Court News
Cross‑Border Insolvency and Arbitration: India’s Missing Link
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Corporate InsolvencyClear topic ×
18 articles
Court News
IBC Not a Recovery Tool: SC Sends Dhanlaxmi Bank Back to DRT
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Court News
NCLT Cannot Pre-Judge Disputes in CIRP Petitions: Supreme Court
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Court News
Tribunal Clarifies That Bank Concessions Do Not Override Insolvency Law
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Court News
Supreme Court Upholds Sarda Energy’s ₹1,950 Crore Resolution Plan for SKS Power
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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 Clarifies: Bank’s NPA Tag Does Not Decide Limitation Period Under Insolvency Code
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Court News
Supreme Court Allows Single Insolvency Petition Against Linked Corporate Entities
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Supreme Court Flags Misuse of IBC: Assets Sold Cheap to Family and Friends, Calls for Stronger Oversight
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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
Madras High Court: Directors Cannot Be Directly Targeted for GST Dues During Liquidation
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Court News
Supreme Court Rules NCLT Cannot Decide Trademark Ownership During Insolvency
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