment of Insolvency Professionals as Administrators under the Securities and Exchange Board of India (Appointment of Administrator and Procedure for Refunding to the Investors) Regulations, 2018
- 09 Mar, 2021 Summary - Judgment dated 8th March, 2021 of the Hon’ble Supreme Court of India in the matter of Gujarat Urja Vikas Nigam Limited Vs. Mr. Amit Gupts & Ors. [Civil Appeal No. 9241 of 2019]
- 08 Mar, 2021 IBBI organises Seminar on the occasion of International Women's Day
- 08 Mar, 2021 In Re: Cognizance for extension of limitation, Suo Motu Writ Petition (Civil) No.3 of 2020
- 08 Mar, 2021 In the matter of Gujarat Urja Vikas Nigam Limited Vs. Amit Gupta & Ors., Civil Appeal No. 9241 of 2019
- 05 Mar, 2021 Invitation of application for 19th Basic IP Workshop for Insolvency Professionals to be held on 17th March, 2021.
- 05 Mar, 2021 In the matter of Mr. Venkatesan, Insolvency Professional
- 04 Mar, 2021 Seminar on the occasion of International Women's Day scheduled on 8th March, 2021
- 04 Mar, 2021 IBBI (Liquidation Process) (Amendment) Regulations, 2021
- 04 Mar, 2021 Circular - Filing of list of stakeholders under clause (d) of sub-regulation (5) of regulation 31 of the IBBI (Liquidation Process) Regulations, 2016
- 02 Mar, 2021 In the matter of Jaypee Kensington Boulevard Apartments Welfare Association & Ors. Vs. NBCC (India) Ltd. & Ors., Civil Appeal No(s). 3395/2020
- 01 Mar, 2021 In the matter of P. Mohanraj & Ors. Vs. Shah Brothers Ispat Pvt. Ltd. Civil Appeal No. 10355 of 2018
- 23 Feb, 2021 Order: Physical hearing by NCLT Benches w.e.f. 01.03.2021
- 20 Feb, 2021 IBBI organises training on insolvency for Indian Economic Service Officers
- 18 Feb, 2021 Pre-Bid Queries and clarifications on RFP for Administration of Online Limited Insolvency Examination
- 16 Feb, 2021 Corrigendum: RFP for Administration of Online Limited Insolvency Examination
- 12 Feb, 2021 The Insolvency and Bankruptcy Board of India organises a Workshop on “Committee of Creditors: An Institution of Public Trust”
- 09 Feb, 2021 In the matter of Mr. Sagar Dattatray Goge, Registered Valuer
- 09 Feb, 2021 In the matter of Ramesh Kymal Vs. M/s Siemens Gamesa Renewable Power Pvt Ltd., Civil Appeal No. 4050 of 2020
- 03 Feb, 2021 The Insolvency and Bankruptcy Board of India organises a Workshop on “Committee of Creditors: An Institution of Public Trust”
- 03 Feb, 2021 Webinar on “Determination of Avoidance Transactions under the IBC” on 5th February, 2021
- 03 Feb, 2021 Summary - Judgment dated 1st February, 2021 of the Hon’ble Supreme Court of India in the matter of Phoenix Arc Private Limited Vs. Spade Financial Services Limited & Ors. [Civil Appeal No. 2842 of 2020 with Civil Appeal No. 3063 of 2020]
- 03 Feb, 2021 In the matter of Phoenix ARC Pvt. Ltd. Vs. Ketulbhai Ramubhai Patel - Civil Appeal No. 5146 of 2019
- 02 Feb, 2021 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.
- 02 Feb, 2021 In the matter of Mr. Vijaykumar V Iyer, Insolvency Professional
- 01 Feb, 2021 In the matter of Phoenix Arc Private Limited Vs. Spade Financial Services Limited & Ors. (Civil Appeal No. 2842 of 2020 with 3063 of 2020)
- 29 Jan, 2021 The Insolvency and Bankruptcy Board of India organises a Workshop on “Committee of Creditors: An Institution of Public Trust”
- 29 Jan, 2021 RFP for Administration of Online Limited Insolvency Examination
- 29 Jan, 2021 Chapter 4 of Economic Survey 2020-21 Vol. II : Monetary Management and Financial Intermediation
- 24 Jan, 2021 Summary - Judgment dated 19th January 2021 of the Hon’ble Supreme Court of India in the matter of Manish Kumar Vs. Union of India and Another [Writ Petition (C) No. 26 of 2020 with other writ petitions]
- 23 Jan, 2021 Notice: Chennai Bench of NCLAT to start its functioning through virtual mode
- 19 Jan, 2021 Graduate Insolvency Programme by IICA - Prospectus 2021-23
- 19 Jan, 2021 In the matter of Manish Kumar Vs. Union of India & Anr., Writ Petition (C) No.26 of 2020 with other writ petitions
- 15 Jan, 2021 Invitation for three Virtual Workshops on "Committee of Creditors: An Institution of Public Trust"
- 14 Jan, 2021 IBBI (Model Bye- Laws and Governing Board of Insolvency Professional Agencies) (Amendment) Regulations, 2021
- 12 Jan, 2021 In the matter of Mr. Kedarram Ramratan Laddha, Insolvency Professional
- 12 Jan, 2021 In the matter of Mr. U. Balakrishna Bhat, Insolvency Professional
- 12 Jan, 2021 In the matter of Mr. Girish Siriram Juneja, Insolvency Professional
- 10 Jan, 2021 International Insolvency & Bankruptcy Moot Competition: January (08 – 10), 2021
- 08 Jan, 2021 MCA invites comments on recommendations of sub-committee of Insolvency Law Committee on pre-packaged insolvency resolution process
- 06 Jan, 2021 Circular - Retention of records relating to Corporate Insolvency Resolution Process
- 05 Jan, 2021 In the matter of Mr. A. Arumugam, Insolvency Professional
- 04 Jan, 2021 Circular - Retention of records relating to Corporate Insolvency Resolution Process
- 01 Jan, 2021 Virtual International Symposium on IBC, 2016 on 7th Jan, 2021
- 01 Jan, 2021 In the matter of Mr. Anil Goel, Insolvency Professional
- 31 Dec, 2020 Final Panel of IPs for appointment as IRP, Liquidator, RP and BT for a period from January 1, 2021 to June 30, 2021 prepared in accordance with ‘the Insolvency Professionals to act as Interim Resolution Professionals, Liquidators, Resolution Professionals and Bankruptcy Trustees (Recommendation) (Second) Guidelines, 2020
- 29 Dec, 2020 Engagement of Research Associates in Law/Economics/Public Policy on Contract Basis
- 26 Dec, 2020 Provisional List of IPs prepared in accordance with 'Insolvency Professionals to act as Interim Resolution Professionals, Liquidators, Resolution Professionals and Bankruptcy Trustees (Recommendation) (Second) Guidelines, 2020'
- 24 Dec, 2020 Order of NCLT on Automatic Case Number Generation
- 22 Dec, 2020 Notification under section 10A of the Insolvency and Bankruptcy Code, 2016
- 21 Dec, 2020 In the matter of Mr Rajnish Jain Vs. (Manoj Kumar Singh – I.R.P.) and Ors. CA(AT)(Ins)no. 519 of 2020
- 17 Dec, 2020 International Conference on Insolvency Law & CISG@40 on 18th December, 2020 - Schedule
- 17 Dec, 2020 Invitation of Public comments: Discussion paper on Engagement of 'Professionals' in a Corporate Insolvency Resolution Process
- 17 Dec, 2020 In the matter of Ms. Sonu Jain, Insolvency Professional
- 17 Dec, 2020 In the matter of Mr. Venkata Sivakumar, Insolvency Professional
- 16 Dec, 2020 In the matter of Mr. Manoj Kumar Jain, Insolvency Professional
- 15 Dec, 2020 Extension of deadline till 15th January, 2021 -Invitation of Expression of Interest from prospective eligible institutions for conducting Graduate Insolvency Programme
- 15 Dec, 2020 IBBI Communication to IPs on invitation of EOI [Empanelment of IPs for AA for January 1, 2021 to June 30, 2021]
- 15 Dec, 2020 In the matter of Mr. Rajesh Samson, Insolvency Professional
- 15 Dec, 2020 In the matter of Mr. Abhay Narayan Manudhane, Insolvency Professional
- 14 Dec, 2020 Invitation of Expression of Interest for Research Study on Individual Indebtedness and Insolvency
- 14 Dec, 2020 In the matter of Mr. Sajeve Bhushan Deora, Insolvency Professional
- 14 Dec, 2020 In the matter of Mr. Ajay Gulati, Insolvency Professional
- 14 Dec, 2020 In the matter of Mr. Satya Narayana Guddeti, Insolvency Professional
- 13 Dec, 2020 Webinar On “Importance of maintaining Ethical Standards for Insolvency Professionals” on 16th December, 2020
- 08 Dec, 2020 Invitation of application for 8th Advanced IP Workshop for Insolvency Professionals to be held on 14th December, 2020
- 08 Dec, 2020 In the matter of Mr. Romesh Chander Sawhney, Insolvency Professional
- 07 Dec, 2020 In the matter of Mr. Sarvesh Kashyap, Insolvency Professional
- 04 Dec, 2020 Clarification- computation of fee payable for delay in filings under regulation 40B of the IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016
- 04 Dec, 2020 In the matter of Mr. Balaknath Bhattacharyya, Insolvency Professional
- 04 Dec, 2020 In the matter of Mr. Satinder Kapur, Insolvency Professional
- 04 Dec, 2020 In the matter of Mr. Pinaki Sircar, Insolvency Professional
- 03 Dec, 2020 International Conference on Insolvency Law & CISG@40 on 18th December, 2020
- 03 Dec, 2020 Notice for appointment of Executive Director on deputation
- 02 Dec, 2020 Corporate Insolvency Resolution Processes Ending With Order of Liquidation: As on 30th September, 2020
- 02 Dec, 2020 Corporate Insolvency Resolution Processes Yielding Resolution: As on 30th September, 2020
- 01 Dec, 2020 In the matter of Mr. Sanjay Kumar Agarwal, Insolvency Professional
- 01 Dec, 2020 In the matter of Mr. Arun Mohan, Insolvency Professional
- 01 Dec, 2020 In the matter of Mr. Ajay Gupta, Insolvency Professional
- 28 Nov, 2020 Quarterly Newsletter for Jul-Sep, 2020
- 27 Nov, 2020 Webinar On “Pre-Pack Insolvency Resolution as a Mechanism of Corporate Rescue” on 30th November, 2020
- 27 Nov, 2020 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
- 26 Nov, 2020 Judgment of Delhi High Court- In the matter of M/s Venus Recruiters Private Limited Vs. Union of India and Ors.
- 25 Nov, 2020 Reconstitution of benches of NCLT
- 24 Nov, 2020 In the matter of Mr. Nitesh Kumar Sinha, Insolvency Professional
- 24 Nov, 2020 In the matter of PVAI Valuer Professional Organization, Registered Valuer Organization
- 24 Nov, 2020 Webinar On “Importance of Negotiation Skills for Insolvency Professionals” on 26th November, 2020
- 24 Nov, 2020 Invitation of Public comments: Discussion Paper – Voluntary Liquidation Nov 2020
- 23 Nov, 2020 Final Panel of IPs for appointments as IRP, Liquidator, RP and BT for a period from November 26, 2020 To December 31, 2020 prepared in accordance with Insolvency Professionals to act as Interim Resolution Professionals, Liquidators, Resolution Professionals and Bankruptcy Trustees (Recommendation) Guidelines, 2020
- 23 Nov, 2020 Insolvency Professionals to act as Interim Resolution Professionals, Liquidators, Resolution Professionals and Bankruptcy Trustees (Recommendation) (Second) Guidelines, 2020
- 19 Nov, 2020 In the matter of Mr. Kamal Garg, Insolvency Professional
- 17 Nov, 2020 Provisional List of IPs in the Panel for appointments of IP as IRP, Liquidator, RP and BT for the period from November 26, 2020 to December 31, 2020
- 16 Nov, 2020 Virtual Seminar on “The Insolvency and Bankruptcy Code, 2016 & the Regulator: Road Ahead” in association with NLIU, Bhopal
- 13 Nov, 2020 The Insolvency and Bankruptcy Board of India amends Regulations relating to corporate insolvency proceedings
- 13 Nov, 2020 IBBI (Information Utilities) (Amendment) Regulations, 2020
- 13 Nov, 2020 IBBI (Insolvency Resolution Process for Corporate Persons) (Fifth Amendment) Regulations, 2020
- 13 Nov, 2020 IBBI (Liquidation Process) (Fourth Amendment) Regulations, 2020
- 13 Nov, 2020 In the matter of Mr. S Rajagopal, Insolvency Professional
- 13 Nov, 2020 In the matter of Mr. Kamalesh Kumar Singhania, Insolvency Professional
- 13 Nov, 2020 Facilitation Letter on Mistakes Committed by IPs
- 11 Nov, 2020 In the matter of Mr. Vinod Kumar Kothari, Insolvency Professional
- 09 Nov, 2020 In the matter of Mr. Pritpal Singh Dua, Insolvency Professional
- 06 Nov, 2020 In the matter of Mr. Manmohan Jhawar, Insolvency Professional
- 06 Nov, 2020 In the matter of Mr. S. Radha Krishna, Insolvency Professional
- 04 Nov, 2020 In the matter of CA V.Venkata Sivakumar Vs. IBBI & Ors., W.P.No.13229 of 2020
- 03 Nov, 2020 Notice- Extension of last date of applications for CGM/GM
- 03 Nov, 2020 E-Professional Development Program on Professional Ethics and Regulations on Code of Conduct for Insolvency Professionals under IBC, 2016
- 03 Nov, 2020 SEBI - Schemes of Arrangement by Listed Entities and (ii) Relaxation under Subrule (7) of Rule 19 of the Securities Contracts (Regulation) Rules, 1957 - valuation by registered valuer.
