CourtKutchehry.com

COURT ARCHIVE

National Company Law Appellate Tribunal judgments, 2019

860 judgments · page 13 of 43

Tribunals and Commissions14 Oct 2019Disposed Of

Padmaiah Vuppu Vs Reliance Capital AIF Trustee Company Pvt. Ltd. And Ors.

National Company Law Appellate Tribunal · (2019) 10 NCLAT CK 0005

Insolvency And Bankruptcy Code, 2016 — Section 3(12), 3(11), 3(6), 4, 5(7), 5(8), 5(21), 7, 7(1), 7(2), 7(5), 7(7)Companies Act, 2013 — Section 185Insolvency And Bankruptcy (Application To Adjudicating Authority) Rules, 2016 — Rule 4, 4(3)
Read judgment
Tribunals and Commissions11 Oct 2019

Ravinder Aggarwal And Ors. Vs MSA Developers Pvt. Limited

National Company Law Appellate Tribunal · (2019) 10 NCLT CK 0014

Constitution Of India, 1950 — Article 14, 19(1)(g), 19(6), 300(A)Insolvency And Bankruptcy (Application To Adjudicating Authority) Rules, 2016 — Rule 4(1), 4(2), 9(1)Insolvency And Bankruptcy Code, 2016 — Section 4, 5(8)(f), 7, 7(2), 7(5), 12A, 13(2), 14, 14(1)(a), 14(1)(b), 14(1)(c), 14(1)(d), 15, 17, 18, 19, 20, 21, 60(1)
Read judgment
Tribunals and Commissions10 Oct 2019Disposed Of

Uniyal Cargo Movers Private Limited Vs Registrar Of Companies

National Company Law Appellate Tribunal · (2019) 10 NCLT CK 0026

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)Income Tax Act, 1961 — Section 143A, 220(2)
Read judgment
Tribunals and Commissions10 Oct 2019Disposed Of

Seema And Ors. Vs Registrar Of Companies

National Company Law Appellate Tribunal · (2019) 10 NCLT CK 0022

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 Commissions01 Oct 2019Dismissed

Karan Goel Vs Pashupati Jewellers And Anr

National Company Law Appellate Tribunal · (2019) 10 NCLAT CK 0001

Insolvency And Bankruptcy Code, 2016 — Section 3(6), 3(11), 3(12), 4, 5(7), 5(8), 5(21), 7, 7(1), 7(2), 7(5), 7(7), 9Companies Act, 2013 — Section 185Insolvency And Bankruptcy (Application To Adjudicating Authority) Rules, 2016 — Rule 4, 4(3)
Read judgment
Tribunals and Commissions30 Sept 2019Allowed

M/S P.K. Enterprises Vs M/S Four Fresh Retail Private Limited

National Company Law Appellate Tribunal · (2019) 09 NCLT CK 0089

Insolvency And Bankruptcy Board Of India (Insolvency Resolution Process For Corporate Person) Regulations, 2016 — Regulation 6Insolvency 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)
Read judgment