COURT ARCHIVE

National Company Law Tribunal judgments

20,341 judgments · page 912 of 1,018

Tribunals and Commissions09 Dec 2019

JC Enterprises Private Limited Vs MKS Oil Pvt Ltd.

National Company Law Tribunal · (2019) 12 NCLT CK 0511

Insolvency & Bankruptcy Code, 2016-Section 9, 8, 9(3)(b), 9(3)(c), 14, 15, 17, 18, 20, 21, 31(1), 33Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002Insolvency & Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 5

Tribunals and Commissions09 Dec 2019

Rajat Mitra Vs Perfact Color Digital Prints Pvt. Ltd.

National Company Law Tribunal · (2019) 12 NCLT CK 0509

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 14, 15, 17, 18, 20 and 21, 31, 33Indian Companies Act, 1956Negotiable Instrument Act, 1881-Section 138(b), 138

Tribunals and Commissions09 Dec 2019

Deves Damani & Ors Vs Mounthill Realty Pvt.

National Company Law Tribunal · (2019) 12 NCLT CK 0506

Insolvency and Bankruptcy Code, 2016-Section 7, 5(8)(f), 4, 14, 15, 31, 33, 7(4)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 8Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (54 of 2002)

Tribunals and Commissions09 Dec 2019

M/s NCPL Developers Private Limited Vs M/s Indo World Infrastructure Private Limited

National Company Law Tribunal · (2019) 12 NCLT CK 0493

Insolvency & Bankruptcy Code, 2016-Section 9, 8, 9(3)(b), 9(3)(c), 14, 31, 33, 15, 17, 18, 20 and 21Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002NCLT Rules, 2016-Rule 151

Tribunals and Commissions09 Dec 2019Allowed

M/s. Starwing Plastics & Chemicals Private Limited Vs M/s. Baid Narrow Fab Private Ltd.

National Company Law Tribunal · (2019) 12 NCLT CK 0480

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 4, sub-section (5) of Section 20, 13(1)(c), 9(5)(1), sub-section (1) of Section 14, sub-section (1) of Section 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6CPC-Order XXIII Rule 3, Section 151

Tribunals and Commissions09 Dec 2019

Pradeep Kumar Goel Vs Aprajita Engicon Pvt Ltd

National Company Law Tribunal · (2019) 12 NCLT CK 0767

Insolvency & Bankruptcy Code, 2016-Section 9, 8, 9(3)(b), 9(3)(c), 14, 31(1), 33, 15, 17, 18, 20, 21Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002NCLT Rules 2016-Rule 151

Tribunals and Commissions09 Dec 2019

Anand Prakash Soni & Ors. Vs M/S Hector Realty Ventures Pvt Ltd.

National Company Law Tribunal · (2019) 12 NCLT CK 0668

Insolvency & Bankruptcy Code, 2016-Section 7, 14, 15, 17, 18Bankers Books Evidence ActSecuritisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002

Tribunals and Commissions09 Dec 2019

Premraj Ramratan Laddha RP Vs Bhoomi Ginning Pressing Pvt Ltd & Ors

National Company Law Tribunal · (2019) 12 NCLT CK 0669

Insolvency & Bankruptcy Code, 2016-Section 10, 14, 22(3)(b), 33, 33(1), 33(1)(b)(ii), 33(2), 33(5), 33(6), 33(7), 34(1), 52

Tribunals and Commissions09 Dec 2019Allowed

M/s Amsons India Vs M/s Rainbow Denim Limited

National Company Law Tribunal · (2019) 12 NCLT CK 0670

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 9(5)(i), 9(3)(b), 9(4), 14(1), 14(3), 31(1), 33, 16(3)(a), 16(4), 16(5), 17, 18, 13(1)(b), 15Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6, 6(1)Companies Act, 1956

Tribunals and Commissions06 Dec 2019Allowed

Veda Commercial Pvt. Ltd. Vs ASAP Retail Private Limited

National Company Law Tribunal · (2019) 12 NCLT CK 0671

Insolvency and Bankruptcy Code, 2016-Section 7, 7(7), 13, 15, 14, 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (54 of 2002)

