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National Company Law Tribunal judgments, 2019

2,263 judgments · page 8 of 114

Tribunals and Commissions13 Dec 2019Allowed

Uco Bank Vs Kaizen Power Limited

National Company Law Tribunal · (2019) 12 NCLT CK 0762

Insolvency and Bankruptcy Code, 2016-Section 3(6), 3(11), 3(12), 4, 5(7), 5(8), 5(21), 7, 7(1), 7(7), 9, 13, 14, 15, 31, 33, 53, 238, 238A, 240Insolvency and Bankruptcy Code, 2016 (Application to Adjudicating Authority) Rules, 2016-Rule 4Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2)
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Tribunals and Commissions13 Dec 2019

M/s. G. Holaram Vs Manpasand Beverages Limited

National Company Law Tribunal · (2019) 12 NCLT CK 0618

The Insolvency and Bankruptcy Code, 2016-Section 4, 5 subsection 20, 9, 9(5)(1), 13, 13(1)(b), 13(1)(c), Sub-section (2) of Section 13, 14, Sub-section (1) of Section 14, 15, Sub-section (1) of Section 31, 33The Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Companies Act, 2013-Sections 159 to 162 & 220
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Tribunals and Commissions13 Dec 2019Allowed

M/s. United Bank of India Vs M/s. Nazar International Private Limited

National Company Law Tribunal · (2019) 12 NCLT CK 0619

Insolvency and Bankruptcy Code, 2016-Section 7, 7(5), 14(1), 14(2), 14(3), 14(4), 15, 17, 18, 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Insolvency and Bankruptcy Board of India (Application to Adjudicating Authority) Rules, 2016-Form 2
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Tribunals and Commissions13 Dec 2019

Gulshan Kumar Raman Kumar Vs Gromet India Private Limted

National Company Law Tribunal · (2019) 12 NCLT CK 0621

Insolvency and Bankruptcy Code, 2016-Section 9, 5(21), 8, 14, 15, 17, 18Insolvency and Bankruptcy (Application to Adjudicating Authority), Rules, 2016-Rule 6Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions13 Dec 2019

Bank Of India Vs Aparant Iron And Steel Private Limited

National Company Law Tribunal · (2019) 12 NCLT CK 0622

Insolvency & Bankruptcy Code, 2016-Section 7, 12, 14, 29A, 30, 30(1), 30(2)(a), 30(2)(b), 30(2)(d), 30(4), 30(6), 31, 31(1), 52, 53Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 37, 37(a), 37(b), 37(c), 37(ca), 37(d), 37(e), 37(f), 37(g), 37(h), 37(i), 37(j), 37(k), 37(l), 38, 38(1), 38(1A), 38(1B), 38(2)(a), 38(2)(b), 38(2)(c), 38(3), 39, 39(4)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4
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Tribunals and Commissions13 Dec 2019Allowed

M/s. Punjab National Bank Vs Gavi Siddeswara Steels (India) Private Limited

National Company Law Tribunal · (2019) 12 NCLT CK 0623

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 29A, 30(2), 30(2)(b), 30(4), 30(6), 31(1), 31(4), 33, 33(2), 53Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 39, 39(4)Companies Act, 2013
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Tribunals and Commissions13 Dec 2019Allowed

Indian Overseas Bank Vs Varron Autokast Limited

National Company Law Tribunal · (2019) 12 NCLT CK 0624

Insolvency & Bankruptcy Code, 2016-Section 4(1), 7, 13, 14, 15, 17, 18, 19, 20, 21, 31(1), 33Insolvency & Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(1), 9(1)Companies Act, 1956
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Tribunals and Commissions13 Dec 2019

Jatinder Verma & Ors. Vs Vatsin Infrastructure Limited

National Company Law Tribunal · (2019) 12 NCLT CK 0626

Insolvency and Bankruptcy Code, 2016-Section 7, 7(5)(a), 5(7), 5(8)(f), 5(8)(a) to (i), 14(1), 14(3), 31(1), 33, 16(5), 17, 18, 13(1)(b), 15Insolvency & Bankruptcy Board of India (Application to Adjudicating Authority) Rules 2016-Rule 4, 4(1)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
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Tribunals and Commissions13 Dec 2019

Bharat Heavy Electircals Ltd. Vs Anil Goel & Anr.

National Company Law Tribunal · (2019) 12 NCLT CK 0628

Insolvency and Bankruptcy Code, 2016-Section 3(4), 3(27), 3(30), 3(31), 3(33), 3(34), 7, 9, 10, 14, 19(2), 22, 25(2)(h), 27, 30(2), 31, 33(5), 34(4), 35(1)(b), 35(1)(f), 35(1)(n), 35(2), 36(2), 36(3)(a), 36(3)(b), 36(3)(e), 36(3)(g), 40, 42, 52, 53, 53(1)(f), 60(5), 217, 218, 220(3), 220(4), 220(5), 220(6), 238, 240Sale of Goods Act, 1930-Sections 45 to 48, 46, 47Transfer of Property Act, 1882-Section 55(4), 55(4)(b)
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Tribunals and Commissions12 Dec 2019Allowed

Stressed Assets Stabilisation Fund Vs Torus India Limited

National Company Law Tribunal · (2019) 12 NCLT CK 0778

Insolvency and Bankruptcy Code, 2016-Section 7, 3(11), 3(12), 12(1), 13(2), 15, 17, 18, 20, 14, 19Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Companies Act, 1956
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Tribunals and Commissions12 Dec 2019Allowed

Tata Capital Financial Services Limited Vs M/s. CISCON Projects Private Limited

National Company Law Tribunal · (2019) 12 NCLT CK 0631

Insolvency and Bankruptcy Code, 2016-Section 7, 12, 14, 29A, 30, 30(1), 30(2), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(2)(e), 30(4), 30(6), 31, 31(1), 32(b), 53, 53(1)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 27, 37, 38, 38(1), 38(1)(a), 38(1A), 38(2)(a), 38(2)(b), 38(2)(c), 38(3), 39, 39(4)
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