CourtKutchehry.com

COURT ARCHIVE

National Company Law Tribunal judgments

20,341 judgments · page 943 of 1,018

Tribunals and Commissions14 Oct 2019Allowed

Punjab National Bank Vs M/s Paramount Content Syndicators Private Limited

National Company Law Tribunal · (2019) 10 NCLT CK 0644

Insolvency and Bankruptcy Code, 2016-Section 7, 7(2), 13, 14, 14(1), 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-Section 13(2), 13(4)
Read judgment
Tribunals and Commissions14 Oct 2019

SK Construction Private Ltd. Vs Kohinoor Power Private Limited

National Company Law Tribunal · (2019) 10 NCLT CK 0645

Insolvency and Bankruptcy Code, 2016-Section 9, 14, 33, 33(5), 33(7), Chapter IIIInsolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6(1)IBBI (Liquidation Process) Regulations, 2016-Regulation 4(1), 5, 12, 13, 15(1)
Read judgment
Tribunals and Commissions14 Oct 2019Allowed

Andhra Bank Vs Provogue (India) Ltd.

National Company Law Tribunal · (2019) 10 NCLT CK 0471

Insolvency & Bankruptcy Code, 2016-Section 7, 33, 33(1), 29A(c)(b)(h), 34(1), 52, 53, Chapter-IIIInsolvency & Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 27, 36(1)Insolvency & Bankruptcy Board of India (Liquidation Process) Regulations, 2016
Read judgment
Tribunals and Commissions14 Oct 2019Allowed

United Bank Of India Vs Punjab Biomass Power Limited

National Company Law Tribunal · (2019) 10 NCLT CK 0651

Insolvency and Bankruptcy (I&B) Code, 2016-Section 7, 7(2), 13, 14(1), 31(1), 33Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
Read judgment
Tribunals and Commissions11 Oct 2019

Mr. Sumit Bansal

National Company Law Tribunal · (2019) 10 NCLT CK 0654

Insolvency and Bankruptcy Code, 2016-Section 14, 29A(g), 30(6), 33, 33(1)(a), 33(2), 52Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Form-GInsolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4(2)(b)
Read judgment
Tribunals and Commissions11 Oct 2019

Mrs. Kabita Barik & Ors. Vs Atul Vatika Developers Pvt Ltd

National Company Law Tribunal · (2019) 10 NCLT CK 0655

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