JM Financial Asset Reconstruction Company Ltd Vs Mr. Pradeep Kumar Kabra Liquidator For Pacific Pipe Systems Pvt. Ltd

National Company Law Appellate Tribunal New Delhi 28 Feb 2022 Company Appeal (AT) (Ins) No. 946 Of 2021 (2022) 02 NCLAT CK 0089
Bench: Division Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Company Appeal (AT) (Ins) No. 946 Of 2021

Hon'ble Bench

Ashok Bhushan, Chairperson (J); Dr. Ashok Kumar Mishra, Member (T)

Final Decision

Disposed Of

Acts Referred
  • Insolvency and Bankruptcy Code, 2016 - Section 35, 38, 39, 52, 53, 61
  • Insolvency and Bankruptcy Board of India (Liquidation Process) 2016 - Regulation 16, 16(2), 18, 18(2)(b), 23, 30

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) 02 NCLAT CK 0089
  • Coram: Ashok Bhushan, Chairperson (J); Dr. Ashok Kumar Mishra, Member (T)
  • Bench: Division Bench
  • Result: Disposed Of
Referenced Acts & Sections
  • Insolvency and Bankruptcy Code, 2016 - Section 35, 38, 39, 52, 53, 61
  • Insolvency and Bankruptcy Board of India (Liquidation Process) 2016 - Regulation 16, 16(2), 18, 18(2)(b), 23, 30
Stay Updated

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