Tribunals and Commissions02 Dec 2020
Royale Industries Vs APCO Industries Ltd
National Company Law Tribunal · (2020) 12 NCLT CK 0549
Insolvency & Bankruptcy Code-Section 9
COURT ARCHIVE
National Company Law Tribunal judgments
20,341 judgments · page 788 of 1,018
Tribunals and Commissions02 Dec 2020Dismissed
Madras Steels & Tubes Vs NS Vaishno Devi Developers India Pvt Ltd
National Company Law Tribunal · (2020) 12 NCLT CK 0550
IBC-Section 9
Tribunals and Commissions02 Dec 2020Allowed
Sarah Heights Private Limited Vs RoC Mumbai
National Company Law Tribunal · (2020) 12 NCLT CK 0183
Companies (Removal Of Names Of Companies From The Register Of Companies) Rules, 2016 — Rule 3Companies Act, 2013 — Section 248(1), 248(4)(1), 248(5), 252, 252(3), 455
Tribunals and Commissions02 Dec 2020Allowed
JDA Consultancy ServicesPrivate Limited Vs Registrar Of Companies, Maharashtra Mumbai
National Company Law Tribunal · (2020) 12 NCLT CK 0169
Companies (Removal Of Names Of Companies From The Register Of Companies) Rules, 2016 — Rule 3Companies Act, 2013 — Section 248(1), 248(4)(1), 248(5), 252(3), 455
Tribunals and Commissions02 Dec 2020Allowed
Prajakta Properties Private Limited Vs Registrar Of Companies, Maharashtra Mumbai
National Company Law Tribunal · (2020) 12 NCLT CK 0168
Companies (Removal Of Names Of Companies From The Register Of Companies) Rules, 2016 — Rule 3Companies Act, 2013 — Section 248(1), 248(4)(1), 248(5), 252(3), 455
Tribunals and Commissions02 Dec 2020Allowed
D J Constructions (Nasik) Private Limited Vs Registrar Of Companies, Maharashtra Mumbai
National Company Law Tribunal · (2020) 12 NCLT CK 0166
Companies (Removal Of Names Of Companies From The Register Of Companies) Rules, 2016 — Rule 3Companies Act, 2013 — Section 248(1), 248(4)(1), 248(5), 252(3), 455
Tribunals and Commissions02 Dec 2020
Bharat Serums And Vaccines Limited And Ors. Vs
National Company Law Tribunal · (2020) 12 NCLT CK 0138
Companies Act, 2013 — Section 230(1)(b), 230(5)Income Tax Act, 1961 — Section 2(1B)
Tribunals and Commissions02 Dec 2020
De Investments Private Limited And Ors. Vs
National Company Law Tribunal · (2020) 12 NCLT CK 0137
Companies Act, 2013 — Section 230, 230(5), 231, 232Companies (Compromises, Arrangements And Amalgamations) Rules, 2016 — Rule 8
Tribunals and Commissions02 Dec 2020Allowed
Marico Consumer Care Limited Vs
National Company Law Tribunal · (2020) 12 NCLT CK 0127
Companies Act, 2013 — Section 13, 61, 230, 230(1), 230(3), 230(4), 230(5), 231, 232, 232(3)(i), 232(6)
Tribunals and Commissions01 Dec 2020
RBL Bank Limited Vs M/s. Gem Batteries Private Limited
National Company Law Tribunal · (2020) 12 NCLT CK 0484
Insolvency and Bankruptcy Code, 2016-Section 7, 14, Sub-Section (1) of Section 14, 13 (2), 15, 17, 18, 19, 20Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
Tribunals and Commissions01 Dec 2020Disposed Of
M/s. Simulity Labs India Pvt. Ltd. Vs The Registrar Of Companies, Karnataka
National Company Law Tribunal · (2020) 12 NCLT CK 0551
Insolvency and Bankruptcy Code, 2016-Section 59, 59(7), 59(8)Companies Act, 2013Income Tax Act, 1961-Section 178
Tribunals and Commissions01 Dec 2020
M/s Tharakan Web Innovations Pvt. Ltd. Vs Cyriac Njavally
National Company Law Tribunal · (2020) 12 NCLT CK 0485
NCLT Rules, 2016-Rule 11, 32Insolvency and Bankruptcy Code, 2016-Section 4, 5(11), 7, 8, 9, 10, 10AInsolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 5
Tribunals and Commissions01 Dec 2020
Anchor Leasing Private Limited Vs Euro Ceramics Limited
National Company Law Tribunal · (2020) 12 NCLT CK 0552
Insolvency and Bankruptcy Code, 2016-Section 7, 14, 33, 33(1), 33(a), 34(8), 52, 35 to 50 and 52 to 54Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations 2016
Tribunals and Commissions01 Dec 2020Dismissed
Aakash Gases Pvt Ltd Vs Steel India Infrastructures Pvt Ltd
National Company Law Tribunal · (2020) 12 NCLT CK 0553
Insolvency and Bankruptcy Code-Section 9
Tribunals and Commissions01 Dec 2020
Sridhar V Iyer Vs DCW Ltd
National Company Law Tribunal · (2020) 12 NCLT CK 0554
Insolvency & Bankruptcy Code 2016-Section 9
Tribunals and Commissions01 Dec 2020Dismissed
Sindhu Cargo Services Pvt. Ltd. Vs Wipro Limited
National Company Law Tribunal · (2020) 12 NCLT CK 0555
I&B Code, 2016-Section 7, 8(1), 9, 9(3)(a), 9(3)(b), 9(3)(c), 238AInsolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Indian arbitration and conciliation Act, 1996
Tribunals and Commissions01 Dec 2020Allowed
Anchor Leasing Private Limited Vs Euro Ceramics Limited
National Company Law Tribunal · (2020) 12 NCLT CK 0191
Insolvency And Bankruptcy Code, 2016 — Section 7, 14, 33, 33(a), 33(1), 34(8), 35, 36, 37, 38, 39, 40, 41, 42, 43, 44, 45, 46, 47, 48, 49, 50, 52, 53, 54
Tribunals and Commissions01 Dec 2020Allowed
Niord Realty Private Limited Vs ROC, Mumbai
National Company Law Tribunal · (2020) 12 NCLT CK 0167
Companies (Removal Of Names Of Companies From The Register Of Companies) Rules, 2016 — Rule 3Companies Act, 2013 — Section 248(1), 248(4)(1), 248(5), 252, 455
Tribunals and Commissions01 Dec 2020
Shillong Expressway Private Limited Vs
National Company Law Tribunal · (2020) 12 NCLT CK 0165
Tribunals and Commissions01 Dec 2020Allowed
Suryoday Infratech India Private Limited Vs ROC, Mumbai
National Company Law Tribunal · (2020) 12 NCLT CK 0149
Companies (Removal Of Names Of Companies From The Register Of Companies) Rules, 2016 — Rule 3Companies Act, 2013 — Section 248(1), 248(4)(1), 248(5), 252(3), 455