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.
Insolvency and Bankruptcy Board of India
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.
Delhi High Court directs IBBI to frame code of conduct for effective working of Committee of Creditors
“The need for a code of conduct assumes greater importance in light of the fact that once a decision is taken by the CoC, the aggrieved party is deprived of the legal remedies, except to a limited extent.”
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 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
NCLAT | Insolvency and Bankruptcy Code does not contemplate lookback period; Information and relevant documents not to be withhold from Liquidator to investigate transactions done even beyond two years from Insolvency Commencement Date
National Company Law Appellate Tribunal | While dealing with an appeal challenging the impugned order passed by NCLT, Anant Bijay
Claims of various stakeholders to be considered by Resolution Professional in accordance with law; NCLT, Chandigarh emphasizes
That various stakeholders are to be considered by the Resolution Professional under the relevant provisions of IBC andin accordance with law, and the same should be placed before the CoC for approval. Thus, the resolution plan was sent back for approval by the Committee of Creditors.
NLU Delhi | Corporate Insolvency Practicum 2022 [19th – 23rd December 2022]
The Center for Transnational Commercial Law (CTCL), National Law University Delhi is organizing a 5-day course on Insolvency Practicum from
Legislations | Monthly RoundUp [July, 2022]
Around 50 Legislation Updates | Relating to Controlled Delivery (Customs) Regulations, 2022, Bullion exchange units, Legal Metrology, Work from Home for the
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,
IBBI notifies Insolvency and Bankruptcy Board of India (Model Bye-Laws and Governing Board of Insolvency Professional Agencies) (Amendment) Regulations, 2021 [Read Rules]
Insolvency and Bankruptcy Board of India (Model Bye-Laws and Governing Board of Insolvency Professional Agencies) (Amendment) Regulations, 2021 2. In the Insolvency
Santosh Kumar Shukla takes charge as Executive Director, Insolvency and Bankruptcy Board of India (IBBI)
Santosh Kumar Shukla took charge as Executive Director, Insolvency and Bankruptcy Board of India (IBBI) in New Delhi. Immediately before joining IBBI,
IBBI amends Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017
The Insolvency and Bankruptcy Board of India (IBBI) notified the Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) (Second Amendment) Regulations,
IBBI amends the Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016
The Insolvency and Bankruptcy Board of India (IBBI) notified the Insolvency and Bankruptcy Board of India (Liquidation Process) (Third Amendment) Regulations, 2020.
IBBI issues 2020 guidelines on Online Delivery of Educational Course by Insolvency Professional Agencies
Insolvency and Bankruptcy Board of India(Online Delivery of Educational Course and Continuing Professional Education by Insolvency Professional Agencies and Registered Valuers Organisations)
IBBI notifies — Insolvency and Bankruptcy Board of India (Insolvency Professionals) (Second Amendment) Regulations, 2020
The Insolvency and Bankruptcy Board of India makes the Insolvency and Bankruptcy Board of India (Insolvency Professionals) (Second Amendment) Regulations, 2020 to
COVID 19 | Period of lockdown to be excluded while computing limitation in relation to any liquidation process–IBBI Regulations amended
Insolvency and Bankruptcy Board of India (Liquidation Process) (Second Amendment) Regulations, 2020 No. IBBI/2020-21/GN/REG060.- In exercise of the powers conferred by clause
IBBI notifies — Insolvency and Bankruptcy Board of India (Liquidation Process) (Amendment) Regulations, 2020
The Insolvency and Bankruptcy Board of India (IBBI) notified the Insolvency and Bankruptcy Board of India (Liquidation Process) (Amendment) Regulations, 2020 on
IBBI | Sudhaker Shukla appointed as Whole Time Member of Insolvency and Bankruptcy Board of India
S.O. 4479(E).—In exercise of the powers conferred by Section 189 of the Insolvency and Bankruptcy Code, 2016 (31 of 2016), the Central
Insolvency and Bankruptcy Board of India signs a Cooperation Agreement with International Finance Corporation
The Insolvency and Bankruptcy Board of India (IBBI) signed a Cooperation Agreement yesterday with the International Finance Corporation (IFC), a Member of