INSOLVENCY AND BANKRUPTCY CODE, 2016


LawyerServices

w w w . L a w y e r S e r v i c e s . i n
Section
 Section Title
  INTRODUCTION
  1 Short title, extent and commencement View Judgements
  2 Application View Judgements
  3 Definitions View Judgements
  4 Application of this Part View Judgements
  5 Definitions View Judgements
  6 Persons who may initiate corporate insolvency resolution process View Judgements
  7 Initiation of corporate insolvency resolution process by financial creditor View Judgements
  8 Insolvency resolution by operational creditor View Judgements
  9 Application for initiation of corporate insolvency resolution process by operational creditor View Judgements
  10 Initiation of corporate insolvency resolution process by corporate applicant View Judgements
  11 Persons not entitled to make application View Judgements
  12 Time-limit for completion of insolvency resolution process View Judgements
  13 Declaration of moratorium and public announcement View Judgements
  14 Moratorium View Judgements
  15 Public announcement of corporate insolvency resolution process View Judgements
  16 Appointment and tenure of interim resolution professional View Judgements
  17 Management of affairs of corporate debtor by interim resolution professional View Judgements
  18 Duties of interim resolution professional View Judgements
  19 Personnel to extend cooperation to interim resolution professional View Judgements
  20 Management of operations of corporate debtor as going concern View Judgements
  21 Committee of creditors View Judgements
  22 Appointment of resolution professional View Judgements
  23 Resolution professional to conduct corporate insolvency resolution process View Judgements
  24 Meeting of committee of creditors View Judgements
  25 Duties of resolution professional View Judgements
  26 Application for avoidance of transactions not to affect proceedings View Judgements
  27 Replacement of resolution professional by committee of creditors View Judgements
  28 Approval of committee of creditors for certain actions View Judgements
  29 Preparation of information memorandum View Judgements
  30 Submission of resolution plan View Judgements
  31 Approval of resolution plan View Judgements
  32 Appeal View Judgements
  33 Initiation of liquidation View Judgements
  34 Appointment of liquidator and fee to be paid View Judgements
  35 Powers and duties of liquidator View Judgements
  36 Liquidation estate View Judgements
  37 Powers of liquidator to access information View Judgements
  38 Consolidation of claims View Judgements
  39 Verification of claims View Judgements
  40 Admission or rejection of claims View Judgements
  41 Determination of valuation of claims View Judgements
  42 Appeal against the decision of liquidator View Judgements
  43 Preferential transactions and relevant time View Judgements
  44 Orders in case of preferential transactions View Judgements
  45 Avoidance of undervalued transactions View Judgements
  46 Relevant period for avoidable transactions View Judgements
  47 Application by creditor in cases of undervalued transactions View Judgements
  48 Order in cases of undervalued transactions View Judgements
  49 Transactions defrauding creditors View Judgements
  50 Extortionate credit transactions View Judgements
  51 Orders of Adjudicating Authority in respect of extortionate credit transactions View Judgements
  52 Secured creditor in liquidation proceedings View Judgements
  53 Distribution of assets View Judgements
  54 Dissolution of corporate debtor View Judgements
  55 Fast track corporation insolvency resolution process View Judgements
  56 Time period for completion of fast track corporate insolvency resolution process View Judgements
  57 Manner of initiating fast track corporate insolvency resolution process View Judgements
  58 Applicability of Chapter II to this Chapter View Judgements
  59 Voluntary liquidation of corporate persons View Judgements
  60 Adjudicating Authority for corporate persons View Judgements
  61 Appeals and Appellate Authority View Judgements
  62 Appeal to Supreme Court View Judgements
  63 Civil court not to have jurisdiction View Judgements
  64 Expeditious disposal of applications View Judgements
  65 Fraudulent or malicious intiation of proceedings View Judgements
  66 Fraudulent trading or wrongful trading View Judgements
  67 Proceedings under section 66 View Judgements
  68 Punishment for concealment of property View Judgements
  69 Punishment for transactions defrauding creditors View Judgements
  70 Punishment for misconduct in course of corporate insolvency resolution process View Judgements
  71 Punishment for falsification of books of corporate debtor View Judgements
  72 Punishment for wilful and material omissions from statements relating to affairs of corporate debtor View Judgements
  73 Punishment for false representations to creditors View Judgements
  74 Punishment for contravention of moratorium or the resolution plan View Judgements
  75 Punishment for false information furnished in application View Judgements
  76 Punishment for nondisclosure of dispute or repayment of debt by operational creditor View Judgements
  77 Punishment for providing false information in application made by corporate debtor View Judgements
  78 Application View Judgements
  79 Definitions View Judgements
