Tribunals and Commissions10 Jan 2020Dismissed
Committee Of Creditors And Anr Vs B. Santosh Babu And Ors
National Company Law Appellate Tribunal · (2020) 01 NCLAT CK 0013
Insolvency And Bankruptcy Code, 2016 — Section 9, 34(8)
COURT ARCHIVE
National Company Law Appellate Tribunal judgments, 2020
835 judgments · page 41 of 42
Tribunals and Commissions09 Jan 2020Dismissed
M/S. Sew Infrastructure Ltd. Vs M/S. Mahendra Investment Advisors Pvt. Ltd.
National Company Law Appellate Tribunal · (2020) 01 NCLAT CK 0015
Insolvency And Bankruptcy Code, 2016 — Section 3(16), 3(17), 7
Tribunals and Commissions08 Jan 2020Disposed Of
M/S Toll Global Forwarding India Private Limited Vs M/S SVMR Logistics Private Limited
National Company Law Appellate Tribunal · (2020) 01 NCLT CK 0098
Insolvency And Bankruptcy Code, 2016 — Section 11
Tribunals and Commissions08 Jan 2020Dismissed
Wadhwa Rubber Vs Bandex Packaging Pvt. Ltd.
National Company Law Appellate Tribunal · (2020) 01 NCLT CK 0095
Insolvency And Bankruptcy (Application To Adjudicating Authority) Rules, 2016 — Rule 6Insolvency And Bankruptcy Code, 2016 — Section 9
Tribunals and Commissions08 Jan 2020Disposed Of
Sanwaria barter Pvt Ltd. And Ors. Vs Param Mitra Associates Pvt Ltd.
National Company Law Appellate Tribunal · (2020) 01 NCLT CK 0094
Companies Act, 2013 — Section 230, 231, 232
Tribunals and Commissions08 Jan 2020Disposed Of
Modi Distillery Ltd Vs Gagan Distillers And Beverages Pvt Ltd.
National Company Law Appellate Tribunal · (2020) 01 NCLT CK 0093
Insolvency And Bankruptcy Board Of India (Insolvency Resolution Process For Corporate Persons) Regulations, 2016 — Regulation 6(1), 36(1)Insolvency And Bankruptcy Board Of India (Liquidation Process) Regulations, 2016 — Regulation 12, 13Insolvency And Bankruptcy Code, 2016 — Section 9, 14, 22(2), 22(3), 25(h), 33, 33(2), 33(5), 33(7), 34(1), 34(4)(c)
Tribunals and Commissions08 Jan 2020Disposed Of
M/S Alisped India Private Limited Vs M/s SVMR Logistics Private Limited
National Company Law Appellate Tribunal · (2020) 01 NCLT CK 0079
Tribunals and Commissions08 Jan 2020Allowed
Vipul Ltd. Vs M/S. Vipul Greens Residents Welfare Association
National Company Law Appellate Tribunal · (2020) 01 NCLAT CK 0016
Insolvency And Bankruptcy (Application To Adjudicating Authority) Rules, 2016 — Rule 4, 4(3)Insolvency And Bankruptcy Code, 2016 — Section 1, 3(6), 3(11), 3(12), 4, 5(7), 5(8), 5(21), 7, 7(1), 7(2), 7(5), 7(7), 21(6A)(a), 21(6A)(b)
Tribunals and Commissions08 Jan 2020Dismissed
Universal Heat Exchangers Limited And Ors Vs K. Ramakrishnan And Ors
National Company Law Appellate Tribunal · (2020) 01 NCLAT CK 0014
Companies Act, 2013 — Section 421Companies Act, 1956 — Section 81, 111, 237, 301, 397, 398, 402, 403, 406
Tribunals and Commissions08 Jan 2020Allowed
Munish Kumar Bhunsali And Anr. Vs Kotak Mahindra Bank Ltd. And Anr.
