COURT ARCHIVE

National Company Law Tribunal judgments, 2019

2,263 judgments · page 5 of 114

Tribunals and Commissions18 Dec 2019Allowed

M/s. PMI Engineerings Exports Pvt. Ltd. Vs M/s. KGS Developers Limited

National Company Law Tribunal · (2019) 12 NCLT CK 0575

Insolvency and Bankruptcy Code, 2016-Section 7, 4, 60(5), 7(5), 15, 17, 18, 14(1), 14(2), 14(3), 14(4), 31, 33Insolvency and Bankruptcy Board of India (Application to Adjudicating Authority) Rules, 2016-Rule 4, Form 2NCLT Rules, 2016-Rule 11
Tribunals and Commissions18 Dec 2019

Punjab National Bank Vs Shree Ambika Sugars Limited

National Company Law Tribunal · (2019) 12 NCLT CK 0577

Insolvency & Bankruptcy Code, 2016-Section 7, 13, 14(1), 31(1), 33Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2)Banker's Book Evidence Act
Tribunals and Commissions17 Dec 2019Allowed

Nuvoco Vistas Corporation Limited Vs Ishavashyam Infra LLP

National Company Law Tribunal · (2019) 12 NCLT CK 0579

Insolvency and Bankruptcy Code, 2016-Section 9, 3(12), 3(8), 8, 8(2), 5(21), 20(5), 16, 9(5)(1), 13, 14Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6, 5Companies Act, 1956
Tribunals and Commissions17 Dec 2019

M/s. Bharatiya Roadlines Pvt Ltd. Vs M/s. D. I. Packaging Pvt. Ltd.

National Company Law Tribunal · (2019) 12 NCLT CK 0580

Insolvency and Bankruptcy Code, 2016-Section 8, 9, 9(3)(b), 9(3)(c), 13(2), 14, 14(1), 15, 17, 18, 19, 20Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
Tribunals and Commissions17 Dec 2019

Taipack Limited

National Company Law Tribunal · (2019) 12 NCLT CK 0586

Insolvency and Bankruptcy Code, 2016-Section 10, 14, 15, 17, 18Insolvency and Bankruptcy (Application to Adjudicating Authority), Rules, 2016-Rule 4Sick Industrial Companies (Special Provisions) Act, 1985-Section 15(1), 20(2)
Tribunals and Commissions17 Dec 2019Allowed

ASB Glass Machinery & Equipment Vs M/s. Gangidi Industries Limited

National Company Law Tribunal · (2019) 12 NCLT CK 0487

Insolvency and Bankruptcy Code, 2016-Section 8, 9, 13, 14, 14(1), 16(3)(a), 31(1), 33Insolvency & Bankruptcy (Application to the Adjudicating Authority) Rules, 2016-Rule 6IBBI (Insolvency Resolution Process for Corporate Person) Regulations, 2016-Regulation 6