“Section 25(2)(h)”

Section References (mined)Section 25Section 25(2)(h)2 judgments

Judgments citing Section 25(2)(h)

ITO, Ward-8(2), Kolkata vs. M/S. Sarga Hotel Pvt. Ltd., Kolkata

In the result, both the appeals filed by the Revenue are dismissed as infructuous

ITA 665/KOL/2023[2014-15]Status: DisposedITAT Kolkata31 Dec 2025AY 2014-15

Bench: Shri George Mathan & Shri Rakesh Mishra

Code, and appointed Mr. Avishek Gupta as the Interim Resolution Professional ("IRP) in this regard [CP (IB) 302/KB/2021]. The IRP/RP, accordingly, under Section 25(2)(h) of the Code, floated invitation for expression of interest (EOI) for the resolution plan of the Corporate Debtor. Pursuant to the said EOI, Shriram

I.T.O, Ward-8(2), Kolkata vs. M/S. Sarga Hotel Pvt. Ltd., Salt Lake

In the result, both the appeals filed by the Revenue are dismissed

ITA 664/KOL/2023[2013-14]Status: DisposedITAT Kolkata31 Dec 2025AY 2013-14

Bench: Shri George Mathan & Shri Rakesh Mishra

Section 143(3)Section 250