Tribunals and Commissions05 Nov 2019Dismissed
Shearson Investment And Trading Company Pvt. Ltd. Vs Anil Goel, Liquidator
National Company Law Appellate Tribunal · (2019) 11 NCLAT CK 0002
Insolvency And Bankruptcy Code, 2016 — Section 7, 61(2)
COURT ARCHIVE
National Company Law Appellate Tribunal judgments, 2019
860 judgments · page 11 of 43
Tribunals and Commissions04 Nov 2019
Apeejay Trust Vs Aviva Life Insurance Co. India Ltd.
National Company Law Appellate Tribunal · (2019) 11 NCLT CK 0001
Insolvency And Bankruptcy Code, 2016 — Section 3, 3(16), 3(17), 3(18), 8, 9, 9(3)(b), 9(3)(c), 14, 15, 17, 18, 20, 21, 31(1), 33
Tribunals and Commissions04 Nov 2019Disposed Of
Ruchita Modi Vs Kanchan Ostwal And Anr.
National Company Law Appellate Tribunal · (2019) 11 NCLAT CK 0001
National Company Law Appellate Tribunal Rules, 2016 — Rule 11Insolvency And Bankruptcy Code, 2016 — Section 9
Tribunals and Commissions01 Nov 2019
Edelweiss Asset Reconstruction Company Ltd. Vs Adel Landmarks Ltd.
National Company Law Appellate Tribunal · (2019) 11 NCLT CK 0010
Insolvency And Bankruptcy Board Of India (Insolvency Resolution Process for Corporate Person) Regulations, 2016 — Regulation 6, 32Insolvency And Bankruptcy Code, 2016 — Section 7, 13(2), 14
Tribunals and Commissions25 Oct 2019Disposed Of
KAMLA Bhel & Co. Pvt. Ltd. And Anr. Vs Registrar Of Companies
National Company Law Appellate Tribunal · (2019) 10 NCLT CK 0030
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)
Tribunals and Commissions25 Oct 2019Disposed Of
Jainson Holdings Pvt. Ltd. And Ors. Vs Registrar Of Companies
National Company Law Appellate Tribunal · (2019) 10 NCLT CK 0029
Companies Act, 2013 — Section 248(1), 252(1), 252(3)Companies (Removal Of Names Of Companies From The Register Of Companies) Rules, 2016 — Rule 7, 9
Tribunals and Commissions25 Oct 2019Disposed Of
GOMTI Water Sports And Resorts Private Limited Vs Registrar Of Companies And Anr.
National Company Law Appellate Tribunal · (2019) 10 NCLT CK 0027
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)
Tribunals and Commissions25 Oct 2019Disposed Of
PB Retail Private Limited Vs Registrar Of Companies
National Company Law Appellate Tribunal · (2019) 10 NCLT CK 0025
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)
Tribunals and Commissions25 Oct 2019Disposed Of
M J Casting Limited And Ors. Vs MINDA Industries Limited
National Company Law Appellate Tribunal · (2019) 10 NCLT CK 0016
Companies Act, 2013 — Section 133, 210, 211, 212, 213, 214, 215, 216, 217, 218, 219, 220, 221, 222, 223, 224, 225, 226, 230, 230(2), 231, 232Companies Act, 1956 — Section 235, 236, 237, 238, 239, 240, 241, 242, 243, 244, 245, 246, 247, 248, 249, 250, 251Companies (Compromise, Arrangement And Amalgamation), Rules 2016 — Rule 3(2)
Tribunals and Commissions25 Oct 2019Allowed
Asia Motorworks Holdings Ltd. Vs Nitin Madhukar Bhate And Anr.
