COURT ARCHIVE

National Company Law Tribunal judgments, 2020

2,534 judgments · page 5 of 127

Tribunals and Commissions16 Dec 2020Allowed

Nico Extrusion Limited Vs Nicomet Industries Limited

National Company Law Tribunal · (2020) 12 NCLT CK 0187

Insolvency And Bankruptcy Code, 2016 — Section 9, 14, 33, 34(8), 35, 36, 37, 38, 39, 40, 41, 42, 43, 44, 45, 46, 47, 48, 49, 50, 52, 53, 54Insolvency And Bankruptcy Board Of India (Insolvency Resolution Process For Corporate Persons) Regulation, 2016 — Regulation 34(8)

Tribunals and Commissions16 Dec 2020Allowed

Haradchandra Ratnakar Diwan Vs ROC, Pune

National Company Law Tribunal · (2020) 12 NCLT CK 0179

Companies (Removal Of Names Of Companies From The Register Of Companies) Rules, 2016 — Rule 3Companies Act, 2013 — Section 248(1), 248(4)(1), 252, 252(3)

Tribunals and Commissions16 Dec 2020Allowed

Shagun Infrastructure Pvt. Ltd. Vs ROC, Mumbai

National Company Law Tribunal · (2020) 12 NCLT CK 0178

Companies (Removal Of Names Of Companies From The Register Of Companies) Rules, 2016 — Rule 3Companies Act, 2013 — Section 248(1), 248(4)(1), 252, 252(3)

Tribunals and Commissions16 Dec 2020Allowed

Dotname Communications Pvt. Ltd. Vs ROC, Mumbai

National Company Law Tribunal · (2020) 12 NCLT CK 0174

Companies (Removal Of Names Of Companies From The Register Of Companies) Rules, 2016 — Rule 3Companies Act, 2013 — Section 248(1), 248(4)(1), 252, 252(3)

Tribunals and Commissions16 Dec 2020Allowed

Indian Pharmaceutical Research Vs ROC, Mumbai

National Company Law Tribunal · (2020) 12 NCLT CK 0172

Companies (Removal Of Names Of Companies From The Register Of Companies) Rules, 2016 — Rule 3Companies Act, 2013 — Section 248(1), 248(4)(1), 252, 252(3)

Tribunals and Commissions16 Dec 2020Allowed

Nayan Ravilal Dedhia Vs ROC, Mumbai

National Company Law Tribunal · (2020) 12 NCLT CK 0171

Companies (Removal Of Names Of Companies From The Register Of Companies) Rules, 2016 — Rule 3Companies Act, 2013 — Section 248(1), 248(4)(1), 252, 252(1)

Tribunals and Commissions16 Dec 2020Allowed

Tirupati Domains And Hosting Pvt. Ltd. Vs ROC, Mumbai

National Company Law Tribunal · (2020) 12 NCLT CK 0170

Companies (Removal Of Names Of Companies From The Register Of Companies) Rules, 2016 — Rule 3Companies Act, 2013 — Section 248(1), 248(4)(1), 252, 252(3)

Tribunals and Commissions16 Dec 2020Allowed

Atriol India Private Limited Vs ROC, Mumbai

National Company Law Tribunal · (2020) 12 NCLT CK 0163

Companies (Removal Of Names Of Companies From The Register Of Companies) Rules, 2016 — Rule 3Companies Act, 2013 — Section 248(1), 248(4)(1), 252, 252(3)

Tribunals and Commissions16 Dec 2020

Kripa Trading Private Limited And Ors. Vs

National Company Law Tribunal · (2020) 12 NCLT CK 0145

Companies Act, 2013 — Section 133, 230, 231, 232, 232(3)(i)

Tribunals and Commissions16 Dec 2020

Agarwal Marketing Private Limited And Ors. Vs

National Company Law Tribunal · (2020) 12 NCLT CK 0135

Companies (Compromises, Arrangements And Amalgamations) Rules, 2016 — Rule 6, 7, 8, 12Companies (Management And Administration) Rules, 2014 — Rule 19Companies Act, 2013 — Section 103, 230, 230(1)(b), 230(3), 230(5)

Tribunals and Commissions16 Dec 2020Allowed

Tutri Ventures Private Limited Vs ROC, Mumbai

National Company Law Tribunal · (2020) 12 NCLT CK 0108

Companies Act, 2013 — Section 248(1), 248(4)(1), 252, 252(3)Companies (Removal Of Names Of Companies From The Register Of Companies) Rules, 2016 — Rule 3

Tribunals and Commissions16 Dec 2020Allowed

Anil Krishnarao Jagtap Vs ROC, Mumbai

National Company Law Tribunal · (2020) 12 NCLT CK 0107

Companies Act, 2013 — Section 248(1), 248(4)(1), 252, 252(1)Companies (Removal Of Names Of Companies From The Register Of Companies) Rules, 2016 — Rule 3

Tribunals and Commissions16 Dec 2020Allowed

Heena Vinod Dhakan Vs ROC, Mumbai

National Company Law Tribunal · (2020) 12 NCLT CK 0104

Companies Act, 2013 — Section 248(1), 248(4)(1), 252, 252(1)Companies (Removal Of Names Of Companies From The Register Of Companies) Rules, 2016 — Rule 3

Tribunals and Commissions16 Dec 2020Allowed

Vee Gee Creado Construction Developers Private Limited Vs ROC, Mumbai

National Company Law Tribunal · (2020) 12 NCLT CK 0103

Companies Act, 2013 — Section 248(1), 248(4)(1), 252, 252(3)Companies (Removal Of Names Of Companies From The Register Of Companies) Rules, 2016 — Rule 3

Tribunals and Commissions16 Dec 2020Allowed

Papillon Pharmaceuticals Private Limited Vs ROC, Pune

National Company Law Tribunal · (2020) 12 NCLT CK 0101

Companies Act, 2013 — Section 248(1), 248(4)(1), 252, 252(3)Companies (Removal Of Names Of Companies From The Register Of Companies) Rules, 2016 — Rule 3

Tribunals and Commissions16 Dec 2020Allowed

PragvanshPaldewar Real Estate & Developer Pvt. Ltd. Vs ROC, Mumbai

National Company Law Tribunal · (2020) 12 NCLT CK 0099

Companies Act, 2013 — Section 248(1), 248(4)(1), 252, 252(3)Companies (Removal Of Names Of Companies From The Register Of Companies) Rules, 2016 — Rule 3

Tribunals and Commissions15 Dec 2020

30125513ce6295823b9bf1b07a30640c

National Company Law Tribunal · (2020) 12 NCLT CK 0640

Insolvency and Bankruptcy Code, 2016-Section 33(2), 7, 29, 30(6), 33(1)(a)(i)(ii)(iii), 14, 52, 35 to 50, 52 to 54, Chapter III of Part IIInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Debtor) Regulations, 2016-Regulation 6 (1)IBBI (Insolvency Resolution Process for Corporate Person) Regulations, 2016-Regulation 36

Tribunals and Commissions15 Dec 2020

32e4e219c446094bc5e99c3af9ca7235

National Company Law Tribunal · (2020) 12 NCLT CK 0641

Insolvency and Bankruptcy Code, 2016-Section 12AInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 30ANCLT Rules, 2016-Rule 11

Tribunals and Commissions15 Dec 2020

State Bank Of India Vs Saber Papers Limited

National Company Law Tribunal · (2020) 12 NCLT CK 0642

Insolvency and Bankruptcy Code, 2016-Section 7, 12, 19, 30(6), 31, 33, 33(1), 33(2), 33(5), 34(1), 52, 56Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 35, 39B, 39C, 39DInsolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 2A, 4, 4(2), 4(2)(b), 12, 12(3), 13, 15

Tribunals and Commissions15 Dec 2020

S Z Deshmukh & Co. Vs VOVL Limited

National Company Law Tribunal · (2020) 12 NCLT CK 0574

Insolvency and Bankruptcy Code, 2016-Sections 17, 18, 19, 19(2), 29, 60(5), 70Companies Act, 2013-Section 425CIRP Regulations-Regulation 36, 40B