A Decade of IBC: Impact, Behavioural Shifts, and Emerging Structural Concerns Editor 2 months ago Share on Facebook (Opens in new window) Facebook Share on X (Opens in new window) X Share on LinkedIn (Opens in new window) LinkedIn Share on WhatsApp (Opens in new window) WhatsApp Share on Telegram (Opens in new window) Telegram More Print (Opens in new window) Print Email a link to a friend (Opens in new window) Email Share on Reddit (Opens in new window) Reddit Whether Adjudicating Authority is competent to pass order under Section 66 of IBC during subsistence of moratorium under Section 14 of IBC? NCLAT answersDateOctober 12, 2022In relation toCase BriefsIBC prevails over Customs Act once moratorium is imposed; CBIC has limited jurisdiction, cannot initiate recovery of dues: Supreme Court DateAugust 29, 2022In relation toCase BriefsNothing inconsistent in Arbitration Act as against Sections 7 to 9 of IBC Code: Bombay High CourtDateJune 20, 2023In relation toCase Briefs
