The course is designed to provide participants with both foundational knowledge and practical insights into India’s insolvency framework, with focused modules on valuation, liquidation, cross-border insolvency, distressed asset markets, and more.
About the RGNUL, Punjab
The Rajiv Gandhi National University of Law (RGNUL), Punjab, was established by the State Legislature of Punjab. The Act incorporated a University of Law of national stature in Punjab to fulfil the need for a Centre of Excellence in legal education in the modern era of globalization and liberalization. Recently, the University has earned the coveted status of being one of the top-ranking law teaching institutions in the Country. Over 1000 students acquire state-of-the-art legal education in a well-furnished and fully developed residential campus which boasts of all necessary infrastructural and manpower facilities for the all-around growth of the students. RGNUL is currently emphasizing research, training, and consultancy in various areas of contemporary interest. It is envisaged to be a research-intensive university in the times to come.
About the Centre for Business Laws & Taxation (CBLT)
The Centre for Business Laws and Taxation (CBLT) is one of the Rajiv Gandhi National University of Law, Punjab’s flagship centres. The Centre aims to further its objective of bridging the gap between the theory and practice of corporate law. It is established to promote comparative research and discussion in corporate law. It focuses on analyzing current policy approaches in various areas of corporate laws such as corporate governance, insolvency law, mergers and acquisitions, taxation, etc. It plans to streamline the process of learning through academic courses, programs, and publications. It also focuses on identifying the gaps between industry and academia through effective joint research. The Centre follows a multi-disciplinary approach to recognizing problems in the field of corporate laws and endeavours to engage in dialogue to facilitate changes in it. It is based on establishing a culture of discussion on corporate laws in the country by educating the next generation of lawyers and law students.
About the Insolvency and Bankruptcy Law Division (IBLD)
The IBLD is a specialized division with a singular focus on restructuring and insolvency laws in India and beyond. Recognizing the growing importance of this specialized legal area, IBLD aims to deepen understanding, foster research, and contribute to the development of effective insolvency practices. By bringing together experts, scholars, and practitioners, the IBLD will be at the forefront of exploring the complexities of insolvency law and its impact on the business landscape. To achieve these objectives, IBLD conducts a range of academic and professional activities including credit courses, public lectures, and roundtables. It actively collaborates with key governmental and quasi-governmental institutions such as the Insolvency and Bankruptcy Board of India (IBBI), National E-Governance Services Ltd. (NeSL), and other stakeholders. Additionally, the division publishes scholarly and policy-oriented pieces, contributing to both academic discourse and practical reform in the field.
About the Certificate Course
The Insolvency and Bankruptcy Code, 2016 (“IBC”) was enacted to consolidate and modernize India’s framework for the resolution of financially distressed entities. By bringing together corporate insolvency, liquidation and individual bankruptcy under one umbrella, the IBC aims to promote entrepreneurship, balance the interests of stakeholders and maximize the value of assets. Since its implementation, the IBC has transformed India’s insolvency landscape, but not without challenges. Coordinating among financial creditors, operational creditors, resolution professionals, adjudicating authorities and sectoral regulators has given rise to procedural complexities. Rapid judicial interventions, frequent amendments and the need to align India’s regime with global best practices have further underscored the demand for in depth, practical expertise. Against this backdrop, this seven-day Certificate Course on Insolvency & Bankruptcy is designed to equip participants with both the foundational theory and hands-on insights needed to navigate every phase of the IBC — from early identification of corporate distress through resolution planning, liquidation and cross-border considerations. Over the course of eight modules, attendees will engage with cutting-edge developments, comparative perspectives and sector-specific applications, ensuring they emerge ready to advise on and implement robust insolvency solutions.
Objective of the Certificate Course
- To acquaint learners with the nuances of insolvency and bankruptcy laws;
- To examine disclosure obligations of stakeholders and resolution professionals;
- To help learners understand business continuity and turnaround planning;
- To explore the interaction between IBC and Tax Law;
- To acquaint learners with the liquidation process and asset realization; and
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To examine cross-border insolvency law and international models.
Course Outcome
After the completion of the course, the learners will be able to
- Understand foundational concepts of insolvency and corporate distress resolution.
- Comprehend disclosure obligations of stakeholders and resolution professionals.
- Evaluate distressed entities and plan viable restructuring.
- Navigate tax-related claims and reliefs during insolvency.
- Integrate legal, financial, and regulatory perspectives on insolvency and liquidation.
- Understand the sale and resolution of stressed assets.
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Address complex and cross-border insolvency challenges using global best practices.
Illustrative List of Topics
- Module 1 — Foundations of Insolvency Law: Core Concepts of Financial Distress, Insolvency, Bankruptcy and Corporate Rescue
- Module 2 — Governance, Transparency & Accountability: Transparency & Mandatory Disclosures during Resolution Proceedings
- Module 3 — Valuation, Risk & Turnaround Planning: Valuation Techniques, Risk Assessment, and the Design of Viable Turnaround Strategies in Insolvency Resolution
- Module 4 — IBC and Taxation: Insolvency & Taxation: Liabilities, Reliefs and Procedural Compliance
- Module 5 — Liquidation and Distribution under IBC: Legal Framework, Procedural Mechanics, and Asset Distribution Hierarchies during Liquidation
- Module 6 — Cross Border Insolvency and International Best Practices: Adoption of the UNCITRAL Model Law and Global Harmonization Efforts
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Module 7 — Stressed Assets: Developing a market for stressed-based assets
Registration Details
Registration Fee — INR 2500/- + GST for Students pursuing a UG/PG course, academicians, practitioners, and research scholars in the field of law.
Concessional fee for RGNUL students — INR 1500/-
Preliminary Registration Link for the Course can be found here.
Important Dates
Last Date for Registration- 1st August 2025
The final registration link for payment of registration fees will be circulated after five (5) days of the deadline for preliminary registration.
Reference Material
The course instructor may deliver the lectures with the help of documented materials and PowerPoint presentations. Essential readings and cases on all topics will be shared with the learners from time to time.
Teaching Pedagogy
The course will be taught through online lectures by experts in the area of insolvency law. Together with the lecture method & case study method, the collaborative method may also be adopted to analyze the issues surrounding the various aspects of the legal and regulatory framework of companies. End of session assignment to be discussed in the next session like a dummy case study.
Evaluation of the Course
The certificate course will also consist of an online MCQ-based examination based on the relevant topics discussed during the course. Each participant shall be required to attend at least four (4) lectures to be eligible for the examination and has to secure at least 50% marks in order to become eligible for a certificate of completion.
Resource Persons for the Course
Stakeholders, professionals, and practitioners in the field of Insolvency and Bankruptcy Laws shall discuss the topics chosen out of the tentative list of topics given in this brochure.
For further details, please find attached the Brochure for the course.
For any queries, please feel free to contact the undersigned –
Mr. Harsh Bansal
(+91) 7840097272
Mr. Akshat Verma
(+91) 7004654335
Convenors, IBLD-CBLT
To know more click on ILBD RGNUL Brochure
