COURT ARCHIVE

National Company Law Tribunal judgments

20,341 judgments · page 858 of 1,018

Tribunals and Commissions16 Mar 2020Allowed

Prasun Sengupta Vs New Kolkata International Development Pvt Ltd

National Company Law Tribunal · (2020) 03 NCLT CK 0359

Insolvency and Bankruptcy Code, 2016-Section 7(7), 8, 9, 13, 14, 15, 31(1), 33Insolvency and Bankruptcy Code 2016 (Application to Adjudicating Authority) Rules, 2016-Rule 6Limitations Act, 1963-Section 18

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Tribunals and Commissions16 Mar 2020

Pradyumankumar Dwarkadas Patel & Ors. Vs Polygold Pre-Cured Systems Limited

National Company Law Tribunal · (2020) 03 NCLT CK 0550

Insolvency and Bankruptcy Code, 2016-Section 7, 5(7), 5(8), 5, 13, 14, 15, 17, 18, 19, 20, 21Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002

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Tribunals and Commissions13 Mar 2020

K Muruganandan Vs M/s. Samaara Leather Private Limited

National Company Law Tribunal · (2020) 03 NCLT CK 0504

Insolvency and Bankruptcy Code, 2016-Section 33, 33(2), 33(5), 33(7), 14, 35(1)Insolvency and Bankruptcy (Liquidation Process) Regulations, 2017-Regulation 13Income Tax Act, 1961-Section 178

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Tribunals and Commissions13 Mar 2020

Muthuiah Thevar Rajapandian Vs M/s. Jayabharatham Life Spaces International Private Limited

National Company Law Tribunal · (2020) 03 NCLT CK 0490

Insolvency and Bankruptcy Code, 2016-Section 33, 34, 14, 33(7), 33(5), 35(1)Insolvency and Bankruptcy (Liquidation Process) Regulations, 2017-Regulation 13Income Tax Act, 1961-Section 178

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Tribunals and Commissions13 Mar 2020Dismissed

M/s. Pucar Traders Vs M/s. Saiswaram Tradelinks Private Limited

National Company Law Tribunal · (2020) 03 NCLT CK 0491

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

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Tribunals and Commissions13 Mar 2020Allowed

F.M. Hammerle Textiles Limited Vs Rajeev Goel

National Company Law Tribunal · (2020) 03 NCLT CK 0308

Insolvency and Bankruptcy Code, 2016-Section 10, 12(2), 14, 21, 25(2)(h), 29A, 30(1), 30(2), 30(4), 30(5), 30(6), 31, 31(1), 31(3), 43, 45, 50, 53, 53(1), 61, 62, 66Insolvency and Bankruptcy Code (Amendment) Act, 2019-Section 30(2)(b)CIRP Regulations-Regulation 35A, 36B(4A), 38(1), 38(1A), 38(2), 38(3), 39(4)

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Tribunals and Commissions13 Mar 2020

M/s. Stressed Assets Stabilization Fund Vs M/s. Hotline Glass Limited

National Company Law Tribunal · (2020) 03 NCLT CK 0383

Insolvency and Bankruptcy Code, 2016-Section 7, 13(1)(a), 13(1)(b), 14, sub-section (4) of Section 14Insolvency and Bankruptcy Rules, 2016-Rule 4Recovery of Debts Due to Banks and Financial Institution Act, 1993-Section 2(h)(ii)

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Tribunals and Commissions13 Mar 2020

Corporation Bank Vs Nihar Cotspin Private Limited

National Company Law Tribunal · (2020) 03 NCLT CK 0384

Insolvency and Bankruptcy Code, 2016-Section 7, 13, 14(1), 31(1), 33Insolvency & Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Banking Companies (Acquisition and Transfer of Undertaking) Act, 1980

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Tribunals and Commissions13 Mar 2020

Nainesh Sanghvi Vs Rajesh Jhunjhunwala & Ors.

