Insolvency and Bankruptcy Board of India

10 thAnnual Day
1st October, 2026

3rd International Research Conference
2024

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  • Circulars:

112 result(s) found

(1) Commencement of levy of fee for delayed filing of Forms under Regulation 47B of the Liquidation Process Regulations
  • Published On: 24/09/2026
  • Section: (Circulars)
(2) Further Extension of time for filing Forms to monitor insolvency resolution processes for Personal Guarantors to Corporate Debtors.
  • Published On: 24/09/2026
  • Section: (Circulars)
(3) Cessation of Interim Moratorium in respect of personal guarantors to corporate debtors - Judgements of Hon'ble High Courts
  • Published On: 21/09/2026
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(4) Circular - Due diligence by Insolvency Professionals regarding misuse of IBC framework
  • Published On: 09/09/2026
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(5) Circular - Extension of time for filing Forms to monitor insolvency resolution processes for Personal Guarantors to Corporate Debtors.
  • Published On: 09/07/2026
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(6) Circular - Guidelines for Conducting Valuation Under the Insolvency and Bankruptcy Code, 2016.
  • Published On: 15/06/2026
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(7) Circular - Format for filing complaint under the Insolvency and Bankruptcy Board of India (Grievance and Complaint Handling Procedure) Regulations, 2017
  • Published On: 03/06/2026
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(8) Circular - Format for filing claims under the Insolvency and Bankruptcy Board of India (Inspection and Investigation) Regulations, 2017
  • Published On: 03/06/2026
  • Section: (Circulars)
(9) Circular - Formats under the Insolvency and Bankruptcy Board of India (Information Utilities) Regulations, 2017.
  • Published On: 03/06/2026
  • Section: (Circulars)
(10) Circular - Formats under the Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016.
  • Published On: 02/06/2026
  • Section: (Circulars)
(11) Circular - Formats under the Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016.
  • Published On: 02/06/2026
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(12) Circular - Formats under the Insolvency and Bankruptcy Board of India (Pre-packaged Insolvency Resolution Process) Regulations, 2021.
  • Published On: 02/06/2026
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(13) Circular - Formats under the Insolvency and Bankruptcy Board of India (Bankruptcy Process for Personal Guarantors to Corporate Debtors) Regulations, 2019
  • Published On: 02/06/2026
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(14) Circular - Formats under the Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Regulations, 2019
  • Published On: 02/06/2026
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(15) Circular - Formats under the Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017.
  • Published On: 02/06/2026
  • Section: (Circulars)
(16) Circular- Valuation Standards for the purpose of valuation conducted under the Insolvency and Bankruptcy Code, 2016.
  • Published On: 01/04/2026
  • Section: (Circulars)
(17) Circular- Filing Forms to monitor insolvency resolution processes for Personal Guarantors to Corporate Debtors under the Insolvency and Bankruptcy Code, 2016, and the regulations made thereunder.
  • Published On: 06/03/2026
  • Section: (Circulars)
(18) Launch of Revised Forms for Liquidation Process
  • Published On: 05/01/2026
  • Section: (Circulars)
(19) Circular- Format for “Statement of Beneficial Ownership” and Affidavit under Regulation 38(3A) of the CIRP Regulations
  • Published On: 29/12/2025
  • Section: (Circulars)
(20) Circular- Introduction of Modification Utility & Commencement of levy of fee for delayed filing of Forms under Regulation 40B of the CIRP Regulations
  • Published On: 18/12/2025
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(21) Circular- Strengthening due diligence under Section 29A.
  • Published On: 18/11/2025
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(22) Circular- Undertaking by IPs before Special Courts under PMLA
  • Published On: 04/11/2025
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(23) Circular- Withdrawal of Form IP-1 for assignments under IBC Processes
