valuation Archives

Whether stamp duty payable on sale deed to be calculated as per prevailing market value of property on execution date? Supreme Court answers

“Stamp Act in its application to Uttar Pradesh has been amended by the UP (Stamp Amendment Act 1952) and Article 23 of Schedule IB as applicable to UP.”

Op Eds OP. ED.

Valuation of Assets under the Code: Holding the Provisions Against the Preamble of the Code

by Puru Varma†

Case Briefs Tribunals/Commissions/Regulatory Bodies

NCLAT upholds Tribunal’s rejection of modification of amalgamation scheme sought by Trinetra Cement, finds no error in valuation report

National Company Law Appellate Tribunal: The appellants who are minority shareholders in Trinetra Cement Limited preferred an appeal against the order of