COURT ARCHIVE

National Company Law Appellate Tribunal judgments, 2020

835 judgments · page 25 of 42

Tribunals and Commissions03 Mar 2020Dismissed

IBM India Private Limited Vs Global Infonet Distribution Private Limited

National Company Law Appellate Tribunal · (2020) 03 NCLT CK 0101

Insolvency And Bankruptcy (Application To Adjudicating Authority) Rules, 2016 — Rule 4, 9(1)Insolvency And Bankruptcy Code, 2016 — Section 7, 7(3)(a), 7(3)(b), 7(5)(a), 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)Negotiable Instruments Act, 1881 — Section 138

Tribunals and Commissions03 Mar 2020Disposed Of

Indiabulls Real Estate Limited Vs India Land And Properties Limited And Ors.

National Company Law Appellate Tribunal · (2020) 03 NCLT CK 0100

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

Tribunals and Commissions03 Mar 2020Dismissed

IDBI Bank And Ors. Vs Jaypee Infratech Ltd.

National Company Law Appellate Tribunal · (2020) 03 NCLT CK 0099

Arbitration And Conciliation Act, 1996 — Section 34Constitution Of India, 1950 — Article 32, 142Indian Trusts Act, 1882 — Section 77, 83

Tribunals and Commissions03 Mar 2020Allowed

Munish Kumar Aggarwal Prop. Vs Flora Dyeing House Private Ltd

National Company Law Appellate Tribunal · (2020) 03 NCLT CK 0087

Insolvency And Bankruptcy Code, 2016 — Section 8, 9, 9(5), 13(2), 14(1), 15, 17, 18, 19, 20

Tribunals and Commissions03 Mar 2020Allowed

East Asia Developers Private Limited Vs Registrar Of Companies

National Company Law Appellate Tribunal · (2020) 03 NCLT CK 0086

Companies (Removal Of Names Of Companies From The Register Of Companies) Rules, 2016 — Rule 7Companies Act, 2013 — Section 92(2), 137(1), 248, 248(1), 248(5), 252, 252(3)Companies Act, 1956 — Section 560(6)

Tribunals and Commissions03 Mar 2020

Chadha Developers And Promoters Pvt. Ltd Vs Registrar Of Companies And Ors

National Company Law Appellate Tribunal · (2020) 03 NCLT CK 0085

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 Commissions03 Mar 2020Dismissed

Pioneer Engineered Facility Management Vs Medeor Hospital Limited (Previously known

National Company Law Appellate Tribunal · (2020) 03 NCLT CK 0084

Insolvency And Bankruptcy (Application To Adjudicating Authority) Rules, 2016 — Rule 5, 6Insolvency And Bankruptcy Code, 2016 — Section 4, 8, 8(1), 8(2), 8(2)(a), 9, 9(3)(b), 9(5), 9(5)(i), 9(5)(ii), 21(4), 81Payment Of Wages Act, 1936 — Section 6

Tribunals and Commissions03 Mar 2020Disposed Of

All India Finance And Commerce Private Limited Vs World Media Private Limited

National Company Law Appellate Tribunal · (2020) 03 NCLT CK 0083

Companies Act, 2013 — Section 133, 230, 230(5), 231, 232, 232(2)(i), 232(3)(i), 233, 234

Tribunals and Commissions03 Mar 2020Allowed

Global Engineers Ltd Vs Gel Buildreal Private Limited

National Company Law Appellate Tribunal · (2020) 03 NCLT CK 0082

Companies (Compromises, Arrangements And Amalgamations) Rules, 2016 — Rule 8, 16National Company Law Tribunal Rules, 2016 — Rule 11Companies Act, 2013 — Section 230, 230(4), 230(5), 230(7), 231, 232, 232(3)

Tribunals and Commissions03 Mar 2020

K.K. Infonet System Vs Cloudric Technologies Pvt. Ltd

National Company Law Appellate Tribunal · (2020) 03 NCLT CK 0081

Insolvency And Bankruptcy Code, 2016 — Section 8(2), 9, 14, 15, 17, 18, 20, 21, 31(1), 33Insolvency And Bankruptcy (Application To Adjudicating Authority) Rules, 2016 — Rule 6

