COURT ARCHIVE

National Company Law Tribunal judgments

20,341 judgments · page 782 of 1,018

Tribunals and Commissions10 Dec 2020Allowed

Premraj Ramratan Laddha Vs Punjab National Bank

National Company Law Tribunal · (2020) 12 NCLT CK 0518

Insolvency and Bankruptcy Code, 2016-Section 54, 54(3), 10IBBI (Liquidation Process) Regulation, 2016-Regulation 2ACompanies Act, 2013-Section 309
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

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 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 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 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