  • Published On: 14/07/2025
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(24) Circular- Revised Forms for Corporate Insolvency Resolution Process (CIRP).
  • Published On: 26/05/2025
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(25) Circular - Mandatory Use of Baanknet (formerly eBKray) Auction Platform for Liquidation
  • Published On: 28/03/2025
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(26) Circular- Disclosure of information relating to carry forward of losses in Information Memorandum (IM)
  • Published On: 17/03/2025
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(27) Circular- Intimation to the Board on the appointment of insolvency professional under various processes under the Code
  • Published On: 11/02/2025
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(28) Circular - Mandatory Use of eBKray Auction Platform for Liquidation Processes
  • Published On: 10/01/2025
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(29) Circular - Extension of time for filing Forms to monitor liquidation and voluntary liquidation processes under the Insolvency and Bankruptcy Code, 2016, and the regulations made thereunder
  • Published On: 09/01/2025
  • Section: (Circulars)
(30) Circular - Extension of time for filing Forms to monitor liquidation and voluntary liquidation processes under the Insolvency and Bankruptcy Code, 2016, and the regulations made thereunder
  • Published On: 02/12/2024
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(31) Circular - Centralized Electronic Listing and Auction Platform for the Sale of Assets under Liquidation Process
  • Published On: 29/10/2024
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(32) Extension of time for filing Forms to monitor liquidation processes under the Insolvency and Bankruptcy Code, 2016, and the regulations made thereunder.
  • Published On: 09/10/2024
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(33) Extension of time for filing Forms to monitor voluntary liquidation processes under the Insolvency and Bankruptcy Code, 2016, and the regulations made thereunder.
  • Published On: 09/10/2024
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(34) Circular - Generation of Valuation Report Identification Number for valuation conducted by Register Valuer under Insolvency and Bankruptcy Code, 2016
  • Published On: 12/08/2024
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(35) Circular- Filing Forms to monitor Voluntary liquidation processes under the Insolvency and Bankruptcy Code, 2016, and the regulations made thereunder.
  • Published On: 28/06/2024
  • Section: (Circulars)
(36) Circular- Filing Forms to monitor liquidation processes under the Insolvency and Bankruptcy Code, 2016, and the regulations made thereunder.
  • Published On: 28/06/2024
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(37) Circular - Uploading of judicial orders related to insolvency proceedings by Insolvency Professionals
  • Published On: 09/05/2024
  • Section: (Circulars)
(38) Circular - Partial modification to the circular no. IBBI/LIQ/61/2023 dated 28th September 2023 titled ‘Clarification w.r.t. Liquidators’ fee under clause (b) of sub-regulation (2) of Regulation 4 of IBBI (Liquidation Process) Regulations, 2016
  • Published On: 18/04/2024
  • Section: (Circulars)
(39) Circular - Enhancing Transparency and Stakeholder Engagement in Liquidation Process
  • Published On: 22/02/2024
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(40) 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
  • Published On: 22/02/2024
  • Section: (Circulars)
(41) Circular - Deposit and withdrawal of unclaimed dividends and / or undistributed proceeds in accordance with regulation 39 of the IBBI (Voluntary Liquidation Process) Regulations, 2017
  • Published On: 13/02/2024
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(42) Circular - Reporting / Sharing of information in the Voluntary Liquidation process
  • Published On: 13/02/2024
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(43) Circular - Sharing of the Report prepared by the Resolution Professional under section 99 of the Code
  • Published On: 12/02/2024
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(44) Circular - Measures for facilitating efficient conduct of the processes by the Insolvency Professionals
  • Published On: 01/02/2024
