Insolvency and Bankruptcy Board of India

10 thAnnual Day
1st October, 2026

3rd International Research Conference
2024

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  • Legal Framework:

765 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: (Legal Framework - 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: (Legal Framework - Circulars)
(3) IBBI (Liquidation Process) Regulations, 2016 (Amended upto 22-09-2026)
  • Published On: 22/09/2026
  • Section: (Legal Framework - Regulations)
(4) IBBI (Liquidation Process) (Fifth Amendment) Regulations, 2026.
  • Published On: 22/09/2026
  • Section: (Legal Framework - Regulations)
(5) Cessation of Interim Moratorium in respect of personal guarantors to corporate debtors - Judgements of Hon'ble High Courts
  • Published On: 21/09/2026
  • Section: (Legal Framework - Circulars)
(6) Circular - Due diligence by Insolvency Professionals regarding misuse of IBC framework
  • Published On: 09/09/2026
  • Section: (Legal Framework - Circulars)
(7) The Companies (Registered Valuers and Valuation) Amendment Rules, 2026
  • Published On: 01/06/2026
  • Section: (Legal Framework - Rules)
(8) Appointment of Sh. Niraj Kumar as ex-officio member in the Insolvency and Bankruptcy Board of India
  • Published On: 08/07/2026
  • Section: (Legal Framework - Notifications)
(9) Circular - Extension of time for filing Forms to monitor insolvency resolution processes for Personal Guarantors to Corporate Debtors.
  • Published On: 09/07/2026
  • Section: (Legal Framework - Circulars)
(10) IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016 (Amended upto 09-06-2026)
  • Published On: 09/06/2026
  • Section: (Legal Framework - Regulations)
(11) IBBI (Pre-Packaged Insolvency Resolution Process) Regulations, 2021 (Amended upto 02-06-2026)
  • Published On: 02/06/2026
  • Section: (Legal Framework - Regulations)
(12) IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016 (Amended upto 02-06-2026)
  • Published On: 02/06/2026
  • Section: (Legal Framework - Regulations)
(13) IBBI (Liquidation Process) Regulations, 2016 (Amended upto 02-06-2026)
  • Published On: 02/06/2026
  • Section: (Legal Framework - Regulations)
(14) IBBI (Voluntary Liquidation Process) Regulations, 2017 (Amended upto 02-06-2026)
  • Published On: 02/06/2026
  • Section: (Legal Framework - Regulations)
(15) Circular - Guidelines for Conducting Valuation Under the Insolvency and Bankruptcy Code, 2016.
  • Published On: 15/06/2026
  • Section: (Legal Framework - Circulars)
(16) IBBI (Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Regulations, 2019 (Amended upto 02-06-2026)
  • Published On: 02/06/2026
  • Section: (Legal Framework - Regulations)
(17) IBBI (Bankruptcy Process for Personal Guarantors to Corporate Debtors) Regulations, 2019 (Amended upto 02-06-2026)
  • Published On: 02/06/2026
  • Section: (Legal Framework - Regulations)
(18) IBBI (Information Utilities) Regulations, 2017 (Amended upto 02-06-2026)
  • Published On: 02/06/2026
  • Section: (Legal Framework - Regulations)
(19) IBBI (Insolvency Resolution Process for Corporate Persons)(Fourth Amendment) Regulations, 2026
  • Published On: 09/06/2026
  • Section: (Legal Framework - Regulations)
(20) IBBI (Grievance and Complaint Handling Procedure) Regulations, 2017 (Amended upto 03-06-2026)
  • Published On: 03/06/2026
  • Section: (Legal Framework - Regulations)
(21) 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
  • Section: (Legal Framework - Circulars)
(22) IBBI (Grievance and Complaint Handling Procedure) (Amendment) Regulations, 2026
  • Published On: 03/06/2026
  • Section: (Legal Framework - Regulations)
(23) Circular - Format for filing claims under the Insolvency and Bankruptcy Board of India (Inspection and Investigation) Regulations, 2017
  • Published On: 03/06/2026
  • Section: (Legal Framework - Circulars)
(24) Circular - Formats under the Insolvency and Bankruptcy Board of India (Information Utilities) Regulations, 2017.
  • Published On: 03/06/2026
  • Section: (Legal Framework - Circulars)
(25) IBBI (Inspection and Investigation) Regulations, 2017 (Amended upto 02-06-2026)
  • Published On: 02/06/2026
  • Section: (Legal Framework - Regulations)
(26) Circular - Formats under the Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016.