National Company Law Tribunal · (2020) 03 NCLT CK 0385

Insolvency and Bankruptcy Code, 2016-Section 60(5), 7, 17, 19, 21(1), 25, 25(1), 29IBBI Regulations, 2016-Regulation 13(3)(d)Indian Stamp Act, 1899

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Tribunals and Commissions13 Mar 2020Dismissed

Shri G. V. Sudhindra Vs M/s. American Road Technology & Solutions Private Limited

National Company Law Tribunal · (2020) 03 NCLT CK 0321

Insolvency and Bankruptcy Code, 2016-Section 3(6), 3(11), 3(12), 5, 8, 9, 9(3)(c), 9(5)(2)(d), 65I&B (Application to Adjudicating Authority) Rules, 2016-Rule 6Companies Act, 1956-Section 434(1)(a), 439

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Tribunals and Commissions13 Mar 2020Disposed Of

M/s.Festo India Pvt. Ltd. Vs M/s.SPM (India) Ltd.

National Company Law Tribunal · (2020) 03 NCLT CK 0323

IBC, 2016-Section 60(5), 9, 12A, 12NCLT Rules, 2016-Rules 11 & 34I&B (AAA) Rules, 2016-Rule 6

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Tribunals and Commissions13 Mar 2020

Union Roadways Corporation Vs Simplex Infrastructures Ltd.

National Company Law Tribunal · (2020) 03 NCLT CK 0324

IBC-Section 9

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Tribunals and Commissions13 Mar 2020

Creative Communication Vs Nandan Saha Steel Pvt. Ltd.

National Company Law Tribunal · (2020) 03 NCLT CK 0326

IBC-Section 9

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Tribunals and Commissions13 Mar 2020Allowed

Paresh Chandulal Mehta IRP For Balaji Fibre Reinforce Pvt Ltd Vs Balaji Fibre Reinforce Pvt Ltd & Anr

National Company Law Tribunal · (2020) 03 NCLT CK 0386

Insolvency and Bankruptcy Code, 2016-Section 12A, 30(1)(a), 30A, 14NCLT Rules, 2016-Rule 11

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Tribunals and Commissions13 Mar 2020Allowed

United Bank Of India Vs M/S. Jotisriram Himghar Private Limited

National Company Law Tribunal · (2020) 03 NCLT CK 0329

Insolvency and Bankruptcy Code, 2016-Section 7, 7(3), 7(7), 9, 14, 15, 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Limitation Act-Article 137

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Tribunals and Commissions13 Mar 2020

M/S. JJ Plastalloy Private Limited Vs M/S. Prayaas Packagings Private Limited

National Company Law Tribunal · (2020) 03 NCLT CK 0331

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 13 and 15, 14, 31, 33, 9(5)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002

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Tribunals and Commissions13 Mar 2020

Estek ads Vs Krishna Developers Private Limited

National Company Law Tribunal · (2020) 03 NCLT CK 0387

Insolvency and Bankruptcy Code-Section 9

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Tribunals and Commissions13 Mar 2020

Star India Pvt Ltd Vs Independent TV Limited

National Company Law Tribunal · (2020) 03 NCLT CK 0388

Insolvency and Bankruptcy Code-Section 9

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Tribunals and Commissions13 Mar 2020Allowed

Bank of India Vs Krishna Oils & Proteins Pvt. Ltd.

National Company Law Tribunal · (2020) 03 NCLT CK 0389

Insolvency and Bankruptcy Code, 2016-Section 7, Rule 4, 13, 14, 15, 17, 18, 19, 20, 21Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970Banker's Book of Evidence Act, 1891

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Tribunals and Commissions13 Mar 2020Dismissed

Shri M.G. Mohan Kumar Vs M/s. American Road Technology & Solutions Private Limited

National Company Law Tribunal · (2020) 03 NCLT CK 0351

I&B Code, 2016-Section 3(6), 3(11), 3(12), 8, 9, 9(3)(c), 9(5)(2)(d), 9(5)(ii)(c), 65I&B (Application to Adjudicating Authority) Rules, 2016-Rule 6Companies Act, 1956-Section 434(1)(a), 439

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