COURT ARCHIVE

National Company Law Appellate Tribunal judgments, 2018

277 judgments · page 7 of 14

Tribunals and Commissions15 Oct 2018Disposed Of

Ayan Anil Garg And Anr. Vs Registrar Of Companies

National Company Law Appellate Tribunal · (2018) 10 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(5), 252, 252(1), 252(3)
Tribunals and Commissions11 Oct 2018Disposed Of

Kewal Kishan Kumar And Anr. Vs Registrar Of Companies And Anr.

National Company Law Appellate Tribunal · (2018) 10 NCLT CK 0020

Companies Act, 2013 — Section 248(1), 248(2), 252, 252(1), 252(3), 455Companies Act, 1956 — Section 560Companies (Removal Of Names Of Companies From The Register Of Companies) Rules, 2016 — Rule 7
Tribunals and Commissions09 Oct 2018Disposed Of

Income Tax Officer Vs Registrar Of Companies And Ors.

National Company Law Appellate Tribunal · (2018) 10 NCLT CK 0023

Companies (Removal Of Names Of Companies From The Register Of Companies) Rules, 2016 — Rule 7, 9Companies Act, 2013 — Section 248(1), 252(1)Income Tax Act, 1961 — Section 147, 148
Tribunals and Commissions08 Oct 2018Disposed Of

Sanjay Kumar Jaiswal Vs M/S Amira Pure Foods Pvt. Ltd.

National Company Law Appellate Tribunal · (2018) 10 NCLT CK 0015

Insolvency And Bankruptcy (Application To Adjudicating Authority) Rules, 2016 — Rule 6Insolvency And Bankruptcy Code, 2016 — Section 4, 8, 9, 9(3)(b), 9(3)(c), 9(5), 14(1), 14(2), 14(3), 15, 17, 18, 20, 21, 31(1), 33
Tribunals and Commissions05 Oct 2018Allowed

Simran Kaur Vs M/S International Traceability Systems Ltd.

National Company Law Appellate Tribunal · (2018) 10 NCLT CK 0027

Insolvency And Bankruptcy (Application To Adjudicating Authority) Rules, 2016 — Rule 6Insolvency And Bankruptcy Code, 2016 — Section 8, 9, 9(3)(b), 9(3)(c), 9(5), 14(1), 14(2), 14(3), 14(4), 15, 17, 18, 20, 21, 31(1), 33
Tribunals and Commissions28 Sept 2018Allowed

Vinod Kumar Vs M/S NOESIS Industries Ltd.

National Company Law Appellate Tribunal · (2018) 09 NCLT CK 0028

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