Supreme Court of India Judgements

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Category: I B C

I B C

Insolvency and Bankruptcy Code, 2016 – Section 5(7) – “financial creditor” – The appeals challenge judgments related to the status of certain creditors of M/s. Mount Shivalik Industries Limited under the Insolvency and Bankruptcy Code, 2016 (IBC) – The primary issue is whether the respondents are financial creditors or operational creditors within the meaning of the IBC – The appellants argue that the respondents are operational creditors, as the agreements indicate services rendered to promote the corporate debtor’s products – The respondents contend that the agreements were a means to raise finance, making them financial creditors due to the interest-bearing security deposits – The Court upheld the NCLAT’s decision, recognizing the respondents as financial creditors based on the commercial effect of the transactions – The Court examined the true nature of the transactions and found that the arrangements had the commercial effect of borrowing, satisfying the criteria for financial debt under the IBC – The Court applied the definition of financial debt and operational debt from the IBC, emphasizing the disbursal against the consideration for the time value of money – The appeals were dismissed, confirming the respondents’ status as financial creditors and allowing the resolution process to continue accordingly – The Court’s detailed analysis affirmed the NCLAT’s interpretation of the IBC provisions.

Apr 28, 2024 sclaw

2024 INSC 340 SUPREME COURT OF INDIA DIVISION BENCH GLOBAL CREDIT CAPITAL LIMITED AND ANOTHER — Appellant Vs. SACH MARKETING PVT. LTD. AND ANOTHER — Respondent ( Before : Abhay…

I B C

Insolvency and Bankruptcy Code, 2016 – Section 236 – Criminal Procedure Code, 1973 (CrPC) – Sections 190, 193 and 200 – The appeal challenges a High Court judgment regarding a complaint filed by the Insolvency and Bankruptcy Board of India against the Ex-Directors of M/s. SBM Paper Mills Pvt. Ltd. for offences under the Insolvency and Bankruptcy Code, 2016 – The primary issue is whether the Special Court established under Chapter XXVIII of the Companies Act, 2013 has jurisdiction to try offences under the Insolvency and Bankruptcy Code, 2016 – The Insolvency and Bankruptcy Board of India argued that the High Court erred in quashing the proceedings and that offences under the Code should be tried by the Special Court – The respondents contended that the High Court’s judgment was correct and that the Special Court did not have jurisdiction to try the complaint – The Supreme Court allowed the appeal, holding that the Special Court presided by a Sessions Judge or an Additional Sessions Judge has jurisdiction to try the complaint under the Code – The Court reasoned that the reference to the Special Court in Section 236(1) of the Code is a ‘legislation by incorporation’ and not a ‘legislation by reference’, meaning subsequent amendments to the Companies Act do not affect the Code – The Court applied principles from previous judgments to determine that the case is one of ‘legislation by incorporation’ – The Supreme Court set aside the High Court’s judgment and remitted the matter to the High Court for consideration on merits. The judicial opinion emphasizes the importance of legislative intent and the distinction between ‘legislation by incorporation’ and ‘legislation by reference’ in determining jurisdiction.

Apr 27, 2024 sclaw

SUPREME COURT OF INDIA DIVISION BENCH INSOLVENCY AND BANKRUPTCY BOARD OF INDIA — Appellant Vs. SATYANARAYAN BANKATLAL MALU AND OTHERS — Respondent ( Before : B.R. Gavai and Sandeep Mehta,…

I B C

Insolvency and Bankruptcy Code, 2016 – Sections 31(1) and 60 – National Company Law Tribunal Rules, 2016 – Rule 11 – Inherent Powers – Recall of Resolution Plan approval order passed under Sec. 31(1) of IBC – Recall application was maintainable notwithstanding that an appeal lay before the NCLAT against the order of approval passed by the Adjudicating Authority – A Court or a Tribunal, in absence of any provision to the contrary, has inherent power to recall an order to secure the ends of justice and/or to prevent abuse of the process of the Court

