Court News
Noida Authorities Are Not Secured Creditors Under Their Lease Deeds: NCLAT Upholds Homebuyer-Backed Resolution Plan, Applies 2026 IBC Amendment Retrospectively
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39 articles
Court News
Builder Under Insolvency, Decree Unpaid: Supreme Court Says Homebuyers Cannot Execute NCDRC Order Against Directors Who Were Never Parties
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Court News
When the Supreme Court ‘Requests’, It Means a Direction: Court Seeks NCLAT’s Explanation, Bars CoC Formation Meanwhile
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Court News
Builder in Insolvency? Homebuyers’ Consumer Case Can Still Proceed Against Directors, Promoters and Landowners, Rules Supreme Court
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Court News
Bank Sold the Loan to an ARC Mid-Settlement Talks: Supreme Court Steps In as “Court of Equity”, Fixes Rs 125 Crore Full and Final Settlement
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Court News
Who Can Extend an Arbitrator’s Time? Supreme Court Says Only the Section 2(1)(e) “Court”, Not the High Court Under Section 11
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Court News
No Certified Copy, No Valid Appeal: Supreme Court Protects Homebuyers’ Resolution Plan, Sets Aside NCLAT’s 150-Day Delay Condonation
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Court News
A Homebuyer Takes On a Lender: Supreme Court Keeps ‘Related Party’ Financier Out of the Committee of Creditors
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Court News
Debtor’s Cash Grew From Rs 30 Crore to Rs 165 Crore — Can Lenders Pull Back the Approved Plan? Supreme Court Says No
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Court News
Portal Failed, Not the Litigant: Supreme Court Revives EPFO Appeal Dismissed by NCLAT as One Day Late
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Court News
PF Dues After a Resolution Plan: Supreme Court Refers Section 14B Damages Question to Larger Bench, Allows Instalments
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Court News
Homebuyers Will Not Pay for the Builder’s Delay: Supreme Court Strikes Down NOIDA’s Time Extension Charges in Granite Gate CIRP
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