Court News
IBBI Flags Insolvency Professional for Operating CIRP Account After Liquidation, Rejects Procedural Objections
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Insolvency and Bankruptcy Code 2016Clear topic ×
4 articles
Court News
Supreme Court Upholds NCLAT Order: Benami Act Attachments Cannot Be Challenged Under IBC
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Court News
Supreme Court: Restructuring Arrangements Cannot Stall Insolvency Proceedings
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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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