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(45) Circular - Measures for rationalisation of the regulatory framework of Insolvency Professional Entities
  • Published On: 01/02/2024
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(46) Circular - Reduction of cooling-off period between two consecutive attempts in Limited Insolvency Examination and Valuation Examinations
  • Published On: 18/01/2024
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(47) 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.
  • Published On: 21/12/2023
  • Section: (Circulars)
(48) Circular - Clarification w.r.t. Liquidators’ fee under clause (b) of sub-regulation (2) of Regulation 4 of IBBI (Liquidation Process) Regulations, 2016
  • Published On: 28/09/2023
  • Section: (Circulars)
(49) 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.
  • Published On: 01/09/2023
  • Section: (Circulars)
(50) Circular - Application to initiate corporate insolvency resolution process under sections 7 or 9 of the Insolvency and Bankruptcy Code, 2016, along with record of the default issued by the Information Utility.
  • Published On: 20/06/2023
  • Section: (Circulars)
(51) 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.
  • Published On: 04/03/2023
  • Section: (Circulars)
(52) 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
  • Published On: 21/12/2022
  • Section: (Circulars)
(53) Circular- Credit of fee by IPs & IPEs in IBBI account
  • Published On: 24/11/2022
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(54) Circular - Review of Regulations
  • Published On: 09/11/2022
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(55) Circular - Annual Compliance Certificate for Insolvency Professional Agencies
  • Published On: 02/11/2022
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(56) Circular - Details of matters pending with Supreme Court of India and various High Courts
  • Published On: 13/09/2022
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(57) Revision of fees applicable for Limited Insolvency Examination and Valuation Examinations
  • Published On: 31/08/2022
  • Section: (Circulars)
(58) Circular - Application under Rule 4, 6 or 7 of Insolvency and Bankruptcy (Application to Adjudication Authority) Rules, 2016
  • Published On: 15/06/2022
  • Section: (Circulars)
(59) Circular - Improvement to the scheme of examinations - frequency of attempts in Limited Insolvency Examination/ Valuation Examinations
  • Published On: 06/06/2022
  • Section: (Circulars)
(60) Circular - Review of circulars
  • Published On: 23/05/2022
  • Section: (Circulars)
(61) 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
  • Published On: 06/05/2022
  • Section: (Circulars)
(62) Clarifications with respect to Temporary Surrender of Professional Membership
  • Published On: 11/04/2022
  • Section: (Circulars)
(63) 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.
  • Published On: 24/11/2021
  • Section: (Circulars)
(64) 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
  • Published On: 24/11/2021
  • Section: (Circulars)
(65) 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)
  • Published On: 15/11/2021
  • Section: (Circulars)
(66) Circular - IBBI’s Electronic Platform for hosting Public Notices of Auctions of Liquidation Assets under the IBBI (Liquidation Process) Regulations, 2016
  • Published On: 30/09/2021
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(67) Circular - Monetary Penalties to be imposed by an Insolvency Professional Agency
  • Published On: 28/07/2021
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(68) Clarification - Consideration of matters / issues by the committee of creditors on request by members of the committee
  • Published On: 16/04/2021
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(69) Circular - Reporting of status of ongoing corporate insolvency resolution processes through Form CIRP 7
  • Published On: 18/03/2021
  • Section: (Circulars)
(70) Circular - Filing of list of stakeholders under clause (d) of sub-regulation (5) of regulation 31 of the IBBI (Liquidation Process) Regulations, 2016
  • Published On: 04/03/2021
  • Section: (Circulars)
(71) 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.
  • Published On: 02/02/2021
  • Section: (Circulars)
(72) Circular - Retention of records relating to Corporate Insolvency Resolution Process
