Kalyani Transco Vs M/s Bhushan Power And Steel Ltd. & Ors
.... ature. (iii) The Resolution Plan contravened Sections 30(2) and 30(3) of the IBC and therefore was incapable of being enforced or implemented in view of Independent Sugar Corporation Ltd. v. Girish Sriram Juneja 2025 SCC Online SC 181. (iv) The Appellant State had, via multiple lett ...
Supreme Court Of India
Jagdish Valecha Vs Anurag Kumar Sinha & Ors
.... ice it to say that valuation was conducted by the RP in accordance with CIRP Regulations, 2016. Adjudicating Authority has also noticed the Reply of the RP where RP has written to PWD to transfer of balance as against the same FDRs to the Corporate Debtor, but no proceeds have been r ...
National Company Law Appellate Tribunal New Delhi
Shubhkamna City Welfare Association Through its Authorized Signatory & Anr Vs Shubhkamna Buildtech Pvt. Ltd. Through Resolution Professional & Anr
.... lowing the decision of the Hon’ble Supreme Court in the case of Jaypee Kensington Boulevard Apartments Welfare Association & Ors. Vs. NBCC (India) Limited & Ors. (2022) 1 SCC 401. 17. The present appeal has been filed by two set of similarly named Welfare Association of the homebuy ...
National Company Law Appellate Tribunal New Delhi
Farooq Ali Khan Vs Punjab National Bank (Formerly Known As Oriental Bank Of Commerce) Having Its Corporate Banking Branch At: Maker Tower �F� Wing, Cuffe Parade Mumbai � 400005. Represented By Its Dgm & Others
.... vance. It is adjourned with modified agenda. Though the petitioner was heard when the agenda was drawn on 10-02-2020 and the meeting held on 11-02-2020 had been adjourned, the meeting could not have been re-scheduled contrary to the Code. It is, therefore, necessary to notice Section 24 of the C ...
Karnataka High Court At Bengaluru
Sarish Mittal Vs Nipan Bansal
.... hare copies of various communications, reports, forms etc., filed with the RP to enable it to go to the roots of the valuation and the status of the Corporate debtor. In this connection, it is noted that the Suspended Director being invited to the meetings of the CoC is expected to raise these i ...
National Company Law Tribunal, Chandigarh Bench
Bhushan Shringarpure Vs Mr. B.K. Mishra
.... r as the compliance of the provision of the Code is concerned and if there is any lapse then it is attributable to the RP if he has not issued notice as prescribed under Section 24(3)(c) of the Code because the SRA has bonafidely persued the application and the CoC has approved its plan by voting ...
National Company Law Appellate Tribunal New Delhi
Abhishek Singh Vs Huhtamaki PPL Ltd. & Anr
.... T (P) Ltd. (2021) 6 SCC 258. (2) Swiss Ribbons Private Limited & Anr. v. Union of India & Ors. (supra) (3) Dena Bank (Now Bank of Baroda) v. Shivakumar Reddy & Anr. (2021) 10 SCC 330. (4) MSTC Limited v. Adhunik Metalliks Ltd. and others (2019) SCC Online NCLAT 146; ...
Supreme Court Of India
Excel Engineering Vs Vivek Murlidhar Dabhade, Resolution Professional Of New Phaltan Sugar Works Ltd
.... n: ...
National Company Law Appellate Tribunal New Delhi
Bipin Sharma Vs Earth Infrastructure Limited
.... of section 21 of IBC, the CoC is mandated to comprise of all financial creditors of the corporate debtor and for financial creditors in class, a provision is made for their representation through an Authorised Representative, whose selection is governed by Regulation 16-A of CIRP R ...
National Company Law Appellate Tribunal New Delhi
State Tax Officer (1) Vs Rainbow Papers Limited
.... reditor in a class may be proved on the basis of— (a) the records available with an information utility, if any; or (b) other relevant documents, including any— (i) agreement for sale; (ii) letter of allotment; (iii) receipt of payment made; or (iv) such other doc ...
Supreme Court Of India
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