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NCLAT: Cannot Withhold Income Tax Refund Received by Bank During CIRP In CD's Account - (11 Jul 2025)

INSOLVENCY

NCLAT New Delhi bench has held that during the Corporate Insolvency Resolution Process, Income Tax Refund received by the bank in the corporate debtor's account cannot be withheld.

Tags : NCLAT NEW DELHI   INCOME TAX REFUND   CORPORATE DEBTOR  

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