Supreme Court Awards Rs. 6 Lakh to Man Acquitted After 6 Years, Faults UP Police Probe  ||  Supreme Court: High Courts Can Restore Power on 50% Deposit in Arbitrary Theft Assessments  ||  Supreme Court: Cooperative Society Cannot Deny RTI Records as Personal if Registrar Can Access Them  ||  SC: CoC Cannot Withdraw Approved Resolution Plan Over Improved Corporate Debtor Finances  ||  Delhi High Court: 24-Week Limit Alone Cannot Restrict Medical Termination of Pregnancy  ||  Allahabad High Court Rejects Challenge to 18% GST on Online Legal Database Services  ||  Madras High Court: FIR Registration Does Not Decide Guilt; Prior Hearing of Accused Not Required  ||  Kerala High Court Orders Speedy Prosecution Sanction Process in Sabarimala Gold Theft Case  ||  Allahabad HC: Missing RT-PCR Report Cannot Bar COVID-19 Compensation if Records Confirm Infection  ||  MP High Court Directs Indore Police to Deploy Volunteers for Reporting Noise Pollution Violations    

NCLAT: Under IBC there is No Provision Mandating RP to Share Valuation Report - (09 May 2025)

INSOLVENCY

NCLAT New Delhi bench has held that under the Insolvency and Bankruptcy Code, 2016 there is no provision that makes it mandatory for the Resolution Professional to share the valuation report with the suspended management of the Corporate Debtor.

Tags : NCLAT NEW DELHI   CORPORATE DEBTOR   RESOLUTION PROFESSIONAL  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved