CourtKutchehry.com

COURT ARCHIVE

National Company Law Tribunal judgments

20,341 judgments · page 953 of 1,018

Tribunals and Commissions25 Sept 2019

Prayag Polytech Private Limited Vs Great Aid Marketing Private Limited

National Company Law Tribunal · (2019) 09 NCLT CK 0946

Insolvency and Bankruptcy Code, 2016-Section 4, 5(7), 5(8), 7, 7(1), 7(3)(a), 7(3)(b), 7(5)(a), 13(2), 14, 14(1)(a), (b), (c) & (d), 14(3)(b), 15, 17, 18, 19, 20, 21, 60(1), 238Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 9(1)Companies Act, 2013-Section 241 & 242
Read judgment
Tribunals and Commissions25 Sept 2019Allowed

Ved Contracts Private Limited Vs RG Infra Build Private Limited

National Company Law Tribunal · (2019) 09 NCLT CK 0947

Insolvency and Bankruptcy Code, 2016-Section 8, 9, 9(3)(b), 9(3)(c), 9(5), 14, 14(1)(a), (b), (c) & (d), 17, 18, 20, 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Companies Act, 1956
Read judgment
Tribunals and Commissions25 Sept 2019Allowed

Sangam Silver Arts LLP Vs Sangam Handicraft Private Limited

National Company Law Tribunal · (2019) 09 NCLT CK 0706

Insolvency and Bankruptcy Code, 2016-Section 8, 9, 9(3)(b), 14, 17 and 19Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Insolvency and Bankruptcy Board of India (Application to Adjudicating Authority) Rules, 2016
Read judgment
Tribunals and Commissions25 Sept 2019Allowed

Syndicate Interglobe Vs Global Fragrances Private Limited

National Company Law Tribunal · (2019) 09 NCLT CK 0707

Insolvency and Bankruptcy Code, 2016-Section 8, 9, 9(5), 14(1), 14(2), 14(3), 14(4), 31(1), 33Indian Evidence Act-Section 65BSecuritization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
Read judgment
Tribunals and Commissions25 Sept 2019Allowed

M/s Jai Ganesh Trading Co. Vs Addinath Rubbers Private Limited

National Company Law Tribunal · (2019) 09 NCLT CK 0600

Insolvency and Bankruptcy Code, 2016-Section 9, 9(2), 9(5)(i), 9(5)(2)(d), 8, 14(1), 14(3), 16(5), 17, 18, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Companies Act, 2013
Read judgment
Tribunals and Commissions25 Sept 2019Allowed

State Bank Of India Vs Reliance Communications Infrastructure Limited

National Company Law Tribunal · (2019) 09 NCLT CK 0599

Insolvency and Bankruptcy Code, 2016-Section 7, sub-section (2) of Section 7, sub-section (1) of Section 14, 13, 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
Read judgment
Tribunals and Commissions25 Sept 2019Allowed

Gokul Fuelchem Private Limited Vs Calchem Industries (India) Limited

National Company Law Tribunal · (2019) 09 NCLT CK 0708

Insolvency and Bankruptcy Code, 2016-Section 8, 9, 9(3)(b), 13, 14, 14(1), 31(1), 33Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016
Read judgment