Full Judgment Text
REPORTABLE
IN THE SUPREME COURT OF INDIA
2026 INSC 410
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 8247 OF 2022
ANJANI TECHNOPLAST LTD. …APPELLANT(S)
VERSUS
SHUBH GAUTAM …RESPONDENT(S)
J U D G M E N T
1. The appellant has preferred this appeal under Section 62 of the
Insolvency and Bankruptcy Code, 2016 (“the IBC”), assailing the order
dated 01.11.2022 of the National Company Law Appellate Tribunal,
Principal Bench, New Delhi (“the NCLAT”) in Company Appeal (AT)
(Insolvency) No. 904 of 2022. By that order, the NCLAT set aside the
order of the National Company Law Tribunal, New Delhi Bench-IV (“the
NCLT”) dated 20.06.2022 and directed the admission of a petition filed
under Section 7 of the IBC by the respondent.
2. The respondent is a money lender. On 24.02.2010, he advanced a
Signature Not Verified
loan of Rs. 2,50,00,000/- to the appellant for a period of two months,
Digitally signed by
KAPIL TANDON
Date: 2026.04.23
16:51:16 IST
Reason:
carrying interest at 12.75% per annum payable on a half-yearly basis. The
Page 1 of 19
loan agreement also provided that in the event of default, the appellant
would remain liable to pay interest at the stipulated rate. On 31.03.2010,
a further loan of Rs. 2,00,00,000/- was taken by the appellant for a period
of fifteen days, at 3% per month, again payable half-yearly. The appellant
furnished cheques as security against both loans.
When presented, the cheques were dishonoured, leading to the
3.
respondent filing a complaint under Section 138 of the Negotiable
Instruments Act, 1881, before the Metropolitan Magistrate, Tis Hazari,
Delhi. During the pendency of those proceedings, the parties entered into
a compromise on 31.08.2013, by which the appellant agreed to pay Rs.
3,22,02,660/- within twelve months. It is a fact that by 31.07.2014, the
appellant had, in aggregate, made payments of Rs. 3,53,51,520/- to the
respondent.
4. When the appellant did not honour the compromise in full, the
respondent filed a summary suit before the Delhi High Court on
01.02.2016, praying for a decree of Rs. 4,38,00,617/- with pendente lite
and future interest at 24% per annum. Under a second compromise deed
dated 23.12.2016, which was executed between the parties during the
pendency of the suit, the appellant agreed to pay Rs. 2,38,61,907/- as full
and final settlement.
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5. The suit was decreed by the learned Single Judge of the Delhi High
Court on 11.01.2018 for Rs. 4,38,00,617/- with interest at 24% per annum
from 01.02.2016. The decree also directed that Rs. 25,00,000/- paid by
the appellant on 06.01.2018 be deducted, and that costs of Rs. 5,00,000/-
be awarded. The appellant challenged this decree by way of RFA(OS)
No. 48 of 2018 before the Division Bench, which was dismissed on
27.07.2018 with costs of Rs. 25,000/-. The appellant’s Special Leave
1
Petition was also dismissed by this Court on 22.10.2021. The decree
accordingly attained finality.
6. Rather than proceeding to execute the decree, the respondent filed
a petition under Section 7 of the IBC before the NCLT on 13.12.2021,
being CP No. (IB)-766(ND)/2021, alleging that the decretal amount
constituted a financial debt and that the appellant was in default thereof.
7. The NCLT dismissed the petition on 20.06.2022, primarily on the
following four broad reasons. Firstly, the NCLT held that a decree holder
is a separate class of creditor under Section 3(10) of the IBC and does
not automatically become a “Financial Creditor” under Section 5(7).
Secondly, the NCLT found that the debt in question did not qualify as a
“financial debt” under Section 5(8) of the IBC. The original loan advances
1
Diary No. 22264 of 2021
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were for extremely short periods and the respondent had not produced
adequate evidence, such as financial statements, to establish that the
amounts were disbursed against consideration for the time value of
money. Thirdly, the NCLT observed that the appellant was a solvent and
functioning enterprise, with revenue of approximately Rs. 35 crores and
profits of Rs. 8 crores, employing 95 full-time staff. Fourthly, and most
significantly for our purposes, the NCLT recorded that the IBC is not a
recovery mechanism and that the respondent was misusing the
insolvency process against a solvent company. It noted that the
respondent’s claim was based on the Civil Court decree and not on the
underlying loan transactions.
