Bharat Heavy Electricals Ltd. Vs Anil Goel And Others

National Company Law Appellate Tribunal New Delhi 10 Aug 2020 Company Appeal (AT) (Insolvency) No. 22 Of 2020 (2020) 08 NCLAT CK 0017
Bench: Full Bench
Acts Referenced

Judgement Snapshot

Case Number

Company Appeal (AT) (Insolvency) No. 22 Of 2020

Hon'ble Bench

A.I.S. Cheema, J; Anant Bijay Singh, J; Kanthi Narahari Member (T)

Advocates

Punit Dutta Tyagi, Swastika Chakravarti, Guarav Mitra, Nipun Gautam, Kanishk Khetan, Abhijeet Sinha, Kumarjit Banerjee

Acts Referred
  • Insolvency And Bankruptcy Code, 2016 - Section 3(13), 3(30), 3(31), 3(33), 18(1)(a), 18(1)(f), 25(2)(h), 29(A), 35(1)(b), 36, 52, 53, 53(1)(f), 217, 218, 220, 217, 238
  • Sale Of Goods Act, 1930 - Section 48
  • Transfer Of Property Act, 1882 - Section 48, 55(4)(b)
  • Companies Act, 1956 - Section 529, 529(A)
  • Securitisation And Reconstruction Of Financial Assets And Enforcement Of Securities Interest Act, 2002 - Section 34(1), 35
  • Insolvency And Bankruptcy Board Of India (Liquidation Process) Regulations, 2016 - Regulation 21

Judgement Text

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Case Metadata
  • Ck Citation: (2020) 08 NCLAT CK 0017
  • Coram: A.I.S. Cheema, J; Anant Bijay Singh, J; Kanthi Narahari Member (T)
  • Bench: Full Bench
  • Advocates: Punit Dutta Tyagi, Swastika Chakravarti, Guarav Mitra, Nipun Gautam, Kanishk Khetan, Abhijeet Sinha, Kumarjit Banerjee
Referenced Acts & Sections
  • Insolvency And Bankruptcy Code, 2016 - Section 3(13), 3(30), 3(31), 3(33), 18(1)(a), 18(1)(f), 25(2)(h), 29(A), 35(1)(b), 36, 52, 53, 53(1)(f), 217, 218, 220, 217, 238
  • Sale Of Goods Act, 1930 - Section 48
  • Transfer Of Property Act, 1882 - Section 48, 55(4)(b)
  • Companies Act, 1956 - Section 529, 529(A)
  • Securitisation And Reconstruction Of Financial Assets And Enforcement Of Securities Interest Act, 2002 - Section 34(1), 35
  • Insolvency And Bankruptcy Board Of India (Liquidation Process) Regulations, 2016 - Regulation 21
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