Tribunals and Commissions30 Aug 2019
Jasmeet Manipal Vs Emmar MGF Land Ltd.
National Company Law Tribunal · (2019) 08 NCLT CK 0524
IBC, 2016-Section 7
COURT ARCHIVE
National Company Law Tribunal judgments
20,341 judgments · page 970 of 1,018
Tribunals and Commissions30 Aug 2019
M/s. Sipping Spirits Private Limited Vs M/s. SIP Industries Limited
National Company Law Tribunal · (2019) 08 NCLT CK 0525
Insolvency & Bankruptcy Code, 2016-Section 7, Rule 4, 13, 14(1), 31(1), 33Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
Tribunals and Commissions30 Aug 2019
M/s IFB Industries Ltd Vs M/s Attero Recycling Pvt Ltd
National Company Law Tribunal · (2019) 08 NCLT CK 0526
Insolvency and Bankruptcy Code, 2016-Sections 7, 9, 10, 12ACIRP Regulation, 2016-Regulation 30A, 31, 33, 36A
Tribunals and Commissions30 Aug 2019Allowed
Corporation Bank Vs M/s. Amintha Infrastructure Private Limited
National Company Law Tribunal · (2019) 08 NCLT CK 0527
Insolvency and Bankruptcy Code, 2016-Section 7, 7(1), 7(2), 7(3), 7(4), 7(5), 7(5)(a), 7(7)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(3)Banking Companies (Acquisition and Transfer of Undertakings) Act 1980
Tribunals and Commissions30 Aug 2019Disposed Of
BASF India Limited Vs M/s. Krishna Mani Enterprises LLP
National Company Law Tribunal · (2019) 08 NCLT CK 0790
Insolvency and Bankruptcy Code, 2016-Section 9Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6, 8
Tribunals and Commissions30 Aug 2019Allowed
Vejas Power Projects Limited Vs Vaayu Infrastructure LLP
National Company Law Tribunal · (2019) 08 NCLT CK 0528
Insolvency and Bankruptcy Code, 2016-Section 7, 5 (8), 3 (12), 14, 31, 13, 18, 15Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4
Tribunals and Commissions30 Aug 2019Dismissed
T K Ramachandran Vs El Forge Ltd
National Company Law Tribunal · (2019) 08 NCLT CK 0529
Tribunals and Commissions30 Aug 2019Disposed Of
Girish Bala Kishore Tallam Vs M/s. Butta Early Learning Centre Private Limited
National Company Law Tribunal · (2019) 08 NCLT CK 0530
Insolvency and Bankruptcy Code, 2016-Section 9Insolvency & Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6, 8
Tribunals and Commissions30 Aug 2019
Surendra Kumar Soni & Anr. Vs Emmar MGF Land Ltd.
National Company Law Tribunal · (2019) 08 NCLT CK 0531
Insolvency & Bankruptcy Code, 2016-Section 7
Tribunals and Commissions30 Aug 2019Dismissed
S. Sivakaminathan Vs El Forge Ltd
National Company Law Tribunal · (2019) 08 NCLT CK 0532
Tribunals and Commissions30 Aug 2019
Vansh Nathani & Anr. Vs Emmar MGF Land Ltd.
National Company Law Tribunal · (2019) 08 NCLT CK 0533
Insolvency and Bankruptcy Code, 2016-Section 9
Tribunals and Commissions30 Aug 2019
Gurpreet Singh Vohra & Anr. Vs Emmar MGF Land Ltd.
National Company Law Tribunal · (2019) 08 NCLT CK 0534
Insolvency & Bankruptcy Code, 2016-Section 9
Tribunals and Commissions30 Aug 2019Disposed Of
M/s.Reliance Nippon Life Asset Management Limited & Anr. Vs M/s.Biodiversity Conservation (India) Private Limited
National Company Law Tribunal · (2019) 08 NCLT CK 0449
IBC, 2016-Section 33, 7, 12, 33(2), 34(1)I&BC(AAA) Rules, 2016-Rule 4IBBI Regulations, 2016-Regulation 40
Tribunals and Commissions30 Aug 2019Allowed
Amod Stampings Private Limited Vs Trans-Fab Power India Private Limited
National Company Law Tribunal · (2019) 08 NCLT CK 0535
Insolvency and Bankruptcy Code, 2016-Section 9, 9(3)(b), 13, 14, 14(1), 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
Tribunals and Commissions30 Aug 2019Allowed
Rushas Engineering Company Private Limited Vs Cogent Engineers Private Limited
National Company Law Tribunal · (2019) 08 NCLT CK 0536
Insolvency & Bankruptcy Code, 2016-Section 9, 9(2), 9(3)(b), 13, 14, 14(1), 31(1), 33Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002MSME Act
Tribunals and Commissions29 Aug 2019
Mr. Mahalingam Suresh Kumar
National Company Law Tribunal · (2019) 08 NCLT CK 0537
Insolvency and Bankruptcy Code, 2016-Section 9, 14, Sub-section (6) of Section 30, Sub-Clauses (i) (ii) and (iii) of Clause (a) of Sub-Section (1) of Section 33, 33(2), 35 to 50, 52 to 54Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4(2)Insolvency Resolution Process for Corporate Debtor) Regulations, 2016-Regulation 6(1)
Tribunals and Commissions29 Aug 2019
Dr.Adinarayana Makam Vs M/s.TMI Healthcare Private Limited
National Company Law Tribunal · (2019) 08 NCLT CK 0484
IBC, 2016-Section 7Insolvency and Bankruptcy (AAA) Rules, 2016-Rule 4
Tribunals and Commissions29 Aug 2019
Dr. Ananthalakshmi PM Vs M/s. TMI Healthcare Private Limited
National Company Law Tribunal · (2019) 08 NCLT CK 0490
Insolvency and Bankruptcy Code, 2016-Section 7Insolvency and Bankruptcy (AAA) Rules, 2016-Rule 4
Tribunals and Commissions29 Aug 2019
Sahil Holdings Private Limited Vs Saluja Construction Co. Limited
National Company Law Tribunal · (2019) 08 NCLT CK 0538
Insolvency and Bankruptcy Code, 2016-Section 4, 5(8), 7, 7(1), 7(2), 7(5), 13(2), 14, 14(1)(a), 14(1)(b), 14(1)(c), 14(1)(d), 15, 17, 18, 19, 20, 21, 238Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(1), 4(2), 9(1)Companies Act, 2013-Section 186, 186(2), 186(9), 186(10)
Tribunals and Commissions29 Aug 2019Allowed
Sujla Suppliers Private Limited Vs Barcley Enterprises Limited
National Company Law Tribunal · (2019) 08 NCLT CK 0508
Insolvency and Bankruptcy Code, 2016-Sections 7, 7(7)(a), 13, 14, 15, 31Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 33(3)