Kiran Shah RP of KSL and Industries Limited Vs Enforcement Directorate Kolkata

National Company Law Appellate Tribunal New Delhi 3 Jan 2022 Company Appeal (At)(Insolvency) No.817 Of 2021 (2022) 01 NCLAT CK 0001
Bench: Full Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Company Appeal (At)(Insolvency) No.817 Of 2021

Hon'ble Bench

M. Venugopal, Member (J); V.P. Singh, Member (T); Dr. Ashok Kumar Mishra, Member (T)

Final Decision

Dismissed

Acts Referred
  • Constitution of India, 1950 - Article 14, 19, 21, 133, 136, 141, 226, 226(1), 300A
  • Insolvency and Bankruptcy Code, 2016 - Section 14, 14(1), 18, 18(1)(f), 25, 29A, 30, 30(3), 31, 32, 32(1), 32A, 32A(1), 32A(2), 32A(3), 60, 60(2), 60(4), 60(5), 63, 65, 238
  • Companies Act, 2013 - Section 430
  • Prevention of Money Laundering Act, 2002 - Section 2(1)(u), 5, 5(1), 5(5), 6, 8A, 8(1), 8(2), 8(3), 17, 18, 26, 41, 42
  • National Company Law Tribunal Rules, 2016 - Rule 11
  • Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 - Section 13(4)
  • Code of Civil Procedur, 1908 - Section 9
  • Indian Penal Code, 1860 - Section 120B, 420
  • Prevention of Corruption Act, 1988 - Section 13(1), 13(2)

Judgement Text

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Case Metadata
  • Ck Citation: (2022) 01 NCLAT CK 0001
  • Coram: M. Venugopal, Member (J); V.P. Singh, Member (T); Dr. Ashok Kumar Mishra, Member (T)
  • Bench: Full Bench
  • Result: Dismissed
Referenced Acts & Sections
  • Constitution of India, 1950 - Article 14, 19, 21, 133, 136, 141, 226, 226(1), 300A
  • Insolvency and Bankruptcy Code, 2016 - Section 14, 14(1), 18, 18(1)(f), 25, 29A, 30, 30(3), 31, 32, 32(1), 32A, 32A(1), 32A(2), 32A(3), 60, 60(2), 60(4), 60(5), 63, 65, 238
  • Companies Act, 2013 - Section 430
  • Prevention of Money Laundering Act, 2002 - Section 2(1)(u), 5, 5(1), 5(5), 6, 8A, 8(1), 8(2), 8(3), 17, 18, 26, 41, 42
  • National Company Law Tribunal Rules, 2016 - Rule 11
  • Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 - Section 13(4)
  • Code of Civil Procedur, 1908 - Section 9
  • Indian Penal Code, 1860 - Section 120B, 420
  • Prevention of Corruption Act, 1988 - Section 13(1), 13(2)
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