Pause
- 14th November, 2024 Approval of Resolution Plan - Metenere Limited [IA-37/2024 in CP (IB) - 639/2018]
- 13th November, 2024 Extension of last date for submission of application for engagement as Research Associate (RA) / Consultant (Business Management) in the Insolvency and Bankruptcy Board of India (IBBI) on contract basis.
- 08th November, 2024 Approval of Resolution Plan - Triumvirate Sorority Private Limited [IA (I.B.C) (Plan) No. 80-MB-2024 in CP (IB) No. 880-MB-2023]
- 08th November, 2024 Approval of Resolution Plan- MP Promoters Private Limited [I.A. 03 of 2024 in C.P. (IB) - 2607 of 2019]
- 08th November, 2024 Approval of Resolution Plan - Dolphin Offshore Shipping Limited [IA.No.58-2024 in CP(IB) No.2694-MB-2019]
- 08th November, 2024 Approval of Resolution Plan - Altair Industrial Technologies Private Limited [IA. No. 170-2022 in CP(IB)No. 4367-MB-C-II-2018]
- 08th November, 2024 IBBI and INSOL India Second International Conclave 2024 scheduled on 07th December 2024
- 07th November, 2024 Approval of Resolution Plan - Khatema Fibres Limited [IA (PLAN) No. 04-2024 in CP (IB) No. 40-ALD-2023]
- 07th November, 2024 Discussion Paper on Issues Related to Real Estate
- 04th November, 2024 Discussion Paper on Mediation by the operational creditors (OCs) before approaching Adjudicating Authority (AA) for filing Section 9 application
- 29th October, 2024 Circular - Centralized Electronic Listing and Auction Platform for the Sale of Assets under Liquidation Process
- 29th October, 2024 Approval of Resolution Plan - Global Infratech & Finance Ltd. [IA No. 4471-2023 in CP NO.(IB)- 358-(IB)-MB-V-2021]
- 29th October, 2024 Approval of Resolution Plan - Superways Enterprises Private Limited [I.A. No. 33 of 2024 in C.P. No. 02 of 2021]
- 29th October, 2024 Approval of Resolution Plan - Mundra Estate Developers Limited [I.A. No. 28 of 2024 in C.P. No.699 of 2021]
- 25th October, 2024 Approval of Resolution Plan - MGI Infra Private Limited [IA(IBC)(PLAN) No. 23-2024 in CP(IB) No.182(PB) of 2023]
- 25th October, 2024 Approval of Resolution Plan - MYP Enterprises Limited [IA- 23-2024 in CP (IB)-96-MB-IV-2023]
- 23rd October, 2024 Engagement of Research Associate (RA) / Consultant (BM) in the Insolvency and Bankruptcy Board of India on contract basis.
- 17th October, 2024 Approval of Resolution Plan- MYP Enterprises Limited [IA-23/2024 in CP (IB) No.96/MB/C-IV/2023]
- 17th October, 2024 Approval of Resolution Plan - Madhu Aluminium Private Limited [IA(Plan)-02-MP-2024 in CP(IB)-41-MP-2022]
- 16th October, 2024 Engagement of Research Associates (RAs) in the Insolvency and Bankruptcy Board of India on contract basis.
- 11th October, 2024 Approval of Resolution Plan - Value Direct Communications Private Limited [IA-47-2024 in C.P.(IB)-359(MB)2021]
- 09th October, 2024 Extension of time for filing Forms to monitor voluntary liquidation processes under the Insolvency and Bankruptcy Code, 2016, and the regulations made thereunder.
- 09th October, 2024 Extension of time for filing Forms to monitor liquidation processes under the Insolvency and Bankruptcy Code, 2016, and the regulations made thereunder.
- 07th October, 2024 Approval of Resolution Plan - Apollo Polyvinyl Private Limited [IA(IBC)(PLAN)-1(CHE)-2024 in CP(IB)-226(CHE)-2022]
- 07th October, 2024 Approval of Resolution Plan- GRJ Distributors & Developers Private Limited [IA No. 38 of 2024 in CP(IB) 477 No. 2021]
- 07th October, 2024 Approval of Resolution Plan- Varun Media Private Limited [IA NO.269/2024 in CP (IB) NO.110/ALD/2022]
- 04th October, 2024 Annual Publication 2024: IBC के आठ वर्ष: शोध एवं विश्लेषण
- 03rd October, 2024 Approval of Resolution Plan- Abhirama Steels Limited [I.A. No.10 of 2024 in CP (IB) No.525/9/HDB/2019]
- 01st October, 2024 Insolvency and Bankruptcy Board of India celebrates its Eighth Annual Day
- 29th September, 2024 IBBI celebrates its Eighth Annual Day
- 27th September, 2024 Appointment of Manager/ Assistant Manager on deputation basis.
- 25th September, 2024 IBBI amends the Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016 (CIRP Regulations)
- 25th September, 2024 Approval of Resolution Plan - Shamik Enterprises Private Limited [IA No. 2201 of 2023 in CP (I.B.) No. 432-IBC-MB-2018]
- 25th September, 2024 Approval of Resolution Plan - Autopal Industries Limited [IA No. 384-JPR-2024 in CP No. (IB)-47-9-JPR-2018]
- 24th September, 2024 Approval of Resolution Plan - M B Malls Private Limited [IA 3291-2023 in Company Petition No. (IB) – 607-(ND)-2020]
- 24th September, 2024 Approval of Resolution Plan - Nagai Power Private Limited [IA (IBC)(Plan)-09-2024 in CP (IB) No. 378-7-HDB-2022]
- 24th September, 2024 Appointment of General Managers on deputation basis.
- 24th September, 2024 IBBI (Insolvency Resolution Process for Corporate Persons) (Second Amendment) Regulations, 2024
- 23rd September, 2024 The Insolvency and Bankruptcy Board of India announces results of the 5th National Online Quiz on the Insolvency and Bankruptcy Code, 2016
- 18th September, 2024 Approval of Resolution Plan- Unitech Machines Limited [I.A. 4630/2021 in C.P. No. IB- 937/PB/2018]
- 13th September, 2024 Mr. Kulwant Singh takes charge as Executive Director, IBBI.
- 10th September, 2024 Approval of Resolution Plan - Drish Shoes Limited [239/CHD/HRY/2021]
- 10th September, 2024 Approval of Resoluiton Plan - KVR Industries Private Limited [IA (IBC)-165-2023 in CP(IB)-204-7-AMR-2019]
- 10th September, 2024 Approval of Resolution Plan - Sevenhills Healthcare Private Limited [IA (IBC) (Plan)-1-2024 in TCP (IB) No. 32-7-AMR-2019]
- 10th September, 2024 Approval of Resolution Plan - Perfect Engine Component Private Limited [I.A. No. 20 of 2024 in C.P. No.1166 of 2020]
- 10th September, 2024 Approval of Resolution Plan - Best News Company Private Limited [I.A. 07 & 1313-2024 in CP (IB) No.536- (PB)-2022]
- 10th September, 2024 Approval of Resolution Plan - Altech Infrastructure Private Limited [I.A.-09-2024 in C.P. (IB)-686(ND)-2019]
- 03rd September, 2024 Approval of Resolution Plan - Greatwall Corporate Services Private Limited [I.A. No. 263 of 2023 in C.P. No. 73 of 2021]
- 03rd September, 2024 Approval of Resolution Plan - Anuradha Real Estate Developers Private Limited [I.A 26 of 2024 in C.P. No.481 of 2021[
- 02nd September, 2024 Approval of Resolution Plan- Hemarus Therapeutics Limited [IA (IBC) (Plan) 19-2024 and CP (IB) No. 191-2021]
- 02nd September, 2024 Approval of Resolution Plan - Nik-San Engineering Company Limited [IA-34-2024 in C.P.(IB)-1057(MB)2021]
- 02nd September, 2024 Approval of Resolution Plan - Coastal Energen Private Limited [IA(IBC)-2431(CHE)-2023 in IBA-757-2019]
- 30th August, 2024 In the matter of Mr. Yogesh Kumar Gupta, IP
- 28th August, 2024 IBBI invites Expression of Interest from Prospective Eligible Institutions for Conducting the Post Graduate Insolvency Programme
- 27th August, 2024 Approval of Resolution Plan - Kiran Global Chem Limited [IA (IBC) (PLAN)-4-(CHE)-2024 in IBA-45-2020]
- 27th August, 2024 Approval of Resolution Plan - Prime Infrapark Private Limited [Plan IA-26-2024 in IB-1084(ND)-2019]
- 23rd August, 2024 Approval of Resolution Plan - Asten Realtors Private Limited [A (IBC)-15 & 79-KOB-2024, IA(IBC)-492-KOB-2023 in CP(IBC)-54-KOB-2022]
- 23rd August, 2024 Approval of Resolution Plan - Sarvottam Realcon Private Limited [IA – 387-ND-2023 in Company Petition No. IB 901(ND)-2020]
- 23rd August, 2024 Approval of Resolution Plan -Asten Realtors Private Limited [IA(IBC)-493-KOB-2023 & IA(IBC)-51-KOB-2024 in CP(IBC)-54-KOB-2022]
- 23rd August, 2024 Approval of Resolution Plan - Lanco Amarkantak Power Limited [I.A. No.6 of 2024 in CP(IB) NO. 420-7-HDB-2018]
- 23rd August, 2024 Discussion Paper on MSME Registration and Disclosure Framework under CIRP
- 22nd August, 2024 Approval of Resolution Plan- Samson and Sons Builders And Developers Private Limited [IA(IBC)/Plan/02/KOB/2024 in CP(IB)/05/KOB/2021]
- 22nd August, 2024 Approval of Resolution Plan- Samson And Sons Builders And Developers Private Limited [IA(IBC)/216/KOB/2023 in CP(IB)/05/KOB/2021]
- 22nd August, 2024 Approval of Resolution Plan- Samson And Sons Builders And Developers Private Limited [IA(IBC)/215/KOB/2023 in CP(IB)/05/KOB/2021]
- 22nd August, 2024 Approval of Resolution Plan- Hogar Controls India Private Limited [IA(IBC)(Plan) 18/2024 in CP(IB) No.65/9/HDB/2022]
- 21st August, 2024 Approval of Resolution Plan - Maha Associated Hotels Private Limited [IA(IBC) (Plan) No. 06,353 & 364-JPR-2024, IA (IBC) No. 08-JPR-2020 , IA (IBC) No. 437-JPR-2022 in CP No. (IB)-03-9-JPR-2018]
- 19th August, 2024 Approval of Resolution Plan - High Ground Enterprises Private Limited [IA-37-2024 in C.P.(IB)-271(MB)2021]
- 19th August, 2024 Liquidation Processes Ending with Order of Dissolution/Closure: As on 31st March, 2024
- 14th August, 2024 Approval of Resolution Plan - SKS Power Generation Chhattisgarh Ltd. [I.A. No. 2794 of 2023 & Ors. in C.P (IB) No. 893-MB-2021]
- 14th August, 2024 Approval of Resolution Plan - Aditya Vidyut Appliances Limited [IA No. 211 of 2022 in Company Petition (I.B.) No. 193-IBC-MB-2019]
- 14th August, 2024 Approval of Resolution Plan - Nirmal Lifestyle Realty Private Limited [IA-2455-2022 in C.P.(IB)-315(MB)-C-III-2019]
- 14th August, 2024 The Insolvency and Bankruptcy Board of India associates with IIM Ahmedabad for Second Annual Research Workshop on Insolvency and Bankruptcy scheduled on 1st-2nd March, 2025
- 13th August, 2024 Quarterly Newsletter for April-June, 2024
- 13th August, 2024 Insolvency and Bankruptcy Board of India (Inspection and Investigation) (Amendment) Regulations, 2024
- 13th August, 2024 Insolvency and Bankruptcy Board of India (Information Utilities) (Amendment) Regulations, 2024
- 12th August, 2024 Circular - Generation of Valuation Report Identification Number for valuation conducted by Register Valuer under Insolvency and Bankruptcy Code, 2016
- 09th August, 2024 Approval of Resolution Plan - Simplex Projects Ltd.[I.A. (IB) No. 594, 606,909& 1033-KB-2023, I.A. (IB) (Plan) No. 1-KB-2024, I.A. (IB) No. 579, 580-KB-2024 in Company Petition (IB) No. 56-KB-2019]
- 06th August, 2024 The Insolvency and Bankruptcy Board of India (IBBI) organises a Conclave for Resolution Applicants.
- 06th August, 2024 Approval of Resolution Plan - Frugal Developers Private Limited [I.A.–21-2024 in C.P.(IB) – 110 (ND)-2023]
- 06th August, 2024 Approval of Resolution Plan - Kotsons Private Limited [Resolution Plan IA-25-2024 in IB-761(ND)-2022]
- 06th August, 2024 Approval of Resolution Plan - Ceasan Glass Private Limited [IA (IBC)-133-2023 in IA (IBC)-399-2022 in TCP (IB)-73-9-AMR-2019]
- 05th August, 2024 Approval of Resolution Plan - Swastik Oil Refinery Private Limited [I.A. (IB) No. 554-KB-2023 in CP (IB) No. 119-KB-2021]
- 05th August, 2024 Approval of Resolution Plan - Topworth Infra Private Limited [IA(I.B.C)-483-MB-2021 in CP 2231-MB-C-II-2019]
- 05th August, 2024 Approval of Resolution Plan- Suman Villas Private Limited [IA No.863 of 2023 in CP(IB) No.131/Chd/Hry/2021]
- 30th July, 2024 Approval of Resolution Plan - Satra Properties (India) Limited [Inv. Petition No. 19 of 2024 IA No. 2273 of 2021 in CP (IB) No.1632-MB-C-I-2019]
- 26th July, 2024 IBBI organises Workshop on “Listing and Auction platform” for sale of assets under Liquidation
- 23rd July, 2024 IBBI associates with NLU Odisha for the two-day 'Conference on Finance, Economics, Banking and Insolvency Laws' being organised on 7-8 September 2024 at NLU Odisha
- 19th July, 2024 Approval of Resolution Plan - Alchemist Infra Realty Limited [IA(IBC)(Plan) - 1-2024 of CP(IB)-635-PB-2021]
- 19th July, 2024 Approval of Resolution Plan - Sheltrex Developers Private Limited [IA(BC)-1729 & 2189(CHE)-2023 in IBA-889-2019]
- 18th July, 2024 Approval of Resolution Plan - Leading Hotels Limited [IA(I.B.C) - 4006/2022 in C.P.(IB)/1053/2020]
- 18th July, 2024 Approval of Resolution Plan - Marappar Textiles Private Limited [IA(IBC)-Plan-02-(CHE)-2024 in CP(IB)-244(CHE)-2022]
- 18th July, 2024 Approval of Resolution Plan - Swapnil Promoters And Developers Private Limited [IA-38-2024 in CP (IB)-1190-MB-IV-2024]
- 18th July, 2024 Approval of Resolution Plan- Asya Infosoft Limited [IA/523(AHM)2024 in IA(Plan)/5(AHM)2024 in CP(IB)/268(AHM)2022]
- 18th July, 2024 Corrigendum - Appointment of Executive Director (ED) on deputation basis.
- 15th July, 2024 Approval of Resolution Plan - Sristi Hospitality Pvt. Ltd. [I.A. No. 3612 of 2023 in C.P. No. 518 of 2022]
- 11th July, 2024 IBBI organises Workshop on “Listing and Auction platform” for sale of assets under Liquidation
- 10th July, 2024 Approval of Resolution Plan - Bulland Buildtech Private Limited [I.A. – 1449-2022 in C.P.(IB)-1744 of 2019]
- 10th July, 2024 Approval of Resolution Plan - Swastik Tungsten Private Limited [IA. No. 5656-2023 in C.P.(IB)No.4350-MB-C-II-2018]
- 10th July, 2024 Approval of Resolution Plan - Clarion Township Pvt. Ltd. [I.A. 22-2024 in C.P. No. IB- 638-ND-2020]
- 10th July, 2024 Approval of Resolution Plan - Nyka Steels Private Limited [IA-30-2024 in CP (IB)-1009-MB-IV-2020]
- 10th July, 2024 Engagement of Research Associates (RAs) in the Insolvency and Bankruptcy Board of India on contract basis.
- 03rd July, 2024 Successful conclusion of the Third International Research Conference on Insolvency and Bankruptcy, organised by Insolvency and Bankruptcy Board of India jointly with ISB, Hyderabad on 2nd July, 2024 – 3rd July, 2024.
- 02nd July, 2024 Inauguration of the Third International Research Conference on Insolvency and Bankruptcy, being organized by the Insolvency and Bankruptcy Board of India, jointly with ISB, Hyderabad on 02nd July, 2024.
- 01st July, 2024 In the matter of Vovl Limited [IA No. 702 of 2024 & IA No. 2787 of 2023 in CP No. 2742(MB)-2019]
- 28th June, 2024 Third International Research Conference on Insolvency and Bankruptcy being organized by Insolvency and Bankruptcy Board of India in association with ISB Hyderabad from 02nd July 2024 – 03rd July 2024.
- 28th June, 2024 Panel of IPs and IPEs as IPs prepared in accordance with ‘Insolvency Professionals to act as Interim Resolution Professionals, Liquidators, Resolution Professionals and Bankruptcy Trustees (Recommendation) Guidelines, 2024’, for appointment as IRP, liquidator, RP and BT, for the period from July 1, 2024, to December 31, 2024.
- 28th June, 2024 Circular- Filing Forms to monitor liquidation processes under the Insolvency and Bankruptcy Code, 2016, and the regulations made thereunder.
- 28th June, 2024 Circular- Filing Forms to monitor Voluntary liquidation processes under the Insolvency and Bankruptcy Code, 2016, and the regulations made thereunder.
- 24th June, 2024 Approval of Resolution plan- Colorcity Homes Private Limited [IA (PLAN) NO.01/2024 IN CP (IB) NO.04/ALD/2020]
- 24th June, 2024 Provisional List of IPs prepared in accordance with ‘Insolvency Professionals to act as Interim Resolution Professionals, Liquidators, Resolution Professionals and Bankruptcy Trustees (Recommendation) Guidelines, 2024’, for appointment as IRP, liquidator, RP and BT, during the period July 1, 2024, to December 31, 2024. Any discrepancy, as may be observed, in this provisional list may be mailed only at ra.irp@ibbi.gov.in by 12 Noon of June 26, 2024.
- 21st June, 2024 Approval of Resolution Plan - Richfeel Health and Beauty Pvt. Ltd. [IA. No. 03-2024 in CP(IB)No. 1269-MB-C-II-2021]
- 21st June, 2024 Invitation of Public comments: Format for progress report during Liquidation process
- 20th June, 2024 The Insolvency and Bankruptcy Board of India associates with ICAI for organising International Convention on Insolvency Resolution and Valuation - 'Resolve 2024' scheduled on 12th - 13th July 2024 in New Delhi
- 19th June, 2024 Approval of Resolution Plan - Fusion Conbuild Private Limited [Resolution Plan IA-14-2024 in IB-133(ND)-2023]
- 19th June, 2024 IBBI organises virtual Workshop on “Listing and Auction platform” for sale of assets under Liquidation
- 19th June, 2024 Discussion paper on amendments to Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Process) Regulations, 2016
- 18th June, 2024 Approval of Resolution Plan - Carnation Industries Limited [I.A. (IB) (Plan) No. 7 & 969-KB-2024 in Company Petition (IB) No. 12-KB-02021]
- 18th June, 2024 Approval of Resolution Plan - Sanmati Pressings Private Limited [IA-182/2024 in CP(IB)-360/2022]
- 18th June, 2024 Approval of Resolution Plan - Orbitol Intelligence Private Limited [I.A. 5657/ND/2023 in C.P. No. IB- 150/ND/2022]
- 14th June, 2024 Approval of Resolution Plan - Teknik Plant And Machinery Mfg. Co. Pvt. Ltd. [IA/5679/2023 In C.P.(IB)/841(MB)-C-III-2020]
- 12th June, 2024 Approval of Resolution Plan - Harvest Hotels and Serviced Apartments Private Limited [IA 2481(PB)-2024, IA 5029 (PB)-2023, IA 5610,5611,5612 & 5613 (PB)-2022 in CP (IB) No.144(PB)-2022]
- 12th June, 2024 Approval of Resolution Plan- Primuss Pipes & Tubes Limited [IA No. 568/2023 in CP (IB) No. 7/ALD/2021]
- 12th June, 2024 Approval of Resolution Plan - Era Infra Engineering Limited [I.A-1334 & 5241-ND-2023 A/W I.A-5241-ND-2023 in CP IB-190-PB-2017]
- 10th June, 2024 5th National Online Quiz on Insolvency and Bankruptcy Code, 2016 from 01st August 2024 to 31st August 2024
- 10th June, 2024 Discussion paper on Reducing Compliance by Review of CIRP Forms submitted by Insolvency Professionals (IPs) to IBBI
- 06th June, 2024 Invitation of application for the post of Whole Time Member in the Insolvency and Bankruptcy Board of India
- 05th June, 2024 The Insolvency Professionals to act as Interim Resolution Professionals, Liquidators, Resolution Professionals and Bankruptcy Trustees (Recommendation) Guidelines, 2024 issued on June 05, 2024.
- 31st May, 2024 Voluntary Liquidation Processes Ending with Order of Dissolution: As on 31st March, 2024
- 24th May, 2024 Approval of Resolution Plan - Satellite Cables Private Limited [PLAN IA -5-2024 in IB-1185(ND)-2019]
- 22nd May, 2024 Appointment of Executive Director (ED) on deputation basis.
- 20th May, 2024 Approval of Resolution Plan - Shivshakti Barrels Private Limited [IA(Plan)-15(AHM)2024 with IA-761(AHM)2024 in CP(IB) 717 of 2019]
- 20th May, 2024 Approval of Resolution Plan - Mitesh Trading Private Limited [IA- 2723 & 5226-2023 in C.P (IB) No. 3231-2019]
- 20th May, 2024 Approval of Resolution Plan - Power Max(India) Pvt. Ltd. [I.A. (IB) (Plan) No. 2-KB-2024 in Company Petition No. 104-KB-2022]
- 20th May, 2024 Approval of Resolution Plan - Deegee Orchards Private Limited [IA-21-2024 in C.P.(IB)-3402(MB)2019]
- 20th May, 2024 Approval of Resolution Plan - AG Conveying Systems Private Limited [I.A. No. 24 of 2024 in C.P. (IB) No. 4238-MB-2018]
- 20th May, 2024 Approval of Resolution Plan - Multi Arc Coating and Straps Ltd. [IA 221 of 2022 in CP(IB) No. 349-NCLT-AHM-2018]
- 16th May, 2024 Approval of Resolution Plan - Mahavir Roads & Infrastructure Pvt. Ltd. [IA No. 22 of 2024 in CP(IB) No. 2300 of 2018]
- 16th May, 2024 Approval of Resolution Plan - Starlite Power Systems Limited [IA-04-2024, IA-6485-2023 in IB-744-ND-2022]
- 16th May, 2024 Approval of Resolution Plan - Metalyst Forgings Limited [IA No.956 of 2018 in CP (IB) No.1555-MB-C-I-2017]
- 16th May, 2024 Approval of Resolution Plan - Rishra Steel Limited [I.A. (Companies. Act) No. 2-KB-2024 in Transfer Petition (IB) No. 4-KB-2022]
- 15th May, 2024 Quarterly Newsletter for Jan-Mar, 2024
- 13th May, 2024 Approval of Resolution Plan - Greatshine Holdings Private Limited [IA(IBC)-634 & 672(CHE)-2024 in IBA-864-2020]
- 13th May, 2024 Approval of Resolution Plan - Jason Dekor Private Limited [A 36-NCLT-AHM-2021 in CP (IB) 257-NCLT-AHM-2019]
- 13th May, 2024 Approval of Resolution Plan - XL Energy Limitied [I.A. No. 5 of 2024 in CP(IB) No. 16-7-2023]
- 13th May, 2024 Approval of Resolution Plan - Yona Smelters Limited [IA (IBC)-188-2023 in CP (IB)-74-7-AMR-2022]
- 13th May, 2024 Approval of Resolution Plan - Blue Park Seafoods Private Limited [I.A. No. 407 of 2021 in C.P. (IB) No. 77-9-AMR-2021]
- 13th May, 2024 Approval of Resolution Plan - Shah Brothers Ispat Private Limited [I.A. No. 16 of 2024 in C.P. (IB) No. 698-MB-IV-2021]
- 10th May, 2024 Approval of Resolution Plan - Hindustan Eco-Tech Pvt. Ltd. [I.A. No. 27 of 2024 in C.P. (IB) No. 76-MB-2023]
- 10th May, 2024 Discussion paper on “Strengthening the process of issuance of record of default by Information Utility”
- 09th May, 2024 Circular - Uploading of judicial orders related to insolvency proceedings by Insolvency Professionals
- 08th May, 2024 Approval of Resolution Plan - Gokul Super Speciality Hospital Private Limited [I.A No. 591-2023 in CP (IB) No.156-BB-2020]
- 08th May, 2024 Approval of Resolution Plan - Reliance Broadcast Network Limited [I.A. No. 5391 of 2023 in C.P. No. 310 of 2022]
- 08th May, 2024 Approval of Resolution Plan - I.C. Textiles Ltd. [I.A. (IB) No. 172-KB-2023 and I.A. (IB) No. 411-KB-2023 in CP (IB) No. 1567-KB-2019]
- 08th May, 2024 Approval of Resolution Plan - Harig Crankshafts Limited [A No. 554-2023 in CP (IB) No. 81-ALD-2019]
- 07th May, 2024 ICMAI RVO in association with IBBI organises an International Valuation Conclave in Srinagar from 19.06.2024 to 22.06.2024
- 06th May, 2024 Approval of Resolution Plan - Radius Infra Holdings Pvt. Ltd. [I.A. No. 4317 of 2023 in C.P. (IB) No. 1123-MB-2021]
- 06th May, 2024 Approval of Resolution Plan - Mayurparkh Fine Builders Private Limited [IA No. 11 of 2024 in CP(IB) No. 1015 of 2019]
- 03rd May, 2024 Approval of Resolution Plan - Sail-SCL Kerala Limited [IA(IBC)(PLAN)-01-KOB-2024 in CP(IBC)-48-KOB-2022]
- 03rd May, 2024 Approval of Resolution Plan - Adico Forge Private Limited [IA-5826-2023 In C.P.(IB)-566(MB)-C-III-2022]
- 03rd May, 2024 Approval of Resolution Plan - Shri Shivsagar Sugar and Agro Products Limited [IA-5590-2023 in C.P.(IB)-965(MB)-C-III-2022]
- 02nd May, 2024 Approval of Resolution Plan - Cyperus Mulitrade Pvt. Ltd. [I.A. 5643-2023 in C.P. No. (IB) 851-MB-C-III-2022]
- 30th April, 2024 Notice/Circular for engagement of consultant on contractual basis
- 29th April, 2024 Approval of Resolution Plan - V Hotels Limited [IA. No. 2830-2023 in CP(IB)No. 532-MB-C-II-2018]
- 26th April, 2024 Approval of Resolution Plan - Dnyanyogi Shri Shivkumar Swamiji Sugars Limited [I.A No. 01-2024 in CP (IB) No.09-BB-2022]
- 26th April, 2024 Approval of Resolution Plan - Pancard Clubs Limited [IA No. 8 of 2024 in CP(IB) No. 4578 of 2018]
- 26th April, 2024 Approval of Resolution Plan - Tribesmen Graphics Private Ltd [IA No.-1248-AHM-2023 in CP (IB) No.-216-AHM-2022]
- 22nd April, 2024 Approval of Resolution Plan - Rana Heavy Engineering Ltd. [IA (Plan) No.2-2024 in CP No.(IB) 50-ALD-2022]
- 19th April, 2024 Details of unclaimed dividends / undistributed proceeds deposited into Corporate Voluntary Liquidation Account as on 31st March 2024
- 19th April, 2024 Details of unclaimed dividends / undistributed proceeds deposited into Corporate Liquidation Account as on 31st March 2024
- 18th April, 2024 Approval of Resolution Plan – MSX MALL PRIVATE LIMITED [IA-1833/ND/2020 in C.P. No. (IB) 334(ND)/2018]
- 18th April, 2024 Notice inviting comments, by MCA, on the review of rules prescribed under the Insolvency and Bankruptcy Code, 2016
- 12th April, 2024 In the matter of Ms. Jovita Reema Mathias, IP
- 10th April, 2024 IBBI organises training programme for Indian Corporate Law Service Trainee Officers.
- 09th April, 2024 In the matter of Mr. Venkata Sivakumar, IP
- 09th April, 2024 Approval of Resolution Plan - Smart Card IT Solutions Limited [I.A. 775-2023 in C.P. No. (IB) 955-MB-C-III-2020]
- 05th April, 2024 Approval of Resolution Plan - ARC Lamicraft Private Limited [IA(Plan)-4(AHM)2024, IA-861(AHM)2023, IA-224 & 884(AHM)2022 in CP(IB) 633 of 2018]
- 05th April, 2024 Approval of Resolution Plan - JSM Devcons Private Limited & Ashoka Hi-Tech Builders Private Limited [IA-254(MP)2023 in C.P.(IB)-56(MP)2021 & IA-298(MP)2023 in (MP) CP(IB) 16 of 2020]
- 04th April, 2024 Approval of Resolution Plan - Prithvi Multiprupose Cold Storage Private Limited [IA (IBC) No. 597-JPR-2022, IA(IBC) No. 102-JPR-2023, IA(IBC) Plan No. 03-JPR-2024 in CP No. (IB)-11-7-JPR-2019]
- 04th April, 2024 Approval of Resolution Plan - Meghaaarika International Private Limited [IA-5306-2023 in IB-65(ND)-2021]
- 04th April, 2024 Approval of Resolution Plan - Airen Copper Private Limited [IA (IBC) No. 369 & 660-JPR-2023 in CP No. (IB)-33-10-JPR-2021]
- 04th April, 2024 Approval of Resolution Plan - Rajvir Industries Limited [IA (Plan) No. 4-2024 in CP(IB)747-7-HDB-2019]
- 04th April, 2024 Approval of Resolution Plan - Uthara Fashion Knitwear Limited [IA(IBC)-1747-(CHE)-2023 in IBA-895-2019]
- 03rd April, 2024 In the matter of Mr. Chetan Patel, IP
- 28th March, 2024 Approval of Resolution Plan - Indus Integrated Information Management Limited [IA (IB) No. 1753- (KB)-2023 in CP(IB) No. 406-(KB)-2021]
- 28th March, 2024 Approval of Resolution Plan - G K Steel and Allied Industries Ltd. [MA-37-CHE-2021 in CP-(IB)-1006-2018]
- 28th March, 2024 Approval of Resolution Plan - Rentail Stay Private Limited [IA No.644-2023 in CP (IB) No.91-ALD-2022]
- 28th March, 2024 Approval of Resolution Plan - Hanung Toys and Textiles Limited [I.A. 4441-2023 in C.P. No. IB- 953-PB-2018]
- 28th March, 2024 Approval of Resolution Plan - Omansh Enterprises Limited [I.A. 6322-ND-2023 in C.P. No. IB- 262-PB-2022]
- 28th March, 2024 Approval of Resolution Plan - Modern Syntex (India) Limited {IA (IBC) No. 169 & 203-JPR-2023 in CP No. (IB)- 39(PB)-2018]
- 22nd March, 2024 Approval of Resolution Plan - Satwiki Proteins Pvt. Ltd. [IA(IBC) No. 01-JPR-2024 in CP No. (IB)-36-9-JPR-2019]
- 22nd March, 2024 Approval of Resolution Plan - N. S. Engineering Projects Private Limited [I.A. (IB) No. 2044-KB-2023 in Company Petition (IB) No. 1905-KB-2019]
- 19th March, 2024 Approval of Resolution Plan - Mahamayay Metals LLP [IA(IBC) Plan No. 02-JPR-2024 in CP No. (IB)-192-7-JPR-2020]
- 15th March, 2024 Approval of Resolution Plan - Starlite Components Limited [I.A. No. 1130-2021 in CP(IB) No. 3550-MB-2019]
- 11th March, 2024 Approval of Resolution Plan - Coast Realtors Private Limited [IA. No.4513-ND-2023 in Company Petition No. (IB)-776(ND)-2021]
- 11th March, 2024 Approval of Resolution Plan - Privilege Industries Limited [Interlocutory Application No. 4004 of 2023 in Company Petition 1330-(IB)-V- 2020]
- 11th March, 2024 Approval of Resolution Plan - India Brewery & Distillery Private Limited [I.A No. 330-2023 in CP (IB) No.147-BB-2018]
- 11th March, 2024 Approval of Resolution Plan - Rudraksh Dealcom Private Limited [IA (IB) No. 1117- (KB)-2023 in In CP(IB) No. 34-( KB)-2022]
- 11th March, 2024 Approval of Resolution Plan - MSA Developers Private Limited [I.A. 1078-2022 in C.P. No. IB-806-PB-2019]
- 11th March, 2024 Approval of Resolution Plan - Vaishnovi Infratech Limited [I.A. No.2 of 2024 in CP(IB) NO. 712-9-HDB-2019]
- 08th March, 2024 The Insolvency and Bankruptcy Board of India celebrates International Women's Day 2024
- 07th March, 2024 The Insolvency and Bankruptcy Board of India associates with GNLU for organising National Mock CIRP competition from 04th April 2024 to 06th April 2024 in Gujarat National Law University
- 04th March, 2024 In the matter of Mr. Savan Godiawala, IP
- 04th March, 2024 Voluntary Liquidation Processes Ending with Order of Dissolution: As on 31st December, 2023
- 28th February, 2024 Approval of Resolution Plan - Reliance Capital Limited [IA No. 2949 of 2023 in CP (IB) No. 1231 of 2021]
- 27th February, 2024 Approval of Resolution Plan - Chiraayush Stock Consultants Pvt. Ltd. [IA No. 222-JPR-2021 in CP No. (IB)-266-10-JPR-2019]
- 26th February, 2024 In the matter of Mr. Shashi Agarwal, IP
- 26th February, 2024 Post Graduate Insolvency Programme at IICA: Admission Prospectus for 2024-26
- 23rd February, 2024 Approval of Resolution Plan - Brick Eagle Group Private Limited [IA. No. 3349-2022 in CP(IB)No. 1845-MB-C-II-2019]
- 23rd February, 2024 Approval of Resolution Plan - Blue Frog Media Private Limited [IA No. 2828 of 2021 in CP (IB) No. 4360-MB-C-I-2018]
- 23rd February, 2024 Approval of Resolution Plan - Shimita Trading Private Limited [I.A. 2729-2022 in C.P. No. (IB) 2510-MB-C-III-2019]
- 22nd February, 2024 Circular - Enhancing Transparency and Stakeholder Engagement in Liquidation Process
- 22nd February, 2024 Circular - Deposit and withdrawal of unclaimed dividends and / or undistributed proceeds in accordance with regulation 46 of the Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016
- 20th February, 2024 Approval of Resolution Plan - Jairam Foundry Private Limited [I.A (Plan). No.03 of 2024 in CP (IB) No. 59-7-HDB-2022]
- 20th February, 2024 Approval of Resolution Plan - Ezhil Chemical Private Limited [IA(IBC)-2064(CHE)-2023 in CP(IB)-139(CHE)-2021]
- 19th February, 2024 Approval of Resolution Plan - Magppie International Ltd. [I.A. 5008 & 5803-2023 in C.P. No. IB-2924-ND-2019]
- 19th February, 2024 Quarterly Newsletter for October-December, 2023
- 16th February, 2024 In the matter of Mr. Sanjay Kumar Singh, IP
- 16th February, 2024 In the matter of Mr. Alok Kumar Kuchhal, IP
- 16th February, 2024 IBBI amends the Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016
- 15th February, 2024 IBBI (Insolvency Resolution Process for Corporate Persons) (Amendment) Regulations, 2024
- 14th February, 2024 Expert Committee constituted by IBBI submits its Report on Framework for Use of Mediation under the Insolvency and Bankruptcy Code, 2016
- 14th February, 2024 Approval of Resolution Plan - Eastern Silk Industries Pvt. Ltd. [I.A. (IB) No. 510,513,813,869 & 1573-KB-2023 in C.P. (IB) No. 588-KB-2020]
- 14th February, 2024 Report on Framework for Use of Mediation under the Insolvency and Bankruptcy Code, 2016
- 13th February, 2024 IBBI amends the Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016
- 13th February, 2024 Approval of Resolution Plan - Mantena Laboratories Limited [I.A. No. 1468 of 2022 in CP (IB) No.682-07-HDB-2018]
- 13th February, 2024 Circular - Reporting / Sharing of information in the Voluntary Liquidation process
- 13th February, 2024 Circular - Deposit and withdrawal of unclaimed dividends and / or undistributed proceeds in accordance with regulation 39 of the IBBI (Voluntary Liquidation Process) Regulations, 2017
- 12th February, 2024 IBBI (Liquidation Process) (Amendment) Regulations, 2024
- 12th February, 2024 Approval of Resolution Plan - Fabtech Sugar Limited [I.A. No. 3246 of 2022 in C.P. No. 1398 of 2020]
- 12th February, 2024 Circular - Sharing of the Report prepared by the Resolution Professional under section 99 of the Code
- 08th February, 2024 Approval of Resolution Plan - Dehradun Integrated Arena Limited [IA No.409-2023 in CP (IB) No.118-ALD-2020]
- 08th February, 2024 Approval of Resolution Plan - MHG Land Stockist Private Limited [IA-1384-2023 in Company Petition No. IB- 259(ND)-2021]
- 08th February, 2024 Approval of Resolution Plan - Impala Distillery & Brewery Limited [IA No. 634 & 1514 of 2021 in CP(IB) No. 817 of 2019]
- 08th February, 2024 Approval of Resolution Plan - Indian Sugar Manufacturing Company Limited [IA No.5789 of 2023 in CP (IB) No.162-MB-C-I-2023]
- 08th February, 2024 Approval of Resolution Plan - Genesis Resorts Private Limited [IA No. 1177 & 1768 of 2021 in CP(IB) No. 2445 of 2019]
- 08th February, 2024 Approval of Resolution Plan - Viaan Industries Limited [IA. No. 3704-2022 in CP(IB)No. 110-MB-C-II-2022]
- 08th February, 2024 Approval of Resolution Plan - Parshuram Forge Pvt. Ltd. [M.A. No. 209-2020 in CP(IB)No. 3627-MB-C-II-2018]
- 08th February, 2024 Approval of Resolution Plan - Max Alert System Limited [I.A. 1953-2022 In C.P. No. (IB) 1466-MB-C-III-2019]
- 08th February, 2024 Approval of Resolution Plan - NSL Mining Resources India Private Limited [IA No. 27 of 2024 in CP(IB) No.750-9-HDB-2019]
- 08th February, 2024 Appointment of Manager / Assistant Manager(AM) on deputation (including short-term contract) basis.
- 07th February, 2024 Approval of Resolution Plan - Bodhtree Consulting Limited [I.A. No. 1504-2023 in CP(IB) No. 271-9-HDB-2020]
- 07th February, 2024 Approval of Resolution Plan - Sindhanur Gangavathi Tollway Private Limited [I.A. No.1947 of 2023 in CP(IB) NO. 324-7-HDB-2022]
- 05th February, 2024 In the matter of Ms. Maya Gupta, IP
- 05th February, 2024 IBBI amends the Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017
- 05th February, 2024 IBBI amends the Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Regulations, 2019 and Insolvency and Bankruptcy Board of India (Bankruptcy Process for Personal Guarantors to Corporate Debtors) Regulations, 2019
- 02nd February, 2024 Approval of Resolution Plan - Techno Forge Limited [IA No. 864 of 2021 in C.P. (IB) No. 264 of 2018]
- 02nd February, 2024 Approval of Resolution Plan - Saurashtra Specialities Pvt Ltd. [IA No. 1467 NCLT-AHM-2023 in CP(IB) No. 184-NCLT-AHM-2022]
- 01st February, 2024 Approval of Resolution Plan - VA Realcon Private Limited [I.A. 5864-ND-2022 in C.P. No. IB- 721-PB-2021]
- 01st February, 2024 Approval of Resolution Plan - Saturn Rings & Forgings Private Limited [IA No. 3478 of 2022 and IA No. 787 of 2023 and IVN. P. No. 12 of 2023 in CP(IB) No. 408 of 2019]
- 01st February, 2024 Circular - Measures for rationalisation of the regulatory framework of Insolvency Professional Entities
- 01st February, 2024 Circular - Measures for facilitating efficient conduct of the processes by the Insolvency Professionals
- 31st January, 2024 Approval of Resolution Plan - JBO Globeworld LLP [I.A. 2350-2023 in C.P. No. IB-630-PB-2021]
- 31st January, 2024 Insolvency and Bankruptcy Board of India (Model Bye-Laws and Governing Board of Insolvency Professional Agencies) (Amendment) Regulations, 2024
- 31st January, 2024 Insolvency and Bankruptcy Board of India (Insolvency Professionals) (Amendment) Regulations, 2024
- 31st January, 2024 Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) (Amendment) Regulations, 2024
- 31st January, 2024 Insolvency and Bankruptcy Board of India (Bankruptcy Process for Personal Guarantors to Corporate Debtors) (Amendment) Regulations, 2024
- 31st January, 2024 Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) (Amendment) Regulations, 2024
- 30th January, 2024 In the matter of Mr. Naren Sheth, IP
- 29th January, 2024 Approval of Resolution Plan - Milan Textile Enterprise Private Limited [IA-1556(CHE)-2022 & IA(IBC)-1022 & 1095(CHE)2023 in CP(IB)-75(CHE)2021]
- 20th January, 2024 Insolvency and Bankruptcy Board of India in association with INSOL India organises International Conclave 2024 on “The Insolvency and Bankruptcy Code, 2016 – Looking Ahead” on 20th January, 2024 at Le Meridien, New Delhi.
- 18th January, 2024 Approval of Resolution Plan - Balaji Paper & Newsprint Private Limited [I.A. (IB) No. 1842-KB-2023 in Company Petition (IB) No. 1540-KB-2019]
- 18th January, 2024 Circular - Reduction of cooling-off period between two consecutive attempts in Limited Insolvency Examination and Valuation Examinations
- 17th January, 2024 The Insolvency and Bankruptcy Board of India organises a Workshop on “Committee of Creditors: An Institution of Public Faith”.
- 17th January, 2024 Approval of Resolution Plan - Terrygold (India) Ltd. [I.A No. 47 of 2023 in CP (IB) No. 74-HDB-2021]
- 17th January, 2024 Approval of Resolution Plan - Pranav Construction System Private Limited [IA No. 460 & 773 of 2023 in CP (IB) No.3923-MB-C-I-2019]
- 15th January, 2024 Approval of Resolution Plan - SMR Entertainment Private Limited [I.A. 5917-ND-2021 in C.P. No. IB- 269-ND-2020]
- 15th January, 2024 Approval of Resolution Plan - Paranjape Agro India Products India Private Limited [IA No. 4878 of 2023 in CP (IB) No. 3755-MB-C-I-2019]
- 15th January, 2024 Approval of Resolution Plan - Nidhi Impotrade Pvt. Ltd. [IA No. 759-NCLT-AHM-2021 in CP(IB) No. 686-NCLT-AHM-2019]
- 12th January, 2024 In the matter of Mr. Vivek Raheja, IP
- 12th January, 2024 Engagement of Research Associates/Consultant in the Insolvency and Bankruptcy Board of India on contract basis
- 11th January, 2024 Approval of Resolution Plan - Pami Metals Private Limited [IA (IB) No. 1330-(KB)-2022 in CP(IB) No. 64-(KB)-2021]
- 11th January, 2024 Approval of Resolution Plan - RSAL Steel Private Limited [IA. No. 1240-2021 in CP(IB)No. 2985-MB-C-II-2018]
- 10th January, 2024 IBBI publishes syllabus, format, frequency and other details of Valuation Examinations
- 09th January, 2024 Approval of Resolution Plan - Panche Aluminium Extrusions Private Limited [IA No. 1045-2021in CP(IB)No. 2808-MB-C-II-2018]
- 09th January, 2024 Approval of Resolution Plan - GVK Power (Goindwal Sahib) Ltd. [IA NO. 1986 of 2023 in CP No. (IB) 43-7-HDB-2020]
- 09th January, 2024 Approval of Resolution Plan - Navdurga Advisory Private Limited [IA No. 4409 of 2023 in CP (IB) No. 249-MB-C-I-2022]
- 05th January, 2024 In the matter of Mr. Sandeep Chandna, IP
- 04th January, 2024 Approval of Resolution Plan - Monique Gems Exports Private Limited [IA No. 1554 & 2215 of 2023 in CP (IB) No. 123-2019]
- 03rd January, 2024 Approval of Resolution Plan - Tamra Dhatu Udyog Private Limited [I.A. (IB) No. 851,1652 & 1759(KB)2023 in C.P. (IB) No. 128(KB)2020]
- 03rd January, 2024 Approval of Resolution Plan - V-Accurate Management Services Private Limited [IA. No. 713-2022 in CP(IB)No. 1359-MB-C-II-2019]
- 02nd January, 2024 In the matter of Mr. Ramanahalli Shivanna Dodda Byregowda, IP
- 29th December, 2023 Reminder for offering suggestions to simplify, ease and reduce cost of compliance of Regulations notified under the Insolvency and Bankruptcy Code, 2016
- 29th December, 2023 In the matter of Mr. Sanjeev Jhunjhunwala, IP
- 29th December, 2023 Approval of Resolution Plan - Supriya Pharmaceuticals Limited [IA(IBC)No. 644-JPR-2023 in CP No. (IB)-74-9-JPR-2021]
- 29th December, 2023 Final Panel of IPs and IPEs as IPs prepared in accordance with ‘Insolvency Professionals to act as Interim Resolution Professionals, Liquidators, Resolution Professionals and Bankruptcy Trustees (Recommendation) (Second) Guidelines, 2023’, for appointment as IRP, RP, Liquidator, and BT, during the period January 1, 2024, to June 30, 2024
- 28th December, 2023 Approval of Resolution Plan - K.D.K. Enterprises Pvt. Ltd. [I.A-1138 & 428-ND-2021 in CP IB-2371-ND-2019]
- 27th December, 2023 In the matter of Mr. Vichitra Narayan Pathak, IP
- 26th December, 2023 Approval of Resolution Plan - Vivo Healthcare Private Limited [IA No.1516-2023 in CP(IB) No.193-Chd-Hry-2020]
- 26th December, 2023 Approval of Resolution Plan - ACIL Limited [CA-1636-PB-2019 in CP IB-170-PB-2018]
- 26th December, 2023 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, 2023’, for appointment as IRP, liquidator, RP and BT, during the period January 1, 2024, to June 30, 2024. Any discrepancy, as may be observed, in this provisional list may be mailed only at ra.irp@ibbi.gov.in by 6 PM of December 27, 2023
- 21st December, 2023 Approval of Resolution Plan - Mantovani Di Dharti Private Limited [I.A. No. 1285 of 2023 in CP (IB) no. 149-7-HDB-2022]
- 21st December, 2023 In the matter of Mr. Nirav Anupam Tarkas, IP
- 21st December, 2023 Approval of Resolution Plan - Reliance Communications Infrastructure Ltd. [IA No. 2429 of 2021 in CP (IB) No. 3025 of 2019]
- 21st December, 2023 Clarification regarding submission of particulars and declaration by the insolvency professionals in the application filed by creditor(s) in Part IV of Form C of the IRP PGCD Rules.
- 20th December, 2023 Approval of Resolution Plan - Ecool Gaming Solutions Private Limited [I.A. No. 3969 of 2023 in C.P. No. 1486 of 2020]
- 20th December, 2023 Approval of Resolution Plan - Suasth Health Care Foundation [I.A. (IB) No. 1551, 1733-KB-2023, IVN.P (IBC)-34,37(KB)2023, I.A. (IB) No. 1381-KB-2022 in C.P. (IB) No. 204-KB-2021]
- 20th December, 2023 Approval of Resolution Plan - Attribute Shares and Securities Pvt. Ltd. [IA-3904-2023 in CP(IB)-516(MB)2022]
- 20th December, 2023 Approval of Resolution Plan - Western Hill Foods Ltd. [I.A. No. 4184 of 2023 in Company Petition (IB) No. 347-MB-IV-2021]
- 20th December, 2023 Approval of Resolution Plan - Shankeshwar Properties Private Limited [IA-4544 & 5057-2023 in C.P (IB) No. 1140-2020]
- 20th December, 2023 Approval of Resolution Plan - Sagar E-Shop Private Limited [IA-5262-2023 in CP (IB) No.900-MB-C-IV-2021]
- 20th December, 2023 Approval of Resolution Plan - McNally Bharat Engg Co. Limited [I.A. (IB) No. 1391-KB-2023 in CP (IB) No. 891-KB-2020]
- 19th December, 2023 Approval of Resolution Plan - Sri Adhikari Brothers Television Network Ltd. [I. A. No.3104 of 2022 in C. P. No. 4374-IB-C-III-2018]
- 19th December, 2023 Approval of Resolution Plan - Balaji Stake Rice Industries Ltd. [IA No. 1830 of 2023 in Company Petition IB No. 67-7-HDB-2023]
- 14th December, 2023 Approval of Resolution Plan - Srius Business Solutions Private Limited [IA No.1815 of 2023 in CP(IB) No.392-10-HDB-2022]
- 14th December, 2023 Approval of Resolution Plan - Shreebhav Polyweaves Private Limited [IA No.205 of 2023 in CP(IB) 385 of 2020]
- 13th December, 2023 IBBI and ISB Invites Research Papers for 3rd International Research Conference on Insolvency and Bankruptcy.
- 13th December, 2023 3rd International Research Conference on Insolvency and Bankruptcy 2024: Call for Research Papers
- 12th December, 2023 Approval of Resolution Plan - Skylead Chemicals Limited [IA-917 (AHM)-2023 in CP(IB)-113(AHM)-2019]
- 12th December, 2023 Approval of Resolution Plan - B & C Energy Infra Limited [IA-847-AHM-2023 in CP (IB)469-AHM-2019]
- 11th December, 2023 Approval of Resolution Plan - Jailaxmi Sugar Producs (Nitali) Pvt. Ltd. [A No. 3801 of 2023 in CP (IB) No. 3568-MB-2019]
- 11th December, 2023 Approval of Resolution Plan - Maxgrow India Limited [IA No. 568 of 2022 in CP (IB) No. 978-MB-C-I-2020]
- 11th December, 2023 Approval of Resolution Plan - Indus Business Systems Limited [IA (IBC) 1589-2023 in CP (IB) No. 363-10-HDB-2022]
- 11th December, 2023 Approval of Resolution Plan - YKM Entertainment & Hotels Private Limited [IA No.192,547 & 1233 of 2023 in IP No.13 of 2023 in CP(IB) No.206-7-HDB-2021]
- 08th December, 2023 In the matter of Mr. Manish Gupta, IP
- 08th December, 2023 The Insolvency Professionals to act as Interim Resolution Professionals, Liquidators, Resolution Professionals and Bankruptcy Trustees (Recommendation) (Second) Guidelines, 2023 issued on December 08, 2023.
- 04th December, 2023 Approval of Resolution Plan - E Complex Pvt. Ltd. [IA 764(AHM)-2021 in CP(IB)-563(AHM)-2018]
- 01st December, 2023 Mr. Jithesh John takes charge as Executive Director, IBBI
- 01st December, 2023 Approval of Resolution Plan - Ansal Lotus Melange Projects Private Limited [IA-1854-2022 in IB-85(ND)-2021]
- 30th November, 2023 Approval of Resolution Plan - Shivaji Cane Processors Ltd. - In the matter of Puro Naturals JV & Ors. vs. Warana Sahakari Bank & Ors. [Company Appeal (AT) (Insolvency) Nos. 651,661,663 & 1005 of 2023]
- 28th November, 2023 Approval of Resolution Plan - New Empire Textile Processor Private Limited [IA No. 2280, 3269 & 3821 of 2022 and IA No. 170,187,389 & 1295 of 2023 in CP (IB) No.1981-MB-C-I-2019]
- 28th November, 2023 Approval of Resolution Plan - Siddheshwar Industries Private Limited [I.A. No. 3461 of 2023 in Company Petition (IB) No. 37-MB-IV-2018]
- 28th November, 2023 Contractual engagement of two officers from Public Sector Banks who have retired at the level of Chief Manager and above to work as Consultant in Insolvency and Bankruptcy Board of India (IBBI) on contract basis.
- 22nd November, 2023 IBBI and INSOL India International Conclave 2024 scheduled on 20th January 2024
- 22nd November, 2023 Corrigendum for cancellation of RFP to Request for Proposal (RFP) document for engagement of an Asset Valuer for Strategic Disinvestment of IDBI Bank Limited
- 20th November, 2023 In the matter of Mr. Vineet Aggarwal, IP
- 20th November, 2023 Approval of Resolution Plan - Sri Varadaraja Food Exports Private Limited [IA-1172-CHE-2022 in IBA-1052-2019]
- 17th November, 2023 IBBI and INSOL India International Conclave 2024 scheduled on 20th January 2024
- 14th November, 2023 Approval of Resolution Plan - Rajnigandha Suppliers Private Limited [IA-4305-2023 in CP (IB) No.855-MB-C-IV-2022]
- 13th November, 2023 Approval of Resolution Plan - Rukmini Iron Private Limited [I.A. 3402-ND-2023 in C.P. No. IB- 813-ND-2021]
- 13th November, 2023 Approval of Resolution Plan - MSM Steels Pvt. Ltd. [I.A. No. 1339 of 2021 in C.P. No. 2706 of 2019]
- 13th November, 2023 Approval of Resolution Plan - Birla Tyres Limited [IA (IB) No. 1527-(KB)2023 in CP(IB) No. 250-(KB)-2021]
- 13th November, 2023 Approval of Resolution Plan - Television Home Shopping Network Ltd. [IA-3908-2023 in C.P.(IB)-4002(MB)2019]
- 06th November, 2023 Approval of Resolution Plan - SN Engineering Services Private Limited [IA 4200 of 2023 in CP (IB) 1152-MB-C-IV-2020]
- 06th November, 2023 Discussion Paper Real-Estate Related Proposals- CIRP & Liquidation
- 03rd November, 2023 Approval of Resolution Plan - Hindustan Tankers Private Limited [IA No. 232 of 2023 in CP(IB) 23 of 2021]
- 03rd November, 2023 Approval of Resolution Plan - Melstar Information Technologies Limited [IA No.555 of 2020 & IA No. 467 of 2021 in CP (IB) No. 2839-MB-2018]
- 02nd November, 2023 Approval of Resolution Plan - KGS Sugar and Infra Corporation Limited [IA 2194 of 2021 in CP (IB) 2156-MB-C-I-2019]
- 02nd November, 2023 Approval of Resolution Plan - Mercator Petroleum Limited [IA. No. 1124-2023 in CP(IB)No. 3434-MB-C-V-2019]
- 02nd November, 2023 Approval of Resolution Plan - Srikanth International Private Limited [IA No.1368 of 2023 in CP(IB) No.320-9-HDB-2021]
- 01st November, 2023 Discussion Paper on amendments to CIRP Regulations
- 01st November, 2023 In the matter of Mr. Sandeep Bhatt, IP
- 01st November, 2023 Approval of Resolution Plan - Thermo Products Private Limited [MA.No.118-2020 in CP (IB) No. 2318-MB-C-II-2018]
- 01st November, 2023 Approval of Resolution Plan - Shri Ambica International Food Company Private Limited [IA-1699-2021 in Company Petition No. IB- 1342 (ND)-2018]
- 01st November, 2023 Approval of Resolution Plan - Decent Laminate Private Limited [IA-156-AHM-2022 in CP (IB)387-AHM-2020]
- 01st November, 2023 Approval of Resolution Plan - Unicast Autotech Private Limited [I.A. 2017-2023 in C.P. No. IB- 763-ND-2021]
- 01st November, 2023 Approval of Resolution Plan - Sadhna Communications Pvt. Ltd. [I.A. 285-2023 in C.P. No. IB- 232-ND-2022]
- 01st November, 2023 Approval of Resolution Plan - Turtle Books Private Limited [IA-5849-2021 in Company Petition No. IB- 800(ND)-2020]
- 01st November, 2023 Approval of Resolution Plan - Pythhos Technology Private Limited [IA-5726-2022 in Company Petition No. IB- 595 (ND)-2021]
- 01st November, 2023 Approval of Resolution Plan - S D Pharmacy Pvt. Ltd. [IA(IBC)-308-KOB-2023 in CP(IB)-34-KOB-2021]
- 01st November, 2023 Approval of Resolution Plan - I P Construction Pvt. Ltd. [Interlocutory Application 1642,3524-2020 and Miscellaneous Application 02-2021 and Interlocutory Application 1702 & 1763-2021 and Interlocutory Application 4236,4624,5813-2022 and Interlocutory Application 544 & 2869-2023 in Company Petition No. (IB)-593(PB)-2018]
- 31st October, 2023 In the matter of Mr. Ramit Rastogi, IP
- 31st October, 2023 Invitation of Public comments: Discussion Paper – Liquidation Process Oct 23
- 30th October, 2023 Quarterly Newsletter for July-September, 2023
- 28th October, 2023 Corrigendum-IV to Request for Proposal (RFP) document for engagement of an Asset Valuer for Strategic Disinvestment of IDBI Bank Limited
- 27th October, 2023 Approval of Resolution Plan - Dar Media Private Limited [IA No. 1234 of 2023 in CP (IB) No. 299-MB-C-I-2020]
- 27th October, 2023 Shri Sandip Garg takes charge as Whole Time Member of Insolvency and Bankruptcy Board of India
- 25th October, 2023 Approval of Resolution Plan - ENN TEE International Limited [IA No.4313 (PB)-2023 in CP (IBPP) No.01(PB)-2022]
- 20th October, 2023 Approval of Resolution Plan - Rushabh Precision Bearings Limited [IA-1745-2023 in C.P.(IB)-70(MB)2022]
- 20th October, 2023 Approval of Resolution Plan - C & C Towers Limited [IA No. 331 of 2021 in CP (IB) No.105-Chd-Hry-2019]
- 20th October, 2023 Approval of Resolution Plan - CICIL Biochem Private Limited [IA. No. 906-2021 in CP(IB)No. 4676-MB-C-II-2018]
- 20th October, 2023 Discussion Paper on Rationalisation of the Regulatory Framework for Enhancing the Effectiveness of Insolvency Professional Entities in Insolvency Resolution Process.
- 20th October, 2023 Invitation of Public comments: Discussion Paper – Liquidation Process Oct 23
- 19th October, 2023 Approval of Resolution Plan - Gurukrupa Apperals Pvt. Ltd. [IA No. 664-NCLT-AHM-2023 in CP(IB) No. 224-NCLT-AHM-2021]
- 19th October, 2023 Approval of Resolution Plan - Shiv Sai Metal Products Private Limited [I.A. (IB) No. 190-KB-2023 in CP (IB) No. 88-KB-2020]
- 19th October, 2023 Approval of Resolution Plan - Mittal Corp. Limited [IA. No. 791-2023 in CP(IB)No. 434-MB-C-II-2018]
- 18th October, 2023 Approval of Resolution Plan - Uday Estates Private Limited [I.A-4477-ND-2022 in IB-393-ND-2021]
- 17th October, 2023 Approval of Resolution Plan - Saalim Shoes Private Limited [IA-1212-CHE-2022 in IBA-1104-2019]
- 17th October, 2023 Approval of Resolution Plan - Viceroy Hotels Ltd. - In the matter of Anirudh Agro Farms Limited Vs. Dr. Govindarajula Venkata Narasimha Rao, [IA Nos. 540,541,584 & 585-2023 in Company Appeal (AT) (CH) (Insolvency) No.166 & 183-2023]
- 16th October, 2023 Approval of Resolution Plan - Ujaas Energy Limited [IA-90(MP)2021 In CP (IB) 9 of 2020]
- 16th October, 2023 Approval of Resolution Plan - Topworth Steel and Power Private Limited [IA No. 1486 of 2020 , IA 513 & 2355 of 2022 and CP (IB) No. 590-MB-C-I-2018]
- 13th October, 2023 CORRIGENDUM - III TO RFP FOR ENGAGEMENT OF AN ASSET VALUER FOR STRATEGIC DISINVESTMENT OF IDBI BANK LIMITED
- 13th October, 2023 RESPONSE TO PRE-BID QUERIES RECEIVED WITH RESPECT TO REQUEST FOR PROPOSAL (“RFP”) FOR ENGAGEMENT OF AN ASSET VALUER FOR STRATEGIC DISINVESTMENT OF IDBI BANK LIMITED (“IDBI BANK”)
- 12th October, 2023 Approval of Resolution Plan - AMW Autocomponent Limited [IA No.-692-(AHM)-2021 In CP (IB)-185-(AHM)-2018]
- 12th October, 2023 The Insolvency and Bankruptcy Board of India invites suggestions to simplify, ease and reduce cost of compliance of Regulations notified under the Insolvency and Bankruptcy Code, 2016
- 11th October, 2023 Approval of Resolution Plan - Modella Textile Industries Limited [IA-2319-2023 in C.P.(IB)-68(MB)-2021]
- 11th October, 2023 Approval of Resolution Plan - Ornate Spaces Private Limited [IA-2374-2021 in C.P.(IB)-4469(MB)-2019]
- 11th October, 2023 Approval of Resolution Plan - Educomp Solutions Limited [IA. No. 195-ND-2018, CA-160(PB)-2018 & IA No. 4845-2023 in Company Petition No. (IB)-101-(PB)-2017]
- 10th October, 2023 Approval of Resolution Plan - Minerva Enterprises Pvt. Ltd. [IA No.977 of 2023 in CP(IB) No.250-7-HDB-2021]
- 10th October, 2023 Approval of Resolution Plan - Limtex (India) Limited [I.A. (IB) No. 525-KB-2023 in CP (IB) No. 1837-KB-2019]
- 10th October, 2023 Approval of Resolution Plan - Eastern Sugar & Industries Limited [I.A. (IB) No. 1550-KB-2022 in CP (IB) No. 1632-KB-2018]
- 10th October, 2023 Engagement of one consultant (Accounts) in IBBI on contractual basis
- 09th October, 2023 In the matter of Mr. Kamal Agarwal, IP
- 09th October, 2023 Engagement of one consultant in IBBI on contractual basis
- 06th October, 2023 In the matter of Mr. Vishva Deep Sharma, IP
- 06th October, 2023 Approval of Resolution Plan - GSA Retail Limited [I.A. (IB) No. 889-KB-2023 in CP (IB) No. 51-KB-2021]
- 05th October, 2023 Approval of Resolution Plan - Cura Technologies Ltd. [IA(IBC)-908-2022 & IA(IBC)908-2022 in CP (IB) No.224-9-HDB-2021]
- 05th October, 2023 Corrigendum-II to Request for Proposal (RFP) document for engagement of an Asset Valuer for Strategic Disinvestment of IDBI Bank Limited.
- 05th October, 2023 Discussion Paper - Streamlining the Voluntary Liquidation Process, October, 2023
- 03rd October, 2023 Approval of Resolution Plan - Superdrawn Wire Industries Private Limited [IA-933-AHM-2023 in CP(IB)177-AHM-2020]
- 03rd October, 2023 Resignation of Shri Krishnamurthy Subramanian from the Post of Part-time member in IBBI
- 03rd October, 2023 Notification under Section 14(3)(a) of IBC for transactions, arrangements or agreements, under the Convention and the Protocol, relating to aircraft, aircraft engines, airframes and helicopters.
- 01st October, 2023 Insolvency and Bankruptcy Board of India celebrates its Seventh Annual Day
- 01st October, 2023 Annual Publication 2023: IBC - Evolution, Learnings and Innovation
- 01st October, 2023 Research Publication: Navdrishti - Emerging Ideas on IBC
- 29th September, 2023 In the matter of Mr. Venkata Krishna Srinivasa Raju Penmetsa, RV
- 29th September, 2023 In the matter of Mr. Dhaval Jitendrakumar Mistry, IP
- 29th September, 2023 Approval of Resolution Plan - Leela Trade Steel and Commodities India Private Limited [I.A. No. 750-2022 in C.P. No. 575 of 2020]
- 28th September, 2023 Circular - Clarification w.r.t. Liquidators’ fee under clause (b) of sub-regulation (2) of Regulation 4 of IBBI (Liquidation Process) Regulations, 2016
- 27th September, 2023 IBBI celebrates its Seventh Annual Day
- 27th September, 2023 Approval of Resolution Plan - VME Properties Private Limited [IA(IBC)-1220(CHE)-2023 in CP(IB)-85(CHE)-2021]
- 27th September, 2023 Discussion paper on appointment of RP, sharing of report prepared by the RP with the personal guarantor and mandating summoning of meeting of the creditors
- 26th September, 2023 Approval of Resolution Plan - Uniply Decor Limited [IA(IBC)-1495(CHE)-2022 in CP(IB)-137(CHE)-2021]
- 26th September, 2023 Approval of Resolution Plan - Action Ispat and Power Private Limited [IA-427,476,1987,2048 & 3413-2023 in CP(IB)- 1096(PB)-2018]
- 26th September, 2023 The Insolvency and Bankruptcy Board of India associates with IIM Ahmedabad for Annual Research Workshop on Insolvency and Bankruptcy scheduled on 11th -12th March 2024
- 25th September, 2023 Approval of Resolution Plan - BKM Industries Limited [I.A. (IB) No. 702-KB-2022 in CP (IB) No. 2078-KB-2019]
- 22nd September, 2023 Approval of Resolution Plan - BBN Foods Hi-Tech Processing Pvt. Ltd. [IA No.382-2021 in CP (IB) No.279-Chd-HP-2019]
- 21st September, 2023 IBBI (Insolvency Resolution Process for Corporate Persons) (Second Amendment) Regulations, 2023
- 20th September, 2023 Approval of Resolution Plan - Gujarat Hydrocarbons and Power SEZ Limited [IA-4585-2021 in IB-571(ND)-2020]
- 19th September, 2023 IBBI amends the Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016
- 18th September, 2023 Approval of Resolution Plan - Cengres Tiles Limited [IA No. 371 of 2023 in CP(IB) 39 of 2021]
- 18th September, 2023 Corrigendum to Request for Proposal (RFP) document for engagement of an Asset Valuer for the ongoing strategic disinvestment transaction of IDBI Bank.
- 18th September, 2023 Insolvency and Bankruptcy Board of India (Model Bye-Laws and Governing Board of Insolvency Professional Agencies) (Amendment) Regulations, 2023
- 18th September, 2023 Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) (Second Amendment) Regulations, 2023
- 18th September, 2023 IBBI (Insolvency Professionals) (Second Amendment) Regulations, 2023
- 13th September, 2023 In the matter of Mr. Partha Sarathy Sarkar, IP
- 13th September, 2023 Approval of Resolution Plan - Oliver Engineering Private Limited [IA-4505-2023 in (IB)-2057(ND)-2019]
- 12th September, 2023 Approval of Resolution Plan - Metrik Infraprojects Private Limited [I.A No. 373-2022 in CP (IB) No.60-BB-2020]
- 11th September, 2023 Approval of Resolution Plan - GCCL Infrastructure and Projects Limited [IA No.112-AHM-NCLT-2022 in CP (IB) No.116-AHM-NCLT-2021]
- 11th September, 2023 The Insolvency and Bankruptcy Board of India announces results of the 4th National Online Quiz on the Insolvency and Bankruptcy Code, 2016.
- 05th September, 2023 Approval of Resolution Plan - C P S Steel India Private Limited [IA(IBC)-199-(CHE)-2023 in CP(IB)-38-(CHE)-2021]
- 05th September, 2023 Approval of Resolution Plan - Radiant Castings Private Limited [IA-3540-2023 in (IB)-741(ND)-2021]
- 05th September, 2023 Approval of Resolution Plan - Arhan Infratech Private Limited [IA-5070-2021 in (IB)-246(ND)-2019]
- 04th September, 2023 Approval of Resolution Plan - Vaasan Medical Center (India) Private Limited {IA(IBC)-1450(CHE)-2023 in IBA-1437-2019]
- 01st September, 2023 Request for Proposal RFP for engagement of an Asset Valuer for Strategic Disinvestment of IDBI Bank Limited
- 01st September, 2023 Circular - Filing of CIRP Forms for the purpose of monitoring corporate insolvency resolution processes and performance of insolvency professional entities under the Insolvency and Bankruptcy Code, 2016 and the regulations made thereunder
- 30th August, 2023 Approval of Resolution Plan - UCAL Products Private Limited IA(IBC)-1113(CHE)2023 in CP(IB)-78(CHE)2021]
- 29th August, 2023 Approval of Resolution Plan - Bhumya Tea Company Private Limited [I.A. (IB) No. 345-KB-2023 in CP (IB) No. 1380-KB-2020]
- 28th August, 2023 Approval of Resolution Plan - Subi Chemicals Pvt. Ltd. [IA No. 669-NCLT-AHM-2023 in CP(IB) No. 338- NCLT-AHM-2020]
- 28th August, 2023 Approval of Resolution Plan - Jaycon Infrastructure Limited [IA No. 659-2023 in CP (IB) No.218-Chd-Chd-2018]
- 25th August, 2023 Approval of Resolution Plan - Dharti Dredging and Infrastructure Limited [I.A. NO. 385-2023 in CP (IB) NO. 329-7-HDB-2020]
- 25th August, 2023 Approval of Resolution Plan - Swati Health and Education Services Private Limited [IA. No. 6324-ND-2022 & IA. No. 2551-ND-2023 in Company Petition No. (IB)- 1035(PB)-2020]
- 25th August, 2023 Approval of Resolution Plan - Shree Rajasthan Syntex Limited [IA No. 451-JPR-2023 in CP No. (IBPP)- 01-54C-JPR-2022]
- 24th August, 2023 Approval of Resolution Plan - SNS Laboratories Limited [IA No.1563 of 2023 in CP(IB) No.531-Chd-Hry-2019]
- 24th August, 2023 Key Findings of IIM Ahmedabad Research Study on Effectiveness of the Resolution Process: Firm Outcomes in the Post-IBC Period
- 24th August, 2023 Report of Study on Effectiveness of the Resolution Process: Firm Outcomes in the Post-IBC Period
- 23rd August, 2023 Approval of Resolution Plan - Net 4 India Limited [CA-2395-2019 in IB-409-PB-2017]
- 22nd August, 2023 Approval of Resolution Plan - U B S Publishers Distributors Private Limited [IA. No. 2920-ND-2023 in Company Petition No. (IB)-1095(ND)-2020]
- 22nd August, 2023 Approval of Resolution Plan - JMT Auto Limited [IA. No. 1067-ND-2023 in Company Petition No. (IB)-1088(ND)-2020]
- 22nd August, 2023 Corporate Insolvency Resolution Processes Ending With Order of Liquidation as on 30th June 2023
- 22nd August, 2023 Corporate Insolvency Resolution Processes Yielding Resolution Plans as on 30th June 2023
- 21st August, 2023 Approval of Resolution Plan - Shivansh Diamond Private Limited [IA-1760-2022 in (IB)-455(ND)-2019]
- 21st August, 2023 Approval of Resolution Plan - Midland Polymers Limited [IA No. 177 of 2023 in CP(IB) 30 of 2022]
- 17th August, 2023 Approval of Resolution Plan - H L Buildwell Pvt. Ltd. [I.A. 5495-ND-2022 in C.P. No. IB-321-ND-2021]
- 17th August, 2023 Approval of Resolution Plan - General Composite Private Limited [IA No.2293 of 2022 in CP (IB) No. 703-MB-C-I-2019]
- 17th August, 2023 Quarterly Newsletter for April-June, 2023
- 14th August, 2023 Approval of Resolution Plan - Sudal Industries Limited [IA NO. 3021-2023 in CP (IBPP) No. 01-MB-IV-2022]
- 14th August, 2023 Approval of Resolution Plan - Sandwoods Infratech Projects Pvt. Ltd. [IA-2414-2022 in Company Petition No. IB-292(ND)-2021]
- 14th August, 2023 Approval of Resolution Plan - Mahendra Investment Advisors Pvt. Ltd. [I.A. No. 1017 of 2023 in C.P. (IB) No.463-7-HBD-2019]
- 14th August, 2023 Approval of Resolution Plan - Meenakshi Energy Ltd. [IA No. 156-2023 in CP(IB) No. 184-7-HDB-2019]
- 14th August, 2023 In the matter of Mr. Vinodkumar Bhagvanji Bhogayata, RV
- 14th August, 2023 Approval of Resolution Plan - Ashiana Landcraft Realty Private Limited [IA (IB) No. 921-KB-2022 in CP (IB) No. 666-KB-2020]
- 14th August, 2023 Approval of Resolution Plan - SREI Equipment Finance Limited & SREI Infrastructure Finance Limited [C.P.(IB) No. 294-KB-2021 & 295-KB-2021]
- 13th August, 2023 Approval of Resolution Plan - Innovative Tyres & Tubes Limited [IA No. 260 of 2023 in CP(IB) 261 of 2021]
- 13th August, 2023 Approval of Resolution Plan - Global Cold Chain Solutions India Private Limited [IA No.164 of 2023 in CP(IB) 345 of 2020
- 13th August, 2023 Approval of Resolution Plan - Medirad Tech India Limited [IA No. 5617-ND-2022 in Company Petition No. (IB)-1243(ND)-2018]
- 13th August, 2023 Approval of Resolution Plan - Steamline Industries Limited [MA. No. 4129-2019 & IA. No. 904-2021 in CP(IB)No. 3784-MB-C-II-2018]
- 13th August, 2023 Approval of Resolution Plan - E & G Global Estate Ltd. [I.A. No. 1150 of 2021 in C.P. No. 2995 of 2019]
- 11th August, 2023 In the matter of Ms. Poonam Basak, IP
- 10th August, 2023 Approval of Resolution Plan - Shree Vaishnav Casting Private Limited [IA 3960 of 2019 in CP (IB) 2298-MB-C-I-2018]
- 10th August, 2023 Approval of Resolution Plan - Bhandari Deepak Industries Private Limited [IA No. 480-2021 in CP (IB) No. 269-Chd-HP-2019]
- 10th August, 2023 Approval of Resolution Plan - Trans Globe Textiles Ltd. [IA-1413-2022 in (IB)-46(ND)-2021]
- 10th August, 2023 Approval of Resolution Plan - Broadband Pacenet (India) Private Limited [I.A No. 675 of 2023 in CP (IB) No: 4001 of 2019]
- 07th August, 2023 Approval of Resolution Plan - Kings Electronic Private Limited [I.A. No. 1897 of 2022 in C.P. No. 2267 of 2019]
- 04th August, 2023 Approval of Resolution Plan - Forge India Private Limited [IA No.1455 of 2022 in CP(IB) No.588-Chd-HP-2019]
- 04th August, 2023 Approval of Resolution Plan - Steelco Gujarat Limited [IA No.-763-(AHM)-2022 in CP (IB)-342-(AHM)-2020]
- 04th August, 2023 Approval of Resolution Plan - Sewa Steels Private Limited [IA(IBC) No. 215-JPR-2023 in CP No. (IB)- 02-9-JPR-2022]
- 04th August, 2023 Approval of Resolution Plan - Fourpol Electricals Private Limited [IA-1043-CHE-2022 in IBA-839-2020]
- 03rd August, 2023 Approval of Resolution Plan - Sampark Land Developers Private Limited [IA (IB) No. 984-KB-2022 in CP (IB) No. 887-KB-2020]
- 03rd August, 2023 Approval of Resolution Plan - Sampark Land and Builders Private Limited [IA (IB) No. 980-KB-2022 in CP (IB) No. 888-KB-2020]
- 03rd August, 2023 Approval of Resolution Plan - Suryodaya Realtors Private Limited [IA (IB) No. 1018-KB-2022 in CP (IB) No. 889-KB-2020]
- 02nd August, 2023 In the matter of Mr. Sutanu Sinha, IP
- 02nd August, 2023 Approval of Resolution Plan - Abloom Infotech Pvt. Ltd. [I.A. 1514 & 2824-ND-2023 in C.P. No. IB-2115-ND-2019]
- 02nd August, 2023 Approval of Resolution Plan - Safeco Hygiene Films Pvt. Ltd. [IA No. 683 of 2023 in C.P.(IB) No. 96 (AHM) 2021]
- 02nd August, 2023 The Insolvency and Bankruptcy Board of India associates with RGNUL, Patiala for organising National Conference on Insolvency and Bankruptcy Code scheduled on 17th-18th November 2023 in RGNUL, Punjab
- 02nd August, 2023 The Insolvency and Bankruptcy Board of India associates with National Law University Jodhpur for association in 1st Edition of NLUJ-Corporate Law Review Summit scheduled on 14th - 15th October 2023 at NLU Jodhpur
- 31st July, 2023 Approval of Resolution Plan - Rathi Graphic Technologies Limited [IA No.31-2021 in C.P. (IB)-325-ALD-2019]
- 31st July, 2023 The Insolvency and Bankruptcy Board of India associates with ICAI for organising International Convention on Insolvency Resolution - 'Resolve 2023' scheduled on 04th - 05th August 2023 in Singapore
- 25th July, 2023 The Insolvency and Bankruptcy Board of India organises an Insolvency Professionals' Conclave in association with National E-Governance Services Limited in New Delhi
- 25th July, 2023 Approval of Resolution Plan - Sutlej Housing Private Limited [I.A No. 533 of 2021 in CP (IB) No: 4682 of 2018]
- 21st July, 2023 Approval of Resolution Plan - Bindal Fashion Pvt. Ltd. [IA 368(AHM) of 2023 in CP (IB)- 208(AHM) 2021]
- 21st July, 2023 Approval of Resolution Plan - Lavasa Corporation Limited [IA-1007-2023 in C.P.(IB)-1765(MB)2018]
- 20th July, 2023 Approval of Resolution Plan - Opal Luxury Time Products Pvt. Ltd. [I.A. No. 1136 of 2022 in C.P. No. 1332 of 2020]
- 20th July, 2023 In the matter of Mr. Sanjay Kumar Singh, IP
- 20th July, 2023 Approval of Resolution Plan - Arena Superstructures Private Limited {IA No.3392, 4615 & 5361(PB)-2021, IA No. 3556 & 5979-2022,Ivn. P-04-2023 in CP (IB) No.875(PB)-2020
- 20th July, 2023 Approval of Resolution Plan - Sivana Realty Private Limited [I.A. No. 2981 of 2021 in C.P. No. 3169 of 2019]
- 20th July, 2023 Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) (Amendment) Regulations, 2023
- 20th July, 2023 Insolvency and Bankruptcy Board of India (Insolvency Professionals) (Amendment) Regulations, 2023
- 19th July, 2023 Approval of Resolution Plan - Yashasvi Yarns Limited [IA No.118 of 2023 in CP(IB) 209 of 2021]
- 19th July, 2023 Approval of Resolution Plan - Greatweld Engineering Pvt. Ltd. [I.A. No. 2724 of 2022 in C.P. No. 2797 of 2019]
- 18th July, 2023 Approval of Resolution Plan - Capricorn Food Products India Limited [IA(IBC)-1052 & 1501(CHE)-2022 in IBA-386-2020]
- 17th July, 2023 Approval of Resolution Plan - Alkas Spinning Mills Private Limited [IA(IBC)-322 & 430(CHE)-2023 in IBA-1180-2019]
- 17th July, 2023 Approval of Resolution Plan - M.S. Mining & Consultancy Private Limited [I.A. No. 403 of 2022 in C.P. No. 2279 of 2019]
- 17th July, 2023 Approval of Resolution Plan - Polycoat India Pvt. Ltd. - In the matter of Akashganga Processors Pvt. Ltd. vs. Shri Ravindra Kumar Goyal & Ors. [Company Appeal (AT) (Insolvency) No.1148 of 2022]
- 17th July, 2023 Mr. Satish Sethi takes charge as Executive Director, IBBI
- 14th July, 2023 The Insolvency and Bankruptcy Board of India organises an IP Conclave in New Delhi
- 13th July, 2023 In the matter of Mr. Ananda Rao Korada, IP
- 12th July, 2023 Approval of Resolution Plan - RPA Ferro-Industries Private Limited [IA 1301-MB-V-2023 in CP (IB) No.3823-MB-V-2019]
- 12th July, 2023 Approval of Resolution Plan - Slogan Infotech Private Limited [IA 1131-MB-V-2023 in CP (IB) No.648-MB-V-2021]
- 12th July, 2023 Approval of Resolution Plan - Premshree Devcon Private Limited {IA No.55(MP)2023 in TP 126 of 2019 [CP(IB) 240 of 2019]}
- 12th July, 2023 Approval of Resolution Plan- Malar Energy & Infrastructure Pvt. Ltd. [IA(IBC)-543(CHE)-2023 in IBA-561-2019]
- 11th July, 2023 Approval of Resolution Plan - Lakshmi Transcon Pvt. Ltd. [IA No. 411 of 2023 in CP (IB) NO. 189-9-HDB-2021]
- 11th July, 2023 Approval of Resolution Plan - S and H Gears Private Limited [I.A. No. 81 of 2022 in C.P. No. 3703 of 2019]
- 11th July, 2023 Approval of Resolution Plan - Jain Shoppers Private Limited [IA (IB) No. 1666-KB-2022 in CP (IB) No. 1262-KB-2019]
- 10th July, 2023 Approval of Resolution Plan - Indu Projects Limited [IA No. 305-HDB-2023 in CP (IB) No. 372-7-HDB-2018]
- 07th July, 2023 Approval of Resolution Plan - Neoaska Pharma Private Limited [I.A. NO. 1344-2022 in CP(IB) No. 241-9-HDB-2021]
- 06th July, 2023 In the matter of Mr. Pramod Kumar Sharma, IP
- 05th July, 2023 Approval of Resolution Plan - Rite Bite Trading Pvt. Ltd. [IA. 2612 of 2023 in CP No. (IB) 1459- (MB)- C-IV-2020]
- 03rd July, 2023 In the matter of Mr. Rohit Vora, IP
- 03rd July, 2023 Final Panel of IPs and IPEs as IPs prepared in accordance with ‘Insolvency Professionals to act as Interim Resolution Professionals, Liquidators, Resolution Professionals and Bankruptcy Trustees (Recommendation) Guidelines, 2023’, for appointment as IRP, liquidator, RP and BT, during the period July 1, 2023, to December 31, 2023
- 03rd July, 2023 NCLT Advisory - Regarding Go Air Ticket Holder- Refund Claims
- 30th June, 2023 Application from the professionally qualified valuers
- 28th June, 2023 Approval of Resolution Plan - D.S. Kulkarni Developers Limited (IA No. 1950 of 2021 in CP (IB) No. 1633-MB-C-I-2019)
- 27th June, 2023 In the matter of Mr. Anand Chandra Swain, IP
- 27th June, 2023 Provisional List of IPs and IPEs as IPs prepared in accordance with ‘Insolvency Professionals to act as Interim Resolution Professionals, Liquidators, Resolution Professionals and Bankruptcy Trustees (Recommendation) Guidelines, 2023’, for appointment as IRP, liquidator, RP and BT, during the period July 1, 2023, to December 31, 2023. Any discrepancy, as may be observed, in this provisional list may be mailed only at ra.irp@ibbi.gov.in by 12 Noon of June 28, 2023.
- 26th June, 2023 Approval of Resolution Plan - Farmax India Limited (IA 515 OF 2023 in CP (IB) NO.223-9-HDB-2021)
- 24th June, 2023 Approval of Resolution Plan - Siddharth World Trade Private Limited (IA. No. 1239-2022 in CP(IB)No. 4289-MB-C-II-2018)
- 24th June, 2023 Approval of Resolution Plan - Orange Medicare and Research Centre Private Limited (IA-1958-2023 in C.P.(IB)-76-(MB)-2021)
- 23rd June, 2023 Approval of Resolution Plan - Galada Power and Telecommunication Limited I.A. No.583 OF 2021 in CP(IB) NO. 384-7-HDB-2018
- 23rd June, 2023 Approval of Resolution Plan - Salebhai Internet Limited (IA No.1062 of 2022 in CP(IB) 61 of 2019)
- 22nd June, 2023 In the matter of Mr. Debasish Ghosh, RV
- 22nd June, 2023 In the matter of Mr. Asim Maity, RV
- 20th June, 2023 In the matter of Mr. C. Ramasubramaniam, IP
- 20th June, 2023 IIIP ICAI organised a half-day Conference on ‘Overcoming Emerging Challenges under IBC – Preparing IPA & IPs’ on 16th June 2023 in New Delhi
- 19th June, 2023 In the matter of Mr. Vishal Ghisulal Jain, IP
- 15th June, 2023 Notification under Section 14(3)(a) of IBC for contracts under Oilfields (Regulation and Development) Act, 1948
- 14th June, 2023 Approval of Resolution Plan - Three C Homes Private Limited (IA-3385-2020 in IB-432(ND)-2019)
- 13th June, 2023 In the matter of Mr. Raj Kumar Ralhan, IP
- 12th June, 2023 Approval of Resolution Plan - Stone India Limited I.A. (IB) No. 1335 & 1387-KB-2022 in CP (IB) No. 565-KB-2020
- 12th June, 2023 Approval of Resolution Plan - Peacock Construction Private Limited I.A. No. 1740 of 2021 in C.P.(IB)-1347 (MB) 2019
- 12th June, 2023 The Insolvency Professionals to act as Interim Resolution Professionals, Liquidators, Resolution Professionals and Bankruptcy Trustees (Recommendation) Guidelines, 2023 issued on June 12, 2023
- 08th June, 2023 In the matter of Ms. Sonu Jain, IP
- 08th June, 2023 In the matter of Mr. Brij Kishore Sharma, IP
- 07th June, 2023 In the matter of Mr. Sai Ramesh Kanuparthi, IP
- 07th June, 2023 Discussion Paper on measures for increasing the possibility of resolution, value of resolution plan and enabling timely resolution
- 07th June, 2023 Seminar at the Indian Institute of Corporate Affairs (IICA), Manesar
- 07th June, 2023 Discussion Paper: Simplification of Enrolment and Registration Process for Ease of Entry and Exit in the Insolvency Profession
- 06th June, 2023 Data Dissemination - Details of Assignments Handled by IPs
- 06th June, 2023 Information of registrations of Insolvency Professionals (As on May 31, 2023)
- 05th June, 2023 In the matter of Mr. Venkata Krishna Srinivasa Raju Penmetsa, RV
- 05th June, 2023 4th National Online Quiz on Insolvency and Bankruptcy Code, 2016 from 01st July, 2023 - 31st July 2023
- 05th June, 2023 Judgment dated 25th May 2023 of five-member bench of National Company Law Appellate Tribunal, New Delhi on the power of review and recall of its judgments
- 05th June, 2023 NCLT approves 180 resolution plans in FY23, totalling Rs 51,424 crore (The Economic Times)
- 31st May, 2023 In the matter of Yardi Prabhu Consultants & Valuers Pvt. Ltd., RV-E
- 26th May, 2023 In the matter of Mr. Gopal Lal Baser, IP
- 24th May, 2023 The Insolvency and Bankruptcy Board of India signs Memorandum of Understanding (MoU) with Hamdard Institute of legal studies and research (HILSR), Jamia Hamdard (deemed to be university) at New Delhi on 24th May 2023
- 23rd May, 2023 In the matter of Mr. Kairav Anil Trivedi, IP
- 23rd May, 2023 In the matter of Mr. Ganga Ram Agarwal, IP
- 19th May, 2023 In the matter of Mr. Konduru Prasanth Raju, IP
- 18th May, 2023 In the matter of Mr. Navneet Gupta, IP
- 18th May, 2023 In the matter of Mr. Amit Gupta, IP
- 17th May, 2023 In the matter of Mr. Pulianda Chengappa Achaya, RV
- 17th May, 2023 In the matter of Mr. Sudhindra Rao H R, RV
- 17th May, 2023 In the matter of Mr. Motappa Thimmarayaswamy, RV
- 16th May, 2023 In the matter of Mr. Ramasamy Shanmuggam, IP
- 16th May, 2023 Judgment dated 11 th May, 2023 of Supreme Court in the matter M. Suresh Kumar Reddy Vs. Canara Bank & Ors. [Civil Appeal No. 7121 of 2022]
- 16th May, 2023 Regarding news item published in Indian Express on 15th May 2023 and MoneyControl on 16th May 2023
- 15th May, 2023 In the matter of Mr. Mahesh Venkataraman, IP
- 12th May, 2023 In the matter of Mr. S Shivshanker, IP
- 12th May, 2023 In the matter of Mr. Srigopal Choudhary, IP
- 12th May, 2023 Quarterly Newsletter for Jan-March, 2023
- 10th May, 2023 In the matter of Mr. Kanwal Goyal, IP
- 10th May, 2023 In the matter of Mr. S Amarendran, IP
- 09th May, 2023 In the matter of Mr. Ajay Kumar Chakrabarti, RV
- 04th May, 2023 In the matter of Mr. Suresh Chandra Jena, IP
- 04th May, 2023 In the matter of Mr. Arun Gupta, IP
- 04th May, 2023 The Insolvency and Bankruptcy Board of India invites comments from the public on the Regulations notified under the Insolvency and Bankruptcy Code, 2016
- 03rd May, 2023 Graduate Insolvency Programme at IICA and NLIU Bhopal: Admission Prospectus for 2023-25
- 02nd May, 2023 In the matter of Mr. Vedagiri Venkata Krishnamurthy, Insolvency Professional (IP)
- 01st May, 2023 In the matter of Mr. Ravinder Kumar Goel, Insolvency Professional (IP)
- 01st May, 2023 In the matter of Mr. Dushyant C Dave, Insolvency Professional (IP)
- 26th April, 2023 In the matter of Mr. Debasish Ghosh, RV
- 20th April, 2023 Engagement of two consultants in IBBI on contractual basis
- 19th April, 2023 In the matter of Mr. Asim Maity, RV
- 18th April, 2023 In the matter of Mr. Shyamal Mukherjee, RV
- 13th April, 2023 Workshop for Insolvency Professionals on 19th April 2023 and 24th April 2023 through Virtual mode
- 12th April, 2023 In the matter of Mr. S. Muthuraju, IP
- 31st March, 2023 IBBI publishes syllabus for Limited Insolvency Examination w.e.f 1st July 2023
- 23rd March, 2023 In the matter of Mr. Bhupendra Singh Narayan Singh Rajput, IP
- 23rd March, 2023 Voluntary Liquidation Processes Ending with Order of Dissolution: As on 31st December, 2022
- 22nd March, 2023 In the matter of Mr. Neeraj Kumar Sureka, RV
- 22nd March, 2023 In the matter of Mr. Hemant Kumar Lakhotia, RV
- 22nd March, 2023 Corporate Insolvency Resolution Processes Ending With Order of Liquidation: as on 30th September, 2022
- 22nd March, 2023 Corporate Insolvency Resolution Processes Withdrawn u/s 12A: as on 30th September, 2022
- 22nd March, 2023 Corporate Insolvency Resolution Processes Yielding Resolution Plans: as on 30th September, 2022
- 22nd March, 2023 Corporate Insolvency Resolution Processes Ending With Order of Liquidation: as on 31st December, 2022
- 22nd March, 2023 Corporate Insolvency Resolution Processes Withdrawn u/s 12A: as on 31st December, 2022
- 22nd March, 2023 Corporate Insolvency Resolution Processes Yielding Resolution Plans: as on 31st December, 2022
- 17th March, 2023 Corrigendum - Notice for filling up two posts of AGMs in IBBI on deputation basis
- 17th March, 2023 Corrigendum - Notice for filling up one post of Executive Director in IBBI on deputation basis
- 16th March, 2023 Notice for filling up two posts of AGMs in IBBI on deputation basis
- 15th March, 2023 Liquidation Processes Ending with Order of Dissolution/Closure: As on 31st December, 2022
- 14th March, 2023 In the matter of Mr. Vineet Aggarwal, IP
- 14th March, 2023 Invitation of application for 27th Basic Workshop on IBC, 2016 for Insolvency Professionals to be held on 21st March 2023 in Virtual Mode
- 09th March, 2023 Notice for filling up one post of Executive Director in IBBI on deputation basis
- 07th March, 2023 In the matter of Mr. K. Vatsa Kumar, IP
- 04th March, 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.
- 01st March, 2023 Exemption under Section 10 of the Income-tax Act, 1961
- 28th February, 2023 In the matter of Ms. Gunjan Agarwal, RV
- 28th February, 2023 In the matter of Mr. Sandeep Kumar Agarwal, RV
- 25th February, 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
- 23rd February, 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
- 21st February, 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
- 20th February, 2023 In the matter of Mr. C. Ramasubramaniam, IP
- 17th February, 2023 In the matter or RBSA Valuation Advisors LLP, RV
- 17th February, 2023 In the matter of Mr. Vivek Raheja, IP
- 15th February, 2023 In the matter of Mr. Anurag Kumar Sinha, IP
- 15th February, 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.
- 14th February, 2023 QUARTERLY NEWSLETTER FOR OCT-DEC, 2022
- 03rd February, 2023 In the matter of Mr. Manish Gupta, IP
- 31st January, 2023 In the matter of Mr. Ashutosh Gokhale, IP
- 30th January, 2023 In the matter of Mr. Abhishek Anand, IP
- 30th January, 2023 In the matter of Mr. Pankaj Sham Joshi, IP
- 27th January, 2023 NCLT Order - Dress Code for IRP/RP/Liquidator
- 25th January, 2023 In the matter of Mr. Rajagurusami Maheswaran, IP
- 20th January, 2023 The Insolvency and Bankruptcy Board of India organises an IP Conclave in Chennai
- 18th January, 2023 In the matter of Association of Certified Valuators and Analysts, RVO
- 18 Jan, 2023 Report Of CBIRC-II On Group Insolvency
- 18th January, 2023 Invitation of comments from the public on changes being considered to the Insolvency and Bankruptcy Code, 2016
- 13th January, 2023 In the matter of Mr. Ranjeet Kumar Verma, IP
- 10th January, 2023 In the matter of Mr. Subrata Monindranath Maity, IP
- 03rd January, 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
- 27th December, 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
- 21st December, 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
- 12th December, 2022 Insolvency Professional to act as Interim Resolution Professionals, Liquidators, Resolution Professionals and Bankruptcy Trustees (Recommendation)(Second)Guidelines, 2022
- 01st December, 2022 The Insolvency and Bankruptcy Board of India Research Initiative, 2019 (Updated as on 30th November, 2022)
- 29th November, 2022 Liquidation Processes Ending with Order of Dissolution/Closure: As on 31st October, 2022
- 24th November, 2022 In the matter of Mr. Anuj Kumar Tiwari, Insolvency Professional
- 24th November, 2022 Circular- Credit of fee by IPs & IPEs in IBBI account
- 21st November, 2022 In the matter of Mr. Sunil Kumar Agarwal, Insolvency Professional
- 15th November, 2022 In the matter of Mr. Gopal Lal Baser, Insolvency Professional
- 12th November, 2022 Quarterly Newsletter For Jul-Sep, 2022
- 10th November, 2022 In the matter of Ms. Sonu Jain, Insolvency Professional
- 09th November, 2022 Circular - Review of Regulations
- 03rd November, 2022 In the matter of Mr. Prateek Kathuria, Insolvency Professional
- 02nd November, 2022 In the matter of Mr. Sanjeev Ahuja, Insolvency Professional
- 02nd November, 2022 Circular - Annual Compliance Certificate for Insolvency Professional Agencies
- 01st November, 2022 Amendment to the Insolvency and Bankruptcy Board of India (Model Bye-Laws and Governing Board of Insolvency Professional Agencies) Regulations, 2016
- 31st October, 2022 IBBI (Model Bye-Laws and Governing Board of Insolvency Professional Agencies) (Second Amendment) Regulations, 2022
- 28th October, 2022 Workshop on “ Sale as Going Concern” on 31st October 2022 at 1500 - 1700 hrs
- 28th October, 2022 Extension of last date for submission of application for the post of Deputy General Manager /Assistant General Manager on deputation basis
- 25th October, 2022 Live Sessions on Doordarshan Gyandarshan TV Channel
- 20th October, 2022 In the matter of Mr. Abhijit Guhathakurta, Insolvency Professional
- 13th October, 2022 In the matter of Mr. Vijaykumar Subramaniam Varun, Insolvency Professional
- 12th October, 2022 In the matter of Mr. Rajendra K Bhuta, Insolvency Professional
- 11th October, 2022 In the matter of Mr. Chandra Prakash, Insolvency Professional
- 11th October, 2022 Live Sessions on Doordarshan Gyandarshan TV Channel on 12th October, 2022
- 06th October, 2022 Appointment of Ms. Reetu Jain as Ex-officio member of IBBI
- 03rd October, 2022 IBBI (Model Bye-Laws and Governing Board of Insolvency Professional Agencies) (Amendment) Regulations, 2022
- 01st October, 2022 Insolvency and Bankruptcy Board of India celebrates its Sixth Annual Day
- 01st October, 2022 Annual Publication 2022: "IBC- Idea, Impressions and Implementation"
- 30th September, 2022 Amendment to Insolvency and Bankruptcy Board of India (Insolvency Professionals), Regulations 2016
- 30th September, 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
- 29th September, 2022 In the matter of Estate Managers and Appraisers Foundation, RVO
- 29th September, 2022 IBBI celebrates its Sixth Annual Day
- 28th September, 2022 In the matter of Mr. Sundaresh Bhat, Insolvency Professional
- 28th September, 2022 IBBI (Insolvency Professionals) (Fourth Amendment) Regulations, 2022
- 26th September, 2022 Amendments in IBBI (CIRP Regulations) 2016
- 26th September, 2022 Public Notice for objections, if any: In the matter of CIRP of Uday Estates Private Limited
- 23rd September, 2022 In the matter of Mr. Manish Kumar Gupta, Insolvency Professional
- 22nd September, 2022 In the matter of All India Valuers Association, RVO
- 21st September, 2022 Live Sessions on Doordarshan Gyandarshan TV Channel on 28th September, 2022
- 20th September, 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
- 20th September, 2022 Amendments in IBBI (Liquidation Process) Regulations, 2016 and IBBI (Voluntary Liquidation Process) Regulations, 2017
- 20th September, 2022 IBBI (Insolvency Resolution Process for Corporate Persons) (Fifth Amendment) Regulations, 2022
- 20th September, 2022 IBBI (Insolvency Professionals) (Third Amendment) Regulations, 2022
- 20th September, 2022 IBBI (Information Utilities) (Second Amendment) Regulations, 2022
- 19th September, 2022 Voluntary Liquidation Processes Ending with Order of Dissolution: As on 30th June, 2022
- 17th September, 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
- 16th September, 2022 IBBI (Insolvency Resolution Process for Corporate Persons) (Fourth Amendment) Regulations, 2022
- 16th September, 2022 IBBI (Liquidation Process) (Second Amendment) Regulations, 2022
- 16th September, 2022 IBBI (Voluntary Liquidation Process) (Second Amendment) Regulations, 2022
- 15th September, 2022 Webinar on Valuation of Intangible Assets on 17th September, 2022
- 15th September, 2022 Webinar on Valuation: Perspectives and Prospects on 16th September, 2022
- 14th September, 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
- 13th September, 2022 Circular - Details of matters pending with Supreme Court of India and various High Courts
- 13th September, 2022 Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) (Third Amendment) Regulations, 2022
- 13th September, 2022 Insolvency and Bankruptcy Board of India (Insolvency Professionals) (Second Amendment) Regulations, 2022
- 12th September, 2022 In the matter of Mr. Jayesh Natvarlal Sanghrajka, Insolvency Professional
- 08th September, 2022 Webinar on Recent Developments in Regulatory Framework under the Code on 29th September, 2022
- 08th September, 2022 Live Sessions on Doordarshan Gyandarshan TV Channel on 14th September, 2022
- 07th September, 2022 In the matter of Mr. Sanjit Kumar Nayak, Insolvency Professional
- 06th September, 2022 In the matter of State Tax Officer Vs. Rainbow Papers Limited, Civil Appeal No. 1661 and 2568 of 2020
- 01st September, 2022 Press Release: Revision of fees applicable for Limited Insolvency Examination and Valuation Examinations
- 01st September, 2022 Corporate Insolvency Resolution Processes Ending With Order of Liquidation: As on 30th June, 2022
- 01st September, 2022 Corporate Insolvency Resolution Processes Yielding Resolution Plans: As on 30th June, 2022
- 01st September, 2022 Corporate Insolvency Resolution Processes Withdrawn Under Section 12A : As on 30th June 2022
- 31st August, 2022 Extension of deadline for submission of Research Proposals
- 31st August, 2022 Revision of fees applicable for Limited Insolvency Examination and Valuation Examinations
- 30th August, 2022 Live Sessions on Doordarshan Gyandarshan TV Channel on 31st August, 2022
- 26th August, 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
- 26th August, 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
- 25th August, 2022 In the matter of Mr. Dinkar Tiruvannadapuram Venkatasubramnian, Insolvency Professional
- 24th August, 2022 Engagement of Research Associates in Law/Economics/Business Management/CA on Contract Basis
- 23rd August, 2022 In the matter of Mr. Sanjay Kumar Singh, Insolvency Professional
- 23rd August, 2022 Quarterly Newsletter For Apr-Jun, 2022
- 23rd August, 2022 Notice for appointment of Deputy General Manager/Assistant General Manager on deputation
- 22nd August, 2022 In the matter of Mr. Nipan Bansal, Insolvency Professional
- 18th August, 2022 In the matter of Mr. Savan Godiawala, Insolvency Professional
- 17th August, 2022 In the matter of Ms. Rakesh Verma, Insolvency Professional
- 16th August, 2022 In the matter of Mr. Ashok Kriplani, 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
- 16th August, 2022 Live Sessions on Doordarshan Gyandarshan TV Channel on 17th August, 2022
- 12 Aug, 2022 17th Advanced Workshop on Case Study of Resolution of JEKPL Private Limited and Monnet Ispat & Energy Limited (MIEL) for Insolvency Professionals
- 10th August, 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]
- 08th August, 2022 IBBI and IIMB Invites Research Papers for the 2nd International Research Conference on Insolvency and Bankruptcy
- 08th August, 2022 2nd International Research Conference on Insolvency and Bankruptcy 2023: Call for Research Papers
- 05th August, 2022 In the matter of Mr. Aditya Agrawal, Insolvency Professional
- 05th August, 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
- 03rd August, 2022 Live Sessions on Doordarshan Gyandarshan TV Channel on 3rd August, 2022
- 02nd August, 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]
- 01st August, 2022 Filling up of 08 (eight) posts of Judicial Member and 11 (eleven) posts of Technical Members in the National Company Law Tribunal (NCLT)
- 28th July, 2022 In the matter of Mr. Mudappallur Varieth Gangadharan, Insolvency Professional
- 28th July, 2022 Online Conference on "Curating Future Ready Registered Valuers" on 29th July, 2022
- 28th July, 2022 Workshop on "Emerging Valuation Eco System - A Way Forward" on 30th July, 2022
- 26th July, 2022 In the matter of Ms. Padmasri Appana, Insolvency Professional
- 26th July, 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]
- 22nd July, 2022 In the matter of Mr. Gonugunta Murli, Insolvency Professional
- 20th July, 2022 In the matter of Mr. Anil Tayal, Insolvency Professional
- 20th July, 2022 Notice - 3rd National Online Quiz on the Insolvency and Bankruptcy Code, 2016 reg.
- 19th July, 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
- 18th July, 2022 Live Sessions on Doordarshan Gyandarshan TV Channel on 20th July, 2022
- 18th July, 2022 Appointment of Shri Jayanti Prasad as Whole-time Member of IBBI
- 15th July, 2022 Invitation for One Day Workshop on “Committee of Creditors: An Institution of Public Faith”
- 14th July, 2022 IBBI organises training programme for Indian Corporate Law Service Trainee Officers.
- 13th July, 2022 In the matter of Mr. Dilip Kumar Niranjan, Insolvency Professional
- 13th July, 2022 In the matter of Mr. Mahender Kumar Khandelwal, Insolvency Professional
- 13th July, 2022 One day Workshop on Insolvency and Bankruptcy Code, 2016: Current Perspective, in association with JNIBF, Hyderabad on 1st August, 2022
- 08th July, 2022 Certificate Course on Law and Practice of Insolvency and Bankruptcy in association with NLU, Delhi on 23rd - 24th July, 2022
- 06th July, 2022 IBBI (Employees’ Service) (Amendment) Regulations, 2022
- 05th July, 2022 Shri Jayanti Prasad takes charge as Whole-time Member of Insolvency and Bankruptcy Board of India
- 05th July, 2022 In the matter of Mr. Sunil Kumar Agarwal, Insolvency Professional
- 05th July, 2022 In the matter of Mr. Avishek Gupta, Insolvency Professional
- 05th July, 2022 Appointment of Smt. Anita Shah Akella as ex-officio member in the Insolvency and Bankruptcy Board of India
- 04th July, 2022 Live Sessions on Doordarshan Gyandarshan TV Channel on 6th July, 2022
- 04th July, 2022 IBBI (Insolvency Professionals) (Amendment) Regulations, 2022
- 04th July, 2022 IBBI (Insolvency Professional Agencies) (Amendment) Regulations, 2022
- 01st July, 2022 In the matter of Mr. Yogesh Kumar Gupta, Insolvency Professional
- 30th June, 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
- 27th June, 2022 Discussion paper on changes in the CIRP to reduce delays and improve the resolution value
- 27th June, 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
- 24th June, 2022 In the matter of Mr. Kedarram Ramratan Laddha, Insolvency Professional
- 24th June, 2022 Discussion Paper on Financial Self-Sufficiency of the Insolvency and Bankruptcy Board of India
- 24th June, 2022 Corporate Insolvency Resolution Processes Ending With Order of Liquidation: As on 31st May, 2022
- 24th June, 2022 Corporate Insolvency Resolution Processes Yielding Resolution Plans: As on 31st May, 2022
- 21st June, 2022 In the matter of Mr. Srinivasan Karthigeyan, Insolvency Professional
- 17th June, 2022 Live Sessions on Doordarshan Gyandarshan TV Channel on 22nd June, 2022
- 15th June, 2022 IBBI (Insolvency Resolution Process for Corporate Persons) (Second Amendment) Regulations, 2022
- 15th June, 2022 IBBI (Information Utilities) (Amendment) Regulations, 2022
- 15th June, 2022 IBBI (Grievance and Complaint Handling Procedure) (Amendment) Regulations, 2022
- 15th June, 2022 IBBI (Inspection and Investigation) (Amendment) Regulations, 2022
- 15th June, 2022 Report of the Insolvency Law Committee
- 15th June, 2022 Circular - Application under Rule 4, 6 or 7 of Insolvency and Bankruptcy (Application to Adjudication Authority) Rules, 2016
- 14th June, 2022 In the matter of Mr. Venkata Suryanarayanarao Nagulapati, Insolvency Professional
- 14th June, 2022 Inviting suggestions/inputs from public for effective and expeditious resolution of Real Estate Projects.
- 14th June, 2022 Discussion Paper on enabling entities to become insolvency professional
- 14th June, 2022 Invitation of Public comments: Discussion Paper – Liquidation Process June 2022
- 10th June, 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.
- 09th June, 2022 Discussion Paper on Remuneration of an Insolvency Professional
- 08th June, 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.
- 08th June, 2022 Insolvency Professionals to act as Interim Resolution Professionals, Liquidators, Resolution Professionals and Bankruptcy Trustees (Recommendation) Guidelines, 2022
- 08th June, 2022 Release of Publication - Insolvency: Now and Beyond
- 07th June, 2022 Live Sessions on 8th June, 2022 on Doordarshan Gyandarshan TV Channel
- 06th June, 2022 Improvement to the scheme of examinations - frequency of attempts in Limited Insolvency Examination/ Valuation Examinations
- 05th June, 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]
- 03rd June, 2022 Insolvency and Bankruptcy Board of India celebrates ‘Azadi ka Amrit Mahotsav’.
- 03rd June, 2022 In the matter of Mr. Arun Kumar Khandelia, IP
- 01st June, 2022 Inauguration of 75 events being organised under ‘Azadi ka Amrit Mahotsav’ across the nation - 1st June, 2022 at Bhopal
- 01st June, 2022 IBBI (Engagement of Research Associates and Consultants) (Amendment) Regulations, 2022
- 28th May, 2022 Standard Operating Procedure (SOP) for NCLT cases in respect of the IBC
- 26th May, 2022 In the matter of Mr. Manish Kumar Gupta, IP
- 24th May, 2022 The Insolvency and Bankruptcy Board of India announces results of the 3rd National Online Quiz on the Insolvency and Bankruptcy Code, 2016.
