Tribunals and Commissions20 Mar 2020
Transmec India Private Limited Vs Saflow Products Private Limited
National Company Law Tribunal · (2020) 03 NCLT CK 0373
Insolvency & Bankruptcy Code, 2016-Section 8, 9, 9(3)(c), 9(5)(2)(d)
COURT ARCHIVE
National Company Law Tribunal judgments
20,341 judgments · page 853 of 1,018
Tribunals and Commissions20 Mar 2020
Shankar B. Iyer
National Company Law Tribunal · (2020) 03 NCLT CK 0320
IBC, 2016-Section 7, 12(3) Proviso 2, 30(6), 33NCLT Rules, 2016-Rule 11I&B (AAA) Rules, 2016-Rule 4
Tribunals and Commissions20 Mar 2020
State Tax Officer Vs Mr. Abhishek Nagori – Liquidator for Asian Natural Resources (India) Ltd. & Anr.
National Company Law Tribunal · (2020) 03 NCLT CK 0374
Insolvency and Bankruptcy Code, 2016-Section 42, 52, 53, 53(1)(b), 53(1)(e), 53(2), 53(3), 3(30), 3(31), 238, 238ACompanies Act, 2013-Section 326Gujarat Value Added Tax Act, 2003-Section 48
Tribunals and Commissions20 Mar 2020
Mr. Mahesh Sureka Vs Marathe Hospitality & Ors.
National Company Law Tribunal · (2020) 03 NCLT CK 0375
Insolvency & Bankruptcy Code, 2016-Section 7, 19(2), 43, 44, 46, 60(5), 238Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Transfer of Property Act, 1882-Section 65-A(2)(c)
Tribunals and Commissions20 Mar 2020Dismissed
VRG Healthcare Private Limited Vs VRG Infrastructure Private Limited
National Company Law Tribunal · (2020) 03 NCLT CK 0376
Insolvency and Bankruptcy Code, 2016-Section 7, 5(7), 5(8), 5(8)(f)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Insolvency Act, 1986
Tribunals and Commissions20 Mar 2020
Prime Enterprise Vs Awate Engineering Private Limited
National Company Law Tribunal · (2020) 03 NCLT CK 0377
Insolvency and Bankruptcy Code, 2016-Section 9, 8, 9(3)(b), 9(2), 14, 14(1), 31(1), 33, 13, 15, 18Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016
Tribunals and Commissions20 Mar 2020
M/s. Laxmi Steels Vs M/s. Adjoin Built & Developers Private Limited
National Company Law Tribunal · (2020) 03 NCLT CK 0378
Insolvency and Bankruptcy Code, 2016-Section 8, 9, 9(3)(b), 9(3)(c), 9(5), 14(1), proviso (a) to (d) of Section 14(1), 14(2), 14(3), 15, 17, 18, 20 and 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Companies Act, 1956
Tribunals and Commissions20 Mar 2020
Cupid Annabis Jewellery Private Limited
National Company Law Tribunal · (2020) 03 NCLT CK 0379
Insolvency and Bankruptcy Code, 2016-Section 59(7), 59(3)(a), 59(3)(b)(i), 59(3)(c), 59(6), 59(7-9)Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017-Regulation 14, 30, 32, 34, 34-38, 38, 38(3)
Tribunals and Commissions20 Mar 2020
Ruchi Soya Industries Limited Vs The Joint Commissioner Of State Tax
National Company Law Tribunal · (2020) 03 NCLT CK 0380
Insolvency and Bankruptcy Code, 2016-Section 60(5), 31, 31(1), 238Bihar Value Added Tax Act, 2005
Tribunals and Commissions20 Mar 2020
M/s. Oriental Coal Corporation Vs M/s. Decore Exxoils Pvt. Ltd.
National Company Law Tribunal · (2020) 03 NCLT CK 0381
Insolvency and Bankruptcy Code, 2016-Section 7, 8, 9, 9(5), 9(5)(2X)Insolvency and Bankruptcy Rules, 2016-Rule 6Indian Limitation Act-Section 18
Tribunals and Commissions20 Mar 2020Allowed
Ingram Micro India Private Limited Vs K.D.K. Enterprises Private Limited
National Company Law Tribunal · (2020) 03 NCLT CK 0382
Insolvency and Bankruptcy Code, 2016-Section 8(2), 9, 9(3)(b), 9(5)(i), 9(5)(1), 14, 15, 16, 17, 18, 31, 33Insolvency and Bankruptcy (Application to the Adjudicating Authority) Rules, 2016-Rule 6Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
Tribunals and Commissions20 Mar 2020Dismissed
M/s. Sumilon Polyester Limited Vs M/s. Parikh Packaging Private Limited
National Company Law Tribunal · (2020) 03 NCLT CK 0505
Insolvency and Bankruptcy Code, 2016-Section 9Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Companies Act
Tribunals and Commissions20 Mar 2020
Mr. Pankaj Sham Joshi Vs Mr. Bharat Harwani & Anr.
National Company Law Tribunal · (2020) 03 NCLT CK 0506
IBC, 2016-Section 19(2), 65
Tribunals and Commissions20 Mar 2020
RS Infra Project Vs Supreme Infrastructure India Limited
National Company Law Tribunal · (2020) 03 NCLT CK 0507
Insolvency and Bankruptcy Code, 2016-Section 9, 8Companies (Amendment) Act, 2015
Tribunals and Commissions20 Mar 2020Allowed
Mr. Sudhir Kamble Vs K & K Foundry Private Limited
National Company Law Tribunal · (2020) 03 NCLT CK 0508
Insolvency & Bankruptcy Code, 2016-Section 8, 9, sub-section (2) of Section 9, 13, 14, sub-section (1) of Section 14, 15, 18, 31, sub-section (1) of Section 31, 33Insolvency & Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 5, 6Negotiable Instrument Act, 1881-Section 138
Tribunals and Commissions20 Mar 2020
Pooja Engineering Company Vs Overseas Infrastructure Alliance (India) Private Limited
National Company Law Tribunal · (2020) 03 NCLT CK 0509
Insolvency and Bankruptcy Code, 2016-Section 8, 9Insolvency & Bankruptcy (AAA) Rules, 2016-Rule 6
Tribunals and Commissions20 Mar 2020Allowed
RDC Concrete (India) Private Limited Vs Multi Storeys Projects Private Limited
National Company Law Tribunal · (2020) 03 NCLT CK 0510
Insolvency & Bankruptcy Code, 2016-Section 8, 9, 9(2), 9(3)(b), 13, 14, 14(1), 31(1), 33Negotiable Instrument Act 1881-Section 138Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
Tribunals and Commissions20 Mar 2020Dismissed
Transmec India Private Limited Vs Saflow Products Private Limited
National Company Law Tribunal · (2020) 03 NCLT CK 0018
Insolvency And Bankruptcy Code, 2016 — Section 8, 9, 9(3)(c), 9(5)(2)(d)
Tribunals and Commissions20 Mar 2020Dismissed
VRG Healthcare Private Limited Financial Vs Vrg Infrastructure Private Limited
National Company Law Tribunal · (2020) 03 NCLT CK 0017
Insolvency And Bankruptcy Code, 2016 — Section 5(7), 5(8), 5(8)(a), 5(8)(b), 5(8)(c), 5(8)(d), 5(8)(e), 5(8)(f), 5(8)(g), 5(8)(h), 5(8)(i), 7Insolvency And Bankruptcy (Application to Adjudicating Authority) Rules, 2016 — Rule 4
Tribunals and Commissions20 Mar 2020Allowed
In The Matter Of Umsl Limited
National Company Law Tribunal · (2020) 03 NCLT CK 0016
Companies Act, 2013 — Section 133, 230, 232, 239Companies (Compromise, Arrangement And Amalgamation) Rules, 2013 — Rule 17(2)