Housing Development Finance Corporation Ltd And Others Vs RHC Holding Private Ltd And Others

National Company Law Appellate Tribunal New Delhi 10 Jul 2019 Company Appeal (AT) (Insolvency) No. 26 Of 2019 (2019) 07 NCLAT CK 0013
Bench: Division Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Company Appeal (AT) (Insolvency) No. 26 Of 2019

Hon'ble Bench

S.J. Mukhopadhaya, J; A.I.S. Cheema, J

Advocates

Amit Singh Chadha, Amrita Singh, Srishti Govil, Aditya Dewan

Final Decision

Dismissed

Acts Referred
  • Insolvency And Bankruptcy Code, 2016 - Section 3, 3(7), 3(8), 3(16), 3(16)(a), 3(16)(b), 3(16)(c), 3(16)(d), 3(16)(e), 3(16)(f), 3(16)(g), 3(16)(h), 3(16)(i), 3(17), 7, 9
  • Reserve Bank Of India Act, 1934 - Section 45IA, 45I(c), 45I(f)
  • Companies Act, 2013 - Section 2(20)
  • Limited Liability Partnership Act, 2008 - Section 2(1)
  • Banking Regulation Act, 1949 - Section 5, 5(da)
  • Hire Purchase Act, 1972 - Section 2
  • Industrial Development Bank Of India Act, 1964 - Section 2c(i), 2c(ii), 2c(iii), 2c(iv), 2c(v), 2c(vi), 2c(vii), 2c(viii), 2c(ix), 2c(x), 2c(xi), 2c(xii), 2c(xiii), 2c(xiv), 2c(xv), 2c(xvi), 2c(xvii), 2c(viii)

Judgement Text

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