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National Company Law Appellate Tribunal judgments, 2020

835 judgments · page 24 of 42

Tribunals and Commissions05 Mar 2020Disposed Of

Income Tax Officer, Ward-7(2) Vs Registrar Of Companies And Ors

National Company Law Appellate Tribunal · (2020) 03 NCLT CK 0114

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 147, 148, 194C, 271(1)(b), 271(1)(c), 271F
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Tribunals and Commissions05 Mar 2020Disposed Of

Income Tax Officer, Ward-9(1) Vs Registrar Of Companies And Ors

National Company Law Appellate Tribunal · (2020) 03 NCLT CK 0112

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 147, 148, 194C, 195, 271(1)(b), 271(1)(c), 271F
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Tribunals and Commissions05 Mar 2020

Intec Capital Ltd. Vs GSS Procon Pvt. Ltd.

National Company Law Appellate Tribunal · (2020) 03 NCLT CK 0071

Insolvency And Bankruptcy Board Of India (Insolvency Resolution Process For Corporate Person) Regulations, 2016 — Regulation 16(A)(1)Insolvency And Bankruptcy Code, 2016 — Section 19(2), 19(3), 21(6A), 21(6A)(b)Companies Act, 2013 — Section 425
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Tribunals and Commissions05 Mar 2020

Dhingra Trading Co. Vs Amazing India TV P. Ltd.

National Company Law Appellate Tribunal · (2020) 03 NCLT CK 0070

Insolvency And Bankruptcy (Application To Adjudicating Authority) Rules, 2016 — Rule 6Insolvency And Bankruptcy Code, 2016 — Section 8, 9, 9(3)(b), 9(5)(i), 9(5)(i)(a), 9(5)(i)(b), 9(5)(i)(c), 9(5)(i)(d), 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, 21Negotiable Instruments Act, 1881 — Section 138
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Tribunals and Commissions05 Mar 2020

Stonex India Pvt. Ltd Vs Zavitsa Realtors Pvt. Ltd

National Company Law Appellate Tribunal · (2020) 03 NCLT CK 0069

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 6Insolvency And Bankruptcy Code, 2016 — Section 8, 9, 9(3)(b), 9(5), 9(5)(2)(d), 14(1), 14(2), 14(3), 14(4)
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Tribunals and Commissions05 Mar 2020

Sunita Dhingra, Proprito Of Dhingra Trading Co. Vs Amazing India TV Pvt. Ltd

National Company Law Appellate Tribunal · (2020) 03 NCLT CK 0067

Insolvency And Bankruptcy (Application To Adjudicating Authority) Rules, 2016 — Rule 6Insolvency And Bankruptcy Code, 2016 — Section 8, 9, 9(3)(b), 9(5)(i), 9(5)(i)(a), 9(5)(i)(b), 9(5)(i)(c), 9(5)(i)(d), 9(6), 13(2), 14, 14(1)(a), 14(1)(b), 14(1)(c), 14(1)(d), 14(3)(b), 15, 17, 18, 19, 20, 21Negotiable Instruments Act, 1881 — Section 13
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Tribunals and Commissions04 Mar 2020Disposed Of

M/S Gromax India And Anr Vs M/S SBO Exports Private Limited

National Company Law Appellate Tribunal · (2020) 03 NCLT CK 0117

Income Tax Act, 1961 — Section 178Insolvency And Bankruptcy Board Of India (Insolvency Resolution Process For Corporate Persons) Regulations, 2016 — Regulation 6(1), 25(5)(a), 26Insolvency And Bankruptcy Board Of India (Liquidation Process) Regulations, 2016 — Regulation 12, 13
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Tribunals and Commissions04 Mar 2020Disposed Of

Riyal Packers Vs Benlon India Ltd

National Company Law Appellate Tribunal · (2020) 03 NCLT CK 0074

Insolvency And Bankruptcy Code, 2016 — Section 30(6), 31National Company Law Tribunal Rules, 2016 — Rule 11
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Tribunals and Commissions04 Mar 2020Dismissed

ICICI Bank Limited Vs SR Foils And Tissue Limited

National Company Law Appellate Tribunal · (2020) 03 NCLT CK 0072

Insolvency And Bankruptcy Code, 2016 — Section 33(2), 33(6), 53Insolvency And Bankruptcy Board Of India (Liquidation Process) Regulations, 2016 — Regulation 4
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