Supreme Court Awards Rs. 6 Lakh to Man Acquitted After 6 Years, Faults UP Police Probe  ||  Supreme Court: High Courts Can Restore Power on 50% Deposit in Arbitrary Theft Assessments  ||  Supreme Court: Cooperative Society Cannot Deny RTI Records as Personal if Registrar Can Access Them  ||  SC: CoC Cannot Withdraw Approved Resolution Plan Over Improved Corporate Debtor Finances  ||  Delhi High Court: 24-Week Limit Alone Cannot Restrict Medical Termination of Pregnancy  ||  Allahabad High Court Rejects Challenge to 18% GST on Online Legal Database Services  ||  Madras High Court: FIR Registration Does Not Decide Guilt; Prior Hearing of Accused Not Required  ||  Kerala High Court Orders Speedy Prosecution Sanction Process in Sabarimala Gold Theft Case  ||  Allahabad HC: Missing RT-PCR Report Cannot Bar COVID-19 Compensation if Records Confirm Infection  ||  MP High Court Directs Indore Police to Deploy Volunteers for Reporting Noise Pollution Violations    

Karnataka High Court Stays NCLT Order Against Flipkart for Defaulting Payment - (07 Nov 2019)

INSOLVENCY

Karnataka High Court has stayed the order of National Company Law Tribunal which had initiated solvency proceedings against Flipkart. The company had approached the Karnataka High Court after NCLT initiated insolvency proceedings against the Walmart owned company for defaulting on Rs 18 crore payment to one of its suppliers.

Tags : KARNATAKA HIGH COURT   FLIPKART  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved