NCLAT: Can’t Question Consideration and Subsequent Rejection of RP by CoC Submitted after Due Date  ||  Del. HC: Centre to Comply with SC Order Directing Decision of Renaming India  ||  Delhi HC: Court of CJM cannot “Transfer” Case from One Court upon Application or Suo Moto  ||  Ker. HC: Violence in Visual Media Can Have Undesirable Effect on People  ||  Karnataka HC Upholds Validity of Micro Loan and Small Loan Ordinance, 2025  ||  MP HC: Repeat Appeal for Bail after Dismissal of the Appeal Would Not be Maintainable  ||  P&H HC: Standards will Dilute if No Minimum Marks Prescribed in Judiciary Exams  ||  SC: Scope of Preliminary Inquiry Limits to Situation Where Info. Doesn’t Disclose Cognizable Offence  ||  SC: Return of Cheques Dishonoured Simpliciter doesn’t Create an Offence u/s 138 NI Act, 1881  ||  SC Constitutes Committee to Examine Financial Status of Schools    

NCLT Principal Bench Directs to Move Videocon Insolvency Pleas to One Court - (25 Oct 2018)

National Company Law Tribunal (NCLT) has directed to transfer all insolvency petitions related to Videocon group being heard in Mumbai courts to a single court there.

Tags : NCLT   VIDEOCON  

Share :        

Disclaimer | Copyright 2025 - All Rights Reserved