SC Delivers Split Verdict on Disciplinary Action to be Taken Against an Advocate-On-Record  ||  Centre to SC: Certain Provisions of Waqf (Amendment) Act, 2025 Not to be Acted Upon for Time Being  ||  SC Disposes of Petitions Seeking Access to Courtroom Proceedings through Virtual Links  ||  Delhi HC Directs Removal of 'Captain Blue' Mark in Plea by Manufacturer of ‘Captain Morgan’  ||  SC: Consumer’s Right to Protest Peacefully Without Falling Foul is a Corresponding Right  ||  SC Shows Inclination to Appoint a Commission of Inquiry to Enquire into Activities of Sports Federati  ||  SC: Subsequent Judgment that Overrules Earlier Judgment to Apply Retrospectively  ||  SC Expresses Reluctance to Transfer to Itself Petitions Challenging Anti-Conversion Laws of States  ||  Madras HC: Inspector General of Registration to Ensure No Society is Registered With a Caste Name  ||  SC: Union & ECI Given Time to Respond on Challenge to Conduct of Election Rules    

NCLAT: For Filing Appeal, Limitation Period Begins from Pronouncement Date if Substa. Order Passed - (14 Apr 2025)

INSOLVENCY

NCLAT New Delhi bench has held that if substantive order is passed on the date of pronouncement then limitation period for filing appeal shall begin from date of pronouncement.

Tags : NCLAT NEW DELHI   SUBSTANTIVE ORDER   LIMITATION PERIOD  

Share :        

Disclaimer | Copyright 2025 - All Rights Reserved