COURT ARCHIVE

National Company Law Tribunal judgments

20,341 judgments · page 901 of 1,018

Tribunals and Commissions01 Jan 2020Allowed

Bank of Baroda Vs M/s. Pravin Exim Private Limited

National Company Law Tribunal · (2020) 01 NCLT CK 0884

The Insolvency and Bankruptcy Code, 2016-Section 7, 7(2), 7(5), 7(5)(a), 7(7), 8, 3(6), 3(11), 3(12), 4, 5(7), 5(8), 5(21), 13(1)(a)(b)(c), 14(1), 31(1), 33The Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(3)Banking Companies (Acquisition and Transfer of Undertaking) Act 1970

Tribunals and Commissions01 Jan 2020

The Trivandrum Specialists Hospital Pvt Ltd Vs Cuboid Infrastructure

National Company Law Tribunal · (2020) 01 NCLT CK 0885

IBC, 2016-Section 12 A, 12CIRP Regulation 2016-Regulation 30A

Tribunals and Commissions01 Jan 2020Allowed

Velji Dosabhai and Sons Private Limited Vs Trimurti Foodtech Private Limited

National Company Law Tribunal · (2020) 01 NCLT CK 0886

Insolvency & Bankruptcy Code, 2016-Section 9, 8, 9(3)(b), 4(1), 13, 14, 14(1), 31(1), 33, 15, 17, 18, 19, 20, 21Companies Act, 2013-Section 2(20)Negotiable Instruments Act, 1881-Section 139

Tribunals and Commissions01 Jan 2020Allowed

Bank of Baroda Vs Riddhi Siddhi Cotspin Pvt. Ltd.

National Company Law Tribunal · (2020) 01 NCLT CK 0887

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(5)(a), 7(7), 8, 13(1)(a)(b)(c), 14, 14(1), 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(3)Banking Companies (Acquisition and Transfer of Undertaking) Act 1970

Tribunals and Commissions01 Jan 2020Allowed

Smt. Bhavi Shreyansh Shah Vs Canara Bank & Ors.

National Company Law Tribunal · (2020) 01 NCLT CK 0888

Insolvency and Bankruptcy Code, 2016-Section 7, 12(3), 15, 21(6), 21(6A), 24(3), 25(2)(h), 29A, 30(1), 30(2), 30(3), 30(4), 30(6), 31, 31(1), 43, 45, 50, 52, 53, 53(1), 66Insolvency and Bankruptcy Code (Amendment) Ordinance, 2017Insolvency and Bankruptcy Code (Amendment) Ordinance, 2018

Tribunals and Commissions01 Jan 2020Allowed

Vinod Kumar Agarwal Vs Quantum Concrete LLP & Ors.

National Company Law Tribunal · (2020) 01 NCLT CK 0889

Insolvency and Bankruptcy Code, 2016-Section 8, 9, 9(5), 13, 14, 15, 15(1), 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 40A

Tribunals and Commissions01 Jan 2020Allowed

M/s Ercon Composites Vs R&M International Private Limited

National Company Law Tribunal · (2020) 01 NCLT CK 0890

Insolvency & Bankruptcy Code, 2016-Section 9, 8, 4(1), 14, 14(1), 31(1), 33, 13, 15, 17, 18, 19, 20 and 21Companies Act, 1956-Section 433, 434Companies (Transfer of Pending Proceedings) Rules, 2016-Rule 5

Tribunals and Commissions01 Jan 2020Allowed

Smaran Enterprises LLP Vs Orasi Technology (India) Private Limited

National Company Law Tribunal · (2020) 01 NCLT CK 0891

Insolvency & Bankruptcy Code, 2016-Section 7, 5(8), 3(11), 3(12), 14, 14(1), 31(1), 33, 13, 15, 17, 18, 19, 20, 21Companies Act, 1956Insolvency & Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4(1)

Tribunals and Commissions01 Jan 2020

Nuevosol Energy Private Limited Vs IBC Solar Projects Private Limited

National Company Law Tribunal · (2020) 01 NCLT CK 0892

Insolvency & Bankruptcy Code, 2016-Section 9, 8, 3(6), 9(5)(ii)Companies Act, 2013-Section 2(20)Companies Act, 1956