- 02 Nov, 2020 In the matter of Mr. Anil Syal (CP IB -589 (PB) /2019)
- 02 Nov, 2020 IBBI Communication To IPs on invitation of EOI [Empanelment of IPs for AA for Nov 26, 2020 To Jun 30, 2021]
- 31 Oct, 2020 Handbook on “Understanding the IBC: Key Jurisprudence and Practical Considerations''
- 30 Oct, 2020 In the matter of registration of Insolvency Professional
- 29 Oct, 2020 Invitation of Expression of Interest from prospective eligible institutions for conducting Graduate Insolvency Programme
- 29 Oct, 2020 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
- 29 Oct, 2020 In the matter of IBBI Vs. Lalit Kumar Jain & Ors (Transfer Petition (Civil) No (s).1034 of 2020 with other petitions)
- 29 Oct, 2020 In the matter of Mr. Sundaresh Bhat, Insolvency Professional
- 29 Oct, 2020 In the matter of Mr. Dushyant C Dave, Insolvency Professional
- 29 Oct, 2020 In the matter of Mr. Anil Goel, Insolvency Professional
- 28 Oct, 2020 Suggestions called by Central Vigilance Commission
- 23 Oct, 2020 In the matter of Dewan Housing Finance Corporation Ltd and Anr. Vs. Securities and Exchange Board of India and Anr. Appeal No.206 of 2020, before Securities Appellate Tribunal, Mumbai
- 21 Oct, 2020 Participation in the Fight against Corruption- Take Integrity Pledge
- 21 Oct, 2020 Webinar On “Issues faced in Liquidation Process & Overview of Liquidation Framework in UK & Applicability in Indian context”on 23rd October, 2020
- 19 Oct, 2020 Mr. Santosh Kumar Shukla takes charge as Executive Director, IBBI
- 15 Oct, 2020 In the matter of Mr. Kishan Gopal Somani, Insolvency Professional
- 14 Oct, 2020 In the matter of Mr. Ajay Kumar, Insolvency Professional
- 12 Oct, 2020 In the matter of Mr. Pranav Kumar, Insolvency Professional
- 09 Oct, 2020 Circular - Meetings of the Disciplinary Committee and Appellate Panel of the RVOs
- 09 Oct, 2020 Securities Appelate Tribunal Order In the matter of Dewan Housing Finance Corporation Ltd. Vs. Securities and Exchange Board of India
- 05 Oct, 2020 Notice for appointment of Chief General Manager/General Manager on deputation
- 01 Oct, 2020 Insolvency and Bankruptcy Board of India celebrates the Fourth Annual Day
- 01 Oct, 2020 In the matter of Mr. Arun Rajabhau Joshi, Insolvency Professional
- 01 Oct, 2020 Annual Publication 2020: 'Insolvency and Bankruptcy Regime in India: A Narrative'
- 30 Sep, 2020 Limited Insolvency Examination - Syllabus w.e.f 1st January, 2021
- 29 Sep, 2020 Invitation of Expression of Interest for Research Study on Individual Indebtedness and Insolvency
- 24 Sep, 2020 Notification under section 10A of the Insolvency and Bankruptcy Code, 2016
- 24 Sep, 2020 Panel of IPs prepared in accordance with 'Guidelines for Appointment of Insolvency Professionals as Administrators under the Securities and Exchange Board of India (Appointment of Administrator and Procedure for Refunding to the Investors) Regulations, 2018,' for a period from October 1, 2020 to March 31, 2021
- 24 Sep, 2020 The Insolvency and Bankruptcy (Application to Adjudicating Authority) (Amendment) Rules, 2020
- 23 Sep, 2020 The Insolvency and Bankruptcy Code (Second Amendment) Act, 2020
- 21 Sep, 2020 Provisional list of IPs prepared in accordance with 'Guidelines for Appointment of Insolvency Professionals as Administrators under the Securities and Exchange Board of India (Appointment of Administrator and Procedure for Refunding to the Investors) Regulations, 2018' for a period from October 1, 2020 to March 31, 2021
- 21 Sep, 2020 In the matter of Mr. Dinesh Sood, Insolvency Professional
- 20 Sep, 2020 Annual Report 2018-19
- 19 Sep, 2020 National Colloquium on "Corporate Insolvency Resolution Process: Understanding Emerging Issues and Challenges" in association with GNLU, Gandhinagar
- 17 Sep, 2020 In the matter of RV Registration
- 17 Sep, 2020 In the matter of RV Registration
- 16 Sep, 2020 Corporate Insolvency Resolution Processes Ending With Order of Liquidation: As on 30th June, 2020
- 16 Sep, 2020 The Insolvency and Bankruptcy Board of India (Annual Report) Amendment Rules, 2020
- 15 Sep, 2020 IBBI celebrates its Fourth Annual Day
- 15 Sep, 2020 The Insolvency and Bankruptcy Code (Second Amendment) Bill, 2020
- 12 Sep, 2020 Facilitation Letter - Role of the Government and its Agencies in the Corporate Insolvency Resolution and Liquidation Processes
- 11 Sep, 2020 In the matter of Mr. Ravi Sharma, Insolvency Professional
- 10 Sep, 2020 Invitation of Public comments: Discussion Paper on Governance Issues in Insolvency Professional Agencies
- 05 Sep, 2020 Guidelines for Appointment of Insolvency Professionals as Administrators under the Securities and Exchange Board of India (Appointment of Administrator and Procedure for Refunding to the Investors) Regulations, 2018
- 04 Sep, 2020 Notice Inviting Tender for Comprehensive Annual Maintenance Contract of IT Equipments
- 04 Sep, 2020 In the matter of Mr Avishek Gupta, Insolvency Professional
- 04 Sep, 2020 In the matter of Mr Abhishek Ahuja, Registered Valuer
- 01 Sep, 2020 IBBI announces results of the National Online Quiz on the Insolvency and Bankruptcy Code, 2016
- 01 Sep, 2020 IBBI (Use of Caveats, Limitations, and Disclaimers in Valuation Reports) Guidelines, 2020
- 01 Sep, 2020 Quarterly Newsletter For Apr-Jun, 2020
- 01 Sep, 2020 Results of National Online Quiz on IBC, 2016
- 01 Sep, 2020 In the matter of Union of India Vs. Association of Unified Telecom Service Providers of India Etc. [M.A. (D) No. 9887 of 2020 in Civil Appeal Nos. 6328-6399 of 2015]
- 01 Sep, 2020 Summary - Judgment dated 1st September, 2020 of the Hon’ble Supreme Court of India in the matter of Union of India Vs. Association of Unified Telecom Service Providers of India Etc. [M.A. (D) No. 9887 of 2020 in Civil Appeal Nos. 6328-6399 of 2015]
- 31 Aug, 2020 Invitation of Application for Empanelment for Platform for Distressed Assets (PDAs)
- 27 Aug, 2020 In the matter of Anil Dhirajlal Ambani Vs. State Bank of India & Ors. W.P.(C) 5712-2020
- 26 Aug, 2020 Invitation of Public comments: Discussion Paper on Corporate Liquidation Process
- 24 Aug, 2020 In the matter of Mr. Rajneesh Singhvi, Insolvency Professional
- 21 Aug, 2020 In the matter of State Bank of India Vs. Anil Dhirajlal Ambani in IA No. 1009 of 2020 in CP(IB) 916 (MB) of 2020 & IA No. 1010 of 2020 in CP(IB) 917 (MB) of 2020
- 20 Aug, 2020 Notice for appointment of Manager/Assistant Manager on deputation
- 20 Aug, 2020 In the matter of RV Registration
- 19 Aug, 2020 In the matter of Univalue Projects Pvt. Ltd. vs. The Union of India & Ors. W. P. No. 5595 (W) of 2020 With C.A.N. 3347 of 2020 and others petitions
- 17 Aug, 2020 IPA ICAI invites applications for the Post of Managing Director(on contractual basis)
- 15 Aug, 2020 In the matter of Babulal Vardharji Gurjar Vs. Veer Gurjar Aluminium Industries Pvt. Ltd. & Anr., Civil Appeal No. 6347 of 2019
- 15 Aug, 2020 Summary - Judgment dated 14th August, 2020 of the Hon’ble Supreme Court of India in the matter of Babulal Vardharji Gurjar Vs. Veer Gurjar Aluminium Industries Private Limited & Anr. [Civil Appeal No. 6347 of 2019]
- 14 Aug, 2020 Invitation of application for 7th Advanced IP Workshop for Insolvency Professionals to be held on 21st August, 2020
- 14 Aug, 2020 Virtual Seminar on Insolvency and Bankruptcy Code, 2016 for Journalists
- 09 Aug, 2020 Awareness Programme on “The Insolvency and Bankruptcy Code, 2016” in association with DSNLU, Visakhapatnam
- 07 Aug, 2020 Revised Standard Operating Procedure for Ld. Advocate/ Authorised Representative/Party-in-Person for Mentioning the matter for hearing through virtual mode before NCLAT
- 07 Aug, 2020 Facilitation - In aid of IPs : Avoidance Transactions-Red Flag Document
- 07 Aug, 2020 IBBI (Insolvency Resolution Process for Corporate Persons) (Fourth Amendment) Regulations, 2020
- 06 Aug, 2020 IBBI (Voluntary Liquidation Process) (Second Amendment) Regulations, 2020
- 06 Aug, 2020 IBBI (Liquidation Process) (Third Amendment) Regulations, 2020
- 05 Aug, 2020 The Insolvency and Bankruptcy Board of India amends the Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016
- 05 Aug, 2020 Facilitation letter - In aid of Insolvency Professionals conducting Liquidation Process
- 01 Aug, 2020 The Insolvency and Bankruptcy Board of India Research Initiative, 2019 (Updated as on 31st July, 2020)
- 20 Jul, 2020 Webinar on "Contemporary Developments in the Insolvency & Bankruptcy Code, 2016" in association with NLIU, Bhopal
- 13 Jul, 2020 Aatma Nirbhar Bharat Package – Progress So Far
- 10 Jul, 2020 IBBI (Online Delivery of Educational Course and Continuing Professional Education by Insolvency Professional Agencies and Registered Valuers Organisations)Guidelines, 2020
- 03 Jul, 2020 IBBI (Insolvency Professionals) (Second Amendment) Regulations, 2020
- 01 Jul, 2020 Invitation of Public Comments: Discussion Paper on Restricting the number of assignments to be handled by IP
- 25 Jun, 2020 Panel of IPs prepared in accordance with 'Insolvency Professionals to act as Interim Resolution Professionals, Liquidators, Resolution Professionals and Bankruptcy Trustees (Recommendation) Guidelines, 2020' for the period from 1st July 2020 to 25th November 2020
- 24 Jun, 2020 Webinar on Impact of COVID 19 on the Insolvency and Bankruptcy regime Global and Indian responses
- 24 Jun, 2020 Report of the Committee of Experts to Examine the Need for an Institutional Framework for Regulation and Development of Valuation Professionals
- 23 Jun, 2020 Corporate Insolvency Resolution Processes yielding Resolution: as on 31st May, 2020
- 22 Jun, 2020 Provisional list of IPs prepared in accordance with, 'Insolvency Professionals to act as Interim Resolution Professionals, Liquidators, Resolution Professionals and Bankruptcy Trustees (Recommendation) Guidelines, 2020'
- 15 Jun, 2020 Resumption of Valuation Examination
- 12 Jun, 2020 IBBI reconstitutes Advisory Committee on Corporate Insolvency and Liquidation
- 11 Jun, 2020 In the matter of Mr. Dhanamjaya Reddy Lebaka, Insolvency Professional
- 11 Jun, 2020 In the matter of Mr. Vijay Kumar Garg, Insolvency Professional
- 09 Jun, 2020 Notice for appointment of Executive Director on deputation
- 09 Jun, 2020 National Online Quiz on Insolvency and Bankruptcy Code, 2016 from 1st July, 2020 - 31st July, 2020
- 05 Jun, 2020 Vacancy Circular for the position of Chair Professor for IBBI Research Chair
- 05 Jun, 2020 The Insolvency and Bankruptcy Code (Amendment) Ordinance, 2020
- 05 Jun, 2020 Webinar on "The Insolvency and Bankruptcy Code (Amendment) Ordinance, 2020" on Sunday, 7th June, 2020
- 04 Jun, 2020 Insolvency Professionals to act as Interim Resolution Professionals, Liquidators, Resolution Professionals and Bankruptcy Trustees (Recommendation) Guidelines, 2020
- 03 Jun, 2020 Information brochure on Insolvency Resolution Process and Bankruptcy Process for Personal Guarantors to Corporate Debtors
- 02 Jun, 2020 In the matter of Mr. Kanwal Chaudhary, Insolvency Professional
- 01 Jun, 2020 Suspension of enrolments for Valuation Examinations - Regarding
- 30 May, 2020 In the matter of Mr. Mohan Lal Jain, Insolvency Professional
- 27 May, 2020 Webinar on " Reviewing and Challenging Avoidable Transactions under IBC: How to maximise the assets" on Thursday, 28th May, 2020
- 27 May, 2020 Resumption of Limited Insolvency Examination
- 26 May, 2020 IBBI reconstitutes Advisory Committee on Service Providers
- 22 May, 2020 NCLAT Judgement- In the matter of State Bank of India Vs. M/s Metenere Ltd. CA(AT)(Ins) No. 76 of 2020
- 21 May, 2020 Webinar on "Management of Corporate Debtor as Going Concern; Operations Management" on Friday, 22nd May, 2020
- 21 May, 2020 Suspension of enrolments for the Valuation Examinations till 31st May 2020
- 19 May, 2020 Quarterly Newsletter For JAN-MAR, 2020
- 17 May, 2020 Atmanirbhar Bharat Part-5: Government Reforms and Enablers
- 15 May, 2020 Pre-Technical Bid Opening Meeting for Group Term Life Insurance for employees of IBBI on 18th May 2020 (Online)
- 14 May, 2020 Research Paper- Merger control for IRPs: Do acquisitions of distressed firms warrant competition scrutiny?
