Introduction: The Insolvency and Bankruptcy Code though provides for faster and definitive resolution to deal with distressed or failed businesses compare to erstwhile Sick Industrial and Companies Act, 1985 and the Companies Act, 1956 (now stands repealed), it does not address potential tax issues that may arise as a result of resolution plan*. (Rekha Bagry, Neelu Jalan, ‘Insolvency and the Tax Conundrum’, Tax Guru)  In other words, the transactions undertaken as a part of the resolution process under Insolvency and Bankruptcy Code, 2016 could result in taxes, and it may derange the deal financials, thus making the resolution process less efficient and effective. (Vishal Agarwal, Yashesh Asher, Sohail Manjiramani, ‘The Insolvency Code: Will Tax be a Problem’).

To know and understand these intricacies and bring ease to business, Symbiosis Law School, NOIDA in collaboration with Vaish Associates Advocates has organised Seminar on Insolvency and Bankruptcy Code, 2016 and Tax Implications upon Insolvency on July 28, 2018.

Resource Person: Ms. Kavita Jha, Partner, Vaish Associates, Advocates

Ms. Kavita Jha is a senior member of the Tax Group and has and has been associated with the Firm since 2003 when she moved her practice from the High Court of Calcutta to the High Court of Delhi. She has also been an Advocate-on-Record in the Supreme Court of India since June 2007 and specializes in tax litigation: income tax, VAT and sales tax as well as criminal law and arbitration.

Ms. Kavita has been an empanelled Advocate before the Supreme Court for the Union of India, the State of Maharashtra and other government agencies, in which capacity she has handled a multitude of tax, civil and criminal matters. She has also handled arbitration matters for various joint ventures and domestic companies in the energy and infrastructure sectors. She has also successfully facilitated dispute resolution through conciliation for other clients. Ms. Jha has also been appointed as Sole Arbitrator by Justice Dr. S. Muralidhar of the Delhi High Court in a dispute arising out of a property development agreement.

Ms. Kavita has participated in various legal seminars, workshops/seminars, conferences and lectures of national and inter-national repute on, inter alia, International Tax – International Fiscal Association, Arbitration and Alternate Dispute Resolution, Adoption law, Muslim Personal Law and Refugee Law. She has also been visiting Faculty in IMT, Ghaziabad for Corporate and Business Law in Calcutta and Delhi as well as honorary visiting Faculty in Symbiosis Law School, NOIDA.

Date & Time July 28, 2018: 09:00am – 12:00 noon

Venue: Seminar Hall, Third Floor, Academic Block, Symbiosis Law School, NOIDA

Contact Persons:

Dr. Meenakshi Kaul, Assistant Professor & Head, Training & Placement

Mr. Siddharth Kanojia, Assistant Professor & Head – Placement, Training and Placement

Ms. Pallavi Mishra, Assistant Professor & Head – Internship, Training and Placement

Email: hr@symlaw.edu.in

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