Tribunals and Commissions10 Dec 2020
Anchor Enterprises Private Limited Vs Cognizant Properties Private Limited
National Company Law Tribunal · (2020) 12 NCLT CK 0520
Insolvency and Bankruptcy Code, 2016-Section 7
COURT ARCHIVE
National Company Law Tribunal judgments, 2020
2,534 judgments · page 8 of 127
Tribunals and Commissions10 Dec 2020Allowed
Mr. Anil Kumar Khicha
National Company Law Tribunal · (2020) 12 NCLT CK 0521
Insolvency and Bankruptcy Code, 2016-Section 12(2), 12(3), second proviso to sub-section (3) of Section 12, 196(1)(t), 240Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 40(2), 40C
Tribunals and Commissions10 Dec 2020
Abandcompany Corporate Services Limited And Ors. Vs
National Company Law Tribunal · (2020) 12 NCLT CK 0181
Companies Act, 2013 — Section 129, 230, 230(5), 231, 232, 232(3)(i)
Tribunals and Commissions10 Dec 2020
Bindu Investment Company Private Limited And Ors. Vs
National Company Law Tribunal · (2020) 12 NCLT CK 0146
Companies Act, 2013 — Section 13, 14, 61, 64, 230, 230(1), 230(3), 230(4), 230(5), 230(6), 231, 232, 232(3)(i), 232(6)
Tribunals and Commissions10 Dec 2020
Preethi Kitchen Appliances Private Limited Vs
National Company Law Tribunal · (2020) 12 NCLT CK 0134
Companies (Compromises, Arrangements And Amalgamations) Rules, 2016 — Rule 3Companies Act, 2013 — Section 52, 66, 230, 231, 232Income Tax Act, 1961 — Section 2(19AA), 2(1B)
Tribunals and Commissions10 Dec 2020
Aker Powergas Subsea Private Limited And Anr. Vs
National Company Law Tribunal · (2020) 12 NCLT CK 0126
Companies (Compromises, Arrangements And Amalgamations) Rules, 2016 — Rule 8Companies Act, 2013 — Section 230, 230(1)(b), 230(1)(a), 230(5), 231, 232
Tribunals and Commissions09 Dec 2020Dismissed
Black Bum Fuels Pvt Ltd Vs Coastal Energen Private Ltd
National Company Law Tribunal · (2020) 12 NCLT CK 0645
IBC-Section 9, Rule 6I&B (AAA), Rules, 2016-Rule 8
Tribunals and Commissions09 Dec 2020
T Ravichandran Vs Real Value Promoters Pvt Ltd
National Company Law Tribunal · (2020) 12 NCLT CK 0522
IBC, 2016-Section 9, Rule 6
Tribunals and Commissions09 Dec 2020Allowed
M/s. AP Securitas Private Limited Vs M/s. E-Complex Pvt. Ltd
National Company Law Tribunal · (2020) 12 NCLT CK 0523
Insolvency and Bankruptcy Code, 2016-Section 8, 9, 9(3)(b), 13(1)(b), 13(1)(c), 14, 14(1), 15, 17, 18, 19, 20, 21, 31, 33Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
Tribunals and Commissions09 Dec 2020
Premraj Ramratan Laddha Vs M/s Harsh Foundry Fluxes & Alloys
National Company Law Tribunal · (2020) 12 NCLT CK 0524
Insolvency and Bankruptcy Code, 2016-Section 30(6), 31, 9, 29A, 30(4), 30(2), 53, 61, 62, 31(1)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 38Companies Act, 2013
Tribunals and Commissions09 Dec 2020
Pentaaleon Packaging LLP Vs Himadri Foods Limited
National Company Law Tribunal · (2020) 12 NCLT CK 0525
Insolvency and Bankruptcy Code, 2016-Sections 13(2), 15, 17, 18, 20, 14, 19
Tribunals and Commissions09 Dec 2020Disposed Of
CFM Asset Reconstruction Pvt Ltd Vs Yogesh Kumar Sharma
National Company Law Tribunal · (2020) 12 NCLT CK 0526
IBC-Section 7
Tribunals and Commissions09 Dec 2020Allowed
Ms. Ramanathan Bhuvaneshwari
National Company Law Tribunal · (2020) 12 NCLT CK 0527
Insolvency and Bankruptcy Code, 2016-Section 59(7), 59(8), 59Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017
Tribunals and Commissions09 Dec 2020
M/s. Prithivraj Spinning Mill Private Limited Vs Indian Overseas Bank & Ors.
National Company Law Tribunal · (2020) 12 NCLT CK 0489
Insolvency and Bankruptcy Code, 2016-Section 7, 9, 10, 10(1), 10(4), 10(4)(b), 15, 60(5)Companies Act, 2013SARFAESI Act, 2002
Tribunals and Commissions09 Dec 2020
Industrial And Commercial Bank Of China Limited Vs Hipad Technology India Private Limited
National Company Law Tribunal · (2020) 12 NCLT CK 0528
Insolvency and Bankruptcy Code, 2016-Section 7, 7(1), 14, 15, 17, 18, 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
Tribunals and Commissions09 Dec 2020Dismissed
Nilu R Ahuja Vs Ethan Textile India Pvt Ltd
National Company Law Tribunal · (2020) 12 NCLT CK 0529
Insolvency and Bankruptcy Code, 2016-Section 7, 7(5)(a), 13(1)(a)(b)(c), 5(8)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Companies Act, 1956
Tribunals and Commissions09 Dec 2020Allowed
Sunarch Infraprojects Pvt. Ltd. Vs ROC, Pune
National Company Law Tribunal · (2020) 12 NCLT CK 0173
Companies (Removal Of Names Of Companies From The Register Of Companies) Rules, 2016 — Rule 3Companies Act, 2013 — Section 248(1), 248(4)(1), 252
Tribunals and Commissions09 Dec 2020Allowed
Synergy Engineering & Environmental Solutions Pvt. Ltd. Vs ROC, Mumbai
National Company Law Tribunal · (2020) 12 NCLT CK 0164
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 Commissions09 Dec 2020Allowed
Rajendra Finance Private Limited And Ors. Vs
National Company Law Tribunal · (2020) 12 NCLT CK 0124
Companies Act, 2013 — Section 13, 14, 61, 230, 230(1), 230(3), 230(4), 230(5), 231, 232, 232(3)(i), 232(6)
Tribunals and Commissions09 Dec 2020Allowed
Aeroflex International Limited And Ors. Vs
National Company Law Tribunal · (2020) 12 NCLT CK 0119
Companies (Compromises, Arrangements And Amalgamations) Rules, 2016 — Rule 8Companies Act, 2013 — Section 230, 230(1)(a), 230(1)(b), 230(5), 231, 232