Tribunals and Commissions30 Jan 2020
Mr. Akash Agarwal Tirupati Green Energies Pvt. Ltd. Vs Steamax Envirocare Pvt. Ltd.
National Company Law Tribunal · (2020) 01 NCLT CK 1010
IBC-Section 9Insolvency & Bankruptcy Regulation-Regulation 30A
COURT ARCHIVE
National Company Law Tribunal judgments
20,341 judgments · page 882 of 1,018
Tribunals and Commissions30 Jan 2020Allowed
Ply Com Private Limited Vs Nippon Alloy Limited
National Company Law Tribunal · (2020) 01 NCLT CK 1011
Insolvency and Bankruptcy Code, 2016-Sections 9, 9(5), 13, 14, 15, 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rules 5, 6Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
Tribunals and Commissions30 Jan 2020
Global Rural Netco Ltd Vs Evershine Advisory Services Pvt Ltd
National Company Law Tribunal · (2020) 01 NCLT CK 1012
Insolvency and Bankruptcy Code, 2016-Section 7, 33(2), 59
Tribunals and Commissions30 Jan 2020Allowed
S J Services Private Limited Vs M/s RG Buildestate Private Limited
National Company Law Tribunal · (2020) 01 NCLT CK 1013
Insolvency and Bankruptcy Code, 2016-Section 7, 14, 17, 19Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Companies Act, 1956
Tribunals and Commissions30 Jan 2020Allowed
M/s OM Logistics Ltd. Vs M/s Brajkon Organics Pvt. Ltd.
National Company Law Tribunal · (2020) 01 NCLT CK 1014
Insolvency & Bankruptcy Code, 2016-Section 9, 13, 15, 14, 7(7) (a), Sec.31, Sec.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 Commissions30 Jan 2020Allowed
M/s. Akshay Kr. Soni Vs M/s Value Infraestate India Pvt. Ltd
National Company Law Tribunal · (2020) 01 NCLT CK 1015
Insolvency and Bankruptcy Code, 2016-Section 7, 7(5), 14, 14(1)(a), (b), (c) & (d), 15, 17, 18, 20 and 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Companies Act, 1956
Tribunals and Commissions30 Jan 2020Allowed
Shri Raghav Aggarwal Vs M/S Kishori Lal Sudesh Kumar Metals Private Limited
National Company Law Tribunal · (2020) 01 NCLT CK 1016
Insolvency and Bankruptcy Code, 2016-Section 7, 14, 17, 19Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Companies Act, 1956
Tribunals and Commissions30 Jan 2020
M/s Supreme Packaging Industries Vs M/s Rayban Foods Pvt Ltd
National Company Law Tribunal · (2020) 01 NCLT CK 1017
IBC, 2016-Section 9, 12(a)
Tribunals and Commissions30 Jan 2020
Utsav Securities Private Limited Vs Vogue Clothiers Private Limited
National Company Law Tribunal · (2020) 01 NCLT CK 1018
Companies Act, 2013-Section 186(1), 186(11)Reserve Bank of India Act, 1934-Chapter IIIBIBC, 2016-Section 5(8)(a), 14, 15, 17, 18, 20, 21
Tribunals and Commissions30 Jan 2020Allowed
M/s. Consolidated Shipping Line (India) Pvt Ltd. Vs M/Technofab Engineering Limited
National Company Law Tribunal · (2020) 01 NCLT CK 1019
Insolvency and Bankruptcy Code, 2016-Section 9, 8, 9(3)(b), 9(3)(c), 9(5), 14, 14(1)(a), (b), (c) & (d), 15, 17, 18, 20 and 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Companies Act, 1956
Tribunals and Commissions29 Jan 2020Allowed
Bigbloc Construction Ltd. Vs Kruti Infracons Pvt. Ltd.
National Company Law Tribunal · (2020) 01 NCLT CK 1020
Insolvency and Bankruptcy Code, 2016-Section 9, 12ANCLT Rules-Rule 11
Tribunals and Commissions29 Jan 2020Allowed
M/s. Anchor Electricals Private Limited Vs M/s. Enectric Projects and Solutions India Private Limited
National Company Law Tribunal · (2020) 01 NCLT CK 1021
Insolvency and Bankruptcy Code, 2016-Section 8, 9, 9(5), 14(1), 14(2), 14(3), 14(4), 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
Tribunals and Commissions29 Jan 2020Allowed
State Bank Of India Vs Topworth Steels & Power Private Limited
National Company Law Tribunal · (2020) 01 NCLT CK 1022
Insolvency and Bankruptcy Code, 2016-Section 7, 9, 13, 14, 31, 33Companies Act, 1956Companies Act, 2013-Section 434
Tribunals and Commissions29 Jan 2020
Edelweiss Asset Reconstruction Co. Ltd Vs Aakash Tiles Pvt. Ltd.
National Company Law Tribunal · (2020) 01 NCLT CK 1023
Insolvency and Bankruptcy Code, 2016-Section 7, 33, 34, Chapter IIInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 39DInsolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016
Tribunals and Commissions29 Jan 2020
Mr. Nawal Kishore Prasad Vs M/S Hospitech Management Consultants Pvt. Ltd.
National Company Law Tribunal · (2020) 01 NCLT CK 1024
Insolvency and Bankruptcy Code, 2016-Section 8, 8(1), 8(2), 9, 9(3)(b), 9(5), 9(5)(ii), 14, 15, 17, 18, 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Indian Trust Act, 1882
Tribunals and Commissions29 Jan 2020Allowed
GuarantCo Ltd. Vs Calcom Cement India Ltd.
National Company Law Tribunal · (2020) 01 NCLT CK 1025
Insolvency & Bankruptcy Code, 2016-Section 7, 7(2), 7(7)(a), 13 and 15, 14, 15, 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Companies Act, 2001
Tribunals and Commissions29 Jan 2020
Mr. Shobhnath & Ors. Vs Prism Industries Complex Ltd.
National Company Law Tribunal · (2020) 01 NCLT CK 1026
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
Tribunals and Commissions29 Jan 2020
M/s Modern Credit Pvt. Ltd. Vs M/S KPG International Private Limited
National Company Law Tribunal · (2020) 01 NCLT CK 1027
Insolvency and Bankruptcy Code, 2016-Section 7, 7(1), 7(2), 7(5), 8, 8(1), 8(2), 14, 15, 17, 18, 20, 21, 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6, 4, 4(3)Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
Tribunals and Commissions29 Jan 2020Allowed
Research Dye Chem Private Limited Vs Sangeeta Tex Dyes Private Limited
National Company Law Tribunal · (2020) 01 NCLT CK 1028
Insolvency & Bankruptcy Code, 2016-Section 4(1), 8, 9, 9(3)(b), 13, 14, 14(1), 15, 17, 18, 19, 20, 21, 31(1), 33Companies Act, 2013-Section 2(20)Companies Act, 1956
Tribunals and Commissions29 Jan 2020
Benara Automotives Pvt. Ltd.
National Company Law Tribunal · (2020) 01 NCLT CK 1029
Insolvency and Bankruptcy Code, 2016-Section 10, 7, 7(4), 11, 13, 14, 14(1), 15, 17, 18, 20, 21, 19, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 7, 9(1)SARFAESI Act, 2002-Section 13(2), 13(4)