IDBI Trusteeship Services Limited Vs Direct Media Distribution Ventures Private Limited

National Company Law Appellate Tribunal New Delhi 12 Sep 2023 Company Appeal (AT) Insolvency No. 850 Of 2023 (2023) 09 NCLAT CK 0018
Bench: Division Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Company Appeal (AT) Insolvency No. 850 Of 2023

Hon'ble Bench

Ashok Bhushan, Chairperson; Barun Mitra, Member (T)

Advocates

Ramji Srinivasan, Vikram B. Trivedi, Sachin Chandarna, Kartik Nagarkatti

Final Decision

Dismissed

Acts Referred

Insolvency and Bankruptcy Code, 2016 — Section 3(11), 3(12), 7, 8, 9, 10, 10A

Judgement Text

Translate:
Supreme Court
State Election Commission Vs Shakti Singh Barthwal & Anr
28 Oct 2025
Supreme Court
Rajendra Bihari Lal And Another Vs State Of Uttar Pradesh And Others
17 Oct 2025
From The Blog
SC: Brother Can Sell Father’s House Even Without Share
Oct
31
2025

Story

SC: Brother Can Sell Father’s House Even Without Share
Read More
SC to Decide If Women Can Face POCSO Penetrative Assault
Oct
31
2025

Story

SC to Decide If Women Can Face POCSO Penetrative Assault
Read More
Quick Actions
Download PDF Open PDF in New Tab
Case Metadata
  • Citation: (2023) 09 NCLAT CK 0018
  • Coram: Ashok Bhushan, Chairperson; Barun Mitra, Member (T)
  • Bench: Division Bench
  • Advocates: Ramji Srinivasan, Vikram B. Trivedi, Sachin Chandarna, Kartik Nagarkatti
  • Result: Dismissed
Referenced Acts & Sections

Insolvency and Bankruptcy Code, 2016 — Section 3(11), 3(12), 7, 8, 9, 10, 10A

Stay Updated

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