National Company Law Appellate Tribunal Judgments 2020

Tribunals and Commissions20 Mar 2020Disposed Of

Morgan Global Limited And Others Vs Registrar Of Companies Nct Of Delhi And Haryana

National Company Law Appellate Tribunal · (2020) 03 NCLT CK 0009

Companies Act, 1956 — Section 248, 248(1), 252, 252(1)Companies Act, 2013 — Section 455Companies (Removal Of Names Of Companies from the Register Of Companies) Rules, 2016 — Rule 7, 9

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Tribunals and Commissions20 Mar 2020Disposed Of

Himanshu Mani Tripathi And Another Vs Registrar Of Companies Nct Of Delhi And Haryana

National Company Law Appellate Tribunal · (2020) 03 NCLT CK 0004

Companies Act, 1956 — Section 248 (1), 252(3)Companies Act, 2013 — Section 248, 248(1), 252, 252(3), 455Companies (Removal Of Names Of Companies from the Register Of Companies) Rules, 2016 — Rule 7, 9

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Tribunals and Commissions19 Mar 2020Disposed Of

SAR Forex And Lesiure Private Limited Vs Registrar Of Companies And Anr

National Company Law Appellate Tribunal · (2020) 03 NCLT CK 0108

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)

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Tribunals and Commissions19 Mar 2020Disposed Of

M/S Earth Gharonda Infrastructures Private Limited And Ors. Vs Registrar Of Companies And Anr

National Company Law Appellate Tribunal · (2020) 03 NCLT CK 0107

Companies (Removal Of Names Of Companies From The Register Of Companies) Rules, 2016 — Rule 7, 9Companies Act, 1956 — Section 248(1), 252Companies Act, 2013 — Section 248(1), 252, 252(1), 252(3), 455

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Tribunals and Commissions19 Mar 2020Disposed Of

Income Tax Officer, Ward 24(4) Vs Registrar Of Companies And Ors

National Company Law Appellate Tribunal · (2020) 03 NCLT CK 0104

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 133(6), 147, 148, 271(1)(b), 271(1)(c), 271F

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Tribunals and Commissions19 Mar 2020Dismissed

Vipin Bansal, Sole Proprietor Of Om Prakash Fatehchand And Co Vs Variations Designs Private Limited

National Company Law Appellate Tribunal · (2020) 03 NCLT CK 0050

Insolvency And Bankruptcy (Application To Adjudicating Authority) Rules, 2016 — Rule 5, 5(2)(a), 5(2)(b)Insolvency And Bankruptcy Code, 2016 — Section 5(8), 5(8)(a), 5(8)(b), 5(8)(c), 5(8)(d), 5(8)(e), 5(8)(f), 5(8)(g), 5(8)(h), 5(8)(i), 5(21), 7, 8, 8(2), 9Insolvency And Bankruptcy Board Of India (Insolvency Resolution Process For Corporate Persons) Regulations, 2016 — Regulation 5, 5(2)

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Tribunals and Commissions19 Mar 2020

Volkswagen Finance Pvt. Ltd Vs Ten Travels Private Limited

National Company Law Appellate Tribunal · (2020) 03 NCLT CK 0049

Insolvency And Bankruptcy (Application To Adjudicating Authority) Rules, 2016 — Rule 4, 4(3)Insolvency And Bankruptcy Code, 2016 — Section 7, 7(1), 7(2), 7(5), 7(7), 8, 8(1), 8(2), 9, 14, 15, 17, 18, 31(1), 33

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Tribunals and Commissions19 Mar 2020Allowed

Income Tax Office Ward 19(3) Vs Registrar Of Companies And Ors

National Company Law Appellate Tribunal · (2020) 03 NCLT CK 0048

Income-Tax Act, 1961 — Section 139, 147, 148, 152(2), 159, 271(1)(c), 271(F)Companies Act, 2013 — Section 252Companies Act, 1956 — Section 560(5), 560(6)

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Tribunals and Commissions19 Mar 2020

Parsvnath Developers Limited Vs Fast Track Food Private Limited

National Company Law Appellate Tribunal · (2020) 03 NCLT CK 0047

Insolvency And Bankruptcy Board Of India (Insolvency Resolution Process For Corporate Person) Regulations, 2016 — Regulation 6, 6(1)Insolvency And Bankruptcy (Application To Adjudicating Authority) Rules, 2016 — Rule 6Insolvency And Bankruptcy Code, 2016 — Section 3(12), 5(20), 5(21), 8, 8(1), 8(2), 9, 9(1), 9(3)(b), 9(3)(c), 9(5)(i), 9(6), 13(2), 14, 14(1)(a), 14(1)(b), 14(1)(c), 14(1)(d), 14(3)(b), 14(4), 15, 17, 18, 19, 20, 21, 60(1)

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Tribunals and Commissions19 Mar 2020Dismissed

