CourtKutchehry.com

COURT ARCHIVE

National Company Law Tribunal judgments

20,341 judgments · page 1,004 of 1,018

Tribunals and Commissions08 Jul 2019Allowed

In Re: C.S. Tubes Pvt. Ltd. (Liquidation)

National Company Law Tribunal · (2019) 07 NCLT CK 0889

Insolvency & Bankruptcy Code, 2016-Section 10, 33, 33(1), 34(1), 1, Chapter-IIIInsolvency & Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016Insolvency & Bankruptcy Board of India (Liquidation Process) Regulations, 2016
Read judgment
Tribunals and Commissions05 Jul 2019Allowed

Alkesh Govindbhai Patel Vs M/s. Ashapuri Metals Private Limited

National Company Law Tribunal · (2019) 07 NCLT CK 0878

Insolvency and Bankruptcy Code, 2016-Section 4, 9, 9(3), 9(5)(1), 13, 13(1)(b), 13(1)(c), 13(2), 14, 14(1), 15, 20(5), 31(1), 33Insolvency & Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Companies Act, 1956
Read judgment
Tribunals and Commissions05 Jul 2019

T4 Texultants Pvt Ltd

National Company Law Tribunal · (2019) 07 NCLT CK 0880

Insolvency & Bankruptcy Code, 2016-Section 12-A
Read judgment
Tribunals and Commissions05 Jul 2019

Punjab National Bank Vs Kudos Chemie Limited

National Company Law Tribunal · (2019) 07 NCLT CK 0032

Insolvency And Bankruptcy Code, 2016 — Section 7, 7(1), 7(2), 7(3)(b), 7(5)(a), 14(1), 17, 18(1)(f)Securitization And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13(2)Insolvency And Bankruptcy (Application To Adjudicating Authority) Rules, 2016 — Rule 4, 4(1)
Read judgment
Tribunals and Commissions04 Jul 2019

State Bank Of India Vs M/s. Deepak Cables (India) Limited

National Company Law Tribunal · (2019) 07 NCLT CK 0662

Insolvency and Bankruptcy Code, 2016-Section 7, 12, 29A, 30(4), 30(6), 31(1), 33, 33(1), 33(1)(a)CIRP Regulations-Regulation 39(4)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 12, 13
Read judgment
Tribunals and Commissions04 Jul 2019

State Bank Of India Vs Network Industries Limited

National Company Law Tribunal · (2019) 07 NCLT CK 0664

Insolvency and Bankruptcy Code, 2016-Section 7, 30(6), 30(2), 29A, 30(4), 60(5), 31, 31(1), 14Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4IBBI (Insolvency Resolution Process for the Corporate Person) Regulations, 2016-Regulation 39(4)
Read judgment