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COMMITTEE OF CREDITORS OF ESSAR STEEL INDIA LIMITED THROUGH AUTHORISED SIGNATORY vs. SATISH KUMAR GUPTA

Judgement Date : 15 Nov 2019

Citation : 2019 Latest Caselaw 1113 SC

Companies Act, 2013
Constitution of India
CrPC Section 468. Bar to taking cognizance after lapse of the period of limitation
Haryana Urban (Control of Rent and Eviction) Act, 1973
Indian Contract Act, 1872
Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016
Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016
IPC Section 465. Punishment for forgery
Recovery of Debts Due to Banks and Financial Institutions Act, 1993

K.S. Paripoornan Vs. State of Kerala [1994] INSC 469 (12 September 1994)
State of Travancore-Cochin & Ors Vs. The Bombay Co. Ltd. [1952] INSC 42 (16 October 1952)

Headnote :

CRUCIALThe resolution plan sanctioned by the Committee of Creditors - NCALT cannot infringe upon the business decisions made by the Committee of Creditors - The Adjudicating Authority is not permitted to interfere with the merits of the commercial decisions made by the Committee of Creditors.A. Unde...

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