Feb 25, 2024 sclaw

SUPREME COURT OF INDIA FULL BENCH GREATER NOIDA INDUSTRIAL DEVELOPMENT AUTHORITY — Appellant Vs. PRABHJIT SINGH SONI AND ANOTHER — Respondent ( Before : Dr. Dhananjaya Y. Chandrachud, CJI., J.…

I B C

Set-off is not permitted under the Insolvency and Bankruptcy Code (IBC) -NCLAT reasoned that the debts between Airtel and Aircel arose from separate transactions and were not connected in a way that would justify set-off – The NCLAT ultimately rejected Airtel’s claim for set-off, finding that it was not permitted under the IBC in the context of Aircel’s corporate insolvency resolution proceedings. This decision reflects the importance of protecting the fairness and efficiency of the insolvency resolution process under the IBC.

Jan 11, 2024 sclaw

SUPREME COURT OF INDIA DIVISION BENCH BHARTI AIRTEL LIMITED AND ANOTHER — Appellant Vs. VIJAYKUMAR V. IYER AND OTHERS — Respondent ( Before : Sanjiv Khanna and S.V.N. Bhatti, JJ.…

I B C

The NCLAT upheld the CoC’s decision to distribute the proceeds on a pro-rata basis and dismissed the appellant’s appeal – Overall, the NCLAT’s decision balanced the interests of the dissenting financial creditor (DBS Bank) with the need for a fair and equitable distribution of proceeds under the resolution plan.

Jan 11, 2024 sclaw

SUPREME COURT OF INDIA DIVISION BENCH DBS BANK LIMITED SINGAPORE — Appellant Vs. RUCHI SOYA INDUSTRIES LIMITED AND ANOTHER — Respondent ( Before : Sanjiv Khanna and S.V.N. Bhatti, JJ.…

I B C

IBC, 2016 – Adjudicating Authority has jurisdiction only under Section 31(2) of the Code, which gives power not to approve only when the Resolution Plan does not meet the requirement laid down under Section 31(1) of the Code, for which a reasoned order is required to be passed – NCLT’s jurisdiction and powers as the Adjudicating Authority under the Code, flow only from the Code and the Regulations thereunder.

Nov 25, 2023 sclaw

SUPREME COURT OF INDIA DIVISION BENCH RAMKRISHNA FORGINGS LIMITED — Appellant Vs. RAVINDRA LOONKAR, RESOLUTION PROFESSIONAL OF ACIL LIMITED AND ANOTHER — Respondent ( Before : Vikram Nath and Ahsanuddin…

Contempt I B C

HELD The affidavit further states that following the practice of the NCLAT, the deponent did not entertain any attempt at mentioning by the counsel and that the order of this Court dated 13 October 2023 was not on the record before the Bench presided by the deponent on 13 October 2023. What the affidavit does not state is that a conscious effort was made by the Bench to prevent the order of this Court being placed on the record despite the fact that the court was apprised of the passing of the order by this Court in the morning session. We censure the conduct of the Member

Nov 7, 2023 sclaw

SUPREME COURT OF INDIA FULL BENCH ORBIT ELECTRICALS PRIVATE LIMITED — Appellant Vs. DEEPAK KISHAN CHHABRIA AND OTHERS ( Before : Dr Dhananjaya Y Chandrachud, CJI., J B Pardiwala and…

I B C

Insolvency and Bankruptcy Code, 2016 – Section 7 – Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 – Section 13(2) – In absence of averments or pleading, after initiation of insolvency proceeding, any promise made to pay the debt cannot be treated to have cured the fault of limitation in a preexisting action – In the event a financial creditor wants to pursue a recovery certificate as a deemed decree, he would get twelve years’ time.

Oct 22, 2023 sclaw

SUPREME COURT OF INDIA DIVISION BENCH TOTTEMPUDI SALALITH — Appellant Vs. STATE BANK OF INDIA AND OTHERS — Respondent ( Before : Aniruddha Bose and Vikram Nath, JJ. ) Civil…

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