Sham property purchases and round-tripping: NCLAT upholds ₹4.37-crore liability against Linkson International’s suspended directors

Linkson International Ltd. (“Corporate Debtor”) was admitted into CIRP on a petition filed by Punjab National Bank under Section 7 of the Insolvency and Bankruptcy Code, 2016 (“IBC”). The first respondent was appointed as IRP, subsequently confirmed as RP, and later appointed as liquidator on 20 July 2018.

The liquidator appointed a chartered-accountant firm to conduct a forensic audit into the Corporate Debtor’s financial affairs. The report identified alleged siphoning and misappropriation of approximately ₹527.06 lakhs through property transactions, fictitious or unsupported cash expenses of ₹103.15 lakhs, incomplete books of account, and non-production of relevant financial records.

The audit concerned properties purchased by the Corporate Debtor at Shri Gopal Complex and Megh Complex. The properties were allegedly purchased at substantially inflated values, remained in the possession of the vendors, and generated rental income received by the vendors rather than the Corporate Debtor.

Significant portions of the loan proceeds were transferred by the vendors to related companies having common directors with the Corporate Debtor, indicating alleged round-tripping of funds.

The liquidator filed IA No. 1568 of 2020 under Sections 60(5), 35, 36, 66 and 68–72 of the IBC. The NCLT partly allowed the application and directed the respondents to contribute jointly or severally ₹437.02 lakhs to the Corporate Debtor. It also directed the appellants to contribute ₹103.15 lakhs towards unsupported cash expenses.

The suspended directors appealed under Section 61 of the IBC, contending, inter alia, that the order was passed ex parte, that they were prevented from appearing due to serious illnesses, and that the forensic audit report was inconclusive and based on incomplete material.

The liquidator maintained that repeated opportunities had been provided and that the appellants had failed to produce the relevant books and documents.

The Tribunal applied Sections 35(1)(i), 60(5) and 66 of the IBC: the liquidator may investigate the Corporate Debtor’s affairs and seek appropriate directions from the Adjudicating Authority, while persons responsible for carrying on the business with intent to defraud creditors may be directed to make a contribution to the Corporate Debtor.

A forensic audit report is not conclusive evidence by itself, but it may be relied upon when its conclusions are supported by reliable documentary material such as sale deeds, bank statements, sub-registrar records and title reports.

Although strict principles of the Evidence Act do not apply to IBC proceedings, basic principles of appreciation of evidence apply; where relevant facts and records are especially within a party’s knowledge, that party bears the responsibility of producing them after the applicant has discharged its initial burden.

The Tribunal also treated the failure of the erstwhile management to produce books and documents as a relevant circumstance against the appellants.

The NCLAT held that the forensic report was not relied upon in isolation. Its findings were corroborated by bank records, registered sale deeds, sub-registrar records, valuation material and title-verification reports.

The properties were purchased at values substantially higher than their stamp-duty or apparent market values; some portions were not even constructed, the vendors continued to possess the properties, and tenants continued paying rent to the vendors rather than the Corporate Debtor.

The timing and movement of funds further demonstrated that loan amounts paid to the vendors were rapidly transferred to related entities and, in part, back to the Corporate Debtor or its associated companies. This supported the conclusion that the transactions were accommodation transactions designed to obtain loans and route the money back to related parties.

The appellants’ contention that the bank had independently valued and financed the properties did not displace the documentary trail showing inflated valuations, unresolved prior mortgages, lack of mutation, continued vendor possession and transfers to related parties.

Similarly, the unsupported cash expenses were recorded in lump-sum entries under various heads without reliable supporting documentation, justifying the finding that they were fictitious or improperly withdrawn funds.

On the hearing objection, the Tribunal found that the appellants had been given repeated opportunities before the NCLT but failed to contest the proceedings. Their medical explanations were not accepted as sufficient. They were nevertheless permitted to place material before the NCLAT, but the documents produced did not effectively discredit the forensic report or explain the transactions.

The direction requiring the appellants and other concerned respondents to contribute jointly or severally ₹437.02 lakhs to the Corporate Debtor was upheld. The finding concerning ₹103.15 lakhs of unsupported cash expenses was also sustained.

There was no order as to costs, and the pending interlocutory applications were disposed of.