Kshitiz Gupta (Liquidator In The Matter Of Abhishek Corporation Ltd.) Vs Asset Reconstruction Company (India) Limited And Ors

National Company Law Appellate Tribunal New Delhi 2 Dec 2019 Company Appeal (AT) (Insolvency) No. 1386 Of 2019, Interlocutory Application No. 3935 Of 2019 (2019) 12 NCLAT CK 0017
Bench: Full Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Company Appeal (AT) (Insolvency) No. 1386 Of 2019, Interlocutory Application No. 3935 Of 2019

Hon'ble Bench

S.J. Mukhopadhaya, J; Bansi Lal Bhat, J; Venugopal M, J

Advocates

Alok Dhir, Varsha Banerjee, Kunal Godhwani, Mukund Rawat

Final Decision

Disposed Of

Acts Referred
  • Insolvency And Bankruptcy Board Of India (Liquidation Process) Regulations, 2016 - Regulation 32
  • Insolvency And Bankruptcy Code, 2016 - Section 14, 33, 35, 38, 39, 40, 60(5)
  • Companies Act, 1956 - Section 390(a), 391, 391(1), 391(1)(b)
  • Companies Act, 2013 - Section 68, 133, 230, 231, 232
  • Competition Act, 2002 - Section 7(1)
  • Sick Industrial Companies (Special Provisions) Act, 1985 - Section 4

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) 12 NCLAT CK 0017
  • Coram: S.J. Mukhopadhaya, J; Bansi Lal Bhat, J; Venugopal M, J
  • Bench: Full Bench
  • Advocates: Alok Dhir, Varsha Banerjee, Kunal Godhwani, Mukund Rawat
  • Result: Disposed Of
Referenced Acts & Sections
  • Insolvency And Bankruptcy Board Of India (Liquidation Process) Regulations, 2016 - Regulation 32
  • Insolvency And Bankruptcy Code, 2016 - Section 14, 33, 35, 38, 39, 40, 60(5)
  • Companies Act, 1956 - Section 390(a), 391, 391(1), 391(1)(b)
  • Companies Act, 2013 - Section 68, 133, 230, 231, 232
  • Competition Act, 2002 - Section 7(1)
  • Sick Industrial Companies (Special Provisions) Act, 1985 - Section 4
Stay Updated

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