Allahabad HC Detains Woman IO till 4 PM, Fines her Rs.5K for not Seizing POCSO Accused’s Mobile  ||  Allahabad HC Questions Fake Victim Age Certificates in POCSO Cases; UP Government Drafts Guidelines  ||  Gujarat HC: ‘Self-Negligence’ Bars Compensation to Heirs of Driver Killed at Unmanned Crossing  ||  UK Court of Appeal Dismisses India's Bid to Challenge Arbitration over Andhra Bauxite Project  ||  CCPA Imposes Rs. 1 Lakh Penalty on Britannia Over Misleading ‘100% Whole Wheat Bread’ Claim  ||  Delhi High Court Upholds SEM Notice Asking Neha Bora to Sign Peace Bond Beyond Mere Hearsay  ||  Allahabad High Court: Rape Victims Cannot Be Denied Compensation for Lack of Medical Report  ||  Kerala High Court Quashes Guideline Restricting Production of Arrested Persons After 5 PM  ||  Gujarat High Court Upholds Acquittal of Two in Electric Fence Death of 11-Year-Old  ||  MP High Court Allows Tree Felling for Indore Metro, Orders Phased Cutting under Expert Watch    

SC: 2019 Amendment to Section 31 IBC has Retrospective Operation - (14 Apr 2021)

INSOLVENCY

Supreme Court has held that 2019 amendment to Section 31 of the Insolvency and Bankruptcy Code, 2016 has retrospective operation. The Court has stated that the amendment is clarificatory and declaratory in nature and therefore will be effective from the date on which Insolvency and Bankruptcy Code has come into effect.

Tags : SUPREME COURT   2019 AMENDMENT TO SECTION 31 IBC  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved