CourtKutchehry.com

COURT ARCHIVE

National Company Law Tribunal judgments, 2021

1,568 judgments · page 77 of 79

Tribunals and Commissions11 Feb 2021

BP Comtrade Pvt. Ltd. Vs

National Company Law Tribunal · (2021) 02 NCLT CK 0087

Companies (Compromises, Arrangements And Amalgamations) Rules, 2016 — Rule 8Companies Act, 2013 — Section 230, 230(3), 230(5), 231, 232
Read judgment
Tribunals and Commissions10 Feb 2021Allowed

In Re: Pack Tech Systems Pvt. Ltd. (Dissolution)

National Company Law Tribunal · (2021) 02 NCLT CK 0429

Insolvency and Bankruptcy Code, 2016-Sections 43, 45, 50, 54, 54(2), 54(3), 66Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 12, 31(2)
Read judgment
Tribunals and Commissions08 Feb 2021Partly Allowed

Pravin R Navandar Vs VOVL Limited

National Company Law Tribunal · (2021) 02 NCLT CK 0134

Insolvency And Bankruptcy Board Of India (Insolvency Resolution Process For Corporate Persons) Regulations, 2016 — Regulation 35A, 36A, 36(1)Insolvency And Bankruptcy Code, 2016 — Section 19(2), 25(1), 43, 45, 50, 66, 60(5)
Read judgment
Tribunals and Commissions08 Feb 2021

Adequate Infrastructure Pvt. Ltd. Vs

National Company Law Tribunal · (2021) 02 NCLT CK 0089

Companies (Compromises, Arrangements And Amalgamations) Rules, 2016 — Rule 6, 7, 8, 12, 14Companies Act, 2013 — Section 103, 230(3), 230(5)
Read judgment
Tribunals and Commissions05 Feb 2021Allowed

Belaire Hotels Private Limited And Ors Vs Chalet Hotels Limited

National Company Law Tribunal · (2021) 02 NCLT CK 0090

Companies (Compromises, Arrangements And Amalgamations) Rules, 2016 — Rule 6, 7, 8Companies (Management And Administration) Rules, 2014 — Rule 19Companies Act, 2013 — Section 103, 230, 230(1)(b), 230(5), 231, 232
Read judgment