COURT ARCHIVE

National Company Law Tribunal judgments, 2021

1,568 judgments · page 4 of 79

Tribunals and Commissions30 Nov 2021

Guwahati Real Estate Limited Vs Registrar of Companies & Anr.

National Company Law Tribunal · (2021) 11 NCLT CK 0253

Insolvency and Bankruptcy Code, 2016-Section 59, 59(3), 59(3)(a), 59(3)(b)(ii), 59(3)(c)(i), 59(7), 59(8), 53(3)(c)(i)Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017-Regulation 9, 14, 37(2), 38, 38(2), 38(3), 39Insolvency and Bankruptcy Board of India (Liquidation Process) Regulation, 2016-Regulation 46
Tribunals and Commissions30 Nov 2021Allowed

Danfoss Industries Private Limited Vs WOG Technologies Private Limited

National Company Law Tribunal · (2021) 11 NCLT CK 0255

Insolvency and Bankruptcy Code, 2016-Section 8, 9, 9(3)(b), 9(5), 14(1), 14(2), 14(4)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Insolvency and Bankruptcy Board of India (Application to Adjudicating Authority) Rule, 2016
Tribunals and Commissions30 Nov 2021

Sai Tech Medicare Private Limited Vs Alchemist Limited

National Company Law Tribunal · (2021) 11 NCLT CK 0256

Insolvency and Bankruptcy Code, 2016-Section 9, 9(5), 14(1), 14(2) to 14(4)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Companies Act, 1956
Tribunals and Commissions30 Nov 2021Dismissed

Bank Of India Vs AKJ Fincap Limited

National Company Law Tribunal · (2021) 11 NCLT CK 0257

Insolvency and Bankruptcy Code, 2016-Section 7, 227, 239, 239(2)(zk), 3(7), 4, 14, 14(1), 14(2), 14(3), 29A, 30(4), 31Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Insolvency and Bankruptcy (Insolvency and Liquidation Proceedings of Financial Service Providers and Application to Adjudicating Authority) Rules, 2019-Rule 2, 3, 5, 5(a)(iii), 5(c), 6, 9, 10
Tribunals and Commissions30 Nov 2021Allowed

State Bank Of India Vs ARSS Infrastructure Projects Limited

National Company Law Tribunal · (2021) 11 NCLT CK 0260

Insolvency and Bankruptcy Code, 2016-Section 7, 3(6), 3(12), 14, 31(1), 33, 13, 7(5)(a), 15, 17, 18, 19, 20 and 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(1)Insolvency & Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
Tribunals and Commissions30 Nov 2021

Bothra Plastic Industries Private Limited Vs I-Retailers Private Ltd.

National Company Law Tribunal · (2021) 11 NCLT CK 0261

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 9(3)(b), 9(5), 14(1), 14(2) to 14(4)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016
Tribunals and Commissions30 Nov 2021Allowed

Canara Bank Vs Mr. S. Viswanathan

National Company Law Tribunal · (2021) 11 NCLT CK 0264

Insolvency and Bankruptcy Code, 2016-Section 16, 22, 27, 27(2), 27(3), 60(5)NCLT Rules, 2016-Rule 11
Tribunals and Commissions30 Nov 2021

KM Fincorp LLP Vs MS Support Services Pvt. Ltd. & Anr.

National Company Law Tribunal · (2021) 11 NCLT CK 0267

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 9(3)(c), 9(5), 14(1), 14(1)(a) to (d), 17 and 19Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Companies Act, 1956
Tribunals and Commissions30 Nov 2021Disposed Of

Oriental Bank Of Commerce (Now Punjab National Bank) Vs Sadhbhawan Impex Private Limited

National Company Law Tribunal · (2021) 11 NCLT CK 0238

Insolvency and Bankruptcy Code, 2016-Section 7, 33(1)(b)(iii), 33(2), 34(1), 42, 43, 53, 53(1), 54, 54(1), 54(2), Chapter III of Part IIIBBI (Liquidation Process) Regulations, 2016-Regulation 12, 12(3), 12(3)(c), 13, 30, 31, 31A, 34, 35, 36, 38(1), 39, 42, 45I&B (Application to Adjudicating Authority) Rules, 2016-Rule 4
Tribunals and Commissions30 Nov 2021Allowed

M/s Intec Capital Limited Vs M/s Excel Computerised Embroidery Private Limited

National Company Law Tribunal · (2021) 11 NCLT CK 0472

Insolvency and Bankruptcy Code, 2016-Section 7, 7(5), 14(1), 14(2), 14(3), 14(4)Insolvency and Bankruptcy Code (Application to Adjudicating Authority) Rules, 2016-Rule 4Insolvency and Bankruptcy Board of India (Application to Adjudicating Authority) Rule, 2016-Form 2