Court News
Unblocking a Stalled Resolution Plan: Supreme Court Steps In on Access Road and Approvals for Ghaziabad’s Sushant Aquapolis
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39 articles
Court News
Bail Deposit Paid From a Company in CIRP Belongs to the IRP, Not the Complainant: Supreme Court
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Landmark Judgements
Day 46 Is Too Late: NCLAT Cannot Condone Delay Beyond 45 Days for IBC Appeals
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Court News
A Subsisting Contract Does Not Keep Limitation Alive: Supreme Court Sets Aside Section 9 Admission Over Power Plant EPC Dues
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Landmark Judgements
The Creditors' Call Stays the Creditors' Call: Narrow Review of Resolution Plans Reconfirmed
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Court News
Clean Slate Meets Arbitration: Supreme Court Lets Extinguished Claim Survive Only as a Set-Off
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Court News
Rs 665 Crore Hotel Loans Go to Insolvency, and the Supreme Court Flags AI-Generated Fake Judgments in the Appellants' Compilation
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Court News
IBC Appeal to the Supreme Court: Limitation Runs From Pronouncement, Not From When You Collect the Copy
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Court News
Insolvency Petition Induced by Fraud Can Be Recalled, But the CIRP Need Not Stop: Supreme Court
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Court News
Bid Beyond the EMD and Fail to Pay? You Can Lose All of It, Not Just 10%, Rules Supreme Court
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Court News
Supreme Court Ruling: Litigants Protected from E-Portal Failures
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Court News
Supreme Court Clarifies Section 14 IBC Moratorium in Homebuyer Disputes
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