CourtKutchehry.com

COURT ARCHIVE

National Company Law Tribunal judgments, 2019

2,263 judgments · page 9 of 114

Tribunals and Commissions12 Dec 2019

M/S Supreme Packaging Industries Vs M/S Rayban Foods Private Limited

National Company Law Tribunal · (2019) 12 NCLT CK 0637

Insolvency and Bankruptcy Code, 2016-Section 8, 9, 14, 15, 17, 18, 20 and 21, 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
Read judgment
Tribunals and Commissions12 Dec 2019

Ingenia FZE Vs Infra Industries Limited

National Company Law Tribunal · (2019) 12 NCLT CK 0639

Insolvency & Bankruptcy Code, 2016-Section 4(1), 8, 9, 9(3)(b), 13, 14, 14(1), 15, 17, 18, 19, 20, 21, 31(1), 33Companies Act, 1956Insolvency & Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6(1), 9(1)
Read judgment
Tribunals and Commissions11 Dec 2019Allowed

M/s. Shree G.Engineering Corporation Vs M/s. Thexa Pharma Private Limited

National Company Law Tribunal · (2019) 12 NCLT CK 0772

Insolvency and Bankruptcy Code, 2016-Section 14, 29A, 30, 30(1), 30(2), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(2)(e), 30(2)(f), 30(4), 30(6), 31, 31(1), 53, 53(1)Insolvency and Bankruptcy Code (Amendment) Act, 2017-Section 29AInsolvency 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)
Read judgment
Tribunals and Commissions11 Dec 2019

Bank of Baroda Vs M/s. Sri Venkatesa Paper & Board Limited

National Company Law Tribunal · (2019) 12 NCLT CK 0640

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 4RDDB&FI Act, 1993-Section 19(1)
Read judgment
Tribunals and Commissions11 Dec 2019Allowed

M/s. Fomra Electronics Private Limited Vs M/s. Base Electrical And Electronic Solutions Pvt. Ltd.

National Company Law Tribunal · (2019) 12 NCLT CK 0642

Insolvency and Bankruptcy Code, 2016-Section 3(12), 4, 9, 9(5), 14(1), 14(2), 14(3), 14(4), 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
Read judgment
Tribunals and Commissions11 Dec 2019

Jindal Steel and Power Limited Vs Bharat NRE Coke Limited

National Company Law Tribunal · (2019) 12 NCLT CK 0645

Insolvency and Bankruptcy Code, 2016-Section 7, 60(5), 12(2), 12, 12(3), 34(4), 14, 33(5), 33(7), Chapter IIIInsolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4NCLT Rules-Rule 11
Read judgment
Tribunals and Commissions11 Dec 2019Allowed

M/s. Grainspan Nutrients Private Limited Vs M/s. Om Cotgin Private Limited

National Company Law Tribunal · (2019) 12 NCLT CK 0648

Insolvency and Bankruptcy Code, 2016-Section 4, 5 sub-section 20, 8, 9, 9(5)(1), 13, 13(1)(b), 13(1)(c), sub-section (1) of Section 14, 15, sub-section (1) of Section 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Companies Act, 2013-Sections 159 to 162 & 220
Read judgment
Tribunals and Commissions11 Dec 2019Allowed

Sailesh Goenka Vs M/s Doviaz Retail Limited

National Company Law Tribunal · (2019) 12 NCLT CK 0650

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
Read judgment
Tribunals and Commissions11 Dec 2019Allowed

M/s. Trident Chemphar Limited Vs M/s. Alekhya Drugs Private Limited

National Company Law Tribunal · (2019) 12 NCLT CK 0651

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 12, 13(2), 14, Sub-section (1) of Section 14, 15, 17, 18, 19, 20Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6, 5(b)Companies Act, 1956
Read judgment
Tribunals and Commissions11 Dec 2019Allowed

Roofs and Ceilings (I) Pvt. Ltd. Vs Dugal Associates Pvt. Ltd.

National Company Law Tribunal · (2019) 12 NCLT CK 0652

Insolvency and Bankruptcy Code, 2016-Section 8(1), 9, 9(3)(b), 9(3)(c), 9(5), 14(1), 14(2), 14(3), 15, 17, 18, 20 and 21, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Companies Act, 1956
Read judgment