Supreme Court Stays Kerala FIR Probe Against Ex-CM Pinarayi Vijayan, Kin for 10 Days  ||  Supreme Court: Courts Can Intervene When Free and Fair Elections are Tainted by Illegal Means  ||  Delhi HC: CJP Leaders Saurav Das, Ashutosh Ranka Withdraw Plea Against Judicial Custody  ||  Bombay HC Fines Junior Advocate Rs. 25K, Clerk Rs. 10K for Unauthorised Court Video Recording  ||  Bombay HC Expresses Concern as Mumbai Surpasses Delhi in Pollution Levels  ||  Supreme Court: Section 17A PC Act Does Not Cover Bribe Demands Unrelated to Official Duty  ||  Supreme Court Directs Centre to Promote Interim Compensation Scheme for Road Accident Victims  ||  Karnataka High Court Upholds Homicide Charge Against Father for Letting Minor Son Drive  ||  Karnataka High Court Grants Bail to Pan Masala Maker in Rs. 42 Crore Cess Evasion Case  ||  Karnataka High Court: Advocates Practising Without Clearing AIBE May Face Criminal Action    

NCLAT: Creditors Belonging to Different Classes Can be Given Different Treatment - (03 Mar 2020)

COMPANY

National Company Law Appellate Tribunal has reconfirmed the principle that the touchstone for judging the benevolence of a resolution plan does not depend upon the manner wherein differently placed creditors are treated differently therein.

Tags : NATIONAL COMPANY LAW APPELLATE TRIBUNAL   DIFFERENTIAL TREATMENT OF CREDITORS  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved