Supreme Court: Inclusion in Revised Select List Does Not Give TN MV Inspectors a Vested Right  ||  Bombay HC: ICC Cannot Hear Sexual Harassment Complaint over Non-Employer Transport Incident  ||  Ker HC Upholds Rule that Homeopathic Doctors Must Cancel Registration Before Enrolment as Advocates  ||  J&K&L HC: Evidence Negating Penetration Warrants Conviction For Attempt to Rape, Not Rape  ||  Karnataka High Court Rules on Daughter’s Coparcenary Rights in Grandfather’s Self-Acquired Property  ||  Madhya Pradesh HC: Police Can be Prosecuted for Custodial Violence Without Prior Sanction  ||  AP HP Criticized Authorities and Ordered Removal of an Ex-Serviceman’s Land From the Prohibited List  ||  Kerala High Court Upheld the Conviction of a Madrasa Teacher in a Child Sexual Assault Case  ||  Gauhati High Court: Pending Criminal Case Cannot Indefinitely Delay an MBBS Pass Certificate  ||  SC Took Suo Motu Action and Directed Odisha to Aid a Visually Impaired Man and His Mother    

Karnataka HC: Provisions of KPIDFE Act Cannot be Initiated After Insolvency Proceeding Initiated - (31 May 2021)

INSOLVENCY

Karnataka High Court has said that the provisions of the Karnataka Protection of Interest of Depositors in Financial Establishment (KPIDFE) Act, 2004, cannot be invoked against a company after the initiation of proceedings under the Insolvency and Bankruptcy Code, 2016.

Tags : KARNATAKA HIGH COURT   PROVISIONS OF KPIDFE ACT  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved