homebuyers rights, IBC, real estate insolvency, insolvency law
0  09 Aug, 2019
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Pioneer Urban Land and Infrastructure Limited & Anr. Vs. Union of India & Ors.

  Supreme Court Of India Writ Petition Civil /43/2019
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Case Background

Numerous writ petitions submitted to this Court contest the constitutional legitimacy of amendments to the Insolvency and Bankruptcy Code, 2016, following the Insolvency Law Committee's report dated March 26, 2018, ...

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