Court News
India’s NCLTs Face 10-Year Backlog: Why Case Pendency Is Rising and How Delays Hurt Corporate Resolution
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Insolvency and Bankruptcy CodeClear topic ×
28 articles
Court News
Supreme Court issues notice to Centre, CBI, ED, SFIO on plea for probe into ₹150 Crore Fraud During Stalled Insolvency Process
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Court News
Bombay High Court: No Parallel Contempt Jurisdiction Over NCLT in Insolvency Cases
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Court News
Supreme Court Rules NCLT Cannot Decide Trademark Ownership During Insolvency
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Court News
Supreme Court Rules: Project Completion No Defence Against Insolvency for Real Estate Developers
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Court News
Delhi Police EOW Books Suraksha Realty for Alleged ₹230 Crore Funds Diversion
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Court News
Supreme Court Orders CoC to Safeguard Homebuyers in Builder Insolvency Cases
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Court News
Supreme Court Bars RWAs and Homebuyers’ Societies from Intervening in Builder Insolvency Cases
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Court News
Supreme Court Clarifies Guarantee Law in UV Asset v. Electrosteel Castings: Promoter Undertaking Not a Guarantee
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Court News
ED Seizes ₹400 Crore Jaypee Group Assets: What Laws Protect Homebuyers and How They Can Claim Their Homes
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Court News
Delhi High Court: Cheque Dishonour Due to NCLT Account Block Not Criminal Under Section 138 NI Act
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Court News
Supreme Court Steps In: Relief for Supernova Buyers, Hope for Stalled Housing Projects
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