Insolvency Adjudication in India: Speed vs Justice | Shreesha Merla on NCLAT & IBC Reforms Editor 1 month ago Click to share on Facebook (Opens in new window) Facebook Click to share on X (Opens in new window) X Click to share on LinkedIn (Opens in new window) LinkedIn Click to share on WhatsApp (Opens in new window) WhatsApp Click to share on Telegram (Opens in new window) Telegram More Click to print (Opens in new window) Print Click to email a link to a friend (Opens in new window) Email Click to share on Reddit (Opens in new window) Reddit Money advanced for clearing land title is an investment, not financial debt under Section 5(8) of the IBC: NCLATDateSeptember 11, 2024In relation toCase BriefsLimitation period for appeals starts from date of Rectification Order when merged with Original Order: NCLATDateNovember 20, 2023In relation toCase BriefsNCLAT| Using provisions of IBC for revival of TDS amounts is a misuse of IBC; NCLAT holds defaults over non-payment of TDS is not a ground for initiation of CIRPDateJune 9, 2022In relation toCase Briefs
