Asia Motorworks Holdings Ltd. Vs Nitin Madhukar Bhate And Anr.

National Company Law Appellate Tribunal New Delhi 25 Oct 2019 Company Appeal (AT) (Insolvency) No. 1127 Of 2019 (2019) 10 NCLAT CK 0026
Bench: Full Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Company Appeal (AT) (Insolvency) No. 1127 Of 2019

Hon'ble Bench

S.J. Mukhopadhaya, J; Venugopal M, J; Jarat Kumar Jain, J

Advocates

Abhijit Sinha, Himanshu, Arshit Anand, R. Patel, Aashna Agarwal, Nitin Madhukar Bhate

Final Decision

Allowed

Acts Referred
  • Insolvency And Bankruptcy Code, 2016 - Section 9
  • National Company Law Appellate Tribunal Rules, 2016 - Rule 11

Judgement Text

Translate:
Madhya Pradesh High Court
Rajesh Shivhare Vs State Of Madhya Pradesh And Others
22 Jan 2026
Madhya Pradesh High Court
Dharmendra Kansana Vs State Of Madhya Pradesh
22 Jan 2026
From The Blog
Madras High Court to Hear School’s Plea Against State Objection to RSS Camp on Campus
Feb
07
2026

Court News

Madras High Court to Hear School’s Plea Against State Objection to RSS Camp on Campus
Read More
Delhi High Court Quashes Ban on Medical Students’ Inter-College Migration, Calls Rule Arbitrary
Feb
07
2026

Court News

Delhi High Court Quashes Ban on Medical Students’ Inter-College Migration, Calls Rule Arbitrary
Read More
Quick Actions
Download PDF Open PDF in New Tab
Case Metadata
  • Ck Citation: (2019) 10 NCLAT CK 0026
  • Coram: S.J. Mukhopadhaya, J; Venugopal M, J; Jarat Kumar Jain, J
  • Bench: Full Bench
  • Advocates: Abhijit Sinha, Himanshu, Arshit Anand, R. Patel, Aashna Agarwal, Nitin Madhukar Bhate
  • Result: Allowed
Referenced Acts & Sections
  • Insolvency And Bankruptcy Code, 2016 - Section 9
  • National Company Law Appellate Tribunal Rules, 2016 - Rule 11
Stay Updated

Subscribe for weekly highlights on judgements, legal insights, and workflow tips.