Supreme Court Rebukes RBI for Remaining a Bystander as YES Bank Operated Clandestinely  ||  Supreme Court: Lower Fresh Bids Alone Cannot Justify Cancellation of an Auction  ||  Supreme Court Directs Delhi Police to Produce Section 163 BNSS Orders and Preserve CCTV Footage  ||  Supreme Court Affirms Menstrual Hygiene as a Fundamental Right, Warns States of Contempt  ||  Supreme Court Flags AI-Generated Fake Judgments Submitted in a Party’s Case Compilation  ||  Karnataka High Court: Vijay Mallya’s Flamboyant Lifestyle Hinders Settlement of Bank Claims  ||  Delhi High Court: Women can be Booked for Gang Rape without Physically Committing it  ||  Delhi High Court: Litigants Must Track Their Cases and Cannot Blame Lawyers for Their Own Inaction  ||  Allahabad High Court: Contract Workers Must Prove Work Parity With Regular Staff for Equal Pay  ||  Allahabad High Court Directs UP Trial Courts to Decide Maintenance Execution Cases Within Six Months    

Kerala HC Stays Order on Prospective Application of Notification Raising Threshold for Insolvency - (14 Dec 2020)

INSOLVENCY

Kerala High Court has stayed the order of the National Company Law Tribunal (NCLT) Kochi which held that the notification raising the threshold limit for insolvency proceedings as Rs. 1 Crore will apply only prospectively.

Tags : KERALA HIGH COURT   NOTIFICATION RAISING THRESHOLD FOR INSOLVENCY  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved