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National Company Law Appellate Tribunal judgments, 2019

860 judgments · page 1 of 43

Tribunals and Commissions20 Dec 2019Dismissed

Amit Gupta Vs Yogesh Gupta

National Company Law Appellate Tribunal · (2019) 12 NCLAT CK 0088

Insolvency And Bankruptcy Board Of India (Insolvency Resolution Process For Corporate Persons) Regulations, 2016 — Regulation 36(A), 36(A)(6), 36(A)(7), 36(A)(7)(c)Insolvency And Bankruptcy Code, 2016 — Section 10, 10(3)(c), 25(2)(h), 29A, 29A(c), 29A(h), 30(4), 240AIndustries (Development And Regulation) Act, 1951 — Section 11B, 29B
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Tribunals and Commissions20 Dec 2019Dismissed

Edelweiss Asset Vs Sai Regency Power And Ors

National Company Law Appellate Tribunal · (2019) 12 NCLAT CK 0084

Insolvency And Bankruptcy Board Of India (Insolvency Resolution Process For Corporate Persons) Regulations, 2016 — Regulation 32Insolvency And Bankruptcy Code, 2016 — Section 5(13), 5(15), 10, 14(2), 20, 20(2), 20(2)(e), 25, 25(1), 25(2)(c), 28, 28(1), 28(1)(a), 28(3), 30(2)(a), 30(4), 33(1), 52(8), 53, 53(1), 60(5)(c)Companies Act, 1956 — Section 529A, 529(1)(c)
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Tribunals and Commissions19 Dec 2019Allowed

Akram Khan Vs Bank Of India Limited And Ors

National Company Law Appellate Tribunal · (2019) 12 NCLAT CK 0076

Insolvency And Bankruptcy Code, 2016 — Section 7, 9, 30(4), 65, 238ALimitation Act, 1963 — Section 14, 18Companies Act, 1956 — Section 433, 434(1)(b), 520
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Tribunals and Commissions19 Dec 2019Parly Allowed

Tourism Finance Corporation Of India Ltd. And Ors Vs Rainbow Papers Ltd. And Ors.

National Company Law Appellate Tribunal · (2019) 12 NCLAT CK 0074

Insolvency And Bankruptcy Code, 2016 — Section 3(30), 3(31), 5(21), 14, 30(1)(a), 30(2), 30(2)(b), 30(2)(e), 30(4), 30(6), 31, 36(4)(iii), 53, 61(3), 238Gujarat Value Added Tax Act, 2003 — Section 48Employees' Provident Funds And Miscellaneous Provisions Act, 1952 — Section 7Q, 14B
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Tribunals and Commissions19 Dec 2019Dismissed

Sabarmati Gas Limited Vs Shah Alloys Limited

National Company Law Appellate Tribunal · (2019) 12 NCLAT CK 0073

Insolvency And Bankruptcy Code, 2016 — Section 9, 9(3)Sick Industrial Companies (Special Provisions) Act, 1985 — Section 13(2)
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Tribunals and Commissions18 Dec 2019Dismissed

Jammu And Kashmir Bank Limited Vs Integrated Livestock Village Farm Private Limited

National Company Law Appellate Tribunal · (2019) 12 NCLT CK 0003

Bankers' Books Evidence Act, 1891 — Section 2(A)(a), (A)(b)Insolvency And Bankruptcy (Application To Adjudicating Authority) Rules, 2016 — Rule 4, 9(1)Insolvency And Bankruptcy Code, 2016 — Section 4, 5(7), 5(8), 7, 7(1), 7(3)(a), 7(3)(b), 7(5)(a), 13(2), 14, 14(1)(a), 14(1)(b), 14(1)(c), 14(1)(d), 14(3)(b), 15, 17, 18, 19, 20, 21, 60(1)
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Tribunals and Commissions18 Dec 2019Allowed

Naresh Patel Vs Ketki Shah Talati

National Company Law Appellate Tribunal · (2019) 12 NCLAT CK 0078

National Company Law Appellate Tribunal Rules, 2016 — Rule 11Insolvency And Bankruptcy Code, 2016 — Section 7
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Tribunals and Commissions18 Dec 2019Allowed

Cyrus Investments Pvt. Ltd. And Anr Vs Tata Sons Ltd. And Ors.

National Company Law Appellate Tribunal · (2019) 12 NCLAT CK 0067

Companies (Meeting Of The Board And Its Powers) Rules, 2014 — Rule 8Companies Act, 2013 — Section 2(68), 2(71), 3(1)(iii), 14, 14(1)(b), 14(2), 14(2)(3), 21, 23(3), 113(1)(a), 118(10), 161, 161(2), 166, 178, 179, 179(3), 241, 241(1), 242, 244, 251Companies Act, 1956 — Section 31, 43A(1A), 43A(2), 43A(4), 58A, 67, 379, 398, 399, 402, 433(a), 433(b), 433(c), 433(d), 433(e), 433(f), 465
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Tribunals and Commissions18 Dec 2019Allowed

C. Shivakumar Reddy Vs Dena Bank And Anr

National Company Law Appellate Tribunal · (2019) 12 NCLAT CK 0066

Insolvency And Bankruptcy Code, 2016 — Section 7, 9, 30(4), 65, 238ALimitation Act, 1963 — Section 14, 18Companies Act, 1956 — Section 433, 434(1)(b), 520
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