Tribunals and Commissions07 Jan 2020Dismissed
Abhi Vairavan's Plumbing Co. Vs Colorhome Developers Pvt Ltd
National Company Law Tribunal · (2020) 01 NCLT CK 0900
IBC-Section 9, Rule 6I&B (AAA), Rules, 2016-Rule 8
COURT ARCHIVE
National Company Law Tribunal judgments, 2020
2,534 judgments · page 122 of 127
Tribunals and Commissions07 Jan 2020
Velji Dosabhai & Sons Pvt Ltd. Vs Trimurti Foodtech Pvt Ltd.
National Company Law Tribunal · (2020) 01 NCLT CK 0901
Insolvency & Bankruptcy Code, 2016-Section 9
Tribunals and Commissions07 Jan 2020
M/s Ercon Composites Vs R&M International Private Limited
National Company Law Tribunal · (2020) 01 NCLT CK 0902
Insolvency and Bankruptcy Code, 2016-Section 9
Tribunals and Commissions07 Jan 2020
M/s. Surendra Steel Sales Vs M/s. Immortal Buildcon Pvt. Ltd.
National Company Law Tribunal · (2020) 01 NCLT CK 0798
IBC, 2016-Section 9
Tribunals and Commissions07 Jan 2020
Veda Commercial Pvt. Ltd. Vs ASAP Retail Pvt. Ltd. (In CIRP)
National Company Law Tribunal · (2020) 01 NCLT CK 0903
IBC-Section 7NCLT Rules-Rule 11
Tribunals and Commissions07 Jan 2020
Nagalingam Muthiah Vs Gurusamy Saravanan & Anr.
National Company Law Tribunal · (2020) 01 NCLT CK 0904
IBC-Section 19(2)Companies Act, 2013-Section 429
Tribunals and Commissions07 Jan 2020
Mr. Vishal Jain Vs Sehgal Packaging Pvt. Ltd.
National Company Law Tribunal · (2020) 01 NCLT CK 0905
Insolvency and Bankruptcy Code, 2016-Section 8, 9, 14, 15, 17, 18, 20, 21Negotiation Instruments Act-Section 138Companies Act, 1956
Tribunals and Commissions07 Jan 2020
Lekhraj Bajaj (RP) Vs Rajeev Gupta
National Company Law Tribunal · (2020) 01 NCLT CK 0799
Insolvency and Bankruptcy Code, 2016-Section 9, 33(2), 33, 34(1), 14, 33(5), 33(7)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6(1), 12Insolvency and Bankruptcy (Liquidation Process) Regulations, 2016-Regulation 13
Tribunals and Commissions07 Jan 2020Allowed
M/s. Deccan Switchgears Vs M/s. Serwel Electronics Private Limited
National Company Law Tribunal · (2020) 01 NCLT CK 0800
Insolvency and Bankruptcy Code, 2016-Sections 8, 9, 12, 13(2), 14, 14(1), 15, 17, 18, 19 and 20Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Securitisation and Reconstruction of Operational Assets and Enforcement of Security Interest Act, 2002 (54 of 2002)
Tribunals and Commissions07 Jan 2020
Kizhakkekara Kuriakose Jose Vs Taneja Aerospace and Aviation Ltd & Ors.
National Company Law Tribunal · (2020) 01 NCLT CK 0801
IBC, 2016-Section 19(2), 70, 7, 53(1), 35 to 37NCLT Rules, 2016-Rule 11IBBI (Liquidation Process) Regulations 2016-Regulation 9(1)(c)
Tribunals and Commissions07 Jan 2020Dismissed
Octpus Marine Vs Bridge Roof Co.India Ltd
National Company Law Tribunal · (2020) 01 NCLT CK 0802
IBC-Section 9, Rule 6
Tribunals and Commissions07 Jan 2020Dismissed
New Jothi Impex Vs Saravana Stores Gold Palace Pvt Ltd
National Company Law Tribunal · (2020) 01 NCLT CK 0803
Tribunals and Commissions07 Jan 2020
Jayashree S Iyer (IRP) (Cura Healthcare Pvt Ltd) Vs Gomathi R & Ors.
National Company Law Tribunal · (2020) 01 NCLT CK 0804
IBC-Section 60(5)
Tribunals and Commissions07 Jan 2020
State Bank Of India Vs M/s Saber Paper Board Pvt. Ltd.
National Company Law Tribunal · (2020) 01 NCLT CK 0673
Insolvency and Bankruptcy Code, 2016-Section 4, 7, 7(1), 7(2), 7(3)(b), 7(5)(a), 8, 8(1), 8(2), 13(1)(b), 14, 14(1), 14(3), 15, 16(5), 17, 18, 31, 33, 238, 238AInsolvency & Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4State Bank of India, General Regulations, 1955-Regulation 76, 76(1), 77
Tribunals and Commissions07 Jan 2020
Corporation Bank Vs Exclusive Fibers Limited
National Company Law Tribunal · (2020) 01 NCLT CK 0805
Insolvency and Bankruptcy Code, 2016-Sections 33(1)(a), 33(2), 7, 34(1), 14, 33(5), 33(7), Chapter III of Part IIInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6(1)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 12, 13
Tribunals and Commissions07 Jan 2020
BSE Limited Vs MFS Intercorp Limited
National Company Law Tribunal · (2020) 01 NCLT CK 0806
Insolvency and Bankruptcy Code, 2016-Section 8(1), 8(2), 9, 14, 15, 17, 18Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Securities Contracts (Regulation) Act, 1956-Section 21
Tribunals and Commissions07 Jan 2020
Kussum Chadha Ahuja & Ors. Vs Concept Horizon Infra Private Limited
National Company Law Tribunal · (2020) 01 NCLT CK 0807
Insolvency and Bankruptcy Code, 2016-Section 7, 7(1), 21(6A)Insolvency and Bankruptcy Code (Amendment) Ordinance, 2019 (No.16 of 2019)-Section 1(2)
Tribunals and Commissions07 Jan 2020Allowed
Deputy Commissioner Of Income Tax Vs Registrar Of Companies, Punjab And Chandigarh And Others
National Company Law Tribunal · (2020) 01 NCLT CK 0001
Companies Act, 2013 — Section 248, 248(5), 252(1)Income Tax Act, 1961 — Section 132(1), 142(1), 153ACompany (Removal Of Names Of Companies From The Register Of Companies) Rules, 2016 — Rule 7, 9
Tribunals and Commissions06 Jan 2020
Marc Coaters Vs Duro Shox Private Ltd
National Company Law Tribunal · (2020) 01 NCLT CK 1067
Insolvency & Bankruptcy Code 2016-Section 9
Tribunals and Commissions06 Jan 2020
Union Bank of India Vs M/s. Nag (India) Private Limited
National Company Law Tribunal · (2020) 01 NCLT CK 0808
Insolvency and Bankruptcy Code, 2016-Section 7, 7(5), 9, 15, 17, 18, 14(1), 14(2), 14(3)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Insolvency and Bankruptcy Board of India (Application to Adjudicating Authority) Rules, 2016-Form 2