COURT ARCHIVE

National Company Law Tribunal judgments, 2019

2,263 judgments · page 2 of 114

Tribunals and Commissions20 Dec 2019Disposed Of

M/S Padmavathi Steels Traders Vs Mark Infrastructure Private Limited

National Company Law Tribunal · (2019) 12 NCLT CK 0527

Insolvency and Bankruptcy Code, 2016-Section 9, 12A, 14IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 30A, 30A(1)(a), 30A(1)(b), 30A(2)(a), 30A(2)(b), 30A(3), 30A(4), 30A(6), 30A(7), 31, 33, 36AIBBI (Insolvency Resolution Process for Corporate Persons) (Second Amendment) Regulations, 2019-Regulation 30A

Tribunals and Commissions20 Dec 2019Allowed

M/s ZTE Corporation Vs M/s Smartron India Private Limited

National Company Law Tribunal · (2019) 12 NCLT CK 0528

Insolvency and Bankruptcy Code, 2016-Section 9, 12AInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 30A, 30A (1)(a), 31(c) and (d), 33

Tribunals and Commissions20 Dec 2019

Usha Enterprises Vs Macro Cast Pvt Ltd

National Company Law Tribunal · (2019) 12 NCLT CK 0529

IBC-Section 9Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 7

Tribunals and Commissions20 Dec 2019

M/s. Aargus Global Logistics Pvt. Ltd. Vs M/s East West Logistics Pvt. Ltd.

National Company Law Tribunal · (2019) 12 NCLT CK 0530

IBC, 2016-Section 9

Tribunals and Commissions20 Dec 2019Allowed

M/s. Punjab Goods Transport Private Limited Vs M/s. Bhattacharyya Bottling Plant Private Limited

National Company Law Tribunal · (2019) 12 NCLT CK 0531

Insolvency and Bankruptcy Code, 2016-Section 7, 8, 9, 9(3)(b), 9(3)(c), 13, 14, 15, 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6(1)Companies Act, 1956

Tribunals and Commissions20 Dec 2019

Impex India Inc. Vs Seajaan Logistics Private Limited

National Company Law Tribunal · (2019) 12 NCLT CK 0532

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 33, 33(5), 33(7), Chapter III of Part IIInsolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4(1)IBBI (Liquidation Process) Regulations, 2016-Regulation 4(1), 5, 12, 13, 15(1)

Tribunals and Commissions20 Dec 2019Allowed

Central Bank of India Vs Sri Adhikari Brothers Television Network Limited

National Company Law Tribunal · (2019) 12 NCLT CK 0533

Insolvency and Bankruptcy Code, 2016-Section 7, sub-section (2) of Section 7, sub-section (1) of Section 14, 13, sub-section (1) of section 31, 33Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970Contract Act-Section 176

Tribunals and Commissions20 Dec 2019Allowed

Payal Gold Private Limited Vs Goodwin Jewellers Private Limited

National Company Law Tribunal · (2019) 12 NCLT CK 0513

Insolvency and Bankruptcy Code, 2016-Section 8, 9, 9(3)(c), 13, 14(1), 31(1), 33Insolvency & Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Companies Act, 1956

Tribunals and Commissions20 Dec 2019

Esspee Sarees Private Limited Vs M/s Skipper Textiles Private Limited

National Company Law Tribunal · (2019) 12 NCLT CK 0503

Insolvency and Bankruptcy Code, 2016-Section 3(6), 5(28), 7, 8, 9, 15, 18(1)(c), 21(3), 25(2), 29, 30, 30(2)(e), 32, 35, 38, 39, 40, 41, 42, 53, 60, 60(5), 240Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 7 to 15, 8, 16 to 31A, 18, 36(2), 36(2)(l)

Tribunals and Commissions20 Dec 2019

M/s Ambience Commercial Developers Pvt. Ltd Vs M/s Jot Impex Private Limited

National Company Law Tribunal · (2019) 12 NCLT CK 0490

Insolvency and Bankruptcy Code, 2016-Sections 9, 14, 33, 33(2), 33(5), 33(7), 34(1)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulations 6(1), 36, 36A(I)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulations 6, 12, 13

