Supreme Court: Rape Conviction Possible Without S.376 Charge if POCSO Case Fails on Age Proof  ||  SC: Mere Long Possession Can't Establish Adverse Possession; Hostile Intent is Required  ||  Supreme Court Finds Gaps in FSSAI’s Proposed Warning Labels for Foods High in Fat, Sugar and Salt  ||  Supreme Court Quashes ITS Officer's 'Deadwood' Retirement, Orders Rs. 15 Lakh Payment  ||  Uttarakhand HC: District Magistrate to Establish Public Helpline within 24 Hrs amid Water Pollution  ||  Allahabad HC: Custodial Violence and Molestation Are Crimes, Not Police Duty  ||  Gujarat High Court: Bombay Public Trust Registration is Covered by Section 43 of the Waqf Act  ||  J&K&L HC: Advocates not Above Law, No Immunity from Lawful Police Inquiry  ||  Gauhati HC: Talaq-e-Hasan Valid, Requires Registration under Assam Marriage Act  ||  NCLAT: NCLT President Empowered to Transfer Cases from One Bench to Another    

NCLAT Rejects DoT's Plea in Aircel Licence Moratorium Matter Citing Delay in Appeal - (09 Mar 2020)

COMPANY

National Company Law Appellate Tribunal (NCLAT) has rejected the telecom department's plea citing delay in appeal against the National Company Law Tribunal order which held that the spectrum and licence of debt-ridden Aircel cannot be taken away during the insolvency resolution period.

Tags : NCLAT   AIRCEL  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved