Supreme Court Awards Rs. 6 Lakh to Man Acquitted After 6 Years, Faults UP Police Probe  ||  Supreme Court: High Courts Can Restore Power on 50% Deposit in Arbitrary Theft Assessments  ||  Supreme Court: Cooperative Society Cannot Deny RTI Records as Personal if Registrar Can Access Them  ||  SC: CoC Cannot Withdraw Approved Resolution Plan Over Improved Corporate Debtor Finances  ||  Delhi High Court: 24-Week Limit Alone Cannot Restrict Medical Termination of Pregnancy  ||  Allahabad High Court Rejects Challenge to 18% GST on Online Legal Database Services  ||  Madras High Court: FIR Registration Does Not Decide Guilt; Prior Hearing of Accused Not Required  ||  Kerala High Court Orders Speedy Prosecution Sanction Process in Sabarimala Gold Theft Case  ||  Allahabad HC: Missing RT-PCR Report Cannot Bar COVID-19 Compensation if Records Confirm Infection  ||  MP High Court Directs Indore Police to Deploy Volunteers for Reporting Noise Pollution Violations    

NCLAT: Delivering Demand Notice to Last Known Address to be Deemed Valid - (21 Mar 2025)

INSOLVENCY

NCLAT New Delhi bench has held that delivery of demand notice to the last known address of the personal guarantor as has been stated in the deed of guarantee shall be considered as valid service for the purposes of Section 95(4) of the Insolvency and Bankruptcy Code, 2016.

Tags : NCLAT   DEMAND NOTICE   LAST KNOWN ADDRESS  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved