“Tribhuvan” Sahkari University Bill Introduced in Lok Sabha  ||  All HC: It’s Known that Students in UP are Suffering Due to Non-Availability of Principal & Teachers  ||  J&K HC: Object Underlying Law of Limitation is Based on “Interest Reipublicae Up Sit Finis Litium”  ||  Delhi HC: Fees Paid by ‘Remfry & Sagar’ to Acquire Goodwill is Expense Deductible u/s 37 of IT Act  ||  Bombay High Court Orders GMCC’s Meters Not to be Sold in Market till Further Orders  ||  Cal. HC: Once Funds of PF are Transferred to Statutory Fund, Employees Can’t Claim a Separate Share  ||  SC Dismissed Public Interest Litigation Challenging Validity of Dowry Prohibition Act, 1961  ||  SC: Denying the Facility of Scribe or Compensatory Time Constitutes Discrimination  ||  Supreme Court: CAQM to Hold Meeting on Proposed Action on Stubble Burning  ||  SC Asks about Union’s Purpose of Detaining Illegal Bangladeshi Immigrants Indefinitely    

NCLAT: Corporate Debtor’s Last Payment within Limitation Period Amounts to Acknowledgement - (06 Jan 2025)

INSOLVENCY

NCLAT New Delhi bench has held that Corporate Debtor’s act of making last payment within the limitation period amounts to acknowledgement under Section 19 of the Limitation Act, 1963.

Tags : NCLAT NEW DELHI   LIMITATION PERIOD   LAST PAYMENT  

Share :        

Disclaimer | Copyright 2025 - All Rights Reserved