Raj Singhania Vs Chinar Steel Segment Centre Pvt Ltd & Ors

National Company Law Appellate Tribunal New Delhi 30 Sep 2022 Company Appeal (AT) (Insolvency) No. 264, 465 Of 2022 (2022) 09 NCLAT CK 0100
Bench: Full Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Company Appeal (AT) (Insolvency) No. 264, 465 Of 2022

Hon'ble Bench

Ashok Bhushan, Chairperson; M. Satyanarayan Murthy, Member (J); Barun Mitra, Member (T)

Advocates

Abhijeet Sinha, Gaurav Gupta, Saikat Sarkar, Kumarjit Bannerjee, Mainak Bose, Anand Sukumar, Bhupesh Kumar Pathak, Kaustubh Prakash, Satvik Issar, Sudhanshu Prakash, Neha Tandon, Sabyasachi Roy Chaudhary

Final Decision

Dismissed

Acts Referred
  • Insolvency and Bankruptcy Code, 2016 - Section 9, 29A, 60(5)
  • Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016 - Regulation 32, 32A, 32A(4), 32(a), 32(b), 32(c), 32(d), 32(e), 32(f), 33, 33(1), 39C(2)

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: (2022) 09 NCLAT CK 0100
  • Coram: Ashok Bhushan, Chairperson; M. Satyanarayan Murthy, Member (J); Barun Mitra, Member (T)
  • Bench: Full Bench
  • Advocates: Abhijeet Sinha, Gaurav Gupta, Saikat Sarkar, Kumarjit Bannerjee, Mainak Bose, Anand Sukumar, Bhupesh Kumar Pathak, Kaustubh Prakash, Satvik Issar, Sudhanshu Prakash, Neha Tandon, Sabyasachi Roy Chaudhary
  • Result: Dismissed
Referenced Acts & Sections
  • Insolvency and Bankruptcy Code, 2016 - Section 9, 29A, 60(5)
  • Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016 - Regulation 32, 32A, 32A(4), 32(a), 32(b), 32(c), 32(d), 32(e), 32(f), 33, 33(1), 39C(2)
Stay Updated

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