- 24th May, 2022 In the matter of Mr. Venkateswarlu Kari, IP
- 24th May, 2022 Live Sessions on 25th May, 2022 on Doordarshan Gyandarshan TV Channel
- 23rd May, 2022 Corporate Insolvency Resolution Processes Yielding Resolution Plans: As on 31st March, 2022
- 23rd May, 2022 Corporate Insolvency Resolution Processes Ending With Order of Liquidation: As on 31st March, 2022
- 23rd May, 2022 Circular - Review of circulars
- 20th May, 2022 In the matter of Mr. Dhinal Shah, IP
- 17th May, 2022 In the matter of New Okhla Industrial Development Authority Vs. Anand Sonbhadra, Civil Appeal No. 2222, 2367-2369 of 2021
- 17th 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]
- 13th May, 2022 In the matter of Mr. Shashi Agarwal, IP
- 13th May, 2022 In the matter of Mr. Prasad Kamalakar Dharap, IP
- 12th May, 2022 In the matter of Ms. Kalpana G, IP
- 10th May, 2022 In the matter of Mr. Hrisikesh Dasgupta, IP
- 10th May, 2022 In the matter of Mr. Bhupesh Gupta, IP
- 09th May, 2022 In the matter of Mr. Subrata Monindranath Maity, IP
- 09th May, 2022 Live Sessions on 11th May, 2022 on Doordarshan Gyandarshan TV Channel
- 06th 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
- 06th May, 2022 In the matter of Mr. Chakravarthi Srinivasan, Insolvency Professional
- 06th May, 2022 In the matter of Mr. Sumat Kumar Gupta, Insolvency Professional
- 06th May, 2022 Insolvency and Bankruptcy Board of India amends the Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016
- 06th 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
- 05th May, 2022 Judicial Roundtable Webinar on Avoidance Transactions: USA, UK and Singapore Perspective in association with International Insolvency Institute on 10th May, 2022
- 01st 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.
- 30th April, 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.
- 30th April, 2022 Quarterly Newsletter for Jan-Mar, 2022
- 28th April, 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.
- 28th April, 2022 IBBI (Liquidation Process) (Amendment) Regulations, 2022
- 28th April, 2022 In the matter of Value Infracon India Pvt. Ltd. CA-1659(PB)-2019 in CP (IB)-22 (PB)-2018
- 27th April, 2022 Live Sessions on 27th April, 2022 on Doordarshan Gyandarshan TV Channel
- 19th April, 2022 National Conclave on Profession and Practice of Valuation: Vision 2025
- 13th April, 2022 Live Sessions on 13th April, 2022 on Doordarshan Gyandarshan TV Channel
- 13th April, 2022 Consultation paper on issues related to reducing delays in the corporate insolvency resolution process
- 12th April, 2022 In the matter of Mr. Pankaj Dhanuka, Insolvency Professional
- 11th April, 2022 Clarifications with respect to Temporary Surrender of Professional Membership
- 09th April, 2022 5th International Insolvency Moot Court Competition at NLU, Delhi
- 08th April, 2022 In the matter of Mr. Nanak Chand Gupta, Registered Valuer
- 08th April, 2022 In the matter of Mr. Manoj Kumar Singh, Insolvency Professional
- 08th April, 2022 In the matter of Mr. Manish Gupta, Insolvency Professional
- 08th April, 2022 In the matter of Mr. Mahender Kumar Khandelwal, Insolvency Professional
- 08th April, 2022 Discussion Paper on "Enhancing effectiveness of Information Utility"
- 07th April, 2022 In the matter of Mr. Sripatham Venkatasubramainan Ramkumar, Insolvency Professional
- 07th April, 2022 3rd National Online Quiz on Insolvency and Bankruptcy Code, 2016 from 16th April, 2022 - 15th May, 2022
- 06th April, 2022 In the matter of Mr. Pawan Kumar Singal, Insolvency Professional
- 06th April, 2022 In the matter of Yardi Prabhu Consultants & Valuers Pvt. Ltd., RVE
- 05th April, 2022 IBBI (Voluntary Liquidation Process) (Amendment) Regulations, 2022
- 04th April, 2022 In the matter of Mr. Anil Kohli, Insolvency Professional
- 31st March, 2022 In the matter of Mr. Rajiv Chakraborty, Insolvency Professional
- 31st March, 2022 IBBI publishes syllabus, format, frequency and other details of Valuation Examinations
- 31st March, 2022 Invitation of Public comments: Discussion Paper – Review of Redressal and Enforcement Mechanism
- 29th March, 2022 Live Sessions on 30th March 2022 on Doordarshan Gyandarshan TV Channel
- 29th March, 2022 Amendment to the IBBI (Online Delivery of Educational Course and Continuing Professional Education by Insolvency Professional Agencies and Registered Valuers Organisations) Guidelines, 2020
- 23rd March, 2022 Graduate Insolvency Programme at IICA: Admission Prospectus for 2022-24
- 23rd March, 2022 Invitation of Public comments: Discussion paper on Engagement and appointment of 'Professionals' in a Corporate Insolvency Resolution Process
- 22nd March, 2022 In the matter of Mr. Umesh Garg, Insolvency Professional
- 22nd March, 2022 National Insolvency and Bankruptcy Moot Court Competition in association with Himachal Pradesh NLU, Shimla
- 22nd March, 2022 International Conference on IBC in India and International Perspective on 26th March, 2022
- 22nd March, 2022 One Week Certificate Programme on Insolvency and Bankruptcy Laws in association with MNLU, Mumbai from 2nd to 7th May, 2022
- 15th March, 2022 Voluntary Liquidation Processes Ending with Order of Dissolution: As on 31st December, 2021
- 15th March, 2022 Liquidation Processes Ending with Order of Dissolution/Closure: As on 31st December, 2021
- 14th March, 2022 In the matter of Ms. Rita Gupta, Insolvency Professional
- 09th March, 2022 Corporate Insolvency Resolution Processes Yielding Resolution Plans: As on 31st December, 2021
- 09th March, 2022 Corporate Insolvency Resolution Processes Ending with Order of Liquidation: As on 31st December, 2021
- 08th March, 2022 IBBI organises Seminar on the occasion of International Women's Day.
- 07th March, 2022 Seminar on the occasion of International Women’s Day, 2022 on 8th March, 2022
- 04th March, 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.
- 02nd March, 2022 Quarterly Newsletter for Oct-Dec, 2021
- 28th February, 2022 In the matter of Mr. Vishwanath Shridhar Prabhu, Registered Valuer
- 24th February, 2022 In the matter of Ms. Esther Rani Jakkula, Registered Valuer
- 24th February, 2022 The Insolvency and Bankruptcy Board of India (IBBI) organises a virtual session on “Cross Border Insolvency”.
- 24th February, 2022 Invitation for One Day Workshop on “Committee of Creditors: An Institution of Public Faith”
- 24th February, 2022 Extension of last date for submission of application for the post of Assistant Manager (AM) in IBBI on deputation basis
- 24th February, 2022 Live Session on the topics "Committee of Creditors; and Lending in Post-IBC Regime" on Doordarshan Gyandarshan TV Channel
- 17th February, 2022 The Insolvency and Bankruptcy Board of India (IBBI) organises a Webinar on “Engagement of Professionals during CIRP”.
- 15th February, 2022 Live Session on “IBC Ecosystem: Milestones Achieved" on Gyandarshan TV Channel
- 15th February, 2022 Live Session on “IBC Ecosystem: Way Forward" on Gyandarshan TV Channel
- 11th February, 2022 In the matter of Mr. Mahesh Chand Agrawal, Registered Valuer
- 11th February, 2022 Appointment of Shri Ravi Mital as Chairperson of Insolvency and Bankruptcy Board of India
- 10th February, 2022 In the matter of Mr. Anil Goel, Insolvency Professional
- 10th February, 2022 Webinar on Engagement of Professionals during CIRP on 16th Feb, 2022
- 10th February, 2022 Session on Cross Border Insolvency on 23rd February, 2022
- 09th February, 2022 Shri Ravi Mital takes charge as Chairperson of Insolvency and Bankruptcy Board of India
- 09th February, 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
- 09th February, 2022 Invitation of application for 26th Basic Workshop on IBC, 2016 for Insolvency Professionals, in Virtual Mode
- 09th February, 2022 IBBI (Insolvency Resolution Process for Corporate Persons) (Amendment) Regulations, 2022
- 09th February, 2022 Insolvency and Bankruptcy Board of India amends the Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016
- 08th February, 2022 Release of publication “Frequently Asked Questions (FAQs) on Insolvency and Bankruptcy Code, 2016”.
- 04th February, 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.
- 04th February, 2022 Appointment of Dr. Anuradha Guru as Ex-officio member in the Insolvency and Bankruptcy Board of India.
- 04th February, 2022 The Insolvency and Bankruptcy Board of India (IBBI) organises a virtual session on “Personal Guarantor and Liabilities of Directors”.
- 04th February, 2022 In the matter of IP Registration
- 02nd February, 2022 International Conference on “MSMEs: Legislative and Regulatory Challenges” on 3rd February, 2022
- 02nd February, 2022 Invitation and Programme Schedule of the Webinar on need for Automated Valuation Models
- 01st February, 2022 Live Session on “IBC: Evolving jurisprudence" on Gyandarshan TV Channel
- 01st February, 2022 Invitation of Public comments: Discussion Paper – Voluntary Liquidation Process Feb 2022
- 31st January, 2022 The Insolvency and Bankruptcy Board of India organises a Conference on “Evolving Dynamics of the Insolvency Regime in India, 2022”.
- 31st January, 2022 Session on “Personal Guarantor and Liabilities of Directors” on 4th Feb, 2022
- 30th January, 2022 RFMLR-IBBI Conference on Evolving Dynamics of the Insolvency Regime in India, 2022
- 25th January, 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.
- 21st January, 2022 International Insolvency & Bankruptcy Moot Competition
- 20th January, 2022 The Insolvency and Bankruptcy Board of India organises a Virtual Conference on “5 Years of Insolvency and Bankruptcy Code: Looking Forward and Beyond”
- 19th January, 2022 IBBI organises training programme for Indian Corporate Law Service Officers.
- 18th January, 2022 Request for Proposal for Group Term Life Insurance Plan for Employees of IBBI
- 10th January, 2022 Virtual Conference on "5 Years of Insolvency and Bankruptcy Code" scheduled on 20th January, 2022
- 07th January, 2022 The Insolvency and Bankruptcy Board of India organises a Workshop on “Committee of Creditors: An Institution of Public Faith”.
- 07th January, 2022 Extension of additional charge of Dr. Navrang Saini, WTM, IBBI as Chairperson, IBBI till 5th March, 2022
- 06th January, 2022 Invitation for One Day Workshop on “Committee of Creditors: An Institution of Public Faith”
- 06th January, 2022 Certificate Course on “Changing Paradigms of Insolvency and Bankruptcy Code, 2016” in association with NLU, Jodhpur
- 31st December, 2021 Liquidation Processes Ending with Order of Dissolution/Closure: As on 30th September, 2021
- 30th December, 2021 Certificate Course on IBC in association with ICAI
- 30th December, 2021 Invitation of application for 25th Basic Workshop for IPs to be held on 10th January, 2022
- 30th December, 2021 Invitation of application for 14th Advanced Workshop for IPs to be held on 11th January, 2022
- 30th December, 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
- 30th December, 2021 Voluntary Liquidation Processes Ending with Order of Dissolution: As on 30th September, 2021
- 29th December, 2021 In the matter of Mr. Vimal Kumar Grover, Insolvency Professional
- 29th December, 2021 Live Session on “IBC framework as envisaged by the BLRC" on Gyandarshan TV Channel
- 27th December, 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.
- 23rd December, 2021 Invitation of comments from public on proposed changes to the Corporate Insolvency Resolution and Liquidation Framework under Insolvency and Bankruptcy Code, 2016
- 22nd December, 2021 Corporate Insolvency Resolution Processes Yielding Resolution Plans: As on 30th September, 2021
- 22nd December, 2021 Corporate Insolvency Resolution Processes Ending with Order of Liquidation: As on 30th September, 2021
- 21st December, 2021 Amendment to the IBBI (Online Delivery of Educational Course and Continuing Professional Education by Insolvency Professional Agencies and Registered Valuers Organisations) Guidelines, 2020
- 17th December, 2021 Workshop for Registered Valuers on 24th December 2021
- 16th December, 2021 RFMLR-IBBI Blog Series Competition on Evolving Dynamics of the Insolvency Regime in India, 2021
- 14th December, 2021 The Insolvency and Bankruptcy Board of India organises a Workshop on “Committee of Creditors: An Institution of Public Faith”.
- 13th December, 2021 Information Brochure: Insolvency Professional - A Key To Resolution
- 10th December, 2021 IBBI and IIMA Invites Research Papers for the International Research Conference on Insolvency and Bankruptcy
- 10th December, 2021 Invitation for One Day Workshop on "Committee of Creditors: An Institution of Public Faith"
- 10th December, 2021 International Research Conference on Insolvency and Bankruptcy 2022: Call for Research Papers
- 10th December, 2021 Invitation of application for the post of Whole Time Member in the Insolvency and Bankruptcy Board of India
- 09th December, 2021 In the matter of Mr. Jaswant Singh, Insolvency Professional
- 08th December, 2021 Notice for appointment of Assistant Manager on deputation
- 08th December, 2021 Quarterly Newsletter for Jul-Sep, 2021
- 07th December, 2021 In the matter of Mr. Fanendra Harakchand Munot, Insolvency Professional
- 01st December, 2021 Session on "Individual Insolvency" on 3rd December, 2021
- 01st December, 2021 Insolvency Professionals to act as Interim Resolution Professionals, Liquidators, Resolution Professionals and Bankruptcy Trustees (Recommendation) (Second) Guidelines, 2021
- 30th November, 2021 Limited Insolvency Examination - Syllabus w.e.f 1st March 2022
- 25th November, 2021 In the matter of Mr. Pawan Kumar Garg, Insolvency Professional
- 24th November, 2021 In the matter of RV Registration
- 24th November, 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
- 24th November, 2021 Invitation of comments from public on Cross-Border Insolvency under Insolvency and Bankruptcy Code, 2016
- 24th November, 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.
- 23rd November, 2021 Report of the Cross Border Insolvency Rules and Regulations Committee
- 23rd November, 2021 Invitation of application for 13th Advanced Workshop for IPs to be held on 30th November, 2021
- 22nd November, 2021 Mr. Sandip Garg takes charge as Executive Director, IBBI.
- 18th November, 2021 The Insolvency and Bankruptcy Board of India (IBBI) organises series of awareness programmes for officers Income Tax Department
- 18th November, 2021 Seminar on Digitalisation Of Insolvency Processes
- 18th November, 2021 Invitation of application for 24th Basic Workshop for IPs to be held on 29th November, 2021
- 15th November, 2021 Webinar on “Voluntary Liquidation Process” on 18th November, 2021
- 15th November, 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)
- 10th November, 2021 Report of the Working Group on Tracking Outcomes under the Insolvency and Bankruptcy Code, 2016
- 22nd October, 2021 The Insolvency and Bankruptcy Board of India (IBBI) organises a series of webinars on “Registered Valuers Ecosystem and Valuation Profession”.
- 14th October, 2021 Dr. Navrang Saini, Whole Time Member, IBBI is given additional charge as Chairperson, IBBI
- 11th October, 2021 In the matter of Srei Infrastructure Finance Limited CP (IB) No. 295-KB-2021
- 01st October, 2021 Insolvency and Bankruptcy Board of India celebrates the Fifth Annual Day
- 01st October, 2021 Dr. M. S. Sahoo completes tenure as Chairperson, Insolvency and Bankruptcy Board of India
- 01 Oct, 2021 e-Book: Insolvency and Bankruptcy Code, 2016 - 5 years of facilitating ease of exit
- 01st October, 2021 Annual Publication 2021: "Quinquennial of Insolvency and Bankruptcy Code, 2016"
- 01st October, 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"
- 01st October, 2021 Audio-Visual Film on Five Years of IBC
- 01st October, 2021 My Stamp on "Insolvency and Bankruptcy Code, 2016" released by Department of Posts
- 30th September, 2021 IBBI amends the Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016
- 30th September, 2021 IBBI (Liquidation Process) (Second Amendment) Regulations, 2021
- 30th September, 2021 IBBI (Insolvency Resolution Process for Corporate Persons) (Third Amendment) Regulations, 2021
- 30th September, 2021 Circular - IBBI’s Electronic Platform for hosting Public Notices of Auctions of Liquidation Assets under the IBBI (Liquidation Process) Regulations, 2016
- 29th September, 2021 IBBI celebrates its Fifth Annual Day
- 23rd September, 2021 The Insolvency and Bankruptcy Board of India announces results of the 2nd National Online Quiz on the Insolvency and Bankruptcy Code, 2016.
- 22nd September, 2021 Clarifications of the Pre Bid Queries - Tender for Comprehensive Annual Maintenance Contract (CAMC) for Information Technology Equipment
- 22nd September, 2021 NLIU Bhopal invites applications for Graduate Insolvency Program
- 20th September, 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
- 20th September, 2021 In the matter of Sundaresh Bhat Liquidator of ABG Shipyard Limited, Company Appeal (AT) (Ins) No. 398 of 2021
- 18th September, 2021 The Insolvency and Bankruptcy Board of India organises an IP Conclave in Kolkata
- 18th September, 2021 Workshop on “Insolvency and Bankruptcy Code, 2016” for officers of DRATs and DRTs.
- 17th September, 2021 In the matter of Ms. Charu Sandeep Desai, Insolvency Professional
- 16th September, 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.
- 16th September, 2021 Programme Schedule of IP Conclave
- 14th September, 2021 IBBI communication dated September 14, 2021, regarding IP Conclave at Kolkata
- 14th September, 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]
- 14th September, 2021 Report of the Committee to Review the Working of Asset Reconstruction Companies
- 13th September, 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
- 11th September, 2021 Appointment to the posts of Judicial and Technical Members in the National Company Law Tribunal
- 09th September, 2021 Voluntary Liquidation Processes Ending with Order of Dissolution: As on 30th June, 2021
- 09th September, 2021 Liquidation Processes Ending with Order of Dissolution / Closure: As on 30th June, 2021
- 09th September, 2021 Corporate Insolvency Resolution Processes Yielding Resolution Plans as on 30th June, 2021
- 09th September, 2021 Corporate Insolvency Resolution Processes Ending With Order of Liquidation as on 30th June, 2021
- 06th September, 2021 QUARTERLY NEWSLETTER FOR APR - JUN, 2021
- 06th September, 2021 Tender for Comprehensive Annual Maintenance Contract (CAMC) for Information Technology Equipment
- 03rd September, 2021 Amendment to the IBBI (Online Delivery of Educational Course and Continuing Professional Education by Insolvency Professional Agencies and Registered Valuers Organisations) Guidelines, 2020
- 02nd September, 2021 Opening of Technical Bids for Appointment of Internal Auditor to IBBI
- 31st August, 2021 Conference on Insolvency and Bankruptcy Code, 2016 - "5 Years of Bankruptcy Code and Beyond" on 2nd - 3rd September, 2021
- 27th August, 2021 In the matter of Mr. Pramod Kumar Sharma, Insolvency Professional
- 27th August, 2021 Invitation of Public comments: Discussion Paper – Liquidation Process
- 27th August, 2021 Invitation of Public comments: Discussion Paper – Corporate Insolvency Resolution Process
- 23rd August, 2021 Request for Proposal for Appointment of Internal Auditor to IBBI
- 20th August, 2021 Webinar On “Legal Case Management Skills for Insolvency Professionals” on 26th August, 2021
- 18th August, 2021 The Income-tax (24th Amendment) Rules, 2021
- 12th August, 2021 The Insolvency and Bankruptcy Code (Amendment) Act, 2021
- 11th August, 2021 Notice for appointment of Deputy General Manager/Assistant General Manager on deputation
- 11th August, 2021 Notice for appointment of Chief General Manager/General Manager on deputation
- 11th August, 2021 Notice for appointment of Executive Director on deputation
- 10th August, 2021 Monthly Newsletter for June 2021 - Ministry of Corporate Affairs
- 09th August, 2021 In the matter of Ms. Kumudini Paranjape, Insolvency Professional
- 06th August, 2021 Insolvency and Bankruptcy Board of India signs a Memorandum of Understanding with National Stock Exchange of India for research collaboration
- 03rd August, 2021 Webinar on Interface of the SEBI's (Listing Obligations and Disclosure Requirements) LODR Regulations and IBC, 2016 on 5th August, 2021
- 03rd August, 2021 Report of Standing Committee on Finance on Implementation of Insolvency and Bankruptcy Code - Pitfalls and Solutions
- 03rd August, 2021 Annual Report for FY 2019-20 [English]
- 03rd August, 2021 Annual Report for FY 2019-20 [Hindi]
- 30th July, 2021 The Insolvency and Bankruptcy Board of India organises the 2nd National Online Quiz on the Insolvency and Bankruptcy Code, 2016
- 28th July, 2021 Circular - Monetary Penalties to be imposed by an Insolvency Professional Agency
- 26th July, 2021 Guidelines for Technical Standards for the Performance of Core Services and Other Services (Amendment), 2021
- 26th July, 2021 Webinar on Interface of the SEBI's (Listing Obligations and Disclosure Requirements) LODR Regulations and IBC, 2016 on 29th July, 2021
- 26th July, 2021 Bill - The Insolvency and Bankruptcy Code (Amendment) Bill, 2021 (as introduced in Lok Sabha)
- 22nd July, 2021 In the matter of Mr. Manish Kumar Gupta, Insolvency Professional
- 22nd July, 2021 IBBI (Model Bye-Laws and Governing Board of Insolvency Professional Agencies) (Third Amendment) Regulations, 2021
- 22nd July, 2021 IBBI (Insolvency Professionals) (Second Amendment) Regulations, 2021
- 20th July, 2021 In the matter of Mr. Prabhjit Singh Soni, Insolvency Professional
- 20th July, 2021 Filling up the post of Director General & Chief Executive Officer (DG & CEO) in the Indian Institute of Corporate Affairs (IICA)
- 19th July, 2021 Webinar on Interface of the SEBI's (Listing Obligations and Disclosure Requirements) LODR Regulations and IBC, 2016 on 22nd July, 2021
- 16th July, 2021 Report of the Insolvency Law committee on Pre-Packaged Insolvency Resolution Process
- 14th July, 2021 IBBI (Insolvency Resolution Process for Corporate Persons) (Second Amendment) Regulations, 2021
- 13th July, 2021 IPA ICAI invites applications for the Post of Managing Director (On contractual Basis)
- 13th July, 2021 Liquidation Processes Ending with Order of Dissolution / Closure: As on 31st March, 2021
- 12th July, 2021 Voluntary Liquidation Processes Ending with Order of Dissolution: As on 31st March, 2021
- 09th July, 2021 Information Brochure on Pre-Packaged Insolvency Resolution Process
- 09th July, 2021 Extension in submission of application for appointment of Executive Director on deputation
- 08th July, 2021 In the matter of Mr. Anupam Tiwari, Insolvency Professional
- 07th July, 2021 2nd National Online Quiz on Insolvency and Bankruptcy Code, 2016 from 1st August, 2021 - 31st August, 2021
- 07th July, 2021 Invitation of application for 12th Advanced Workshop for IPs to be held on 15th July, 2021
- 05th July, 2021 Topics to be covered in upcoming Basic Workshops: Collation of preferences from IPs.
- 05th July, 2021 Topics to be covered in upcoming Advanced Workshops: Collation of preferences from IPs.
- 02nd July, 2021 Invitation of application for 23rd Basic Workshop for Insolvency Professionals to be held on 13th July, 2021
- 30th June, 2021 In the matter of Jet Airways (India) Ltd. IA No. 2081 of 2020 in CP (IB) No. 2205/MB/2019
- 30th June, 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
- 26th June, 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
- 25th June, 2021 Order: Regular hearing in NCLT Benches w.e.f. 01.07.2021
- 24th June, 2021 Webinar on Avoidance/ Vulnerable Transactions Case Management in India and Singapore in association with International Insolvency Institute on 2nd July, 2021
- 22nd June, 2021 Webinar on “Prepackaged insolvency resolution process for MSMEs" for Bankers on 23rd June, 2021
- 21st June, 2021 Mr. Amit Pradhan takes charge as Executive Director, IBBI
- 21st June, 2021 Notification regarding appointment of President, NCLT in terms of Section 415 of the Companies Act, 2013.
- 18th June, 2021 Securities Contracts (Regulation) (Amendment) Rules, 2021
- 17th June, 2021 IBBI invites comments from public on the Regulations notified under the Insolvency and Bankruptcy Code, 2016
- 17th June, 2021 Expression of Interest for Group Term Life Insurance for Employees of IBBI
- 16th June, 2021 Notice for appointment of Executive Director on deputation
- 16th June, 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
- 13th June, 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
- 10th June, 2021 In the matter of Mr. Rajmal Labhchand Mogra, Insolvency Professional
- 10th June, 2021 In the matter of Arena Superstructures Pvt. Ltd. I.A No.2217 of 2021 in (IB) 875-(PB)-2020
- 10th June, 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)
- 09th June, 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 Invitation of application for 10th Advanced IP Workshop for Insolvency Professionals to be held on 25th June, 2021
- 09th June, 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
- 07th June, 2021 Invitation of application for the post of Chairperson in the Insolvency and Bankruptcy Board of India
- 05th June, 2021 IBBI Communication to IPs on invitation of EoI [Empanelment of IPs for AA for July 1, 2021 To December 31, 2021]
- 04th June, 2021 Regarding news item - "Lenders push 725 companies to liquidation despite having resolution plan", in the Deccan Herald dated 03rd June 2021.
- 04th June, 2021 Corporate Insolvency Resolution Processes Ending With Order of Liquidation: As on 31st March, 2021
- 04th June, 2021 Corporate Insolvency Resolution Processes Yielding Resolution Plans: As on 31st March, 2021
- 02nd June, 2021 Webinar on Avoidance/ Vulnerable Transactions Case Management in India and UK in association with International Insolvency Institute on 4th June, 2021
- 01st June, 2021 Insolvency Professionals to act as Interim Resolution Professionals, Liquidators, Resolution Professionals and Bankruptcy Trustees (Recommendation) Guidelines, 2021
- 01st June, 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
- 29th May, 2021 Quarterly Newsletter for Jan - March, 2021
- 28th 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
- 27th May, 2021 Invitation of application for Webinar on Recent Ordinance on Prepack Insolvency Process for Insolvency Professional to be held on 3rd June, 2021
- 22nd 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]
- 21st May, 2021 In the matter of Lalit Kumar Jain Vs. Union of India & Ors., Transferred Case (Civil) No. 245/2020 and other writ petitions
- 17th 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
- 10th 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
- 07th May, 2021 Invitation of application for 10th Advanced Workshop for Insolvency Professionals to be held on 19th May, 2021
- 04th 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
- 03rd May, 2021 In the matter of Gujarat NRE Coke Limited (in liquidation) IA No.865/KB/2020 in CP (IB) No.182/KB/2017
- 02nd May, 2021 Invitation of application for 21st Basic Workshop for Insolvency Professionals to be held on 13th May, 2021
- 27th April, 2021 IBBI (Insolvency Professionals) (Amendment) Regulations, 2021
- 27th April, 2021 IBBI (Model Bye-Laws and Governing Board of Insolvency Professional Agencies) (Second Amendment) Regulations, 2021
- 23rd April, 2021 Panel discussion on 'Pre-Packed Insolvency : An Alternative Insolvency Resolution Framework for MSMEs' held by IMC Chamber of Commerce and Industry
- 20th April, 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.
