NCLT
Case BriefsTribunals/Commissions/Regulatory Bodies

That various stakeholders are to be considered by the Resolution Professional under the relevant provisions of IBC andin accordance with law, and the same should be placed before the CoC for approval. Thus, the resolution plan was sent back for approval by the Committee of Creditors.

Experts CornerKhaitan & Co

by Jeevan Ballav Panda†, Meher Tandon††, and Dhriti Mehta†††
Cite as: 2022 SCC OnLine Blog Exp 44

Income Tax Appellate Tribunal
Case BriefsTribunals/Commissions/Regulatory Bodies

Income Tax Appellate Tribunal (ITAT), New Delhi: The Coram of Pradip Kumar Kedia (Accountant Member) and Narender Kumar Choudhry (Judicial Member) allowed

Case BriefsSupreme Court

Supreme Court: The bench of Ajay Rastogi and Abhay S. Oka, JJ has held that any default or delay in the payment

Case BriefsHigh Courts

Sikkim High Court: Meenakshi Madan Rai, J., decided on a petition wherein the petitioner body established under the Sikkim Municipalities Act, 2007,

Case BriefsSupreme Court

Supreme Court: The bench of UU Lalit and Ajay Rastogi, JJ has referred the question as to whether there would be a

Case BriefsSupreme Court

Supreme Court: In a case where a company provided trained and efficient security guards to clients, claimed that security guards were the employees of the client, the

Legislation UpdatesRules & Regulations

Union Ministry of Labour and Employment has notified the draft rules under the Code on Social Security, 2020 on 13.11.2020 inviting objections

Legislation UpdatesStatutes/Bills/Ordinances

The Code on Social Security, 2020 received Presidential Assent on 28-09-2020. The Code on Social Security, 2020 Second National Commission on Labour,

Hot Off The PressNews

EPFO released  Rs  868 crore pension along with Rs 105 crore arrear on account of restoration of commuted value of pension. On

Business NewsHot Off The PressNews

Background: Amidst the Corona crisis, PM announced  a special economic package with a new resolution. This economic package will serve as an

Legislation UpdatesNotifications

Union Ministry of Labour and Employment has issued notification GSR 225(E) amending EPF Scheme 1952 to allow withdrawal of non-refundable advance by

Business NewsNews

As reported by media, Employees’ Provident Fund Organisation (EPFO) will pay interest at the rate of 8.5 per cent for the current

Hot Off The PressNews

As reported by money control, Ministry of Labour and Employment has recommended reducing the contribution made by employees towards the Employees’ Provident Fund

Hot Off The PressNews

The subscribers of Employees Provident Fund Organisation (EPFO) who resign from their service can now withdraw 75% of their total provident fund