CourtKutchehry.com

COURT ARCHIVE

National Company Law Tribunal judgments

20,341 judgments · page 961 of 1,018

Tribunals and Commissions16 Sept 2019

Mr. Kumud Mishra Vs M/s Reverse Logistics Company Pvt. Ltd.

National Company Law Tribunal · (2019) 09 NCLT CK 0815

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 9(3)(b), 9(3)(C), 14, 31, 33, 15, 17, 18, 20 and 21Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
Read judgment
Tribunals and Commissions16 Sept 2019

Surinder Kumar Pupneja Vs Hawk Leathers Pvt. Ltd.

National Company Law Tribunal · (2019) 09 NCLT CK 0818

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 60(5), 14, 14(3), 31, 33, 16(5), 17, 18, 13(1)(b), 15Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6, 6(1)Companies Act, 1956
Read judgment
Tribunals and Commissions16 Sept 2019

In Re: PVS Textiles Private Limited (Liquidation)

National Company Law Tribunal · (2019) 09 NCLT CK 0855

Insolvency and Bankruptcy Code, 2016-Section 33(1)(a), 33(2), 33(6), 34(1), 53Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4(2), 4
Read judgment
Tribunals and Commissions16 Sept 2019

American Express Banking Corp. Vs Dhanvantari Milk Products Private Limited

National Company Law Tribunal · (2019) 09 NCLT CK 0819

Insolvency & Bankruptcy Code, 2016-Section 7, 3(11), 3(12), 13, 14, 14(1), 15, 17, 18, 19, 20, 21, 31(1), 33Insolvency & Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 9(1), 6Insolvency & Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
Read judgment
Tribunals and Commissions16 Sept 2019Disposed Of

Shri Radhakrishnan Dharmarajan Vs State Bank Of India & Anr.

National Company Law Tribunal · (2019) 09 NCLT CK 0820

IBC, 2016-Section 9, 12, 29A, 30(1), 30(2), 30(2)a, 30(2)b, 30(2)c, 30(6), 31, 53IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 14, 37, 38, 38(1A), 39, 39(4)I&B(AAA) Rules, 2016-Rule 6
Read judgment
Tribunals and Commissions16 Sept 2019

Stressed Assets Stabilisation Fund Vs Adya Oils and Chemicals Limited

National Company Law Tribunal · (2019) 09 NCLT CK 0823

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 4Recovery of debts due to Banks and Financial Institution Act, 1993-Section 2 (h) (ii)
Read judgment
Tribunals and Commissions16 Sept 2019Allowed

Shital Kumar Poddar & Anr. Vs Innovate Ventures (India) Pvt. Ltd.

National Company Law Tribunal · (2019) 09 NCLT CK 0640

Insolvency & Bankruptcy Code, 2016-Section 7, 14 & 33, 5 (8), 13 and 15, 14, 15, sub-section (1) of Section 15, sub-section (1) of Sec.31, Sec.33, 7(7) (a)Bengal Money Lenders Act, 1940Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (54 of 2002)
Read judgment
Tribunals and Commissions13 Sept 2019

Rita Venugopal & Anr. Vs Dewa Projects Pvt Ltd

National Company Law Tribunal · (2019) 09 NCLT CK 0824

Insolvency & Bankruptcy Code, 2016-Section 7, 7(5)(a), 7(2), 13, 14, 15, 17, 18, 19, 20, 21, 31Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(1), Form 2Companies Act, 1956
Read judgment
Tribunals and Commissions13 Sept 2019Allowed

Vee Kay Electricals Vs Ubitech Pvt. Ltd.

National Company Law Tribunal · (2019) 09 NCLT CK 0829

Insolvency and Bankruptcy Code, 2016-Section 9, 9(5)(2)(d), 9(5)(i), 9(4), 13(1)(b), 14(1), 14(3), 15, 16(3)(a), 16(4), 16(5), 17, 18, 18(1)(f), 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Negotiable Instruments Act, 1881-Section 138
Read judgment