Court News
Madras High Court: Benami Attachments Cannot Override NCLT-Approved Resolution Plans
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Insolvency and Bankruptcy CodeClear topic ×
28 articles
Court News
Supreme Court Questions Director’s Liability in Cheque Bounce Cases During Company Liquidation
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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
Calcutta High Court Rules: Writ Petitions Cannot Halt Personal Insolvency Proceedings Under IBC
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