8. The NCLAT, by the impugned order dated 01.11.2022, reversed the
NCLT’s findings. On the question of whether the debt qualified as a
“financial debt,” the NCLAT held that both loan agreements expressly
provided for interest rates and repayment periods and therefore satisfied
the “time value of money” requirement under Section 5(8) of the IBC. The
NCLAT observed that interest rates of 12.75% per annum and 3% per
month were stipulated in the two agreements, respectively, and that the
juridical relationship between the parties, as financial creditor and
corporate debtor, was established by the loan agreements themselves.
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The NCLAT also held that the NCLT had erred in failing to notice that the
interest rates in the loan agreements predated the 24% per annum
interest awarded in the High Court decree.
9. On the question of whether a decree gives rise to a cause of action
for initiating CIRP, the NCLAT placed heavy reliance on this Court’s
decision in
Dena Bank (Now Bank of Baroda) v. C. Shivakumar
2
, particularly paragraph 141 thereof, which states that a judgment
Reddy
or decree for money in favour of a financial creditor would give rise to a
fresh cause of action for the financial creditor to initiate proceedings under
Section 7 of the IBC within three years from the date of the judgment or
decree. The NCLAT also referred to the three-Judge Bench decision in
3
Kotak Mahindra Bank Ltd. v. A. Balakrishnan , which upheld the
correctness of the Dena Bank ratio. On this basis, the NCLAT set aside
the NCLT order and directed the admission of the Section 7 application.
The NCLAT also rejected the appellant’s allegations of fraud in the
10.
obtaining of the decree. It was observed that the appellant had not
challenged the decree on the ground of fraud before the High Court and
could not raise such a plea for the first time before the appellate tribunal.
2
(2021) 10 SCC 330.
3
(2022) 9 SCC 186.
Page 5 of 19
The present appeal was filed by the appellant on 03.11.2022, and this
Court issued notice on 11.11.2022.
11. Incidentally, upon realising that the respondent has not been
computing the amounts credited in its favour accurately, the appellant
moved the High Court by filing an Interlocutory Application No. 17634 of
2022 under Section 151 of the Code of Civil Procedure for
redetermination of the amount due under the decree. The appellant
contended that the respondent had obtained the decree without
accounting for substantial payments already made, and had taken
inconsistent positions before different authorities. Taking note of the
appellant’s undertaking to pay all amounts lawfully due, the learned Single
Judge directed the respondent to file a computation of the balance
outstanding after crediting all payments received, and directed the
appellant to deposit Rs. 5,00,000/- and Rs. 25,000/- by way of costs,
together with a further sum of Rs. 3,00,00,000/-, with the Registrar
General of the Delhi High Court within ten days. The appellant deposited
Rs. 3,00,00,000/- on 02.11.2022. The respondent challenged the said
order before this Court by way of SLP (C) Nos. 21131-21132 of 2022,
which was dismissed on 28.11.2022. IA No. 17634 of 2022 remains
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pending before the Delhi High Court, and no final order has been passed
therein.
12. Separately, with respect to Assessment Year 2012–13, the Income
Tax Authorities raised a demand against the respondent on account of
interest income allegedly received from the appellant for TDS of Rs.
9,22,855/- having been deposited by the appellant in the respondent’s
name on an interest income of Rs. 92,28,545/-. The respondent’s appeal
before the Commissioner of Income Tax (Appeals) was dismissed on
21.09.2020. The respondent then approached the Income Tax Appellate
Tribunal (“the ITAT”) in ITA No. 555/KOL/2020. Before the ITAT, the
respondent himself placed on record a computation chart showing the
balance outstanding against the appellant. That chart, as extracted in the
ITAT’s judgment dated 01.09.2022, arrived at an amount of only Rs.
96,48,480/- due from the appellant as on 31.03.2012, after accounting for
all loan disbursals, repayments, and adjustments made through M/S.
Sriram Compounds Pvt. Ltd. No explanation has been offered by the
respondent as to how the amount due can now be claimed to exceed Rs.
12 crores.
13. On 18.10.2024, this Court noted the appellant’s statement that it
was ready to deposit the full balance decretal amount and directed that
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the same be deposited within six weeks. In compliance, the appellant
deposited Rs. 60,98,847/- by demand draft dated 29.11.2024 with the
Registrar General, Delhi High Court, representing the appellant’s
computation of the balance due under the decree after crediting all prior
payments. The appellant also placed on record, by way of a compliance
affidavit, a further sum of Rs. 1,27,91,843/- paid by it to the respondent
that had not been appropriated or reflected in the respondent’s
computation.
14. On 11.02.2025, this Court also took note of the respondent’s
computation chart placing the total dues at over Rs. 11,00,00,000/- and
directed the appellant to file an alternative chart if it disputed those figures.
