Tribunals and Commissions03 Sept 2019Dismissed
P.V. Krishnaprasad And Anr. Vs J. Manivannan
National Company Law Appellate Tribunal · (2019) 09 NCLAT CK 0011
Insolvency And Bankruptcy Code, 2016 — Section 35, 37, 38, 39, 40, 60(5)
COURT ARCHIVE
National Company Law Appellate Tribunal judgments, 2019
860 judgments · page 20 of 43
Tribunals and Commissions03 Sept 2019Dismissed
Kaushik Ghosh And Ors Vs Noor Alam And Ors.
National Company Law Appellate Tribunal · (2019) 09 NCLAT CK 0010
Insolvency And Bankruptcy Code, 2016 — Section 7, 12A, 25A, 25A(2)
Tribunals and Commissions02 Sept 2019
M/S Kapoor Logistics Vs Flywheel Logistics Solution Pvt Ltd.
National Company Law Appellate Tribunal · (2019) 09 NCLT CK 0082
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 5, 6Insolvency And Bankruptcy Code, 2016 — Section 8, 9, 9(5), 14(1), 14(2), 14(3), 14(4)
Tribunals and Commissions02 Sept 2019Disposed Of
Govind Seed Processing Private Limited Vs Registrar Of Companies
National Company Law Appellate Tribunal · (2019) 09 NCLT CK 0066
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 Commissions02 Sept 2019
Sarika Somvanshi Vs R.S. Stones Private Limited
National Company Law Appellate Tribunal · (2019) 09 NCLT CK 0056
Constitution Of India, 1950 — Article 14, 19(1)(g), 19(6), 300AInsolvency And Bankruptcy (Application To Adjudicating Authority) Rules, 2016 — Rule 4, 4(3), 9(1)Insolvency And Bankruptcy Code, 2016 — Section 4, 5(7), 5(8), 5(8)(c), 5(8)(f), 7, 7(1), 7(2), 7(3)(b), 7(5), 7(5)(a), 7(7), 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)
Tribunals and Commissions02 Sept 2019Disposed Of
Alaska Enterprises Private Limited Vs Shanti Capinvest Private Limited
National Company Law Appellate Tribunal · (2019) 09 NCLT CK 0055
Companies Act, 2013 — Section 133, 230, 231, 232, 232(3)(i)
Tribunals and Commissions02 Sept 2019Dismissed
Manjeet Kaur Sran Vs Tricolite Electrical Industries Ltd.
National Company Law Appellate Tribunal · (2019) 09 NCLAT CK 0019
Insolvency And Bankruptcy Code, 2016 — Section 3(6), 3(11), 3(12), 8(1), 4, 5(7), 5(8), 5(21), 7, 7(1), 7(2), 7(5), 7(7), 8, 8(1), 8(2), 9, 12ACompanies Act, 2013 — Section 271Insolvency And Bankruptcy (Application To Adjudicating Authority) Rules, 2016 — Rule 4, 4(3)
Tribunals and Commissions02 Sept 2019Allowed
K.P. Jayaram And Anr Vs M/s. Radha Exports (India) Pvt. Ltd.
National Company Law Appellate Tribunal · (2019) 09 NCLAT CK 0007
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), 8(1), 9Companies Act, 1956 — Section 433, 434Companies Act, 2013 — Section 433, 433(e), 434
Tribunals and Commissions02 Sept 2019Disposed Off
N. Padmanabhan And Anr. Vs M/s. Sri Adinath Enterprises & Anr.
National Company Law Appellate Tribunal · (2019) 09 NCLAT CK 0006
Insolvency And Bankruptcy Code, 2016 — Section 12ACompanies Act, 2013 — Section 230
Tribunals and Commissions02 Sept 2019Dismissed
Ajay Kumar Kedia And Ors Vs Anita Kedia And Ors
National Company Law Appellate Tribunal · (2019) 09 NCLAT CK 0005
Companies Act, 1956 — Section 81, 169, 257, 397, 398Companies Act, 2013 — Section 241, 242
Tribunals and Commissions02 Sept 2019Dismissed
K. Bharathi Vs Kotak Mahindra Bank Limited And Ors
National Company Law Appellate Tribunal · (2019) 09 NCLAT CK 0004
Insolvency And Bankruptcy Code, 2016 — Section 3(37), 5(7), 5(24), 5(24A), 7
Tribunals and Commissions02 Sept 2019Dismissed
Gireesh Kumar Sanghi Vs Ravi Sanghi And Ors.
