ORDERS

HIGH COURTs

Orders Date विषय Orders Remarks
02 May, 2025 In the matter of SREI Infrastructure Finance Ltd. and Anr. vs. Kolkata Municipal Corporation and Ors. [W.P.O. 1106 of 2024]   Others
29 Apr, 2025 In the matter of Dalmia Cement (Bharat) Limited vs. The Central Board of Trustees, [Writ Petition No. 693/2022]   Others
29 Apr, 2025 In the matter of Hiranmaye Energy Limited (Formerly Known as India Power Corporation (Haldia) Ltd. vs. Scorpio Engineering Pvt. Ltd. & Anr. [I.A. 3209/2020 in O.M.P. (COMM) 408/2020]   Others
28 Apr, 2025 In the matter of Arvind Damodharbhai Gaudana, Liquidator Of Regent Granito Limited Vs State Tax Officer 2 & Anr. [Civil Application (For Direction) No. 1 of 2023 in R/Special Application No. 17131 of 2022]   Others
25 Apr, 2025 In the matter of Elecon Engineering Company Limited vs. Inox Wind Limited & Anr. [Company Appeal No. 1 of 2024]   Others
22 Apr, 2025 In the matter of Mangesh Vitthal Kekre, RP of Indian Soya Industries Private Limited vs. Madhya Pradesh Government Micro Small and Medium Industries Department Bhopal and Others [Writ Petition No. 29524 of 2022]   Writ
21 Apr, 2025 In the matter of Ranipet Developers Pvt. Ltd. vs. Assistant Commissioner (ST) and Ors. [Writ Petition No.12562 of 2025]   Others
16 Apr, 2025 In the matter of Anup Kumar Singh vs. Union of India & others. [WPA 4585 of 2023]   Others
15 Apr, 2025 In the matter of Hiranmaye Energy Limited vs. Technico (india) Private Limited [ O.M.P. (COMM) 259/2023]   Others
09 Apr, 2025 In the matter of Technovaa Plastic Industries Pvt. Ltd. vs. Assistant Commissioner of Income Tax and Ors. [R/Special Civil Application No. 21289 of 2022]   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.