CourtKutchehry.com

COURT ARCHIVE

National Company Law Tribunal judgments

20,341 judgments · page 877 of 1,018

Tribunals and Commissions10 Feb 2020Allowed

Indiabulls Housing Finance Ltd Vs Aashita Builders Pvt Ltd

National Company Law Tribunal · (2020) 02 NCLT CK 0836

Insolvency and Bankruptcy Code, 2016-Section 7, 33, 33 (1) (a), 34(1), 52, Chapter-IIIInsolvency & Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016Insolvency & Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4 (2)
Read judgment
Tribunals and Commissions10 Feb 2020Allowed

Piyush Dineshbhai Bhatt Vs Bansal Fintrade Pvt Ltd

National Company Law Tribunal · (2020) 02 NCLT CK 0837

Insolvency and Bankruptcy Code, 2016-Section 4, 5 subsection 20, 8, 9, 9(5)(1), 13, 13(1)(b), 13(1)(c), 14, sub-section (1) of Section 14, 15, sub-section (1) of Section 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Companies Act, 2013-Sections 159 to 162 & 220
Read judgment
Tribunals and Commissions10 Feb 2020Allowed

Kisan D'Net India Pvt. Ltd Vs M/s Fortune Infraheight Pvt. Ltd

National Company Law Tribunal · (2020) 02 NCLT CK 0842

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 9(3)(b), 9(3)(c), 9 (5), 14, 238 A, 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
Read judgment
Tribunals and Commissions10 Feb 2020Disposed Of

R. Sathyanarayana Vs Sri Murugarajendra Oil Industry Pvt. Ltd.

National Company Law Tribunal · (2020) 02 NCLT CK 0845

Insolvency and Bankruptcy Code, 2016-Section 9, 15, 21(2), 25(2)(h), 29, 29A, 30(1), 30(2), 30(4), 30(6), 31(1), 43, 45, 50, 53, 66I&B (Application to Adjudicating Authority) Rules, 2016-Rule 6Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 27, 35A, 36, 36A(11), 38(1), 38(1A), 38(2), 39(4)
Read judgment
Tribunals and Commissions07 Feb 2020

Uco Bank Vs M/S. Bhuvee Stenovate Pvt. Ltd.

National Company Law Tribunal · (2020) 02 NCLT CK 0847

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 33(1)(a), 33(1)(i), 33(1)(ii), 33(1)(iii), 33(5), 33(7)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4IBBI (Insolvency Resolution Process) Regulation, 2016-Regulation 7, 8, 36A, 39B
Read judgment
Tribunals and Commissions07 Feb 2020

Bank Of Baroda Vs M/s Baghauli Sugar & Distillery Limited

National Company Law Tribunal · (2020) 02 NCLT CK 0848

Insolvency and Bankruptcy Code, 2016-Section 7, 7 (1), 8, 8(1), 8(2), 14, 15, 17, 18, 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rule, 2016-Rule 4Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2)
Read judgment