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29th March, 2025	Bombay high court rules developer can not use inslovency law to avoid slum rehabilitation obligation - The Times of India
29th March, 2025	Shree Naman Developers buys out insolvent Neptune Developers for Rs 391 crore - insolvencytracker
29th March, 2025	Petition U/S 7 Of IBC Against Corporate Guarantor Cannot Be Admitted Unless Valid Delivery Of Guarantee Invocation Notice Is Established: NCLT Mumbai - Live Law.in
28th March, 2025	Demand Notice Issued U/S 13(2) Of SARFAESI Act Without Obligating Guarantor To Make Payment Is Not An Invocation Of Guarantee: NCLT Mumbai - Live Law.in
28th March, 2025	Vedanta Group submits EoI to acquire Jaiprakash Associates via insolvency - Business Standard
28th March, 2025	SC slams NCLAT for ignoring precedent, calls move ‘perverse’ - Hindustan Times
28th March, 2025	Any Default Falling Within Section 10-A Period Of IBC Must Be Excluded When Calculating Total Outstanding Debt: NCLT Hyderabad - Live Law.in
27th March, 2025	NCLT Kolkata Remits Repayment Plan U/S 114(3) Of IBC To Committee Of Creditors Due To Non Consideration Of Detective Report - Live Law.in
27th March, 2025	Application U/S 94 Of IBC Cannot Be Entertained Against Sole Proprietorship Firms: Madhya Pradesh High Court - Live Law.in
27th March, 2025	NCLAT allows LDA, other govt bodies to join case against Ansal - Hindustan Times
27th March, 2025	Hinduja’s Windfall from Public Funds? - Business Word.in
27th March, 2025	NCLT Kolkata Remits Repayment Plan U/S 114(3) Of IBC To Committee Of Creditors Due To Non Consideration Of Detective Report - Live Law.in
26th March, 2025	When Corporate Debtor's One Time Settlement Proposal Is Rejected By Financial Creditor, Application U/S 7 Of IBC Must Be Admitted: NCLAT - Live Law.in
26th March, 2025	When Corporate Debtor's One Time Settlement Proposal Is Rejected By Financial Creditor, Application U/S 7 Of IBC Must Be Admitted: NCLAT - Live Law.in
26th March, 2025	Bombay HC Upholds SRA’s Power To Remove Defaulting Developer Despite Insolvency Resolution - freepressjournal.in
26th March, 2025	Adani, JSPL, Vedanta among 26 suitors in the race for Jaiprakash Associates - cnbctv18
25th March, 2025	Investors challenge Ansal API bankruptcy ruling in NCLAT - Hindustan Times
25th March, 2025	Scrapping a key bankruptcy rule may yield faster liqidation, better recovery - MINT
25th March, 2025	IBC's recovery woes: How India can fix the leaks and not just patch the cracks - The Economic Times
25th March, 2025	Ola Electric settles Rs 26.75 crore dues with Rosmerta - indiatoday.in