  • Published On: 02/06/2026
  • Section: (Legal Framework - Circulars)
(27) Circular - Formats under the Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016.
  • Published On: 02/06/2026
  • Section: (Legal Framework - Circulars)
(28) IBBI (Insolvency Resolution Process for Corporate Persons) (Third Amendment) Regulations, 2026
  • Published On: 02/06/2026
  • Section: (Legal Framework - Regulations)
(29) IBBI (Liquidation Process) (Fourth Amendment) Regulations, 2026
  • Published On: 02/06/2026
  • Section: (Legal Framework - Regulations)
(30) IBBI (Information Utilities) (Amendment) Regulations, 2026
  • Published On: 02/06/2026
  • Section: (Legal Framework - Regulations)
(31) IBBI (Inspection and Investigation) (Amendment) Regulations, 2026
  • Published On: 02/06/2026
  • Section: (Legal Framework - Regulations)
(32) Circular - Formats under the Insolvency and Bankruptcy Board of India (Pre-packaged Insolvency Resolution Process) Regulations, 2021.
  • Published On: 02/06/2026
  • Section: (Legal Framework - Circulars)
(33) IBBI (Pre-Packaged Insolvency Resolution Process) (Third Amendment) Regulations, 2026
  • Published On: 02/06/2026
  • Section: (Legal Framework - Regulations)
(34) 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
  • Section: (Legal Framework - Circulars)
(35) 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
  • Section: (Legal Framework - Circulars)
(36) Circular - Formats under the Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017.
  • Published On: 02/06/2026
  • Section: (Legal Framework - Circulars)
(37) IBBI (Bankruptcy Process for Personal Guarantors to Corporate Debtors) (Second Amendment) Regulations, 2026
  • Published On: 02/06/2026
  • Section: (Legal Framework - Regulations)
(38) IBBI (Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) (Amendment) Regulations, 2026
  • Published On: 02/06/2026
  • Section: (Legal Framework - Regulations)
(39) IBBI (Voluntary Liquidation Process) (Second Amendment) Regulations, 2026
  • Published On: 02/06/2026
  • Section: (Legal Framework - Regulations)
(40) IBBI (Pre-Packaged Insolvency Resolution Process) Regulations, 2021 (Amended upto 20-05-2026)
  • Published On: 20/05/2026
  • Section: (Legal Framework - Regulations)
(41) IBBI (Liquidation Process) Regulations, 2016 (Amended upto 20-05-2026)
  • Published On: 20/05/2026
  • Section: (Legal Framework - Regulations)
(42) IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016 (Amended upto 20-05-2026)
  • Published On: 20/05/2026
  • Section: (Legal Framework - Regulations)
(43) Notification under sub-section (2) of section 1 of the Insolvency and Bankruptcy Code (Amendment) Act, 2026.
  • Published On: 25/05/2026
  • Section: (Legal Framework - Notifications)
(44) IBBI (Insolvency Resolution Process for Corporate Persons) (Second Amendment) Regulations, 2026.
  • Published On: 20/05/2026
  • Section: (Legal Framework - Regulations)
(45) IBBI (Liquidation process) (Third Amendment) Regulations, 2026
  • Published On: 20/05/2026
  • Section: (Legal Framework - Regulations)
(46) IBBI (Pre-Packaged Insolvency Resolution Process) (Second Amendment) Regulations, 2026
  • Published On: 20/05/2026
  • Section: (Legal Framework - Regulations)
(47) IBBI (Model Bye-Laws and Governing Board of Insolvency Professional Agencies) Regulations, 2016 (Amended upto 13-05-2026)
  • Published On: 13/05/2026
  • Section: (Legal Framework - Regulations)
(48) The Insolvency Professionals to act as Interim Resolution Professionals, Liquidators, Resolution Professionals and Bankruptcy Trustees (Recommendation) Guidelines, 2026 issued on May 18, 2026.
  • Published On: 18/05/2026
  • Section: (Legal Framework - Guidelines)
(49) IBBI (Model Bye-Laws and Governing Board of Insolvency Professional Agencies) (Amendment) Regulations, 2026
  • Published On: 13/05/2026
  • Section: (Legal Framework - Regulations)
(50) The Insolvency and Bankruptcy Code (Amendment) Act, 2026
  • Published On: 06/04/2026
  • Section: (Legal Framework - ACT)
(51) Circular- Valuation Standards for the purpose of valuation conducted under the Insolvency and Bankruptcy Code, 2016.
