Court News
Supreme Court: Subsidiary Assets Can Be Included in Resolution Plans via Corporate Veil Lifting
Read article ↗
THE COURTKUTCHEHRY BLOG
Legal insights, case analysis and research craft.
News, analysis and practical writing for Indian legal professionals.
Insolvency and Bankruptcy CodeClear topic ×
28 articles
Court News
Cross‑Border Insolvency and Arbitration: India’s Missing Link
Read article ↗
Court News
Supreme Court Flags NCLT Delays in Insolvency Resolution
Read article ↗
Court News
Supreme Court: Consideration of Scheme of Arrangement Not Alien to Insolvency Proceedings Under IBC
Read article ↗
Court News
Supreme Court Allows Parallel Insolvency Proceedings Against Debtor and Guarantor Under IBC
Read article ↗
Court News
Supreme Court Upholds Sarda Energy’s ₹1,950 Crore Resolution Plan for SKS Power
Read article ↗
Court News
Supreme Court Restores Insolvency Proceedings Against Omkara Assets: IBC Overrides Delayed Company Scheme
Read article ↗
Court News
Supreme Court Quashes NCLT & NCLAT Rulings in ₹600 Crore Insolvency Case
Read article ↗
Court News
Supreme Court Clarifies: NCLT Need Only Confirm Debt Default at Plea Stage, Not Probe Ability to Pay
Read article ↗
Court News
Supreme Court Rules Telecom Spectrum Is a Public Resource, not a Corporate Asset Under IBC
Read article ↗
Court News
Supreme Court Allows Single Insolvency Petition Against Linked Corporate Entities
Read article ↗
Court News
Supreme Court Flags Misuse of IBC: Assets Sold Cheap to Family and Friends, Calls for Stronger Oversight
Read article ↗