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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InsolvencyClear topic ×
18 articles
Landmark Judgements
Day 46 Is Too Late: NCLAT Cannot Condone Delay Beyond 45 Days for IBC Appeals
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Landmark Judgements
The Creditors' Call Stays the Creditors' Call: Narrow Review of Resolution Plans Reconfirmed
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Court News
Rs 665 Crore Hotel Loans Go to Insolvency, and the Supreme Court Flags AI-Generated Fake Judgments in the Appellants' Compilation
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Court News
IBC Appeal to the Supreme Court: Limitation Runs From Pronouncement, Not From When You Collect the Copy
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Court News
Insolvency Petition Induced by Fraud Can Be Recalled, But the CIRP Need Not Stop: Supreme Court
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Court News
NCLT Ruling on Pre-Existing Disputes in Insolvency Proceedings
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Court News
Supreme Court Defines Operational Debt Boundaries Under IBC
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Court News
Supreme Court Upholds NCLT and NCLAT's Appellate Authority Under IBC
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Court News
Bombay High Court's Landmark Ruling on IBC Amendment for Personal Guarantors
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Court News
Supreme Court Upholds CoC-Approved Insolvency Plans, Rejects SRA Withdrawals
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Court News
Supreme Court Ruling: Settlement Talks Can't Delay Insolvency Proceedings
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