insolvency bankruptcy code, constitutional validity, corporate insolvency, economic legislation
2  25 Jan, 2019
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Swiss Ribbons Pvt. Ltd. & Anr. Vs. Union of India & Ors.

  Supreme Court Of India Writ Petition Civil /99/2018
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Case Background

Writ petitions submitted to the Supreme Court's Civil Original/Appellate Jurisdiction seek to assess the constitutional legitimacy of multiple clauses within the Insolvency and Bankruptcy Code, 2016.

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