NCLAT: Can’t Dismiss Restoration App. if Filed in 30 Days from Date of Dismissal of Original App.  ||  Delhi HC: Communication between Parties through Whatsapp Constitute Valid Agreement  ||  Delhi HC Seeks Response from Govt. Over Penalties on Petrol Pumps Supplying Fuel to Old Vehicles  ||  Centre Notifies "Unified Waqf Management, Empowerment, Efficiency and Development Rules, 2025"  ||  Del. HC: Can’t Reject TM Owner’s Claim Merely because Defendant Could have Sought Removal of Mark  ||  Bombay HC: Cannot Treat Sole Director of OPC, Parallelly with Separate Legal Entity  ||  Delhi HC: Can Apply 'Family of Marks' Concept to Injunct Specific Marks  ||  HP HC: Can’t Set Aside Ex-Parte Decree for Mere Irregularity  ||  Cal. HC: Order by HC Bench Not Conferred With Determination by Roster is Void  ||  Calcutta HC: Purchase Order Including Arbitration Agreement to Prevail Over Tax Invoice Lacking it    

SC: Application Under Section 7 IBC Can Claim Benefit of Section 14 Limitation Act - (24 Mar 2021)

INSOLVENCY

Supreme Court has held that in an application under Section 7 of the Insolvency and Bankruptcy Code, 2016 the applicant can claim the benefit of Section 14 of the Limitation Act, 1963 in respect of proceedings under the Securitisation and Reconstruction of Financial Assets and Enforcement of Securities Act, 2002. The Court has held that there is no rule that the exclusion of time under Section Interest 14 is available, only after the proceedings before the wrong forum terminate. The Court has al

Tags : SUPREME COURT   BENEFIT OF SECTION 14 LIMITATION ACT  

Share :        

Disclaimer | Copyright 2025 - All Rights Reserved