  • Published On: 06/01/2021
  • Section: (Circulars)
(73) Circular - Retention of records relating to Corporate Insolvency Resolution Process
  • Published On: 04/01/2021
  • Section: (Circulars)
(74) Clarification- computation of fee payable for delay in filings under regulation 40B of the IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016
  • Published On: 04/12/2020
  • Section: (Circulars)
(75) 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
  • Published On: 27/11/2020
  • Section: (Circulars)
(76) 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
  • Published On: 29/10/2020
  • Section: (Circulars)
(77) Circular - Meetings of the Disciplinary Committee and Appellate Panel of the RVOs
  • Published On: 09/10/2020
  • Section: (Circulars)
(78) Governance Structure of the Registered Valuers Organisation
  • Published On: 23/04/2020
  • Section: (Circulars)
(79) Educational Course and Continuing Education under the Companies (Registered Valuers and Valuation) Rules, 2017
  • Published On: 20/03/2020
  • Section: (Circulars)
(80) Pre-registration Educational Course under the IBBI (Insolvency Professional) Regulations, 2016
  • Published On: 20/03/2020
  • Section: (Circulars)
(81) Feature for modification of CIRP Forms submitted by an IP in compliance of regulation 40B of the CIRP Regulations, 2016
  • Published On: 17/03/2020
  • Section: (Circulars)
(82) Transfer of Membership from one RVO to another
  • Published On: 28/01/2020
  • Section: (Circulars)
(83) 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
  • Published On: 20/01/2020
  • Section: (Circulars)
(84) Deposit of unclaimed dividends and / or undistributed proceeds of liquidation process in accordance with regulation 46 of the IBBI (Liquidation Process) Regulations, 2016
  • Published On: 09/01/2020
  • Section: (Circulars)
(85) Clarification-Voting on behalf of creditors in a class in the CIRP of Jaypee Infratech Limited
  • Published On: 06/12/2019
  • Section: (Circulars)
(86) Valuation required under the provisions of the Companies Act, 2013 and the Insolvency and Bankruptcy Code, 2016
  • Published On: 16/09/2019
  • Section: (Circulars)
(87) Statutory Repositories under regulation 21(2)(c)(ii) of the Insolvency and Bankruptcy Board of India (Information Utilities) Regulations, 2017
  • Published On: 07/09/2019
  • Section: (Circulars)
(88) Applicability of the Insolvency and Bankruptcy Board of India (Liquidation Process) (Amendment) Regulations, 2019 notified on 25th July, 2019
  • Published On: 26/08/2019
  • Section: (Circulars)
(89) Circular - Filing of Form CIRP 8 under the IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016
  • Published On: 20/07/2021
  • Section: (Circulars)
(90) Filing of Forms for the purpose of monitoring CIRPs and performance of IPs under the IBC, 2016 and the regulations made thereunder
  • Published On: 14/08/2019
  • Section: (Circulars)
(91) Valuation under the Insolvency and Bankruptcy Code, 2016: Appointment of Registered Valuer
  • Published On: 13/08/2019
  • Section: (Circulars)
(92) Temporary Surrender and Revival of Professional Membership of an Insolvency Professional
  • Published On: 02/05/2019
  • Section: (Circulars)
(93) Compliance with regulations 7(2) (ca) and 13 (2) (ca) of IBBI (Insolvency Professionals) Regulations, 2016
  • Published On: 12/04/2019
  • Section: (Circulars)
(94) Valuation under the Insolvency and Bankruptcy Code, 2016
  • Published On: 17/10/2018
  • Section: (Circulars)
(95) Voting in the Committee of Creditors
  • Published On: 14/09/2018
  • Section: (Circulars)
(96) Compliance of regulation 13 (2) of the IBBI (Insolvency Professionals) Regulations, 2016
  • Published On: 31/08/2018
  • Section: (Circulars)
(97) Notice for Meetings of the Committee of Creditors
  • Published On: 10/08/2018
  • Section: (Circulars)
(98) Appointment of Authorised Representative for Classes of Creditors under section 21 (6A) (b) of the Insolvency and Bankruptcy Code, 2016
  • Published On: 13/07/2018
  • Section: (Circulars)
(99) Empanelment of Insolvency Professional Entities
  • Published On: 06/07/2018
  • Section: (Circulars)
(100) Fee and other Expenses incurred for Corporate Insolvency Resolution Process
  • Published On: 12/06/2018
  • Section: (Circulars)

Displaying Item 1 to 100 of 112

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