CourtKutchehry.com

COURT ARCHIVE

National Company Law Tribunal judgments

20,341 judgments · page 923 of 1,018

Tribunals and Commissions21 Nov 2019

Arihant Packers Vs Krushna Cotex Private Limited

National Company Law Tribunal · (2019) 11 NCLT CK 0747

Insolvency & Bankruptcy Code, 2016-Section 9, 8, 9(3)(b), 9(3)(c), 4(1), 14, 14(1), 31(1), 33, 13, 15, 17, 18, 19, 20 and 21Companies Act, 1956Insolvency & Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6
Read judgment
Tribunals and Commissions20 Nov 2019Allowed

M/s. United Sales Agency Vs M/s. Terra Energy Limited

National Company Law Tribunal · (2019) 11 NCLT CK 0748

Insolvency and Bankruptcy Code, 2016-Section 9, 9(5), 13(2), 14, 14(1), 14(2), 14(3), 14(4), 15, 17, 18, 19, 20, 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
Read judgment
Tribunals and Commissions20 Nov 2019

Adani Logistics Ltd. Vs Bhaskar Marine Services Pvt. Ltd.

National Company Law Tribunal · (2019) 11 NCLT CK 0750

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 14, 15, 17, 18Insolvency and Bankruptcy (Application to Adjudicating Authority), Rules, 2016-Rule 6Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
Read judgment
Tribunals and Commissions20 Nov 2019Allowed

M/s. Sun Extrusions Vs M/s. Air Master Equipments India Pvt. Ltd.

National Company Law Tribunal · (2019) 11 NCLT CK 0752

Insolvency and Bankruptcy Code, 2016-Section 9, 9(5), 13(2), 14, 14(1), 14(2), 14(3), 14(4), 15, 17, 18, 19, 20, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Insolvency and Bankruptcy (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
Read judgment
Tribunals and Commissions20 Nov 2019Allowed

Bank Of Baroda (Erstwhile Dena Bank) Vs Sunrise Ginning Private Limited

National Company Law Tribunal · (2019) 11 NCLT CK 0754

Insolvency and Bankruptcy Code, 2016-Section 7, 9, 8, 8(1), 8(2), 9(5)(2)(d), 3(12), 3(11), 3(6), 4, 5(7), 5(8), 5(21), 7(1), 7(2), 7(5), 13, 14, 17, 18, 19, 20, 21Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970Banker's Book of Evidence Act, 1891
Read judgment
Tribunals and Commissions20 Nov 2019

M/S. Excel Tubes India Private Limited Vs M/S. Eastern Naphtha-Chem Limited

National Company Law Tribunal · (2019) 11 NCLT CK 0756

Insolvency and Bankruptcy Code, 2016-Section 9, 9(3)(b), 9(3)(c), 5(6), 13, 14, 15, 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
Read judgment
Tribunals and Commissions20 Nov 2019

Corporation Bank Vs Hydric Farms Inputs Ltd.

National Company Law Tribunal · (2019) 11 NCLT CK 0757

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-Section 13(2)
Read judgment
Tribunals and Commissions20 Nov 2019Allowed

Rajat Mukherjee RP For Shaifali Rolls Ltd Vs COC Of Shaifali Rolls Ltd & Ors

National Company Law Tribunal · (2019) 11 NCLT CK 0760

Insolvency and Bankruptcy Code, 2016-Section 9, 12(3), 12A, 13(1), 21, 25(2), 25(2)(h), 29A, 30(1), 30(2), 30(3), 30(4), 30(6), 31, 31(1), 35A, 43, 45, 50, 52, 53, 53(1), 53(2), 53(3), 66Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 38(1), 38(2), 38(3), 38A, 38(3A)Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
Read judgment
Tribunals and Commissions20 Nov 2019Allowed

Park Chambers Limited Vs GRL Tires Private Limited

National Company Law Tribunal · (2019) 11 NCLT CK 0761

Insolvency and Bankruptcy Code, 2016-Section 7, 5 (8), 3 (12), 13, 14, 15, 18, 31Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4
Read judgment
Tribunals and Commissions20 Nov 2019Allowed

Asset Reconstruction Company (India) Ltd. Vs Dagcon (India) Private Limited

National Company Law Tribunal · (2019) 11 NCLT CK 0763

Insolvency and Bankruptcy Code, 2016-Section 7, 3(6), 238, 13, 15, 14, 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-Section 13(2)
Read judgment