ORDERS

  • Home
  • Supreme Court

SUPREME COURT

Orders Date Subject Orders Remarks
28 Nov, 2025 In the matter of A A Estates Private Limited vs. Kher Nagar Sukhsadan Co-Operative Housing Society Ltd. & Ors. [Arising out of SLP (C) No. 10758 of 2025]   (437.94 KB) Others
24 Nov, 2025 In the matter of Livein Aqua Solutions Private Limited vs. HDFC Bank Limited [Civiil Appeal No. 11766 of 2025]   (338.65 KB) Others
20 Nov, 2025 In the matter of Jalgaon District Central Coop. Bank Ltd. vs. State of Maharashtra and Ors. [Special Leave Petition (C) No.27740 of 2011]   (460.44 KB) Others
18 Nov, 2025 In the matter of Sri Lakshmi Hotel Pvt. Ltd. and Anr. vs. Sriram City Union Finance Ltd. and Anr. [Civil Appeal No. 13785 of 2025]   (572.33 KB) Others
14 Nov, 2025 In the matter of A.S. Met Corp Pvt. Ltd. vs. Registrar and Ors. [Writ Petition(s)(Criminal) No(s).440/2025]   (45.38 KB) Others
28 Oct, 2025 In the matter of EPC Constructions India Limited Through Its Liquidator - Abhijit Guhathakurta vs. Matix Fertilizers and Chemicals Limited [Civil Appeal No. 11077 of 2025]   (554.03 KB) Others
10 Oct, 2025 In the matter of Udaipur Entertainment World Private Limited vs. Union of India & Anr. [Petition for Special Leave to Appeal (C) No. 10734/2025]   (54.53 KB) Others
09 Oct, 2025 In the matter of Nirmal Ujjwal Credit Co-operative Society Ltd. vs. Ravi Sethia & Ors. [Civil Appeal No(s). 11193/2025]   (45.82 KB) Others
26 Sep, 2025 In the matter of Kalyani Transco vs. Bhushan Power and Steel Limited and Others. [Civil Appeal No. 1808 of 2020]   (801.42 KB) Resolution Plan Upheld
23 Sep, 2025 In the matter of Satheesh V.K. vs. The Federal Bank Ltd. [Civil Apeal Nos.11752 & 11753/2025]   (309.65 KB) Others

Disclaimer - The Orders/Judgments of judicial authorities as available on the website of the Insolvency and Bankruptcy Board of India (IBBI) are received from various sources and the IBBI does not authenticate the contents of these Orders/Judgments. These Orders/Judgments are not certified copies issued by the judicial authorities. The Orders/Judgments of Courts/Tribunals available on IBBIs website are merely for facilitation purpose. One must do his own research or read the original text of the Orders/Judgments. The Board or its officers will not be held responsible for any damage or loss or liability to anyone, of any kind, in any manner arising therefrom.