National Company Law Appellate Tribunal · (2020) 01 NCLAT CK 0009
Limitation Act, 1963 — Article 62, 113, 137Insolvency And Bankruptcy Code, 2016 — Section 7, 8(1), 65Negotiation Instrument Act, 1881 — Section 138
Tribunals and Commissions08 Jan 2020Dismissed
Hind Dyes Manufacturing Company Pvt Ltd And Ors Vs Kanji Bhanji Shah And Anr
National Company Law Appellate Tribunal · (2020) 01 NCLAT CK 0008
Companies Act, 2013 — Section 241, 244, 421
Tribunals and Commissions07 Jan 2020
M/s Monte Orleans Incorporation Vs M/s 02 Personal Care India Pvt Ltd.
National Company Law Appellate Tribunal · (2020) 01 NCLT CK 0099
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, 21Insolvency And Bankruptcy Board Of India (Insolvency Resolution Process For Corporate Person) Regulations, 2016 — Regulation 6
Tribunals and Commissions07 Jan 2020Disposed Of
Lekhtaj Bajaj (RP) Vs Rajeev Gupta
National Company Law Appellate Tribunal · (2020) 01 NCLT CK 0091
Insolvency And Bankruptcy Board Of India (Insolvency Resolution Process For Corporate Persons) Regulations, 2016 — Regulation 6(1)Insolvency And Bankruptcy Board Of India (Liquidation Process) Regulations, 2016 — Regulation 12, 13Insolvency And Bankruptcy Code, 2016 — Section 9, 14, 33, 33(2), 33(5), 33(7), 34(1)
Tribunals and Commissions07 Jan 2020Disposed Of
Ashish Singh Vs VTL (IINDIA) Ltd. And Ors
National Company Law Appellate Tribunal · (2020) 01 NCLT CK 0087
Insolvency And Bankruptcy Board Of India (Liquidation Process) Regulations, 2016 — Regulation 12, 14, 34(2)Insolvency And Bankruptcy Code, 2016 — Section 9, 54(2)
Tribunals and Commissions07 Jan 2020Disposed Of
Panoramic Universal Vs Sanitech Engineers And Consultants Pvt. Ltd. And Ors.
National Company Law Appellate Tribunal · (2020) 01 NCLAT CK 0012
National Company Law Appellate Tribunal Rules, 2016 — Rule 11Insolvency And Bankruptcy Code, 2016 — Section 9
Tribunals and Commissions07 Jan 2020Disposed Of
Venus Sugar Ltd. Vs SASF
National Company Law Appellate Tribunal · (2020) 01 NCLAT CK 0010
Insolvency And Bankruptcy Code, 2016 — Section 7
Tribunals and Commissions06 Jan 2020Disposed Of
M/s. Vinayak Wire Products Pvt. Ltd. Vs M/s. ABIR Infrastructure Pvt. Ltd.
National Company Law Appellate Tribunal · (2020) 01 NCLT CK 0092
Insolvency And Bankruptcy Code, 2016 — Section 12, 60(1), 60(5), 60(6)Constitution Of India, 1950 — Article 14
Tribunals and Commissions06 Jan 2020
ECO Drilling Fluids Private Limited Vs DSTR Infrastructures & Projects Llp
National Company Law Appellate Tribunal · (2020) 01 NCLT CK 0081
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 5, 6Insolvency And Bankruptcy Code, 2016 — Section 8, 9, 9(5), 14(1), 14(2), 14(3), 14(4)
Tribunals and Commissions06 Jan 2020Dismissed
In Re: Clutch Auto Ltd. Vs
National Company Law Appellate Tribunal · (2020) 01 NCLT CK 0061
Insolvency And Bankruptcy Code, 2016 — Section 14, 44, 52, 53Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13(9)
Tribunals and Commissions06 Jan 2020Dismissed
Cyrus Investments Pvt. Ltd. And Ors Vs Tata Sons Ltd. And Ors.
National Company Law Appellate Tribunal · (2020) 01 NCLAT CK 0006
Companies Act, 1956 — Section 31, 43A, 43A(1A), 43A(2A), 43A(4), 434(1)Companies Act, 2013 — Section 2(66), 2(68), 2(71), 14, 18, 241, 242, 465Limited Liability Partnership Act, 2008 — Section 67