CourtKutchehry.com

COURT ARCHIVE

National Company Law Tribunal judgments

20,341 judgments · page 967 of 1,018

Tribunals and Commissions03 Sept 2019Allowed

In Re: M/s. Adept Technology Private Limited (Liquidation)

National Company Law Tribunal · (2019) 09 NCLT CK 0904

Insolvency and Bankruptcy Code, 2016-Section 9, 14, 30(6), 33, 33(1)(a)(i)(ii)(iii), 33(2), 35 to 50, 52, 52 to 54Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Debtor) Regulations, 2016-Regulation 6 (1)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4 (2)
Read judgment
Tribunals and Commissions03 Sept 2019

Gursimran Singh Lamba Vs M/s Satkar Terminals Ltd.

National Company Law Tribunal · (2019) 09 NCLT CK 0908

Insolvency and Bankruptcy Code, 2016-Section 9, 14, 15, 17, 18Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 5, 6Companies Act, 2013-Section 197(6)
Read judgment
Tribunals and Commissions03 Sept 2019

Punjab National Bank Vs Gupta Marriage Halls Pvt. Limited

National Company Law Tribunal · (2019) 09 NCLT CK 0910

Insolvency and Bankruptcy Code, 2016-Section 7, 9(5)Securitization & Reconstruction of Financial Assets & Enforcement of Security Interest (SARFAESI) Act, 2002-Section 13(2), 13(4)Indian Evidence Act
Read judgment
Tribunals and Commissions03 Sept 2019Allowed

Dinesh Khetan Vs M/s Bigmoon Buildcon Private Limited

National Company Law Tribunal · (2019) 09 NCLT CK 0912

Insolvency and Bankruptcy Code, 2016-Section 7, 60(1), 4, 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 & 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 9(1)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Person) Regulations, 2016-Regulation 6, 6(1)
Read judgment