Indian Kanoon - Search engine for Indian Law

Delhi District Court

Anisha Jain & Anr. vs . Ultra Home Construction on 3 August, 2018

                      IN THE COURT OF SH. PRAYANK NAYAK, MM­02,
                                   KKD/SHD/DELHI. 

R.No. 372/17
PS : Madhu Vihar

03.08.2018

                                 Anisha Jain & Anr. vs. Ultra Home construction


At  4.00 PM.
Present:   None.

1.

By way of this order, I shall dispose of application filed by the accused company for the stay of present  proceedings u/s 138 NI Act. It is stated in the application that by virtue of Section 14 of Insolvency and Bankruptcy Code, 2016,   the   present   proceedings     cannot   be   continued   as   the   concerned adjudicating   authority   has   declared   moratorium   on   institution   of   suits   or continuation of suits or proceedings against the accused company.

2. The   application   has   been   strongly   opposed   by   the   counsel   for   the complainant, who has argued that Section 14 of Insolvency and Bankruptcy Code, 2016 will have no application in the present case,which is in the nature of criminal proceedings u/s 138 NI Act.

3. I have heard the arguments and perused the record.

4.   Section  14   of   Insolvency   and  Bankruptcy   Code,   2016   empowers   the adjudicating authority to prohibits the   institution of suits or continuation of pending suits or proceedings against the corporate debtor including execution of any judgment, order or decree in any court of law, Tribunal, Arbitration Panel or   other   authority.   It   is   relevant   to   note   that   the   aforesaid   section   does   not mention the word criminal proceedings. The  Insolvency and Bankruptcy Code, 2016     has   been   enacted   to   amend   and   consolidate   the   law   relating   to reorganisation   and   insolvency   resolution   in   a   time   bound   manner   and   its provision cannot be said to be applicable to criminal cases. Further, in absence of the use of word 'criminal proceedings or complaint', it cannot be said that suit or   proceedings   would   include   criminal   proceedings   or   criminal   complaint. Hence,   Section   14   cannot   be   interpreted   in   the   manner   that   term   'suit'   or 'proceedings' will include criminal proceedings.

5. Further, Section 14 of Insolvency and  Bankruptcy Code , 2016 is similar to   section   446   of   the   Companies   Act,   1956.   As   per   Section   446   of   the companies Act, after the winding up order has been passed or official liquidator has been appointed, no suit or legal proceedings can commence or proceeded without the leave of the concerned court. The question whether Section 446 of the   Companies   Act,   1956   include   criminal   proceedings,   arose   before   the Division Bench of Hon'ble High Court of Delhi in case titled ­D.K. Kapur vs Reserve Bank Of India & Ors. Decided on 19 January, 2001, wherein it was held that ­ Anisha Jain & Anr. vs. Ultra Home Construction                                                                                                          Page No. 7 "14. The scope and meaning of expressions "other legal proceedings" or  "proceedings" under section 446(1) came up for consideration before the  Supreme Court in the context of Income tax proceedings in  S.V. Kondaskar Vs. V. M. Deshpande . It was observed that the expression "other legal  proceedings" in this section cannot be extended to Income Tax proceedings as  these cannot appropriately be dealt with by the company court. It was held:­  "While holding these assessment proceedings the Income­tax Officer does not, in   our   view,   perform   the   functions   of   a   Court   as   contemplated   by Section 446(2) of   the   Act.   Looking   at   the   legislative   history   and   the   scheme   of the Indian Companies Act, particularly the language of Section 446 read as a whole, it   appears  to us  that  the expression  "other   legal  proceeding"  in  sub­ section (1) and the expression "legal proceeding" in sub­section (2) convey the same sense and the proceedings in both the sub­sections must be such as can appropriately be dealt with by the winding up court. 

It was further held: The liquidation Court, in our opinion, cannot perform the functions of Income­tax Officers while assessing the amount of tax payable by the assesses even if the assessed be the company which is being wound up by the   Court.   The   orders   made   by   the   Income­tax   Officer   in   the   course   of assessment  or  re­assessment proceedings  are subject to appeal  to the higher hierarchy under the Income­tax Act. There are also provisions for reference to the High Court and for appeals from the decisions of the High Court to the Supreme Court and then there are provisions for revision by the Commissioner of  Income­tax.  It  would  lead   to  anomalous  consequences  if   the   winding  up Court were to be held empowered to transfer the assessment proceedings to itself and assess the company to income­tax. 

15. The reasoning adopted by the Supreme Court in the above case would be fully applicable to the facts at hand. Complaints under the penal provisions of other statutes against the company or its directors, (except those provided under the Companies Act) cannot be appropriately dealt with by the company court. Orders passed by the criminal court are subject to the appeal and revision etc. under   the   Code   of   Criminal   Procedure.   If   the   (sic)   court   is   held   to   be empowered   to   transfer   these   criminal   proceedings   to   itself   it   would   lead   to anomalous consequences. 

16.   While   considering   the   prosecution   of   directors   for   violations   of   the provisions of Provident Fund Act, the Supreme court in  Rabindra Chamrior vs. Registrar of Companies, 1992(Supp) (2) SCC 10 considered the scope of the expression "Any proceedings" in section 633 of the Act and held that it cannot save directors of the company from liability or prosecution for violating these provisions. It was observed that such a relief can be granted only in case of proceedings arising under the Companies Act and not under other acts. It was held:­  "Under S.633 of the Companies Act relief cannot be extended in respect of any liability   under   any   Act   other   than   the Companies   Act.   The   expression   'any proceeding' in S.633 cannot be read out of context and treated in isolation. It must  be construed  in the  light of  the penal provisions.  Otherwise the penal clauses   under   the   various   other   Acts   would   be   rendered   ineffective   by application  of   S.633.  Again,   if  Parliament   intended   633  to  have  a  coverage wider than the Act, it would have specifically provided for it as, otherwise, it is a sound rule of construction to confine the provisions of a statute to itself. The powers under sub­s. (2) of S.633 must be restricted in respect of proceedings arising out of the violation of the Companies Act. Sub­section (2) cannot apply to   proceeding   instituted   against   the   officer   of   the   company   to   enforce   the liability arising out of violation of provisions of other statutes.

17. While dealing with the provisions of Section 179 of the Companies Act, 1913 (corresponding to section 457 of the Companies Act, 1956) the Supreme Court in Jeswantrai Manilal Akhaney Vs. The State of Bombay, 1956 S.C. 575 observed  that  in Section 179(457) of  the  Act  cannot be  construed  to restrict powers of the criminal court to take cognizance of an offence or powers of the police or even of a private citizen to move the machinery of the criminal courts. It was held:­  "There is nothing in Section 179 of the Companies Act, 1913 which can be construed   as   restricting   the   powers   of   the   Court   to   take   cognizance   of   an offence or the powers of the police to initiate prosecution or even of a private citizen to move the machinery of the criminal Courts to bring an offender like the managing director of a company to justice. For a prosecution for breach of trust   even   by   a   director   of   a   company   no   such   condition   precedent   as   the Anisha Jain & Anr. vs. Ultra Home Construction                                                                                                          Page No. 7 previous   sanction   of   any   authority   is   contemplated   by   law,   unless   it   is   a prosecution in the name and on behalf of the company by the official liquidator who has to incur expenses out of the Funds of the company. Section 179 is an enabling provision to enable the liquidator to do certain things with the sanction of the Court. It does not control the general law of the land.

18. When the powers of criminal court to take cognizance and power of an aggrieved   person   to   institute   any   criminal   proceedings   against   the   company under liquidation are fully protected, can it said that power of a citizen would be subject to the sanction under section 446 of the Companies Act? The answer has to be in the negative. 

19.   In   this   regard   some   light   can   also   be   drawn   from   a   recent   decision   of Supreme Court in BSI Ltd. and Anr. Vs. Gift Holdings Pvt. Ltd. & Anr . In this case the Apex Court construed scope and ambit of Section 22 of Sick Industrial Companies (Special Provisions) Act, 1985 (for short 'SICA) while considering the maintainability of criminal complaints under section 138 read with section 141 of Negotiable Instruments Act, 1881, against the companies, which have approached   the   Board   for   Industrial   Finance   and   Reconstruction   seeking declaration under SICA, that they have become sick. It was held that:­  "The said contention is (sic) of merits. The word "suit" envisaged in Section 22(1) cannot be stretched to criminal prosecutions. The suit mentioned therein is (sic) to "recovery of money or for enforcement of any security against the industrial company (sic) of any guarantee in respect of any loans or advance granted to the industrial  company". As the suit is clearly deline (sic) in the provision itself, the context would not admit of any other stretching process."