- 17th April, 2021 In the matter of Mr. Venkataramanarao Nagarajan, Insolvency Professional
- 16th April, 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
- 14th April, 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]
- 13th April, 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.
- 13th April, 2021 Invitation of application for 9th Advanced Workshop for Insolvency Professionals to be held on 27th April, 2021
- 13th April, 2021 Information Brochure: Insolvency Professional - A Key To Resolution
- 13th April, 2021 IBBI (Information Utilities) (Amendment) Regulations, 2021
- 13th April, 2021 Notice- Extension of last date of applications for CGM/GM
- 13th April, 2021 Notice- Extension of last date of applications for ED
- 09th April, 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
- 09th April, 2021 IBBI (Pre-Packaged Insolvency Resolution Process) Regulations, 2021.
- 09th April, 2021 Corporate Insolvency Resolution Processes Yielding Resolution: As on 31st December, 2020
- 09th April, 2021 Corporate Insolvency Resolution Processes Ending With Order of Liquidation: As on 31st December, 2020
- 09th April, 2021 NCLT to take up regular hearing through Video conference w.e.f. 12th April, 2021
- 09th April, 2021 Notification under section 4 of the Insolvency and Bankrutpcy Code, 2016 for Chapter III-A
- 09th April, 2021 The Insolvency and Bankruptcy (pre-packaged insolvency resolution process) Rules, 2021
- 08th April, 2021 President promulgates Insolvency and Bankruptcy Code (Amendment) Ordinance, 2021
- 06th April, 2021 Webinar on “The Insolvency and Bankruptcy Code (Amendment) Ordinance, 2021" on 8th April, 2021
- 05th April, 2021 QUARTERLY NEWSLETTER FOR OCT-DEC, 2020
- 04th April, 2021 One week Capacity Development Workshop on Insolvency Laws
- 04th April, 2021 The Insolvency and Bankruptcy Code (Amendment) Ordinance, 2021
- 30th March, 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
- 27th March, 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
- 26th March, 2021 Regarding news item - "Normalcy restored, says Sahoo, as India resumes Insolvency proceedings", in the Business Standard dated 26th March 2021
- 24th March, 2021 In the matter of Jaypee Kensington Boulevard Apartments Welfare Association & Ors. Vs. NBCC (India) Ltd. & Ors. Civil Appeal No. 3395 of 2020
- 21st March, 2021 Webinar on “Sale under Liquidation Process and UK best practices for better realization for stakeholders” on Tuesday, 23rd March, 2021
- 20th March, 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
- 19th March, 2021 Release of publication “Handbook on Ethics for Insolvency Professionals: Ethical and Regulatory Framework”
- 19th March, 2021 Handbook on Ethics for Insolvency Professionals: Ethical and Regulatory Framework
- 18th March, 2021 Circular - Reporting of status of ongoing corporate insolvency resolution processes through Form CIRP 7
- 17th March, 2021 Webinar on “Pre-Pack Insolvency Resolution Process: Report of the Sub-Committee of the ILC” on Friday, 19th March, 2021
- 16th March, 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
- 16th March, 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]
- 15th March, 2021 In the matter of Mr. Kiran Chinubhai Shah, Insolvency Professional
- 15th March, 2021 In the matter of Arun Kumar Jagatramka Vs. Jindal Steel and Power Ltd. & Anr. Civil Appeal No. 9664 of 2019
- 15th March, 2021 IBBI (Insolvency Resolution Process for Corporate Persons) (Amendment) Regulations, 2021
- 12th March, 2021 In the matter of Mr. Lakhan Lal Gupta, Registered Valuer
- 11th March, 2021 In the matter of Kalpraj Dharamshi & Anr. Vs. Kotak Investment Advisors Ltd. & Anr. Civil Appeal Nos. 2943-2944 of 2020
- 10th March, 2021 Notice for appointment of Chief General Manager/General Manager on deputation
- 10th March, 2021 Notice for appointment of Executive Director on deputation
- 09th March, 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
- 09th March, 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]
- 08th March, 2021 In the matter of Gujarat Urja Vikas Nigam Limited Vs. Amit Gupta & Ors., Civil Appeal No. 9241 of 2019
- 08th March, 2021 IBBI organises Seminar on the occasion of International Women's Day
- 08th March, 2021 In Re: Cognizance for extension of limitation, Suo Motu Writ Petition (Civil) No.3 of 2020
- 05th March, 2021 In the matter of Mr. Venkatesan, Insolvency Professional
- 05 Mar, 2021 Invitation of application for 19th Basic IP Workshop for Insolvency Professionals to be held on 17th March, 2021.
- 04th March, 2021 Seminar on the occasion of International Women's Day scheduled on 8th March, 2021
- 04th March, 2021 IBBI (Liquidation Process) (Amendment) Regulations, 2021
- 04th March, 2021 Circular - Filing of list of stakeholders under clause (d) of sub-regulation (5) of regulation 31 of the IBBI (Liquidation Process) Regulations, 2016
- 02nd March, 2021 In the matter of Jaypee Kensington Boulevard Apartments Welfare Association & Ors. Vs. NBCC (India) Ltd. & Ors., Civil Appeal No(s). 3395/2020
- 01st March, 2021 In the matter of P. Mohanraj & Ors. Vs. Shah Brothers Ispat Pvt. Ltd. Civil Appeal No. 10355 of 2018
- 23rd February, 2021 Order: Physical hearing by NCLT Benches w.e.f. 01.03.2021
- 20th February, 2021 IBBI organises training on insolvency for Indian Economic Service Officers
- 18th February, 2021 Pre-Bid Queries and clarifications on RFP for Administration of Online Limited Insolvency Examination
- 16th February, 2021 Corrigendum: RFP for Administration of Online Limited Insolvency Examination
- 12th February, 2021 The Insolvency and Bankruptcy Board of India organises a Workshop on “Committee of Creditors: An Institution of Public Trust”
- 09th February, 2021 In the matter of Ramesh Kymal Vs. M/s Siemens Gamesa Renewable Power Pvt Ltd., Civil Appeal No. 4050 of 2020
- 09th February, 2021 In the matter of Mr. Sagar Dattatray Goge, Registered Valuer
- 03rd February, 2021 The Insolvency and Bankruptcy Board of India organises a Workshop on “Committee of Creditors: An Institution of Public Trust”
- 03rd February, 2021 Webinar on “Determination of Avoidance Transactions under the IBC” on 5th February, 2021
- 03rd February, 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]
- 03rd February, 2021 In the matter of Phoenix ARC Pvt. Ltd. Vs. Ketulbhai Ramubhai Patel - Civil Appeal No. 5146 of 2019
- 02nd February, 2021 In the matter of Mr. Vijaykumar V Iyer, Insolvency Professional
- 02nd February, 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.
- 01st February, 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)
- 29th January, 2021 The Insolvency and Bankruptcy Board of India organises a Workshop on “Committee of Creditors: An Institution of Public Trust”
- 29th January, 2021 RFP for Administration of Online Limited Insolvency Examination
- 29th January, 2021 Chapter 4 of Economic Survey 2020-21 Vol. II : Monetary Management and Financial Intermediation
- 24th January, 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]
- 23rd January, 2021 Notice: Chennai Bench of NCLAT to start its functioning through virtual mode
- 19th January, 2021 In the matter of Manish Kumar Vs. Union of India & Anr., Writ Petition (C) No.26 of 2020 with other writ petitions
- 19th January, 2021 Graduate Insolvency Programme by IICA - Prospectus 2021-23
- 15th January, 2021 Invitation for three Virtual Workshops on "Committee of Creditors: An Institution of Public Trust"
- 14th January, 2021 IBBI (Model Bye- Laws and Governing Board of Insolvency Professional Agencies) (Amendment) Regulations, 2021
- 12th January, 2021 In the matter of Mr. Girish Siriram Juneja, Insolvency Professional
- 12th January, 2021 In the matter of Mr. U. Balakrishna Bhat, Insolvency Professional
- 12th January, 2021 In the matter of Mr. Kedarram Ramratan Laddha, Insolvency Professional
- 10th January, 2021 International Insolvency & Bankruptcy Moot Competition: January (08 – 10), 2021
- 08th January, 2021 MCA invites comments on recommendations of sub-committee of Insolvency Law Committee on pre-packaged insolvency resolution process
- 06th January, 2021 Circular - Retention of records relating to Corporate Insolvency Resolution Process
- 05th January, 2021 In the matter of Mr. A. Arumugam, Insolvency Professional
- 04th January, 2021 Circular - Retention of records relating to Corporate Insolvency Resolution Process
- 01st January, 2021 Virtual International Symposium on IBC, 2016 on 7th Jan, 2021
- 01st January, 2021 In the matter of Mr. Anil Goel, Insolvency Professional
- 31st December, 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
- 29th December, 2020 Engagement of Research Associates in Law/Economics/Public Policy on Contract Basis
- 26th December, 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'
- 24th December, 2020 Order of NCLT on Automatic Case Number Generation
- 22nd December, 2020 Notification under section 10A of the Insolvency and Bankruptcy Code, 2016
- 21st December, 2020 In the matter of Mr Rajnish Jain Vs. (Manoj Kumar Singh – I.R.P.) and Ors. CA(AT)(Ins)no. 519 of 2020
- 17th December, 2020 In the matter of Mr. Venkata Sivakumar, Insolvency Professional
- 17th December, 2020 In the matter of Ms. Sonu Jain, Insolvency Professional
- 17th December, 2020 International Conference on Insolvency Law & CISG@40 on 18th December, 2020 - Schedule
- 17th December, 2020 Invitation of Public comments: Discussion paper on Engagement of 'Professionals' in a Corporate Insolvency Resolution Process
- 16th December, 2020 In the matter of Mr. Manoj Kumar Jain, Insolvency Professional
- 15th December, 2020 In the matter of Mr. Abhay Narayan Manudhane, Insolvency Professional
- 15th December, 2020 In the matter of Mr. Rajesh Samson, Insolvency Professional
- 15th December, 2020 Extension of deadline till 15th January, 2021 -Invitation of Expression of Interest from prospective eligible institutions for conducting Graduate Insolvency Programme
- 15th December, 2020 IBBI Communication to IPs on invitation of EOI [Empanelment of IPs for AA for January 1, 2021 to June 30, 2021]
- 14th December, 2020 In the matter of Mr. Satya Narayana Guddeti, Insolvency Professional
- 14th December, 2020 In the matter of Mr. Ajay Gulati, Insolvency Professional
- 14th December, 2020 In the matter of Mr. Sajeve Bhushan Deora, Insolvency Professional
- 14th December, 2020 Invitation of Expression of Interest for Research Study on Individual Indebtedness and Insolvency
- 13th December, 2020 Webinar On “Importance of maintaining Ethical Standards for Insolvency Professionals” on 16th December, 2020
- 08th December, 2020 In the matter of Mr. Romesh Chander Sawhney, Insolvency Professional
- 08 Dec, 2020 Invitation of application for 8th Advanced IP Workshop for Insolvency Professionals to be held on 14th December, 2020
- 07th December, 2020 In the matter of Mr. Sarvesh Kashyap, Insolvency Professional
- 04th December, 2020 In the matter of Mr. Pinaki Sircar, Insolvency Professional
- 04th December, 2020 In the matter of Mr. Satinder Kapur, Insolvency Professional
- 04th December, 2020 In the matter of Mr. Balaknath Bhattacharyya, Insolvency Professional
- 04th December, 2020 Clarification- computation of fee payable for delay in filings under regulation 40B of the IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016
- 03rd December, 2020 International Conference on Insolvency Law & CISG@40 on 18th December, 2020
- 03rd December, 2020 Notice for appointment of Executive Director on deputation
- 02nd December, 2020 Corporate Insolvency Resolution Processes Ending With Order of Liquidation: As on 30th September, 2020
- 02nd December, 2020 Corporate Insolvency Resolution Processes Yielding Resolution: As on 30th September, 2020
- 01st December, 2020 In the matter of Mr. Ajay Gupta, Insolvency Professional
- 01st December, 2020 In the matter of Mr. Arun Mohan, Insolvency Professional
- 01st December, 2020 In the matter of Mr. Sanjay Kumar Agarwal, Insolvency Professional
- 28th November, 2020 Quarterly Newsletter for Jul-Sep, 2020
- 27th November, 2020 Webinar On “Pre-Pack Insolvency Resolution as a Mechanism of Corporate Rescue” on 30th November, 2020
- 27th November, 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
- 26th November, 2020 Judgment of Delhi High Court- In the matter of M/s Venus Recruiters Private Limited Vs. Union of India and Ors.
- 25th November, 2020 Reconstitution of benches of NCLT
- 24th November, 2020 In the matter of PVAI Valuer Professional Organization, Registered Valuer Organization
- 24th November, 2020 In the matter of Mr. Nitesh Kumar Sinha, Insolvency Professional
- 24th November, 2020 Webinar On “Importance of Negotiation Skills for Insolvency Professionals” on 26th November, 2020
- 24th November, 2020 Invitation of Public comments: Discussion Paper – Voluntary Liquidation Nov 2020
- 23rd November, 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
- 23rd November, 2020 Insolvency Professionals to act as Interim Resolution Professionals, Liquidators, Resolution Professionals and Bankruptcy Trustees (Recommendation) (Second) Guidelines, 2020
- 19th November, 2020 In the matter of Mr. Kamal Garg, Insolvency Professional
- 17th November, 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
- 16th November, 2020 Virtual Seminar on “The Insolvency and Bankruptcy Code, 2016 & the Regulator: Road Ahead” in association with NLIU, Bhopal
- 13th November, 2020 The Insolvency and Bankruptcy Board of India amends Regulations relating to corporate insolvency proceedings
- 13th November, 2020 In the matter of Mr. Kamalesh Kumar Singhania, Insolvency Professional
- 13th November, 2020 In the matter of Mr. S Rajagopal, Insolvency Professional
- 13th November, 2020 IBBI (Information Utilities) (Amendment) Regulations, 2020
- 13th November, 2020 IBBI (Insolvency Resolution Process for Corporate Persons) (Fifth Amendment) Regulations, 2020
- 13th November, 2020 IBBI (Liquidation Process) (Fourth Amendment) Regulations, 2020
- 13th November, 2020 Facilitation Letter on Mistakes Committed by IPs
- 11th November, 2020 In the matter of Mr. Vinod Kumar Kothari, Insolvency Professional
- 09th November, 2020 In the matter of Mr. Pritpal Singh Dua, Insolvency Professional
- 06th November, 2020 In the matter of Mr. S. Radha Krishna, Insolvency Professional
- 06th November, 2020 In the matter of Mr. Manmohan Jhawar, Insolvency Professional
- 04th November, 2020 In the matter of CA V.Venkata Sivakumar Vs. IBBI & Ors., W.P.No.13229 of 2020
- 03rd November, 2020 Notice- Extension of last date of applications for CGM/GM
- 03rd November, 2020 E-Professional Development Program on Professional Ethics and Regulations on Code of Conduct for Insolvency Professionals under IBC, 2016
- 03rd November, 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.
- 02nd November, 2020 In the matter of Mr. Anil Syal (CP IB -589 (PB) /2019)
- 02nd November, 2020 IBBI Communication To IPs on invitation of EOI [Empanelment of IPs for AA for Nov 26, 2020 To Jun 30, 2021]
- 31st October, 2020 Handbook on “Understanding the IBC: Key Jurisprudence and Practical Considerations''
- 30th October, 2020 In the matter of registration of Insolvency Professional
- 29th October, 2020 In the matter of Mr. Anil Goel, Insolvency Professional
- 29th October, 2020 In the matter of Mr. Dushyant C Dave, Insolvency Professional
- 29th October, 2020 In the matter of Mr. Sundaresh Bhat, Insolvency Professional
- 29th October, 2020 In the matter of IBBI Vs. Lalit Kumar Jain & Ors (Transfer Petition (Civil) No (s).1034 of 2020 with other petitions)
- 29th October, 2020 Invitation of Expression of Interest from prospective eligible institutions for conducting Graduate Insolvency Programme
- 29th October, 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
- 28th October, 2020 Suggestions called by Central Vigilance Commission
- 23rd October, 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
- 21st October, 2020 Participation in the Fight against Corruption- Take Integrity Pledge
- 21st October, 2020 Webinar On “Issues faced in Liquidation Process & Overview of Liquidation Framework in UK & Applicability in Indian context”on 23rd October, 2020
- 19th October, 2020 Mr. Santosh Kumar Shukla takes charge as Executive Director, IBBI
- 15th October, 2020 In the matter of Mr. Kishan Gopal Somani, Insolvency Professional
- 14th October, 2020 In the matter of Mr. Ajay Kumar, Insolvency Professional
- 12th October, 2020 In the matter of Mr. Pranav Kumar, Insolvency Professional
- 09th October, 2020 Circular - Meetings of the Disciplinary Committee and Appellate Panel of the RVOs
- 09th October, 2020 Securities Appelate Tribunal Order In the matter of Dewan Housing Finance Corporation Ltd. Vs. Securities and Exchange Board of India
- 05th October, 2020 Notice for appointment of Chief General Manager/General Manager on deputation
- 01st October, 2020 Insolvency and Bankruptcy Board of India celebrates the Fourth Annual Day
- 01st October, 2020 In the matter of Mr. Arun Rajabhau Joshi, Insolvency Professional
- 01st October, 2020 Annual Publication 2020: 'Insolvency and Bankruptcy Regime in India: A Narrative'
- 30th September, 2020 Limited Insolvency Examination - Syllabus w.e.f 1st January, 2021
- 29th September, 2020 Invitation of Expression of Interest for Research Study on Individual Indebtedness and Insolvency
- 24th September, 2020 Notification under section 10A of the Insolvency and Bankruptcy Code, 2016
- 24th September, 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
- 24th September, 2020 The Insolvency and Bankruptcy (Application to Adjudicating Authority) (Amendment) Rules, 2020
- 23rd September, 2020 The Insolvency and Bankruptcy Code (Second Amendment) Act, 2020
- 21st September, 2020 In the matter of Mr. Dinesh Sood, Insolvency Professional
- 21st September, 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
- 20th September, 2020 Annual Report 2018-19
- 19th September, 2020 National Colloquium on "Corporate Insolvency Resolution Process: Understanding Emerging Issues and Challenges" in association with GNLU, Gandhinagar
- 17th September, 2020 In the matter of RV Registration
- 17th September, 2020 In the matter of RV Registration
- 16th September, 2020 Corporate Insolvency Resolution Processes Ending With Order of Liquidation: As on 30th June, 2020
- 16th September, 2020 The Insolvency and Bankruptcy Board of India (Annual Report) Amendment Rules, 2020
- 15th September, 2020 IBBI celebrates its Fourth Annual Day
- 15th September, 2020 The Insolvency and Bankruptcy Code (Second Amendment) Bill, 2020
- 12th September, 2020 Facilitation Letter - Role of the Government and its Agencies in the Corporate Insolvency Resolution and Liquidation Processes
- 11th September, 2020 In the matter of Mr. Ravi Sharma, Insolvency Professional
- 10th September, 2020 Invitation of Public comments: Discussion Paper on Governance Issues in Insolvency Professional Agencies
- 05th September, 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
- 04th September, 2020 In the matter of Mr Abhishek Ahuja, Registered Valuer
- 04th September, 2020 In the matter of Mr Avishek Gupta, Insolvency Professional
- 04th September, 2020 Notice Inviting Tender for Comprehensive Annual Maintenance Contract of IT Equipments
- 01st September, 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]
- 01st September, 2020 IBBI announces results of the National Online Quiz on the Insolvency and Bankruptcy Code, 2016
- 01st September, 2020 IBBI (Use of Caveats, Limitations, and Disclaimers in Valuation Reports) Guidelines, 2020
- 01st September, 2020 Quarterly Newsletter For Apr-Jun, 2020
- 01st September, 2020 Results of National Online Quiz on IBC, 2016
- 01st September, 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]
- 31st August, 2020 Invitation of Application for Empanelment for Platform for Distressed Assets (PDAs)
- 27th August, 2020 In the matter of Anil Dhirajlal Ambani Vs. State Bank of India & Ors. W.P.(C) 5712-2020
- 26th August, 2020 Invitation of Public comments: Discussion Paper on Corporate Liquidation Process
- 24th August, 2020 In the matter of Mr. Rajneesh Singhvi, Insolvency Professional
- 21st August, 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
- 20th August, 2020 In the matter of RV Registration
- 20th August, 2020 Notice for appointment of Manager/Assistant Manager on deputation
- 19th August, 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
- 17th August, 2020 IPA ICAI invites applications for the Post of Managing Director(on contractual basis)
- 15th August, 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
- 14th August, 2020 Virtual Seminar on Insolvency and Bankruptcy Code, 2016 for Journalists
- 09th August, 2020 Awareness Programme on “The Insolvency and Bankruptcy Code, 2016” in association with DSNLU, Visakhapatnam
- 07th August, 2020 IBBI (Insolvency Resolution Process for Corporate Persons) (Fourth Amendment) Regulations, 2020
- 07th August, 2020 Facilitation - In aid of IPs : Avoidance Transactions-Red Flag Document
- 07th August, 2020 Revised Standard Operating Procedure for Ld. Advocate/ Authorised Representative/Party-in-Person for Mentioning the matter for hearing through virtual mode before NCLAT
- 06th August, 2020 IBBI (Voluntary Liquidation Process) (Second Amendment) Regulations, 2020
- 06th August, 2020 IBBI (Liquidation Process) (Third Amendment) Regulations, 2020
- 05th August, 2020 The Insolvency and Bankruptcy Board of India amends the Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016
- 05th August, 2020 Facilitation letter - In aid of Insolvency Professionals conducting Liquidation Process
- 01st August, 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
- 13th July, 2020 Aatma Nirbhar Bharat Package – Progress So Far
- 10th July, 2020 IBBI (Online Delivery of Educational Course and Continuing Professional Education by Insolvency Professional Agencies and Registered Valuers Organisations)Guidelines, 2020
- 03rd July, 2020 IBBI (Insolvency Professionals) (Second Amendment) Regulations, 2020
- 01st July, 2020 Invitation of Public Comments: Discussion Paper on Restricting the number of assignments to be handled by IP
- 25th June, 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
- 24th June, 2020 Webinar on Impact of COVID 19 on the Insolvency and Bankruptcy regime Global and Indian responses
- 24th June, 2020 Report of the Committee of Experts to Examine the Need for an Institutional Framework for Regulation and Development of Valuation Professionals
- 23rd June, 2020 Corporate Insolvency Resolution Processes yielding Resolution: as on 31st May, 2020
- 22nd June, 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'
- 15th June, 2020 Resumption of Valuation Examination
- 12th June, 2020 IBBI reconstitutes Advisory Committee on Corporate Insolvency and Liquidation
- 11th June, 2020 In the matter of Mr. Vijay Kumar Garg, Insolvency Professional
- 11th June, 2020 In the matter of Mr. Dhanamjaya Reddy Lebaka, Insolvency Professional
- 09th June, 2020 Notice for appointment of Executive Director on deputation
- 09th June, 2020 National Online Quiz on Insolvency and Bankruptcy Code, 2016 from 1st July, 2020 - 31st July, 2020
- 05th June, 2020 The Insolvency and Bankruptcy Code (Amendment) Ordinance, 2020
- 05th June, 2020 Vacancy Circular for the position of Chair Professor for IBBI Research Chair
- 05th June, 2020 Webinar on "The Insolvency and Bankruptcy Code (Amendment) Ordinance, 2020" on Sunday, 7th June, 2020
- 04th June, 2020 Insolvency Professionals to act as Interim Resolution Professionals, Liquidators, Resolution Professionals and Bankruptcy Trustees (Recommendation) Guidelines, 2020
- 03rd June, 2020 Information brochure on Insolvency Resolution Process and Bankruptcy Process for Personal Guarantors to Corporate Debtors
- 02nd June, 2020 In the matter of Mr. Kanwal Chaudhary, Insolvency Professional
- 01st June, 2020 Suspension of enrolments for Valuation Examinations - Regarding
- 30th May, 2020 In the matter of Mr. Mohan Lal Jain, Insolvency Professional
- 27th May, 2020 Webinar on " Reviewing and Challenging Avoidable Transactions under IBC: How to maximise the assets" on Thursday, 28th May, 2020
- 27th May, 2020 Resumption of Limited Insolvency Examination
- 26th May, 2020 IBBI reconstitutes Advisory Committee on Service Providers
- 22nd May, 2020 NCLAT Judgement- In the matter of State Bank of India Vs. M/s Metenere Ltd. CA(AT)(Ins) No. 76 of 2020
- 21st May, 2020 Webinar on "Management of Corporate Debtor as Going Concern; Operations Management" on Friday, 22nd May, 2020
- 21st May, 2020 Suspension of enrolments for the Valuation Examinations till 31st May 2020
- 19th May, 2020 Quarterly Newsletter For JAN-MAR, 2020
- 17th May, 2020 Atmanirbhar Bharat Part-5: Government Reforms and Enablers
- 15th 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?
- 14th May, 2020 Webinar on "Valuations under IBC – Impact on account of COVID-19 pandemic" on Friday, 15th May, 2020
- 13th May, 2020 Notice-Cancellation of Annual Vacation of NCLAT
- 13th May, 2020 Notice-Cancellation of Summer Vacation of NCLT benches
- 12th May, 2020 Order of NCLT to file default record from the IU for application under section 7 of the Code
- 12th May, 2020 Experience Sharing Session with Mr. R. Subramaniakumar, Administrator, DHFL scheduled on 13th May, 2020
- 10th May, 2020 Webinar on "Information Utility – A key pillar of IBC ecosystem; Recent developments" on 12th May, 2020
- 08th May, 2020 Amendments in the Notification in the Ministry of Finance (Department of Revenue), No.11-2020- Central Tax, dated the 21st March, 2020
- 08th May, 2020 Expression of Interest for Group Term Life Insurance for Employees of IBBI
- 08th May, 2020 IBBI's communication dated 8th May 2020 - Role of Resolution Professional / Liquidator in respect of Avoidance Transactions
- 07th May, 2020 Interactive Sessions on issues faced in liquidations in the wake of COVID-19 pandemic on 9th May, 2020.
- 04th 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
- 28th April, 2020 Notice for appointment of Executive Director on deputation
- 27th April, 2020 In the matter of Mr. Ashwini Mehra, Insolvency Professional
- 24th April, 2020 IBBI (Insolvency Resolution Process for Corporate Persons) (Second Amendment) Regulations, 2020 effective from 25.03.2020
- 24th April, 2020 IBBI (Insolvency Resolution Process for Corporate Persons) (Third Amendment) Regulations, 2020 effective from 29th March 2020
- 24th April, 2020 IBBI (Insolvency Professionals) (Amendment) Regulations, 2020 effective from 28th March 2020
- 24th April, 2020 IBBI (Model Bye-Laws and Governing Board of Insolvency Professional Agencies) (Amendment) Regulations, 2020 effective from 28th March 2020
- 24th April, 2020 IBBI (Liquidation Process) (Second Amendment) Regulations, 2020 effective from 17th April 2020.
