COURT ARCHIVE

National Company Law Tribunal judgments

20,341 judgments · page 863 of 1,018

Tribunals and Commissions04 Mar 2020

Stressed Assets Stabilisation Fund Vs Adya Oils & Chemicals Ltd

National Company Law Tribunal · (2020) 03 NCLT CK 0479

Insolvency and Bankruptcy Code, 2016-Section 7, 19(2), 33, 33(2)Insolvency and Bankruptcy Board of India (Corporate Insolvency Resolution Process) Regulations, 2016-Regulation 39 CInsolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4(2), 32(a) to (d), 32(e), 32(f)
Tribunals and Commissions04 Mar 2020Disposed Of

Mr. Venkataraman Jayagopal

National Company Law Tribunal · (2020) 03 NCLT CK 0345

Insolvency and Bankruptcy Code, 2016-Section 33(2), 60(5), 9I&B(AAA) Rules, 2016-Rule 6IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
Tribunals and Commissions04 Mar 2020Allowed

Ligori Valan Irudhayaraj Vs Srivatsa International Private Limited

National Company Law Tribunal · (2020) 03 NCLT CK 0484

Insolvency and Bankruptcy Code, 2016-Section 7, 8, 9 (3) (b), 7(5), 14(1), 14(2), 14(3), 14(4), 15, 17, 18, 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Insolvency and Bankruptcy Board of India (Application to Adjudicating Authority) Rules, 2016-Form 2
Tribunals and Commissions04 Mar 2020

M/S Gromax India Vs M/S SBO Exports Private Limited

National Company Law Tribunal · (2020) 03 NCLT CK 0486

Insolvency and Bankruptcy Code, 2016-Section 33(1), 9, 19, 12(2), 34, 33, 12, 56, 30(6), 31, 34(1), 14, 33(5), 33(7)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6(1), 26, 25(5)(a)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 12, 13
Tribunals and Commissions04 Mar 2020

Minesh Prints Limited

National Company Law Tribunal · (2020) 03 NCLT CK 0452

Insolvency and Bankruptcy Code, 2016-Section 10, 13, 14, 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 7