COURT ARCHIVE

National Company Law Tribunal judgments

20,341 judgments · page 878 of 1,018

Tribunals and Commissions07 Feb 2020Allowed

BLR Logistiks [I] Ltd. Vs Malwa Cotton Spinning Mills Ltd.

National Company Law Tribunal · (2020) 02 NCLT CK 0681

Insolvency and Bankruptcy Code, 2016-Section 9, 9(2), 9(4), 9(5), 9(5)(2)(d), 9(5)(i), 13(1)(b), 14, 14(1), 14(3), 15, 16(3)(a), 16(4), 16(5), 17, 18, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6, 6(1)Companies Act, 1956

Tribunals and Commissions07 Feb 2020Allowed

Madhu Khandelwal Vs M/s Nice Projects Limited

National Company Law Tribunal · (2020) 02 NCLT CK 0851

Insolvency and Bankruptcy Code, 2016-Section 8, 9, 9(3)(b), 9(5), 14, 14(1)(a), (b), (c) & (d), 17, 18, 20, 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Companies Act, 1956

Tribunals and Commissions07 Feb 2020Allowed

Dhanalakshmi Bank Limited Vs Trivandrum International Health Services Ltd.

National Company Law Tribunal · (2020) 02 NCLT CK 0682

Insolvency and Bankruptcy Code, 2016-Section 7, 7(4), 13, 14, 15, 18, 31, 60(1)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 9(1)Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2), 13(4)

Tribunals and Commissions07 Feb 2020

Jayanta Banerjee Vs Incab Industries Ltd.

National Company Law Tribunal · (2020) 02 NCLT CK 0852

Insolvency and Bankruptcy Code, 2016-Section 9, 60(5), 238, 33, 14, 19(2), 5(7), 21(5), 43, 45, 66, 30, 31, 30(2), 33C, 5(26), 20(1), 20(2), 23(2), 25(1), 33(2), 53, 25(2)(g), 28, 5(24), 57, 5(14), 21, 16, 22, 5(27), 29, 52, 35(1)(e), 35(1)(f), 3(6), 33(7), 7, 21(1), 21(2), 60(5)(c), 35(1), 35(1)(n), 33(5), Chapter III, Part II, Eighth ScheduleThe Insolvency & Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 36, 36(2), 36(3), 39C, 39C(2)

Tribunals and Commissions07 Feb 2020

Arun Kumar. K Vs M/s. Bob Tech Solutions Private Limited

National Company Law Tribunal · (2020) 02 NCLT CK 0853

Insolvency and Bankruptcy Code, 2016-Section 9, 9(5)(i)I&B (Application to Adjudicating Authority) Rules, 2016-Rule 6Companies Act, 1956

Tribunals and Commissions07 Feb 2020Allowed

State Bank Of India Vs Rohit Ferro Tech Limited

National Company Law Tribunal · (2020) 02 NCLT CK 0854

Insolvency and Bankruptcy Code, 2016-Section 7, 13, 15, 14, 31, 33, 9(5)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Companies Act, 2013-Section 230-232

Tribunals and Commissions07 Feb 2020Allowed

M/s. Skylark Ithaca Buyers Welfare Association & Ors. Vs M/s. Skylark Mansions Private Limited & Ors.

National Company Law Tribunal · (2020) 02 NCLT CK 0770

Insolvency and Bankruptcy Code, 2016-Section 2, 3(6), 3(11), 3(12), 4, 5(7), 5(8), 5(21), 7, 7(1), 7(2), 7(5), 7(5)(a)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(3)Karnataka Societies Registration Act, 1960

Tribunals and Commissions07 Feb 2020Allowed

Alchemist Asset Reconstruction Company Limited Vs Haryana Steel & Alloys Ltd.

National Company Law Tribunal · (2020) 02 NCLT CK 0771

Insolvency and Bankruptcy Code, 2016-Sections 7, 12(2), 14, 15, 21, 29A, 30(1), 30(2), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(2)(e), 30(4), 30(6), 31, 31(1), 31(3), 43, 45, 50, 53, 53(1), 61, 62, 66Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulations 6, 35, 35A, 36(A), 36B(4A), 38(1), 38(1A), 38(2), 38(3), 39, 39(4)Insolvency and Bankruptcy Code (Amendment) Act, 2019

Tribunals and Commissions07 Feb 2020

B.P Agency (Delhi) Vs Brightsun Technocraft Pvt. Ltd

National Company Law Tribunal · (2020) 02 NCLT CK 0772

Insolvency and Bankruptcy Code, 2016-Section 8, 9, 9(3)(b), 13(2), 14, 14(1), 15, 17, 18, 19, 20Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002

Tribunals and Commissions07 Feb 2020

Parivartan Investment and Finance Company Vs Haryana Telecom Limited

National Company Law Tribunal · (2020) 02 NCLT CK 0773

Insolvency and Bankruptcy Code, 2016-Section 7, 7(2), 7(5)(a), 13(1)(b), 14(1), 14(3), 15, 16(5), 17, 18, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Sick Industrial Companies (Special Provisions) Act, 1985-Section 15(1)

Tribunals and Commissions07 Feb 2020Allowed

Punjab National Bank Vs Sitarganj Fibres Ltd.

