NLUD | INSOL Academic Conference 2024
The conference will take place on 5th August 2024 at National Law University Delhi, Sector 14, Dwarka. The details are as below.
insolvency and bankruptcy code
IBBI’s Update to CIRP Regulations: Revisions and Reflections
by Prakul Thadi* and Sarthika Singhal**
Performance of the NCLTs under the IBC Regime: An Overview
by Bishwajit Dubey† and Raghav Pandey††
2024 SCC Vol. 2 Part 4
M.P. Municipal Corporation Act, 1956 (23 of 1956) — S. 132(6)(l) — Tax on advertisement: Law clarified on requisites for levy of
Saurabh Bindal Appointed as Adjunct Professor of Law at Manipal University, Jaipur
EBC Author and Partner at Fox Mandal & Associates, Saurabh Bindal has been appointed as an Adjunct Professor of Law at Manipal
2024 SCC Vol. 2 Part 1
Evidence Act, 1872 — Ss. 135 to 139, 154, 155 & 120 r/w Or. 14 R. 21, Or. 16 Rr. 14 &
To Verify or Not? The Saga of Belated Claims During the CIRP
By Aditya Vikram Singh† and Vedant Singh††
2024 SCC Vol. 1 Part 5
Insolvency and Bankruptcy Code, 2016 — Ss. 7 and 238-A — Limitation period for initiating CIRP: Documents reflecting acknowledgments of debts i.e.
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.”
ILS Pune | Online Diploma in Corporate Laws 2024
The Indian Law Society, Pune is conducting an Online Autonomous Diploma in Corporate Laws and is inviting applications from students, graduates and
2024 SCC Vol. 1 Part 1
Advocates Act, 1961 — Ss. 16 and 23(5) — Designation of Advocates as Senior Advocates — Validity of: The classification of advocates
2023 SCC Vol. 10 Part 5
Civil Procedure Code, 1908 — S. 11 — Res judicata: Only determinations which are essential or fundamental to the substantive decision, and
[Section 29A of IBC] Disqualification of promotors applying for resolution plan not applicable to MSMEs: Supreme Court
Supreme Court observed that the law laid in Digambar Anandrao Pingle (supra) by NCLAT was not correct, and that the date of submission of resolution plan has to be the cut off date.
2nd ILA Annual Conference 2024 [February 09-11, 2024]
ILA is holding its 2nd annual conference, the 2nd meeting of ILA’s Insolvency Scholars Forum and 1st meeting of ILA’s Emerging Scholar’s Group from 9th to 11th February, 2024 (ILA 2024) in Goa.
Call for Papers | RGNUL-IBBI National Conference on Insolvency and Bankruptcy Code [Submit Paper by 25th October]
ABOUT THE UNIVERSITY Rajiv Gandhi National University of Law (RGNUL) was established in Punjab in 2006 by the State Legislature to provide
Profit with Purpose: Have ARCs Focused on Returns or Revival?
by Natasha Singh†
Whom to Pay First: A Critical Analysis of the Position of Secured Creditors in the Current Regime
by Govinda Asawa† and Pranay Agarwal††