CourtKutchehry.com

COURT ARCHIVE

National Company Law Tribunal judgments

20,341 judgments · page 859 of 1,018

Tribunals and Commissions13 Mar 2020

Karma Holdings Pvt. Ltd. Vs B. R. Knitwears Pvt. Ltd.

National Company Law Tribunal · (2020) 03 NCLT CK 0363

Insolvency and Bankruptcy Code, 2016-Section 9, 12, 19, 21(1), 30(4), 30(6), 31, 33, 33(1), 33(2), 33(5), 34(1), 52, 56Companies Act, 2013-Section 230Insolvency & Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 39B, 39C, 39D
Read judgment
Tribunals and Commissions13 Mar 2020

Punjab National Bank Vs NRC Limited

National Company Law Tribunal · (2020) 03 NCLT CK 0391

Insolvency and Bankruptcy Code, 2016-Section 30(6), 31, 29A, 30, 31(1), 238, 30(2)(a), 30(2)(b), 30(2)(e), 5(21), 5(24), 5(24)A, 25Insolvency and Bankruptcy Board of India (Insolvency Resolution Process For Corporate Persons) Regulations, 2016-Regulation 35, 14, 38, 38(1), 38(1A), 38(2)(a), 9AEmployees Provident Funds and Miscellaneous Provisions Act, 1952
Read judgment
Tribunals and Commissions13 Mar 2020Allowed

Punjab National Bank Vs Vindhya Cereals Private Limited

National Company Law Tribunal · (2020) 03 NCLT CK 0393

Insolvency and Bankruptcy Code, 2016-Section 7, 13, 14, 15, 17, 18, 19, 20, 21, Rule 4Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2)Banking Companies (Acquisition and Transfer of Undertaking) Act, 1970
Read judgment
Tribunals and Commissions13 Mar 2020

Jayhind Steel Traders Vs M/s Saturn Pre Fab India Pvt. Ltd.

National Company Law Tribunal · (2020) 03 NCLT CK 0394

Insolvency and Bankruptcy Code, 2016-Section 9, 13, Clause (b) of Sub-section (1) of Section 13, 14, 15, 16, 17, 18, 19, 20, 21Companies Act, 1956Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (54 of 2002)
Read judgment
Tribunals and Commissions13 Mar 2020Allowed

Swastik Auto Works Vs Pramukh Car Riders Limited

National Company Law Tribunal · (2020) 03 NCLT CK 0395

Insolvency & Bankruptcy Code, 2016-Section 9, 8, 9(3)(b), 4(1), 14, 14(1), 31(1), 33, 13, 15, 17, 18, 19, 20, 21Companies Act, 1956Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest (SARFAESI) Act, 2002
Read judgment
Tribunals and Commissions12 Mar 2020Allowed

Jeco Agrovet Private Limited Vs Amrit Agrovet Private Limited

National Company Law Tribunal · (2020) 03 NCLT CK 0322

Insolvency and Bankruptcy Code, 2016-Section 7(7), 8, 9, 13, 14, 15, 31, 33Insolvency and Bankruptcy Code, 2016 (Application to Adjudicating Authority) Rules, 2016-Rule 6IBBI (Insolvency Resolution Process for Corporate Persons) Regulation, 2016-Regulation 33(2), 40A
Read judgment