- 14 May, 2020 Webinar on "Valuations under IBC – Impact on account of COVID-19 pandemic" on Friday, 15th May, 2020
- 13 May, 2020 Notice-Cancellation of Annual Vacation of NCLAT
- 13 May, 2020 Notice-Cancellation of Summer Vacation of NCLT benches
- 12 May, 2020 Experience Sharing Session with Mr. R. Subramaniakumar, Administrator, DHFL scheduled on 13th May, 2020
- 12 May, 2020 Order of NCLT to file default record from the IU for application under section 7 of the Code
- 10 May, 2020 Webinar on "Information Utility – A key pillar of IBC ecosystem; Recent developments" on 12th May, 2020
- 08 May, 2020 Amendments in the Notification in the Ministry of Finance (Department of Revenue), No.11-2020- Central Tax, dated the 21st March, 2020
- 08 May, 2020 Expression of Interest for Group Term Life Insurance for Employees of IBBI
- 08 May, 2020 IBBI's communication dated 8th May 2020 - Role of Resolution Professional / Liquidator in respect of Avoidance Transactions
- 07 May, 2020 Interactive Sessions on issues faced in liquidations in the wake of COVID-19 pandemic on 9th May, 2020.
- 04 May, 2020 Interactive Sessions on issues faced in CIRPs and liquidations in the wake of COVID-19 pandemic on 6th and 9th May, 2020 respectively
- 28 Apr, 2020 Notice for appointment of Executive Director on deputation
- 27 Apr, 2020 In the matter of Mr. Ashwini Mehra, Insolvency Professional
- 24 Apr, 2020 IBBI (Insolvency Resolution Process for Corporate Persons) (Second Amendment) Regulations, 2020 effective from 25.03.2020
- 24 Apr, 2020 IBBI (Insolvency Resolution Process for Corporate Persons) (Third Amendment) Regulations, 2020 effective from 29th March 2020
- 24 Apr, 2020 IBBI (Insolvency Professionals) (Amendment) Regulations, 2020 effective from 28th March 2020
- 24 Apr, 2020 IBBI (Model Bye-Laws and Governing Board of Insolvency Professional Agencies) (Amendment) Regulations, 2020 effective from 28th March 2020
- 24 Apr, 2020 IBBI (Liquidation Process) (Second Amendment) Regulations, 2020 effective from 17th April 2020.
- 24 Apr, 2020 Cancellation of Notice inviting Tender for Comprehensive Annual Maintenance Contract for Information Technology Equipment
- 23 Apr, 2020 Governance Structure of the Registered Valuers Organisation
- 22 Apr, 2020 In the matter of Mr. Bhupesh Gupta, Insolvency Professional
- 20 Apr, 2020 In the matter of Mr. Koteswara Rao Karuchola, Insolvency Professional
- 17 Apr, 2020 To be published-IBBI (Liquidation Process) (Second Amendment) Regulations, 2020.
- 14 Apr, 2020 Suspension of enrolments for the Limited Insolvency Examination and the Valuation Examinations till 3rd May 2020
- 07 Apr, 2020 In the matter of Ultra Tech Cement Ltd. Vs. Union of India D.B. Civil Writ Petition No. 9480-2019
- 02 Apr, 2020 Annual Accounts of IBBI for FY 2017-18
- 31 Mar, 2020 Suspension of enrolments for the Limited Insolvency Examination and the Valuation Examinations extended till 14th April 2020
- 30 Mar, 2020 Suo Moto - CA(AT)(Ins) No. 01 of 2020 by NCLAT
- 29 Mar, 2020 To be published-IBBI (Insolvency Resolution Process for Corporate Persons) (Third Amendment)Regulations, 2020
- 28 Mar, 2020 To be published-IBBI (Insolvency Professionals) (Amendment) Regulations, 2020
- 28 Mar, 2020 To be published- IBBI (Model Bye-Laws and Governing Board of Insolvency Professional Agencies) (Amendment) Regulations, 2020
- 28 Mar, 2020 Corrigendum: Notice Inviting Tender for Comprehensive Annual Maintenance Contract of IT Equipment
- 27 Mar, 2020 RBI - Statement on Development and Regulatory Policies
- 25 Mar, 2020 To be published-IBBI (Insolvency Resolution Process for Corporate Persons) (Second Amendment) Regulations, 2020.
- 25 Mar, 2020 Panel of IPs prepared in accordance with 'Guidelines for Appointment of Insolvency Professionals as Administrators under the Securities and Exchange Board of India (Appointment of Administrator and Procedure for Refunding to the Investors) Regulations, 2018' for appointment as Administrator for a period from 1st April 2020 to 30th September 2020
- 24 Mar, 2020 Notification under section 4 of the Insolvency and Bankrutpcy Code, 2016
- 24 Mar, 2020 Finance Minister announces several relief measures relating to Statutory and Regulatory compliance matters across Sectors in view of COVID-19 outbreak
- 23 Mar, 2020 Sou Motu Writ Petition (Civil) No(s) 3 -2020 in Congnizance for Extension of Limitation
- 23 Mar, 2020 Notice-Closing of NCLT benches till 31st March, 2020
- 22 Mar, 2020 Notification No.11-2020 under CGST Act, 2017 regarding registration of corporate debtor under CIRP as a class of person
- 20 Mar, 2020 Notification under section 5(15) of the Insolvency and Bankruptcy Code, 2016
- 20 Mar, 2020 Extent of the Insolvency and Bankruptcy Code, 2016 to whole of India
- 20 Mar, 2020 In the matter of Mr. Tarun Jaggi, Insolvency Professional
- 20 Mar, 2020 Pre-registration Educational Course under the IBBI (Insolvency Professional) Regulations, 2016
- 20 Mar, 2020 Educational Course and Continuing Education under the Companies (Registered Valuers and Valuation) Rules, 2017
- 20 Mar, 2020 Appeal to Insolvency Professionals
- 20 Mar, 2020 Suspension of enrolments for the Limited Insolvency Examination and the Valuation Examinations from 21st March 2020 to 31st March 2020
- 19 Mar, 2020 Notice-Closing of filing counters of NCLT benches
- 19 Mar, 2020 Provisional list of IPs prepared in accordance with 'Guidelines for Appointment of IPs as Administrators under the SEBI (Appointment of Administrator and Procedure for Refunding to the Investors) Regulations,2018 for appointment as Administrator for a period from 1st April 2020 to 30th September 2020.
- 18 Mar, 2020 Webinar on “Case study of successful resolution of Ruchi Soya Industries Ltd” on 20th March, 2020.
- 17 Mar, 2020 Annual Report 2017-18 [Hindi]
- 17 Mar, 2020 Annual Rreport 2017-18 [English]
- 17 Mar, 2020 Notice Inviting Tender for Comprehensive Annual Maintenance Contract of IT Equipment
- 17 Mar, 2020 Feature for modification of CIRP Forms submitted by an IP in compliance of regulation 40B of the CIRP Regulations, 2016
- 15 Mar, 2020 Constitution of NCLAT Bench at Chennai
- 14 Mar, 2020 Article- Achievement of the Insolvency Code is that debtors now resolve defaults in early stages- In The Indian Express
- 13 Mar, 2020 In the matter of Mr. Arun Kumar Gupta, Insolvency Professional
- 13 Mar, 2020 The Insolvency and Bankruptcy Code (Amendment) Act, 2020
- 11 Mar, 2020 Order in the matter of RV Registration
- 11 Mar, 2020 Postponement of IP Conclave - “Building the Institution of Insolvency Professionals” scheduled on 16th March 2020 at Mumbai
- 08 Mar, 2020 IBBI organises Seminar on the occasion of International Women's Day
- 07 Mar, 2020 Filing of forms in the Registry (MCA-21) by the IRP or RP or Liquidator appointed under IBC
- 06 Mar, 2020 Insolvency and Bankruptcy Board of India organises Seminar on “MSMEs and Insolvency and Bankruptcy Code, 2016”
- 05 Mar, 2020 Invitation for IP Conclave - “Building the Institution of Insolvency Professionals” scheduled on 16th March 2020 at Mumbai
- 05 Mar, 2020 Article- Moving up in ‘ease of resolving insolvency’- In Business line
- 05 Mar, 2020 Article- Whose company is it anyway? - In Financial Express
- 05 Mar, 2020 Article- Why the life of a company is as precious as that of a human- In Financial Express
- 05 Mar, 2020 Article-Whose company is it anyway? - In Financial Express
- 04 Mar, 2020 6th Report of Standing Committee on Finance on the Insolvency and Bankruptcy (Second Amendment) Bill, 2019
- 02 Mar, 2020 Invitation for Seminar on “MSMEs and Insolvency and Bankruptcy Code” scheduled on 6th March, 2020 at New Delhi
- 02 Mar, 2020 Interview -Financial Express- 80% of stressed assets are resolved via IBC, only 20% in liquidation
- 28 Feb, 2020 Notice - Extension of last date of applications for the posts of CGM/GM/DGM/AGM
- 27 Feb, 2020 In the matter of Mr. Dushyant C. Dave, Insolvency Professional
- 27 Feb, 2020 Invitation for Seminar on the occasion of International Women's Day scheduled on 8th March, 2020 at New Delhi
- 27 Feb, 2020 Guidelines for Appointment of Insolvency Professionals as Administrators under the Securities and Exchange Board of India (Appointment of Administrator and Procedure for Refunding to the Investors) Regulations, 2018
- 27 Feb, 2020 Summary - Judgement dated 26th February, 2020 of the Hon'ble Supreme Court of India in the matter of Anuj Jain, IRP for Jaypee Infratech Limited Vs Axis Bank Limited etc. etc. [Civil Appeal Nos. 8512-8527 of 2019 and other petitions]
- 26 Feb, 2020 In the matter of Ms. Kavitha Surana, Insolvency Professional
- 26 Feb, 2020 Judgement- In the matter of Civil Appeal Nos. 8512-8527 of 2019 and connected cases
- 21 Feb, 2020 Addendum-Constitution of committee for recommending rules and regulatory framework for smooth implementation of proposed cross border Insolvency provisions in the IBC, 2016
- 20 Feb, 2020 Report of the Insolvency Law Committee-Feb 2020
- 18 Feb, 2020 In the matter of Liberty House Group Pte. Ltd. Vs. State Bank of India & Ors CA(AT)(Ins)724-725,870 of 2019
- 18 Feb, 2020 MCA Circular for filing of various forms in the Registry (MCA-21) by IPs appointed under IBC, 2016
- 15 Feb, 2020 Quarterly Newsletter For Oct-Dec, 2019
- 14 Feb, 2020 IBBI invites Public comments on Discussion Paper on Corporate Insolvency Resolution Process
- 13 Feb, 2020 Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) (Amendment) Regulations, 2020
- 07 Feb, 2020 Notice for appointment of Deputy General Manager/Assistant General Manager on deputation
- 07 Feb, 2020 Notice for appointment of Chief General Manager/General Manager on deputation
- 07 Feb, 2020 Notice for Engagement of Research Associates
- 04 Feb, 2020 Chapter 4 of Economic Survey 2019-20 Vol II
- 28 Jan, 2020 Transfer of Membership from one RVO to another
- 27 Jan, 2020 In the matter of RV Registration
- 23 Jan, 2020 Constitution of committee for recommending rules and regulatory framework for smooth implementation of proposed cross border Insolvency provisions in the Insolvency and Bankruptcy Code, 2016
- 23 Jan, 2020 IICA invites applications for Graduate Insolvency Programme
- 20 Jan, 2020 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
- 19 Jan, 2020 IBBI (Voluntary Liquidation Process) (Amendment) Regulations, 2020
- 17 Jan, 2020 Invitation of application for 6th Advanced Workshop for IPs at Hyderabad on 7th and 8th February, 2020
- 09 Jan, 2020 Invitation of application for 5th Advanced Workshop for IPs at Chennai on 24th and 25th January, 2020
