SICGIL India Ltd. & Ors Vs IFB Agro Industries Limited

National Company Law Appellate Tribunal New Delhi 6 Dec 2018 Company Appeal (AT) No. 240 Of 2017 (2018) 12 NCLAT CK 0040
Bench: Division Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Company Appeal (AT) No. 240 Of 2017

Hon'ble Bench

Sudhansu Jyoti Mukhopadhaya, J; Bansi Lal Bhat, J

Advocates

Amit Sibal, Dhruv Dewan, Arjun Sharma, Reena Choudhary, Yashna Mehta, Bodhisatta Biswas, Rahul Kumar, Vinay, S.N. Mukherjee, Arun Kathpalia, Ratnanko Banerjee, Soumya Roy Chowdhury, Krishnendu Datta, Iram Hassan, Rook Ray, Gaurav Gupta, P. Johri, Debanjan Mandal, Kumarjit Banerjee

Final Decision

Allowed

Acts Referred
  • Companies Act, 1956 - Section 10E(1), 111(5), 111(7), 111(9), 111(10), 111(12), 111A, 111A(3), 111A(14)
  • Companies Act, 2013 - Section 59, 59(3), 59(4), 434(1)(a)
  • Securities And Exchange Board Of India (Prohibition Of Insider Trading) Regulations, 1992 - Regulation 13, 13(1), 13(3), 13(4) 13(6)
  • Securities And Exchange Board Of India (Substantial Acquisition Of Shares And Takeovers) Regulations, 1997 - Regulation 7, 7(1)
  • Securities And Exchange Board Of India, (Substantial Acquisition Of Shares & Takeover) Regulations, 2011 - Regulation 7

Judgement Text

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Case Metadata
  • Ck Citation: (2018) 12 NCLAT CK 0040
  • Coram: Sudhansu Jyoti Mukhopadhaya, J; Bansi Lal Bhat, J
  • Bench: Division Bench
  • Advocates: Amit Sibal, Dhruv Dewan, Arjun Sharma, Reena Choudhary, Yashna Mehta, Bodhisatta Biswas, Rahul Kumar, Vinay, S.N. Mukherjee, Arun Kathpalia, Ratnanko Banerjee, Soumya Roy Chowdhury, Krishnendu Datta, Iram Hassan, Rook Ray, Gaurav Gupta, P. Johri, Debanjan Mandal, Kumarjit Banerjee
  • Result: Allowed
Referenced Acts & Sections
  • Companies Act, 1956 - Section 10E(1), 111(5), 111(7), 111(9), 111(10), 111(12), 111A, 111A(3), 111A(14)
  • Companies Act, 2013 - Section 59, 59(3), 59(4), 434(1)(a)
  • Securities And Exchange Board Of India (Prohibition Of Insider Trading) Regulations, 1992 - Regulation 13, 13(1), 13(3), 13(4) 13(6)
  • Securities And Exchange Board Of India (Substantial Acquisition Of Shares And Takeovers) Regulations, 1997 - Regulation 7, 7(1)
  • Securities And Exchange Board Of India, (Substantial Acquisition Of Shares & Takeover) Regulations, 2011 - Regulation 7
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