COURT ARCHIVE

National Company Law Appellate Tribunal judgments, 2020

835 judgments · page 18 of 42

Tribunals and Commissions22 May 2020Allowed

In Re: Fanendra H. Munot Vs

National Company Law Appellate Tribunal · (2020) 05 NCLT CK 0034

Insolvency And Bankruptcy Code, 2016 — Section 33, 33(6), 53Insolvency And Bankruptcy Board Of India (Liquidation Process) Regulations, 2016 — Regulation 4

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Tribunals and Commissions22 May 2020Disposed Of

Infrastructure Leasing And Financial Services Limited And Ors. Vs Union Of India And Ors.

National Company Law Appellate Tribunal · (2020) 05 NCLT CK 0033

Companies Act, 2013 — Section 241(2), 242(2)

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Tribunals and Commissions22 May 2020Allowed

Avil Menezes Vs BHEL And Ors.

National Company Law Appellate Tribunal · (2020) 05 NCLT CK 0032

Insolvency And Bankruptcy Code, 2016 — Section 233

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Tribunals and Commissions22 May 2020Allowed

Via Redd Concepts Private Limited Vs Reddwood Retail Private Limited

National Company Law Appellate Tribunal · (2020) 05 NCLT CK 0018

Companies Act, 2013 — Section 230, 231, 232, 232(3)(i)

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Tribunals and Commissions22 May 2020

North East Garments Pvt. Ltd Vs Cheviot International Ltd

National Company Law Appellate Tribunal · (2020) 05 NCLT CK 0017

Companies Act, 2013 — Section 133, 230, 231, 232

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Tribunals and Commissions22 May 2020Allowed

Angelica Technologies Private Limited Vs Lunarmech Technologies Private Limited

National Company Law Appellate Tribunal · (2020) 05 NCLT CK 0016

Companies Act, 2013 — Section 230, 231, 232

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Tribunals and Commissions22 May 2020Allowed

Kalyankari Suppliers Private Limited And Ors Vs Shiv Coal Benification And Power Private Limited

National Company Law Appellate Tribunal · (2020) 05 NCLT CK 0015

National Company Law Tribunal Rules, 2016 — Rule 3(2)Companies Act, 2013 — Section 133, 230, 230(2), 231, 232

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Tribunals and Commissions22 May 2020Allowed

Arviv Lifesciences Private Limited And Ors Vs Rajasthan Antibiotics Limited

National Company Law Appellate Tribunal · (2020) 05 NCLT CK 0014

Companies (Compromises, Arrangements And Amalgamations) Rules, 2016 — Rule 3(2)Companies Act, 2013 — Section 2(2), 133, 230, 230(2), 230(9), 231, 232

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Tribunals and Commissions22 May 2020Allowed

Upfront Trading Pvt. Ltd. And Ors Vs Sony Financial Services Ltd

National Company Law Appellate Tribunal · (2020) 05 NCLT CK 0013

Companies (Compromises, Arrangements And Amalgamations) Rules, 2016 — Rule 3(2)Companies Act, 2013 — Section 133, 210, 230, 230(7), 231, 232, 232(3)

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Tribunals and Commissions22 May 2020Disposed Of

Bilaspur Holdings Private Limited And Ors Vs Rupali Hotels Private Limited

National Company Law Appellate Tribunal · (2020) 05 NCLT CK 0012

Companies Act, 2013 — Section 230, 231, 232

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Tribunals and Commissions22 May 2020Allowed

Right Match Holdings Limited Vs R Systems International Limited

National Company Law Appellate Tribunal · (2020) 05 NCLT CK 0011

Securities And Exchange Board Of India (Listing Obligations And Disclosure Requirements) Regulations, 2015 — Regulation 37Companies Act, 2013 — Section 133, 230, 231, 232, 234

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Tribunals and Commissions22 May 2020Dismissed

Gopal Krishan Bathla Vs Crown Realtech Pvt. Ltd And Others

National Company Law Appellate Tribunal · (2020) 05 NCLAT CK 0026

Insolvency And Bankruptcy Code, 2016 — Section 7, 9, 61National Company Law Tribunal Rules, 2016 — Rule 11

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Tribunals and Commissions22 May 2020Allowed

Union Of India Vs Oriental Bank Of Commerce

National Company Law Appellate Tribunal · (2020) 05 NCLAT CK 0025

Insolvency And Bankruptcy Code, 2016 — Section 7, 9, 10, 14, 60, 68, 69, 70, 71, 72, 73, 74, 75, 76, 77, 236(2)Companies Act, 2013 — Section 399(2), 435

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Tribunals and Commissions22 May 2020Disposed Of

Indian Oil Corporation Ltd Vs Ashish Arjun Kumar Rathi

National Company Law Appellate Tribunal · (2020) 05 NCLAT CK 0024

Insolvency And Bankruptcy Code, 2016 — Section 3(6)(a), 40, 40(1), 42

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Tribunals and Commissions22 May 2020

Bank Of India Vs IRIS Electro Optics Pvt. Ltd And Others

National Company Law Appellate Tribunal · (2020) 05 NCLAT CK 0023

Insolvency And Bankruptcy Code, 2016 — Section 7, 65Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 34

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Tribunals and Commissions22 May 2020Dismissed

P. Chandra Shekhar Vs Wincere Inc And Others

National Company Law Appellate Tribunal · (2020) 05 NCLAT CK 0022

Insolvency And Bankruptcy Code, 2016 — Section 7Negotiable Instruments Act, 1881 — Section 138

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Tribunals and Commissions22 May 2020Dismissed

Hussan Kadri Vs Edelweiss Asset Reconstruction Co. Ltd And Others

National Company Law Appellate Tribunal · (2020) 05 NCLAT CK 0021

Insolvency And Bankruptcy Code, 2016 — Section 7Limitation Act, 1963 — Section 3, 4, 5, 6, 7, 8, 9, 10, 11, 12, 13, 14, 15, 16, 17, 18, 19, 20, 21, 22, 23, 24, Article 137

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Tribunals and Commissions22 May 2020Dismissed

India Power Corporation Limited Vs Dynamic Cables Limited And Others

National Company Law Appellate Tribunal · (2020) 05 NCLAT CK 0020

Insolvency And Bankruptcy Code, 2016 — Section 8, 9

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Tribunals and Commissions22 May 2020Dismissed

Raj Kumar Garg And Others Vs Health Care At Home India Pvt. Ltd And Others

National Company Law Appellate Tribunal · (2020) 05 NCLAT CK 0019

Insolvency And Bankruptcy Code, 2016 — Section 8, 8(1), 8(2)(b), 9Negotiable Instruments Act, 1881 — Section 138

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Tribunals and Commissions22 May 2020Dismissed

Harrish Khurana Vs Engineers India Limited And Others

National Company Law Appellate Tribunal · (2020) 05 NCLAT CK 0018

Insolvency And Bankruptcy Code, 2016 — Section 2, 35, 36, 37, 38, 39, 40, 41, 42, 43, 44, 45, 46, 47, 48, 49, 50, 51, 52, 53, 59, 59(6), 61, 238Companies Act, 1956 — Section 485(1)Companies Act, 2013 — Section 434(1)(c)

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