Tribunals and Commissions19 Sept 2019Disposed Of
Ankur Buildtech Private Limited And Ors. Vs Grovy India Limited
National Company Law Appellate Tribunal · (2019) 09 NCLT CK 0033
Companies Act, 2013 — Section 133, 230, 231, 232, 232(3)(i)
COURT ARCHIVE
National Company Law Appellate Tribunal judgments, 2019
860 judgments · page 16 of 43
Tribunals and Commissions19 Sept 2019Dismissed
Om Prakash Pandey Vs State Bank Of India And Anr
National Company Law Appellate Tribunal · (2019) 09 NCLAT CK 0057
Insolvency And Bankruptcy Code, 2016 — Section 7Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13(2), 17Recovery Of Debts Due To Banks And Financial Institutions Act, 1993 — Section 19
Tribunals and Commissions19 Sept 2019Disposed Of
Hema Manoj Shah Vs Asset Reconstruction Company (I) Limited And Ors.
National Company Law Appellate Tribunal · (2019) 09 NCLAT CK 0055
Insolvency And Bankruptcy Code, 2016 — Section 34
Tribunals and Commissions19 Sept 2019Allowed
Saran Equipments And Engineers Pvt. Ltd. Vs Pioneer Fabricators Pvt. Ltd.
National Company Law Appellate Tribunal · (2019) 09 NCLAT CK 0052
Insolvency And Bankruptcy Code, 2016 — Section 9
Tribunals and Commissions18 Sept 2019
M/S V.R Logistics Ltd Vs M/S Balwindra Tools Pvt. Ltd.
National Company Law Appellate Tribunal · (2019) 09 NCLT CK 0083
Insolvency And Bankruptcy (Application To Adjudicating Authority) Rules, 2016 — Rule 6Insolvency And Bankruptcy Code, 2016 — Section 8, 9, 9(3)(b), 9(5), 14(1), 14(2), 14(3), 15, 17, 18, 20, 21Insolvency And Bankruptcy Board Of India (Insolvency Resolution Process For Corporate Person) Regulations, 2016 — Regulation 6
Tribunals and Commissions18 Sept 2019Disposed Of
Dynami Finvest Services Private Limited Vs Registrar Of Companies
National Company Law Appellate Tribunal · (2019) 09 NCLT CK 0064
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 Commissions18 Sept 2019Disposed Of
M/S KK Agrotech Limited Vs Registrar Of Companies
National Company Law Appellate Tribunal · (2019) 09 NCLT CK 0063
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 Commissions18 Sept 2019
State Bank Of India Vs Mastana Foods Pvt. Limited
National Company Law Appellate Tribunal · (2019) 09 NCLT CK 0057
Insolvency And Bankruptcy (Application To Adjudicating Authority) Rules, 2016 — Rule 4, 4(1), 4(2), 9(1)Insolvency And Bankruptcy Code, 2016 — Section 4, 7, 7(2), 7(5), 13(2), 14, 14(1)(a), 14(1)(b), 14(1)(c), 14(1)(d), 15, 17, 18, 19, 20, 21Recovery Of Debts Due To Banks And Financial Institutions Act, 1993 — Section 19
Tribunals and Commissions18 Sept 2019Dismissed
Kamesh Badhana Vs Goving Ram And Ors.
National Company Law Appellate Tribunal · (2019) 09 NCLAT CK 0053
Insolvency And Bankruptcy Code, 2016 — Section 5(8)(f), 29A, 33(2), 44, 60(5)Companies Act, 2013 — Section 230
Tribunals and Commissions18 Sept 2019Disposed Off
Hindprakash Industries Pvt. Ltd. Vs Modern Syntax (India) Ltd.
National Company Law Appellate Tribunal · (2019) 09 NCLAT CK 0050
Insolvency And Bankruptcy Code, 2016 — Section 9
Tribunals and Commissions18 Sept 2019Dismissed
Naresh Kumar Sharma Vs Oriental Bank Of Commerce And Anr.
