Tribunals and Commissions20 Feb 2020
M/s Raj Process Equipments and Systems Pvt. Ltd. Vs M/s Welcome Distilleries Pvt. Ltd.
National Company Law Tribunal · (2020) 02 NCLT CK 0877
Insolvency and Bankruptcy Code, 2016-Section 9
COURT ARCHIVE
National Company Law Tribunal judgments
20,341 judgments · page 871 of 1,018
Tribunals and Commissions20 Feb 2020
Laxmiraj Distributors Pvt Ltd Vs AIFSO Technologies Pvt Ltd
National Company Law Tribunal · (2020) 02 NCLT CK 0878
Insolvency and Bankruptcy Code, 2016-Section 9
Tribunals and Commissions20 Feb 2020
Punjab National Bank Vs Tulsi Extrusions Ltd.
National Company Law Tribunal · (2020) 02 NCLT CK 0879
Insolvency and Bankruptcy Code-Section 7
Tribunals and Commissions20 Feb 2020
State Bank Of India Vs Hanumanta Engineering Private Limited
National Company Law Tribunal · (2020) 02 NCLT CK 0880
Insolvency and Bankruptcy Code, 2016-Section 7, 14, 19(2), 33(1)(a), 33(5), 33(7)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Limitation Act, 1963-Section 18
Tribunals and Commissions20 Feb 2020
M/s. Bindals Merchandise Vs Maple Realcon Private Limited
National Company Law Tribunal · (2020) 02 NCLT CK 0881
IBC, 2016-Section 9, 29 A, 30(2), 31(3) (b)Companies Act-Section 66
Tribunals and Commissions20 Feb 2020Allowed
Bank Of Maharashtra Vs Shrimati Jwellery House Pvt Ltd
National Company Law Tribunal · (2020) 02 NCLT CK 0882
Insolvency and Bankruptcy Code, 2016-Section 7, 13, 14, 15, 17, 18, 19, 20, 21Banking Companies (Acquisition & Transfer of Undertakings) Act, 1970Recovery of Debts and Bankruptcy Act, 1993-Section 33-A
Tribunals and Commissions20 Feb 2020Disposed Of
Amaravathi Textiles Private Limited Vs Konaseema Gas Power Limited & Ors.
National Company Law Tribunal · (2020) 02 NCLT CK 0883
I&B Code, 2016-Section 7, 12(1), 14, 30(2), 30(6), 33, 33(1)(a), 33(1)(b), 33(2), 34(1), 34(4)(c), 35 to 50, 52 to 54Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4(3), 32
Tribunals and Commissions20 Feb 2020Allowed
Bank Of India Vs Tuticorin Coal Terminal Private Limited
National Company Law Tribunal · (2020) 02 NCLT CK 0884
Insolvency & Bankruptcy Code, 2016-Section 7, 13, 14, sub-section (1) of Section 14, 15, 17, 18, 19, 20 and 21, sub-section (1) of section 31, 33Limitation Act, 1963-Section 18Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2)
Tribunals and Commissions20 Feb 2020
Parisi Grand Smooth Logistics Limited Vs Agile International Logistics & Supply Chain Pvt. Ltd.
National Company Law Tribunal · (2020) 02 NCLT CK 0885
Insolvency and Bankruptcy Code, 2016-Section 9, 8, 14, 15, 17, 18Code of Criminal Procedure-Section 200, 156(3)Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
Tribunals and Commissions20 Feb 2020Allowed
Small Industries Development Bank of India Vs Surya Design Line Private Limited
National Company Law Tribunal · (2020) 02 NCLT CK 0886
Insolvency and Bankruptcy Code, 2016-Section 7, 14, 15, 17, 18Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2), 13(4)
Tribunals and Commissions20 Feb 2020Allowed
Oriental Bank Of Commerce Vs M/s Hike Leather Private Ltd.
National Company Law Tribunal · (2020) 02 NCLT CK 0887
Insolvency and Bankruptcy Code, 2016-Section 7, 7(5), 14, 14(3), 15, 17, 18, 20, 21, 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Companies Act, 1956
Tribunals and Commissions20 Feb 2020Allowed
Sonkamal Enterprises Private Limited Vs Ratnagiri Chemicals Private Limited
National Company Law Tribunal · (2020) 02 NCLT CK 0888
Insolvency & Bankruptcy Code, 2016-Section 8, 9, 9(2), 9(3)(b), 13, 14, 14(1), 31(1), 33Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
Tribunals and Commissions20 Feb 2020
M/s Shanti Chemtrade Pvt Ltd Vs M/s S K Dyeing and Finishing Mills Pvt Ltd
National Company Law Tribunal · (2020) 02 NCLT CK 0720
Insolvency and Bankruptcy Code, 2016-Section 9, 12AInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulation, 2016-Regulation 30A
Tribunals and Commissions20 Feb 2020
Shivkumar Suppliers Vs Madhur Nourishment Products LLP
National Company Law Tribunal · (2020) 02 NCLT CK 0721
Insolvency & Bankruptcy Code, 2016-Section 8, 9, 13, 14(1), 31(1), 33Insolvency & Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 5, 6
Tribunals and Commissions20 Feb 2020
Amrish Gupta Vs M/ ASP Sealings Products Limited
National Company Law Tribunal · (2020) 02 NCLT CK 0722
IBC, 2016-Section 7, 12ACIRP Regulations, 2016-Regulation 30A (1)(a)
Tribunals and Commissions20 Feb 2020
Dhanlaxmi Bank Limited Vs M/s. Emerald Mineral Exim Private Limited
National Company Law Tribunal · (2020) 02 NCLT CK 0723
Insolvency and Bankruptcy Code, 2016-Sections 7, 13, 14, 15, 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Companies Act, 1956-Sections 433, 434, 439
Tribunals and Commissions20 Feb 2020Allowed
Burda Druck India Private Limited Vs M/s Snab Publishers Private Limited
National Company Law Tribunal · (2020) 02 NCLT CK 0724
Insolvency and Bankruptcy Code, 2016-Section 8, 9, 9(3)(b), 9(5), 14, 14(1)(a), (b), (c) & (d), 15, 17, 18, 20, 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Companies Act, 1956
Tribunals and Commissions19 Feb 2020Allowed
State Bank Of India Vs M/s. Kamachi Industries Ltd.
National Company Law Tribunal · (2020) 02 NCLT CK 0931
Insolvency and Bankruptcy Code, 2016-Section 7, 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 Commissions19 Feb 2020Allowed
Allahabad Bank Vs M/s. Southern Batteries Private Limited
National Company Law Tribunal · (2020) 02 NCLT CK 0940
Insolvency and Bankruptcy Code, 2016-Section 7, 3(12), 3(11), 3(6), 4, 5(7), 5(8), 5(21), 7(1), 7(2), 7(5), 7(5)(a), 7(7)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(3)Companies Act, 1956
Tribunals and Commissions19 Feb 2020Allowed
M/s. Excel Tubes And Cones Vs M/s. Sysco Industries Ltd.
National Company Law Tribunal · (2020) 02 NCLT CK 0951
Insolvency and Bankruptcy Code, 2016-Section 9, 13, 14Insolvency and Bankruptcy Rules, 2016-Rule 6Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016