“Section 30(2)(b)”

Section References (mined)Section 30Section 30(2)(b)1 judgments

Judgments citing Section 30(2)(b)

Metrik Infra Projects Private Limited, Bangalore vs. Income Tax Officer, Ward-4(1)(4), Bangalore

In the result, the appeal filed by the assessee is dismissed as infructuous

ITA 125/BANG/2025[2017-18]Status: DisposedITAT Bangalore02 Mar 2026AY 2017-18

Bench: Shri Prashant Maharishi, Vice – & Shri Soundararajan K.Assessment Year : 2017-18

For Appellant: Shri Ravishankar, AdvocateFor Respondent: Shri Subramanian .S, JCIT-DR

Section 142(1)Section 143(2)Section 234Section 37Section 9

Statutory Authorities is NIL in accordance with the liquidation waterfall provided under Section 53 of the Code is NIL. Accordingly, the requirement of Section 30(2)(b) of the Code to pay at least liquidation value to Operational Creditors does not apply in this case. Further, Clause