CourtKutchehry.com

COURT ARCHIVE

National Company Law Tribunal judgments

20,341 judgments · page 821 of 1,018

Tribunals and Commissions11 Aug 2020Allowed

Valay Group Vs Starconn Mobility Private Limited

National Company Law Tribunal · (2020) 08 NCLT CK 0502

Insolvency & Bankruptcy Code, 2016-Section 9, 22, 33, 33(2), 34(1), 52, 53Insolvency & Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016Insolvency & Bankruptcy Board of India (Liquidation Process) Regulations, 2016
Read judgment
Tribunals and Commissions10 Aug 2020Allowed

Bank Of Baroda & Anr. Vs M/s. Kilburn Chemicals Limited

National Company Law Tribunal · (2020) 08 NCLT CK 0427

Insolvency and Bankruptcy Code, 2016-Section 4, 7, 7(7)(a), 10-A, 13, 14, 15, 15(1)(b), 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2)
Read judgment
Tribunals and Commissions10 Aug 2020Allowed

Raghuvir Buildcon Private Limited Vs Ketan Construction Limited

National Company Law Tribunal · (2020) 08 NCLT CK 0508

Insolvency and Bankruptcy Code, 2016-Section 4, 5(6), 7, 7(1) Explanation, 7(4), 7(5), 8, 8(1), 8(2), 8(2)(a), 8(2)(b), 9, 9(1), 9(2), 9(3), 9(3)(b), 9(5), 9(5)(2)(d), 9(5)(i)(b), 9(5)(i)(c), 9(5)(i)(d), 9(5)(ii)(a), 9(5)(ii)(b), 9(5)(ii)(c), 9(5)(ii)(d), 9(5)(ii)(e), 13, 14, 15, 15(1)(b), 31, 33, 61, 62, 64Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 5, 6, 6(2)NCLT Rules, 2016-Rule 11
Read judgment
Tribunals and Commissions10 Aug 2020Allowed

Kussum Chadha Ahuja & Anr. Vs C & C Towers Limited

National Company Law Tribunal · (2020) 08 NCLT CK 0515

Insolvency and Bankruptcy Code, 2016-Section 12(2) & (3), 12IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 40, 40CInsolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 47A
Read judgment