  • Published On: 01/04/2026
  • Section: (Legal Framework - Circulars)
(52) Appointment of Ms. Aparna Sinha as ex-officio member in the Insolvency and Bankruptcy Board of India
  • Published On: 30/03/2026
  • Section: (Legal Framework - Notifications)
(53) Appointment of Shri Ashutosh Mishra as ex-officio member in the Insolvency and Bankruptcy Board of India
  • Published On: 12/02/2026
  • Section: (Legal Framework - Notifications)
(54) 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: (Legal Framework - Circulars)
(55) IBBI (Bankruptcy Process for Personal Guarantors to Corporate Debtors) Regulations, 2019 (Amended upto 25-02-2026)
  • Published On: 25/02/2026
  • Section: (Legal Framework - Regulations)
(56) IBBI (Pre-Packaged Insolvency Resolution Process) Regulations, 2021 (Amended upto 25-02-2026)
  • Published On: 25/02/2026
  • Section: (Legal Framework - Regulations)
(57) IBBI (Liquidation Process) Regulations, 2016 (Amended upto 25-02-2026)
  • Published On: 25/02/2026
  • Section: (Legal Framework - Regulations)
(58) IBBI (Voluntary Liquidation Process) Regulations, 2017 (Amended upto 25-02-2026)
  • Published On: 25/02/2026
  • Section: (Legal Framework - Regulations)
(59) IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016 (Amended upto 25-02-2026)
  • Published On: 25/02/2026
  • Section: (Legal Framework - Regulations)
(60) IBBI (Bankruptcy Process for Personal Guarantors to Corporate Debtors) (Amendment) Regulations, 2026
  • Published On: 25/02/2026
  • Section: (Legal Framework - Regulations)
(61) IBBI (Pre-Packaged Insolvency Resolution Process) (Amendment) Regulations, 2026
  • Published On: 25/02/2026
  • Section: (Legal Framework - Regulations)
(62) IBBI (Voluntary Liquidation Process) (Amendment) Regulations, 2026
  • Published On: 25/02/2026
  • Section: (Legal Framework - Regulations)
(63) IBBI (Liquidation Process) (Second Amendment) Regulations, 2026
  • Published On: 25/02/2026
  • Section: (Legal Framework - Regulations)
(64) IBBI (Insolvency Resolution Process for Corporate Persons)(Amendment) Regulations, 2026.
  • Published On: 25/02/2026
  • Section: (Legal Framework - Regulations)
(65) IBBI (Liquidation Process) Regulations, 2016 (Amended upto 02-01-2026)
  • Published On: 02/01/2026
  • Section: (Legal Framework - Regulations)
(66) Launch of Revised Forms for Liquidation Process
  • Published On: 05/01/2026
  • Section: (Legal Framework - Circulars)
(67) IBBI (Liquidation Process) (Amendment) Regulations, 2026
  • Published On: 02/01/2026
  • Section: (Legal Framework - Regulations)
(68) Circular- Format for “Statement of Beneficial Ownership” and Affidavit under Regulation 38(3A) of the CIRP Regulations
  • Published On: 29/12/2025
  • Section: (Legal Framework - Circulars)
(69) IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016 (Amended upto 23.12.2025)
  • Published On: 23/12/2025
  • Section: (Legal Framework - Regulations)
(70) IBBI (Insolvency Resolution Process for Corporate Persons) (Seventh Amendment) Regulation, 2025
  • Published On: 22/12/2025
  • Section: (Legal Framework - Regulations)
(71) 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
  • Section: (Legal Framework - Circulars)
(72) IBBI (Insolvency Professionals) Regulations, 2016 (Amended upto 20-11-2025)
  • Published On: 20/11/2025
  • Section: (Legal Framework - Regulations)
(73) IBBI (Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Regulations, 2019 (Amended upto 20-11-2025)
  • Published On: 20/11/2025
  • Section: (Legal Framework - Regulations)
(74) IBBI (Insolvency Professionals) (Second Amendment) Regulations, 2025
  • Published On: 20/11/2025
  • Section: (Legal Framework - Regulations)
(75) IBBI (Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) (Amendment) Regulations, 2025.
  • Published On: 20/11/2025
  • Section: (Legal Framework - Regulations)
(76) The Insolvency Professionals to act as Interim Resolution Professionals, Liquidators, Resolution Professionals and Bankruptcy Trustees (Recommendation) (Second) Guidelines, 2025 issued on November 21, 2025.
