Report No. 60
10.13. Debts other than taxes.-
The question whether the priority applies to debts other than taxes has been the subject-matter of some controversy1 amongst the High Courts. The Bombay High Court has answered it in the affirmative2, while the Calcutta High Court has taken a different view.3
1. See Union of India v. Official Assignee, (1970) 73 Born LR 623 (628, 632).
2. See Union of India v. Official Assignee, (1970) 73 Born LR 623 (628, 632).
3. Murli v. Asoomul & Co., AIR 1955 Cal 423.
Back
