Tribunals and Commissions02 Aug 2019
Prime Steels Vs Menaly Sayaji Engineering Ltd.
National Company Law Tribunal · (2019) 08 NCLT CK 0482
IBC-Section 9
COURT ARCHIVE
National Company Law Tribunal judgments
20,341 judgments · page 988 of 1,018
Tribunals and Commissions02 Aug 2019Allowed
B. Hariharan, IRP Vs M/s. United Steel and Structurals Private Limited
National Company Law Tribunal · (2019) 08 NCLT CK 0777
Insolvency and Bankruptcy Code, 2016-Section 9, 54, 54(2)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Debtor) Regulations, 2016-Regulation 6(1)
Tribunals and Commissions02 Aug 2019Disposed Of
Mr. Baheti & Sons Vs Transons Overseas (India) (P) Ltd.
National Company Law Tribunal · (2019) 08 NCLT CK 0475
IBC, 2016-Section 9
Tribunals and Commissions02 Aug 2019
Parthiv Parikh RP for Anil Life Science Ltd. Vs COC of Anil Life Science Ltd. & Ors.
National Company Law Tribunal · (2019) 08 NCLT CK 0767
Insolvency and Bankruptcy Code, 2016-Section 33(1), 33(2), 34(1), 9, 35
Tribunals and Commissions02 Aug 2019
M/s.InfoCopts Techonologies Private Limited Vs M/s. Tescra Software Private Limited
National Company Law Tribunal · (2019) 08 NCLT CK 0768
IBC, 2016-Section 9I&B(AAA) Rules, 2016-Rule 6
Tribunals and Commissions02 Aug 2019Dismissed
The Precision Scientific Co Vs Abc Techno Labs India Pvt Ltd
National Company Law Tribunal · (2019) 08 NCLT CK 0769
Tribunals and Commissions02 Aug 2019Allowed
Shri Prawin Charan Dwary, RP for Swastik Ceracon Ltd. Vs Dena Bank & Ors.
National Company Law Tribunal · (2019) 08 NCLT CK 0770
Insolvency and Bankruptcy Code, 2016-Section 12, 12(2)
Tribunals and Commissions02 Aug 2019
M/S. Texchem (India) Vs M/s. Bhowmik Dyeing And Bleaching Private Limited
National Company Law Tribunal · (2019) 08 NCLT CK 0771
Insolvency and Bankruptcy Code, 2016-Sections 8, 9, 9(5), 13, 14, 15, 15(1), 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
Tribunals and Commissions02 Aug 2019
Mr. T.V Balasubramanian, RP For M/s. Gemini Arts Private Limited
National Company Law Tribunal · (2019) 08 NCLT CK 0772
IBC, 2016-Section 60(5)
Tribunals and Commissions02 Aug 2019
State Bank of India Vs Gee Pee Infotech Pvt. Ltd.
National Company Law Tribunal · (2019) 08 NCLT CK 0773
Insolvency and Bankruptcy Code, 2016-Section 7, 7(3), 7(4), 14, 15, 31, 33, 64(2)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Companies Act, 1956-Section 433, 434, 439
Tribunals and Commissions02 Aug 2019Allowed
State Bank Of India Vs M/s. Genegrow Commercial Pvt. Ltd.
National Company Law Tribunal · (2019) 08 NCLT CK 0774
Insolvency and Bankruptcy Code, 2016-Section 7, 7(3), 7(4), 14, 15, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Banking Regulation Act, 1949-Section 35AB
Tribunals and Commissions02 Aug 2019Allowed
M/s. Phoenix ARC Private Limited Vs M/s. Base Corporation Limited
National Company Law Tribunal · (2019) 08 NCLT CK 0439
Insolvency and Bankruptcy Code, 2016-Section 7, 7(1), 7(2), 7(4), 7(5), 7(5)(a), 7(7)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(3), 9Companies Act, 1956
Tribunals and Commissions02 Aug 2019Allowed
M/s. Deepak Fasteners Limited Vs M/s. Mahadev Profiles Private Limited
National Company Law Tribunal · (2019) 08 NCLT CK 0775
Insolvency and Bankruptcy Code, 2016-Section 9, 13 (2), 15, 17, & 18, 14, Sub-section (1) of Section 14, 19, 20Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Companies Act, 1956
Tribunals and Commissions02 Aug 2019
Axis Bank Limited Vs M/s. Maximum Agency Private Limited
National Company Law Tribunal · (2019) 08 NCLT CK 0444
Insolvency and Bankruptcy Code, 2016-Section 7, 7(4), 14, 15, 31, 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)
Tribunals and Commissions02 Aug 2019
Sandhya Nalavde Vs Chamber Construction Pvt. Ltd.
National Company Law Tribunal · (2019) 08 NCLT CK 0809
Insolvency & Bankruptcy Code, 2016-Section 9
Tribunals and Commissions02 Aug 2019Dismissed
Agarwal Associates & Agencies Vs Vinay Fabrics Private Limited
National Company Law Tribunal · (2019) 08 NCLT CK 0810
Insolvency and Bankruptcy Code, 2016-Section 7, 5(8), Clauses (a) to (i) of Section 5(8), (f) of Section 5(8)
Tribunals and Commissions02 Aug 2019
Capveda Capital (India) Advisory Pvt. Ltd.
National Company Law Tribunal · (2019) 08 NCLT CK 0811
Insolvency & Bankruptcy Code, 2016-Section 10
Tribunals and Commissions02 Aug 2019Allowed
American Express Banking Corp. Vs Pratibha Krushi Prakriya Limited
National Company Law Tribunal · (2019) 08 NCLT CK 0789
IBC, 2016-Section 7, 7(2), 13, 14, 14(1), 31(1), 33Insolvency & Bankruptcy (AAA) Rules, 2016-Rule 4Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI Act)
Tribunals and Commissions02 Aug 2019Disposed Of
In The Matter Of United Steels And Structural Private Limited And Others
National Company Law Tribunal · (2019) 08 NCLT CK 0025
Insolvency And Bankruptcy Code 2016 — Section 9, 54, 54(2)
Tribunals and Commissions01 Aug 2019Allowed
Hemang Steel Traders Vs Omni Auto Tech Private Limited
National Company Law Tribunal · (2019) 08 NCLT CK 0492
Insolvency and Bankruptcy Code, 2016-Section 9, 8, 9(3), 9(5)(i), 9(5), 13 and 15, 14, 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002