  • Published On: 21/11/2025
  • Section: (Legal Framework - Guidelines)
(77) Circular- Strengthening due diligence under Section 29A.
  • Published On: 18/11/2025
  • Section: (Legal Framework - Circulars)
(78) Circular- Undertaking by IPs before Special Courts under PMLA
  • Published On: 04/11/2025
  • Section: (Legal Framework - Circulars)
(79) IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016 (Amended upto 14.10.2025)
  • Published On: 14/10/2025
  • Section: (Legal Framework - Regulations)
(80) IBBI (Liquidation Process) Regulations, 2016 (Amended upto 14.10.2025)
  • Published On: 14/10/2025
  • Section: (Legal Framework - Regulations)
(81) IBBI (Insolvency Resolution Process for Corporate Persons) (Sixth Amendment) Regulations, 2025
  • Published On: 14/10/2025
  • Section: (Legal Framework - Regulations)
(82) IBBI (Liquidation Process) (Second Amendment) Regulations, 2025
  • Published On: 14/10/2025
  • Section: (Legal Framework - Regulations)
(83) Appointment of Dr. Anju Rathi Rana as ex-officio member in the Insolvency and Bankruptcy Board of India
  • Published On: 07/07/2025
  • Section: (Legal Framework - Notifications)
(84) Bill - The Insolvency and Bankruptcy Code (Amendment) Bill, 2025 (as introduced in Lok Sabha)
  • Published On: 12/08/2025
  • Section: (Legal Framework - ACT)
(85) Insolvency and Bankruptcy Board of India (Continuing Professional Education for Insolvency Professionals) Guidelines, 2019 (Updated as on 13th August, 2025)
  • Published On: 13/08/2025
  • Section: (Legal Framework - Guidelines)
(86) Amendments to the Insolvency and Bankruptcy Board of India (Continuing Professional Education for Insolvency Professionals) Guidelines, 2019
  • Published On: 13/08/2025
  • Section: (Legal Framework - Guidelines)
(87) Circular- Withdrawal of Form IP-1 for assignments under IBC Processes
  • Published On: 14/07/2025
  • Section: (Legal Framework - Circulars)
(88) IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016 (Amended upto 04.07.2025)
  • Published On: 04/07/2025
  • Section: (Legal Framework - Regulations)
(89) IBBI (Insolvency Resolution Process for Corporate Persons) (Fifth Amendment) Regulations, 2025.
  • Published On: 04/07/2025
  • Section: (Legal Framework - Regulations)
(90) IBBI (Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Regulations, 2019 (Amended upto 19-05-2025)
  • Published On: 19/05/2025
  • Section: (Legal Framework - Regulations)
(91) IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016 (Amended upto 26.05.2025)
  • Published On: 26/05/2025
  • Section: (Legal Framework - Regulations)
(92) IBBI (Insolvency Resolution Process for Corporate Persons) (Fourth Amendment) Regulations, 2025
  • Published On: 26/05/2025
  • Section: (Legal Framework - Regulations)
(93) The Insolvency Professionals to act as Interim Resolution Professionals, Liquidators, Resolution Professionals and Bankruptcy Trustees (Recommendation) Guidelines, 2025 issued on May 27, 2025.
  • Published On: 27/05/2025
  • Section: (Legal Framework - Guidelines)
(94) Circular- Revised Forms for Corporate Insolvency Resolution Process (CIRP).
  • Published On: 26/05/2025
  • Section: (Legal Framework - Circulars)
(95) IBBI (Insolvency Resolution Process for Corporate Persons) (Third Amendment) Regulations, 2025
  • Published On: 19/05/2025
  • Section: (Legal Framework - Regulations)
(96) IBBI (Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) (Amendment) Regulations, 2025
  • Published On: 19/05/2025
  • Section: (Legal Framework - Regulations)
(97) IBBI (Insolvency Professionals) Regulations, 2016 (Amended upto 03-04-2025)
  • Published On: 03/04/2025
  • Section: (Legal Framework - Regulations)
(98) IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016 (Amended upto 03.04.2025)
  • Published On: 03/04/2025
  • Section: (Legal Framework - Regulations)
(99) Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) (Second Amendment) Regulations, 2025.
  • Published On: 03/04/2025
  • Section: (Legal Framework - Regulations)
(100) Insolvency and Bankruptcy Board of India (Insolvency Professionals) (Amendment) Regulations, 2025
  • Published On: 03/04/2025
  • Section: (Legal Framework - Regulations)

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