  80 Eligibility for making an application View Judgements
  81 Application for fresh start order View Judgements
  82 Appointment of resolution professional View Judgements
  83 Examination of application by resolution professional View Judgements
  84 Admission or rejection of application by Adjudicating Authority View Judgements
  85 Effect of admission of application View Judgements
  86 Objections by creditor and their examination by resolution professional View Judgements
  87 Application against decision of resolution professional View Judgements
  88 General duties of debtor View Judgements
  89 Replacement of resolution professional View Judgements
  90 Directions for compliances of restrictions, etc View Judgements
  91 Revocation of order admitting application View Judgements
  92 Discharge order View Judgements
  93 Standard of conduct View Judgements
  94 Application by debtor to initiate insolvency resolution process View Judgements
  95 Application by creditor to initiate insolvency resolution process View Judgements
  96 Interim-moratorium View Judgements
  97 Appointment of resolution professional View Judgements
  98 Replacement of resolution professional View Judgements
  99 Submission of report by resolution professional View Judgements
  100 Admission or rejection of application View Judgements
  101 Moratorium View Judgements
  102 Public notice and claims from creditors View Judgements
  103 Registering of claims by creditors View Judgements
  104 Preparation of list of creditors View Judgements
  105 Repayment plan View Judgements
  106 Report of resolution professional on repayment plan View Judgements
  107 Summoning of meeting of creditors View Judgements
  108 Conduct of meeting of creditors View Judgements
  109 Voting rights in meeting of creditors View Judgements
  110 Rights of secured creditors in relation to repayment plan View Judgements
  111 Approval of repayment plan by creditors View Judgements
  112 Report of meeting of creditors on repayment plan View Judgements
  113 Notice of decisions taken at meeting of creditors View Judgements
  114 Order of Adjudicating Authority on repayment plan View Judgements
  115 Effect of order of Adjudicating Authority on repayment plan View Judgements
  116 Implementation and supervision of repayment plan View Judgements
  117 Completion of repayment plan View Judgements
  118 Repayment plan coming to end prematurely View Judgements
  119 Discharge order View Judgements
  120 Standard of conduct View Judgements
  121 Application for bankruptcy View Judgements
  122 Application by debtor View Judgements
  123 Application by creditor View Judgements
  124 Effect of application View Judgements
  125 Appointment of insolvency professional as bankruptcy trustee View Judgements
  126 Bankruptcy order View Judgements
  127 Validity of bankruptcy order View Judgements
  128 Effect of bankruptcy order View Judgements
  129 Statement of financial position View Judgements
  130 Public notice inviting claims from creditors View Judgements
  131 Registration of claims View Judgements
  132 Preparation of list of creditors View Judgements
  133 Summoning of meeting of creditors View Judgements
  134 Conduct of meeting of creditors View Judgements
  135 Voting rights of creditors View Judgements
  136 Administration and distribution of estate of bankrupt View Judgements
  137 Completion of administration View Judgements
  138 Discharge order View Judgements
  139 Effect of discharge View Judgements
  140 Disqualification of bankrupt View Judgements
  141 Restrictions on bankrupt View Judgements
  142 Modification or recall of bankruptcy order View Judgements
  143 Standard of conduct View Judgements
  144 Fees of bankruptcy trustee View Judgements
  145 Replacement of bankruptcy trustee View Judgements
  146 Resignation by bankruptcy trustee View Judgements
  147 Vacancy in office of bankruptcy trustee View Judgements
  148 Release of bankruptcy trustee View Judgements
  149 Functions of bankruptcy trustee View Judgements
  150 Duties of bankrupt towards bankruptcy trustee View Judgements
  151 Rights of bankruptcy trustee View Judgements
  152 General powers of bankruptcy trustee View Judgements
  153 Approval of creditors for certain acts View Judgements
  154 Vesting of estate of bankrupt in bankruptcy trustee View Judgements
  155 Estate of bankrupt View Judgements
  156 Delivery of property and documents to bankruptcy trustee View Judgements
  157 Acquisition of control by bankruptcy trustee View Judgements
  158 Restrictions on disposition of property View Judgements
  159 After-acquired property of bankrupt View Judgements
  160 Onerous property of bankrupt View Judgements
  161 Notice to disclaim onerous property View Judgements
  162 Disclaimer of leaseholds View Judgements
  163 Challenge against disclaimed property View Judgements
  164 Undervalued transactions View Judgements
  165 Preference transactions View Judgements
  166 Effect of order View Judgements
  167 Extortionate credit transactions View Judgements
  168 Obligations under contracts View Judgements
  169 Continuance of proceedings on death of bankrupt View Judgements
  170 Administration of estate of deceased bankrupt View Judgements
  171 Proof of debt View Judgements
  172 Proof of debt by secured creditors View Judgements
  173 Mutual credit and set-off View Judgements
