CourtKutchehry.com

COURT ARCHIVE

National Company Law Appellate Tribunal judgments, 2019

860 judgments · page 43 of 43

Tribunals and Commissions17 Jan 2019Dismissed

State Bank Of India And Ors Vs Kamlesh Kalidas Shah And Ors

National Company Law Appellate Tribunal · (2019) 01 NCLAT CK 0014

Companies Act, 2013 — Section 1(4), 24, 58(4), 59, 127, 421, 424, 430Companies Act, 1956 — Section 108(1A), 113Securities And Exchange Board Of India (Listing Obligations And Disclosure Requirements) Regulations, 2015 — Regulation 40
Read judgment
Tribunals and Commissions15 Jan 2019

Connode (India) Pvt. Ltd. Vs Cyan Connode Pvt. Ltd.

National Company Law Appellate Tribunal · (2019) 01 NCLT CK 0035

Companies (Share Capital And Debentures) Rules, 2014 — Rule 11Companies Act, 2013 — Section 13, 13(9), 14, 61, 56, 210, 230, 230(7), 231, 232, 232(3), 232(3)(i), 232(3)(B)(i), 233(1), 233(11), 233(12)
Read judgment
Tribunals and Commissions15 Jan 2019

M/s. Lion Services Ltd. Vs M/s. Aura Management Services Pvt. Ltd.

National Company Law Appellate Tribunal · (2019) 01 NCLT CK 0025

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 6Companies (Incorporation) Rules, 2014 — Rule 35
Read judgment
Tribunals and Commissions15 Jan 2019

M/S Arvind Envisol Limited Vs M/S Arvind Envisol Limited

National Company Law Appellate Tribunal · (2019) 01 NCLT CK 0008

Insolvency 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), 15, 17, 18, 20, 21, 31(1), 33
Read judgment
Tribunals and Commissions08 Jan 2019

Kamaljeet Bhatti Vs M/s Realdream Digital Private Limited

National Company Law Appellate Tribunal · (2019) 01 NCLT CK 0011

Insolvency And Bankruptcy Code (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), 31(1), 33
Read judgment
Tribunals and Commissions08 Jan 2019Allowed

Cayenne Developments Private Limited Vs Registrar Of Companies, Bangalore

National Company Law Appellate Tribunal · (2019) 01 NCLAT CK 0004

Companies Act, 2013 — Section 8(2), 117, 164, 164(2), 242, 248, 248(1), 248(2), 248(4), 248(5), 248(6), 252, 403, 455, 459, 460, 469Companies Act, 1956 — Section 25, 560Companies (Removal Of Names Of Companies from The Register Of Companies) Rules, 2016 — Rule 4
Read judgment