Citation Codes Equivalent Citations citation codes Case Number 47,76,78/2017 Disposition remanded Judges Justice S.J. Mukhopadhaya (Chairperson) Mr. Balvinder Singh Member (Technical) Acts LAND ACQUISITION ACT 1894 REPRESENTATION OF THE PEOPLE ACT COMPANIES ACT 1956 SECTION 408 COMPANIES ACT 2013 COMPANIES ACT 2013 LAND ACQUISITION ACT SECTION 3 LIMITATION ACT 1963 SECTION 6 GENERAL CLAUSES ACT 1897 SECTION 433 COMPANIES ACT 2013 LIMITATION ACT 1963 SECTION 433 COMPANIES ACT SECTION 424 COMPANIES ACT 2013 sub-section (4) of section 13, section 9 of the 'I&B Code'. 42. Like, Sections 7 and 8 47, 76 and 78 of 2017 59. From Article 137 of the Limitation Act, 1963, provisions of Sections 4 to 24 of the Limitation Act Financial Institutions Act, 1993' sub-section (4) of Section 7 and sub-section (4) of Section 10 Section 7 or Section 9 Insolvency Act, 1909', sub-section (9) of Section 13, sub-section (6) of Section 60 Section 7 or Section 9 or Section 10 Presidency Towns Insolvency Act 1909, and the Provincial Insolvency Act 1920 Rent) Control Act, 1965. 30. Insolvency Act, 1920' under Section 78 sub- section (1) of Section 5 sub- section (5) of Section 9 of the 'I&B Code. 47, 76 and 78 of 2017 (b) In sub-section (4), Section 251 of the 'I&B Code' the SARFAESI Act Section 101 of the 'Presidency-Towns Insolvency Act, 1909' or sub-section (1) of Section 78 of the 'Provincial Insolvency Act, 1920' whereunder provisions of Sections 5 and 12 of the 'Indian Limitation Act, 1908' Act, sub-section (1) and sub- section (4) of Section 1 provisions of sections 5 and 1.2 of the Indian Limitation Act, 1908 (9 of 1908), sub-section (5) of Section 9 of the 'l&B Code. Section 101A of the 'Presidency-Towns Insolvency Act, 1909' and sub-section (2) of Section 78 of the 'Provincial Insolvency Act, 1920' sub-section (5) of Section 60 47, 76 and 78 of 2017 28. Limitation Act, 1963 52. Section 36 of the SARFAESI Act sub-section (5) of Section 9 sub-section (1) of Section 8 provisions of the Limitation Act, 1963 (36 of 1963), Insolvency Act, 1909' and the 'Provincial Insolvency Act, 1920' sub-section (1) of Section 9 Sections 4 to 24 of the Limitation Act 1963, Financial Institutions Act, 1993' (hereinafter referred sub-section (11) and (12) of Section 3 clause (b) of sub-section (1) of Section Rent) Control Act, 1965. provisions of Sections 4 to 24 of the Limitation Act, 1963. Sections 424, 425, 433, 434 and 430 of the Companies Act, 2013, Limitation Act, 1963 (36 of 1963)." However, Section 36 of the SARFAESI Act Security Interest Act, 2002' (hereinafter referred to as "SARFAESI Act"). 49. By Section 249 Sections 4 to 24 of Limitation Act, 1963 sub-section (2) of section 28) Section 24 of the Recovery of Debts and Bankruptcy Act, 1993 and Section 36 of the SARFAESI Act, 2002 See more information ... Smart Summary Please sign up to generate summary. M/s. Speculum Plast Pvt. Ltd. v. PTC Techno Pvt. Ltd.