- 09 Jan, 2020 Circular- Deposit of unclaimed dividends and / or undistributed proceeds of liquidation process in accordance with regulation 46 of the IBBI (Liquidation Process) Regulations, 2016
- 08 Jan, 2020 Order in the matter of Mr. Mukesh Kumar Rathi, Registered Valuer
- 06 Jan, 2020 IBBI amends the IBBI (Liquidation Process) Regulations, 2016
- 04 Jan, 2020 Notification - regarding look after arrangement for office of President NCLT
- 02 Jan, 2020 One Day Workshops on Insolvency Resolution and Bankruptcy of Personal Guarantors to Corporate Debtors
- 01 Jan, 2020 Panel of Insolvency Professionals recommended for appointment as Interim Resolution Professional (IRP), Liquidator, Resolution Professionals (RP) and Bankruptcy Trustee (BT) for the period from 01/01/2020 to 30/06/2020
- 29 Dec, 2019 The Insolvency and Bankruptcy Code (Amendment) Ordinance, 2019
- 29 Dec, 2019 Provisional list of IPs prepared in accordance with, 'Insolvency Professionals to act as Interim Resolution Professionals, Liquidators, Resolution Professionals and Bankruptcy Trustees,(Recommendation) Guidelines, 2019
- 26 Dec, 2019 Corporate Insolvency Resolution Processes Yielding Resolution: As on 30th November, 2019
- 24 Dec, 2019 Cabinet approves Promulgation of the Insolvency and Bankruptcy Code (Amendment) Ordinance, 2019
- 17 Dec, 2019 Press Release: Conference on ‘Insolvency and Bankruptcy Code, 2016: Impact on Markets and the Economy’
- 16 Dec, 2019 Expression of Interest to be in the Panel under Insolvency Professionals to act as Interim Resolution Professionals, Liquidators, Resolution Professionals and Bankruptcy Trustees (Recommendation) Guidelines, 2019
- 15 Dec, 2019 IBBI and Vidhi Centre for Legal Policy is organising conference on "Insolvency and Bankruptcy Code, 2016: Impact on Markets and the Economy
- 15 Dec, 2019 Press Release- Year End Review -2019 of Ministry of Corporate Affairs
- 12 Dec, 2019 The Insolvency and Bankruptcy Code (Second Amendment) Bill, 2019
- 11 Dec, 2019 Cabinet approves Insolvency and Bankruptcy Code (Second Amendment) Bill, 2019
- 06 Dec, 2019 Clarification-Voting on behalf of creditors in a class in the CIRP of Jaypee Infratech Limited
- 05 Dec, 2019 Order in the matter of IP Registration
- 01 Dec, 2019 IBBI (Insolvency Resolution Process for Corporate Persons) (Third Amendment) Regulations, 2019
- 28 Nov, 2019 Insolvency Professionals to act as Interim Resolution Professionals, Liquidators, Resolution Professionals and Bankruptcy Trustees (Recommendation) Guidelines, 2019
- 22 Nov, 2019 Invitation of application for 4th Advanced IP Workshop at Bengaluru on 13th December and 14th December, 2019
- 22 Nov, 2019 Reserve Bank of India Appoints an Advisory Committee to Advise the Administrator of Dewan Housing Finance Corporation Ltd
- 22 Nov, 2019 Invitation for one-day Workshop on Insolvency and Bankruptcy of Personal Guarantors to Corporate Debtors on 30th November, 2019 (Saturday) at New Delhi
- 20 Nov, 2019 The IBBI notifies Regulations for Insolvency Resolution and Bankruptcy Proceedings of Personal Guarantors to Corporate Debtors.
- 20 Nov, 2019 IBBI (Bankruptcy Process for Personal Guarantors to Corporate Debtors) Regulations, 2019 effective from 1st December 2019
- 20 Nov, 2019 IBBI (Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Regulations, 2019 effective from 1st December 2019
- 20 Nov, 2019 RBI Press Release-Supersession of the Board of Directors and Appointment of Administrator– Dewan Housing Finance Corporation Limited
- 18 Nov, 2019 Notification under section 227 of the Insolvency and Bankruptcy Code, 2016
- 15 Nov, 2019 MCA notifies Insolvency and Bankruptcy (Insolvency and Liquidation Proceedings of Financial Service Providers and application to Adjudicating Authority) Rules, 2019 (Rules)
- 15 Nov, 2019 Notification of provisions under the Insolvency and Bankruptcy Code, 2016 relating to Personal Guarantors to corporate debtors
- 15 Nov, 2019 The Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019
- 15 Nov, 2019 The Insolvency and Bankruptcy (Application to Adjudicating Authority for Bankruptcy Process for Personal Guarantors to Corporate Guarantors) Rules, 2019
- 14 Nov, 2019 Mr. Sudhaker Shukla takes charge as Whole Time Member, IBBI
- 14 Nov, 2019 Order- In the matter of Mr. Mahender Kumar Khandelwal, Insolvency Professional
- 11 Nov, 2019 Letter to IPs regarding Compliance with the provisions of Section 12 of the Code
- 06 Nov, 2019 In the matter of Jaiprakash Associates Ltd. & Anr. Vs. IDBI Bank Ltd. & Anr. (D. NO. 27229-2019) with Civil Appeal No. 6486-2019
- 03 Nov, 2019 IBBI invites Public comments on Discussion Paper on Corporate Liquidation Process
- 03 Nov, 2019 IBBI invites Public comments on Discussion Paper on Corporate Insolvency Resolution Process
- 31 Oct, 2019 IBBI (Insolvency Professionals) (Second Amendment) Regulations, 2019
- 30 Oct, 2019 Notice for Appointment of Chief Technology Officer (CTO) on deputation
- 25 Oct, 2019 IBBI Newsletter for Jul-Sep, 2019
- 24 Oct, 2019 Participate in the Fight against Corruption - Take Integrity Pledge
- 17 Oct, 2019 Notice for appointment of Manager/Assistant Manager on deputation
- 17 Oct, 2019 Notice for appointment of Deputy General Manager/Assistant General Manager on deputation
- 17 Oct, 2019 Notice for appointment of Chief General Manager/General Manager on deputation
- 15 Oct, 2019 Appointment of Shri Sudhaker Shukla (IES:1985) as Whole-Time Member, Insolvency and Bankruptcy Board of India
- 14 Oct, 2019 Invitation of application for 3rd Advanced IP Workshop at Mumbai on 15th November and 16th November, 2019
- 11 Oct, 2019 Report of the Working Group on Group Insolvency
- 10 Oct, 2019 Invitation of application for 2nd Advanced IP Workshop at Chandigarh on 1st November and 2nd November, 2019
- 08 Oct, 2019 Invitation of public views / suggestions on the Institutional framework for regulation and development of Valuation Professionals
- 06 Oct, 2019 Insolvency and Bankruptcy Board of India organises Insolvency and Bankruptcy Awareness Programme at Gandhinagar, Gujarat
- 05 Oct, 2019 Vacancy Notification for 'IBBI - Insolvency and Bankruptcy Law Research Chair' at IICA
- 03 Oct, 2019 Publication: Insolvency and Bankruptcy Code - A Miscellany of Perspectives
- 02 Oct, 2019 Insolvency and Bankruptcy Board of India celebrates Third Annual Day on 1st October, 2019.
- 30 Sep, 2019 Filing of forms for the purpose of monitoring corporate insolvency resolution processes and performance of insolvency professionals under the Insolvency and Bankruptcy Code, 2016 and the regulations made thereunder
- 30 Sep, 2019 Panel of IPs [prepared in accordance with 'Guidelines for Appointment of IPs as Administrators under the SEBI (Appointment of Administrator and Procedure for Refunding to the Investors) Regulations, 2018'] for appointment as Administrator for a period from 1st October, 2019 – 31st March, 2020
- 28 Sep, 2019 IBBI celebrates its Third Annual Day
- 28 Sep, 2019 Awareness Programme on IBC, 2016 scheduled on 5th October, 2019 at Gujarat National Law University, Gandhinagar
- 24 Sep, 2019 Provisional list of IPs prepared in accordance with Guidelines for Appointment of IPs as Administrators under the SEBI (Appointment of Administrator and Procedure for Refunding to the Investors) Regulations, 2018 for appointment as Administrator for a period from 1st October 2019 to 31st March 2020
- 18 Sep, 2019 IBBI organises awareness programme on Insolvency and Bankruptcy Code at Kochi, Kerala
- 16 Sep, 2019 Valuation required under the provisions of the Companies Act, 2013 and the Insolvency and Bankruptcy Code, 2016
- 13 Sep, 2019 Excerpt from the Report of the Task Force on the Development of Secondary Market for Corporate Loans
- 13 Sep, 2019 EoI under Guidelines for Appointment of Insolvency Professionals as Administrators under the Securities and Exchange Board of India (Appointment of Administrator and Procedure for Refunding to the Investors) Regulations, 2018
- 12 Sep, 2019 Guidelines for Appointment of Insolvency Professionals as Administrators under the Securities and Exchange Board of India (Appointment of Administrator and Procedure for Refunding to the Investors) Regulations, 2018
- 11 Sep, 2019 Cancellation of “Request for Proposal for Appointment of Consultants for Providing Accounting Support and Related Services to IBBI’’
- 11 Sep, 2019 Request for Proposal for Appointment of Experts for Filing Statutory Returns
- 10 Sep, 2019 IIIPI invites applications for the post of Managing Director (on Contractual basis)
- 07 Sep, 2019 Statutory Repositories under regulation 21(2)(c)(ii) of the Insolvency and Bankruptcy Board of India (Information Utilities) Regulations, 2017
- 30 Aug, 2019 Constitution of a Committee of Experts to examine the need for an Institutional framework for regulation and developement of valuation professionals regarding
- 29 Aug, 2019 ICSI IIP invites applications for the post of Managing Director (on Contractual basis)
- 28 Aug, 2019 Corporate Insolvency Resolution Processes Yielding Resolution: As on 30th June, 2019
- 26 Aug, 2019 inviting online applications for - Filling up of 06 (six) posts of Judicial Member and 05 (five) posts of Technical Members in the National Company Law Tribunal (NCLT)
- 24 Aug, 2019 IBBI organises a Workshop on - Committee of Creditors: An Institution of Public Trust.
- 23 Aug, 2019 Invitation of application for 18th IP Workshop at Kolkata, West Bengal on 20th and 21st September, 2019
- 22 Aug, 2019 In the matter of S3 Electricals and Electronics Private Limited Vs. Brian Lau & Anr. Civil Appeal No. 103-2018
- 19 Aug, 2019 Invitation to Scheduled Commercial Banks for One-day Workshop on “Committee of Creditors: An Institution of Public Trust” on 24th August, 2019 at Gurugram
- 18 Aug, 2019 IBBI organises Seminar on -Insolvency and Bankruptcy Code, 2016- at Bhopal
- 17 Aug, 2019 Mr. Pawan Kumar takes charge as Executive Director, IBBI
- 17 Aug, 2019 Notification under the Insolvency and Bankruptcy Code, 2016
- 16 Aug, 2019 Constitution of Sub-Committee of Insolvency law committee for Notification of Financial Service Providers (FSPs) under Section 227
- 14 Aug, 2019 Filing of Forms for the purpose of monitoring CIRPs and performance of IPs under the IBC, 2016 and the regulations made thereunder
- 09 Aug, 2019 Supreme Court order in the matter of Pioneer Urban Land and Infrastructure limited & Anr. Vs. Union of India & Ors Writ Petition (Civil) No. 43-2019 and other petitions
- 09 Aug, 2019 Summary- Judgement dated 9th August, 2019 of the Hon’ble Supreme Court of India in the matter of Pioneer Urban Land and Infrastructure Limited and Anr. Vs. Union of India & Ors. WP (C) No. 43/2019 and other petitions.
