Assistant Commissioner CGST & Central Excise, Kadi Division Vs Pradeep Kabra, RP of Cengres Tiles Ltd.

National Company Law Appellate Tribunal New Delhi 23 Jan 2025 Company Appeal (AT) (Insolvency) No. 844 of 2024 (2025) 01 NCLAT CK 0748
Bench: Full Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Company Appeal (AT) (Insolvency) No. 844 of 2024

Hon'ble Bench

Ashok Bhushan, Chairperson; Barun Mitra, Member (T); Arun Baroka, Member (T)

Advocates

Anushree Narain, Anks Kumar, Ravi Raghunath, Aditya Sharan

Final Decision

Dismissed

Acts Referred
  • Insolvency and Bankruptcy Code 2016 - Section 33, 53
  • Companies Act 2013 - Section 529A
  • Gujarat Value Added Tax Act, 2003 - Section 48
  • Central Excise Act, 1944 - Section 11E

Judgement Text

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Case Metadata
  • Ck Citation: (2025) 01 NCLAT CK 0748
  • Coram: Ashok Bhushan, Chairperson; Barun Mitra, Member (T); Arun Baroka, Member (T)
  • Bench: Full Bench
  • Advocates: Anushree Narain, Anks Kumar, Ravi Raghunath, Aditya Sharan
  • Result: Dismissed
Referenced Acts & Sections
  • Insolvency and Bankruptcy Code 2016 - Section 33, 53
  • Companies Act 2013 - Section 529A
  • Gujarat Value Added Tax Act, 2003 - Section 48
  • Central Excise Act, 1944 - Section 11E
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