Tribunals and Commissions01 Jan 2020

Committee Of Creditors Represented Through UCO Bank Vs Digjam Limited

National Company Law Tribunal · (2020) 01 NCLT CK 0893

Insolvency and Bankruptcy Code, 2016-Section 22, 15

Tribunals and Commissions01 Jan 2020Allowed

Bank of Baroda Vs Shree Khodal Cot-Gin Pvt. Ltd

National Company Law Tribunal · (2020) 01 NCLT CK 0894

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(5)(a), 8, 13(1)(a)(b)(c), 14, 14(1), 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(3)Companies Act, 1956

Tribunals and Commissions01 Jan 2020

M/s NN Enterprises Vs Relcon Infra Projects Limited

National Company Law Tribunal · (2020) 01 NCLT CK 0895

Insolvency & Bankruptcy Code, 2016-Section 3(23), 7, 8, 9, 9(5)(ii)Companies Act, 1956Indian Partnership Act, 1932-Section 69, 69(2)

Tribunals and Commissions01 Jan 2020

Velji Dosabhai And Sons Private Limited Vs Trimurti Foodtech Private Limited

National Company Law Tribunal · (2020) 01 NCLT CK 0007

Insolvency And Bankruptcy Code, 2016 — Section 4(1), 8, 9, 9(3)(b), 13, 14(1), 15, 17, 18, 19, 20, 21, 31(1), 33Companies Act, 2013 — Section 2(20)Negotiable Instruments Act, 1881 — Section 139

Tribunals and Commissions01 Jan 2020

Smaran Enterprises LLP Vs Orasi Technology (India) Private Limited

National Company Law Tribunal · (2020) 01 NCLT CK 0006

Insolvency And Bankruptcy Code, 2016 — Section 3(11), 3(12), 5(8), 7, 13, 14, 14(1), 15, 17, 18, 19, 20, 21, 31(1), 33Insolvency And Bankruptcy (Application To Adjudicating Authority) Rules, 2016 — Rule 4(1)Insolvency And Bankruptcy Board Of India (Insolvency Resolution Process For Corporate Persons) Regulations, 2016 — Regulation 6

Tribunals and Commissions01 Jan 2020Dismissed

NN Enterprises A Partnership Firm Represented By Its Partner, Mr. Afghan Babu Khan Vs Relcon Infra Projects Limited

National Company Law Tribunal · (2020) 01 NCLT CK 0004

Insolvency And Bankruptcy Code, 2016 — Section 3(23), 8, 9, 9(5)(ii)Indian Partnership Act, 1932 — Section 69, 69(2)Constitution Of India, 1950 — Article 136, 226

Tribunals and Commissions01 Jan 2020

Ercon Composites Represented Vs R&M International Private Limited

National Company Law Tribunal · (2020) 01 NCLT CK 0003

Insolvency And Bankruptcy Code, 2016 — Section 9, 15, 17, 18, 19, 20, 21, 31(1), 33Companies Act, 1956 — Section 433, 434Negotiable Instruments Act, 1881 — Section 139

Tribunals and Commissions31 Dec 2019Allowed

Deves Damani & Ors. Vs. Mounthill Realty Pvt. Ltd.

National Company Law Tribunal · (2019) 12 NCLT CK 0515

IBC-Section 7NCLT Rules-Rule 11

Tribunals and Commissions31 Dec 2019Dismissed

Prism Johnson Ltd Vs Color Home Developers Pvt Ltd

National Company Law Tribunal · (2019) 12 NCLT CK 0516

I&B (Application to Adjudicating Authority) Rules, 2016-Rule 8

Tribunals and Commissions31 Dec 2019Allowed

Mr. Dhirendra Nath & Ors Vs M/S JC World Hospitality Private Limited

National Company Law Tribunal · (2019) 12 NCLT CK 0517

Insolvency and Bankruptcy Code, 2016-Section 7, 7(5), 14(1), 14(2) to 14(4)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Insolvency and Bankruptcy Board of India (Application to Adjudicating Authority) Rules, 2016

Tribunals and Commissions31 Dec 2019

M/s. A & A International Trading Private Limited Vs M/s. Empee Power Company (India) Limited

National Company Law Tribunal · (2019) 12 NCLT CK 0518

Insolvency and Bankruptcy Code, 2016-Section 9, 8(2), 9(5), 14(1), 14(2), 14(3), 14(4), 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6, 6(1)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6