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12th December, 2019 |
The Insolvency and Bankruptcy Code (Second Amendment) Bill, 2019
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11th December, 2019 |
Cabinet approves Insolvency and Bankruptcy Code (Second Amendment) Bill, 2019
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06th December, 2019 |
Clarification-Voting on behalf of creditors in a class in the CIRP of Jaypee Infratech Limited
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05th December, 2019 |
Order in the matter of IP Registration
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03rd December, 2019 |
IBBI and Vidhi Centre for Legal Policy is organising conference on "Insolvency and Bankruptcy Code, 2016: Impact on Markets and the Economy
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01st December, 2019 |
IBBI (Insolvency Resolution Process for Corporate Persons) (Third Amendment) Regulations, 2019
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28th November, 2019 |
The IBBI amends the Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016
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28th November, 2019 |
Insolvency Professionals to act as Interim Resolution Professionals, Liquidators, Resolution Professionals and Bankruptcy Trustees (Recommendation) Guidelines, 2019
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22nd November, 2019 |
IBBI (Bankruptcy Process for Personal Guarantors to Corporate Debtors) Regulations, 2019
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22nd November, 2019 |
IBBI (Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Regulations, 2019
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22nd November, 2019 |
Invitation of application for 4th Advanced IP Workshop at Bengaluru on 13th December and 14th December, 2019
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22nd November, 2019 |
Reserve Bank of India Appoints an Advisory Committee to Advise the Administrator of Dewan Housing Finance Corporation Ltd
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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
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20th November, 2019 |
The IBBI notifies Regulations for Insolvency Resolution and Bankruptcy Proceedings of Personal Guarantors to Corporate Debtors.
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20th November, 2019 |
RBI Press Release-Supersession of the Board of Directors and Appointment of Administrator– Dewan Housing Finance Corporation Limited
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18th November, 2019 |
Notification under section 227 of the Insolvency and Bankruptcy Code, 2016
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15th November, 2019 |
Summary - Judgment dated 15th November, 2019 of the Hon’ble Supreme Court of India in the matter of Committee of Creditors of Essar Steel India Limited Vs. Satish Kumar Gupta & Ors. [Civil Appeal No. 8766-67/2019 and other petitions]
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15th November, 2019 |
Notification of provisions under the Insolvency and Bankruptcy Code, 2016 relating to Personal Guarantors to corporate debtors
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15th November, 2019 |
MCA notifies Insolvency and Bankruptcy (Insolvency and Liquidation Proceedings of Financial Service Providers and application to Adjudicating Authority) Rules, 2019 (Rules)
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15th November, 2019 |
The Insolvency and Bankruptcy (Insolvency and Liquidation Proceedings of Financial Service Providers and Application to Adjudicating Authority)
Rules, 2019.
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