Pal Vision India Private Limited Vs Registrar Of Companies, NCT Of Delhi And Haryana And Ors

National Company Law Appellate Tribunal · (2020) 03 NCLT CK 0046

Companies Act, 2013 — Section 248, 248(5), 252, 252(3)

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Tribunals and Commissions19 Mar 2020

Tek Advertising And Management Private Limited Vs Crayons Advertising Private Limited

National Company Law Appellate Tribunal · (2020) 03 NCLT CK 0045

Insolvency And Bankruptcy (Application To Adjudicating Authority) Rules, 2016 — Rule 5Insolvency And Bankruptcy Code, 2016 — Section 8, 9, 14, 15, 17, 18

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Tribunals and Commissions19 Mar 2020Dismissed

Chempharm Industries India Private Limited Vs SGS Pharmaceuticals Pvt. Ltd

National Company Law Appellate Tribunal · (2020) 03 NCLT CK 0023

Insolvency And Bankruptcy (Application To Adjudicating Authority) Rules, 2016 — Rule 5Insolvency And Bankruptcy Code, 2016 — Section 8, 9National Company Law Tribunal Rules, 2016 — Rule 23(1)

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Tribunals and Commissions19 Mar 2020Dismissed

Karamjyoti Sales Pvt. Ltd Vs Goose Shares And Securities Private Limited

National Company Law Appellate Tribunal · (2020) 03 NCLT CK 0022

Insolvency And Bankruptcy Code, 2016 — Section 3(6), 3(11), 5(8), 5(8)(a), 5(8)(b), 5(8)(c), 5(8)(d), 5(8)(e), 5(8)(f), 5(8)(g), 5(8)(h), 5(8)(i), 7Real Estate (Regulation And Development) Act, 2016 — Section 2(d), 2(zn)

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Tribunals and Commissions19 Mar 2020Dismissed

Income Tax Office Ward 16(4) Vs Registrar Of Companies And Ors

National Company Law Appellate Tribunal · (2020) 03 NCLT CK 0021

Income-Tax Act, 1961 — Section 147, 148Companies Act, 2013 — Section 248, 250, 252, 252(1), 252(3)

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Tribunals and Commissions19 Mar 2020Allowed

Saffron Marketing India Private Limited Vs Registrar Of Companies

National Company Law Appellate Tribunal · (2020) 03 NCLT CK 0020

Companies Act, 2013 — Section 248, 252

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Tribunals and Commissions18 Mar 2020Disposed Of

Income Tax Officer, Ward 4(4) Vs Registrar Of Companies And ors

National Company Law Appellate Tribunal · (2020) 03 NCLT CK 0113

Income Tax Act, 1961 — Section 144, 147, 148, 194C, 271(1)(c), 271F, 274Companies Act, 2013 — Section 248(1), 252(1), 252(3)

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Tribunals and Commissions18 Mar 2020Disposed Of

M/s Chandini Realtors Pvt. Ltd. Vs REGISTRAR OF COMPANIES And Ors.

National Company Law Appellate Tribunal · (2020) 03 NCLT CK 0110

Companies (Removal Of Names Of Companies From The Register Of Companies) Rules, 2016 — Rule 7, 9Companies Act, 2013 — Section 248(1), 252, 252(1), 252(3), 455

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Tribunals and Commissions18 Mar 2020Disposed Of

M/S Hari Om Buildmart Private Limited Vs Registrar Of Companies And Ors.

National Company Law Appellate Tribunal · (2020) 03 NCLT CK 0109

Companies (Removal Of Names Of Companies From The Register Of Companies) Rules, 2016 — Rule 7, 9Companies Act, 1956 — Section 248(1), 252(1)Companies Act, 2013 — Section 248(1), 252, 252(1), 252(3), 455

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Tribunals and Commissions18 Mar 2020Disposed Of

Income Tax Officer, Ward 1(1) Vs Registrar Of Companies & Others

National Company Law Appellate Tribunal · (2020) 03 NCLT CK 0105

Income Tax Act, 1961 — Section 139(1), 144, 147, 148, 271(1)(b), 271(1)(c), 271F, 274Companies Act, 2013 — Section 248(1), 252(1), 252(3)

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Tribunals and Commissions18 Mar 2020

Virstra I-Technology Services Limited And Ors. Vs Nucleus Software Exports Limited

National Company Law Appellate Tribunal · (2020) 03 NCLT CK 0096

Companies (Compromises, Arrangements And Amalgamations) Rules, 2016 — Rule 15, 3(2)Income-Tax Act, 1961 — Section 72A, 72A(a), 72A(2)(a)(i), 72A(2)(a)(ii), 72A(2)(b)Companies Act, 2013 — Section 92, 230, 231, 232, 232(i), 232(3)(i)

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National Company Law Appellate Tribunal judgments, 2020