National Company Law Appellate Tribunal
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NCLAT upheld appellant’s classification as a Financial Institution and it’s liability to pay Liquidation Costs.

National Company Law Appellate Tribunal
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NCLAT stated that since the IBC overrides the SARFAESI Act, the Liquidator ought not to prefer a petition, based on the SARFAESI Act, and therefore Liquidator’s decision to classify the appellant as an unsecured financial creditor was illegal and invalid.

national company law appellate tribunal
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“The ‘Bank Guarantee’ is a ‘contract of Guarantee’ provided/furnished by the Bank, the “surety”, to perform the ‘promise’, or ‘discharge’ the liability, of the third person, being the Corporate Debtor herein, in case of his ‘default’.”

national company law appellate tribunal
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In a matter concerning advancement of ₹360 crore loan by Hewlett Packard Enterprise India in violation of Section185 which only permit granting of loan for repayment of the loan and not for any other reason, the NCLT imposed ₹ 10 Lakh compounding fees.

national company law appellate tribunal
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NCLAT held that during the moratorium period under Section 14 of IBC, Customs Authorities are authorized to utilize Bank Guarantees and Fixed Deposits furnished against Zero Import Duty.

national company law appellate tribunal
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The NCLAT held that the appellant has no Locus Standi to make claim for any unpaid Fees/Costs from the members of the CoCs, as he is neither the RP in the project nor is connected with another project.

national company law appellate tribunal
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“The Proceedings under the IBC, 2016, are summary in character and a trial is not conducted, like that of ‘Civil’ matter, before the ‘Competent Civil Court’.”

national company law appellate tribunal
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NCLAT held that an application preferred under Section 9 of the IBC for implementation of an Arbitral Award is not maintainable.

national company law appellate tribunal
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While dismissing the present appeal, the NCLAT held that appellant’s prayer pertaining to admission of the claim cannot be acceded to in the ‘eye of Law’.

Op EdsOP. ED.

by M. Venugopal, B.A. (Eng. Litt.) M.L.