National Company Law Tribunal Judgments

Tribunals and Commissions03 Sept 2020Allowed

Arvind Gaudana IRP Ketan Construction Ltd Vs Raghuvir Buildcon Pvt Ltd & Anr

National Company Law Tribunal · (2020) 09 NCLT CK 0660

Insolvency and Bankruptcy Code, 2016-Section 12AInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 30ANCLT Rules, 2016-Rule 8

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Tribunals and Commissions03 Sept 2020Disposed Of

M/s. Shree Cement Limited Vs M/s. Meenakshi Energy Private Limited

National Company Law Tribunal · (2020) 09 NCLT CK 0661

I&B Code, 2016-Section 7, 60(5), 23(2), 20(1), 20(2)(e)Insolvency and Bankruptcy Board of India (Insolvency Professionals Regulations) 2016

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Tribunals and Commissions03 Sept 2020

M/s. Athena Chhattisgarh Power Limited

National Company Law Tribunal · (2020) 09 NCLT CK 0662

Insolvency and Bankruptcy Code, 2016-Section 12(2), 12(3), 12, 7, 29AInsolvency Resolution Process for Corporate Persons Regulations, 2016-Regulation 40C, 40-CProcess for Corporate Persons) (Third Amendment) Regulations, 2020

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Tribunals and Commissions03 Sept 2020

M/s. Morethansum Ventures Private Limited

National Company Law Tribunal · (2020) 09 NCLT CK 0663

Insolvency & Bankruptcy Code, 2016-Section 59(7), 59(3), 59(3)(b)(ii), 59Companies Act, 1956Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017

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Tribunals and Commissions03 Sept 2020Allowed

Siemens Financial Services Pvt. Ltd. Vs Panacealife Healthzone Pvt. Ltd.

National Company Law Tribunal · (2020) 09 NCLT CK 0494

Insolvency and Bankruptcy Code, 2016-Section 7, 7(1), 9, 10, 10A, 14, 15, 17, 18, 31, 33, 60(5)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rule, 2016-Rule 4NCLT Rules, 2016-Rule 11, 32

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Tribunals and Commissions03 Sept 2020Dismissed

Bank of India Vs V. Mahesh, Liquidator & Anr.

National Company Law Tribunal · (2020) 09 NCLT CK 0664

NCLT Rules, 2016-Rule 11 r/w Rule 13Insolvency and Bankruptcy Code, 2016-Section 5(8), 7, 38, 39, 40, 42, 52, 53, 238AIBBI (Liquidation Process) Regulations, 2016-Regulation 23, 44

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Tribunals and Commissions03 Sept 2020

Shailesh Bhalchandra Desai Vs Dr Nikita Trehan & Ors.

National Company Law Tribunal · (2020) 09 NCLT CK 0665

Insolvency and Bankruptcy Code, 2016-Section 7, 12AInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate persons) Regulations, 2016-Regulation 30A(4)

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Tribunals and Commissions02 Sept 2020

In Re: M/s. Moving Picture Company (India) Limited (Dissolution Order)

National Company Law Tribunal · (2020) 09 NCLT CK 0673

Insolvency and Bankruptcy Code, 2016-Section 7, 53, 54, Sub-section (2) of Section 54, Sub-Section (3) of Section 54IBBI (Liquidation Process) Regulations, 2016-Regulation 12, sub-regulation 5 of Regulation 15, 31A, 31A (6), 33 and Schedule I, 41, 45IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 17

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Tribunals and Commissions02 Sept 2020Allowed

State Bank Of India Vs M/s CLS Industries Pvt. Ltd.

National Company Law Tribunal · (2020) 09 NCLT CK 0666

Insolvency and Bankruptcy Code, 2016-Section 7, 7(1), 3(12), 13(1)(c), 13, 14, 15, 17, 18, 19, 20, 21, Sub-Section (1) of Section 31, 33, 238SARFAESI Act, 2002-Section 13(2), 13(3)Limitation Act, 1963

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Tribunals and Commissions02 Sept 2020

Vijay Kumar Garg Vs Punjab National Bank & Ors.

