AIROnline 2018 SC 1262 ::AIROnline 2018 SC 1378 ::(2019) 1 Rec Civ R 358 ::(2018) 15 Scale 836 ::2019 (4) SCC 227 ::(2019) 194 All Ind Cas 52 (SC) ::(2019) 143 All Ind Cas 590 (SC) ::2019 (2) Cal HN 42 ::2019 (133) All LR 269 ::2019 (1) Cur CC 37

Supreme Court Of India

Hon'ble Judge(s): R. F. Nariman, M. R. Shah , JJ

Companies Act (18 of 2013) , S.434— Insolvency and Bankruptcy Code (31 of 2016) , S.238— Transfer of certain pending proceedings - Though S. 434 of Companies Act, 2013 is substituted by Eleventh Schedule of Code - Yet S. 434, as appears only in Companies Act, 2013 and is part and parcel of that Act - If there is any inconsistency between S. 434 as substituted and provisions of the Code, Provision of Code must prevail. (Para 18)