Companies (Removal Of Names Of Companies From The Register Of Companies) Rules, 2016 — Rule 7, 9Companies Act, 2013 — Section 248(1), 248(5), 252, 252(3)

Read judgment

Tribunals and Commissions05 Jul 2018Disposed Of

Asra Infotech Pvt. Ltd. Vs Registrar Of Companies And Anr.

National Company Law Appellate Tribunal · (2018) 07 NCLT CK 0016

Companies (Removal Of Names Of Companies From The Register Of Companies) Rules, 2016 — Rule 7, 9Companies Act, 2013 — Section 248(1), 248(1)(c), 248(2), 248(4), 248(5), 248(6), 252(1), 252(3), 455

Read judgment

Tribunals and Commissions05 Jul 2018Disposed Of

SILLA Hotels & Resorts Pvt. Ltd. Vs Registrar Of Companies And Anr.

National Company Law Appellate Tribunal · (2018) 07 NCLT CK 0015

Companies (Removal Of Names Of Companies From The Register Of Companies) Rules, 2016 — Rule 7, 9Companies Act, 2013 — Section 248(1), 248(5), 252, 252(3)

Read judgment

Tribunals and Commissions05 Jul 2018Disposed Of

3 D Design And Technologies Pvt. Ltd. And Ors. Vs Registrar Of Companies And Anr.

National Company Law Appellate Tribunal · (2018) 07 NCLT CK 0007

Companies (Removal Of Names Of Companies From The Register Of Companies) Rules, 2016 — Rule 7, 9Companies Act, 2013 — Section 248(1), 248(1)(c), 248(2), 248(4), 252(1), 252(3), 455

Read judgment

Tribunals and Commissions04 Jul 2018Disposed Of

M/S Bindals Merchandise Vs M/s Soho Infrastructure Pvt. Ltd.

National Company Law Appellate Tribunal · (2018) 07 NCLT CK 0023

Insolvency And Bankruptcy (Application To Adjudicating Authority) Rules, 2016 — Rule 6Insolvency And Bankruptcy Code, 2016 — Section 9

Read judgment

Tribunals and Commissions04 Jul 2018Disposed Of

Patchitra Productions Pvt. Ltd. Vs Registrar Of Companies And Anr.

National Company Law Appellate Tribunal · (2018) 07 NCLT CK 0020

Companies (Removal Of Names Of Companies From The Register Of Companies) Rules, 2016 — Rule 7, 9Companies Act, 2013 — Section 248(1), 248(5), 252, 252(3)

Read judgment

Tribunals and Commissions04 Jul 2018Disposed Of

Logic Tree Software Pvt. Ltd. Vs Registrar Of Companies And Anr.

National Company Law Appellate Tribunal · (2018) 07 NCLT CK 0017

Companies (Removal Of Names Of Companies From The Register Of Companies) Rules, 2016 — Rule 7, 9Companies Act, 2013 — Section 248(1), 248(5), 252(1), 252(3)

Read judgment

Tribunals and Commissions04 Jul 2018Disposed Of

Midas Manpower Outsourcing Pvt. Ltd. And Ors. Vs Registrar Of Companies And Anr.

National Company Law Appellate Tribunal · (2018) 07 NCLT CK 0012

Companies (Removal Of Names Of Companies From The Register Of Companies) Rules, 2016 — Rule 7, 9Companies Act, 2013 — Section 248(1), 252(1), 252(3)

Read judgment

Tribunals and Commissions14 Jun 2018Dismissed

M/S NUVOCO Vistas Corporation Ltd. Vs M/S SOHO Infrastructure Pvt. Ltd.

National Company Law Appellate Tribunal · (2018) 06 NCLT CK 0015

Insolvency And Bankruptcy (Application To The Adjudicating Authority) Rules, 2016 — Rule 6Companies (Incorporation) Rules, 2014 — Rule 29Insolvency And Bankruptcy Code, 2016 — Section 4, 8, 9, 9(3)(b), 9(5), 14(1), 14(2), 14(3), 31(1), 33

Read judgment

Tribunals and Commissions14 Jun 2018Dismissed

M/s NUVOCO Vistas Corporation Ltd. Vs M/s MIHIR Builcom Pvt. Ltd.

National Company Law Appellate Tribunal · (2018) 06 NCLT CK 0014

Insolvency And Bankruptcy (Application To The Adjudicating Authority) Rules, 2016 — Rule 6Companies (Incorporation) Rules, 2014 — Rule 29Insolvency And Bankruptcy Code, 2016 — Section 4, 5(6), 8, 9, 9(3)(b), 9(5), 14(1), 14(2), 14(3), 31(1), 33

Read judgment

Tribunals and Commissions14 Jun 2018Disposed Of

M/s Jindal Diamonds Pvt. Ltd. Vs M/s Aarush Gems Pvt. Ltd.

National Company Law Appellate Tribunal · (2018) 06 NCLT CK 0013

Insolvency And Bankruptcy (Application To The Adjudicating Authority) Rules, 2016 — Rule 6Insolvency And Bankruptcy Code, 2016 — Section 8, 9, 9(5), 9(3)(b), 9(3)(c), 14(1), 14(2), 14(3), 14(4), 31(1), 33

Read judgment

Tribunals and Commissions14 Jun 2018Disposed Of

Hirendra Gupta And Anr. Vs Registrar of Companies & Anr.

National Company Law Appellate Tribunal · (2018) 06 NCLT CK 0004

Companies (Removal Of Names Of Companies From The Register Of Companies) Rules, 2016 — Rule 7, 9Companies Act, 2013 — Section 248(1), 248(5), 252, 252(3)

Read judgment

Tribunals and Commissions12 Jun 2018Disposed Of

Altus Health Care Pvt. Ltd. And Anr. Vs Registrar Of Companies And Anr.

National Company Law Appellate Tribunal · (2018) 06 NCLT CK 0009

Companies (Removal Of Names Of Companies From The Register Of Companies) Rules, 2016 — Rule 7, 9Companies Act, 2013 — Section 248(1), 252(1), 252(3)Gujarat Value Added Tax Act,2003 — Section 68

Read judgment

Tribunals and Commissions12 Jun 2018Disposed Of

Maninder Singh Sethi Pvt. Ltd. Vs Registrar Of Companies And Anr.

National Company Law Appellate Tribunal · (2018) 06 NCLT CK 0008

Companies (Removal Of Names Of Companies From The Register Of Companies) Rules, 2016 — Rule 7, 9Companies Act, 2013 — Section 248(1), 248(5), 252, 252(3)

Read judgment

Tribunals and Commissions12 Jun 2018Disposed Of

Dee Rock Builders Pvt. Ltd. And Anr. Vs Registrar Of Companies And Anr.

National Company Law Appellate Tribunal · (2018) 06 NCLT CK 0001

Companies (Removal Of Names Of Companies From The Register Of Companies) Rules, 2016 — Rule 7, 9Companies Act, 2013 — Section 248(1), 252(1), 252(3)

Read judgment

Tribunals and Commissions11 Jun 2018Disposed Of

M/s. Axios Aviation Services Pvt. Ltd. Vs Registrar Of Companies And Anr.

National Company Law Appellate Tribunal · (2018) 06 NCLT CK 0005

Companies (Removal Of Names Of Companies From The Register Of Companies) Rules, 2016 — Rule 7, 9Companies Act, 2013 — Section 248(1), 248(5), 252, 252(3)

Read judgment

Tribunals and Commissions07 Jun 2018Disposed Of

Square Corporate Services Pvt. Ltd. And Anr. Vs Registrar Of Companies And Anr.

National Company Law Appellate Tribunal · (2018) 06 NCLT CK 0003

Companies (Removal Of Names Of Companies From The Register Of Companies) Rules, 2016 — Rule 7, 9Companies Act, 2013 — Section 92(4), 137(1), 248(1), 248(5), 252, 252(3)

Read judgment