Court News
Corporate Guarantees Count as Financial Debt: Supreme Court’s Landmark Ruling
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26 articles
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 Flags NCLT Delays in Insolvency Resolution
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Court News
NCLT Cannot Pre-Judge Disputes in CIRP Petitions: Supreme Court
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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 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 Clarifies: NCLT Need Only Confirm Debt Default at Plea Stage, Not Probe Ability to Pay
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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
Supreme Court Rules NCLT Cannot Decide Trademark Ownership During Insolvency
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Court News
Supreme Court Bars Private Complaints in Company Fraud Cases: Only SFIO Can File Under Companies Act
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