Tribunals and Commissions10 Jan 2020
Dr.N.P.Kamalesh & Ors. Vs PVS Memorial Hospital Pvt Ltd
National Company Law Tribunal · (2020) 01 NCLT CK 0909
IBC 2016-Section 19(2), 19(3)
COURT ARCHIVE
National Company Law Tribunal judgments
20,341 judgments · page 893 of 1,018
Tribunals and Commissions10 Jan 2020Allowed
Tourism Finance Corporation Of India Ltd Vs Café D Lake Pvt Ltd
National Company Law Tribunal · (2020) 01 NCLT CK 0910
Insolvency and Bankruptcy Code, 2016-Section 12A, 29A, 14IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 30A, 31, 33, 36ANCLT Rules, 2016-Rule 11
Tribunals and Commissions10 Jan 2020Allowed
M/s. Airen International Ltd. Vs M/s. Durgashakti Foods Pvt. Ltd.
National Company Law Tribunal · (2020) 01 NCLT CK 0911
Insolvency and Bankruptcy Code, 2016-Section 9NCLT Rules-Rule 11
Tribunals and Commissions10 Jan 2020Allowed
Bank Of Baroda Vs Renaissance Education Private Limited
National Company Law Tribunal · (2020) 01 NCLT CK 0912
Insolvency & Bankruptcy Code, 2016-Section 7, 75, 14, 14(1), 31(1), 33, 13Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2), 14Bankers Book Evidence Act, 1891
Tribunals and Commissions10 Jan 2020
Allahabad Bank Vs M/s Jharkhand Mega Food Park Pvt. Ltd.
National Company Law Tribunal · (2020) 01 NCLT CK 0913
Insolvency and Bankruptcy Code, 2016-Section 7, 7(4), 3(12), 14, 15, 31, 33Insolvency 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 Commissions10 Jan 2020Allowed
Statco Infra Projects Private Limited And Another Vs Statco Infra Projects Private Limited
National Company Law Tribunal · (2020) 01 NCLT CK 0014
Insolvency And Bankruptcy Code, 2016 — Section 7, 14(4), 15, 17, 18Negotiable Instruments Act, 1881 — Section 138, 142Code Of Criminal Procedure 1973 — Section 190, 200, 482
Tribunals and Commissions10 Jan 2020Allowed
In The Matter Of SRT Ascendancy Solutions Private Limited And Ors
National Company Law Tribunal · (2020) 01 NCLT CK 0013
Companies Act, 2013 — Section 230, 230(7), 231, 232, 232(3), 232(3)(i), 235, 236, 237, 238, 239, 240, 241, 242, 243, 244, 245, 246, 247, 248, 249, 250, 251
Tribunals and Commissions10 Jan 2020Disposed Of
Keerthi Estates Private Limited Vs Meenakshi Malkapur Power Private Limited
National Company Law Tribunal · (2020) 01 NCLT CK 0012
Companies Act, 2013 — Section 102, 103, 230, 230(3), 230(5), 231, 232Companies (Compromises, Arrangements And Amalgamations) Rules, 2016 — Rule 7, 8, 10, 12, 14
Tribunals and Commissions10 Jan 2020
Jammu And Kashmir Bank Ltd. Vs SA Gold Ispat Pvt. Ltd.
National Company Law Tribunal · (2020) 01 NCLT CK 0011
Insolvency And Bankruptcy Code, 2016 — Section 7, 7(5), 8(1), 9, 13(1)(b), 14(1), 16(5), 18(1)(f)Securitisation And Reconstruction Of Financial Assets And Enforcement Of Securities Interest Act, 2002 — Section 13(2)Bankers Book Evidence Act, 1891 — Section 2(A)(a), 2(A)(b)
Tribunals and Commissions09 Jan 2020Allowed
Haresh Enterprises Vs Mohota Industries Limited
National Company Law Tribunal · (2020) 01 NCLT CK 0914
Insolvency & Bankruptcy Code, 2016-Section 8, 9, 9(3)(b), 9(3)(c), 13, 14(1), 31(1), 33Insolvency & Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 5, 6
Tribunals and Commissions09 Jan 2020Disposed Of
M/s. Dynacon Projects Pvt. Ltd. Vs M/s. Today Homes & Infrastructure Pvt. Ltd.
National Company Law Tribunal · (2020) 01 NCLT CK 0915
IBC, 2016-Section 7
Tribunals and Commissions09 Jan 2020Allowed
In Re: Bank of Baroda Vs Corporate Debtor, IA 32 of 2020 in C.P(IB) No.526/NCLT/AHM/2018 (Withdrawal Application)
National Company Law Tribunal · (2020) 01 NCLT CK 0955
Insolvency and Bankruptcy Code, 2016-Section 12A, 7, 13, 15, 21(1), 30AInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulation, 2016-Regulation 30A, 6, 17(1)SARFAESI Act
Tribunals and Commissions09 Jan 2020Allowed
Sujana Universal Industries Ltd Vs VHR Enterprises Ltd
National Company Law Tribunal · (2020) 01 NCLT CK 0916
I&B Code, 2016-Section 9, 12(1), 14, 30(6), 33, 33(1)(a), 33(1)(b), 33(2), 52, 35 to 50 and 52 to 54Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4(3), 32(a) to (d), 32A
Tribunals and Commissions09 Jan 2020
Govind Ram & Ors. Vs BOP Projects Pvt. Ltd.
National Company Law Tribunal · (2020) 01 NCLT CK 0917
IBC, 2016-Section 7
Tribunals and Commissions09 Jan 2020
ICICI Bank Ltd. Vs Apex Buildsys Ltd.
National Company Law Tribunal · (2020) 01 NCLT CK 0918
Insolvency and Bankruptcy Code, 2016-Section 7, 14, 33(2), 33(5), 34(1), 35(l), Chapter III of Part IIInsolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 12, 13
Tribunals and Commissions09 Jan 2020
Laxmi Steels (Partnership Firm) Vs Wall Rock Infrahome Pvt. Ltd.
National Company Law Tribunal · (2020) 01 NCLT CK 0919
Insolvency and Bankruptcy Code, 2016-Section 9, 11Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6
Tribunals and Commissions09 Jan 2020
Nisus Finance & Investment Managers LLP & Anr. Vs Earthcon Universal Infratech Private Limited
National Company Law Tribunal · (2020) 01 NCLT CK 0920
Insolvency and Bankruptcy Code, 2016-Section 7, 5(7), 3(11), 13(2), 14, 15, 17, 18, 19, 20Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Arbitration and Conciliation Act, 1996
Tribunals and Commissions09 Jan 2020
M/s. Wyndhan Hotels Asia Pacific Co. Ltd. Vs M/s. Aerens Goldsouk International Ltd.
National Company Law Tribunal · (2020) 01 NCLT CK 0921
IBC code 2016-Section 9Companies Act, 1956-Section 433(e), 434, 439
Tribunals and Commissions09 Jan 2020
M/s. Anil Kumar Agarwal Vs M/s. Interparts Marketing Pvt. Ltd.
National Company Law Tribunal · (2020) 01 NCLT CK 0922
IBC, 2016-Section 7
Tribunals and Commissions09 Jan 2020
M/s. Ambience Commercial Developers Pvt. Ltd. Vs M/s. Jot Impex Pvt. Ltd.
National Company Law Tribunal · (2020) 01 NCLT CK 0923
IBC, 2016-Section 8, 9