The gap between the two computations was considerable. The
respondent’s chart proceeded on the basis that interest at 24% per annum
was on the principal of Rs. 4,38,00,617/- from 01.02.2016 and continued
to run, adding approximately Rs. 1,05,12,148/- in interest each year
without crediting any of the payments made by the appellant, arriving at
Rs. 12,51,18,074.49/- as the amount due as on 28.02.2026.
15. By its order dated 02.02.2026, this Court recorded that there was a
serious contest about the very existence of the debt. While Mr. Mukul
Rohatgi, learned senior counsel appearing for the appellant contended
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that no amount was payable, Mr. Gaurav Singh learned counsel for the
respondent stated that nothing of the decretal amount had been paid at
all. In view of this serious contest on the amount due and payable, we
directed NCLAT to examine the issue of the existence of debt and pass
an order within four weeks, so as to enable this Court to decide the
appeal.
The NCLAT promptly took up the matter by way of I.A. No. 1151 of
16.
2026 in Company Appeal (AT) (Insolvency) No. 904 of 2022 and passed
a detailed order on 26.02.2026. The NCLAT examined the rival
computation charts, the orders of the Income Tax Authorities, and the
proceedings before the Delhi High Court. After a thorough examination,
the NCLAT has arrived at six major conclusions. Firstly, the NCLAT found
that in the summary suit filed by the respondent before the Delhi High
Court, various payments made by the appellant were not considered.
Secondly, it noted that the respondent had been found by the Income Tax
Authorities to have not reflected interest income for Assessment Year
2012–13, against which TDS had been deducted and deposited by the
appellant. Thirdly, it observed that the ITAT, in its judgment dated
01.09.2022, had extracted the respondent’s own calculations before it,
which showed the outstanding amount against the appellant as only Rs.
Page 9 of 19
96,48,480/- as on 31.03.2012, a figure which was plainly at odds with the
claim of Rs. 4,38,00,617/- in the summary suit. Fourthly, the NCLAT held
that the income tax proceedings relating to the Assessment Year 2012–
13, decided on 01.09.2022 after the High Court decree of 11.01.2018,
were relevant and could be considered. Fifthly, it noted that I.A. No. 17634
of 2022 was pending before the Delhi High Court under Section 151 CPC,
and that the entertaining of that application by the High Court, with
reference to the income tax proceedings, prima facie cast a doubt on the
amount claimed in the summary suit, a question which would be finally
determined by the Delhi High Court. Sixthly, the NCLAT concluded that
the respondent’s computation chart claiming Rs. 12,51,18,074/- as on
28.02.2026, though computed as per the decree dated 11.01.2018, could
not be accepted as it would amount to disregarding the above
observations.
We have heard the learned counsel for the parties.
17.
The central question before us is not whether the respondent is
18.
owed money by the appellant. That may well be the case. The question
is whether, in the facts and circumstances of this case, the initiation and
continuation of the Corporate Insolvency Resolution Process under the
IBC is justified and whether the respondent can seamlessly resort to the
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insolvency process as a substitute for the execution of a Civil Court
decree. In other words, an alternative execution process is a recovery
mechanism.
19. The legislative object of the IBC is well settled and requires no
extended elaboration. The Code was enacted to provide for the
reorganisation and insolvency resolution of corporate persons in a time-
bound manner for the maximisation of the value of assets. It is not a debt
recovery legislation. This Court has held so in clear and express terms on
4
more than one occasion. In Swiss Ribbons (P) Ltd. v. Union of India ,
while upholding the constitutional validity of the IBC, this Court explained
the nature and object of the Code in paragraph 28 as follows:
“28. It can thus be seen that the primary focus of the legislation is to
ensure revival and continuation of the corporate debtor by protecting the
corporate debtor from its own management and from a corporate death
by liquidation. The Code is thus a beneficial legislation which puts the
corporate debtor back on its feet, not being a mere recovery legislation
for creditors. The interests of the corporate debtor have, therefore, been
bifurcated and separated from that of its promoters/those who are in
management…”
The above referred passage identifies the essential character of the IBC,
whose purpose is the rescue and revival of the corporate debtor as a
going concern. It is not a proceeding for the benefit of individual creditors
seeking to recover their dues. The moratorium under Section 14 operates
4
(2019) 4 SCC 17.
Page 11 of 19
in the interest of the corporate debtor itself. The resolution process is not
intended to be adversarial toward the corporate debtor but rather to be
protective of its interests.
