India’s IBC Revolution: The Journey, Challenges & Future | Class 2 | IBC Simplified by Sumant Batra Editor 4 months ago Click to share on Facebook (Opens in new window) Facebook Click to share on X (Opens in new window) X Click to share on LinkedIn (Opens in new window) LinkedIn Click to share on WhatsApp (Opens in new window) WhatsApp Click to share on Telegram (Opens in new window) Telegram More Click to print (Opens in new window) Print Click to email a link to a friend (Opens in new window) Email Click to share on Reddit (Opens in new window) Reddit Section 7 IBC application must confine to the defaults committed after Section 10A period: NCLATDateFebruary 19, 2026In relation toCase BriefsSupreme Court upholds constitutional validity of provisions relating to Personal Guarantors in IBC; Holds IBC cannot operate in retroactive mannerDateNovember 9, 2023In relation toHot Off The PressAffidavit confirms settlement between Corporate Debtor and Operational Creditor; NCLAT closes Section 9 IBC proceedingsDateSeptember 18, 2025In relation toCase Briefs