20. Learned counsel  for the appellant in support of  their  contention heavily placed reliance on the judgment of a Single Judge of Gujarat High Court in Harish C. Raskapoor and Ors. Vs. Jafebrhai Mohmedbhai Chhatpar (1989) 65 Com   Case   163   wherein   it   was   observed   that   the   expression   "proceedings" under section 391(6) of the Act includes "criminal proceedings" as well wherein reliance   was   placed   on   a   Single   Bench   decision   of   this   court   in   Official Liquidator  Vs.  R.C.  Abrol   (1977)  47  Comp  Case  537. In that  case  Official Liquidator had filed criminal complaint against Directors and other officials of the company under sections 538 and 541 of the Act on account of their failure Anisha Jain & Anr. vs. Ultra Home Construction                                                                                                          Page No. 7 to hand over books of account and records of the company in the High Court which   had   ordered   its   winding.   Leanred   Judge,   after   examining   the   various provisions   of   the   Code   of   Criminal   Procedure   (for   short Cr.P.C.)   held   that cognizance of an offence can be taken only by the Magistrate's court and that the   High   Courts   power   to   take   cognizance   of   a   complaint   was   (sic)   to complaints filed under sub section (5A) of sections 454 of the Act. It was held that High Court had no jurisdiction to take cognizance of any other offence. It was   in   this   context   observed   that   under section   446(3) of   the   Act   read with section 407 Cr.P.C. High Court could transfer criminal complaint from the Magistrate's   court   to   itself   for   trial.   Learned   Judge   neither   examined   nor decided the issue whether the expression "suit" or "other legal proceedings"

occurring under section 446 of the Act include criminal proceedings. The focus of   the   entire   discussion   was   not   that   whether   criminal   complaint   can   be construed   to   be   included   in   the   expression   "other   legal   proceedings"

under section 446(1) of the Act. We are unable to agree with the observations made   therein   that   the   expression   "other   legal   proceedings"   under section 446(1) also   includes   the   criminal   proceedings.   The   expression   "other   legal proceedings"   must   be   read   in   ejusdem   generis   with   the   expression   "suit" in section 446 of the Act. If so read it can only refer to any civil proceedings and criminal proceedings have to be excluded. Therefore, no permission was required to be taken from Company Court for filing criminal complaint either against the company or against its directors.

21.   This   conclusion   also   finds   support   by   the   view   taken   by   Bombay   and Andhra Pradesh High Courts in the cases reported in Firth (India) Steel Co. Ltd. (In   Liqn.)   AIR   1999   Bombay,   75;   Orkay   Industries   Ltd.   Vs.   State   of Maharashtra   1998(2)   Mh.L.J.910   and   Nagarjuna   Finance   Ltd.   Vs.   Kanosika Laboratories Ltd. (In Liquidation) 1998 Company Casess (Vol. 94) 127. 

22. As we have held that  the expression "suit" or "other legal proceedings"

in section 446(1) and expression "suit or proceedings" under section 446(2) of the Companies Act, 1956 do not include a "criminal proceedings". Therefore, we need not  address ourselves to the other question whether  opportunity of being heard under rule 117 of the Company Court Rules 1959 ought to have been given to the appellant or not".

6. As seen above, Hon'ble High court of Delhi has stated that terms suit or proceedings   will   not   include   criminal   proceedings.     Since   the   language   of Section   446   of   the   Companies   Act,   1956   is   also   similar   to   Section   14   of Insolvency and Bankruptcy Code, this court is of the view that  Section 14 of Insolvency and Bankruptcy Code is not applicable to the present proceedings u/s 138 NI Act. Accordingly, application stands dismissed.

Now to come up for framing of notice on 05.11.2018.

          (Prayank Nayak) MM­02/KKD/SHD/Delhi 03.08.2018 Anisha Jain & Anr. vs. Ultra Home Construction                                                                                                          Page No. 7