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: Serving Notice on E-Mail Provided in Section 7 Petition is Sufficient Compliance - (09 Apr 2025)

INSOLVENCY

NCLAT New Delhi bench has held that serving notice on the e-mail address provided in petition under Section 7 of the Insolvency and Bankruptcy Code, 2016 is sufficient compliance with Rule 38(1) of the NCLT Rules.

Tags : NCLAT NEW DELHI   SERVING NOTICE   SUFFICIENT COMPLIANCE  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved