Tribunals and Commissions19 Jul 2019
M/s Om Metals Vs Kudos Chemie Limited
National Company Law Tribunal · (2019) 07 NCLT CK 0621
Insolvency and Bankruptcy Code, 2016-Section 9
COURT ARCHIVE
National Company Law Tribunal judgments
20,341 judgments · page 1,000 of 1,018
Tribunals and Commissions19 Jul 2019Disposed Of
Umak Investment Company Pvt. Ltd. Vs U.G. Hotels And Resorts Ltd. And Others
National Company Law Tribunal · (2019) 07 NCLT CK 0019
Tribunals and Commissions19 Jul 2019Allowed
In the matter Of Solidaire India Limited And Ors
National Company Law Tribunal · (2019) 07 NCLT CK 0018
Tribunals and Commissions19 Jul 2019Allowed
Oriental Bank Of Commerce Vs L&T Halol-Shamlaji Tollway Limited
National Company Law Tribunal · (2019) 07 NCLT CK 0017
Insolvency And Bankruptcy Code, 2016 — Section 6, 7, 13, 14(1), 31(1), 33
Tribunals and Commissions19 Jul 2019
Kavitha Surana (RP) Vs Royal Splendour Developers (P) Ltd.
National Company Law Tribunal · (2019) 07 NCLT CK 0016
Tribunals and Commissions18 Jul 2019
Miditech Private Limited Vs Harish Chander Arora
National Company Law Tribunal · (2019) 07 NCLT CK 0827
Companies Act, 1956Companies Act, 2013-Section 179Income Tax Act, 1961-Section 28, 41(1), 43, 43B, 56, 79, 115JB, 170, 281
Tribunals and Commissions18 Jul 2019
M/s. Shree Bala Ji Super Foods Vs M/s. Yong Mind rest Restaurant Pvt. Ltd.
National Company Law Tribunal · (2019) 07 NCLT CK 0828
Insolvency and Bankruptcy Code, 2016-Section 9, 8, 14, 15, 17, 18, 20, 21, 31, 33Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
Tribunals and Commissions18 Jul 2019Allowed
M/s State Bank Of India Vs M/s. Varam Bioenergy Private Limited
National Company Law Tribunal · (2019) 07 NCLT CK 0829
Insolvency and Bankruptcy Code, 2016-Section 7, 14, sub-section (1) of Section 14, sub-section (1) of Section 31, 33, 13Insolvency & Bankruptcy (Application to the Adjudicating Authority) Rules, 2016-Rule 4Securitization and Reconstruction of Financial Assets and Enforcement of Security interest Act, 2002
Tribunals and Commissions18 Jul 2019Allowed
Northern Freight Carrier, (Delhi) Vs Super Flooring Private Limited
National Company Law Tribunal · (2019) 07 NCLT CK 0830
Insolvency and Bankruptcy Code, 2016-Section 7, 8, 9, 9 (3)(a), 9 (5) (i) (a) to (d), 13 (2), 14, 14 (1) (a), (b), (c) & (d), 14 (3)(b), 15, 16 (3) (a), 17, 18, 19, 20 & 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Insolvency and Bankruptcy Code (Amendment) Ordinance, 2018
Tribunals and Commissions18 Jul 2019
M/s. Ved Contracts Pvt. Ltd. Vs M/s. Pan Realtors Pvt. Ltd.
National Company Law Tribunal · (2019) 07 NCLT CK 0831
IBC, 2016-Section 9, 8
Tribunals and Commissions18 Jul 2019
M/s.Datamatics Digital Ltd. Vs M/s.Sipani Online Pvt. Ltd.
National Company Law Tribunal · (2019) 07 NCLT CK 0639
IBC, 2016-Section 9, 9(5)(i)I&B(AAA) Rules, 2016-Rule 5, 6Interest Act, 2002
Tribunals and Commissions18 Jul 2019
M/s. KEC International Limited Vs M/s. Delton Electric Switchgears Pvt. Ltd.
National Company Law Tribunal · (2019) 07 NCLT CK 0682
IBC, 2016-Section 9, 238AI&B (Application to Adjudicating Authority) Rules, 2016-Rule 6Companies Act, 1956
Tribunals and Commissions18 Jul 2019Allowed
M/s. T.P. Roy Chowdhury & Co. Private Ltd. Vs V. R. Infralogistics Private Ltd.
National Company Law Tribunal · (2019) 07 NCLT CK 0690
Insolvency and Bankruptcy Code, 2016-Section 4, 8, 9, 9(3)(b), 9(3)(c), 13, 14, 15, 31, 33Negotiable Instruments Act-Section 138Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6(1)
Tribunals and Commissions18 Jul 2019Disposed Of
In the matter Of Orbis (India) Private Limited
National Company Law Tribunal · (2019) 07 NCLT CK 0020
Companies Act, 2013 — Section 2(41)
Tribunals and Commissions17 Jul 2019Allowed
The Committee Of Creditors, Corporate Insolvency Resolution Process Of Value Designbuild Private Limited Vs Mr. John Varghese & Anr.
National Company Law Tribunal · (2019) 07 NCLT CK 0897
IBC, 2016-Section 7, 9, 10, 12-A, 60, 60(5)Insolvency and Bankruptcy (Second Amendment) Act, 2018IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 30-A, 31, 36-A, Rule 8
Tribunals and Commissions17 Jul 2019Allowed
Mrs Hema Manoj Shah Vs Mr Gaurav Dave & Ors.
National Company Law Tribunal · (2019) 07 NCLT CK 0832
IBC, 2016-Section 33, 12, 33(1), 34, 53, 52, 33(6)Insolvency and Bankruptcy (Liquidation Process) Regulations, 2016-Regulation 4
Tribunals and Commissions17 Jul 2019
G. Gunasekaran RP Vs Thiagarajan Murugesan & Ors.
National Company Law Tribunal · (2019) 07 NCLT CK 0833
Insolvency and Bankruptcy Code, 2016-Section 19(2), 25(2)Companies Act, 2013-Section 429SARFAESI Act
Tribunals and Commissions17 Jul 2019
State Bank Of India Vs M/s Sri Balaji Logs Products Pvt. Ltd.
National Company Law Tribunal · (2019) 07 NCLT CK 0687
Insolvency and Bankruptcy Code, 2016-Sections 7, 9, 13, 14, 15, 31, 33, 7(7)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (54 of 2002)-Section 13(2)
Tribunals and Commissions17 Jul 2019Dismissed
M/s. Ansal Properties & Infrastructure Limited Vs M/s. MGF Developments Limited
National Company Law Tribunal · (2019) 07 NCLT CK 0834
Insolvency and Bankruptcy Code, 2016-Section 9, 8, 3(6), 3(11), 5(21), 5(20)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Indian Evidence Act, 1972-Section 65 B
Tribunals and Commissions17 Jul 2019Disposed Of
Dena Bank Vs Sitaram Maharaj Sakhar Karkhana (Khardi) Ltd.
National Company Law Tribunal · (2019) 07 NCLT CK 0835
Insolvency & Bankruptcy Code, 2016-Section 7, 12A