  174 Distribution of interim dividend View Judgements
  175 Distribution of property View Judgements
  176 Final dividend View Judgements
  177 Claims of creditors View Judgements
  178 Priority of payment of debts View Judgements
  179 Adjudicating Authority for individuals and partnership firms View Judgements
  180 Civil court not to have jurisdiction View Judgements
  181 Appeal to Debt Recovery Appellate Tribunal View Judgements
  182 Appeal to Supreme Court View Judgements
  183 Expeditious disposal of applications View Judgements
  184 Punishment for false information, etc., by creditor in insolvency resolution process View Judgements
  185 Punishment for contravention of provisions View Judgements
  186 Punishment for false information, concealment, etc., by bankrupt View Judgements
  187 Punishment for certain actions View Judgements
  188 Establishment and incorporation of Board View Judgements
  189 Constitution of Board View Judgements
  190 Removal of member from office View Judgements
  191 Powers of Chairperson View Judgements
  192 Meetings of Board View Judgements
  193 Member not to participate in meetings in certain cases View Judgements
  194 Vacancies, etc., not to invalidate proceedings of Board, Officers and employees of Board View Judgements
  195 Power to designate financial sector regulator View Judgements
  196 Powers and functions of Board View Judgements
  197 Constitution of advisory committee, executive committee or other committee View Judgements
  198 Condonation of delay View Judgements
  199 No person to function as insolvency professional agency without valid certificate of registration View Judgements
  200 Principles governing registration of insolvency professional agency View Judgements
  201 Registration of insolvency professional agency View Judgements
  202 Appeal to National Company Law Appellate Tribunal View Judgements
  203 Governing Board of insolvency professional agency View Judgements
  204 Functions of insolvency professional agencies View Judgements
  205 Insolvency professional agencies to make bye-laws View Judgements
  206 Enrolled and registered persons to act as insolvency professionals View Judgements
  207 Registration of insolvency professionals View Judgements
  208 Functions and obligations of insolvency professionals View Judgements
  209 No person to function as information utility without certificate of registration View Judgements
  210 Registration of information utility View Judgements
  211 Appeal to National Company Law Appellate Tribunal View Judgements
  212 Governing Board of information utility View Judgements
  213 Core services, etc., of information utilities View Judgements
  214 Obligations of information utility View Judgements
  215 Procedure for submission, etc., of financial information View Judgements
  216 Rights and obligations of persons submitting financial information View Judgements
  217 Complaints against insolvency professional agency or its member or information utility View Judgements
  218 Investigation of insolvency professional agency or its member or information utility View Judgements
  219 Show cause notice to insolvency professional agency or its member or information utility View Judgements
  220 Appointment of disciplinary committee View Judgements
  221 Grants by Central Government View Judgements
  222 Board's Fund View Judgements
  223 Accounts and audit View Judgements
  224 Insolvency and Bankruptcy Fund View Judgements
  225 Power of Central Government to issue directions View Judgements
  226 Power of Central Government to supersede Board View Judgements
  227 Power of Central Government to notify financial service providers, etc View Judgements
  228 Budget View Judgements
  229 Annual report View Judgements
  230 Delegation View Judgements
  231 Bar of jurisdiction View Judgements
  232 Members, officers and employees of Board to the public servants View Judgements
  233 Protection of action taken in good faith View Judgements
  234 Agreements with foreign countries View Judgements
  235 Letter of request to a country outside India in certain cases View Judgements
  236 Trial of offences by Special Court View Judgements
  237 Appeal and revision View Judgements
  238 Provisions of this Code to override other laws View Judgements
  239 Power to make rules View Judgements
  240 Power to make regulations View Judgements
  241 Rules and regulations to be laid before Parliament View Judgements
  242 Power to remove difficulties View Judgements
  243 Repeal of certain enactments and savings View Judgements
  244 Transitional provisions View Judgements
  245 Amendments of Act 9 of 1932 View Judgements
  246 Amendments of Act 1 of 1944 View Judgements
  247 Amendments of Act 43 of 1961 View Judgements
  248 Amendments of Act 52 of 1962 View Judgements
  249 Amendments of Act 51 of 1993 View Judgements
  250 Amendments of Act 32 of 1994 View Judgements
  251 Amendments of Act 54 of 2002 View Judgements
  252 Amendments of Act 1 of 2004 View Judgements
  253 Amendments of Act 51 of 2007 View Judgements
  254 Amendments of Act 6 of 2009 View Judgements
  255 Amendments of Act 18 of 2013 View Judgements
  SCHEDULE I
  SCHEDULE II
  SCHEDULE III
  SCHEDULE IV
  SCHEDULE V
  SCHEDULE VI
  SCHEDULE VII
  SCHEDULE VIII
  SCHEDULE IX
  SCHEDULE X
  SCHEDULE XI



#LawyerServices #Act #Law #Statute #IndianLaw #Kanoon