INSOLVENCY - I-T Department, Other Tax Agencies can Initiate Insolvency: NCLAT - (22 Mar 2019)
INSOLVENCY
National Company Law Appellate Tribunal (NCLAT) has held that Income Tax department of central government and other local authorities “who are entitled for dues arising out of existing law” can initiate corporate insolvency resolution process against such companies who owe them the dues.
Tags : NCLAT INCOME TAX DEPARTMENT INSOLVENCY
Share : 
|