National Company Law Appellate Tribunal · (2019) 10 NCLAT CK 0026
Insolvency And Bankruptcy Code, 2016 — Section 9National Company Law Appellate Tribunal Rules, 2016 — Rule 11
Tribunals and Commissions25 Oct 2019Disposed Of
Raj Singh Gehlot, Director Of Ambience Pvt. Ltd. Vs Vistra ITCL(India) Ltd. And Anr
National Company Law Appellate Tribunal · (2019) 10 NCLAT CK 0025
National Company Law Appellate Tribunal Rules, 2016 — Rule 152(4)Insolvency And Bankruptcy Code, 2016 — Section 7Companies Act, 2013 — Section 419(3)
Tribunals and Commissions25 Oct 2019Disposed Of
Shree Balaji Valves Pvt. Ltd. And Anr. Vs Sangeeta Sureka And Anr.
National Company Law Appellate Tribunal · (2019) 10 NCLAT CK 0024
Companies Act, 2013 — Section 241, 242
Tribunals and Commissions25 Oct 2019Dismissed
Ajay Agarwal Vs Shantanu T. Ray And Ors
National Company Law Appellate Tribunal · (2019) 10 NCLAT CK 0022
Insolvency And Bankruptcy Code, 2016 — Section 12A, 29AInsolvency Resolution Process For Corporate Persons) Regulations 2016 — Regulation 30A
Tribunals and Commissions24 Oct 2019Disposed Of
M/s ANNI Shoes Private Limited And Ors. Vs Registrar Of Companies And Anr.
National Company Law Appellate Tribunal · (2019) 10 NCLT CK 0024
Companies (Removal Of Names Of Companies From The Register Of Companies) Rules, 2016 — Rule 7, 9Companies Act, 2013 — Section 248(1), 252, 252(3)
Tribunals and Commissions24 Oct 2019Disposed Of
M/s. Ragnor Buildtech India Pvt. Ltd. And Ors. Vs M/s. Experion Developers Pvt. Ltd.
National Company Law Appellate Tribunal · (2019) 10 NCLT CK 0017
Companies (Compromise, Arrangement And Amalgamation), Rules 2016 — Rule 3(2)Companies Act, 2013 — Section 133, 230, 230(2), 231, 232
Tribunals and Commissions24 Oct 2019Allowed
Vanita Panday Vs Vee Kay Electricals And Anr.
National Company Law Appellate Tribunal · (2019) 10 NCLAT CK 0023
Insolvency And Bankruptcy Code, 2016 — Section 9National Company Law Appellate Tribunal Rules, 2016 — Rule 11
Tribunals and Commissions24 Oct 2019Dismissed
Sansar Chand Sharma Vs Anurag Chandra And Ors.
National Company Law Appellate Tribunal · (2019) 10 NCLAT CK 0021
Insolvency And Bankruptcy Code, 2016 — Section 7
Tribunals and Commissions24 Oct 2019Allowed
Jindal Steel And Power Limited And Ors Vs Arun Kumar Jagatramka And Anr
National Company Law Appellate Tribunal · (2019) 10 NCLAT CK 0019
Insolvency And Bankruptcy Board Of India (Liquidation Process) Regulations, 2016 — Regulation 32Companies Act, 2013 — Section 48, 66, 68, 133, 230, 231, 232, 421Insolvency And Bankruptcy Code, 2016 — Section 7, 14, 29A, 33, 35, 35(f), 38, 39, 40, 52
Tribunals and Commissions24 Oct 2019Allowed
Ufo Moviez India Ltd. & Anr. Vs Union Of India
National Company Law Appellate Tribunal · (2019) 10 NCLAT CK 0018
Companies Act, 2013 — Section 230, 232
Tribunals and Commissions24 Oct 2019Dismissed
Sobodh Kumar Agrawal Vs Eih Ltd.
National Company Law Appellate Tribunal · (2019) 10 NCLAT CK 0017
Arbitration And Conciliation Act, 1996 — Section 37Insolvency And Bankruptcy Code, 2016 — Section 7, 9, 10, 13(1)(b), 13, 14, 14(1)(a), 15, 15(1), 16, 18(a), 18(1)(b), 21, 29, 238