Tribunals and Commissions06 Dec 2019

M/s Alliance Lumiere Ltd. Vs Anil Bhatia

National Company Law Tribunal · (2019) 12 NCLT CK 0672

Insolvency and Bankruptcy Code 2016-Section 10, 22(3)(a)

Tribunals and Commissions06 Dec 2019Allowed

M/s. BMM Ispat Limited Vs M/s. Shree Raghav Ispat (India) Private Limited

National Company Law Tribunal · (2019) 12 NCLT CK 0673

Insolvency and Bankruptcy Code, 2016-Section 9, 14, 29A, 30(1), 30(2)(a) to Section 30(2)(f), 30(4), 30(6), 31, 31(1), 53Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 27, 37, 38, 38(1), 38(1)(a), 38(1A), 38(2)(a), 38(2)(b), 38(2)(c), 38(3), 39, 39(4)

Tribunals and Commissions06 Dec 2019Allowed

Union Bank of India Vs M/s Surana Metals Limited

National Company Law Tribunal · (2019) 12 NCLT CK 0674

Insolvency and Bankruptcy Code, 2016-Section 7, 5A, 3(8), 13, 14, 15, 31, 33, 7(7)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002

Tribunals and Commissions06 Dec 2019

Mr. Satyajeet Panda & Anr. Vs M/s. ANS Apartments Private Limited

National Company Law Tribunal · (2019) 12 NCLT CK 0675

Insolvency and Bankruptcy Code, 2016-Section 7, 5(8)(f), 7(3)(1)(a), 215(2), 7(2), 7(5), 13(2), 14, 19Insolvency and Bankruptcy Code (Second Amendment) Act, 2018Companies Act, 1956

Tribunals and Commissions06 Dec 2019Allowed

Bilcare Ltd Vs Sristek Clinical Research Solutions Ltd

National Company Law Tribunal · (2019) 12 NCLT CK 0676

I&B Code, 2016-Section 33(2), 33(1)(b)(i), (ii), (iii), 30(6), 240A, 29A, 21(1), 14, 52, 35 to 50, 52 to 54IBC Amendment Act, 2019MSME Act

Tribunals and Commissions06 Dec 2019

Ahmednagar Merchant's Co-Operative Bank Ltd. Vs Shree Ganesh Stampings Pvt. Ltd.

National Company Law Tribunal · (2019) 12 NCLT CK 0677

Insolvency & Bankruptcy Code, 2016-Section 4(1), 7, 13, 14, 14(1), 15, 17, 18, 19, 20, 21, 31(1), 33Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest (SARFAESI) Act, 2002-Section 13(2), 13(4)Insolvency & Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6

Tribunals and Commissions06 Dec 2019Allowed

System Tech Vs Wadhawan Global Hotels & Resorts Pvt. Ltd.

National Company Law Tribunal · (2019) 12 NCLT CK 0678

Insolvency & Bankruptcy Code, 2016-Section 9, 12(a), 12AIBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2019-Regulation 30A

Tribunals and Commissions06 Dec 2019

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National Company Law Tribunal · (2019) 12 NCLT CK 0486

IBC (Amendment Act) 2019-Sec 60(5), Sec 12(3), Section 12, 14Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulation, 2016-Regulation 40

Tribunals and Commissions06 Dec 2019Allowed

Veekay General Industries Vs Bright Power Projects (India) Private Limited

National Company Law Tribunal · (2019) 12 NCLT CK 0485

Insolvency and Bankruptcy Code, 2016-Section 8, 9, 9(5), 13, 14, 15, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6IBBI (Insolvency Resolution Process for Corporate Persons) Regulation, 2016-Regulation 33(2), 40A

Tribunals and Commissions06 Dec 2019

M/S. Blupex Vyapar Private Limited Vs M/S. Howrah Mills Company Limited

National Company Law Tribunal · (2019) 12 NCLT CK 0481

Insolvency and Bankruptcy Code, 2016-Section 7, 7(7), 14, 15, 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Companies Act, 1956-Section 433, 434, 434(a), 434(c), 439