National Company Law Tribunal · (2020) 09 NCLT CK 0667

Insolvency & Bankruptcy Code, 2016-Section 3(31), 7, 14(1), 14(1)(a), 14(1)(b), 14(1)(c), 14(1)(d), 14(3), 14(3)(b), 14(a)(1), 60(5)Insolvency and Bankruptcy Code (Second Amendment) Act, 2018Insolvency and Bankruptcy Code (Amendment) Act, 2020

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Tribunals and Commissions02 Sept 2020

Smt. Lakshmi Durga Chalasani Vs M/s.Cheftalk Food and Hospitality Services Private Limited

National Company Law Tribunal · (2020) 09 NCLT CK 0495

Insolvency and Bankruptcy Code, 2016-Section 9Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Karnataka Tax on Professions, Trades, Callings and Employments Act, 1976

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Tribunals and Commissions02 Sept 2020Allowed

M/s. Vasavi & Co Vs M/s. SNS Starch Limited

National Company Law Tribunal · (2020) 09 NCLT CK 0668

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 13, 14, 16(3)(a), 31, 33Insolvency & Bankruptcy (Application to the Adjudicating Authority) Rules, 2016-Rule 6IBBI (Insolvency Professionals) Regulations, 2016-Regulation 7A

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Tribunals and Commissions02 Sept 2020

N. Jayaraj Vs M/s. Riteway Packaging Private Limited

National Company Law Tribunal · (2020) 09 NCLT CK 0504

IBC, 2016-Section 9, 8, 2(12)I&B (AAA) Rules, 2016-Rule 6Companies Act, 1956

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Tribunals and Commissions02 Sept 2020Disposed of

In Re: M/s. Alucast Auto Parts Limited (Liquidation Order)

National Company Law Tribunal · (2020) 09 NCLT CK 0674

Insolvency and Bankruptcy Code, 2016-Section 10, 15, 22(1), 33(2), Chapter III of Part IIIBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016IBBI (Liquidation Process) Regulations, 2016-Rule 14

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Tribunals and Commissions02 Sept 2020Dismissed

Bharat Gupta Vs Goldstar Impex Pvt. Ltd.

National Company Law Tribunal · (2020) 09 NCLT CK 0669

Insolvency & Bankruptcy Code-Section 7, 12A

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Tribunals and Commissions01 Sept 2020Allowed

Ramesh T. Mehta (HUF) Vs M/s Forever Precious Jewellery & Diamonds Limited

National Company Law Tribunal · (2020) 09 NCLT CK 0670

Insolvency and Bankruptcy Code, 2016-Section 9, 21, 33(1), 33(2), 33(6), 34(1), 34(4), 52, 53Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Rule 6, 8Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016

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Tribunals and Commissions01 Sept 2020

Anita Bakshi Singh Khokhar & Ors. Vs Bhavi Shreyansh Shah

National Company Law Tribunal · (2020) 09 NCLT CK 0671

Insolvency and Bankruptcy Code, 2016-Section 9, 12(2), 14, 21, 24(3), 25(2)(h), 29A, 30, 30(1), 30(2), 30(2)(b), 30(2)(e), 30(3), 30(4), 30(6), 31(1), 31(3), 32, 53, 60(5), 60(5)(b), 60(5)(c), 61, 61(3)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 12(2), 13(1), 27, 35, 36(1), 38, 38(1), 38(1)(c), 38(1A), 39, 39(2), 39(4)Companies Act, 2013-Section 326

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Tribunals and Commissions01 Sept 2020Allowed

M/s. Yokogawa India Ltd. Vs M/s. Anrak Aluminium Ltd.

National Company Law Tribunal · (2020) 09 NCLT CK 0491

Insolvency and Bankruptcy Code, 2016-Section 9, 7, 60(5)(a), 12A, 14NCLT Rules, 2016-Rule 48(2), 15, 11

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Tribunals and Commissions01 Sept 2020Allowed

M/s Vyankatesh Metals And Alloys Private Limited Vs M/s Voltarc Electrodes Private Limited

National Company Law Tribunal · (2020) 09 NCLT CK 0497

Insolvency and Bankruptcy Code, 2016-Section 9, 13(2), 14, 15, 17, 18, 19, 20Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002

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Tribunals and Commissions01 Sept 2020Allowed

M/s Dhanya Corporation Vs M/s Sudhir Power Projects Ltd.

National Company Law Tribunal · (2020) 09 NCLT CK 0672

IBC-Section 9

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