Text Highlighter

Bookmark

PDF

Share

Report a problem
AMICUS AI
Citation Codes
Equivalent Citations
citation codes
Case Number
Advocates
Acts
  • Registration N0. IBBI/IPAeOOI/IP*POOO71/2017*18/10157 to act as Interim Insolvency Resolution Professional under Section l3(l)[b) of the IB Code, 22.
  • Registration N0. IBBI/IPA-OOl/IILPOOO71 /2017,1 8/ 10157 to act as IRP under Section 13(1)(b) of the IB Code
  • SECTION 7 INSOLVENCY AND BANKRUPTCY CODE 2016
  • Demand Notices u/s. 13(2) of the SARFAESI Act,2002
  • provisions of Section 14(l] of IB Code
  • COMPANIES ACT 1956
  • Section 13(2) of the SARFAESI Act
Are you a practicing lawyer?
Enhance your digital presence and reach by creating a Casemine profile.
Upload pleading to use the new AI search
Click here to upload
Cites
Cited by
Citation Codes
Equivalent Citations
citation codes
Case Number
Advocates
Acts
  • Registration N0. IBBI/IPAeOOI/IP*POOO71/2017*18/10157 to act as Interim Insolvency Resolution Professional under Section l3(l)[b) of the IB Code, 22.
  • Registration N0. IBBI/IPA-OOl/IILPOOO71 /2017,1 8/ 10157 to act as IRP under Section 13(1)(b) of the IB Code
  • SECTION 7 INSOLVENCY AND BANKRUPTCY CODE 2016
  • Demand Notices u/s. 13(2) of the SARFAESI Act,2002
  • provisions of Section 14(l] of IB Code
  • COMPANIES ACT 1956
  • Section 13(2) of the SARFAESI Act
See more information ...
Smart Summary

    Bank of India v. Raghukul Cottex & Processing Pvt Ltd

    Use AI to get other relevant cases.
    Try AI Pro free for 7 days Upgrade to AI Pro

    Comments

    Bank of India v. Raghukul Cottex & Processing Pvt Ltd
    (Dec 18, 2020)