National Company Law Tribunal · (2020) 02 NCLT CK 0774

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 29 A, 30 (2), 30 (4), 30 (6), 31, 31(1), 53Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 38, 39(2), 39(4)

Tribunals and Commissions06 Feb 2020

Oriental Bank Of Commerce Vs Isolux Corsan India Engineering & Construction Private Limited & Ors.

National Company Law Tribunal · (2020) 02 NCLT CK 0957

Insolvency and Bankruptcy Code, 2016-Section 7, 12, 12(2), 12(3), 19, 30, 30(4), 30(6), 31, 33, 33(1), 33(1)(a), 33(2), 33(5), 34(1), 34(4), 34(4)(c), 34(5), 34(6), 34(7), 52, 56, Chapter IIIInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 39B, 39B(3), 39C, 39DInsolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 2(1)(s), 2A, 2A(2), 4(2), 4(3), 12, 12(3), 13, 31A, 32(e), 32(f), Rule 15

Tribunals and Commissions06 Feb 2020

Blue Star Limited Vs Heaven Engineers & Contractors Private Limited

National Company Law Tribunal · (2020) 02 NCLT CK 0775

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 9(3)(b), 9(5), 14(1), 14(2) to 14(4)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6, 5Companies Act, 1956

Tribunals and Commissions06 Feb 2020

Dena Bank Vs Kansal Building Solutions Pvt Ltd.

National Company Law Tribunal · (2020) 02 NCLT CK 0776

Insolvency and Bankruptcy Code, 2016-Section 7, 33(2), 33(6), 53Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4

Tribunals and Commissions06 Feb 2020

M/s. Jitendra & Co. Vs M/s. Sehgal Packaging Private Limited

National Company Law Tribunal · (2020) 02 NCLT CK 0777

IBC, 2016-Section 9, 12A, Regulation 30A(3)

Tribunals and Commissions06 Feb 2020

M/S Concrek Additives & Chemicals Private Limited Vs M/S Red Brick Consulting Private Limited

National Company Law Tribunal · (2020) 02 NCLT CK 0778

Insolvency and Bankruptcy Code, 2016-Section 8, 9, 9(5), 14(1), 14(2) to 14(4)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 5, 6Companies Act, 1956

Tribunals and Commissions06 Feb 2020

Dilip Kumar Niranjan Vs Calcom Cement India Ltd.

National Company Law Tribunal · (2020) 02 NCLT CK 0779

Insolvency & Bankruptcy Code, 2016-Section 7Insolvency & Bankruptcy (Application to Adjudicating) Authority) Rules 2016-Rule 4CIRP Regulations-Regulation 30A

Tribunals and Commissions06 Feb 2020

Ashoke Kumar Dasgupta Vs Dharitri Infrastructure Pvt. Ltd.

National Company Law Tribunal · (2020) 02 NCLT CK 0780

IBC-Section 7, 12A

Tribunals and Commissions06 Feb 2020

Punjab National Bank Vs M/s Maruti Kesri Nandan Agrofoods Private Limited

National Company Law Tribunal · (2020) 02 NCLT CK 0683

Insolvency and Bankruptcy Code, 2016-Section 3(6), 3(11), 3(12), 4, 5(7), 5(8), 5(21), 7, 7(1), 7(2), 7(5), 7(6), 7(7), 8, 8(1), 8(2), 13(1)(b), 14, 14(1), 14(3), 15, 16(5), 17, 18, 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(1), 4(3)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6

Tribunals and Commissions06 Feb 2020

Nitin Purushottam Tupekar Vs Vastu Land Realtors Pvt. Ltd.

National Company Law Tribunal · (2020) 02 NCLT CK 0781

Insolvency and Bankruptcy Code, 2016-Section 9, 33, 33(1), 33(2), 33(1)(b)(i), (ii) & (iii), 34(1), 52, 53IBBI (IRP for Corporate Persons) Regulations, 2016-Regulation 27, 36(1)Insolvency & Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4