2017 (1) SCC 599 ::(2016) 4 RecCriR 895 ::(2017) 1 RecCivR 1 ::(2016) 12 Scale 128 ::(2016) 4 CurCC 196 ::(2017) 2 MPLJ 520 ::(2017) 3 Mah LJ 19 ::(2017) 66 OCR 357 ::AIR 2017 SC (Supp) 916 ::2017 (99) ACC (SOC) 12 (SC) ::(2017) 2 AndhLD 19 ::(2017) 169 AllIndCas 45 (SC)

Supreme Court Of India

(From: Gauhati)*

Hon'ble Judge(s): Anil R. Dave, Uday Umesh Lalit , JJ

(A) Contempt of Courts Act (70 of 1971) , S.2(b), S.12(1)— Civil contempt - Wilful disobedience - High Court directing parties not to dispose of capital assets of respondent company - Contemnors without taking permission of Court, alienating property - Sale deed executed in 2013 and registered in July, 2014 - Transfer effected after registration of document in July, 2014 much after passing of order resulting in violation - Contemnors found guilty of civil contempt - Fine of Rs. 2000/- each imposed on company and contemnors. Transfer of Property Act (4 of 1882) , S.54— (Para 16 17 26) (B) Registration Act (16 of 1908) , S.47— Registration of document - Effective date - High Court directing parties not to dispose of capital assets of respondent company - Contemnors without taking permission of Court, alienating property - Sale deed executed in 2013 and registered in July, 2014 - Plea of contemnors that in view of S. 47, sale deed effectuating in 2013 only much prior to passing of order - Date of registration of document is crucial to effect transfer and S. 47 is applicable for different purposes and not applicable in this matter - Contemnors found to be guilty of wilful disobedience. Contempt of Courts Act (70 of 1971) ....