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Supreme Court: Lifting Corporate Veil May Include Group Assets in Holding Company’s CIRP - (06 May 2026)

INSOLVENCY

Supreme Court observed that to protect homebuyers and enable completion of stalled real estate projects, the corporate veil may be lifted during Corporate Insolvency Resolution Process against a holding company, allowing inclusion of subsidiary companies’ assets.

Tags : CORPORATE VEIL; ASSETS; CORPORATE INSOLVENCY RESOLUTION PROCESS  

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