COURT ARCHIVE

National Company Law Tribunal judgments

20,341 judgments · page 787 of 1,018

Tribunals and Commissions03 Dec 2020

Punjab National Bank Vs Harneshwar Agro Products Power & Yeast (I) Ltd.

National Company Law Tribunal · (2020) 12 NCLT CK 0657

Insolvency and Bankruptcy Code, 2016-Section 33, 33 (1), 7, 34(1), 52, Chapter IIIInsolvency & Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4(2)(b)IBBI (IRP for Corporate Persons) Regulations, 2016-Regulation 27, 36(1)

Tribunals and Commissions03 Dec 2020

Ericsson India Private Limited Vs Reliance Infratel Limited

National Company Law Tribunal · (2020) 12 NCLT CK 0593

Insolvency and Bankruptcy Code, 2016-Section 30(6), 31, 29A, 29(A), 30(2), 30(2)(c), 30(2)(d), 30(2)(f), 32, 61(3), 14, 43, 45, 47, 49, 50, 66Insolvency and Bankruptcy Board of India (Corporate Insolvency Resolution Process) Regulations, 2016-Regulation 37, 38, 38(1)(a), 38(1)(b), 38(1A), 39, 39(4)

Tribunals and Commissions03 Dec 2020Allowed

Mr. Kizhekkekara Kuriakose Jose

National Company Law Tribunal · (2020) 12 NCLT CK 0594

Insolvency and Bankruptcy Code, 2016-Section 7, 9, 10, 12AInsolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 30A, 30A (b)

Tribunals and Commissions03 Dec 2020

Devinder Yadav & Ors Vs GRJ Distributors and Developers Private Limited

National Company Law Tribunal · (2020) 12 NCLT CK 0595

IBC-Section 7

Tribunals and Commissions03 Dec 2020Allowed

Pinakin Shah Liquidator of DBS Affordable Home Strategy Ltd Vs Agam Printers Through Its Proprietor Samir N Shah

National Company Law Tribunal · (2020) 12 NCLT CK 0596

Insolvency and Bankruptcy Code, 2016-Section 33, 34, 14, 52, 35 to 50, 52 to 54Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016

Tribunals and Commissions03 Dec 2020

N. Thiruvenkataswamy Vs Kumaran Gin and Pressing Pvt Ltd

National Company Law Tribunal · (2020) 12 NCLT CK 0597

IBC 2016-Section 7, Rule 4

Tribunals and Commissions03 Dec 2020

Gandhar Oil Refinery (India) Ltd. Vs Akurth Chemicals (OPC) Private Limited

National Company Law Tribunal · (2020) 12 NCLT CK 0540

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 9(5), 9(3)(b), 9(3)(c), 238A, 14, 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002

Tribunals and Commissions03 Dec 2020Allowed

M/s Shiva Shakti Elmech Private Limited Vs M/s Drake and Scull Water & Energy India Private Limited

National Company Law Tribunal · (2020) 12 NCLT CK 0541

Insolvency and Bankruptcy Code, 2016-Section 9, 14, 15, 21, 29A, 30, 30(1), 30(2), 30(4), 31, 31(1), 31(3), 43, 45, 50, 53, 61, 62, 66Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 35, 35A, 36(A), 38(1), 38(1A), 38(2), 38(3), 39, 39(4)Insolvency and Bankruptcy Code (Amendment) Act, 2019

Tribunals and Commissions03 Dec 2020

M/s Kabita Barik & Ors. Vs M/s. Atul Vatika Developers Pvt Ltd

National Company Law Tribunal · (2020) 12 NCLT CK 0542

Insolvency and Bankruptcy Code, 2016-Section 22(2), 12AInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 25, 26, 30A, 33, 34, 34A, sub-Regulation 1 of Regulation 33

Tribunals and Commissions03 Dec 2020

M/s. Proseed India Limited

National Company Law Tribunal · (2020) 12 NCLT CK 0543

Insolvency and Bankruptcy Code, 2016-Section 5(24), 9, 14, 25(2)(h), 29A, 30(1), 30(2), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(2)(e), 30(2)(f), 30(4), 30(6), 31, 53Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 27, 37, 38(1), 38(1)(a), 38(1A), 38(2)(a), 38(2)(b), 38(2)(c), 38(3), 39(4), 39(6)Companies Act, 2013-Section 66

Tribunals and Commissions03 Dec 2020Allowed

Anish Niranjan Nanavaty Vs Reliance Infratel Limited

National Company Law Tribunal · (2020) 12 NCLT CK 0190

Insolvency And Bankruptcy Board Of India (Corporate Insolvency Resolution Process) Regulations, 2016 — Regulation 37, 38, 38(1)(a), 38(1A), 38(1)(b), 39, 39(4)Insolvency And Bankruptcy Code, 2016 — Section 14, 29(A), 30(2), 30(2)(c), 30(2)(d), 30(2)(f), 30(6), 31, 32, 43, 45, 47, 49, 50, 61(3), 66

Tribunals and Commissions03 Dec 2020Dismissed

G.S. Constro & Infra Pvt. Ltd. And Others Vs Small Industrial Development Bank Of India And Others

National Company Law Tribunal · (2020) 12 NCLT CK 0184

Companies Act, 2013 — Section 96, 161, 161(1), 185, 186Insolvency And Bankruptcy Code, 2016 — Section 5(h), 5(8), 5(24), 5(24)(a), 5(24)(d), 5(24)(j), 5(24)(m), 5(24)(m)(i), 7, 21(2), 25(2)(d)

Tribunals and Commissions03 Dec 2020Allowed

Balvant Engineering Pvt. Ltd. Vs Registrar Of Companies, Pune

National Company Law Tribunal · (2020) 12 NCLT CK 0150

Companies Act, 2013 — Section 248(5), 252, 455

Tribunals and Commissions03 Dec 2020Allowed

Pentair Water Treatment Private Limited Vs

National Company Law Tribunal · (2020) 12 NCLT CK 0133

Companies (Registration Office And Fees) Rule, 2014 — Rule 12(2)Companies Act, 2013 — Section 66, 66(1), 66(5)

Tribunals and Commissions02 Dec 2020Allowed

Ravin Daftari Huf Vs India Green Reality Ltd

National Company Law Tribunal · (2020) 12 NCLT CK 0658

Insolvency and Bankruptcy Code, 2016-Section 7, 13, 13(1)(c), 14, 15, 17, 18, 19, 20, 21, 31, 33, 238SARFAESI Act, 2002RDB Act

Tribunals and Commissions02 Dec 2020

Mr. Sundaresh Bhat Vs ABG Shipyard Limited

National Company Law Tribunal · (2020) 12 NCLT CK 0544

Insolvency and Bankruptcy Code, 2016-Section 60(5), 7, 33, 35 (1) (f)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 33(2)(b), 33(2)(d), Clause 12 of Schedule I, 13 of Schedule INCLT Rules, 2016-Rule 11

Tribunals and Commissions02 Dec 2020Disposed Of

Mr. Addanki Haresh

National Company Law Tribunal · (2020) 12 NCLT CK 0545

Insolvency and Bankruptcy Code, 2016-Section 7, 12(2), 33, 33(1), 33(2), 34, 34(1)Companies Act, 2013-Section 149IBBI (CIRP) Regulations, 2016-Regulation 39(c), 40(c), 40C

Tribunals and Commissions02 Dec 2020

Bubble Communication Vs Proctus Lifecare LLP

National Company Law Tribunal · (2020) 12 NCLT CK 0546

Insolvency & Bankruptcy Code-Section 9

Tribunals and Commissions02 Dec 2020Dismissed

M/s. Bhadreshwar Vidyut Private Limited Vs Maheshwari Handling Agency Private Limited

National Company Law Tribunal · (2020) 12 NCLT CK 0547

Insolvency and Bankruptcy Code, 2016-Section 9, 3 (11), 5 (20), 5 (21)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Companies Act, 1956

Tribunals and Commissions02 Dec 2020

Origin Logistics Pvt Ltd Vs Pro Nutrition Pvt Ltd

National Company Law Tribunal · (2020) 12 NCLT CK 0548

Insolvency and Bankruptcy Code, 2016-Section 8