CourtKutchehry.com

COURT ARCHIVE

National Company Law Tribunal judgments

20,341 judgments · page 932 of 1,018

Tribunals and Commissions04 Nov 2019Allowed

Punjab National Bank Vs M/s Radiant Bizcom Services Private Limited

National Company Law Tribunal · (2019) 11 NCLT CK 0914

Insolvency and Bankruptcy Code, 2016-Section 7, sub-section (2) of Section 7, 13, sub-section (1) of Section 14, sub-section (1) of Section 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI Act)-Section 13(2), 13(4)
Read judgment
Tribunals and Commissions01 Nov 2019

Power2sme Private Limited Vs Vandue International Private Limited

National Company Law Tribunal · (2019) 11 NCLT CK 0926

Insolvency & Bankruptcy Code, 2016-Section 9, 8, 9(3)(b), 14, 15, 17, 18, 20 and 21, 31, 33Negotiable Instruments Act-Section 138Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
Read judgment
Tribunals and Commissions01 Nov 2019

M/s Satnam Agri Products Limited Vs Mahesh Bansal, Resolution Professional

National Company Law Tribunal · (2019) 11 NCLT CK 0929

Insolvency and Bankruptcy Code, 2016-Section 33(1), 33(2), 60(5), 33, 12, 56, 30(6), 31, 21(1), 52, 19, 34(1), 34(4), 33(5), 33(1)(a), Chapter IIIInsolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 12, 12(3), 13, Rule 15
Read judgment
Tribunals and Commissions01 Nov 2019Allowed

UEM India Private Limited Vs Bengal Chemicals & Pharmaceuticals Limited

National Company Law Tribunal · (2019) 11 NCLT CK 0916

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 5(6), 9(3)(b), 13 and 15, 14, 15, 31, 33, 7(7)Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (54 of 2002)IBBI (Insolvency Resolution Process for Corporate Persons) Regulation, 2016-Regulation 33(2), 40A
Read judgment
Tribunals and Commissions31 Oct 2019

Guilteree Industries Ltd. Vs Shakti Sudha Agro Ventures Pvt. Ltd.

National Company Law Tribunal · (2019) 10 NCLT CK 0496

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 5(21), 9(3)(b), 13 and 15, 14, 31, 33, 7(7)Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002IBBI (Insolvency Resolution Process for Corporate Persons) Regulation, 2016-Regulation 33(2), 40A
Read judgment