CourtKutchehry.com

COURT ARCHIVE

National Company Law Tribunal judgments

20,341 judgments · page 849 of 1,018

Tribunals and Commissions26 May 2020

M/s Fairdeal International Vs Sacos Indigo Private Limited

National Company Law Tribunal · (2020) 05 NCLT CK 0268

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 9(3)(b), 4(1), 14, 14(1), 31(1), 33, 13, 15, 17, 18, 19, 20 and 21Companies Act, 1956Insolvency & Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6(1)
Read judgment
Tribunals and Commissions22 May 2020

CA. Subramaniam (M/s Roshan Fruits Pvt Ltd)

National Company Law Tribunal · (2020) 05 NCLT CK 0269

Insolvency & Bankruptcy Board of India (Insolvency Resolution Process for Corporate Debtor) Regulations, 2016-Regulation 30ANCLT Rules, 2016-Rule 11
Read judgment
Tribunals and Commissions21 May 2020Dismissed

Mr. Surender Devasani

National Company Law Tribunal · (2020) 05 NCLT CK 0181

IBC, 2016-Section 7, 7(6), 60(5), 60(5)(c)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 9(1), 10
Read judgment
Tribunals and Commissions20 May 2020Allowed

Foseco India Limited Vs Om Boseco Rail Products Limited

National Company Law Tribunal · (2020) 05 NCLT CK 0187

Insolvency and Bankruptcy Code, 2016-Section 9, 4, 10(4)(c), 9(3)(b), 9(3)(c), 9(2), 9(4), 13, 15, 14, 15(1)(b), 14(1), 31(1), 33, 9(5)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6, 5Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
Read judgment
Tribunals and Commissions18 May 2020

Allahabad Bank Vs M/s. Ganeshom Cereals Private Limited

National Company Law Tribunal · (2020) 05 NCLT CK 0195

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 15, 21, 29A, 30(1), 30(2), 30(4), 31, 31(1), 31(3), 43, 45, 50, 53, 61, 62, 66Insolvency and Bankruptcy Code (Amendment) Act, 2019Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 12, 35, 35A, 36(A), 36B(4A), 38(1), 38(1A), 38(1B), 38(2), 39, 39(4)
Read judgment
Tribunals and Commissions18 May 2020

State Bank of India Vs M/s Priknit Retails Ltd.

National Company Law Tribunal · (2020) 05 NCLT CK 0185

Insolvency and Bankruptcy Code, 2016-Section 7, 12, 19, 30, 31, 33, 34, 52, 56Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 2(1)(s), 3, 4(2)(b), 12, 13, 32CIRP Regulations, 2016-Regulation 39B, 39C, 39D
Read judgment
Tribunals and Commissions18 May 2020

Allahabad Bank Vs Meghalaya Infratech Limited

National Company Law Tribunal · (2020) 05 NCLT CK 0274

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 15, 22(3)(a), 29A, 30(1), 30(2), 30(6), 31, 31(1)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 36B, 38, 39(4)
Read judgment