National Company Law Tribunal Judgments

Tribunals and Commissions18 Mar 2020

M/S. Shree Karni Pt. Ltd. Vs M/S. Maharaja Shree Umaid Mills Limited

National Company Law Tribunal · (2020) 03 NCLT CK 0352

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 5(20), 5(21), 9(3)(b), 9(3)(c), 9(5)(ii)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6

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Tribunals and Commissions18 Mar 2020

Multichemical Industries Pvt. Ltd. Vs M/s. Farmville Agrovet Ltd.

National Company Law Tribunal · (2020) 03 NCLT CK 0527

Insolvency & Bankruptcy Code, 2016-Sections 9, 18, 21

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Tribunals and Commissions18 Mar 2020

Ankit Metal & Power Ltd. Vs West Bengal Industrial Development Corporation Limited

National Company Law Tribunal · (2020) 03 NCLT CK 0357

Insolvency and Bankruptcy Code, 2016-Sections 8, 9, 3(17), 3(8), 3(11)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6(1)

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Tribunals and Commissions18 Mar 2020

Jaydevbhai Rajubhai Rathod Vs Shree Saibaba Ispat (India) Pvt Ltd

National Company Law Tribunal · (2020) 03 NCLT CK 0528

Insolvency and Bankruptcy Code, 2016-Sections 8(2)(a), 9, 13, 14, 15, 16, 17, 18, 19, 20, 21

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Tribunals and Commissions18 Mar 2020Allowed

The Kerala State Industrial Development Corporation Limited Vs Auto Friction Components India Private Limited

National Company Law Tribunal · (2020) 03 NCLT CK 0353

Companies Act, 1956-Section 433, 433(e), 433(f), 434, 434(1)(a)Companies (Transfer of Pending Proceedings) Rules, 2016-Rule 5Insolvency and Bankruptcy Code, 2016-Section 7, 5(8), 3(12), 14, 31, 13, 18, 15

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Tribunals and Commissions17 Mar 2020

Checkmate Services Pvt. Ltd Vs Neesa Security Solutions Pvt. Ltd

National Company Law Tribunal · (2020) 03 NCLT CK 0529

Insolvency and Bankruptcy Code, 2016-Section 9, Clause (b) of Sub-section (1) of Section 13, 14, 16Companies Act, 1956Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 5

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Tribunals and Commissions17 Mar 2020Dismissed

Shakti Containers Pvt Ltd Vs Bnazrum Agro Exports Pvt Ltd

National Company Law Tribunal · (2020) 03 NCLT CK 0530

IBC-Section 9, Rule 6I & B (Application to Adjudicating Authority) Rules, 2016-Rule 8

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Tribunals and Commissions17 Mar 2020

Opulent Auto Care Pvt. Ltd. Vs DSK Motors Pvt. Ltd.

National Company Law Tribunal · (2020) 03 NCLT CK 0531

Insolvency and Bankruptcy Code, 2016-Section 9, 33, 33(1), 33(1)(b)(ii), 33(2), 34, 34(1), 52, Chapter IIIIBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 27Insolvency & Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4

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Tribunals and Commissions17 Mar 2020Allowed

Ashok Tripathi & Anr. Vs M/s. Ansal Properties and Infrastructure Ltd.

National Company Law Tribunal · (2020) 03 NCLT CK 0532

Insolvency and Bankruptcy Code, 2016-Section 3(6), 3(10), 7, 7(5), 14, 14(1)(a), (b), (c) & (d), 15, 17, 18, 20, 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Companies Act, 1956

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Tribunals and Commissions17 Mar 2020Allowed

The Standard Scientific Co Vs M. S. Mining and Consultancy Private Limited

National Company Law Tribunal · (2020) 03 NCLT CK 0533

Insolvency and Bankruptcy Code, 2016-Section 8, 9, 9(3)(b), 13, 14, 14(1), 31(1), 33Insolvency & Bankruptcy (AAA) Rules, 2016-Rule 6

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Tribunals and Commissions17 Mar 2020

M/s Kkalpana Industries India Ltd. Vs M/s Windsor Cables Pvt. Ltd.

National Company Law Tribunal · (2020) 03 NCLT CK 0534

IBC-Section 7

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Tribunals and Commissions17 Mar 2020Allowed

M/s. Symbiotic Automation Systems Private Limited Vs M/s. Dr. Wiesner Test & Automation Private Limited

National Company Law Tribunal · (2020) 03 NCLT CK 0319

Insolvency and Bankruptcy Code, 2016-Section 9, 9(5)(i)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Companies Act, 1956

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Tribunals and Commissions17 Mar 2020

The Wesman Engineering Co Pvt. Ltd. Vs Favourite Fabtech Pvt. Ltd.

National Company Law Tribunal · (2020) 03 NCLT CK 0535

Insolvency and Bankruptcy Code, 2016-Section 9, 3(12), Sub-section (2) of Section 8, Clause (b) of Sub-section (1) of Section 13, 13, 14, 15, 16, 17, 18, 19, 20, 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 5Companies Act, 1956

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Tribunals and Commissions17 Mar 2020

Embee Software Pvt. Ltd. Vs D.B. Corp Ltd.

National Company Law Tribunal · (2020) 03 NCLT CK 0536

Insolvency and Bankruptcy Code, 2016-Section 9Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6

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Tribunals and Commissions17 Mar 2020

M/s Jai Laxmi Traders Vs M/s. Mayasheel Retail India Ltd.

National Company Law Tribunal · (2020) 03 NCLT CK 0537

Insolvency and Bankruptcy Code, 2016-Section 8, 9, 14, 15, 17, 18Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Companies Act, 2013

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Tribunals and Commissions17 Mar 2020Allowed

Arihant Packers Vs Krushna Cotex Private Limited

National Company Law Tribunal · (2020) 03 NCLT CK 0538

I&B Code, 2016-Section 9, 12A, Regulation 30A

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Tribunals and Commissions17 Mar 2020

Express Equipment Rental And Logistic Pvt. Ltd. Vs Newton Engineering And Construction Company Ltd.

National Company Law Tribunal · (2020) 03 NCLT CK 0539

Insolvency and Bankruptcy Code, 2016-Section 9, 3(10), 8(2)(a), 13, 14, 16, 15, 17, 18, 19, 20, 21, Clause (b) of Sub-section (1) of Section 13Companies Act, 1956Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002

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Tribunals and Commissions17 Mar 2020

Nuvoco Vistas Corporation Limited Vs Pushpam Project Private Limited

National Company Law Tribunal · (2020) 03 NCLT CK 0540

Insolvency and Bankruptcy Code, 2016-Section 9, Clause (b) of Sub-section (1) of Section 13, 14, 16Companies Act, 1956Negotiable Instruments Act, 1881-Section 141

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Tribunals and Commissions17 Mar 2020Allowed

KSK Electricity Financing India Private Limited Vs M/s. Oryx Energy Services Private Limited

National Company Law Tribunal · (2020) 03 NCLT CK 0541

Insolvency and Bankruptcy Code, 2016-Section 7, 12, 13(2), 15, 17 & 18, 14, Sub-section (1) of Section 14, 19, 20Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (54 of 2002)

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Tribunals and Commissions17 Mar 2020

Uday Shreeram Sakrikar Vs Nakshatra Distilleries & Breweries Limited

National Company Law Tribunal · (2020) 03 NCLT CK 0542

Insolvency and Bankruptcy Code, 2016-Section 12AInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 30A

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