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NCLAT: Penalty Can Only be Under IBC Code and Not Companies Act Before Adjudicating Authority - (22 Feb 2022)

INSOLVENCY

National Company Appellate Law Tribunal has held that when proceedings before the Adjudicating Authority are being carried out under the Insolvency and Bankruptcy Code, 2016, penalty can only be imposed under the Code and not under the Companies Act, 2013.

Tags : NATIONAL COMPANY APPELLATE LAW TRIBUNAL   PROCEEDINGS BEFORE ADJUDICATING AUTHORITY  

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