National Company Law Appellate Tribunal
Case BriefsTribunals/Commissions/Regulatory Bodies

NCLAT upheld appellant’s classification as a Financial Institution and it’s liability to pay Liquidation Costs.

NCLAT
Case BriefsTribunals/Commissions/Regulatory Bodies

National Company Law Appellate Tribunal: Dismissing a time-barred appeal, the Principal Bench of National Company Appellate Tribunal comprising of Ashok Bhushan, J.

Orissa High Court
Case BriefsHigh Courts

Orissa High Court: A Division Bench of Krushna Ram Mohapatra and Murahari Sri Raman, JJ. in a case where due to pandemic

National Consumer Disputes Redressal Commission
Case BriefsTribunals/Commissions/Regulatory Bodies

National Consumer Disputes Redressal Commission (NCDRC): In an appeal against an order passed by the State Commission West Bengal, the National Consumer

Case BriefsHigh Courts

Bombay High Court: A Single Judge Bench comprising of Ravindra V. Ghughe, J. heard a miscellaneous civil application wherein the applicant had