REGENT COMPUTRONICS PVT. LTD.

Ionik Metallics Appellant

V/S

UNION OF INDIA Respondents

Referred Judgements :-

CHARANJIT LAL CHOWDHARY VS. UNION OF INDIA [REFERRED TO]
RAM KRISHNA DALMIA SHRIYANS PRASAD JAIN JAI DAYAL DALMIA VS. UNION OF INDIA [REFERRED TO]
BASHESHAR NATH VS. MODEL KNITTING INDUSTRIES LIMITED [REFERRED TO]
JYOTI PERSHAD MAHTAB SINGH SURENDAR DEV GAUR VS. ADMINISTRATOR FOR THE UNION TERRITORY OF DELHI [REFERRED TO]
J PANDURANGARAO VS. ANDHRA PRADESH PUBLIC SERVICE COM MISSION HYDERABAD [REFERRED TO]
STATE OF RAJASTHAN VS. MUKAN CHAND [REFERRED TO]
P VAJRAVELU MUDALIAR MOST REV DR L MATHIAS VS. SPECIAL DEPUTY COLLECTOR FOR LAND ACQUISITION WEST MADRAS [REFERRED TO]
BALLABHADAS MATHURDAS LAKHANI VS. MUNICIPAL COMMITTEE MALKAPUR [REFERRED TO]
NAGPUR IMPROVEMENT TRUST VS. VITHAL RAO [REFERRED TO]
STATE OF PUNJAB VS. KHAN CHAND: RAM CHANDER JAGDISH CHANDER [REFERRED TO]
R K GARG R K KARANJIA MADHU MEHTA P K SOI S S BEDI VS. UNION OF INDIA :UNION OF INDIA :UNION OF INDIA :UNION OF INDIA :UNION OF INDIA [REFERRED TO]
HARBILAS RAI BANSAL VS. STATE OF PUNJAB [REFERRED TO]
GHULAM QADIR VS. SPECIAL TRIBUNAL [REFERRED TO]
DIRECTOR OF SETTLEMENTS A P VS. M R APPARAO [REFERRED TO]
SAVITRI CAIRAE VS. U P AVAS EVAM VIKAS PARISHAD [REFERRED TO]
MARDIA CHEMICALS LIMITED VS. UNION OF INDIA [REFERRED TO]
TASHI DELEK GAMING SOLUTIONS LTD VS. STATE OF KARNATAKA [REFERRED TO]
VILLIANUR IYARKKAI PADUKAPPU MAIYAM VS. UNION OF INDIA [REFERRED TO]
UNITED BANK OF INDIA VS. SATYAWATI TONDON [REFERRED TO]
MANOHAR LAL SHARMA VS. UNION OF INDIA [REFERRED TO]

JUDGEMENT

(1.) ALL these Special Civil Applications were heard analogously as in all these matters, the questions that had arisen for consideration were whether the provisions contained in section 2 (1)(o) of the Securitisation And Reconstruction of Financial Assets & Enforcement of Security Interest Act, 2002 [hereinafter referred to as the Securitisation Act or SARFAESI Act] and clause 2.1 of the guidelines issued by the Reserve Bank of India known as Prudential Norms on Income Recognition, Asset Classification and Provisioning - pertaining to Advances are ultra vires the Constitution of India, and, consequently, the actions taken by various Banks concerned under the Securitisation Act are illegal and without authority of law.

(2.) WE , however, propose to treat the Special Civil Application No. 14908 of 2012 as the lead matter.

(3.) FACTS and the contentions in the remaining 78 writ -applications are also more or less similar.

Click here to view full judgment.

IONIK METALLICS Vs. UNION OF INDIA

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address