National Company Law Appellate Tribunal · (2019) 09 NCLAT CK 0003
Companies Act, 2013 — Section 408, 420, 421, 425Contempt Of Courts Act, 1971 — Section 7, 10, 112, 14, 19, 20Constitution Of India, 1950 — Article 215
Tribunals and Commissions02 Sept 2019Dismissed
C.J. Mathew Vs Greendot Hotels And Resorts (I) Pvt Ltd.
National Company Law Appellate Tribunal · (2019) 09 NCLAT CK 0002
Companies Act, 2013 — Section 241, 241(1), 244, 421Companies Act, 1956 — Section 36(2), 41(1), 87, 111(4), 397, 398, 398(1), 399
Tribunals and Commissions02 Sept 2019Allowed
Vivek Pasricha And Anr. Vs Amit Sachdeva And Anr.
National Company Law Appellate Tribunal · (2019) 09 NCLAT CK 0001
Insolvency And Bankruptcy Code, 2016 — Section 8(1), 9Companies Act, 2013 — Section 241, 242, 244
Tribunals and Commissions30 Aug 2019Disposed Off
State Trading Corporation of India Ltd. Vs Concast Steel & Power Ltd.
National Company Law Appellate Tribunal · (2019) 08 NCLAT CK 0062
Arbitration And Conciliation Act, 1996 — Section 9Companies Act, 2013 — Section 230Insolvency And Bankruptcy Code, 2016 — Section 52
Tribunals and Commissions29 Aug 2019
Sahil Holdings Private Limited Vs Saluja Construction Co. Limited
National Company Law Appellate Tribunal · (2019) 08 NCLT CK 0027
Insolvency And Bankruptcy (Application To Adjudicating Authority) Rules, 2016 — Rule 4, 4(1), 4(2), 9(1)Insolvency And Bankruptcy Code, 2016 — Section 4, 5(8), 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, 21, 238Maharashtra Relief Undertakings (Special Provisions Act), 1958 — Section 4
Tribunals and Commissions29 Aug 2019Disposed Of
Edelweiss Asset Reconstruction Co. Ltd. Vs Net 4 India Limited
National Company Law Appellate Tribunal · (2019) 08 NCLT CK 0026
Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 14
Tribunals and Commissions29 Aug 2019Disposed Off
Bhaskar Biswas Vs M/s. Devi Trading & Holding Pvt. Ltd. & Anr.
National Company Law Appellate Tribunal · (2019) 08 NCLAT CK 0060
Insolvency And Bankruptcy Code, 2016 — Section 7, 8, 9, 12ANational Company Law Tribunal (NCLT) Rules, 2016 — Rule 11
Tribunals and Commissions28 Aug 2019Disposed Of
L&T Finance Ltd. Vs Zillion Infraprojects Pvt. Ltd.
National Company Law Appellate Tribunal · (2019) 08 NCLT CK 0028
Insolvency And Bankruptcy Code, 2016 — Section 21(1)
Tribunals and Commissions28 Aug 2019Disposed Off
Shweta Vishwanath Shirke And Ors. Vs Committee Of Creditors & Anr.
National Company Law Appellate Tribunal · (2019) 08 NCLAT CK 0061
Insolvency And Bankruptcy Code, 2016 — Section 7, 9, 10, 12A, 29A, 30(2)(b), 31Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 3National Company Law Tribunal Rules, 2016 — Rule 8, 11