20. The same principle was affirmed by this Court in Pioneer Urban
5
, where a three-Judge
Land and Infrastructure Ltd. v. Union of India
bench made it clear that the IBC is not a forum for individual creditors to
realise their dues through the back door of insolvency. The moment a
Section 7 petition is admitted, the process moves entirely beyond the
control of the petitioning creditor and operates for the collective benefit of
all stakeholders. The insolvency mechanism cannot, therefore, be
pressed into service as a substitute for ordinary execution or recovery
proceedings.
21. In another instance, a three-Judge Bench of this Court in GLAS
6
Trust Co. LLC v. BYJU Raveendran , consolidated the position in
paragraph 39.3 in the following terms:
“39.3. IBC must not be used as a tool for coercion and debt recovery by
individual creditors. Improper use of the IBC mechanism by a creditor
includes using insolvency as a substitute for debt enforcement or
attempting to obtain preferential payments by coercing the debtor using
insolvency proceedings. That the mechanism under the IBC must not be
used as a money recovery mechanism has been reiterated in a
consistent line of precedent by this Court.”
5
(2019) 8 SCC 416.
6
(2025) 3 SCC 625.
Page 12 of 19
This statement of the law is directly applicable to the present case. The
respondent, holding a final decree and having the full machinery of civil
execution at his disposal, chose instead to invoke the insolvency
jurisdiction. Such conduct is precisely what this Court in GLAS Trust
(supra) has characterised as an improper use of the IBC using insolvency
as a substitute for debt enforcement and as a means of coercing the
corporate debtor into payment.
22. This Court had occasion to state the same principle with equal
7
clarity in Tottempudi Salalith v. State Bank of India , while dealing with
the interplay between proceedings before the Debt Recovery Tribunal and
the initiation of CIRP under the IBC, held as follows:
"21. IBC itself is not really a debt recovery mechanism but a mechanism
for revival of a company fallen in debt, but the procedure envisaged in
IBC substantially relates to ensuring recovery of debts in the process of
applying such mechanism. The question of election between the fora for
enforcement of debt under the 1993 Act and initiation of CIRP under IBC
arises only after a recovery certificate is issued. The reliefs under the
two statutes are different and once CIRP results in declaration of
moratorium, the enforcement mechanism under the 1993 Act or the
SARFAESI Act gets suspended. In such circumstances, after issue of
recovery certificate, the financial creditor ought to have option for
enforcing recovery through a new forum instead of sticking on to the
mechanism through which recovery certificate was issued.”
(emphasis supplied)
23. The distinction drawn above by this Court is important and bears
emphasis. While the IBC incidentally results in the satisfaction of
7
(2024) 1 SCC 24.
Page 13 of 19
creditors’ claims, that consequence is a byproduct of the resolution
process and not its primary object. The object is the revival of the
corporate debtor as a going concern. It follows that a creditor who
approaches the NCLT not with any genuine concern for the resolution of
the corporate debtor but purely to secure payment of his individual dues
is acting contrary to the purpose and spirit of the Code. The existence of
adequate and efficacious alternative remedies makes such misuse all the
more apparent.
24. Lastly, Section 65 of the IBC provides that if any person initiates the
insolvency resolution process fraudulently or with malicious intent for any
purpose other than the resolution of insolvency, the Adjudicating Authority
may impose a penalty. The presence of this provision in the statute itself
underscores the legislative intent that the IBC is not to be misused as a
tool for recovery or as a lever to coerce payment.
Applying the principles set out above to the facts of this case, we
25.
are satisfied that the initiation and maintenance of CIRP proceedings
against the appellant cannot be sustained. The respondent holds a
decree of the Delhi High Court dated 11.01.2018 for Rs. 4,38,00,617/-
with interest at 24% per annum. The decree was affirmed in appeal, and
Page 14 of 19
this Court dismissed the Special Leave Petition on 22.10.2021. The
decree has attained finality. No one disputes this.
26. The natural and ordinary remedy available to the respondent was to
execute the decree under the provisions of the Code of Civil Procedure,
1908. The decree is a money decree, and the machinery for its execution
is well established and effective. The respondent chose not to avail of this
remedy. Instead, he filed a petition under Section 7 of the IBC on
13.12.2021, barely two months after the SLP was dismissed.
27. The conduct of the respondent in bypassing execution proceedings
and directly invoking the insolvency process calls for scrutiny. The
appellant is, on its own showing, a solvent company. The learned Single
Judge of the Delhi High Court, in the order dated 31.10.2022, passed in
I.A. No. 17634 of 2022, recorded the appellant’s submission that it was a
running company with revenue of approximately Rs. 35 crores, profits of
Rs. 8 crores, and 95 full-time employees. The appellant gave an
undertaking before the High Court to pay the entire amount due under the
decree and immediately deposited Rs. 3,00,00,000/- with the Registrar
General. A further sum of Rs. 60,98,847/- was deposited in compliance
with this Court’s order dated 18.10.2024. These are not the habits of an
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insolvent entity; these are instincts of an earnest judgment debtor willing
and able to satisfy its liability, but disputing the quantum claimed.
