CourtKutchehry.com

COURT ARCHIVE

National Company Law Tribunal judgments

20,341 judgments · page 939 of 1,018

Tribunals and Commissions18 Oct 2019

M/s. Punjab National Bank Vs M/s. Cauvery Power Generation Private Limited

National Company Law Tribunal · (2019) 10 NCLT CK 0590

Insolvency and Bankruptcy Code, 2016-Section 7, 13, 14(1), 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-Section 13(2)
Read judgment
Tribunals and Commissions18 Oct 2019Allowed

Ranjan Kumar Sovasaria M/s Hanusita & Sons Vs Apeejay Tea Limited

National Company Law Tribunal · (2019) 10 NCLT CK 0592

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 8(2), 5(6), 9(4), 7, 7(7), 13, 14, 15, 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (54 of 2002)
Read judgment
Tribunals and Commissions18 Oct 2019Allowed

Andhra Bank Vs M/s Samyu Glass Private Ltd.

National Company Law Tribunal · (2019) 10 NCLT CK 0595

Insolvency and Bankruptcy Code, 2016-Section 7, 13, 14, Sub-section (1) of Section 14, Sub-Section (1) of Section 31, 33Insolvency & Bankruptcy (Application to the 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 Commissions18 Oct 2019Allowed

Expo Gas Containers Ltd Vs NCC Limited

National Company Law Tribunal · (2019) 10 NCLT CK 0596

Insolvency and Bankruptcy Code, 2016-Section 9, 8(2)(a), 12, 14, Sub-section (1) of Section 14, 15, 13(2), 17 & 18, 19, 20Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Micro, Small Medium Enterprises Development Act, 2006-Section 16A, 19, 20
Read judgment
Tribunals and Commissions18 Oct 2019Allowed

Avishkar Industries (P) Ltd Vs M/s. Bevcon Wayors Private Limited

National Company Law Tribunal · (2019) 10 NCLT CK 0473

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 5 (6), 16(3)(a), 14, 14 (1), 31 (1), 33, 13Insolvency & Bankruptcy (Application to the Adjudicating Authority) Rules, 2016-Rule 6Micro Small and Medium Enterprises Development Act, 2006-Section 18, 18(1)
Read judgment
Tribunals and Commissions17 Oct 2019Allowed

Edelweiss Asset Reconstruction Company Limited Vs M/s Lanco Hoskote Highway Limited

National Company Law Tribunal · (2019) 10 NCLT CK 0760

Insolvency and Bankruptcy Code, 2016-Section 7, 13, 14, sub-section (1) of Section 14, sub-section (1) of Section 31, 33Insolvency & Bankruptcy (Application to the Adjudicating Authority) Rules, 2016-Rule 4Securitization and Reconstruction of Financial Assets and Enforcement of Security interest Act, 2002 (54 of 2002)-Section 5
Read judgment
Tribunals and Commissions17 Oct 2019

In Re: Vibha Overseas Exim Private Limited (Liquidation)

National Company Law Tribunal · (2019) 10 NCLT CK 0638

Insolvency and Bankruptcy Code, 2016-Section 33(2), 10, 29, 30(6), 33, 33(1)(a)(i)(ii)(iii), 14, 52, 35 to 50, 52 to 54, Chapter III of Part IIInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Debtor) Regulations, 2016-Regulation 6(1), 36Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4(2)
Read judgment
Tribunals and Commissions17 Oct 2019Allowed

Indian Opportunities III Pte Limited & Anr. Vs M/S. Sai Wardha Power Generation Limited

National Company Law Tribunal · (2019) 10 NCLT CK 0598

Insolvency and Bankruptcy Code, 2016-Section 7, 5(28), 12(2), 14, 29A, 30(1), 30(2), 30(4), 30(6), 31, 31(1), 31(4)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6(1), 17(1), 27, 35, 36, 36(2)(a) to (l), 36(4), 39, 39(4)NCLT Rules, 2016-Rule 11
Read judgment
Tribunals and Commissions17 Oct 2019Allowed

Kanwaljit Singh Vs M/s Sarawgi Builders and Promoters Private Limited

National Company Law Tribunal · (2019) 10 NCLT CK 0599

Insolvency and Bankruptcy Code, 2016-Section 7(7), 8, 9, 13, 14, 15, 31, 33Insolvency and 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 Commissions17 Oct 2019

Resolution Professional, A & I Hospitality Private Limited Vs Small Industries Development Bank Of India & Ors.

National Company Law Tribunal · (2019) 10 NCLT CK 0600

Insolvency and Bankruptcy Code, 2016-Section 9, 15, 29A, 30(1), 30(6), 31, 31(1), 53, 240A, 240A(1)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 35, 39(2), 39(4)Insolvency and Bankruptcy (Application to Adjudicating Authorities) Rules, 2016-Rule 6
Read judgment