Directorate Of Enforcement Vs Manoj Kumar Agarwal And Ors.
Judgement Snapshot
Case Number
Company Appeal (AT) (Insolvency) No. 575, 576 Of 2019
Hon'ble Bench
A.I.S. Cheema, J; Dr. Alok Srivastava, Member (Technical)
Advocates
Zoheb Hossain, Nitesh Rana (SPP), Ali Khan, Agni Sen, Aslam Khan, Abhijeet Sinha, Rajendra Beniwal, Kumar Sumit, Chirag Gupta, Arijit Mazumdar, Shambo Nandy, Manoj Kumar Agarwal, Udita Singh, Siddharth Chechani
Final Decision
Dismissed
Acts Referred
Insolvency And Bankruptcy Board Of India (Insolvency Resolution Process For Corporate Persons) Regulations, 2016 — Regulation 27, 32(a), 32(b), 32(c), 32(d), 32(e), 32(f), 35, 36, 36(h), 40A#Insolvency And Bankruptcy Board Of India (Liquidation Process) Regulations, 2016 — Regulation 9, 32A, 34, 35, 47#Constitution Of India, 1950 — Article 14, 19(1)(g), 21, 32, 50, 323-B, 233(2), 226#Insolvency And Bankruptcy Code, 2016 — Section 3(27), 4, 5(20), 5(21), 7, 8(2), 9, 10, 11, 12A, 14, 14(1)(a), 14(1)(b), 17, 18, 18(1)(f), 18(f)(vi), 20, 20(1), 23, 25, 25(1), 25(2)(b), 29A, 31, 32A, 34(2), 35(1)(b), 60(2), 60(4), 60(5), 60(5)(c), 63, 179, 238#Prevention Of Corruption Act, 1988 — Section 13(1)(d), 13(2)#Indian Penal Code, 1860 — Section 120B, 193, 228, 420, 467, 468, 471#Prevention Of Money-Laundering Act, 2002 — Section 2(u), 5, 5(1), 6, 8, 8(3), 8(4), 8(5), 8(6), 8(7), 9, 11, 26, 41, 42, 47, 58B(5), 58B(6), 58B(7), 60(2A), 71#Income Tax Act, 1961 — Section 260A#Limited Liability Partnership Act, 2008 — Section 2(j)#Companies Act, 2013 — Section 2(60)#Code Of Criminal Procedure, 1973 — Section 44, 45, 46#Negotiable Instruments Act, 1881 — Section 138
