IBBI’s Update to CIRP Regulations: Revisions and Reflections
by Prakul Thadi* and Sarthika Singhal**
IBBI
Performance of the NCLTs under the IBC Regime: An Overview
by Bishwajit Dubey† and Raghav Pandey††
IBBI introduces Monitoring Committe for streamlining implementation of Resolution Plan
IBBI notifies Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) (Amendment) Regulations, 2024.
IBBI excludes assets in a real estate project that have been handed over to the allottee from liquidation process of the company
IBBI notifies Insolvency and Bankruptcy Board of India (Liquidation Process) (Amendment) Regulations, 2024.
Explained| Madras High Court verdict on constitutionality of Section 204 of the Insolvency and Bankruptcy Code
“Regulations and Byelaws framed under Section 204 IBC clearly provide checks and balances. Therefore, it cannot be said to be confirmation of excessive or unbridled power”
National Insolvency & Bankruptcy Law Moot Court Competition, 2024
Moot Court Committee, Hamdard Institute of Legal Studies & Research (HILSR), School of Law, Jamia Hamdard in collaboration with the Insolvency and Bankruptcy Board of India (IBBI) is pleased to announce National Insolvency & Bankruptcy Law Moot Court Competition 2024 from 23rd – 25th February, 2024.
Call for Papers | RGNUL Financial and Mercantile Law Review (RFMLR) Volume XI Issue I [Submit by October 31, 2023]
About Rajiv Gandhi National University of Law The Rajiv Gandhi National University of Law, Punjab (RGNUL) is an autonomous National Law University
Call for Blogs | RGNUL Financial and Mercantile Law Review Blog [RFMLR] [Rolling Submissions]
About RGNUL Financial and Mercantile Law Review: RGNUL Financial and Mercantile Law Review (RFMLR) is a bi-annual, student-run, double-blind peer-reviewed law journal
Approaching police without resorting to special procedure under IB Code to arm twist the Resolution Professional is inappropriate: Madras High Court
Madras High Court said that there is no reason why the complaint was not filed either before IBBI or NCLT for the alleged fraud.
New Form AA introduced for application for registration as an insolvency professional vide IBBI (Insolvency Professionals) (Fourth Amendment) Regulations, 2022
On 28-09-2022, the Insolvency and Bankruptcy Board of India has notified the Insolvency and Bankruptcy Board of India (Insolvency Professionals)
Registration fee for Information Utilities increased vide IBBI (Information Utilities) (Second Amendment) Regulations, 2022
On 20-09-2022, the Insolvency and Bankruptcy Board of India has notified the Insolvency and Bankruptcy Board of India (Information Utilities)
Declaration must provide that the corporate person has made provision for preservation of its records after its dissolution vide IBBI (Voluntary Liquidation Process) (Second Amendment) Regulations, 2022
The Insolvency and Bankruptcy Board of India has notified IBBI (Voluntary Liquidation Process) (Second Amendment) Regulations, 2022 to amend the Insolvency and
Insolvency professional must not accept any fees or charges from any professional and/or support service provider vide IBBI (Insolvency Professionals) (Second Amendment) Regulations, 2022
The Insolvency and Bankruptcy Board of India has notified Insolvency and Bankruptcy Board of India (Insolvency Professionals) (Second Amendment) Regulations,
Obligations on the part of ‘Insolvency Professionals’ regulated vide Insolvency and Bankruptcy Board of India (Insolvency Professionals) (Amendment) Regulations, 2022
On 4-7-2022, Insolvency and Bankruptcy Board of India (IBBI), notified Insolvency and Bankruptcy Board of India (Insolvency Professionals) (Amendment) Regulations,
Provisions for document submissions to the Resolution Professional modified vide IBBI (Insolvency Resolution Process for Corporate Persons) (Second Amendment) Regulations, 2022
On 14th June, 2022, Insolvency and Bankruptcy Board of India notifies Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate
30 Reports to Read from Tribunals and Commissions | April and May RoundUp 2022
Central Information Commission (CIC) Framework of RTI Act restricts jurisdiction of CIC to provide a ruling on issues pertaining to access/right to
Name and Designation of Officers of IBBI is exempted under S. 8(1)(j) of the RTI Act: First Appellate Authority, IBBI
First Appellate Authority, Insolvency and Bankruptcy Board of India (IBBI): Santosh Kumar Shukla, First Appellate Authority, observed that the name and designation
IBBI | Registration of Insolvency Professional suspended due to arrest by CBI for demanding bribe
The IBBI Disciplinary Committee has issued an ex-parte interim order due to the urgency of the matter and suspended the registration of
Analysis of the Amendments to the CIRP Regulations
by Akaant Kumar Mittal†
Cite as: 2022 SCC OnLine Blog Exp 21
IBBI (Insolvency Resolution Process for Corporate Persons) (Third Amendment) Regulations, 2021
The Insolvency and Bankruptcy Board of India made Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons)(Third Amendment) Regulations,