- 24th April, 2020 Cancellation of Notice inviting Tender for Comprehensive Annual Maintenance Contract for Information Technology Equipment
- 23rd April, 2020 Governance Structure of the Registered Valuers Organisation
- 22nd April, 2020 In the matter of Mr. Bhupesh Gupta, Insolvency Professional
- 20th April, 2020 In the matter of Mr. Koteswara Rao Karuchola, Insolvency Professional
- 17th April, 2020 To be published-IBBI (Liquidation Process) (Second Amendment) Regulations, 2020.
- 14th April, 2020 Suspension of enrolments for the Limited Insolvency Examination and the Valuation Examinations till 3rd May 2020
- 07th April, 2020 In the matter of Ultra Tech Cement Ltd. Vs. Union of India D.B. Civil Writ Petition No. 9480-2019
- 02nd April, 2020 Annual Accounts of IBBI for FY 2017-18
- 31st March, 2020 Suspension of enrolments for the Limited Insolvency Examination and the Valuation Examinations extended till 14th April 2020
- 30th March, 2020 Suo Moto - CA(AT)(Ins) No. 01 of 2020 by NCLAT
- 29th March, 2020 To be published-IBBI (Insolvency Resolution Process for Corporate Persons) (Third Amendment)Regulations, 2020
- 28th March, 2020 To be published-IBBI (Insolvency Professionals) (Amendment) Regulations, 2020
- 28th March, 2020 To be published- IBBI (Model Bye-Laws and Governing Board of Insolvency Professional Agencies) (Amendment) Regulations, 2020
- 28th March, 2020 Corrigendum: Notice Inviting Tender for Comprehensive Annual Maintenance Contract of IT Equipment
- 27th March, 2020 RBI - Statement on Development and Regulatory Policies
- 25th March, 2020 To be published-IBBI (Insolvency Resolution Process for Corporate Persons) (Second Amendment) Regulations, 2020.
- 25th March, 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
- 24th March, 2020 Notification under section 4 of the Insolvency and Bankrutpcy Code, 2016
- 24th March, 2020 Finance Minister announces several relief measures relating to Statutory and Regulatory compliance matters across Sectors in view of COVID-19 outbreak
- 23rd March, 2020 Sou Motu Writ Petition (Civil) No(s) 3 -2020 in Congnizance for Extension of Limitation
- 23rd March, 2020 Notice-Closing of NCLT benches till 31st March, 2020
- 22nd March, 2020 Notification No.11-2020 under CGST Act, 2017 regarding registration of corporate debtor under CIRP as a class of person
- 20th March, 2020 Educational Course and Continuing Education under the Companies (Registered Valuers and Valuation) Rules, 2017
- 20th March, 2020 Pre-registration Educational Course under the IBBI (Insolvency Professional) Regulations, 2016
- 20th March, 2020 In the matter of Mr. Tarun Jaggi, Insolvency Professional
- 20th March, 2020 Extent of the Insolvency and Bankruptcy Code, 2016 to whole of India
- 20th March, 2020 Notification under section 5(15) of the Insolvency and Bankruptcy Code, 2016
- 20th March, 2020 Appeal to Insolvency Professionals
- 20th March, 2020 Suspension of enrolments for the Limited Insolvency Examination and the Valuation Examinations from 21st March 2020 to 31st March 2020
- 19th March, 2020 Notice-Closing of filing counters of NCLT benches
- 19th March, 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.
- 18th March, 2020 Webinar on “Case study of successful resolution of Ruchi Soya Industries Ltd” on 20th March, 2020.
- 17th March, 2020 Feature for modification of CIRP Forms submitted by an IP in compliance of regulation 40B of the CIRP Regulations, 2016
- 17th March, 2020 Annual Report 2017-18 [Hindi]
- 17th March, 2020 Annual Rreport 2017-18 [English]
- 17th March, 2020 Notice Inviting Tender for Comprehensive Annual Maintenance Contract of IT Equipment
- 15th March, 2020 Constitution of NCLAT Bench at Chennai
- 14th March, 2020 Article- Achievement of the Insolvency Code is that debtors now resolve defaults in early stages- In The Indian Express
- 13th March, 2020 In the matter of Mr. Arun Kumar Gupta, Insolvency Professional
- 13th March, 2020 The Insolvency and Bankruptcy Code (Amendment) Act, 2020
- 11th March, 2020 Order in the matter of RV Registration
- 11th March, 2020 Postponement of IP Conclave - “Building the Institution of Insolvency Professionals” scheduled on 16th March 2020 at Mumbai
- 08th March, 2020 IBBI organises Seminar on the occasion of International Women's Day
- 07th March, 2020 Filing of forms in the Registry (MCA-21) by the IRP or RP or Liquidator appointed under IBC
- 06th March, 2020 Insolvency and Bankruptcy Board of India organises Seminar on “MSMEs and Insolvency and Bankruptcy Code, 2016”
- 05th March, 2020 Invitation for IP Conclave - “Building the Institution of Insolvency Professionals” scheduled on 16th March 2020 at Mumbai
- 05th March, 2020 Article- Moving up in ‘ease of resolving insolvency’- In Business line
- 05th March, 2020 Article- Whose company is it anyway? - In Financial Express
- 05th March, 2020 Article- Why the life of a company is as precious as that of a human- In Financial Express
- 05th March, 2020 Article-Whose company is it anyway? - In Financial Express
- 04th March, 2020 6th Report of Standing Committee on Finance on the Insolvency and Bankruptcy (Second Amendment) Bill, 2019
- 02nd March, 2020 Invitation for Seminar on “MSMEs and Insolvency and Bankruptcy Code” scheduled on 6th March, 2020 at New Delhi
- 02nd March, 2020 Interview -Financial Express- 80% of stressed assets are resolved via IBC, only 20% in liquidation
- 28th February, 2020 Notice - Extension of last date of applications for the posts of CGM/GM/DGM/AGM
- 27th February, 2020 In the matter of Mr. Dushyant C. Dave, Insolvency Professional
- 27th February, 2020 Invitation for Seminar on the occasion of International Women's Day scheduled on 8th March, 2020 at New Delhi
- 27th February, 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
- 27th February, 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]
- 26th February, 2020 In the matter of Ms. Kavitha Surana, Insolvency Professional
- 26th February, 2020 Judgement- In the matter of Civil Appeal Nos. 8512-8527 of 2019 and connected cases
- 21st February, 2020 Addendum-Constitution of committee for recommending rules and regulatory framework for smooth implementation of proposed cross border Insolvency provisions in the IBC, 2016
- 20th February, 2020 Report of the Insolvency Law Committee-Feb 2020
- 18th February, 2020 In the matter of Liberty House Group Pte. Ltd. Vs. State Bank of India & Ors CA(AT)(Ins)724-725,870 of 2019
- 15th February, 2020 Quarterly Newsletter For Oct-Dec, 2019
- 14th February, 2020 IBBI invites Public comments on Discussion Paper on Corporate Insolvency Resolution Process
- 13th February, 2020 Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) (Amendment) Regulations, 2020
- 07th February, 2020 Notice for appointment of Deputy General Manager/Assistant General Manager on deputation
- 07th February, 2020 Notice for appointment of Chief General Manager/General Manager on deputation
- 07th February, 2020 Notice for Engagement of Research Associates
- 04th February, 2020 Chapter 4 of Economic Survey 2019-20 Vol II
- 28th January, 2020 Transfer of Membership from one RVO to another
- 27th January, 2020 In the matter of RV Registration
- 23rd January, 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
- 23rd January, 2020 IICA invites applications for Graduate Insolvency Programme
- 20th January, 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
- 19th January, 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
- 09th January, 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
- 08th January, 2020 Order in the matter of Mr. Mukesh Kumar Rathi, Registered Valuer
- 06th January, 2020 IBBI amends the IBBI (Liquidation Process) Regulations, 2016
- 04th January, 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
- 01st January, 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
- 29th December, 2019 The Insolvency and Bankruptcy Code (Amendment) Ordinance, 2019
- 29th December, 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
- 26th December, 2019 Corporate Insolvency Resolution Processes Yielding Resolution: As on 30th November, 2019
- 24th December, 2019 Cabinet approves Promulgation of the Insolvency and Bankruptcy Code (Amendment) Ordinance, 2019
- 17th December, 2019 Press Release: Conference on ‘Insolvency and Bankruptcy Code, 2016: Impact on Markets and the Economy’
- 16th December, 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
- 15th December, 2019 IBBI and Vidhi Centre for Legal Policy is organising conference on "Insolvency and Bankruptcy Code, 2016: Impact on Markets and the Economy
- 15th December, 2019 Press Release- Year End Review -2019 of Ministry of Corporate Affairs
- 12th December, 2019 The Insolvency and Bankruptcy Code (Second Amendment) Bill, 2019
- 11th December, 2019 Cabinet approves Insolvency and Bankruptcy Code (Second Amendment) Bill, 2019
- 06th December, 2019 Clarification-Voting on behalf of creditors in a class in the CIRP of Jaypee Infratech Limited
- 05th December, 2019 Order in the matter of IP Registration
- 01st December, 2019 IBBI (Insolvency Resolution Process for Corporate Persons) (Third Amendment) Regulations, 2019
- 28th November, 2019 Insolvency Professionals to act as Interim Resolution Professionals, Liquidators, Resolution Professionals and Bankruptcy Trustees (Recommendation) Guidelines, 2019
- 22nd November, 2019 Invitation of application for 4th Advanced IP Workshop at Bengaluru on 13th December and 14th December, 2019
- 22nd November, 2019 Reserve Bank of India Appoints an Advisory Committee to Advise the Administrator of Dewan Housing Finance Corporation Ltd
- 22nd November, 2019 Invitation for one-day Workshop on Insolvency and Bankruptcy of Personal Guarantors to Corporate Debtors on 30th November, 2019 (Saturday) at New Delhi
- 20th November, 2019 The IBBI notifies Regulations for Insolvency Resolution and Bankruptcy Proceedings of Personal Guarantors to Corporate Debtors.
- 20th November, 2019 IBBI (Bankruptcy Process for Personal Guarantors to Corporate Debtors) Regulations, 2019 effective from 1st December 2019
- 20th November, 2019 IBBI (Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Regulations, 2019 effective from 1st December 2019
- 20th November, 2019 RBI Press Release-Supersession of the Board of Directors and Appointment of Administrator– Dewan Housing Finance Corporation Limited
- 18th November, 2019 Notification under section 227 of the Insolvency and Bankruptcy Code, 2016
- 15th November, 2019 Notification of provisions under the Insolvency and Bankruptcy Code, 2016 relating to Personal Guarantors to corporate debtors
- 15th November, 2019 MCA notifies Insolvency and Bankruptcy (Insolvency and Liquidation Proceedings of Financial Service Providers and application to Adjudicating Authority) Rules, 2019 (Rules)
- 15th November, 2019 The Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019
- 15th November, 2019 The Insolvency and Bankruptcy (Application to Adjudicating Authority for Bankruptcy Process for Personal Guarantors to Corporate Guarantors) Rules, 2019
- 14th November, 2019 Mr. Sudhaker Shukla takes charge as Whole Time Member, IBBI
- 14th November, 2019 Order- In the matter of Mr. Mahender Kumar Khandelwal, Insolvency Professional
- 11th November, 2019 Letter to IPs regarding Compliance with the provisions of Section 12 of the Code
- 06th November, 2019 In the matter of Jaiprakash Associates Ltd. & Anr. Vs. IDBI Bank Ltd. & Anr. (D. NO. 27229-2019) with Civil Appeal No. 6486-2019
- 03rd November, 2019 IBBI invites Public comments on Discussion Paper on Corporate Liquidation Process
- 03rd November, 2019 IBBI invites Public comments on Discussion Paper on Corporate Insolvency Resolution Process
- 31st October, 2019 IBBI (Insolvency Professionals) (Second Amendment) Regulations, 2019
- 30th October, 2019 Notice for Appointment of Chief Technology Officer (CTO) on deputation
- 25th October, 2019 IBBI Newsletter for Jul-Sep, 2019
- 24th October, 2019 Participate in the Fight against Corruption - Take Integrity Pledge
- 17th October, 2019 Notice for appointment of Manager/Assistant Manager on deputation
- 17th October, 2019 Notice for appointment of Deputy General Manager/Assistant General Manager on deputation
- 17th October, 2019 Notice for appointment of Chief General Manager/General Manager on deputation
- 15th October, 2019 Appointment of Shri Sudhaker Shukla (IES:1985) as Whole-Time Member, Insolvency and Bankruptcy Board of India
- 14th October, 2019 Invitation of application for 3rd Advanced IP Workshop at Mumbai on 15th November and 16th November, 2019
- 11th October, 2019 Report of the Working Group on Group Insolvency
- 10th October, 2019 Invitation of application for 2nd Advanced IP Workshop at Chandigarh on 1st November and 2nd November, 2019
- 08th October, 2019 Invitation of public views / suggestions on the Institutional framework for regulation and development of Valuation Professionals
- 06th October, 2019 Insolvency and Bankruptcy Board of India organises Insolvency and Bankruptcy Awareness Programme at Gandhinagar, Gujarat
- 05th October, 2019 Vacancy Notification for 'IBBI - Insolvency and Bankruptcy Law Research Chair' at IICA
- 03rd October, 2019 Publication: Insolvency and Bankruptcy Code - A Miscellany of Perspectives
- 02nd October, 2019 Insolvency and Bankruptcy Board of India celebrates Third Annual Day on 1st October, 2019.
- 30th September, 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
- 30th September, 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
- 28th September, 2019 IBBI celebrates its Third Annual Day
- 28th September, 2019 Awareness Programme on IBC, 2016 scheduled on 5th October, 2019 at Gujarat National Law University, Gandhinagar
- 24th September, 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
- 18th September, 2019 IBBI organises awareness programme on Insolvency and Bankruptcy Code at Kochi, Kerala
- 16th September, 2019 Valuation required under the provisions of the Companies Act, 2013 and the Insolvency and Bankruptcy Code, 2016
- 13th September, 2019 Excerpt from the Report of the Task Force on the Development of Secondary Market for Corporate Loans
- 13th September, 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
- 12th September, 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
- 11th September, 2019 Request for Proposal for Appointment of Experts for Filing Statutory Returns
- 11th September, 2019 Cancellation of “Request for Proposal for Appointment of Consultants for Providing Accounting Support and Related Services to IBBI’’
- 10th September, 2019 IIIPI invites applications for the post of Managing Director (on Contractual basis)
- 07th September, 2019 Statutory Repositories under regulation 21(2)(c)(ii) of the Insolvency and Bankruptcy Board of India (Information Utilities) Regulations, 2017
- 30th August, 2019 Constitution of a Committee of Experts to examine the need for an Institutional framework for regulation and developement of valuation professionals regarding
- 29th August, 2019 ICSI IIP invites applications for the post of Managing Director (on Contractual basis)
- 28th August, 2019 Corporate Insolvency Resolution Processes Yielding Resolution: As on 30th June, 2019
- 26th August, 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)
- 24th August, 2019 IBBI organises a Workshop on - Committee of Creditors: An Institution of Public Trust.
- 23rd August, 2019 Invitation of application for 18th IP Workshop at Kolkata, West Bengal on 20th and 21st September, 2019
- 22nd August, 2019 In the matter of S3 Electricals and Electronics Private Limited Vs. Brian Lau & Anr. Civil Appeal No. 103-2018
- 19th August, 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
- 18th August, 2019 IBBI organises Seminar on -Insolvency and Bankruptcy Code, 2016- at Bhopal
- 17th August, 2019 Mr. Pawan Kumar takes charge as Executive Director, IBBI
- 17th August, 2019 Notification under the Insolvency and Bankruptcy Code, 2016
- 16th August, 2019 Constitution of Sub-Committee of Insolvency law committee for Notification of Financial Service Providers (FSPs) under Section 227
- 14th August, 2019 Filing of Forms for the purpose of monitoring CIRPs and performance of IPs under the IBC, 2016 and the regulations made thereunder
- 09th August, 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
- 09th August, 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.
- 08th August, 2019 Engagement of Consultant (Valuation) on Contract Basis
- 06th August, 2019 Insolvency and Bankruptcy Board of India (Continuing Professional Education for Insolvency Professionals) Guidelines, 2019
- 06th August, 2019 The Insolvency and Bankruptcy Code (Amendment) Act, 2019
- 02nd August, 2019 Insolvency and Bankruptcy Code is success story of India's economic reforms: Vice President
- 31st July, 2019 IBBI Newsletter for Apr-Jun, 2019
- 30th July, 2019 RBI Circular-External Commercial Borrowings (ECB) Policy and Rationalisation of End-Use Provisions
- 25th July, 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
- 25th July, 2019 IBBI (Liquidation Process) (Amendment) Regulations, 2019
- 25th July, 2019 IBBI (Information Utilities) (Amendment) Regulations, 2019
- 25th July, 2019 IBBI (Insolvency Resolution Process for Corporate Persons) (Second Amendment) Regulations, 2019
- 25th July, 2019 Constitution of Benches of NCLT
- 24th July, 2019 Notice for appointment of Deputy General Manager/Assistant General Manager on deputation
- 24th July, 2019 The Insolvency and Bankruptcy Code (Amendment) Bill, 2019
- 24th July, 2019 Appointment of Part-Time Members in IBBI
- 23rd July, 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.
- 23rd July, 2019 IBBI (Engagement of Research Associates and Consultants) (Amendment) Regulations, 2019
- 23rd July, 2019 IBBI (Procedure for Governing Board Meetings) (Amendment) Regulations, 2019
- 23rd July, 2019 IBBI (Model Bye-Laws and Governing Board of Insolvency Professional Agencies) (Amendment) Regulations, 2019
- 23rd July, 2019 IBBI (Insolvency Professional Agencies) (Amendment) Regulations, 2019
- 23rd July, 2019 IBBI (Insolvency Professionals) (Amendment) Regulations, 2019
- 23rd July, 2019 Annual Report 2016-17 [English]
- 23rd July, 2019 Annual Report 2016-17 [Hindi]
- 17th July, 2019 Press Release : Insolvency and Bankruptcy Code (Amendment) Bill, 2019
- 15th July, 2019 Corrigendum 4: Invitation of Application for Empanelment for Platform for Distressed Assets (PDAs)
- 12th July, 2019 Invitation of application for the post of Whole Time Member in the Insolvency and Bankruptcy Board of India
- 11th July, 2019 Order of NCLAT- Insolvency and Bankruptcy Board of India (IBBI) Vs Shri Rishi Prakash Vats & Ors. CA (AT) (Insolvency) No.324-2019
- 09th July, 2019 IICA welcomes the inaugural batch of its flagship Graduate Insolvency Programme
- 08th July, 2019 Corrigendum - 3: Invitation of Application for Platform for Distressed Assets
- 06th July, 2019 Order in the Matter of RV Registration
- 05th July, 2019 Clarifications on the queries pertaining to Invitation of Application for Empanelment for Platform for Distressed Assets(PDAs)
- 04th July, 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
- 04th July, 2019 Chapter 3 of Economic Survey 2018-19 Vol II
- 03rd July, 2019 Invitation of application for 1st Advance Workshop for Insolvency Professionals at New Delhi on 30th and 31st August, 2019
- 03rd July, 2019 Corrigendum 2: Invitation of Application for Empanelment for Platform for Distressed Assets(PDAs)
- 01st July, 2019 The Insolvency and Bankruptcy Board of India Research Initiative, 2019
- 01st July, 2019 IBBI announces 'The Insolvency and Bankruptcy Board of India Research Initiative, 2019'.
- 29th June, 2019 IBBI organises Workshop on - Committee of Creditors: An Institution of Public Trust, in Chennai on 29th June, 2019
- 28th June, 2019 Panel of IPs recommended for appointment as IRP and Liquidator for the period from 1st July to 31st December 2019
- 27th June, 2019 Invitation of application for 17th IP Workshop at Chennai on 26th and 27th July, 2019
- 23rd June, 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.
- 20th June, 2019 Request for Proposal for Appointment of Consultants for Providing Accounting Support and Related Services to IBBI
- 20th June, 2019 Cancellation of Request for Proposal for Appointment of Consultants for Providing Accounting Support and Related Services to IBBI
- 20th June, 2019 Excerpt from the address by Hon'ble President of India, Shri Ram Nath Kovind to the Joint Session of Parliament at New Delhi
- 19th June, 2019 Provisional list of IPs prepared in accordance with, 'Insolvency Professionals to act as Interim Resolution Professionals and Liquidators (Recommendation) Guidelines, 2019.
- 19th June, 2019 Order- Posting of Judicial and Technical Members of NCLT
- 14th June, 2019 Notice for Appointment of Chief Technology Officer (CTO) on deputation.
- 14th June, 2019 Corrigendum: Invitation of Application for Empanelment for Platform for Distressed Assets(PDAs)
- 12th June, 2019 Invitation of Application for Empanelment for Platform for Distressed Assets (PDAs)
- 11th June, 2019 Appointment of Part-Time Member in IBBI
- 10th June, 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
- 09th June, 2019 Release of publication -Understanding the Insolvency and Bankruptcy Code, 2016: Analysing developments in jurisprudence
- 09th June, 2019 IBBI organises National Seminar on Valuation in New Delhi on 8th June, 2019
- 09th June, 2019 Publication- Understanding the Insolvency and Bankruptcy Code, 2016: Analysing developments in jurisprudence
- 08th June, 2019 Roadshow on Insolvency and Bankruptcy Code - A New Paradigm for Stressed Assets in Singapore on 6th and 7th June, 2019.
- 07th June, 2019 Expression of Interest to be in the Panel under Insolvency Professionals to act as Interim Resolution Professionals and Liquidators (Recommendation) Guidelines, 2019
- 07th June, 2019 RBI (Prudential Framework for Resolution of Stressed Assets) Directions 2019
- 04th June, 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
- 01st June, 2019 National Seminar on Valuation on 8th June, 2019 at New Delhi
- 28th May, 2019 Insolvency and Bankruptcy Roadshow in Singapore on 6th-7th June
- 23rd May, 2019 Corporate Insolvency Resolution Processes Ending with Order of Liquidation : As on 31st March, 2019
- 23rd 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
- 22nd May, 2019 Study Material for the Valuation Examination - Securities or Financial Assets Prepared by IOVRVF
- 16th May, 2019 Invitation of application for 16th IP Workshop at Ahmedabad, Gujarat on 14th and 15th June, 2019.
- 14th May, 2019 Insolvency Professionals to act as Interim Resolution Professionals and Liquidators (Recommendation) Guidelines, 2019
- 14th May, 2019 Order-In the matter of IP Registration
- 12th May, 2019 IBBI invites comment on Discussion Paper on Insolvency Professionals Regulations
- 11th May, 2019 IBBI organises a Conference on Law and Economics of Insolvency and Bankruptcy at Ranchi.
- 08th May, 2019 IBBI invites comments on Discussion Paper on Insolvency Professional Agencies & Information Utilities Regulations
- 08th May, 2019 IBBI invites comment on Discussion Paper on Corporate Insolvency Resolution Process
- 08th May, 2019 Corporate Insolvency Resolution Processes Yielding Resolution: As on 31st March, 2019
- 08th 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
- 03rd May, 2019 Regarding news item in IANS India - Huge gap in 12 NPA cases' dues with liquidation value: IBBI
- 03rd May, 2019 Appointment to the posts of Judicial Member and Technical Member in NCLT
- 02nd May, 2019 Circular-Temporary Surrender and Revival of Professional Membership of an Insolvency Professional
- 30th April, 2019 National Seminar on Valuation on 8th June, 2019 at New Delhi
- 27th April, 2019 IBBI Newsletter January-March, 2019
- 27th April, 2019 IBBI invites comments on Discussion Paper on Corporate Liquidation Process along with Draft Regulations
- 26th April, 2019 Roadshow on "Insolvency and Bankruptcy Code - A New Paradigm for Stressed Assets" in Hong Kong on 24th - 26th April 2019
- 26th April, 2019 IBBI invites comments on Bankruptcy Process for Personal Guarantors to Corporate Debtors
- 23rd April, 2019 Request for Proposal for Appointment of Consultants for Providing Accounting Support and Related Services to IBBI
- 22nd April, 2019 Regarding the news item in The New Indian Express - Centre mulls plugging gaps in bankruptcy law
- 22nd April, 2019 IBBI organises Workshop on Committee of Creditors: An Institution of Public Trust at Kolkata
- 22nd April, 2019 Cancellation of Request for Proposal for Appointment of Consultants for providing Accounting Support and Related Services to IBBI
- 17th April, 2019 Notice for appointment of Deputy General Manager/Assistant General Manager on deputation
- 17th April, 2019 Order- In the matter of Mr. Sanjay Kumar Ruia, Insolvency Professional
- 17th April, 2019 IBBI organises Conference on 'Law & Economics of Insolvency & Bankruptcy' at Ranchi
- 16th April, 2019 Regarding news item in Economic Times-Banks Recoveries from IBC Cases Falling
- 16th April, 2019 IICA invites applications for Graduate Insolvency Programme
- 16th April, 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
- 15th April, 2019 Registration/ Enrolment link for Valuation Examination
- 15th April, 2019 IICA Vacancy Notice for 'IBBI-Insolvency and Bankruptcy Law Research Chair'
- 13th April, 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
- 13th April, 2019 Insolvency and Bankruptcy Roadshow in Hong Kong on 24th-26th April, 2019
- 12th April, 2019 Circular- Compliance with regulations 7(2) (ca) and 13 (2) (ca) of IBBI (Insolvency Professionals) Regulations, 2016
- 10th April, 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
- 08th April, 2019 Request for Proposal for Appointment of Consultants for Providing Accounting Support and Related Services to IBBI
- 08th April, 2019 Cancellation of Tender for Request for Proposal for Appointment of Consultants for Providing Accounting Support and Related Services to IBBI
- 06th April, 2019 Regarding article in "The Week"- Modi report card: What has BJP govt done to help India's bleeding banking sector?
- 05th April, 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
- 02nd April, 2019 Regarding News Item - IBC takes 300 days, BIFR took 5-8 yrs; IBBI Chief
- 02nd April, 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
- 02nd April, 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
- 02nd April, 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
- 02nd April, 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
- 30th March, 2019 Syllabus for Limited Insolvency Examination w.e.f. 1st July, 2019
- 29th March, 2019 In the matter of Dhinal Shah Vs Bharati Defence Infrastructure Ltd. & Anr CA (AT) No.175 -2019
- 27th March, 2019 Invitation for application for 15th IP Workshop at Jaipur on 12th and 13th April, 2019
- 26th March, 2019 Guidelines for Appointment of IPs as Administrators under the SEBI (Appointment of Administrator and Procedure for Refunding to the Investors) Regulations, 2018
- 26th March, 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
- 21st March, 2019 Order in the matter of Pr. Director General of Income Tax(Admn.&TPS) Vs.M/s Synergies Dooray Automative Ltd.& Ors.
- 20th March, 2019 Order in the matter of IP registration
- 19th March, 2019 IBBI signs Memorandum of Understanding with Securities and Exchange Board of India
- 19th March, 2019 The Insolvency and Bankruptcy (Application to Adjudicating Authority) Amendment Rules, 2019
- 19th March, 2019 Acceptance of resignation of Ms. Suman Saxena from the post of Whole-time Member
- 16th March, 2019 IBBI and SIPI organise a Roundtable on ‘Insolvency and Bankruptcy Code, 2016: Looking Ahead - Global Learning, Local Application’ on 15th - 16th March, 2019
- 13th March, 2019 Engagement of Research Associates/Consultants in Law/Economics/Public Policy/Business Management in the Insolvency and Bankruptcy Board of India on Contract Basis.
