CourtKutchehry.com

COURT ARCHIVE

National Company Law Tribunal judgments

20,341 judgments · page 929 of 1,018

Tribunals and Commissions08 Nov 2019Allowed

Phoenix Arc Private Limited Vs General Garments Delhi Private Limited

National Company Law Tribunal · (2019) 11 NCLT CK 0856

Insolvency and Bankruptcy Code, 2016-Section 4, 5(7), 5(8), 7, 7(1), 7(3)(a), 7(3)(b), 7(5)(a), 13(2), 14, 14(1)(a), (b), (c) & (d), 14(3)(b), 15, 17, 18, 19, 20 & 21, 60(1), 238Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 9(1)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Person) Regulations, 2016-Regulation 6, 6(1)
Read judgment
Tribunals and Commissions08 Nov 2019

Ultratech Cement Ltd. Vs Cross Road Buildcon Pvt Ltd.

National Company Law Tribunal · (2019) 11 NCLT CK 0857

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 9(3)(b), 9(3)(c), 14, 15, 13(2), 17, 18, 19, 20Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6(1)Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
Read judgment
Tribunals and Commissions08 Nov 2019

S Z Deshmukh & Co. Vs VOVL Limited

National Company Law Tribunal · (2019) 11 NCLT CK 0861

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 5(21), 3(12), 8(2), 8(20)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6, 5Companies Act, 1956
Read judgment
Tribunals and Commissions08 Nov 2019Allowed

Mr. R. Tarkeshwar Narayan Vs Horizon Buildcon Pvt. Ltd.

National Company Law Tribunal · (2019) 11 NCLT CK 0862

Insolvency and Bankruptcy Code, 2016-Section 7, 5(8)(f)(i), 3(8), 7(5), 14, 14(1)(a), (b), (c) & (d), 15, 17, 18, 20, 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Companies Act, 1956
Read judgment
Tribunals and Commissions08 Nov 2019Allowed

Shri Sanjay Agarwal Vs M/s. GM Agro Allied Pvt. Ltd.

National Company Law Tribunal · (2019) 11 NCLT CK 0919

Insolvency & Bankruptcy Code, 2016-Section 9, 8(1), 9(3)(b), 9(3)(c), 9(5), 14, 15, 31, 33, 7(4)Insolvency & 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 Commissions07 Nov 2019Allowed

NTC Logistics India (P) Ltd Vs M/s. Canadian Crystalline Water India Limited

National Company Law Tribunal · (2019) 11 NCLT CK 0922

Insolvency and Bankruptcy Code, 2016-Section 8, 9, 9(3)(b), 9(3)(c), 9(5), 14(1), 14(2), 14(3), 14(4), 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 Commissions07 Nov 2019Allowed

Dr. S.C. Ahuja & Anr. Vs M/s. Kashish Developers Limited

National Company Law Tribunal · (2019) 11 NCLT CK 0865

Insolvency and Bankruptcy Code, 2016-Section 7, 7(4), 14, 15, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
Read judgment
Tribunals and Commissions07 Nov 2019Allowed

M/s. Manipal Media Network Ltd. Vs M/s. M.N.S. Printers Pvt. Ltd.

National Company Law Tribunal · (2019) 11 NCLT CK 0867

Insolvency and Bankruptcy Code, 2016-Section 9, 12A, 34, 60(5)(a)I&B (Application to Adjudicating Authority) Rules, 2016-Rule 6IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 30A, 30A (1) (a)
Read judgment
Tribunals and Commissions07 Nov 2019

D K Jain Properties Pvt. Ltd. Vs Sarswati Sales Pvt. Ltd.

National Company Law Tribunal · (2019) 11 NCLT CK 0868

Insolvency and Bankruptcy Code, 2016-Section 7, 21, 14, 33(2), 33(5), 33(7)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate persons) Regulations, 2016-Regulation 17
Read judgment
Tribunals and Commissions07 Nov 2019Allowed

Arvind Kumar Vs Maxim Infra Venue Pvt. Ltd.

National Company Law Tribunal · (2019) 11 NCLT CK 0869

Insolvency and Bankruptcy Code, 2016-Section 10, 14, 15, 21, 29A, 30(1), 30(2), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(2)(e), 30(4), 30(6), 31, 31(1), 31(3), 43, 45, 50, 53, 53(1), 61, 62, 66Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 12, 35, 35A, 36(A), 38, 38(1A), 38(2)(a), 38(2)(b), 38(2)(c), 38(2)(d), 39(4)Insolvency and Bankruptcy Code (Amendment) Act, 2019
Read judgment
Tribunals and Commissions07 Nov 2019Allowed

State Bank Of India Vs M/s Rythem Overseas Trade Limited

National Company Law Tribunal · (2019) 11 NCLT CK 0870

Insolvency and Bankruptcy Code, 2016-Section 7, 9, 13 and 15, 14, 31, 33, 7(7)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4State Bank of India Act, 1955
Read judgment