COURT ARCHIVE

National Company Law Tribunal judgments

20,341 judgments · page 874 of 1,018

Tribunals and Commissions14 Feb 2020Allowed

State Bank Of India Vs Ess Dee Aluminium Limited

National Company Law Tribunal · (2020) 02 NCLT CK 0758

Insolvency and Bankruptcy Code, 2016-Section 7, 13, 14, 15, 31, 33, 9(5)Insolvency 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)
Tribunals and Commissions14 Feb 2020Allowed

Mr. Alok Kailash Saksena Vs M/s. Aditya Estates Private Limited

National Company Law Tribunal · (2020) 02 NCLT CK 0759

Insolvency and Bankruptcy Code, 2016-Section 7, 12(2), 14, 18(1)(c), 29A, 30, 30(2), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(2)(e), 30(2)(f), 30(4), 30(6), 31, 31(1), 31(3)(b), 31(4), 53, 53(1), 61, 62Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6(1), 27, 35, 36B(4A), 38, 39, 39(3), 39(4)Companies Act, 2013
Tribunals and Commissions14 Feb 2020Allowed

Ashish Dhillon Vs M/s. Ram Hari Cars Pvt. Ltd. & Anr.

National Company Law Tribunal · (2020) 02 NCLT CK 0760

Insolvency and Bankruptcy Code, 2016-Section 9, 9(3)(b), 9(5)(i), 9(5)(ii)(d), 13(1)(b), 14, 14(3), 15, 16(5), 17, 18, 31, 33, 60(5)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6, 6(1)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
Tribunals and Commissions14 Feb 2020

STPM Logistics LLP Vs Mirage Ceramics Pvt Ltd

National Company Law Tribunal · (2020) 02 NCLT CK 0761

Insolvency and Bankruptcy Code, 2016-Section 8(1), 9, 13, 14, 14(1), 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016Bankers Book Evidence Act, 1891
Tribunals and Commissions14 Feb 2020

M/s Prayag Polytech Private Limited Vs M/s Propyl Packaging Limited

National Company Law Tribunal · (2020) 02 NCLT CK 0762

Insolvency and Bankruptcy Code, 2016-Section 9, 9(3)(b), 9(5), 9(6), 3(12), 5(21), 13, 14(1), 31, 33Insolvency and Bankruptcy Board of India (Application to Adjudicating Authority) Rules, 2016-Rule 6(1)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Person) Regulations, 2016-Regulation 6
Tribunals and Commissions14 Feb 2020Allowed

Mahakali Fuel Pvt Ltd. Vs ETCO Denim Pvt Ltd.

National Company Law Tribunal · (2020) 02 NCLT CK 0763

Insolvency and Bankruptcy Code, 2016-Section 5(6), 8, 8(1), 8(2), 9, 9(5)(2)(d), 13, 14(1), 31(1), 33Insolvency & Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6
Tribunals and Commissions14 Feb 2020Allowed

M/s Aditya Birla Money Limited Vs M/s Arkay International Finsec Limited

National Company Law Tribunal · (2020) 02 NCLT CK 0764

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 8(2), 3(7), 3(16), 3(17), 9(5)(2)(d), 14, 15, 17, 18, 19, 20, 21, 238Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Arbitration and Conciliation Act, 1996-Section 9, 21, 36, 42, 8, 17
Tribunals and Commissions14 Feb 2020Allowed

J B Ecotex LLP Vs Shree Hanuman Texfab Pvt Ltd

National Company Law Tribunal · (2020) 02 NCLT CK 0892

Insolvency and Bankruptcy Code, 2016-Section 9, 9(3)(b), 13, 14, 14(1), 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
Tribunals and Commissions13 Feb 2020

M/s Pooran Trading Pvt. Ltd. Vs M/s Apple Industries Pvt. Ltd.

National Company Law Tribunal · (2020) 02 NCLT CK 0954

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 25(2)(h), 33(1)(b), 33(5), 33(7), 34(1)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6(1), 36AInsolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 12, 13