National Company Law Appellate Tribunal · (2019) 09 NCLAT CK 0049
Insolvency And Bankruptcy Code, 2016 — Section 7, 12ANational Company Law Tribunal, New Delhi, 2013 — Section 60(1)
Tribunals and Commissions18 Sept 2019Dismissed
Amit Kumar Agarwal Vs Uco Bank And Anr
National Company Law Appellate Tribunal · (2019) 09 NCLAT CK 0048
Insolvency And Bankruptcy Code, 2016 — Section 7Securitisation And Reconstruction Of Financial Assets And Enforcement Of Securities Interest Act, 2002 — Section 13(2), 17Limitation Act, 1963 — Article 62, 137
Tribunals and Commissions18 Sept 2019Allowed
Madhu Nambiar Vs M/S. Trivium Systems Inc Rep. By Their Indian Subsidiary Trivium India Software Pvt. Ltd. And Ors.
National Company Law Appellate Tribunal · (2019) 09 NCLAT CK 0047
Companies Act, 1956 — Section 433(e), 434, 434(1), 439Insolvency And Bankruptcy Code, 2016 — Section 9National Company Law Appellate Tribunal, 2016 — Rule 11
Tribunals and Commissions17 Sept 2019Disposed Of
Hemant Gupta Vs M/S Jasper Engineers Private Limited
National Company Law Appellate Tribunal · (2019) 09 NCLT CK 0072
Insolvency And Bankruptcy Board Of India (Insolvency Resolution Process Of Corporate Persons) Regulations, 2016 — Regulation 6, 27, 35, 36B(4A), 38, 38(1), 38(1)(b), 38(2)(a), 39, 39(4)Constitution Of India, 1950 — Article 14Insolvency And Bankruptcy Code, 2016 — Section 5, 6, 9, 14, 22(3)(a), 29A, 30, 30(1), 30(2), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(2)(e), 30(2)(f), 30(6), 31, 31(1), 31(2), 31(4), 32, 53, 61(3)
Tribunals and Commissions17 Sept 2019Disposed Of
VJS Pharmaceuticals Private Limited Vs Registrar Of Companies
National Company Law Appellate Tribunal · (2019) 09 NCLT CK 0065
Companies Act, 2013 — Section 164, 248, 252
Tribunals and Commissions17 Sept 2019Disposed Of
PR. Commissioner Of Income Tax Vs Registrar Of Companies And Ors.
National Company Law Appellate Tribunal · (2019) 09 NCLT CK 0062
Companies Act, 2013 — Section 248(1), 252(1), 455Income Tax Act, 1961 — Section 144, 147, 148, 156
Tribunals and Commissions17 Sept 2019
Urvashi Nangia Vs Sana Realtors Private Limited
National Company Law Appellate Tribunal · (2019) 09 NCLT CK 0040
Insolvency And Bankruptcy (Application To Adjudicating Authority) Rules, 2016 — Rule 4Insolvency And Bankruptcy Code, 2016 — Section 5(8)(f), 7, 7(5), 13(2), 14, 14(1), 14(2), 14(3), 14(4), 15, 17, 18, 19, 20, 21Insolvency And Bankruptcy Board Of India (Insolvency Resolution Process For Corporate Person) Regulations, 2016 — Regulation 6
Tribunals and Commissions17 Sept 2019Disposed Of
Europlus Financial Services Limited And Ors. Vs Alankit Technologies Limited
National Company Law Appellate Tribunal · (2019) 09 NCLT CK 0039
Companies Act, 2013 — Section 133, 230, 230(5), 231, 232, 233, 234
Tribunals and Commissions17 Sept 2019
Shriram Transport Finance Company Limited Vs Trans Gulf Frozen Food Containers Private Limited
National Company Law Appellate Tribunal · (2019) 09 NCLT CK 0038
Arbitration And Conciliation Act, 1996 — Section 34Insolvency 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(5a), 8, 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), 238
Tribunals and Commissions17 Sept 2019Disposed Of
Kashi Vishwanathan Sivaraman Vs Haridwar Iron & Ispat Rollings Limited
National Company Law Appellate Tribunal · (2019) 09 NCLT CK 0037
Insolvency And Bankruptcy Board Of India (Insolvency Resolution Process For Corporate Persons) Regulations, 2016 — Regulation 6(1), 17Insolvency And Bankruptcy Board Of India (Liquidation Process) Regulations, 2016 — Regulation 12, 13Insolvency And Bankruptcy Code, 2016 — Section 7, 12, 14, 21, 30(4), 30(6), 33, 33(1)(a), 33(5), 34(1), 35(1)