- 08 Aug, 2019 Engagement of Consultant (Valuation) on Contract Basis
- 06 Aug, 2019 Insolvency and Bankruptcy Board of India (Continuing Professional Education for Insolvency Professionals) Guidelines, 2019
- 06 Aug, 2019 The Insolvency and Bankruptcy Code (Amendment) Act, 2019
- 02 Aug, 2019 Insolvency and Bankruptcy Code is success story of India's economic reforms: Vice President
- 31 Jul, 2019 IBBI Newsletter for Apr-Jun, 2019
- 30 Jul, 2019 RBI Circular-External Commercial Borrowings (ECB) Policy and Rationalisation of End-Use Provisions
- 25 Jul, 2019 Amendments to Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016 and the Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016
- 25 Jul, 2019 IBBI (Liquidation Process) (Amendment) Regulations, 2019
- 25 Jul, 2019 IBBI (Information Utilities) (Amendment) Regulations, 2019
- 25 Jul, 2019 IBBI (Insolvency Resolution Process for Corporate Persons) (Second Amendment) Regulations, 2019
- 25 Jul, 2019 Constitution of Benches of NCLT
- 24 Jul, 2019 Notice for appointment of Deputy General Manager/Assistant General Manager on deputation
- 24 Jul, 2019 The Insolvency and Bankruptcy Code (Amendment) Bill, 2019
- 24 Jul, 2019 Appointment of Part-Time Members in IBBI
- 23 Jul, 2019 IBBI amends (i) the Insolvency and Bankruptcy Board of India (Insolvency Professionals) Regulations, 2016, and (ii) the Insolvency and Bankruptcy Board of India (Model Bye-Laws and Governing Board of Insolvency Professional Agencies) Regulations, 2016.
- 23 Jul, 2019 IBBI (Engagement of Research Associates and Consultants) (Amendment) Regulations, 2019
- 23 Jul, 2019 IBBI (Procedure for Governing Board Meetings) (Amendment) Regulations, 2019
- 23 Jul, 2019 IBBI (Model Bye-Laws and Governing Board of Insolvency Professional Agencies) (Amendment) Regulations, 2019
- 23 Jul, 2019 IBBI (Insolvency Professional Agencies) (Amendment) Regulations, 2019
- 23 Jul, 2019 IBBI (Insolvency Professionals) (Amendment) Regulations, 2019
- 23 Jul, 2019 Annual Report 2016-17 [English]
- 23 Jul, 2019 Annual Report 2016-17 [Hindi]
- 17 Jul, 2019 Order-In the matter of Mr.Tapas Mallik erstwhile Insolvency Professional
- 17 Jul, 2019 Press Release : Insolvency and Bankruptcy Code (Amendment) Bill, 2019
- 15 Jul, 2019 Corrigendum 4: Invitation of Application for Empanelment for Platform for Distressed Assets (PDAs)
- 12 Jul, 2019 Invitation of application for the post of Whole Time Member in the Insolvency and Bankruptcy Board of India
- 11 Jul, 2019 Order of NCLAT- Insolvency and Bankruptcy Board of India (IBBI) Vs Shri Rishi Prakash Vats & Ors. CA (AT) (Insolvency) No.324-2019
- 09 Jul, 2019 IICA welcomes the inaugural batch of its flagship Graduate Insolvency Programme
- 08 Jul, 2019 Corrigendum - 3: Invitation of Application for Platform for Distressed Assets
- 06 Jul, 2019 Order in the Matter of RV Registration
- 05 Jul, 2019 Clarifications on the queries pertaining to Invitation of Application for Empanelment for Platform for Distressed Assets(PDAs)
- 04 Jul, 2019 Order of NCLAT- In the matter of Standard Chartered Bank & Ors. Vs. Satish Kumar Gupta, R.P.of Essar Steel Ltd. & Ors. CA(AT)(Insolvency) No. 181 and others-2019
- 04 Jul, 2019 Chapter 3 of Economic Survey 2018-19 Vol II
- 03 Jul, 2019 Invitation of application for 1st Advance Workshop for Insolvency Professionals at New Delhi on 30th and 31st August, 2019
- 03 Jul, 2019 Corrigendum 2: Invitation of Application for Empanelment for Platform for Distressed Assets(PDAs)
- 01 Jul, 2019 The Insolvency and Bankruptcy Board of India Research Initiative, 2019
- 01 Jul, 2019 IBBI announces 'The Insolvency and Bankruptcy Board of India Research Initiative, 2019'.
- 29 Jun, 2019 IBBI organises Workshop on - Committee of Creditors: An Institution of Public Trust, in Chennai on 29th June, 2019
- 28 Jun, 2019 Panel of IPs recommended for appointment as IRP and Liquidator for the period from 1st July to 31st December 2019
- 27 Jun, 2019 Invitation of application for 17th IP Workshop at Chennai on 26th and 27th July, 2019
- 23 Jun, 2019 Invitation to Scheduled Commercial Banks for One-day Workshop on 'Committee of Creditors: An Institution of Public Trust' on 29th June, 2019 at Chennai.
- 20 Jun, 2019 Request for Proposal for Appointment of Consultants for Providing Accounting Support and Related Services to IBBI
- 20 Jun, 2019 Cancellation of Request for Proposal for Appointment of Consultants for Providing Accounting Support and Related Services to IBBI
- 20 Jun, 2019 Excerpt from the address by Hon'ble President of India, Shri Ram Nath Kovind to the Joint Session of Parliament at New Delhi
- 19 Jun, 2019 Provisional list of IPs prepared in accordance with, 'Insolvency Professionals to act as Interim Resolution Professionals and Liquidators (Recommendation) Guidelines, 2019.
- 19 Jun, 2019 Order- Posting of Judicial and Technical Members of NCLT
- 14 Jun, 2019 Notice for Appointment of Chief Technology Officer (CTO) on deputation.
- 14 Jun, 2019 Corrigendum: Invitation of Application for Empanelment for Platform for Distressed Assets(PDAs)
- 12 Jun, 2019 Invitation of Application for Empanelment for Platform for Distressed Assets (PDAs)
- 11 Jun, 2019 Appointment of Part-Time Member in IBBI
- 10 Jun, 2019 Order- In the matter of IDBI Bank Limited Vs Mr. Anuj Jain IRP Jaypee Infratech Ltd. and Anr. IA No. 1857-2019 CA AT (Insolvency) No. 536-2019
- 09 Jun, 2019 Publication- Understanding the Insolvency and Bankruptcy Code, 2016: Analysing developments in jurisprudence
- 09 Jun, 2019 IBBI organises National Seminar on Valuation in New Delhi on 8th June, 2019
- 09 Jun, 2019 Release of publication -Understanding the Insolvency and Bankruptcy Code, 2016: Analysing developments in jurisprudence
- 08 Jun, 2019 Roadshow on Insolvency and Bankruptcy Code - A New Paradigm for Stressed Assets in Singapore on 6th and 7th June, 2019.
- 07 Jun, 2019 Expression of Interest to be in the Panel under Insolvency Professionals to act as Interim Resolution Professionals and Liquidators (Recommendation) Guidelines, 2019
- 07 Jun, 2019 RBI (Prudential Framework for Resolution of Stressed Assets) Directions 2019
- 04 Jun, 2019 Order in the matter of IDBI Bank Limited Vs Jaypee Infratech Limited CA No. 495 (PB) -2019 with CA No.223-ALD-2018 & CA No. 266-ALD-2018 in CP No. (IB) 77-ALD-2017
- 01 Jun, 2019 National Seminar on Valuation on 8th June, 2019 at New Delhi
- 28 May, 2019 Insolvency and Bankruptcy Roadshow in Singapore on 6th-7th June
- 23 May, 2019 Corporate Insolvency Resolution Processes Ending with Order of Liquidation : As on 31st March, 2019
- 23 May, 2019 Invitation to Scheduled Commercial Banks for One-day Workshop on 'Committee of Creditors: An Institution of Public Trust' on 29th June, 2019 at Chennai
- 22 May, 2019 Study Material for the Valuation Examination - Securities or Financial Assets Prepared by IOVRVF
- 16 May, 2019 Invitation of application for 16th IP Workshop at Ahmedabad, Gujarat on 14th and 15th June, 2019.
- 14 May, 2019 Insolvency Professionals to act as Interim Resolution Professionals and Liquidators (Recommendation) Guidelines, 2019
- 14 May, 2019 Order-In the matter of IP Registration
- 12 May, 2019 IBBI invites comment on Discussion Paper on Insolvency Professionals Regulations
- 11 May, 2019 IBBI organises a Conference on Law and Economics of Insolvency and Bankruptcy at Ranchi.
- 08 May, 2019 IBBI invites comments on Discussion Paper on Insolvency Professional Agencies & Information Utilities Regulations
- 08 May, 2019 IBBI invites comment on Discussion Paper on Corporate Insolvency Resolution Process
- 08 May, 2019 Corporate Insolvency Resolution Processes Yielding Resolution: As on 31st March, 2019
- 08 May, 2019 Invitation of Public comments on the draft Insolvency and Bankruptcy (Application to Adjudicating Authority for Bankruptcy Process for Personal Guarantors to Corporate Debtors) Rules, 2019
- 03 May, 2019 Regarding news item in IANS India - Huge gap in 12 NPA cases' dues with liquidation value: IBBI
- 03 May, 2019 Appointment to the posts of Judicial Member and Technical Member in NCLT
- 02 May, 2019 Circular-Temporary Surrender and Revival of Professional Membership of an Insolvency Professional
- 30 Apr, 2019 National Seminar on Valuation on 8th June, 2019 at New Delhi
- 27 Apr, 2019 IBBI Newsletter January-March, 2019
- 27 Apr, 2019 IBBI invites comments on Discussion Paper on Corporate Liquidation Process along with Draft Regulations
- 26 Apr, 2019 IBBI invites comments on Bankruptcy Process for Personal Guarantors to Corporate Debtors
- 26 Apr, 2019 Roadshow on "Insolvency and Bankruptcy Code - A New Paradigm for Stressed Assets" in Hong Kong on 24th - 26th April 2019
- 23 Apr, 2019 Request for Proposal for Appointment of Consultants for Providing Accounting Support and Related Services to IBBI
- 22 Apr, 2019 Cancellation of Request for Proposal for Appointment of Consultants for providing Accounting Support and Related Services to IBBI
- 22 Apr, 2019 IBBI organises Workshop on Committee of Creditors: An Institution of Public Trust at Kolkata
- 22 Apr, 2019 Regarding the news item in The New Indian Express - Centre mulls plugging gaps in bankruptcy law
- 17 Apr, 2019 Notice for appointment of Deputy General Manager/Assistant General Manager on deputation
- 17 Apr, 2019 Order- In the matter of Mr. Sanjay Kumar Ruia, Insolvency Professional
- 17 Apr, 2019 IBBI organises Conference on 'Law & Economics of Insolvency & Bankruptcy' at Ranchi
- 16 Apr, 2019 Regarding news item in Economic Times-Banks Recoveries from IBC Cases Falling
- 16 Apr, 2019 IICA invites applications for Graduate Insolvency Programme
- 16 Apr, 2019 Ministry of Corporate Affairs invites comments from stakeholders on the Insolvency and Bankruptcy Code, 2016 and the Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016
- 15 Apr, 2019 Registration/ Enrolment link for Valuation Examination
- 15 Apr, 2019 IICA Vacancy Notice for 'IBBI-Insolvency and Bankruptcy Law Research Chair'
- 13 Apr, 2019 Invitation to Scheduled Commercial Banks for One-day Workshop on Committee of Creditors An Institution of Public Trust on 22nd April, 2019 at Kolkata
- 13 Apr, 2019 Insolvency and Bankruptcy Roadshow in Hong Kong on 24th-26th April, 2019
- 12 Apr, 2019 Circular- Compliance with regulations 7(2) (ca) and 13 (2) (ca) of IBBI (Insolvency Professionals) Regulations, 2016
- 10 Apr, 2019 Panel of IPs prepared in accordance with Guidelines for Appointment of IPs as Administrators under the SEBI Appointment of Administrator and Procedure for Refunding to the Investors Regulations, 2018
- 08 Apr, 2019 Request for Proposal for Appointment of Consultants for Providing Accounting Support and Related Services to IBBI
- 08 Apr, 2019 Cancellation of Tender for Request for Proposal for Appointment of Consultants for Providing Accounting Support and Related Services to IBBI
- 06 Apr, 2019 Regarding article in "The Week"- Modi report card: What has BJP govt done to help India's bleeding banking sector?
