ORDERS

  • Home
  • Supreme Court

SUPREME COURT

Orders Date Subject Orders Remarks
07 Nov, 2024 In the matter of State Bank of India & Ors. vs. The Consortium of Mr. Murari Lal Jalan and Mr. Florian Fritsch & Anr. [Civil Appeal No. 5023-5024/2024]   Observation | Liquidation
07 Nov, 2024 In the matter of Goqii Technologies Private Limited vs. Sokrati Technologies Private Limited [Civil Appeal No. 12234 of 2024]   Allowed
07 Nov, 2024 In the matter of HPCL Bio-Fuels Ltd. vs. Shahaji Bhanudas Bhad, [Civil Appeal No. 12233 of 2024]   Allowed
04 Nov, 2024 In the matter of Kairav Anil Trivedi vs. Insolvency and Bankruptcy Board of India (IBBI) & Ors. [Special Leave to Appeal (C) No. 24750-2024]   Dismissed
25 Oct, 2024 In the matter of State Bank of India vs. Alok Gaur and Anr. [Civil Appeal No 11091 of 2024]   Disposed Of
23 Oct, 2024 In the matter of GLAS Trust Company LLC vs. BYJU Raveendran & Ors. [Civil Appeal No. 9986 of 2024]   Allowed
23 Oct, 2024 In the matter of Peanence Commercial Private Limited & Anr. Vs Mamta Binani [CIVIL APPEAL NO(S). 7837/2024]   Others
22 Oct, 2024 In the matter of Vidyasagar Prasad vs. UCO Bank & Anr. [Civil Appeal No. 1031 of 2022]   Dismissed
21 Oct, 2024 In the matter of Department of State Tax vs. Siddheshwar Industries Pvt. Ltd. & Anr. [Civil Appeal Diary No(s).38283-2024]   Allowed
14 Oct, 2024 In the matter of Committee of Creditors of KSK Mahanadi Appellant Power Company Limited vs. Uttar Pradesh Power Corporation Limited and Others [Civil Appeal No 11086 of 2024]   Allowed

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.