Citation Codes Equivalent Citations citation codes Case Number IA348of2020inCP(IB)39&40of2017 Attorney(S) Acts SECTION 2 COMPANIES ACT 2013 SECTION 430 COMPANIES ACT 2013 COMPANIES ACT 1956 ELECTRICITY SUPPLY ACT 1948 SECTION 392 COMPANIES ACT 1956 ARTICLE 142 CONSTITUTION OF INDIA SECTION 425 COMPANIES ACT 2013 SECTION 446 COMPANIES ACT 1956 COMPANIES ACT 2013 SECTION 60 INSOLVENCY AND BANKRUPTCY CODE 2016 ELECTRICITY ACT 2003 ARTICLE 32 A CONSTITUTION OF INDIA SECTION 424 COMPANIES ACT 2013 SECTION 180 COMPANIES ACT 2013 provisions of Section 63, 64(2) Section 14 of the Code provisions of Section 31(1) of the CODE provisions of Section 33(3) of Lhe CODE provisions oi Section 397 / 398 of the Companies Act, 1956 Section 28(l)(a] Transfer of Property Act. 1882: Sales of Goods Act. 1930; Specic Relief Act, 1963. Indian Contract Act, 1872 provisions of Section 33(3) of the CODE provisions of Section 33(3) r.w, 33(4) Order 2 Rule 2 Section 30(2) of the Code. Section l4(l)(d) and Regulation 31(d) Section 31(1) OF THE CODE Section 33(3) and 33(4) r.w Section 60(5)(c) of the CODE Section 33 (3] of the Insolvency and Bankruptcy Code. 2016 (the Code) provisions of Section 244 oi the Companies Act. 2013 SubSection (4) and Sub Section (2) Section 33(3) of the Code, Section 59 of the Companies Act, 2013 r.w Section 72 of the Companies Act, 2013 40ml! provisions of Section 60(5](c] Section 31 of the CODE Section 7 or Section 9 applications provisions of Section 52(6) of the CODE provision oi Section 30(2)(a] of CODE provisions of Section 30(2) of the CODE Section l7[2)[b), Interim Resolution Professional provisions of Section 14(1)(d) of the Code Section 33(3) of me Code provisions of Section 14(2A) Section 5(13) of the Code. provisions i.e. Section 33(3) & Regulation 39(9) provisions of Section 30(2)(a) of the CODE Section 31(1) of the CODE. Section 53 Section 23(1) of the CODE Section 195 and Chapter XXVI of the Code q Criminal Procedure. 1973 (2 Qf1974). Section 241 and 242 Companies Act, 2013 provisions of Section 17. 18 and 20 of the CODE Clause 4.6.1 {a} of REP, Payment of the Insolvency Sec Section30(2)(a)0fCode. Resolution Civil Court. Provisions of Section 63. 64(2) and 231 of CODE Section 60(5)[c) of the CODE provisions of Section 5(1) of the CODE Resolution Plan provisions of Section 30(2) and Section 31 Section 33(1) and 33(2) of the CODE Section 33(3) / 33(4) read with Section 60(5](c) provisions of Section 33(3) 81 33(4) of the CODE as such: 33. Initiation Qfliquidation. (3) Section 9 of Code of Civil Procedure, 1908, Section 5(14] of the CODE Insolvency Resolution Section l 1 ofthe Code QfCiuil Procedure, 1908). Section 33(4) of CODE provisions of the CODE r.w. Section 60 of the CODE provisions of Section 892 of the Companies Act provisions Oj Sections 123 and 124 ofthe Indian Evidence Act. 1872 (1 of 1872) fact, Section 53(l)(a) Section 392(2] of the Companies Act, 1956. provisions of Section 31(1) and 33(3) Section 30(2) of CODE r.w. Regulations 36A, 365, 87 and 38 Section 9 of the Code of Civil Procedure. 1908 Section 241/242 of the Companies Act, 20134 Section 5(15) of CODE Section 31 ofthe 1&8 Code Section 28(1)(i] of the CODE provision of Section 18(1](c] provisions of Section 60(1) of the Code. Section 25(2)[h] of the CODE Section 33(3) of the Code and Regulation 39(9) Section 28(1)[b). provisions of Section 53 of the CODE and regulation 38 Companies Act, 2013 and NCLT Rules. 2016 Section 241 and 242 of the Companies Act. 2013 provisions of Section 12 of the CODE Industrial Companies [Special Pravswns) Act 1985, Section 33(3) of the CODE, provisions of Section 74(3) of the CODE Section 14 of the IE Code Section 5(13) (g) of the CODE Financial Institutions Act. 1993, Section 31 of I 8r B CODE sub-clauses (0 (ii) (iii) of clause (b) sub- Section ll). (4) Section 20 of Indian Contract Act. 1872. Section 196 of the Indian Penal Code (45 of 1860). Section 60, Section 63. Section 64(2) and Section 231 Section 7 or a Section 9 Application provisions of Section 9 of the Code of Civil Procedure, 1908 provisions of the CODE / Companies Act, 2013 Section 33(4) of the CODE See more information ... Smart Summary Please sign up to generate summary. JUDGMENT Satish Kumar Gupta RP of Essar Steel India Ltd v. SREI Infrastructure Finance Ltd & Ors