THE COURTKUTCHEHRY BLOG

Legal insights, case analysis and research craft.

News, analysis and practical writing for Indian legal professionals.

GNIDAClear topic ×

2 articles

Supreme Court: Subsidiary Assets Can Be Included in Resolution Plans via Corporate Veil Lifting

Court News

Supreme Court: Subsidiary Assets Can Be Included in Resolution Plans via Corporate Veil Lifting

6 Jun 2026Read article ↗

Supreme Court Lifts Corporate Veil in Insolvency: Subsidiary Assets Now Part of Holding Company’s CIRP

Court News

Supreme Court Lifts Corporate Veil in Insolvency: Subsidiary Assets Now Part of Holding Company’s CIRP

7 May 2026Read article ↗