COURT ARCHIVE

National Company Law Tribunal judgments

20,341 judgments · page 931 of 1,018

Tribunals and Commissions06 Nov 2019

Phoenix ARC Private Limited Vs M/s. Sunitti Papers Private Limited

National Company Law Tribunal · (2019) 11 NCLT CK 0890

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 15, 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 3
Tribunals and Commissions05 Nov 2019

Rahul Singh & Anr. Vs AVP Buildtech Private Limited

National Company Law Tribunal · (2019) 11 NCLT CK 0894

Insolvency and Bankruptcy Code, 2016-Section 7, 5(8)(f), 7(2), 7(5), 13(2), 14, 19Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 9(1), 4(2)Companies Act, 1956
Tribunals and Commissions05 Nov 2019Allowed

M/s Sri Sai Durga Enterprises Vs M/s India Pencillins Limited

National Company Law Tribunal · (2019) 11 NCLT CK 0896

Insolvency & Bankruptcy Code, 2016-Section 9, 13, 14, Sub-Section (1) of Section 31, 33Insolvency & Bankruptcy (Application to Adjudicating Authority) Rules, 2019-Rule 6Securitization and Reconstruction of Financial Assets and Enforcement of Security interest Act, 2002
Tribunals and Commissions05 Nov 2019Allowed

Mr. Sanjay Gupta Vs Case Cold Roll Forming Limited

National Company Law Tribunal · (2019) 11 NCLT CK 0897

Insolvency and Bankruptcy Code, 2016-Section 33(2), 7, 18(1), 25(2)(h), 30(4), 33, 34(1), 14, 33(5), 35(1)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6(1), 27, 36A(10)Insolvency and Bankruptcy (Liquidation Process) Regulations, 2016-Regulation 12, 13
Tribunals and Commissions05 Nov 2019Allowed

M/s. Poddar Business Pvt. Ltd. Vs M/s. Basukinath Agro Pvt. Ltd.

National Company Law Tribunal · (2019) 11 NCLT CK 0899

Insolvency & Bankruptcy Code, 2016-Section 9, 8, 9(3)(b), 9(3)(c), 9(5)(i)(e), 14, 15, 31(1), 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
Tribunals and Commissions05 Nov 2019

Albus India Ltd. Vs Sandeep Kumar Bhatt

National Company Law Tribunal · (2019) 11 NCLT CK 0900

Insolvency and Bankruptcy Code, 2016-Section 7, 29A, 30(1), 33, 33(3), 33(4), 53Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 38(1), 38(1A), 38(3), 39(4)Income Tax Act, 1961-Section 50B, 50V, 50CA, 56, 79, 115JB
Tribunals and Commissions04 Nov 2019

Mr. S. Kannan Vs Mr. Karthigeyan Srinivasan & Ors.

National Company Law Tribunal · (2019) 11 NCLT CK 0904

Insolvency and Bankruptcy Code, 2016-Section 60(5)(c), 14, 14(2), 17(1)(c), 19, 20, 34(3), 3(37)Companies Act, 2013-Section 2(13), 2(36), 2(40)IBBI (IRP for Corporate Persons) Regulations, 2016-Regulation 32
Tribunals and Commissions04 Nov 2019

Apeejay Trust Vs Aviva Life Insurance Co. India Ltd.

National Company Law Tribunal · (2019) 11 NCLT CK 0906

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 9(3)(b), 9(3)(c), 3, 3(16), 3(17), 3(18), 14, 31(1), 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 Commissions04 Nov 2019

Mr. S. Kannan Vs Mr. Karthigeyan Srinivasan & Ors.

National Company Law Tribunal · (2019) 11 NCLT CK 0907

Insolvency and Bankruptcy Code, 2016-Section 60(5)(c), 14, 14(2), 20, 19, 34(3), 17, 3(37)IBBI (IRP for Corporate Persons) Regulations, 2016-Regulation 32Insolvency and Bankruptcy Board of India (Liquidation Process) Regulation, 2016-Regulation 2(1)(a)
Tribunals and Commissions04 Nov 2019

Pankaj Modani Vs Aqua marine Water Tech LLP

National Company Law Tribunal · (2019) 11 NCLT CK 0908

Insolvency & Bankruptcy Code, 2016-Section 8, 9, 9(3)(b), 13, 14(1), 31(1), 33Insolvency & Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 5, 6