Tribunals and Commissions03 Mar 2020Disposed Of

In Re: Harish Chander Manchanda Liquidator Of Earth Iconic Infrastructure Pvt. Ltd Vs

National Company Law Appellate Tribunal · (2020) 03 NCLT CK 0080

Insolvency And Bankruptcy Code, 2016 — Section 30, 33, 53, 60(5)Insolvency And Bankruptcy Board Of India (Liquidation Process) Regulations, 2016 — Regulation 4, 4(1), 4(2), 32(e), 32(f)Insolvency And Bankruptcy Board Of India (Insolvency Resolution Process For Corporate Persons) Regulations, 2016 — Regulation 39(D)

Tribunals and Commissions03 Mar 2020Allowed

In Re: Sandeep Goel Resolution Professional Of Brys Hotels Private Limited Vs

National Company Law Appellate Tribunal · (2020) 03 NCLT CK 0079

Constitution Of India, 1950 — Article 14, 19(1)(g)Insolvency And Bankruptcy Code, 2016 — Section 12(3), 60(5)National Company Law Tribunal Rules, 2016 — Rule 11

Tribunals and Commissions03 Mar 2020Dismissed

Pawan Kumar Aggarwal HUF Vs Mahendra Kumar Khandelwal Erstwhile

National Company Law Appellate Tribunal · (2020) 03 NCLT CK 0078

Insolvency And Bankruptcy Code, 2016 — Section 18, 30(2), 30(4), 31, 31(1), 60(5)

Tribunals and Commissions02 Mar 2020Disposed Of

Mahindra And Mahindra Financial Services Ltd Vs Delhi Baroda Road Corporate Carrier Pvt. Ltd

National Company Law Appellate Tribunal · (2020) 03 NCLT CK 0095

Insolvency And Bankruptcy Code, 2016 — Section 14

Tribunals and Commissions02 Mar 2020

Crown Art Printers Vs Francis Remedy (India) Pvt. Ltd

National Company Law Appellate Tribunal · (2020) 03 NCLT CK 0094

Insolvency And Bankruptcy Code, 2016 — Section 8, 8(2), 9, 14, 15, 17, 18

Tribunals and Commissions02 Mar 2020Dismissed

Pramod Kumar Sharma Vs Karanya Heart Care Private Limited

National Company Law Appellate Tribunal · (2020) 03 NCLT CK 0093

Insolvency And Bankruptcy Code, 2016 — Section 4, 5, 5(8), 7, 7(5)(a)Negotiable Instruments Act, 1881 — Section 138Limitation Act, 1963 — Article 137

Tribunals and Commissions02 Mar 2020Disposed Of

Composite Paper Convertors Private Limited And Ors Vs Utsav Hopsitality And Clubs Private Limited

National Company Law Appellate Tribunal · (2020) 03 NCLT CK 0092

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

Tribunals and Commissions02 Mar 2020Disposed Of

SJ I.T. Services Private Ltd Vs Registrar Of Companies And Ors

National Company Law Appellate Tribunal · (2020) 03 NCLT CK 0091

Companies Act, 2013 — Section 248, 252

Tribunals and Commissions02 Mar 2020Disposed Of

Vikramaditya Services And Investment Private Limited Vs Registrar Of Companies

National Company Law Appellate Tribunal · (2020) 03 NCLT CK 0090

Companies Act, 2013 — Section 248, 252

Tribunals and Commissions02 Mar 2020

HI-Tech Resource Management Limited Vs Overnite Express Private Limited

National Company Law Appellate Tribunal · (2020) 03 NCLT CK 0089

Insolvency And Bankruptcy (Application To Adjudicating Authority) Rules, 2016 — Rule 4Insolvency And Bankruptcy Code, 2016 — Section 7, 7(5), 14, 14(1)(a), 14(1)(b), 14(1)(c), 14(1)(d), 15, 17, 18, 20, 21