Insolvency and Bankruptcy Board of India

Sr.No.	Date	Subject
1	15th September, 2026	Subhash Chandra case effect? IBBI proposes 4 insolvency changes that could impact companies - businesstoday.in
2	14th September, 2026	Why insolvency regulator wants to assign ‘nil’ vote share to related parties in insolvency process? - moneycontrol
3	14th September, 2026	Jaypee Infratech to invests Rs 3,000 crore in next 2 yrs to complete stalled projects - economictimes.com
4	13th September, 2026	Subhash Chandra effect: IBBI proposes tighter safeguards for personal guarantor insolvency - newindianexpress.com
5	13th September, 2026	When creditors lose and depositors pay: The politics of debt write-offs - counterview
6	13th September, 2026	Mankind Pharma to absorb Bharat Serums’ business through voluntary liquidation, bypassing NCLT merger route - insolvencytracker.in
7	13th September, 2026	IBBI Proposes Changes in Norms Governing Insolvency Resolution Process - deccanchronicle
8	11th September, 2026	Bankruptcy law misuse: Why IBBI is on alert after NCLT order in Subhash Chandra case - indianexpress.com
9	10th September, 2026	'Clean Slate' Protection U/S 32A IBC Extends To Going Concern Buyers During Liquidation: NCLAT Delhi - livelawbiz.com
10	10th September, 2026	NITI Aayog Advocates Deregulation As Key To India's Next-gen Reforms - deccanchronicle
11	10th September, 2026	NCLAT Delhi Says Resolution Applicant's Death Is Not Liquidation Ground, Revives Genius Exports CIRP - livelaw.in
12	10th September, 2026	NCLAT Quashes Guarantor Insolvency Proceedings Filed Before Different NCLT Bench Than CIRP - livelaw.in
13	10th September, 2026	IBBI Lists Warning Signs Of Misuse Of Bankruptcy Law - deccanchronicle
14	09th September, 2026	With eight acquisitions, Adani Power is the most prolific buyer from bankruptcy court - livemint.com
15	09th September, 2026	IBC Appeal Limitation Runs From NCLAT Order, Not Receipt Of Certified Copy: Supreme Court - livelaw.in
16	09th September, 2026	'Don’t stall IBC resolution plans with administrative delays': SC directs UP govt, GDA to decide swiftly on Sushant Aquapolis project - deccanherald.com
17	08th September, 2026	Governance Challenges Under Proposed CIIRP Framework - livelaw.in
18	08th September, 2026	How recent cases expose the limits of India’s Insolvency and Bankruptcy Code - theprint
19	08th September, 2026	Subhash Chandra’s insolvency: A huge haircut, then an unusual NCLT intervention - mint
20	07th September, 2026	Pending Interlocutory Applications Do Not Bar Liquidation Of Corporate Debtor: NCLT Mumbai - livelaw.in

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Last updated on: 24 Sep 2026

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