Insolvency and Bankruptcy LawCommercial and Corporate Law
Sham property purchases and round-tripping: NCLAT upholds ₹4.37-crore liability against Linkson International’s suspended directors
Linkson International Ltd. (“Corporate Debtor”) was admitted into CIRP on a petition filed by Punjab National Bank under Section 7 of the Insolvency and Bankruptcy Code, 2016 (“IBC”). The first respondent was appointe...
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