RESOURCES

Date Subject
Aug, 2024 Reviving Real Estate - In IBBI Newsletter for April-June, 2024  
May, 2024 Record Resolutions by NCLT - In Newsletter January- March 2024  
Feb, 2024 Personal Guarantors under IBC: Unlocking the Value - In Newsletter October- December2023  
Oct, 2023 Beyond Recovery - In Newsletter July - September 2023  
Aug, 2023 Standardising Valuation- In Newsletter April-June 2023  
May, 2023 Digitalisation of IBC - In Newsletter Jan-March 2023  
Apr, 2023 Group Insolvency: Harnessing Synergies - In Newsletter Oct-Dec 2022  
Nov, 2022 Leveraging Behavioural Change - In IBBI Newsletter Jul-Sep, 2022  
Aug, 2022 Interim Finance- A Saviour - In IBBI Newsletter Apr-Jun, 2022  
May, 2022 Information Utilities : Mitigating Asymmetries - In IBBI Newsletter Jan-Mar, 2022  
Feb, 2022 Cross-border Insolvency Resolution - In IBBI Newsletter Oct-Dec, 2021  
Dec, 2021 A cross-border leap for insolvency reforms - The Hindu Business Line  
Dec, 2021 How climate change is increasing business solvency risk - Firstpost  
Nov, 2021 How COVID-19 has unleashed uncertainties unseen before and yet all’s not lost - Firstpost  
Oct, 2021 Need to build regulatory capacity - Financial Express  
Oct, 2021 Litigation Funding: A Breakthrough for Avoidance Proceedings under IBC- In Publication: Quinquennial of Insolvency and Bankruptcy Code, 2016 - Dr. Debajyoti Ray Chaudhuri  
Oct, 2021 Treatment of MSME Insolvency under IBC- In Publication: Quinquennial of Insolvency and Bankruptcy Code, 2016 - Ms. Prachi Apte & Mr. Sushanta Kumar Das  
Oct, 2021 Valuation Profession in India: Organisational Evolution, Institutional Importance and Way Forward- In Publication: Quinquennial of Insolvency and Bankruptcy Code, 2016 - Dr. Navrang Saini  
Oct, 2021 Promoting Common Good amidst Anti-common Behaviour of Stakeholders: Role of Committee of Creditors- In Publication: Quinquennial of Insolvency and Bankruptcy Code, 2016 - Mr. Sudhaker Shukla  
Oct, 2021 Insolvency and Bankruptcy Board of India: A Regulator Like No Other- In Publication: Quinquennial of Insolvency and Bankruptcy Code, 2016 - Dr. M.S. Sahoo