- 05 Apr, 2019 Provisional list of IPs prepared in accordance with Guidelines for Appointment of IPs as Administrators under the SEBI (Appointment of Administrator and Procedure for Refunding to the Investors) Regulations, 2018
- 02 Apr, 2019 Regarding News Item - IBC takes 300 days, BIFR took 5-8 yrs; IBBI Chief
- 02 Apr, 2019 In the matter of Dharani Sugars and Chemicals Ltd. Vs. Union of India & Ors. Transferred Case (Civiil) No. 66 of 2018 In Transfer Petition (Civil) No. 1399 of 2018
- 02 Apr, 2019 Brief of Judgement dated 2nd April, 2019 of Hon'ble Supreme Court of India in Dharani Sugars and Chemicals Ltd. Vs Union of India & Ors
- 02 Apr, 2019 Empanelment of IPs to be appointed as Administrator, remuneration and other incidental and connected matters under the SEBI (Appointment of Administrator and Procedure for Refunding to the Investors) Regulations, 2018
- 02 Apr, 2019 In the matter of The Deputy Director Directorate of Enforcement Delhi Vs Axis Bank and Ors CRL. A. 143-2018 and Crl M A 2262-2018
- 30 Mar, 2019 Syllabus for Limited Insolvency Examination w.e.f. 1st July, 2019
- 29 Mar, 2019 In the matter of Dhinal Shah Vs Bharati Defence Infrastructure Ltd. & Anr CA (AT) No.175 -2019
- 27 Mar, 2019 Invitation for application for 15th IP Workshop at Jaipur on 12th and 13th April, 2019
- 26 Mar, 2019 Guidelines for Appointment of IPs as Administrators under the SEBI (Appointment of Administrator and Procedure for Refunding to the Investors) Regulations, 2018
- 26 Mar, 2019 EoI under Guidelines for Appointment of Insolvency Professionals as Administrators under the Securities and Exchange Board of India (Appointment of Administrator and Procedure for Refunding to the Investors) Regulations, 2018
- 21 Mar, 2019 Order in the matter of Pr. Director General of Income Tax(Admn.&TPS) Vs.M/s Synergies Dooray Automative Ltd.& Ors.
- 20 Mar, 2019 Order in the matter of IP registration
- 19 Mar, 2019 IBBI signs Memorandum of Understanding with Securities and Exchange Board of India
- 19 Mar, 2019 The Insolvency and Bankruptcy (Application to Adjudicating Authority) Amendment Rules, 2019
- 19 Mar, 2019 Acceptance of resignation of Ms. Suman Saxena from the post of Whole-time Member
- 16 Mar, 2019 IBBI and SIPI organise a Roundtable on ‘Insolvency and Bankruptcy Code, 2016: Looking Ahead - Global Learning, Local Application’ on 15th - 16th March, 2019
- 13 Mar, 2019 Engagement of Research Associates/Consultants in Law/Economics/Public Policy/Business Management in the Insolvency and Bankruptcy Board of India on Contract Basis.
- 12 Mar, 2019 Round table on Insolvency & Bankruptcy Code - Looking Ahead - Global Learning, Local Application at New Delhi.
- 11 Mar, 2019 Order in the matter of M/s Andhra Bank Vs M/s Sterling Biotech Limited
- 08 Mar, 2019 Tender for Proposal for Appointment of Internal Auditor to IBBI
- 08 Mar, 2019 Tender for Request for Proposal for Appointment of Consultants for Providing Accounting Support and Related Services
- 08 Mar, 2019 CANCELLATION OF “TENDER FOR REQUEST FOR PROPOSAL FOR APPOINTMENT OF CONSULTANTS FOR PROVIDING ACCOUNTING SUPPORT AND RELATED SERVICES TO IBBI"
- 08 Mar, 2019 CANCELLATION OF "TENDER FOR PROPOSAL FOR APPOINTMENT OF INTERNAL AUDITOR TO IBBI"
- 08 Mar, 2019 Constitution of NCLT Bench Indore at Indore and NCLT Bench Amravati at Amravati
- 08 Mar, 2019 Order in the matter of Essar steel India Ltd and State Bank of India and Standard Charted Bank
- 06 Mar, 2019 Facing risks like excess capex on proposed Essar acquisition: ArcelorMittal
- 06 Mar, 2019 IBBI signs a Cooperation Agreement with the International Finance Corporation
- 06 Mar, 2019 Re-Constitution of Insolvency Law Committee as Standing Committee for review of implementation of IBC, 2016
- 04 Mar, 2019 Three-Day International Conference on Insolvency and Bankruptcy Laws: Global Response
- 01 Mar, 2019 A charter of responsibilities of IPs and CoC
- 01 Mar, 2019 Appointment of Dr. Rajiv Mani as Ex-officio member in the Insolvency and Bankruptcy Board of India
- 01 Mar, 2019 Notification under section 7(1) of the Insolvency and Bankruptcy Code, 2016
- 28 Feb, 2019 Study Material for the Valuation Examination - Plant & Machinery Prepared by CVSRTA
- 27 Feb, 2019 Study Material for the Valuation Examination - Land and Building Prepared by CVSRTA
- 23 Feb, 2019 IBBI organizes a "National Valuation Symposium"
- 22 Feb, 2019 Order in the matter of Liberty House Group PTE Ltd.(Plantiff) and State Bank Of India & Ors(Defendants).
- 22 Feb, 2019 Corporate Insolvency Resolution Processes Yielding Resolution Plans: As on 31st December, 2018
- 21 Feb, 2019 Order- In the matter of Ms. Bhavna Sanjay Ruia, Insolvency Professional
- 21 Feb, 2019 Order in the matter of Shivam Water Treaters Pvt Ltd
- 20 Feb, 2019 IBBI, ICFAI Law School, Hyderabad and Delaware Law School, USA organise Three Day International Conference on INSOLVENCY AND BANKRUPTCY LAWS: GLOBAL RESPONSE at Hyderabad
- 20 Feb, 2019 IBBI and Centre for Valuation Studies, Research and Training Association (CVSRTA) organise NATIONAL VALUATION SYMPOSIUM at Ahmedabad, Gujarat.
- 16 Feb, 2019 IBBI organizes a Workshop on “Committee of Creditors: An Institution of Public Faithâ€
- 15 Feb, 2019 Prospectus of Graduate Insolvency Programme by IICA
- 14 Feb, 2019 Report of the Working Group on Graduate Insolvency Programme
- 12 Feb, 2019 Request for Proposal for Appointment of Consultants for providing Accounting Support and Related Services to IBBI
- 12 Feb, 2019 Invitation to Scheduled Commercial Banks for Two-day Workshop on “Committee of Creditors: An Institution of Public Faith†on 15th and 16th February, 2019 at Mumbai
- 11 Feb, 2019 Request for Proposal for Appointment of Internal Auditor to IBBI
- 08 Feb, 2019 Finding and Ruling in the Judgement dated 5th February, 2019 in the matter of K. Sashidhar Vs. Indian Overseas Bank & Ors. [CA No. 10673 of 2018 with CA No. 10719 of 2018, CA No. 10971 of 2018 and SLP (C) No. 29181 of 2018]
- 07 Feb, 2019 Invitation of application for 14th IP Workshop on IBC, 2016 at Kolkata on 08.03.2019 & 09.03.2019
- 07 Feb, 2019 RBI - Statement on Developmental and Regulatory Policies
- 07 Feb, 2019 RBI - ECB facility for Resolution Applicants under CIRP.
- 06 Feb, 2019 Judgement in the matter of K.Sashidhar Vs Indian Overseas Bank & Ors
- 06 Feb, 2019 Order in the Matter of RV Registration
- 04 Feb, 2019 Order of NCLAT in the matter of Tata Steel Limited Vs Liberty House Group Pte. Ltd. & Ors
- 31 Jan, 2019 Letter to newly registered IPs for attending NCLT proceedings
- 31 Jan, 2019 Judgement in the matter of Vijay Kumar Jain … Appellant(S) VERSUS Standard Charted Bank & Ors.Respondent(s)
- 29 Jan, 2019 Order of NCLAT in the matter of S.C. Sekaran (Appellant) Versus Amit Gupta & Ors (Respondents)
- 28 Jan, 2019 Order- In the matter of Mr.Sandip Kumar Kejriwal, Insolvency Professional
- 25 Jan, 2019 Judgement in the matter of Swiss Ribbons Pvt. Ltd. & Anr. Vs. Union of India & Ors. [WP (Civil) Nos. 99, 100, 115, 459, 598, 775, 822, 849, and 1221 of 2018, SLP (Civil) No. 28623 of 2018 and WP (Civil) 37 of 2019]
- 25 Jan, 2019 Findings and Ruling in the Judgement dated 25th January, 2019 in the matter of Swiss Ribbons Pvt. Ltd. & Anr. Vs. Union of India & Ors. [WP (Civil) Nos. 99, 100, 115, 459, 598, 775, 822, 849, and 1221 of 2018, SLP (Civil) No. 28623 of 2018 and WP (Civil) 37 of 2019
- 24 Jan, 2019 IBBI amends the IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016
- 24 Jan, 2019 IBBI (Insolvency Resolution Process for Corporate Persons) (Amendment) Regulations, 2019
- 23 Jan, 2019 IBBI Newsletter October-December, 2018
- 21 Jan, 2019 IBBI organises Insolvency and Bankruptcy awareness Programme at Vadodara, Gujarat
- 17 Jan, 2019 Invitation of application for 13th IP Workshop on IBC, 2016 at Coimbatore on 1st and 2nd February, 2019
- 17 Jan, 2019 IBBI constitutes "Working Group on Group Insolvency"
- 17 Jan, 2019 Order- In the matter of de-recognition of Insolvency Professional Entities
- 16 Jan, 2019 Order- In the matter of Shivam Water Treaters Pvt. Ltd. CP (IB)-1882-MB-2018
- 15 Jan, 2019 Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) (Amendment) Regulations, 2019
- 11 Jan, 2019 Third Awareness Programme on IBC has been scheduled on 19th January, 2019 at Vadodara.
- 07 Jan, 2019 In the matter of Mr. Vasudeo Agarwal, Insolvency Professional
- 03 Jan, 2019 Two years of Insolvency and Bankruptcy Code (IBC)
- 31 Dec, 2018 IBBI publishes revised syllabus and other details of valuation examinations
- 29 Dec, 2018 Panel of IPs recommended for appointment as IRP and Liquidator for the period from 1st January to 30th June 2019
- 20 Dec, 2018 Provisional list of IPs prepared in accordance with Insolvency Professionals to act as Interim Resolution Professionals and Liquidators (Recommendation) (Second) Guidelines, 2018
- 18 Dec, 2018 Notice for appointment of Executive Director on deputation
- 18 Dec, 2018 IBBI organises Insolvency and Bankrupcy Awareness Programme at Shillong
- 18 Dec, 2018 IBBI and Vidhi Centre for Legal Policy organise conference on "Insolvency and Bankruptcy Code, 2016: A Roadmap for the Next Two Years."
- 15 Dec, 2018 Agenda of IBBI-Vidhi Conference, "Insolvency and Bankruptcy Code, 2016: A Roadmap for the Next Two Years", on 18th December, 2018 (Invitation only)
- 14 Dec, 2018 IBBI organises Insolvency and Bankrupcy Awareness Programme at Guwahati
- 07 Dec, 2018 Expression of Interest to be in the Panel under Insolvency Professionals to act as Interim Resolution Professionals and Liquidators (Recommendation) (Second) Guidelines, 2018
- 06 Dec, 2018 IBBI invites Expression of Interest from Prospective Eligible Institutions for Conducting Graduate Insolvency Programme
- 06 Dec, 2018 IBBI Organises Conference on Insolvency and Bankruptcy Code in New York
- 05 Dec, 2018 Conference on IBC- A New Paradigm for Stressed Assets at New York
- 04 Dec, 2018 Invitation for Half day ' Awareness Programme on IBC' for various stakeholders at Guwahati on 14th December, 2018
- 04 Dec, 2018 Invitation for Half day ' Awareness Programme on IBC' for various stakeholders at Shillong on 15th December, 2018
- 02 Dec, 2018 IBBI organises Conclave for Insolvency Professionals in Hyderabad
- 30 Nov, 2018 Insolvency Professionals to act as Interim Resolution Professionals and Liquidator (Recommendation) (Second) Guidelines, 2018
- 26 Nov, 2018 IBBI invites Suggestions and Comments on Draft Specimen:Information Memorandum, Evaluation Matrix, Request for Resolution Plans, and Resolution Plan.
