COURT ARCHIVE

National Company Law Appellate Tribunal judgments

9,557 judgments · page 472 of 478

Tribunals and Commissions27 Sept 2018Allowed

Naveen Malhotra Vs M/s VTL (INDIA) Limited

National Company Law Appellate Tribunal · (2018) 09 NCLT CK 0003

Insolvency And Bankruptcy (Application To Adjudicating Authority) Rules, 2016 — Rule 5, 6Insolvency And Bankruptcy Code, 2016 — Section 4, 8, 9, 9(3)(b), 9(3)(c), 9(5), 14(1), 14(2), 14(3), 31(1), 33
Tribunals and Commissions27 Sept 2018Allowed

Naveen Malhotra Vs Vishal Global Limited

National Company Law Appellate Tribunal · (2018) 09 NCLT CK 0002

Insolvency And Bankruptcy (Application To Adjudicating Authority) Rules, 2016 — Rule 5, 6Insolvency And Bankruptcy Code, 2016 — Section 4, 8, 9, 9(3)(b), 9(3)(c), 9(5), 14(1), 14(2), 14(3), 31(1), 33
Tribunals and Commissions17 Sept 2018Disposed Of

Arun Kumar Soni Vs Registrar Of Companies And Anr.

National Company Law Appellate Tribunal · (2018) 09 NCLT CK 0027

Companies (Removal Of Names Of Companies From The Register Of Companies) Rules, 2016 — Rule 7, 9Companies Act, 2013 — Section 248(1), 248(5), 252, 252(3), 252(3)(c)Arbitration And Conciliation Act, 1996 — Section 11
Tribunals and Commissions12 Sept 2018Disposed Of

Sunshine Textile Pvt. Ltd. Vs Registrar Of Companies And Anr.

National Company Law Appellate Tribunal · (2018) 09 NCLT CK 0007

Companies Act, 1956 — Section 560(6)Companies (Removal Of Names Of Companies From The Register Of Companies) Rules, 2016 — Rule 7, 9Companies Act, 2013 — Section 248(1), 248(5), 252, 252(1), 252(3)
Tribunals and Commissions12 Sept 2018Allowed

M/s RMC Ready Mix (India) Vs M/s Newcon Engineers Private Limited

National Company Law Appellate Tribunal · (2018) 09 NCLT CK 0006

Insolvency And Bankruptcy (Application To Adjudicating Authority) Rules, 2016 — Rule 5, 6Insolvency And Bankruptcy Code, 2016 — Section 4, 8, 9, 9(3)(b), 9(3)(c), 9(5), 14(1), 14(2), 14(3), 31(1), 33Negotiable Instrument Act, 1881 — Section 138, 142
Tribunals and Commissions12 Sept 2018Dismissed

M/s Delisha Engineering Vs M/s KKSPUN India Limited

National Company Law Appellate Tribunal · (2018) 09 NCLT CK 0004

Insolvency And Bankruptcy (Application To Adjudicating Authority) Rules, 2016 — Rule 6Insolvency And Bankruptcy Code, 2016 — Section 5(6), 5(6)(b), 8, 9, 9(3)(c)