CourtKutchehry.com

COURT ARCHIVE

National Company Law Tribunal judgments

20,341 judgments · page 928 of 1,018

Tribunals and Commissions13 Nov 2019Allowed

Raksha Bullion Vs Royal Refinery Private Limited

National Company Law Tribunal · (2019) 11 NCLT CK 0842

Insolvency and Bankruptcy Code, 2016-Section 8, 9, 9(3)(b), 13, 14, 14(1), 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6
Read judgment
Tribunals and Commissions11 Nov 2019Allowed

Berger Paints India Limited Vs Tuljai Industrial Products Private Limited

National Company Law Tribunal · (2019) 11 NCLT CK 0846

Insolvency & Bankruptcy Code, 2016-Section 8, 9, 9(3)(b), 13, 14(1), 31(1), 33Insolvency & Bankruptcy (Application to Adjudicating Authority) Rules-Rule 5, 6Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act
Read judgment
Tribunals and Commissions08 Nov 2019

M/s Devi Industrial Engineers Vs M/s Chandrelekha Constructions Private Limited

National Company Law Tribunal · (2019) 11 NCLT CK 0951

Insolvency and Bankruptcy Code, 2016-Section 8, 8(1), 9, 9(3)(c), 9(5), 14(1), 14(2), 14(3), 15, 17, 18, 20, 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Person) Regulations, 2016-Regulation 6
Read judgment
Tribunals and Commissions08 Nov 2019

The Oriental Bank Of Commerce Vs M/s. IDEB Projects Pvt. Ltd.

National Company Law Tribunal · (2019) 11 NCLT CK 0956

Insolvency and Bankruptcy Code, 2016-Section 7, 12, 29A, 29A(b), 30, 31, 33, 33(1), 33(2), Rule 60(5)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 36A, 36B, 38, 39NCLT Rules, 2016-Rule 11
Read judgment
Tribunals and Commissions08 Nov 2019

Surinder Kumar Pupneja Vs Hawk Leathers Pvt. Ltd.

National Company Law Tribunal · (2019) 11 NCLT CK 0957

Insolvency & Bankruptcy Code, 2016-Section 12AInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 30A, Sub-Regulation (1)(B)
Read judgment
Tribunals and Commissions08 Nov 2019

M/s. Srei Infrastructure Finance Limited Vs M/s. Right Towers Private Limited

National Company Law Tribunal · (2019) 11 NCLT CK 0850

Insolvency and Bankruptcy Code, 2016-Section 7, 13, 22(2), 43, 45, 50, 54(2), 66, 88Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Insolvency & Bankruptcy Board of India (Fast Track IRP for Corporate Person) Regulations, 2017-Regulation 6, 26, 34
Read judgment
Tribunals and Commissions08 Nov 2019Allowed

Sri Aranath Logistics Limited

National Company Law Tribunal · (2019) 11 NCLT CK 0852

Insolvency and Bankruptcy Code, 2016-Section 10, 10(3)(a), 10(3)(c), 4, 65, 13, 15, 14, 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Companies Act, 2013-Section 103(1)(A)
Read judgment
Tribunals and Commissions08 Nov 2019Allowed

Bazigar Trading Pvt. Ltd. Vs Everest Infra Energy Ltd.

National Company Law Tribunal · (2019) 11 NCLT CK 0853

Insolvency & Bankruptcy Code, 2016-Section 7, 7(7)(a), 13 and 15, 14, 15, sub-section (1) of Section 15, Sec.31, Sec.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)
Read judgment
Tribunals and Commissions08 Nov 2019

M/s. Mod Forge Private Limited Vs M/s. Dhanyasree Precision Private Limited

National Company Law Tribunal · (2019) 11 NCLT CK 0854

Insolvency and Bankruptcy Code, 2016-Section 8, 9, 9(3)(b), 9(5), 13(2), 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 Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
Read judgment