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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17 articles
Court News
Bombay High Court: No Parallel Contempt Jurisdiction Over NCLT in Insolvency Cases
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Court News
Madras High Court: Benami Attachments Cannot Override NCLT-Approved Resolution Plans
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Court News
Supreme Court Clarifies IBC: No Protection Under Section 14 for Developers Who Fail Obligations
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Court News
Supreme Court: Insolvency Cannot Block Redevelopment or Deny Citizens Dignified Housing
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