Court News
Supreme Court Lifts Corporate Veil in Insolvency: Subsidiary Assets Now Part of Holding Company’s CIRP
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24 articles
Court News
Supreme Court Bars Multi-State Co-ops from Diversifying Investments Beyond Core Business
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Court News
Allahabad High Court: Civil Courts Cannot Hear Premature Loan Repayment Disputes, NCLT Has Sole Jurisdiction
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Court News
Supreme Court: Consideration of Scheme of Arrangement Not Alien to Insolvency Proceedings Under IBC
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Court News
Supreme Court Allows Parallel Insolvency Proceedings Against Debtor and Guarantor Under IBC
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Court News
Supreme Court Upholds NCLAT Order: Benami Act Attachments Cannot Be Challenged Under IBC
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Court News
Supreme Court Quashes NCLT & NCLAT Rulings in ₹600 Crore Insolvency Case
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Court News
Supreme Court to Decide if CCI Can Probe Competition Issues in Patent Disputes
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Court News
India’s NCLTs Face 10-Year Backlog: Why Case Pendency Is Rising and How Delays Hurt Corporate Resolution
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Court News
Bombay High Court: No Parallel Contempt Jurisdiction Over NCLT in Insolvency Cases
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Court News
Calcutta High Court Rules: Writ Petitions Cannot Halt Personal Insolvency Proceedings Under IBC
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Court News
Supreme Court to Decide If NCLAT Can Refer Split Verdicts to Third Member or Must Rehear Cases with Larger Bench
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