Supreme Court: State Cannot Acquire Temple Property Through Gift Deed  ||  Supreme Court: HC Registry Should Exclude Court Vacations When Listing Cases After Fixed Days  ||  Supreme Court Flags Stark Non-Compliance With Directions on CAPF Cadre Review  ||  Supreme Court: Internet Access and Use is a Fundamental Right, Including for Children  ||  Supreme Court: Letters Patent Bench Cannot Interfere Merely Over Errors of Fact or Law  ||  Supreme Court: Voters May File Complaints Against Candidates over False Affidavits under RP Act  ||  Madras HC: Using Children in Campaign is Inappropriate but Does Not Invalidate Election  ||  Allahabad HC: Section 69 BNS Cannot Be Invoked by Transgender Woman in False Marriage Promise Case  ||  Delhi High Court Permits Britannia’s ‘No Added Sugar, Maida or Palm Oil’ Claim on Biscuit Packs  ||  Calcutta High Court Bars Deportation of Alleged Bangladeshi Woman until CAA Application is Decided    

Financial Service Providers Outside Purview of Insolvency and Bankruptcy Code: NCLAT - (24 Oct 2018)

National Company Law Appellate Tribunal has held that financial service providers such as non-banking financial companies are outside the purview of the Insolvency and Bankruptcy Code.

Tags : NCLAT   FINANCIAL SERVICE PROVIDERS   INSOLVENCY AND BANKRUPTCY CODE  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved