National Company Law Tribunal Judgments

Tribunals and Commissions20 Mar 2020

In The Matter Of Sreeghan Hotels And Resorts Llp Vs Registrar Of Companies

National Company Law Tribunal · (2020) 03 NCLT CK 0015

Limited Liability Partnership Act, 2008 — Section 67, 75Companies Act, 2013 — Section 465(1)National Company Law Tribunal (NCLT) Rules, 2016 — Rule 37(2), 87A, 37(3), 503

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Tribunals and Commissions20 Mar 2020Dismissed

In The Matter Of Southern Power Distribution Company Of Andhra Pradesh Ltd

National Company Law Tribunal · (2020) 03 NCLT CK 0014

Insolvency And Bankruptcy Code, 2016 — Section 7, 8, 9Limitation Act, 1963 — Article 62, 137

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Tribunals and Commissions20 Mar 2020Allowed

In The Matter Of Rosa Power Supply Company Limited

National Company Law Tribunal · (2020) 03 NCLT CK 0013

Companies Act, 2013 — Section 129, 131, 134

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Tribunals and Commissions20 Mar 2020

In The Matter Of Reduction Of Share Capital Of Gmr Highways Limited Vs Gmr Highways Limited

National Company Law Tribunal · (2020) 03 NCLT CK 0012

Companies Act, 2013 — Section 66, 133

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Tribunals and Commissions20 Mar 2020Dismissed

Rs Infra Project Vs Supreme Infrastructure India Limited

National Company Law Tribunal · (2020) 03 NCLT CK 0011

Insolvency And Bankruptcy Code, 2016 — Section 8, 9

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Tribunals and Commissions20 Mar 2020Dismissed

Pooja Engineering Company Vs Overseas Infrastructure Alliance (India) Private Limited

National Company Law Tribunal · (2020) 03 NCLT CK 0010

Insolvency And Bankruptcy Code, 2016 — Section 8, 9Insolvency And Bankruptcy (AAA) Rules, 2016 — Rule 6

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Tribunals and Commissions20 Mar 2020Allowed

Mahesh Sureka Vs Marathe Hospitality

National Company Law Tribunal · (2020) 03 NCLT CK 0008

Insolvency And Bankruptcy Code, 2016 — Section 6(a), 7, 43, 44, 46, 238Transfer Of Property Act, 1882 — Section 65A(2)(c)Insolvency And Bankruptcy (Application to Adjudicating Authority) Rules, 2016 — Rule 4

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Tribunals and Commissions20 Mar 2020

Laxmi Steels Vs Adjoin Built And Developers Private Limited

National Company Law Tribunal · (2020) 03 NCLT CK 0007

Insolvency And Bankruptcy Code, 2016 — Section 8, 9, 9(3)(b), 9(3)(c), 9(5), 14(1), 14(2), 14(3), 15, 17, 18, 20, 21Insolvency And Bankruptcy (Application to Adjudicating Authority) Rules, 2016 — Rule 6

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Tribunals and Commissions20 Mar 2020Allowed

In The Matter Of Kadakia Alkalies And Chemicals Limited

National Company Law Tribunal · (2020) 03 NCLT CK 0006

Companies Act, 1956 — Section 43ANational Company Law Tribunal (NCLT) Rules, 2016 — Rule 35

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Tribunals and Commissions20 Mar 2020Allowed

Itp Technical Services Private Limited Vs Ketan S. Dand

National Company Law Tribunal · (2020) 03 NCLT CK 0005

Insolvency And Bankruptcy Code, 2016 — Section 59, 59(3), 59(6), 59(7), 59(3)(a), 59(3)(b)(i), 59(3)(c)(i)

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Tribunals and Commissions20 Mar 2020Allowed

In The Matter Of Cupid Annabis Jewellery Private Limited

National Company Law Tribunal · (2020) 03 NCLT CK 0003

Insolvency And Bankruptcy Code, 2016 — Section 59(3)(a), 59(3)(b)(i), 59(3)(c), 59(6), 59(7), 59(9)

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Tribunals and Commissions20 Mar 2020Allowed

In The Matter Of: Aisa Automation And Robotics Private Limited

National Company Law Tribunal · (2020) 03 NCLT CK 0002

Insolvency And Bankruptcy Code, 2016 — Section 59(3)(a), 59(3)(c), 59(3)(b)(i), 59(6), 59(7), 59(9)

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Tribunals and Commissions20 Mar 2020Allowed

In The Matter Of Sembmarine Kakinada Limited

National Company Law Tribunal · (2020) 03 NCLT CK 0001

Insolvency And Bankruptcy Code, 2016 — Section 12(2), 12(3)

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Tribunals and Commissions19 Mar 2020

Parsvnath Developers Limited Vs Fast Track Food Private Limited

National Company Law Tribunal · (2020) 03 NCLT CK 0553

Insolvency and Bankruptcy Code, 2016-Section 5(20), 5(21), 8(1), 8(2), 9, 9(1), 9(3)(b), 9(3)(c), 9(5)(i), 9(6), 13(2), 14, 14(1)(a), 14(1)(b), 14(1)(c), 14(1)(d), 14(3)(b), 14(4), 15, 17, 18, 19, 20, 21, 60(1)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Person) Regulations, 2016-Regulation 6, 6(1)

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Tribunals and Commissions19 Mar 2020

Relief Infrastructures Vs Ashirbad Real Estate & Transport Pvt. Ltd.

National Company Law Tribunal · (2020) 03 NCLT CK 0315

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 7Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Indian Partnership Act, 1932-Section 69(2)

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Tribunals and Commissions19 Mar 2020Allowed

Mundra Enterprises Vs Goldfish Pharma Private Limited

National Company Law Tribunal · (2020) 03 NCLT CK 0511

Insolvency and Bankruptcy Code, 2016-Section 9, 9(3)(b), 9(5)(ii)(a), 13, 14, 14(1), 16(3)(a), 31(1), 33Insolvency & Bankruptcy (Application to the Adjudicating Authority) Rules, 2016-Rule 6Securitization and Reconstruction of Financial Assets and Enforcement of Security interest Act, 2002 (54 of 2002)

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Tribunals and Commissions19 Mar 2020

Tek Advertising & Management Private Limited Vs Crayons Advertising Private Limited

National Company Law Tribunal · (2020) 03 NCLT CK 0512

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 14, 15, 17, 18Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 5, 6Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002

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Tribunals and Commissions19 Mar 2020

Amit Pareek Vs Concept Eduventures Pvt. Ltd. & Ors.

National Company Law Tribunal · (2020) 03 NCLT CK 0513

Insolvency & Bankruptcy Code, 2016-Section 19(2)NCLT Rules, 2016-Rule 11

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Tribunals and Commissions19 Mar 2020Dismissed

UCO Bank Vs Xenitis Infotech Ltd.

National Company Law Tribunal · (2020) 03 NCLT CK 0362

Insolvency and Bankruptcy Code, 2016-Sections 7, 7(1), 7(5), 9, 65Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Recovery of Debts Due to Banks and Financial Institutions Act, 1993-Section 19

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Tribunals and Commissions19 Mar 2020

SKE Projects Pvt. Limited Vs Jaihind Projects Limited

National Company Law Tribunal · (2020) 03 NCLT CK 0514

Insolvency and Bankruptcy Code, 2016-Section 9, 29A, 30, 30(2), 30(2)(b), 30(4), 31, 31(1), 53, 53(1), 61, 62Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 38, 39(4)Insolvency and Bankruptcy Code (Amendment) Act, 2019

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