CourtKutchehry.com

COURT ARCHIVE

National Company Law Tribunal judgments

20,341 judgments · page 935 of 1,018

Tribunals and Commissions25 Oct 2019Allowed

M/s Ultra Tech Cement Limited Vs M/s Inkal Ventures Private Limited

National Company Law Tribunal · (2019) 10 NCLT CK 0491

Insolvency and Bankruptcy Code, 2016-Section 4, 5(20), 5(21), 8, 9, 9(3)(a)(b)(c), 9(5), 13, 14(1), 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 5, 6Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
Read judgment
Tribunals and Commissions25 Oct 2019Allowed

Megamet Steels Private Limited Vs Supreme Startech Private Limited

National Company Law Tribunal · (2019) 10 NCLT CK 0536

Insolvency & Bankruptcy Code, 2016-Section 4(1), 8, 9, 13, 14, 14(1), 15, 17, 18, 19, 20, 21, 31(1), 33Companies Act, 1956Securitisation and Reconstruction of Operational Assets and Enforcement of Security Interest (SARFAESI) Act, 2002
Read judgment
Tribunals and Commissions24 Oct 2019

M/s. CloudWalker Streaming Technologies Pvt. Ltd. Vs M/s. Flipkart India Private Limited

National Company Law Tribunal · (2019) 10 NCLT CK 0492

Insolvency and Bankruptcy Code, 2016-Section 3(6), 3(11), 3(12), 4, 5(7), 5(8), 5(21), 7, 7(1), 7(2), 7(5), 7(7), 8, 8(1), 8(2), 8(2)(a), 8(2)(b), 9, 9(1), 9(2), 9(2)(ii), 9(3), 9(5), 9(5)(i), 9(5)(i)(b), 9(5)(i)(c), 9(5)(i)(d), 9(5)(ii)(a), 9(5)(ii)(b), 9(5)(ii)(c), 9(5)(ii)(d), 9(5)(ii)(e), 12A, 61, 238AInsolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(3), 5, 6, 6(2)Companies Act, 1956
Read judgment
Tribunals and Commissions24 Oct 2019

Aris Capital Private Limited Vs Fort Projects Pvt. Ltd.

National Company Law Tribunal · (2019) 10 NCLT CK 0537

Insolvency and Bankruptcy Code, 2016-Section 7, 13, 15, 14, 31, 33, 7(7)Insolvency 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 Commissions24 Oct 2019

M/s. Opulent Auto Care Private Limited Vs M/s. MPL Automobiles Agency Private Limited

National Company Law Tribunal · (2019) 10 NCLT CK 0726

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(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
Tribunals and Commissions24 Oct 2019Allowed

M/s. Calcutta Trading Centre Vs M/s. Otto Projects Private Ltd.

National Company Law Tribunal · (2019) 10 NCLT CK 0475

Insolvency and Bankruptcy Code, 2016-Section 7, 8, 9, 9(3)(b), 9(3)(c), 9(5), 13, 14, 15, 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6(1)IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 33(3), 40A
Read judgment
Tribunals and Commissions24 Oct 2019

Punjab National Bank Vs Dream Merchant Content Private Limited

National Company Law Tribunal · (2019) 10 NCLT CK 0729

Insolvency and Bankruptcy Code, 2016-Section 7, 7(1), 7(2), 7(5), 7(7), 13, 14(1), 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(3)Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2)
Read judgment
Tribunals and Commissions23 Oct 2019

Pankaj Singh & Ors. Vs Aftek Infrastructure Pvt.Ltd

National Company Law Tribunal · (2019) 10 NCLT CK 0541

Insolvency and Bankruptcy Code, 2016-Section 5(8)(f), Explanation (i); Section 7; Section 7(1); Section 7(5)(a); Section 8; Section 8(1); Section 8(2); Section 13; Section 13(2); Section 14; Section 15; Section 17; Section 18; Section 19; Section 20Insolvency and Bankruptcy (Application to Adjudicating Authority) Rule,2016-Rule 4Real Estate (Regulation and Development) Act, 2016-Section 2, clauses (d) and (zn)
Read judgment
Tribunals and Commissions23 Oct 2019Allowed

Anita Bhalotia Vs M/s Todi Tea Company Limited

National Company Law Tribunal · (2019) 10 NCLT CK 0543

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 7, 13, 15, 14, 31, 33, 7(7)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 33(2), 40A
Read judgment
Tribunals and Commissions23 Oct 2019Allowed

Bank Of Baroda Vs M/s. Hillary Fashion Cotfab Ltd.

National Company Law Tribunal · (2019) 10 NCLT CK 0544

Insolvency and Bankruptcy Code, 2016-Section 7, 13(1)(b), 14(1), 14(2), 14(3), 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
Read judgment
Tribunals and Commissions23 Oct 2019Allowed

M/s Gujarat Poly Electronics Limited Vs Bony Paul Systems Private Limited

National Company Law Tribunal · (2019) 10 NCLT CK 0545

Insolvency and Bankruptcy Code, 2016-Section 9, 9(2), 9(3)(c), 9(4), 9(5)(i), 9(5)(ii)(d), 13(1)(b), 14, 14(1), 14(3), 15, 16(3), 16(3)(a), 16(4), 16(5), 17, 18, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6, 6(1)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
Read judgment