COURT ARCHIVE

National Company Law Tribunal judgments

20,341 judgments · page 831 of 1,018

Tribunals and Commissions16 Jul 2020Allowed

Agarwal Coal Corporation India Pvt. Ltd. Vs Shri Tradco Deesan Private Limited

National Company Law Tribunal · (2020) 07 NCLT CK 0563

Insolvency & Bankruptcy Code, 2016-Section 9, 9(3)(b), 5(21), 5(6), 8, 14(1), 31(1), 33, 13Insolvency and Bankruptcy Board of India (Application to Adjudicating Authority) Rules, 2016-Rule 6Goods and Services Tax Act, 2017

Read judgment

Tribunals and Commissions16 Jul 2020Allowed

Silver Broom India Vs La Villa Cafe Private Limited

National Company Law Tribunal · (2020) 07 NCLT CK 0564

Insolvency and Bankruptcy Code, 2016-Section 5(6), 8, 8(1), 9, 9(3)(b), 13, 14, 14(1), 31(1), 33Insolvency and Bankruptcy Board of India (Application to Adjudicating Authority) Rules, 2016-Rule 5, 6

Read judgment

Tribunals and Commissions16 Jul 2020

Pegasus Inland Container Depot Private Limited Vs Sacos Indigo Private Limited

National Company Law Tribunal · (2020) 07 NCLT CK 0565

Insolvency and Bankruptcy Code, 2016-Section 9

Read judgment

Tribunals and Commissions16 Jul 2020

Shri P.D.Vincent Vs The Assistant Commissioner Of Income Tax & Ors.

National Company Law Tribunal · (2020) 07 NCLT CK 0450

IBC, 2016-Section 12, 14, 60(5)Income Tax Act, 1961

Read judgment

Tribunals and Commissions16 Jul 2020Allowed

Garg Enterprises Vs Pan India Infra projects (P) Ltd

National Company Law Tribunal · (2020) 07 NCLT CK 0566

Insolvency & Bankruptcy Code, 2016-Section 9, 8, 9(4), 4, 5(6), 14(1), 31(1), 33, 13Insolvency and Bankruptcy Board of India (Application to Adjudicating Authority) Rules, 2016-Rule 6

Read judgment

Tribunals and Commissions16 Jul 2020Allowed

Mabel Cosmetics Vs Apogee Healthcare Private Limited

National Company Law Tribunal · (2020) 07 NCLT CK 0567

Insolvency & Bankruptcy Code-Section 8, 9, 3(11), 5(21), 5(20), 14(1), 31(1), 33, 13Insolvency & Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 5, 6

Read judgment

Tribunals and Commissions16 Jul 2020Dismissed

Power Finance Corporation Limited Vs South East U.P. Power Transmission Company Limited

National Company Law Tribunal · (2020) 07 NCLT CK 0087

Insolvency And Bankruptcy (Application To Adjudicating Authority) Rules, 2016 — Rule 4, 4(3)Insolvency And Bankruptcy Code, 2016 — Section 3(11), 3(12), 3(6), 4, 5(7), 5(8), 5(21), 7, 7(1), 7(2), 7(5), 7(5)(a), 9, 10, 14, 14(2), 14(3), 15, 17, 18, 31(1), 33, 238

Read judgment

Tribunals and Commissions15 Jul 2020Allowed

Vineeta Maheshwari Resolution Professional Vs Anil Kaneria & Ors.

National Company Law Tribunal · (2020) 07 NCLT CK 0568

Insolvency & Bankruptcy Code, 2016-Section 33(1), 33(2), 33(5), 33(6), 34(1), 52, 53, 60(5), Chapter IIIIBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016

Read judgment