Court News
Insolvency Petition Induced by Fraud Can Be Recalled, But the CIRP Need Not Stop: Supreme Court
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13 articles
Court News
Supreme Court Ruling: Settlement Talks Can't Delay Insolvency Proceedings
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Court News
Supreme Court: Subsidiary Assets Can Be Included in Resolution Plans via Corporate Veil Lifting
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Court News
Corporate Guarantees Count as Financial Debt: Supreme Court’s Landmark Ruling
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Court News
Supreme Court Lifts Corporate Veil in Insolvency: Subsidiary Assets Now Part of Holding Company’s CIRP
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Court News
Corporate Guarantees Count as Financial Debt: Supreme Court’s Landmark Ruling
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Court News
Double Front Insolvency: Supreme Court Opens Door to Parallel Proceedings
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Court News
NCLT Cannot Pre-Judge Disputes in CIRP Petitions: Supreme Court
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Court News
NCLAT Quashes Insolvency, Slaps ₹10 Lakh Costs After Influence Attempt
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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
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
Supreme Court Rules NCLT Cannot Decide Trademark Ownership During Insolvency
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