Suo Moto, Vs In Re

National Company Law Appellate Tribunal New Delhi 30 Mar 2020 Company Appeal (AT) (Insolvency) No. 01 Of 2020 (2020) 03 NCLAT CK 0044
Bench: Full Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Company Appeal (AT) (Insolvency) No. 01 Of 2020

Hon'ble Bench

Bansi Lal Bhat, J; Anant Bijay Singh, J; Dr. Ashok Kumar Mishra, Member (T)

Final Decision

Allowed

Acts Referred
  • Insolvency And Bankruptcy Code, 2016 - Section 12
  • 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: (2020) 03 NCLAT CK 0044
  • Coram: Bansi Lal Bhat, J; Anant Bijay Singh, J; Dr. Ashok Kumar Mishra, Member (T)
  • Bench: Full Bench
  • Result: Allowed
Referenced Acts & Sections
  • Insolvency And Bankruptcy Code, 2016 - Section 12
  • National Company Law Appellate Tribunal Rules, 2016 - Rule 11
Stay Updated

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