28. The question that the respondent really wishes to have determined
is a question of execution and computation. It is a question that the Delhi
High Court is best placed to answer and is, in fact, already seized of by
way of I.A. No. 17634 of 2022. The NCLT and NCLAT are not the
appropriate fora for this exercise, and the insolvency jurisdiction under the
IBC was not designed to resolve disputes about the quantum of a decretal
amount.
29. We must also note the inconsistency in the respondent’s own
position. Before the ITAT, the respondent placed a chart showing the
outstanding amount as Rs. 96,48,480/- as on 31.03.2012. Before the
Delhi High Court, the amount claimed in the summary suit was Rs.
4,38,00,617/-. Before this Court, the respondent’s computation chart
showed the dues to be over Rs. 12,51,18,074/-. These are not minor
discrepancies. They go to the very root of the claim and raise serious
questions about the reliability of the respondent’s accounting. A party that
takes contradictory positions before different forums on the same set of
facts cannot be permitted to press an insolvency proceeding as though
the quantum were an established and undisputed fact. The NCLAT, in
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effect, was unable to determine the existence and quantum of the debt as
a settled matter. This is hardly the foundation on which an insolvency
resolution process ought to proceed.
30. We are not expressing any opinion on the merits of the dispute
about the quantum, which is properly before the Delhi High Court pending
under I.A. No. 17634 of 2022. We also make it clear that we do not disturb
the decree dated 11.01.2018, which remains final. What is in dispute is
not the decree itself, but the computation of amounts due under it,
including the credit to be given for payments made. That is a matter for
execution proceedings or for the proceedings already pending before the
Delhi High Court, and not for the insolvency jurisdiction.
31. We have considered the NCLAT’s reliance on this Court’s decision
in Dena Bank (supra). It is true that in paragraph 141 of that judgment,
this Court held that a decree for money in favour of a financial creditor
would give rise to a fresh cause of action for initiating proceedings under
Section 7 of the IBC. We do not doubt that proposition as a general
statement of law. However, that principle does not operate in a vacuum.
It does not mean that every decree holder who also happens to be a
financial creditor is entitled, as a matter of right, to invoke the insolvency
process in preference to execution. The question of whether, in each
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case, the invocation of the IBC amounts to misuse of the process or to
the use of the Code as a recovery mechanism remains a question to be
examined on the facts.
32. In the present case, the facts speak for themselves. The respondent
held a decree. He did not file execution proceedings. He chose instead to
file a Section 7 petition against a solvent, functioning company. The
quantum of the ‘debt’ itself, as contemplated under the code, is seriously
disputed. The appellant has deposited Rs. 3,60,98,847/- with the
Registrar General of the Delhi High Court and has consistently maintained
its willingness to pay whatever is lawfully due. The proceedings pending
before the Delhi High Court, including the application under Section 151
of the CPC and the proceedings under Section 340 of the CrPC, remain
undetermined. In these circumstances, the initiation of CIRP is nothing
more than the use of the IBC as a recovery mechanism. We will term it as
an abuse of the process.
For the reasons stated above, we are of the view that the NCLAT
33.
erred in setting aside the NCLT’s order dated 20.06.2022 and directing
the admission of the Section 7 application. The NCLT was correct in
holding that the IBC proceedings, in the facts of this case, amounted to
an abuse of the insolvency process and were in the nature of a recovery
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mechanism. The insolvency process is a remedy with far-reaching
consequences and must be reserved for cases of genuine insolvency or
financial distress, not for the enforcement of money decrees.
34. The present appeal is allowed accordingly, setting aside the
impugned order of the NCLAT dated 01.11.2022 and the order of the
NCLT dated 20.06.2022, which dismissed the Section 7 application filed
by the respondent, is restored. The respondent is at liberty to pursue the
execution of the decree dated 11.01.2018 in accordance with the law.
35. All pending interlocutory applications are disposed of.
36. The appellant is entitled to reasonable costs quantified at Rs.
5,00,000/-, which shall be paid by the respondent within five weeks from
today.
………………………………....J.
[ ]
PAMIDIGHANTAM SRI NARASIMHA
………………………………....J.
[ ]
ALOK ARADHE
NEW DELHI;
APRIL 23, 2026.
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