COURT ARCHIVE

National Company Law Tribunal judgments

20,341 judgments · page 880 of 1,018

Tribunals and Commissions04 Feb 2020

M/s Bitumen Corporation (India) Pvt. Ltd. Vs M/s Jangipur Bitumen Pvt. Ltd.

National Company Law Tribunal · (2020) 02 NCLT CK 0798

Insolvency and Bankruptcy Code, 2016-Section 7(7), 8, 8(1), 9, 13, 14, 15, 15(1), 31(1), 33Insolvency and Bankruptcy Board of India (Application to Adjudicating Authority) Rules, 2016-Rule 4, 5IBBI (Insolvency Resolution Process for Corporate Persons) Regulation, 2016-Regulation 33(2), 40A

Tribunals and Commissions04 Feb 2020Allowed

M/s Cerestra Advisors Private Limited Vs M/s MN Takshila Industries Private Limited

National Company Law Tribunal · (2020) 02 NCLT CK 0799

Insolvency & Bankruptcy Code, 2016-Section 8, 9, 13, 14, sub-section (1) of Section 14, sub-section (1) of Section 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Companies Act, 1956

Tribunals and Commissions04 Feb 2020Allowed

Aadilaxmi Trading Company Vs Bhadramaruti Concast Private Limited

National Company Law Tribunal · (2020) 02 NCLT CK 0800

Insolvency & Bankruptcy Code, 2016-Section 9, 8, 4(1), 14, sub-section (1) of Section 14, 31(1), 33, 13, 15, 17, 18, 19, 20, 21Companies Act, 1956Limitation Act, 1963-Section 18

Tribunals and Commissions04 Feb 2020Allowed

Bank Of Baroda Vs Supreme (India) Impex Ltd.

National Company Law Tribunal · (2020) 02 NCLT CK 0801

Insolvency and Bankruptcy Code, 2016-Section 7, 13, 14, 15, 17, 18, 19, 20, 21Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970Bankers Book Evidence Act, 1891

Tribunals and Commissions04 Feb 2020

Sanjeev Gupta Vs Neoteric Informatique Ltd.

National Company Law Tribunal · (2020) 02 NCLT CK 0802

Insolvency and Bankruptcy Code, 2016-Section 9

Tribunals and Commissions04 Feb 2020

DMI Finance Pvt. Ltd. Vs Navin Raheja

National Company Law Tribunal · (2020) 02 NCLT CK 0803

IBC-Section 7, 95, 96, 97, 99, 99(1)(7)

Tribunals and Commissions04 Feb 2020Allowed

M/s. Chryso (India) Pvt Ltd Vs. Joyross Technical Services Pvt Ltd

National Company Law Tribunal · (2020) 02 NCLT CK 0804

IBC 2016-Section 12A, 9Insolvency and Bankruptcy Board of India (Insolvency resolution Process for Corporate Persons) Regulations, 2016-Regulation 30A

Tribunals and Commissions04 Feb 2020Allowed

Messrs Cerestra Advisors Private Limited Vs M/s MN Bio-Technology Private Limited

National Company Law Tribunal · (2020) 02 NCLT CK 0805

Insolvency & Bankruptcy Code, 2016-Section 9, 13, 14, 14(1), 31, 33Insolvency and Bankruptcy (Application to the Adjudicating Authority) Rules, 2016-Rule 6Companies Act, 1956-Section 100(2)

Tribunals and Commissions04 Feb 2020Allowed

Oshin Global Pte. Ltd. And Another Vs Mayuka Holdings Private Limited

National Company Law Tribunal · (2020) 02 NCLT CK 0003

Companies Act, 2013 — Section 230, 231, 232

Tribunals and Commissions04 Feb 2020Dismissed

Enexio Power Cooling Solutions India Private Limited Vs MSR Mega Bio Power Limited

National Company Law Tribunal · (2020) 02 NCLT CK 0002

Insolvency And Bankruptcy Code, 2016 — Section 8, 9Insolvency And Bankruptcy (Application To The Adjudicating Authority) Rules, 2016 — Rule 6

Tribunals and Commissions03 Feb 2020

United Bank of India Vs Adyama Rice Mill Private Limited

National Company Law Tribunal · (2020) 02 NCLT CK 0960

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 19, 33(1)(a), 33(1)(i), 33(5), 33(7)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Liquidation Process Regulation, 2016-Rule 12, Regulation 13

Tribunals and Commissions03 Feb 2020

M/S. State Bank Of India Vs M/S. Mackeil Ispat & Forging Limited

National Company Law Tribunal · (2020) 02 NCLT CK 0961

Insolvency and Bankruptcy Code, 2016-Section 7, 4, 7(1), 14, 15, 31, 33, 7(7)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Limitation Act-Article 137

Tribunals and Commissions03 Feb 2020Allowed

M/s. Renuka Process Vs M/s. Classic Knits India Private Limited

National Company Law Tribunal · (2020) 02 NCLT CK 0806

Insolvency and Bankruptcy Code, 2016-Section 9, 14(1), 14(2), 14(3), 14(4), 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002

Tribunals and Commissions03 Feb 2020

Venessa Metals and Alloys Private Limited Vs M/s Terrence Alloys Private Limited

National Company Law Tribunal · (2020) 02 NCLT CK 0807

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 8 (2) (a), 14, 15, 17 and 18Insolvency and Bankruptcy (Application to Adjudicating Authority), Rules, 2016-Rule 6Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002

Tribunals and Commissions03 Feb 2020

Manish Grover Vs A & V Fashion Private Limited

National Company Law Tribunal · (2020) 02 NCLT CK 0808

Insolvency and Bankruptcy Code, 2016-Section 8, 9, 14, 15, 17, 18Insolvency and Bankruptcy (Application to Adjudicating Authority), Rules, 2016-Rule 6Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002

Tribunals and Commissions03 Feb 2020Disposed Of

Uco Bank Vs BRG Iron and Steel Co. Private Limited

National Company Law Tribunal · (2020) 02 NCLT CK 0809

Insolvency and Bankruptcy Code, 2016-Section 7, 30(2), 31, 33(1)(a), 33(1)(i), 33(5), 33(7), 14Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4CIRP Regulations, 2016-Regulation 19(2)

Tribunals and Commissions03 Feb 2020

Volkswagen Finance Private Limited Vs UNJ Import Private Limited

National Company Law Tribunal · (2020) 02 NCLT CK 0810

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 15, 17, 18Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Enforcement of Security Interest Act, 2002

Tribunals and Commissions03 Feb 2020

Exim Scrips Dealers Pvt. Ltd. Vs Rathi Graphics Technologies Limited

National Company Law Tribunal · (2020) 02 NCLT CK 0811

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

Tribunals and Commissions03 Feb 2020

M/s Suresh Chand & Sons LLP Vs Bright Buildtech Pvt Ltd

National Company Law Tribunal · (2020) 02 NCLT CK 0675

IBC Code, 2016-Section 9, 12AIBBI (Insolvency Resolution Process for Corporate persons) Regulation, 2016-Regulation 30ANCLT Rules-Rule 11

Tribunals and Commissions03 Feb 2020Dismissed

Sowbhagya Media Limited Vs Siri Media Private Limited

National Company Law Tribunal · (2020) 02 NCLT CK 0001

Insolvency And Bankruptcy Code, 2016 — Section 9, 60(5)Insolvency And Bankruptcy (Application To Adjudicating Authority) Rules, 2016 — Rule 8