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दिनांक	विषय
27th November, 2025	Parliament panel reviews IBC changes; bill likely in winter session - MINT
27th November, 2025	'Zombie firms' reflect inefficient insolvency resolution, says IMF report - Business Standard
26th November, 2025	Finance ministry tells banks to fast-track IBC cases, CEOs asked to personally monitor top pending resolutions - The Economic Times
26th November, 2025	Pending Appeal Against CoC Formation Not Grounds To Oppose Appointment Of New Resolution Professional: NCLAT - Live Law.in
26th November, 2025	NCLT Hyderabad Orders Liquidation Of Pavana Keerthi Hotels After SRA Fails To Furnish Bank Guarantee - Live Law.in
26th November, 2025	Pre-CIRP Tax Claims Extinguished After Plan Approval, Bombay High Court Quashes Tax Notices To V Hotels - Live Law.in
25th November, 2025	Insolvency Cannot Be Initiated Against Guarantor Under Section 7 Without Invoking Guarantee First: NCLT Kochi - Live Law.in
25th November, 2025	Secretary, DFS chairs review meeting to discuss issues related to pending IBC cases at NCLT - pib.gov.in
25th November, 2025	Inordinate delay in insolvency resolution continues to plague IBC efficiency - Business Standard
25th November, 2025	Banks must ensure timely insolvency resolution for most benefit, says banking secy - informistmedia
24th November, 2025	Refusal Of Demand Notice By Guarantor Counts As Valid Service: NCLT Hyderabad - Live Law.in
24th November, 2025	IBBI Caps Assignments For Individual Insolvency Professionals At Ten At A Time - Live Law.in
24th November, 2025	Insolvency delays rise, 603 days taken for resolution in Q2 - Financial Express
24th November, 2025	Bankrupt tycoons, managers face ₹4 trillion of claims from creditors for past wrongs - MINT
24th November, 2025	IBC | Section 7 Application Can't Be Rejected For Curable Defects In Affidavit : Supreme Court - Live Law.in
24th November, 2025	Transfer Of Asset After Commencement Of CIRP, Even With NOC From Lender, Illegal: NCLT Allahabad - Live Law.in
24th November, 2025	Transfer Of Asset After Commencement Of CIRP, Even With NOC From Lender, Illegal: NCLT Allahabad - Live Law.in
23rd November, 2025	Haircuts touch 67% under IBC as creditor recovery stays low till Sep 2025 - Business Standard
21st November, 2025	Husband cannot use insolvency proceedings to evade paying maintenance: HC - Hindustan Times
20th November, 2025	Breach of Settlement Instalments Cannot Trigger Insolvency Proceedings: NCLT Kolkata - Live Law.in