CourtKutchehry.com

COURT ARCHIVE

National Company Law Tribunal judgments

20,341 judgments · page 908 of 1,018

Tribunals and Commissions16 Dec 2019Allowed

Maximus Asset Reconstruction Company Limited Vs M/s. Krishna Industrial Corporation Limited

National Company Law Tribunal · (2019) 12 NCLT CK 0612

Insolvency and Bankruptcy Code, 2016-Section 7, 5(8), 3(12), 7(5), 15, 17, 18, 14(1), 14(2), 14(3), 14(4), 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, Form 2Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2)
Read judgment
Tribunals and Commissions16 Dec 2019Allowed

Radiance Corporation Vs Sankalp Papers Industries Pvt. Ltd

National Company Law Tribunal · (2019) 12 NCLT CK 0615

Insolvency and Bankruptcy Code, 2016-Section 9, 9(3)(b), 4, 5(20), 13, 13(1)(b), 13(1)(c), 14, 15, 31, 33, 9(5)(1)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Companies Act, 2013-Sections 159 to 162 & 220
Read judgment
Tribunals and Commissions13 Dec 2019Allowed

Super Smelters Limited Vs Electro Poles Products Private Limited

National Company Law Tribunal · (2019) 12 NCLT CK 0616

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 9(3)(b), 9(3)(c), 9(5), 13, 14, 15, 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
Read judgment
Tribunals and Commissions13 Dec 2019Allowed

Vipras Adz Vs Mr. Sundaresan Nagarajan & Anr.

National Company Law Tribunal · (2019) 12 NCLT CK 0514

Insolvency and Bankruptcy Code, 2016-Section 3(30), 3(31), 7, 14, 19, 25(2)(h), 29A, 30, 30(1), 30(2), 30(4), 30(5), 30(6), 43, 45, 50, 53, 53(1), 60(5), 66Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 8A, 26, 35A, 36A (10), 36A (11), 36A (12), 38, 38(1), 38(2), 38(3), 39(4)Companies Act, 2013-Section 164
Read judgment
Tribunals and Commissions13 Dec 2019

UCO Bank Vs M/s Oswal Spinning and Weaving Mills Ltd.

National Company Law Tribunal · (2019) 12 NCLT CK 0512

Insolvency and Bankruptcy Code, 2016-Section 33(1)(a), 7, 60(5), 33(1), 12, 56, 30(6), 31, 34(1), 33, 34(4), 34(7), 30(4), 33(2), 30, 33(5), 52, 19Insolvency and Bankruptcy Board of India (Corporate Insolvency Resolution Process for Corporate persons) Regulation, 2016-Regulation 39B, 39C, 39DInsolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 2(1)(ea), 4, 32, 12, 13, 15
Read judgment
Tribunals and Commissions13 Dec 2019

Allahabad Bank Vs M/s Kaaiser Oils Private Limited

National Company Law Tribunal · (2019) 12 NCLT CK 0760

Insolvency and Bankruptcy Code, 2016-Section 7, 9, 13 and 15, 13, 14, 15, sub-section (1) of Section 31, 33, 7(7)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (54 of 2002)-Section 13(2)
Read judgment
Tribunals and Commissions13 Dec 2019Allowed

Uco Bank Vs Kaizen Power Limited

National Company Law Tribunal · (2019) 12 NCLT CK 0762

Insolvency and Bankruptcy Code, 2016-Section 3(6), 3(11), 3(12), 4, 5(7), 5(8), 5(21), 7, 7(1), 7(7), 9, 13, 14, 15, 31, 33, 53, 238, 238A, 240Insolvency and Bankruptcy Code, 2016 (Application to Adjudicating Authority) Rules, 2016-Rule 4Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2)
Read judgment
Tribunals and Commissions13 Dec 2019

M/s. G. Holaram Vs Manpasand Beverages Limited

National Company Law Tribunal · (2019) 12 NCLT CK 0618

The Insolvency and Bankruptcy Code, 2016-Section 4, 5 subsection 20, 9, 9(5)(1), 13, 13(1)(b), 13(1)(c), Sub-section (2) of Section 13, 14, Sub-section (1) of Section 14, 15, Sub-section (1) of Section 31, 33The Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Companies Act, 2013-Sections 159 to 162 & 220
Read judgment
Tribunals and Commissions13 Dec 2019Allowed

M/s. United Bank of India Vs M/s. Nazar International Private Limited

National Company Law Tribunal · (2019) 12 NCLT CK 0619

Insolvency and Bankruptcy Code, 2016-Section 7, 7(5), 14(1), 14(2), 14(3), 14(4), 15, 17, 18, 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Insolvency and Bankruptcy Board of India (Application to Adjudicating Authority) Rules, 2016-Form 2
Read judgment