COURT ARCHIVE

National Company Law Appellate Tribunal judgments

9,557 judgments · page 477 of 478

Tribunals and Commissions06 Jun 2018Disposed Of

M/s. TECTON Homes Pvt. Ltd. And Ors. Vs Registrar Of Companies And Anr.

National Company Law Appellate Tribunal · (2018) 06 NCLT CK 0011

Constitution Of India, 1950 — Article 19(1)(g)Companies (Removal Of Names Of Companies From The Register Of Companies) Rules, 2016 — Rule 7, 9Companies Act, 2013 — Section 248(1), 248(1)(c), 248(2), 248(4), 252(1), 252(3), 252(5), 455
Tribunals and Commissions06 Jun 2018Disposed Of

Hareesh Viriyala And Anr. Vs Registrar Of Companies And Anr.

National Company Law Appellate Tribunal · (2018) 06 NCLT CK 0002

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)Trade Marks Act, 1999 — Section 23(2), 62(1)
Tribunals and Commissions01 Jun 2018Allowed

Vaiva Metals And Alloys Pvt. Ltd. Vs Sungil India Pvt. Ltd.

National Company Law Appellate Tribunal · (2018) 06 NCLT CK 0006

Insolvency And Bankruptcy (Application To Adjudicating Authority) Rules, 2016 — Rule 6Insolvency And Bankruptcy Code, 2016 — Section 8, 9 , 9(3)(c), 9(5), 14(1), 14(2), 14(3), 14(4), 31(1), 33
Tribunals and Commissions31 May 2018Allowed

Amrit Steels Vs Tehri Iron & Steel Casting Limited

National Company Law Appellate Tribunal · (2018) 05 NCLT CK 0026

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), 13(2), 14(1), 14(2), 14(3), 14(4), 31(1), 33
Tribunals and Commissions28 May 2018Disposed Of

ROSE Dale Pvt. Ltd. Vs Registrar Of Companies And Anr.

National Company Law Appellate Tribunal · (2018) 05 NCLT CK 0021

Companies (Removal Of Names Of Companies From The Register Of Companies) Rules, 2016 — Rule 7, 9Companies Act, 2013 — Section 248, 248(1), 252, 252(3), 252(5)Income Tax Act, 1961 — Section 200(3)