Court News
Supreme Court Upholds CoC-Approved Insolvency Plans, Rejects SRA Withdrawals
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5 articles
Court News
NCLT Orders Kotak Bank to Release Title Deeds Post Resolution Payment
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Court News
Supreme Court: Subsidiary Assets Can Be Included in Resolution Plans via Corporate Veil Lifting
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Court News
Supreme Court Lifts Corporate Veil in Insolvency: Subsidiary Assets Now Part of Holding Company’s CIRP
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Court News
Supreme Court Bars Multi-State Co-ops from Diversifying Investments Beyond Core Business
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