Bombay HC: Court of Additional Sessions Judge Not Special Court to Try Offences Under IBC - (17 Feb 2022)
INSOLVENCY
Bombay High Court has ruled that the Court of Additional Sessions Judge is not Special Court in terms of Section 236 of the Insolvency and Bankruptcy Code, 2016 to try offences, in a petition challenging the jurisdiction of the Court of Additional Sessions Judge to try offences under the Insolvency and Bankruptcy Code, 2016.
Tags : BOMBAY HIGH COURT COURT OF ADDITIONAL SESSIONS JUDGE
Share : 
|