COURT ARCHIVE

National Company Law Tribunal judgments, 2019

2,263 judgments · page 6 of 114

Tribunals and Commissions17 Dec 2019

Elite Steels Private Limited Vs Growthways Trading Private Limited

National Company Law Tribunal · (2019) 12 NCLT CK 0589

Insolvency and Bankruptcy Code, 2016-Section 7, 13(2), 14, 14(1), 15, 17, 18, 19, 20Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002

Tribunals and Commissions17 Dec 2019Allowed

M/s Bansal Traders, A Partnership Firm Vs BBN Foods Hi-Tech Processing Pvt. Ltd.

National Company Law Tribunal · (2019) 12 NCLT CK 0590

Insolvency and Bankruptcy Code, 2016-Section 9, 9(2), 9(3)(b), 9(4), 9(5)(i), 9(5)(ii)(d), 13(1)(b), 14, 14(1), 14(3), 15, 16(3)(a), 16(4), 16(5), 17, 18, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6, 6(1)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6

Tribunals and Commissions17 Dec 2019Allowed

Bank Of Baroda Vs Shiv Refoils And Cakes Private Limited

National Company Law Tribunal · (2019) 12 NCLT CK 0591

Insolvency and Bankruptcy Code, 2016-Section 7, 13, 14, 17, 18, 19, 20, 21Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2)Bankers' Books Evidence Act, 1891-Rule 4

Tribunals and Commissions17 Dec 2019Allowed

Sh. Charu Chandra Nirmal Vs M/S SVS Buildcon Private Limited

National Company Law Tribunal · (2019) 12 NCLT CK 0592

Insolvency and Bankruptcy Code, 2016-Section 7, 60(1), 5(7), 5(8), 5(8)(c), 5(8)(f), 4, 7(5)(a), 14, 14(1), 14(4), 15, 16(5), 17, 18Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 9(1)Insolvency and Bankruptcy (Second Amendment) Act, 2018

Tribunals and Commissions17 Dec 2019Allowed

Jakson Limited Vs Three C Universal Developers Pvt. Ltd.

National Company Law Tribunal · (2019) 12 NCLT CK 0593

Insolvency and Bankruptcy Code, 2016-Section 8, 9, 9(3)(b), 9(5), 14, 14(1)(a), (b), (c) & (d), 15, 17, 18, 20, 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Companies Act, 1956

Tribunals and Commissions17 Dec 2019

Punjab National Bank Vs Rathi Ispat Ltd.

National Company Law Tribunal · (2019) 12 NCLT CK 0594

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 15, 17 and 18Insolvency and Bankruptcy (Application to Adjudicating Authority), Rules, 2016-Rule 4RDDBFI Act 1993-Section 19

Tribunals and Commissions17 Dec 2019

Reliance Commercial Finance Limited Vs Smilecare Multi Speciality Hospitals India Private Limited

National Company Law Tribunal · (2019) 12 NCLT CK 0595

Insolvency and Bankruptcy Code, 2016-Section 7, 238, 12(1), 13(2), 15, 17, 18, 20, 14, 19Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Companies Act, 1956

Tribunals and Commissions17 Dec 2019

Vedanth.Com Worldwide Limited Vs Karthik Alloys Limited

National Company Law Tribunal · (2019) 12 NCLT CK 0596

Insolvency & Bankruptcy Code, 2016-Section 4(1), 9, 13, 14, 14(1), 15, 17, 18, 19, 20, 21, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4(1), 9(1)Companies Act, 1956

Tribunals and Commissions17 Dec 2019Allowed

Kai Bhimrao Jyoti Chavan Multistate Co-Op Credit Society Ltd. Vs Pratibha Skyscrapers Private Limited

National Company Law Tribunal · (2019) 12 NCLT CK 0597

Insolvency and Bankruptcy Code, 2016-Section 7, sub-section (2) of Section 7, 13, sub-section (1) of Section 14, sub-section (1) of Section 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Banker's Books Evidence Act, 1891-Section 2A(a)

Tribunals and Commissions16 Dec 2019

Anil Patel Vs Diamond Infraland Developers India Ltd.

National Company Law Tribunal · (2019) 12 NCLT CK 0773

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

Tribunals and Commissions16 Dec 2019Dismissed

Abishek K HUF & Ors. Vs Colorhome Developers Pvt Ltd

National Company Law Tribunal · (2019) 12 NCLT CK 0598

I&B (Application to Adjudicating Authority) Rules, 2016-Rule 4, 8

Tribunals and Commissions16 Dec 2019

Mr. Sanjay Gupta Vs Directors Of The M/S. Vandana Vidhyut Limited & Ors.

National Company Law Tribunal · (2019) 12 NCLT CK 0599

Insolvency and Bankruptcy Code, 2016-Section 33 (1) (a), 33 (2), 33 (1), 33 (1) (b) (ii), 14, 52, Chapter III of Part IIInsolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4 (3), 4, 12 (1), 32(f)

Tribunals and Commissions16 Dec 2019

M/s. Arihant Evergreen Agro Plast And Textiles Pvt. Ltd Vs M/s. Microsys Polymers Pvt. Ltd.

National Company Law Tribunal · (2019) 12 NCLT CK 0600

Insolvency and Bankruptcy Code, 2016-Section 12A, Regulation 30ANCLT Rules, 2016-Rule 11

Tribunals and Commissions16 Dec 2019Allowed

Bhavi Jewellers Vs Tribhovandas Bhimji Zaveri & Sons Retail Private Limited

National Company Law Tribunal · (2019) 12 NCLT CK 0601

Insolvency & Bankruptcy Code, 2016-Section 4(1), 8, 9, 9(3)(b), 13, 14, 14(1), 15, 17, 18, 19, 20, 21, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6, 6(1)Insolvency & Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6

Tribunals and Commissions16 Dec 2019Allowed

M/s. Hira Wastage Supply Co. Vs M/s. Cos Board Industries Limited

National Company Law Tribunal · (2019) 12 NCLT CK 0602

Insolvency and Bankruptcy Code, 2016-Section 8, 9, 9(5)(i), 13, 14, 15, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 5, 6Companies Act, 1956

Tribunals and Commissions16 Dec 2019

M/s. Daimler Financial Services India Private Limited Vs M/s. Premier Security & Detective Bureau Private Limited

National Company Law Tribunal · (2019) 12 NCLT CK 0603

Insolvency and Bankruptcy Code, 2016-Section 7 read with Rule 4, 3(11), 3(12), 13, 14, 31, 33Security Interest Act, 2002

Tribunals and Commissions16 Dec 2019

Dr.Mohammed Ismail Vs Mr.Rajendran & Ors.

National Company Law Tribunal · (2019) 12 NCLT CK 0604

Insolvency and Bankruptcy Code, 2016-Section 60(5), 30(4), 33(1)(b), 33(1)(ii) & (iii), 34, 35 to 41IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 39(3)

Tribunals and Commissions16 Dec 2019Allowed

M/s. Sri Chaitanya Chlorides Private Limited Vs M/s. Reddy Pharmaceuticals Limited

National Company Law Tribunal · (2019) 12 NCLT CK 0605

Insolvency and Bankruptcy Code, 2016-Section 8, 8(1), 9, 12, 13(2), 14, 14(1), 15, 17, 18, 19, 20Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 5, 6Companies Act, 1956

Tribunals and Commissions16 Dec 2019Dismissed

Suvidha Safety Solutions Pvt Ltd Vs Phalanx Labs Private Limited

National Company Law Tribunal · (2019) 12 NCLT CK 0606

IBC-Section 9Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules 2016-Rule 8

Tribunals and Commissions16 Dec 2019

Mr. Akash Agarwal Vs M/s Steamax Envirocare Private Limited

National Company Law Tribunal · (2019) 12 NCLT CK 0607

Insolvency and Bankruptcy Code, 2016-Section 8, 8(1), 9, 9(3)(c), 9(5), 14(1), 14(2), 14(3), 15, 17, 18, 20 and 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Companies Act, 1956