- 12th March, 2019 Round table on Insolvency & Bankruptcy Code - Looking Ahead - Global Learning, Local Application at New Delhi.
- 11th March, 2019 Order in the matter of M/s Andhra Bank Vs M/s Sterling Biotech Limited
- 08th March, 2019 Tender for Proposal for Appointment of Internal Auditor to IBBI
- 08th March, 2019 Tender for Request for Proposal for Appointment of Consultants for Providing Accounting Support and Related Services
- 08th March, 2019 CANCELLATION OF “TENDER FOR REQUEST FOR PROPOSAL FOR APPOINTMENT OF CONSULTANTS FOR PROVIDING ACCOUNTING SUPPORT AND RELATED SERVICES TO IBBI"
- 08th March, 2019 CANCELLATION OF "TENDER FOR PROPOSAL FOR APPOINTMENT OF INTERNAL AUDITOR TO IBBI"
- 08th March, 2019 Constitution of NCLT Bench Indore at Indore and NCLT Bench Amravati at Amravati
- 08th March, 2019 Order in the matter of Essar steel India Ltd and State Bank of India and Standard Charted Bank
- 06th March, 2019 IBBI signs a Cooperation Agreement with the International Finance Corporation
- 06th March, 2019 Facing risks like excess capex on proposed Essar acquisition: ArcelorMittal
- 06th March, 2019 Re-Constitution of Insolvency Law Committee as Standing Committee for review of implementation of IBC, 2016
- 04th March, 2019 Three-Day International Conference on Insolvency and Bankruptcy Laws: Global Response
- 01st March, 2019 A charter of responsibilities of IPs and CoC
- 01st March, 2019 Appointment of Dr. Rajiv Mani as Ex-officio member in the Insolvency and Bankruptcy Board of India
- 01st March, 2019 Notification under section 7(1) of the Insolvency and Bankruptcy Code, 2016
- 28th February, 2019 Study Material for the Valuation Examination - Plant & Machinery Prepared by CVSRTA
- 27th February, 2019 Study Material for the Valuation Examination - Land and Building Prepared by CVSRTA
- 23rd February, 2019 IBBI organizes a "National Valuation Symposium"
- 22nd February, 2019 Order in the matter of Liberty House Group PTE Ltd.(Plantiff) and State Bank Of India & Ors(Defendants).
- 22nd February, 2019 Corporate Insolvency Resolution Processes Yielding Resolution Plans: As on 31st December, 2018
- 21st February, 2019 Order- In the matter of Ms. Bhavna Sanjay Ruia, Insolvency Professional
- 21st February, 2019 Order in the matter of Shivam Water Treaters Pvt Ltd
- 20th February, 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
- 20th February, 2019 IBBI and Centre for Valuation Studies, Research and Training Association (CVSRTA) organise NATIONAL VALUATION SYMPOSIUM at Ahmedabad, Gujarat.
- 16th February, 2019 IBBI organizes a Workshop on “Committee of Creditors: An Institution of Public Faithâ€
- 15th February, 2019 Prospectus of Graduate Insolvency Programme by IICA
- 14th February, 2019 Report of the Working Group on Graduate Insolvency Programme
- 12th February, 2019 Request for Proposal for Appointment of Consultants for providing Accounting Support and Related Services to IBBI
- 12th February, 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
- 11th February, 2019 Request for Proposal for Appointment of Internal Auditor to IBBI
- 08th February, 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
- 07th February, 2019 RBI - Statement on Developmental and Regulatory Policies
- 07th February, 2019 RBI - ECB facility for Resolution Applicants under CIRP.
- 06th February, 2019 Judgement in the matter of K.Sashidhar Vs Indian Overseas Bank & Ors
- 06th February, 2019 Order in the Matter of RV Registration
- 04th February, 2019 Order of NCLAT in the matter of Tata Steel Limited Vs Liberty House Group Pte. Ltd. & Ors
- 31st January, 2019 Letter to newly registered IPs for attending NCLT proceedings
- 31st January, 2019 Judgement in the matter of Vijay Kumar Jain … Appellant(S) VERSUS Standard Charted Bank & Ors.Respondent(s)
- 29th January, 2019 Order of NCLAT in the matter of S.C. Sekaran (Appellant) Versus Amit Gupta & Ors (Respondents)
- 28th January, 2019 Order- In the matter of Mr.Sandip Kumar Kejriwal, Insolvency Professional
- 25th January, 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]
- 25th January, 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
- 24th January, 2019 IBBI amends the IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016
- 24th January, 2019 IBBI (Insolvency Resolution Process for Corporate Persons) (Amendment) Regulations, 2019
- 23rd January, 2019 IBBI Newsletter October-December, 2018
- 21st January, 2019 IBBI organises Insolvency and Bankruptcy awareness Programme at Vadodara, Gujarat
- 17th January, 2019 Invitation of application for 13th IP Workshop on IBC, 2016 at Coimbatore on 1st and 2nd February, 2019
- 17th January, 2019 IBBI constitutes "Working Group on Group Insolvency"
- 17th January, 2019 Order- In the matter of de-recognition of Insolvency Professional Entities
- 16th January, 2019 Order- In the matter of Shivam Water Treaters Pvt. Ltd. CP (IB)-1882-MB-2018
- 15th January, 2019 Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) (Amendment) Regulations, 2019
- 11th January, 2019 Third Awareness Programme on IBC has been scheduled on 19th January, 2019 at Vadodara.
- 07th January, 2019 In the matter of Mr. Vasudeo Agarwal, Insolvency Professional
- 03rd January, 2019 Two years of Insolvency and Bankruptcy Code (IBC)
- 31st December, 2018 IBBI publishes revised syllabus and other details of valuation examinations
- 29th December, 2018 Panel of IPs recommended for appointment as IRP and Liquidator for the period from 1st January to 30th June 2019
- 20th December, 2018 Provisional list of IPs prepared in accordance with Insolvency Professionals to act as Interim Resolution Professionals and Liquidators (Recommendation) (Second) Guidelines, 2018
- 18th December, 2018 IBBI and Vidhi Centre for Legal Policy organise conference on "Insolvency and Bankruptcy Code, 2016: A Roadmap for the Next Two Years."
- 18th December, 2018 IBBI organises Insolvency and Bankrupcy Awareness Programme at Shillong
- 18th December, 2018 Notice for appointment of Executive Director on deputation
- 15th December, 2018 Agenda of IBBI-Vidhi Conference, "Insolvency and Bankruptcy Code, 2016: A Roadmap for the Next Two Years", on 18th December, 2018 (Invitation only)
- 14th December, 2018 IBBI organises Insolvency and Bankrupcy Awareness Programme at Guwahati
- 07th December, 2018 Expression of Interest to be in the Panel under Insolvency Professionals to act as Interim Resolution Professionals and Liquidators (Recommendation) (Second) Guidelines, 2018
- 06th December, 2018 IBBI Organises Conference on Insolvency and Bankruptcy Code in New York
- 06th December, 2018 IBBI invites Expression of Interest from Prospective Eligible Institutions for Conducting Graduate Insolvency Programme
- 05th December, 2018 Conference on IBC- A New Paradigm for Stressed Assets at New York
- 04th December, 2018 Invitation for Half day ' Awareness Programme on IBC' for various stakeholders at Guwahati on 14th December, 2018
- 04th December, 2018 Invitation for Half day ' Awareness Programme on IBC' for various stakeholders at Shillong on 15th December, 2018
- 02nd December, 2018 IBBI organises Conclave for Insolvency Professionals in Hyderabad
- 30th November, 2018 Insolvency Professionals to act as Interim Resolution Professionals and Liquidator (Recommendation) (Second) Guidelines, 2018
- 26th November, 2018 IBBI invites Suggestions and Comments on Draft Specimen:Information Memorandum, Evaluation Matrix, Request for Resolution Plans, and Resolution Plan.
- 26th November, 2018 Invitation of Application for a Two-day workshop for IPs (21st-22nd December, 2018 on IBC, 2016 at Pune
- 14th November, 2018 The Companies (Registered Valuers and Valuation) Fourth Amendment Rules, 2018
- 13th November, 2018 Order: In the matter of Mr. Martin S.K. Golla, Insolvency Professional
- 06th November, 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
- 30th October, 2018 IBBI Newsletter July-September, 2018
- 25th October, 2018 Invitation for Insolvency Professionals' Conclave at Hyderabad on 1st December, 2018
- 24th October, 2018 Notice for appointment of Deputy General Manager/Assistant General Manager on deputation
- 24th October, 2018 Participate in the Fight against Corruption - Take Integrity Pledge
- 22nd October, 2018 IBBI notifies the Insolvency and Bankruptcy Board of India (Mechanism for Issuing Regulations) Regulations, 2018
- 22nd October, 2018 Insolvency Law Committee submits its 2nd Report on Cross Border Insolvency
- 22nd October, 2018 Report of Insolvency Law Committee on Cross Border Insolvency
- 22nd October, 2018 IBBI (Mechanism for Issuing Regulations) Regulations, 2018
- 17th October, 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
- 17th October, 2018 Circular- Valuation under the Insolvency and Bankruptcy Code, 2016
- 15th October, 2018 Order: In the matter of Sandeep Kumar Gupta, Insolvency Professional
- 11th October, 2018 IBBI amends the Insolvency and Bankruptcy Board of India (Insolvency Professionals) Regulations, 2016
- 11th October, 2018 IBBI (Insolvency Professional) (Second Amendment) Regulations, 2018
- 11th October, 2018 IBBI (Insolvency Professional Agencies) (Amendment) Regulations, 2018
- 11th October, 2018 IBBI (Information Utilities) (Second Amendment) Regulations, 2018
- 11th October, 2018 IBBI (Model Bye- Laws and Governing Board of Insolvency Professional Agencies) (Amendment) Regulations, 2018
- 11th October, 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
- 08th October, 2018 Commencement of Induction Programme for Grade "A" Officers at IICA
- 06th October, 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
- 05th October, 2018 IBBI (Insolvency Resolution Process for Corporate Persons) (Fourth Amendment) Regulations, 2018
- 04th October, 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
- 03rd October, 2018 Securities and Exchange Board of India (Appointment of Administrator and Procedure for Refunding to the Investors) Regulations, 2018
- 03rd October, 2018 Order against Insolvency Professional, Ms. Bhavna Sanjay Ruia by ICSI IIP
- 01st October, 2018 Hon’ble Mr. Justice Sudhansu Jyoti Mukhopadhaya, Chairperson, National Company Law Appellate Tribunal delivers the IBBI Inaugural Annual Day Lecture
- 25th September, 2018 The Companies (Registered Valuers and Valuation) Third Amendment Rules, 2018
- 18th September, 2018 IBBI Newsletter April-June, 2018
- 14th September, 2018 Circular- Voting in the Committee of Creditors
- 07th September, 2018 Order: In the matter of Mr. Kapil Goel, Insolvency Professional
- 01st September, 2018 Invitation to IPs for IBBI Annual Day Inaugural Lecture on 1st October, 2018
- 31st August, 2018 IBBI-IGIDR Insolvency and Bankruptcy Reforms Conference on 3rd-4th August, 2018
- 31st August, 2018 Circular- Compliance of regulation 13 (2) of the Insolvency and Bankruptcy Board of India (Insolvency Professionals) Regulations, 2016
- 31st August, 2018 Corporate Insolvency Resolution Processes Ending with Order of Liquidation : As on 30th June, 2018
- 24th August, 2018 Inauguration of One Day Refresher Programme for Insolvency Professionals
- 24th August, 2018 Order in the matter of Mr. Dinkar T. Venkatasubramanian, Insolvency Professional
- 24th August, 2018 Extension of the last date for submission of application for the post of ASO in IBBI
- 23rd August, 2018 Order- In the matter of Mr. Mukesh Mohan, Insolvency Professional
- 23rd August, 2018 Invitation of applications for Technical Members in the NCLT
- 21st August, 2018 Invitation of Application for a Two-day workshop for IPs (7th & 8th September, 2018) on Insolvency and Bankruptcy Code, 2016 at Hyderabad
- 21st August, 2018 FAQ-One day Refresher Program for Insolvency Professionals
- 20th August, 2018 Launch of one day Refresher Program for Insolvency Professionals
- 17th August, 2018 The Insolvency and Bankruptcy Code (Second Amendment) Act, 2018
- 17th August, 2018 The Insolvency and Bankruptcy Code, 2016 (upto date)
- 16th August, 2018 E-Filing of applications before NCLT, New Delhi
- 14th August, 2018 Discussion Paper: Governance of IPAs and IUs
- 14th August, 2018 Order- In the matter of State Bank of India Vs V. Ramakrishnan & Anr. Civil Appeal No. 3595 of 2018 with 4553 OF 2018
- 13th August, 2018 Corporate Insolvency Resolution Process Yielding Resolution As on 30 June, 2018
- 10th August, 2018 Circular- Notice for Meetings of the Committee of Creditors
- 09th August, 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
- 04th August, 2018 Regarding news item- "Speeding up the process: NCLT may move cases to other benches"
- 01st August, 2018 Agenda of IBBI-IGIDR Insolvency and Bankruptcy Reforms Conference to be held on 3rd – 4th August, 2018
- 31st July, 2018 The Syllabus for Limited Insolvency Examination wef 1st November, 2018
- 31st July, 2018 Notice for appointment of CGM/GM/DGM on deputation basis for Finance Division
- 31st July, 2018 Notice for appointment of Assistant Section Officer on deputation basis.
- 27th July, 2018 Constitution of NCLT Bench at Kochi
- 26th July, 2018 Order-in the matter of Leo Edibles & Fats Ltd. Vs. The Tax Recovery Officer (Central) IT Dept., Hyderabad Writ Petition No. 8560-2018
- 25th July, 2018 The Securities Contracts (Regulation) ( Amendment) Rules, 2018
- 20th July, 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
- 19th July, 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.
- 16th July, 2018 Provisional list of candidates selected for the post of Officer Grade ‘A’ (Assistant Manager)
- 13th July, 2018 Circular- Appointment of Authorised Representative under section 21 (6A) (b) of the Code
- 13th July, 2018 Tender for Comprehensive AMC of Air Conditioner System
- 10th July, 2018 Notice for Engagement of Research Associates in Economics/ Public Policy in IBBI
- 06th July, 2018 Tender for AMC of IT equipment
- 06th July, 2018 Circular- Empanelment of Insolvency Professional Entities
- 04th July, 2018 IBBI (Insolvency Resolution Process for Corporate Persons) (Third Amendment) Regulations, 2018
- 01st July, 2018 Panel of IPs recommended for appointment as IRP/Liquidator for the period 01st July-31st December, 2018
- 29th June, 2018 India wins the GRR Award for the Most Improved Jurisdiction
- 29th June, 2018 FAQ for Limited Insolvency Examination wef 01st July, 2018
- 29th June, 2018 IBBI Communication to IPs-In aid of IPs conducting CIRP
- 28th June, 2018 Constitution of NCLT, Jaipur Bench at Jaipur
- 21st June, 2018 Discussion Paper- Discharge from Responsibility as IRP, RP or Liquidator of the Corporate Processes under the Code
- 21st June, 2018 Draft list of IPs who submitted EoI in accordance with Insolvency Professionals to act as Interim Resolution Professionals or Liquidators (Recommendation) Guidelines, 2018
- 20th June, 2018 MCA invites suggestions from Stakeholders on Draft Chapter of Cross Border Insolvency
- 19th June, 2018 Order in the matter of IP Registration
- 14th June, 2018 Schedule for Group Discussion and Interview for Grade ‘A’ (Assistant Manager) recuitment
- 13th June, 2018 GRR Awards 2018 – Most improved jurisdiction
- 13th June, 2018 The Companies (Registered Valuers and Valuation) Second Amendment Rules, 2018
- 12th June, 2018 Circular regarding Fee and other Expenses incurred for Corporate Insolvency Resolution Process
- 11th June, 2018 IBBI Newsletter January-March, 2018
- 07th June, 2018 Corrigendum-1 regarding Request for proposal for Administration of Online Limited Insolvency Examination
- 24th May, 2018 Order- In the matter of IP registration
- 22nd May, 2018 Swachh Bharat Mission Summer Internship- Regarding ( In English)( date extended till 15 June 2018)
- 22nd May, 2018 Tender for AMC of IT equipment
- 03rd May, 2018 Order in the matter of RTI Appeal of Mr. Ankit Garg
- 01st May, 2018 Insolvency and Bankruptcy Board of India (Form of Annual Statement of Accounts) Rules, 2018
- 30th April, 2018 Inviting public comments on all regulations
- 18th April, 2018 Interim Order-In the matter of Mr. Mukesh Mohan, Insolvency Professional
- 11th April, 2018 Insolvency and Bankruptcy Board of India signs a Memorandum of Understanding with the Indian Institute of Corporate Affairs
- 05th April, 2018 Process to be followed for registration as Registered Valuer with the Authority under the Companies (Registered Valuers and Valuation) Rules, 2017
- 03rd April, 2018 Report of the Insolvency Law Committee
- 02nd April, 2018 Rendering of Valuation Services without a Certificate of Registration under the Companies (Registered Valuers and Valuation) Rules, 2017 till 30th September, 2018
- 01st April, 2018 IBBI invites suggestions on regulation of fee payable to insolvency professionals and other process costs under Corporate Insolvency Resolution Process
- 01st April, 2018 Discussion paper-Regulation of fee payable to insolvency professionals and other process costs under Corporate Insolvency Resolution Process
- 30th March, 2018 Insolvency and Bankruptcy Board of India commences valuation examinations
- 28th March, 2018 IBBI amends the Insolvency and Bankruptcy Board of India (Insolvency Professionals) Regulations, 2016
- 23rd March, 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 .
- 21st March, 2018 IBBI invites comments on the draft syllabus of Limited Insolvency Examination
- 23rd February, 2018 Circular - Designated website for publishing Forms under the Regulations
- 23rd February, 2018 Circular- Confidentiality of Information relating to processes under the IBC 2016
- 22nd February, 2018 Vacancy Notice- Recruitment of Officer Grade A (Assistant Manager)
- 29th January, 2018 No Association with "IBBI Insolvency Practitioners Association"
- 16th January, 2018 Circular-Fees payable to an insolvency professional and to other professionals appointed by an insolvency professional.
- 03rd January, 2018 Circular-Insolvency professional to use Registration Number and Registered Address in all his communications
- 03rd January, 2018 Circular-Insolvency professional to ensure compliance with provisions of the applicable laws.
- 22nd December, 2017 Cancellation of ‘’Request for Proposal for Administration of Online Valuation Examination’’
- 19th December, 2017 Govt. disposes 2,750 cases under Insolvency and Bankruptcy Code-Ministry of Corporate Affairs
- 13th December, 2017 IBBI issues Guidelines for Technical Standards for Core Services of Information Utilities
- 12th December, 2017 Corrigendum for the Request for Proposal for online valuation examination
- 12th December, 2017 Notice inviting comments by Insolvency Law Committee
- 08th December, 2017 Tender for Manpower comprising of office assistants and Multi Tasking Staff
- 07th December, 2017 IBBI (Grievance and Complaint Handling Procedure) Regulations, 2017
- 07th December, 2017 IBBI notifies Regulations for handling of Grievances and Complaints
- 06th December, 2017 Request for Proposal for online valuation examination
- 01st December, 2017 Regarding News Item "Employees and even tea vendors can invoke IBC to find redress"
- 25th November, 2017 Regarding News item: "Formulation of fair rules should not be driven by valuation alone: IBBI's MS Sahoo"
- 23rd November, 2017 The Insolvency and Bankruptcy Code (Amendment) Ordinance, 2017
- 23rd November, 2017 Workshop on IBC, 2016 for Insolvency Professionals on 8-9 December at New Delhi.
- 16th November, 2017 Constitution of Insolvency Law Committee
- 13th November, 2017 Quarterly Newsletter for Jul-Sept, 2017
- 07th November, 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
- 07th November, 2017 IBBI (Insolvency Resolution Process for Corporate Persons) (Third Amendment) Regulations, 2017
- 07th November, 2017 IBBI (Fast Track Insolvency Resolution Process for Corporate Persons) (Third Amendment) Regulations, 2017
- 07th November, 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
- 03rd November, 2017 Discussion paper : Need to supplement or strengthen the Limited Insolvency Examination
- 02nd November, 2017 The syllabus for Limited Insolvency Examination, wef 1 January, 2018
- 25th October, 2017 Clarification regarding resolution plan under Section 30 and 31 of IBC, 2016 (Clarification Regarding)
- 25th October, 2017 Participate in the Fight against Corruption-Take Integrity Pledge
- 23rd October, 2017 Delegation of powers and functions under section 247 of the Companies Act, 2013 to the IBBI
- 20th October, 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
- 16th October, 2017 Notice for Engagement of Research Associates
- 13th October, 2017 IBBI announces essay competition for students of higher education
- 09th October, 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.
- 05th October, 2017 IBBI (Insolvency Resolution Process for Corporate Persons) (Second Amendment) Regulations, 2017
- 05th October, 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
- 05th October, 2017 IBBI (Fast Track Insolvency Resolution Process for Corporate Persons) (Second Amendment) Regulations, 2017
- 29th September, 2017 Amendments to the IBBI (Information Utilities) Regulations, 2017
- 29th September, 2017 Insolvency and Bankruptcy Board of India (Information Utilities) (Amendment) Regulations, 2017
- 26th September, 2017 Notice for appointment of Executive Directors on deputation
- 26th September, 2017 Notice for appointment of Chief General Manager/General Manager on deputation
- 26th September, 2017 Notice for appointment of Deputy General Manager/Assistant General Manager on deputation
- 25th September, 2017 IBBI registered NeSL as an Information Utility
- 21st September, 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
- 19th September, 2017 Constitution of Advisory Committee on Individual Insolvency and Bankruptcy on 15th Sep 2017.
- 18th September, 2017 Amendment in the Gazette Notification of Financial Stability and Development Council (FSDC)- regarding
- 13th September, 2017 Seminar on Insolvency resolution And Cross-Border Insolvency on 27th Oct 2017.
- 13th September, 2017 Research Writing Competition on 'Legal Landscape of Insolvency and Bankruptcy in India-Journey Since 2016, open till 15th Nov 2017.
- 04th September, 2017 Report of the Technical Committee on Information Utilities dated 16th August, 2017
- 30th August, 2017 Fee for Enrollment of Limited Insolvency Examination revised to Rs. 1500 w.e.f. 1st Sept, 2017
- 30th August, 2017 Re-constitution of Advisory Committee on Service Providers
- 25th August, 2017 Re-constitution of Advisory Committee on Corporate Insolvency and Liquidation
- 24th August, 2017 The Insolvency and Bankruptcy Board of India (Employees' Service) Regulations, 2017
- 18th August, 2017 Clarification on News in Business Standard- "Insolvency regulator empowers property buyers, puts them on a par with creditors"
- 16th August, 2017 Form for Submission of Claims by Creditors other than Financial Creditors and Operational Creditors of the Corporate Debtor under Corporate Insolvency Resolution Process.
- 16th August, 2017 IBBI Invites public comments on amendments to IU Regulations.
- 16th August, 2017 Dr. (Ms.) Mamta Suri takes charge as Executive Director, IBBI.
- 16th August, 2017 Guidelines and Application form for Internships with IBBI
- 29th July, 2017 Press Release: "Decoding the Insolvency and Bankruptcy Code, 2016
- 04th July, 2017 IBBI invites comments from public on the regulations
- 29th June, 2017 In the matter of IP registration
- 22nd June, 2017 Notice for appointment of Assistant Section Officer on deputation
- 15th June, 2017 IBBI notifies Fast Track Insolvency Resolution Process for Corporate Persons Regulations
- 15th June, 2017 IBBI notifies clarification as to who can render services as an IP
- 15th June, 2017 IBBI Constitutes Working Group for Guarantors to Corporate Debtors and Individuals having Business
- 15th June, 2017 Notice for appointment of Chief General Manager/General Manager on deputation
- 15th June, 2017 Notice for appointment of Deputy General Manager/Assistant General Manager on deputation
- 15th June, 2017 INSOLVENCY AND BANKRUPTCY MOOT COMPETITION 28-29 Oct, 2017
- 14th June, 2017 The Insolvency and Bankruptcy Board of India (Fast Track Insolvency Resolution Process for Corporate Persons) Regulations, 2017
- 12th June, 2017 The Insolvency and Bankruptcy Board of India (Inspection and Investigation) Regulations, 2017
- 26th May, 2017 Ministry of Corporate Affairs invite comments on Companies (Registered Valuers and Valuation) Rules, 2017 Draft Rules
- 25th May, 2017 Insolvency Professionals to act as Interim Resolution Professionals (Recommendation) Guidelines, 2017
- 24th May, 2017 Appointment of Dr. Saksena as Ex-officio member
- 23rd May, 2017 IBBI announces Limited Insolvency Examination , July 2017- December 2017
- 17th May, 2017 Notice for engagement of retired officials as PS on contract basis.
- 14th May, 2017 QUARTERLY NEWSLETTER FOR JAN-MAR, 2017
- 04th May, 2017 IBBI constitutes Technical Committee for Information Utilities
- 13th April, 2017 Dr. Mukulita Vijayawargiya takes charge as Whole Time Member, IBBI.
- 31st March, 2017 Dr. Navrang Saini takes charge as Whole Time Member, IBBI
- 31st March, 2017 IBBI notifies Information Utilities Regulations
- 31st March, 2017 Insolvency And Bankruptcy Board Of India ( Information Utilities) Regulations, 2017.
- 31st March, 2017 Notice for appointment of Executive Directors on deputation
- 31st March, 2017 IBBI notifies Corporate Voluntary Liquidation Process Regulations.
- 29th March, 2017 Premises of IBBI, Inaugurated
- 14th March, 2017 In the matter of Mr Vimal Prakash Dubey
- 06th March, 2017 Board Recognizes Insolvency Professional Entities
- 02nd March, 2017 In the matter of Mr. Gaurav Jain
- 23rd February, 2017 In the matter of Innovative Industries Limited vs UOI and Ors
- 22nd February, 2017 Ms. Suman Saxena joins as Whole Time Member
- 13th February, 2017 Calling of applications for post of Sr. PPS/PPS/PS on deputation basis
- 02nd February, 2017 Notice for Engagement of Research Associates/ Consultants
- 30th January, 2017 Insolvency and Bankruptcy Board of India( PROCEDURE FOR GOVERNING BOARD MEETINGS) Regulations, 2017.
- 30th January, 2017 Insolvency and Bankruptcy Board of India( ADVISORY COMMITTEE) Regulations, 2017.
- 30th January, 2017 Insolvency and Bankruptcy Board of India(ENGAGEMENT OF RESEARCH ASSOCIATES AND CONSULTANTS) Regulations, 2017.
- 31st December, 2016 Quarterly Newsletter For Oct-Dec, 2016
- 15th December, 2016 Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016.
- 30th November, 2016 Insolvency and Bankruptcy Board of India (Insolvency Resolution Process For Corporate Persons) Regulations, 2016..
- 23rd November, 2016 Insolvency and Bankruptcy Board of India (Insolvency Professionals) Regulations, 2016.
- 21st November, 2016 Insolvency and Bankruptcy Board of India (Model Bye-Laws and Governing Board of Insolvency Professional Agencies) Regulations, 2016.
- 21st November, 2016 Insolvency and Bankruptcy Board of India (Insolvency Professional Agencies) Regulations, 2016.