Tribunals and Commissions20 Dec 2019

Vikram Jhunjhunwala Vs Xecute HR Solutions Private Limited

National Company Law Tribunal · (2019) 12 NCLT CK 0534

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 15, 17, 18Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002

Tribunals and Commissions20 Dec 2019

M/s. S. S. V. Fab Industries Private Limited Vs M/s. SNS Starch Limited

National Company Law Tribunal · (2019) 12 NCLT CK 0535

Insolvency and Bankruptcy Code, 2016-Section 9, 16(3)(a), 14, 14(1), 31(1), 33, 13Insolvency & Bankruptcy (Application to the Adjudicating Authority) Rules, 2016-Rule 6Limitation Act-Article 137, Section 18 (1)

Tribunals and Commissions20 Dec 2019

Pooja Finelease Limited Vs Auto Needs (India) Limited

National Company Law Tribunal · (2019) 12 NCLT CK 0536

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 15, 17, 18Insolvency and Bankruptcy (Application to Adjudicating Authority), Rules, 2016-Rule 4Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002

Tribunals and Commissions20 Dec 2019Allowed

National Agricultural Co-operative Marketing Federation of India Limited Vs Umarai Worldwide Private Limited

National Company Law Tribunal · (2019) 12 NCLT CK 0537

Insolvency & Bankruptcy Code, 2016-Section 8, 9, 13, 14, 31, 33Insolvency & Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 5, 6Negotiable Instruments Act, 1881-Section 138

Tribunals and Commissions20 Dec 2019

M/s. Aargus Global Logistics Pvt. Ltd. Vs M/s East West Logistics Pvt Ltd.

National Company Law Tribunal · (2019) 12 NCLT CK 0538

IBC, 2016-Section 9

Tribunals and Commissions20 Dec 2019Disposed Of

Sony Mathew Vs M/s. Quadra Software Solutions Private Limited

National Company Law Tribunal · (2019) 12 NCLT CK 0566

IBC, 2016-Section 9, 53, 53(1)(a), (b), (c), (d), 53(1)(f), 54, Chapter III of Part III&B (AAA) Rules, 2016-Rule 6IBBI (Liquidation Process) Regulations, 2016-Regulation 14

Tribunals and Commissions20 Dec 2019Allowed

Pawan Kumar Nagraj Mehta Vs M/s Mehrotra Engineering Works Pvt. Ltd.

National Company Law Tribunal · (2019) 12 NCLT CK 0539

Insolvency and Bankruptcy Code, 2016-Section 8, 9, 9(3)(b), 9(3)(c), 9(5), 13, 14, 15, 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 33(2), 40A

Tribunals and Commissions20 Dec 2019Allowed

M/s ZTE Corporation Vs M/s Smartron India Private Limited

National Company Law Tribunal · (2019) 12 NCLT CK 0540

Insolvency and Bankruptcy Code, 2016-Section 9, 12AInsolvency and Bankruptcy (Corporate Insolvency Resolution Process) Regulations, 2016-Regulation 30A, 30A(1)(a), 31, 31(c), 31(d), 33

Tribunals and Commissions20 Dec 2019Allowed

Surya Alloy Industries Ltd. Vs Jay Prestressed Products Ltd. (In CIRP)

National Company Law Tribunal · (2019) 12 NCLT CK 0541

IBC-Section 9NCLT Rules-Rule 11

Tribunals and Commissions20 Dec 2019Allowed

IFCI Limited Vs M/s. G.K. Steel And Allied Industries Ltd.

National Company Law Tribunal · (2019) 12 NCLT CK 0542

Insolvency and Bankruptcy Code, 2016-Section 4, 7, 7(5), 9, 14(1), 14(2), 14(3), 14(4), 15, 17, 18, 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4SICA-Section 15