- 26 Nov, 2018 Invitation of Application for a Two-day workshop for IPs (21st-22nd December, 2018 on IBC, 2016 at Pune
- 14 Nov, 2018 The Companies (Registered Valuers and Valuation) Fourth Amendment Rules, 2018
- 13 Nov, 2018 Order: In the matter of Mr. Martin S.K. Golla, Insolvency Professional
- 06 Nov, 2018 Invitation of Application for a Two-day workshop for IPs (30th Nov. and 1st December, 2018) on Insolvency and Bankruptcy Code, 2016 at Chandigarh
- 30 Oct, 2018 IBBI Newsletter July-September, 2018
- 25 Oct, 2018 Invitation for Insolvency Professionals' Conclave at Hyderabad on 1st December, 2018
- 24 Oct, 2018 Notice for appointment of Deputy General Manager/Assistant General Manager on deputation
- 24 Oct, 2018 Participate in the Fight against Corruption - Take Integrity Pledge
- 22 Oct, 2018 Report of Insolvency Law Committee on Cross Border Insolvency
- 22 Oct, 2018 IBBI (Mechanism for Issuing Regulations) Regulations, 2018
- 22 Oct, 2018 Insolvency Law Committee submits its 2nd Report on Cross Border Insolvency
- 22 Oct, 2018 IBBI notifies the Insolvency and Bankruptcy Board of India (Mechanism for Issuing Regulations) Regulations, 2018
- 17 Oct, 2018 Circular- Valuation under the Insolvency and Bankruptcy Code, 2016
- 17 Oct, 2018 IBBI amends (a) the Insolvency and Bankruptcy Board of India (Insolvency Professional Agencies) Regulations, 2016, (b) the Insolvency and Bankruptcy Board of India (Model Bye-Laws and Governing Board of Insolvency Professional Agencies) Regulations, 2016, and (c) the Insolvency and Bankruptcy Board of India (Information Utilities) Regulations, 2017
- 15 Oct, 2018 Order: In the matter of Sandeep Kumar Gupta, Insolvency Professional
- 11 Oct, 2018 IBBI (Insolvency Professional) (Second Amendment) Regulations, 2018
- 11 Oct, 2018 IBBI (Insolvency Professional Agencies) (Amendment) Regulations, 2018
- 11 Oct, 2018 IBBI (Information Utilities) (Second Amendment) Regulations, 2018
- 11 Oct, 2018 IBBI (Model Bye- Laws and Governing Board of Insolvency Professional Agencies) (Amendment) Regulations, 2018
- 11 Oct, 2018 Judgement dated 11th October, 2018 of the Hon'ble Supreme Court of India in the matter of B.K. Educational Services Private Limited Civil Appeal No.439,436,3137,4979,5819,7286 -2018
- 11 Oct, 2018 IBBI amends the Insolvency and Bankruptcy Board of India (Insolvency Professionals) Regulations, 2016
- 08 Oct, 2018 Commencement of Induction Programme for Grade "A" Officers at IICA
- 06 Oct, 2018 Judgement dated 4th October, 2018 of the Hona'ble Supreme Court of India in the matter of Arcelor Mittal India Private Limited Vs. Satish Kumar Gupta and Ors. arising from CIRP of Essar Steel India Limited
- 05 Oct, 2018 IBBI (Insolvency Resolution Process for Corporate Persons) (Fourth Amendment) Regulations, 2018
- 04 Oct, 2018 Order – In the matter of ARCELORMITTAL INDIA PRIVATE LIMITED VERSUS SATISH KUMAR GUPTA & ORS, Civil Appeal Nos. 9402-9405 of 2018 with Civil Appeal No. 9582 of 2018, Diary No. 35253 of 2018 & Diary No. 33971 of 2018
- 03 Oct, 2018 Securities and Exchange Board of India (Appointment of Administrator and Procedure for Refunding to the Investors) Regulations, 2018
- 03 Oct, 2018 Order against Insolvency Professional, Ms. Bhavna Sanjay Ruia by ICSI IIP
- 01 Oct, 2018 Hon’ble Mr. Justice Sudhansu Jyoti Mukhopadhaya, Chairperson, National Company Law Appellate Tribunal delivers the IBBI Inaugural Annual Day Lecture
- 25 Sep, 2018 The Companies (Registered Valuers and Valuation) Third Amendment Rules, 2018
- 18 Sep, 2018 IBBI Newsletter April-June, 2018
- 14 Sep, 2018 Circular- Voting in the Committee of Creditors
- 07 Sep, 2018 Order: In the matter of Mr. Kapil Goel, Insolvency Professional
- 01 Sep, 2018 Invitation to IPs for IBBI Annual Day Inaugural Lecture on 1st October, 2018
- 31 Aug, 2018 IBBI-IGIDR Insolvency and Bankruptcy Reforms Conference on 3rd-4th August, 2018
- 31 Aug, 2018 Circular- Compliance of regulation 13 (2) of the Insolvency and Bankruptcy Board of India (Insolvency Professionals) Regulations, 2016
- 31 Aug, 2018 Corporate Insolvency Resolution Processes Ending with Order of Liquidation : As on 30th June, 2018
- 24 Aug, 2018 Order in the matter of Mr. Dinkar T. Venkatasubramanian, Insolvency Professional
- 24 Aug, 2018 Inauguration of One Day Refresher Programme for Insolvency Professionals
- 24 Aug, 2018 Extension of the last date for submission of application for the post of ASO in IBBI
- 23 Aug, 2018 Order- In the matter of Mr. Mukesh Mohan, Insolvency Professional
- 23 Aug, 2018 Invitation of applications for Technical Members in the NCLT
- 21 Aug, 2018 Invitation of Application for a Two-day workshop for IPs (7th & 8th September, 2018) on Insolvency and Bankruptcy Code, 2016 at Hyderabad
- 21 Aug, 2018 FAQ-One day Refresher Program for Insolvency Professionals
- 20 Aug, 2018 Launch of one day Refresher Program for Insolvency Professionals
- 17 Aug, 2018 The Insolvency and Bankruptcy Code (Second Amendment) Act, 2018
- 17 Aug, 2018 The Insolvency and Bankruptcy Code, 2016 (upto date)
- 16 Aug, 2018 E-Filing of applications before NCLT, New Delhi
- 14 Aug, 2018 Discussion Paper: Governance of IPAs and IUs
- 14 Aug, 2018 Order- In the matter of State Bank of India Vs V. Ramakrishnan & Anr. Civil Appeal No. 3595 of 2018 with 4553 OF 2018
- 13 Aug, 2018 Corporate Insolvency Resolution Process Yielding Resolution As on 30 June, 2018
- 10 Aug, 2018 Circular- Notice for Meetings of the Committee of Creditors
- 09 Aug, 2018 Order- In the matter of Chitra Sharma and Ors. Vs. Union of India and Ors. WP (C) Nos. 744, 782, 783, 803, 860 & 950-2017; 511-2018 & SLP (C) Nos. 24001, 24002, 36396 & 33267-2017
- 04 Aug, 2018 Regarding news item- "Speeding up the process: NCLT may move cases to other benches"
- 01 Aug, 2018 Agenda of IBBI-IGIDR Insolvency and Bankruptcy Reforms Conference to be held on 3rd – 4th August, 2018
- 31 Jul, 2018 Notice for appointment of CGM/GM/DGM on deputation basis for Finance Division
- 31 Jul, 2018 Notice for appointment of Assistant Section Officer on deputation basis.
- 31 Jul, 2018 The Syllabus for Limited Insolvency Examination wef 1st November, 2018
- 27 Jul, 2018 Constitution of NCLT Bench at Kochi
- 26 Jul, 2018 Order-in the matter of Leo Edibles & Fats Ltd. Vs. The Tax Recovery Officer (Central) IT Dept., Hyderabad Writ Petition No. 8560-2018
- 25 Jul, 2018 The Securities Contracts (Regulation) ( Amendment) Rules, 2018
- 20 Jul, 2018 Recruitment of Officer Grade 'A' (Assistant Manager)-Get Marks of Online Examination held on April 21st & Group Discussion, Interview conducted from July 2nd- 6th, 2018
- 19 Jul, 2018 Hon’ble Minister of State for Law & Justice and Corporate Affairs, Mr. P. P. Chaudhary gives away registration certificates to the first set of 16 Registered Valuers.
- 16 Jul, 2018 Provisional list of candidates selected for the post of Officer Grade ‘A’ (Assistant Manager)
- 13 Jul, 2018 Circular- Appointment of Authorised Representative under section 21 (6A) (b) of the Code
- 13 Jul, 2018 Tender for Comprehensive AMC of Air Conditioner System
- 10 Jul, 2018 Notice for Engagement of Research Associates in Economics/ Public Policy in IBBI
- 06 Jul, 2018 Tender for AMC of IT equipment
- 06 Jul, 2018 Circular- Empanelment of Insolvency Professional Entities
- 04 Jul, 2018 IBBI (Insolvency Resolution Process for Corporate Persons) (Third Amendment) Regulations, 2018
- 01 Jul, 2018 Panel of IPs recommended for appointment as IRP/Liquidator for the period 01st July-31st December, 2018
- 29 Jun, 2018 India wins the GRR Award for the Most Improved Jurisdiction
- 29 Jun, 2018 FAQ for Limited Insolvency Examination wef 01st July, 2018
- 29 Jun, 2018 IBBI Communication to IPs-In aid of IPs conducting CIRP
- 28 Jun, 2018 Constitution of NCLT, Jaipur Bench at Jaipur
- 21 Jun, 2018 Discussion Paper- Discharge from Responsibility as IRP, RP or Liquidator of the Corporate Processes under the Code
- 21 Jun, 2018 Draft list of IPs who submitted EoI in accordance with Insolvency Professionals to act as Interim Resolution Professionals or Liquidators (Recommendation) Guidelines, 2018
- 20 Jun, 2018 MCA invites suggestions from Stakeholders on Draft Chapter of Cross Border Insolvency
- 19 Jun, 2018 Order in the matter of IP Registration
- 14 Jun, 2018 Schedule for Group Discussion and Interview for Grade ‘A’ (Assistant Manager) recuitment
- 13 Jun, 2018 GRR Awards 2018 – Most improved jurisdiction
- 13 Jun, 2018 The Companies (Registered Valuers and Valuation) Second Amendment Rules, 2018
- 12 Jun, 2018 Circular regarding Fee and other Expenses incurred for Corporate Insolvency Resolution Process
- 11 Jun, 2018 IBBI Newsletter January-March, 2018
- 08 Jun, 2018 Tender for Comprehensive Annual Maintenance Contract of Air Conditioner System in IBBI
- 08 Jun, 2018 The Insolvency and Bankruptcy Code, 2016 (Updated)
- 07 Jun, 2018 Corrigendum-1 regarding Request for proposal for Administration of Online Limited Insolvency Examination
- 06 Jun, 2018 Expression of Interest to be in the Panel under Insolvency Professionals to act as Interim Resolution Professionals or Liquidators Recommendation ( Guidelines), 2018
- 06 Jun, 2018 The Insolvency and Bankruptcy Code (Amendment) Ordinance, 2018
- 06 Jun, 2018 President Approves Promulgation of the Insolvency and Bankruptcy Code (Amendment) Ordinance, 2018.
- 01 Jun, 2018 Request for Proposal for administration of Online Limited Insolvency Examination
- 31 May, 2018 Insolvency Professionals to act as Interim Resolution Professionals or Liquidators (Recommendation) Guidelines 2018
- 31 May, 2018 Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) (Second Amendment) Regulations, 2018
- 31 May, 2018 Securities and Exchange Board of India (Substantial Acquisition of Shares and Takeovers) (Amendment) Regulations, 2018
- 31 May, 2018 Securities and Exchange Board of India (Delisting of Equity Shares) (Amendment) Regulations, 2018
- 31 May, 2018 Securities and Exchange Board of India (Listing Obligations and Disclosure Requirements) (Third Amendment) Regulations, 2018
- 30 May, 2018 Enrolment as Valuer Member by Registered Valuers Organisation and Registration as Registered Valuer by the Authority
- 26 May, 2018 IBBI conduct conclave of Insolvency Professionals
- 24 May, 2018 Order- In the matter of IP registration
- 23 May, 2018 Constitution of Working group on Graduate Insolvency Program
- 23 May, 2018 Notification- Regarding Financial Stability and Development Council
- 22 May, 2018 Swachh Bharat Mission Summer Internship- Regarding (In Hindi)( Date extended till 15th June, 2018
- 22 May, 2018 Swachh Bharat Mission Summer Internship- Regarding ( In English)( date extended till 15 June 2018)
- 22 May, 2018 Tender for AMC of IT equipment
- 22 May, 2018 Notice for appointment of Chief General Manager (CGM)/ General Manager (GM)/ Deputy General Manager (DGM) on deputation basis for Finance Divison.
- 17 May, 2018 Order of Hon'ble NCLT on the matter of M/s Takkshill Enterprises Vs. M/s IAP Company Pvt. Ltd. on recusal of IRP
- 16 May, 2018 Order of Hon'ble NCLT in the matter of IDBI Bank Limited Vs. Jaypee Infratech Ltd on Fraudlent Transactions
- 04 May, 2018 IBBI Communication about IP Conclave scheduled on 26 May 2018 at Mumbai
- 04 May, 2018 IP CONCLAVE- “Building the Institution of Insolvency Professionals†on 26th May
- 03 May, 2018 Order in the matter of RTI Appeal of Mr. Ankit Garg
- 03 May, 2018 Order in the matter of RTI Appeal of Mr. V Viswanathan
- 03 May, 2018 The Commercial Courts, Commercial Division and Commercial Appellate Division of High Courts (Amendment) Ordinance, 2018
- 01 May, 2018 Insolvency and Bankruptcy Board of India (Annual Report) Rules, 2018.
- 01 May, 2018 Insolvency and Bankruptcy Board of India (Form of Annual Statement of Accounts) Rules, 2018
- 30 Apr, 2018 Inviting public comments on all regulations
- 23 Apr, 2018 MCA OM - Constitution of Commitee to advise on valuation matter
- 18 Apr, 2018 Interim Order-In the matter of Mr. Mukesh Mohan, Insolvency Professional
- 11 Apr, 2018 Insolvency and Bankruptcy Board of India signs a Memorandum of Understanding with the Indian Institute of Corporate Affairs
- 05 Apr, 2018 Process to be followed for registration as Registered Valuer with the Authority under the Companies (Registered Valuers and Valuation) Rules, 2017
- 03 Apr, 2018 Report of the Insolvency Law Committee
- 02 Apr, 2018 Rendering of Valuation Services without a Certificate of Registration under the Companies (Registered Valuers and Valuation) Rules, 2017 till 30th September, 2018
- 01 Apr, 2018 IBBI invites suggestions on regulation of fee payable to insolvency professionals and other process costs under Corporate Insolvency Resolution Process
- 01 Apr, 2018 Discussion paper-Regulation of fee payable to insolvency professionals and other process costs under Corporate Insolvency Resolution Process
- 30 Mar, 2018 Insolvency and Bankruptcy Board of India commences valuation examinations
- 28 Mar, 2018 IBBI amends the Insolvency and Bankruptcy Board of India (Insolvency Professionals) Regulations, 2016
- 23 Mar, 2018 Regarding News item- “Bidder may be Able to Make Only Up to 30% Bullet Payment for Stressed Cos†in ‘The Economic Times’ dated 23rd March, 2018 .
- 21 Mar, 2018 IBBI invites comments on the draft syllabus of Limited Insolvency Examination
- 23 Feb, 2018 Circular - Designated website for publishing Forms under the Regulations
- 23 Feb, 2018 Circular- Confidentiality of Information relating to processes under the IBC 2016
- 22 Feb, 2018 Vacancy Notice- Recruitment of Officer Grade A (Assistant Manager)
- 29 Jan, 2018 No Association with "IBBI Insolvency Practitioners Association"
- 16 Jan, 2018 Circular-Fees payable to an insolvency professional and to other professionals appointed by an insolvency professional.
- 03 Jan, 2018 Circular-Insolvency professional to use Registration Number and Registered Address in all his communications
- 03 Jan, 2018 Circular-Insolvency professional to ensure compliance with provisions of the applicable laws.
- 22 Dec, 2017 Cancellation of ‘’Request for Proposal for Administration of Online Valuation Examination’’
- 19 Dec, 2017 Govt. disposes 2,750 cases under Insolvency and Bankruptcy Code-Ministry of Corporate Affairs
- 13 Dec, 2017 IBBI issues Guidelines for Technical Standards for Core Services of Information Utilities
- 12 Dec, 2017 Corrigendum for the Request for Proposal for online valuation examination
- 12 Dec, 2017 Notice inviting comments by Insolvency Law Committee
- 08 Dec, 2017 Tender for Manpower comprising of office assistants and Multi Tasking Staff
- 07 Dec, 2017 IBBI (Grievance and Complaint Handling Procedure) Regulations, 2017
- 07 Dec, 2017 IBBI notifies Regulations for handling of Grievances and Complaints
- 06 Dec, 2017 Request for Proposal for online valuation examination
- 01 Dec, 2017 Regarding News Item "Employees and even tea vendors can invoke IBC to find redress"
- 25 Nov, 2017 Regarding News item: "Formulation of fair rules should not be driven by valuation alone: IBBI's MS Sahoo"
- 23 Nov, 2017 The Insolvency and Bankruptcy Code (Amendment) Ordinance, 2017
- 23 Nov, 2017 Workshop on IBC, 2016 for Insolvency Professionals on 8-9 December at New Delhi.
- 16 Nov, 2017 Constitution of Insolvency Law Committee
- 13 Nov, 2017 Quarterly Newsletter for Jul-Sept, 2017
- 07 Nov, 2017 Amendments to (i) the Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016, and the Insolvency and Bankruptcy Board of India (Fast Track Insolvency Resolution Process for Corporate Persons) Regulations, 2017
- 07 Nov, 2017 IBBI (Insolvency Resolution Process for Corporate Persons) (Third Amendment) Regulations, 2017
- 07 Nov, 2017 IBBI (Fast Track Insolvency Resolution Process for Corporate Persons) (Third Amendment) Regulations, 2017
- 07 Nov, 2017 Amendments to the IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016, and the IBBI (Fast Track Insolvency Resolution Process for Corporate Persons) Regulations, 2017
- 03 Nov, 2017 Discussion paper : Need to supplement or strengthen the Limited Insolvency Examination
- 02 Nov, 2017 The syllabus for Limited Insolvency Examination, wef 1 January, 2018
- 25 Oct, 2017 Clarification regarding resolution plan under Section 30 and 31 of IBC, 2016 (Clarification Regarding)
- 25 Oct, 2017 Participate in the Fight against Corruption-Take Integrity Pledge
- 23 Oct, 2017 Delegation of powers and functions under section 247 of the Companies Act, 2013 to the IBBI
- 20 Oct, 2017 MCA issues Notification for commencement of Section 247 of the Companies Act, 2013 relating to Valuation by Registered Valuers and the Companies (Registered Valuers and Valuation) Rules, 2017
- 16 Oct, 2017 Notice for Engagement of Research Associates
- 13 Oct, 2017 IBBI announces essay competition for students of higher education
- 09 Oct, 2017 IBBI invites public comments on: (i) draft Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Individuals and Firms) Rules, 2017, and (ii) draft Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Individuals and Firms) Regulations, 2017.
- 05 Oct, 2017 IBBI (Insolvency Resolution Process for Corporate Persons) (Second Amendment) Regulations, 2017
- 05 Oct, 2017 Amendments to the IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016 and the IBBI (Fast Track Insolvency Resolution Process for Corporate Persons) Regulations, 2017
- 05 Oct, 2017 IBBI (Fast Track Insolvency Resolution Process for Corporate Persons) (Second Amendment) Regulations, 2017
- 29 Sep, 2017 Amendments to the IBBI (Information Utilities) Regulations, 2017
- 29 Sep, 2017 Insolvency and Bankruptcy Board of India (Information Utilities) (Amendment) Regulations, 2017
- 26 Sep, 2017 Notice for appointment of Executive Directors on deputation
- 26 Sep, 2017 Notice for appointment of Chief General Manager/General Manager on deputation
- 26 Sep, 2017 Notice for appointment of Deputy General Manager/Assistant General Manager on deputation
- 25 Sep, 2017 IBBI registered NeSL as an Information Utility
- 21 Sep, 2017 Hon'ble Minister of State for Law and Justice and Corporate Affairs, Shri P. P. Chaudhary visited the Insolvency and Bankruptcy Board of India
- 19 Sep, 2017 Constitution of Advisory Committee on Individual Insolvency and Bankruptcy on 15th Sep 2017.
- 18 Sep, 2017 Amendment in the Gazette Notification of Financial Stability and Development Council (FSDC)- regarding
- 13 Sep, 2017 Seminar on Insolvency resolution And Cross-Border Insolvency on 27th Oct 2017.
- 13 Sep, 2017 Research Writing Competition on 'Legal Landscape of Insolvency and Bankruptcy in India-Journey Since 2016, open till 15th Nov 2017.
- 04 Sep, 2017 Report of the Technical Committee on Information Utilities dated 16th August, 2017
- 30 Aug, 2017 Fee for Enrollment of Limited Insolvency Examination revised to Rs. 1500 w.e.f. 1st Sept, 2017
- 30 Aug, 2017 Re-constitution of Advisory Committee on Service Providers
- 25 Aug, 2017 Re-constitution of Advisory Committee on Corporate Insolvency and Liquidation
- 24 Aug, 2017 The Insolvency and Bankruptcy Board of India (Employees' Service) Regulations, 2017
- 18 Aug, 2017 Clarification on News in Business Standard- "Insolvency regulator empowers property buyers, puts them on a par with creditors"
- 16 Aug, 2017 Form for Submission of Claims by Creditors other than Financial Creditors and Operational Creditors of the Corporate Debtor under Corporate Insolvency Resolution Process.
- 16 Aug, 2017 IBBI Invites public comments on amendments to IU Regulations.
- 16 Aug, 2017 Dr. (Ms.) Mamta Suri takes charge as Executive Director, IBBI.
- 16 Aug, 2017 Guidelines and Application form for Internships with IBBI
- 29 Jul, 2017 Press Release: "Decoding the Insolvency and Bankruptcy Code, 2016
- 04 Jul, 2017 IBBI invites comments from public on the regulations
- 29 Jun, 2017 In the matter of IP registration
- 22 Jun, 2017 Notice for appointment of Assistant Section Officer on deputation
- 15 Jun, 2017 IBBI notifies Fast Track Insolvency Resolution Process for Corporate Persons Regulations
- 15 Jun, 2017 IBBI notifies clarification as to who can render services as an IP
- 15 Jun, 2017 IBBI Constitutes Working Group for Guarantors to Corporate Debtors and Individuals having Business
- 15 Jun, 2017 Notice for appointment of Chief General Manager/General Manager on deputation
- 15 Jun, 2017 Notice for appointment of Deputy General Manager/Assistant General Manager on deputation
- 15 Jun, 2017 INSOLVENCY AND BANKRUPTCY MOOT COMPETITION 28-29 Oct, 2017
- 14 Jun, 2017 The Insolvency and Bankruptcy Board of India (Fast Track Insolvency Resolution Process for Corporate Persons) Regulations, 2017
- 12 Jun, 2017 The Insolvency and Bankruptcy Board of India (Inspection and Investigation) Regulations, 2017
- 26 May, 2017 Ministry of Corporate Affairs invite comments on Companies (Registered Valuers and Valuation) Rules, 2017 Draft Rules
- 25 May, 2017 Insolvency Professionals to act as Interim Resolution Professionals (Recommendation) Guidelines, 2017
- 24 May, 2017 Appointment of Dr. Saksena as Ex-officio member
- 23 May, 2017 IBBI announces Limited Insolvency Examination , July 2017- December 2017
- 17 May, 2017 Notice for engagement of retired officials as PS on contract basis.
- 14 May, 2017 QUARTERLY NEWSLETTER FOR JAN-MAR, 2017
- 04 May, 2017 IBBI constitutes Technical Committee for Information Utilities
- 13 Apr, 2017 Dr. Mukulita Vijayawargiya takes charge as Whole Time Member, IBBI.
- 31 Mar, 2017 Dr. Navrang Saini takes charge as Whole Time Member, IBBI
- 31 Mar, 2017 IBBI notifies Information Utilities Regulations
- 31 Mar, 2017 Insolvency And Bankruptcy Board Of India ( Information Utilities) Regulations, 2017.
- 31 Mar, 2017 Notice for appointment of Executive Directors on deputation
- 31 Mar, 2017 IBBI notifies Corporate Voluntary Liquidation Process Regulations.
- 29 Mar, 2017 Premises of IBBI, Inaugurated
- 14 Mar, 2017 In the matter of Mr Vimal Prakash Dubey
- 06 Mar, 2017 Board Recognizes Insolvency Professional Entities
- 02 Mar, 2017 In the matter of Mr. Gaurav Jain
- 23 Feb, 2017 In the matter of Innovative Industries Limited vs UOI and Ors
- 22 Feb, 2017 Ms. Suman Saxena joins as Whole Time Member
- 13 Feb, 2017 Calling of applications for post of Sr. PPS/PPS/PS on deputation basis
- 02 Feb, 2017 Notice for Engagement of Research Associates/ Consultants
- 30 Jan, 2017 Insolvency and Bankruptcy Board of India( PROCEDURE FOR GOVERNING BOARD MEETINGS) Regulations, 2017.
- 30 Jan, 2017 Insolvency and Bankruptcy Board of India( ADVISORY COMMITTEE) Regulations, 2017.
- 30 Jan, 2017 Insolvency and Bankruptcy Board of India(ENGAGEMENT OF RESEARCH ASSOCIATES AND CONSULTANTS) Regulations, 2017.
- 31 Dec, 2016 Quarterly Newsletter For Oct-Dec, 2016
- 15 Dec, 2016 Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016.
- 30 Nov, 2016 Insolvency and Bankruptcy Board of India (Insolvency Resolution Process For Corporate Persons) Regulations, 2016..
- 23 Nov, 2016 Insolvency and Bankruptcy Board of India (Insolvency Professionals) Regulations, 2016.
- 21 Nov, 2016 Insolvency and Bankruptcy Board of India (Model Bye-Laws and Governing Board of Insolvency Professional Agencies) Regulations, 2016.
- 21 Nov, 2016 Insolvency and Bankruptcy Board of India (Insolvency Professional Agencies) Regulations, 2016.
