Tribunals and Commissions21 Jan 2022Dismissed
Sandhya Dinesh Sancheti Vs Manoj Kumar Mishra
National Company Law Tribunal · (2022) 01 NCLT CK 0034
Companies Act, 2013 — Section 161Insolvency & Bankruptcy Code, 2016 — Section 5(24), 5(24A), 60(5)
COURT ARCHIVE
National Company Law Tribunal judgments, 2022
3,067 judgments · page 149 of 154
Tribunals and Commissions20 Jan 2022Allowed
Johnson Electric Company Limited Vs Hridaynath Consultancy Private Limited
National Company Law Tribunal · (2022) 01 NCLT CK 0273
Insolvency & Bankruptcy Code, 2016-Section 7, 5(8), 3(12), 14, 14(1), 31(1), 33, 13Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
Tribunals and Commissions20 Jan 2022Dismissed
Satya Sadasiva Basava Prasad Maley Vs M/s. Pattela Projects Private Limited
National Company Law Tribunal · (2022) 01 NCLT CK 0261
Insolvency and Bankruptcy Code, 2016-Section 4, 5(8), 7Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Indian Evidence Act-Section 65-A, 65-B, 65-B(4)
Tribunals and Commissions20 Jan 2022Disposed Of
M/S Prompt Enterprises Private Limited Vs M/S Auto Vision India Private Limited
National Company Law Tribunal · (2022) 01 NCLT CK 0290
IBC, 2016-Section 9
Tribunals and Commissions20 Jan 2022Allowed
State Bank Of India Vs Ms. Savita Satish Gowda
National Company Law Tribunal · (2022) 01 NCLT CK 0291
Insolvency and Bankruptcy Code, 2016-Section 2, 95, 60(1)(2)(3), 60(2), 60(3), 243, 96(1), 96(3), 97, 99, Sub-Section 7 of Section 99I & B (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 7
Tribunals and Commissions20 Jan 2022
Wood Preservers Private Limited Vs LB Industries Private Limited
National Company Law Tribunal · (2022) 01 NCLT CK 0292
Insolvency and Bankruptcy Code, 2016-Section 60(5), 65, 29A, 33(1), 34(1), 53, 52Insolvency & Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016
Tribunals and Commissions20 Jan 2022
State Bank Of India Vs Jet Airways
National Company Law Tribunal · (2022) 01 NCLT CK 0293
Insolvency & Bankruptcy Code-Section 30, 60(5), Rule 11, 42, 7
Tribunals and Commissions20 Jan 2022Dismissed
State Bank of India Vs Savita Gowda
National Company Law Tribunal · (2022) 01 NCLT CK 0033
Insolvency & Bankruptcy Code, 2016 — Section 60(1), 60(2), 60(3), 95, 96(1), 96(3), 97, 99, 99(7), 243Insolvency & Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules,2019 — Rule 7
Tribunals and Commissions19 Jan 2022Allowed
Datacorp Traffic Private Limited & Ors. Vs VaaaN Infra Private Limited
National Company Law Tribunal · (2022) 01 NCLT CK 0300
Insolvency and Bankruptcy Code, 2016-Section 8, 8(1), 8(2), 9, 9(1), 9(2), 9(4), 9(5), 9(5)(i), 9(6), 14, 15, 17, 18, 20 and 21, 31, 33Companies Act, 2013
Tribunals and Commissions19 Jan 2022Disposed Of
Ms. Vandana Arora Vs M/s. RG Residency Pvt. Ltd.
National Company Law Tribunal · (2022) 01 NCLT CK 0301
Insolvency & Bankruptcy Code-Section 9
Tribunals and Commissions19 Jan 2022Allowed
M/s. K.P.R Universal Holdings Private Limited
National Company Law Tribunal · (2022) 01 NCLT CK 0258
Insolvency and Bankruptcy Code, 2016-Section 10, 13(2), 14, 15, 17, 18, 19, 20Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 7
Tribunals and Commissions19 Jan 2022Disposed Of
Mr. Gaurav Kathuria Vs M/s. RG Residency Pvt. Ltd.
National Company Law Tribunal · (2022) 01 NCLT CK 0302
Insolvency & Bankruptcy Code-Section 9
Tribunals and Commissions19 Jan 2022Disposed Of
Ms. Prerana Batheja Vs M/s. RG Residency Pvt. Ltd.
National Company Law Tribunal · (2022) 01 NCLT CK 0303
Insolvency & Bankruptcy Code-Section 9
Tribunals and Commissions19 Jan 2022
M/s. LIC Housing Finance Limited Vs M/s. IREO Waterfront Private Limited
National Company Law Tribunal · (2022) 01 NCLT CK 0304
IBC, 2016-Section 7
Tribunals and Commissions18 Jan 2022Allowed
M/s. Dalmia Cement (Bharat) Limited Vs M/s. AGRS Projects LLP
National Company Law Tribunal · (2022) 01 NCLT CK 0265
Insolvency and Bankruptcy Code, 2016-Section 9, 13(2), 15, 17, 18 and 20, 14, 19Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6
Tribunals and Commissions18 Jan 2022
Nitin Shah Vs M/s Nitin Fire Protection Industries Limited
National Company Law Tribunal · (2022) 01 NCLT CK 0320
Insolvency & Bankruptcy Code, 2016-Section 60(5), 30(4), 30
Tribunals and Commissions18 Jan 2022Allowed
M/s. Pattabi Enterprises Vs M/s. Trilok Security Systems India Private Limited
National Company Law Tribunal · (2022) 01 NCLT CK 0263
Insolvency and Bankruptcy Code, 2016-Section 9, 13(2), 14, 15, 17, 18, 19, 20Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6
Tribunals and Commissions18 Jan 2022
M/s. Dovefin Microfinance Private Limited Vs M/s. Laxme Saai Steel Private Limited
National Company Law Tribunal · (2022) 01 NCLT CK 0267
Insolvency and Bankruptcy Code, 2016-Sections 7, 13(2), 14, 15, 17, 18, 19 and 20Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Companies Act, 1956
Tribunals and Commissions18 Jan 2022Disposed Of
Jerint Jacob K Vs M/s Orieon Kuries and Loans Private Limited & Anr.
National Company Law Tribunal · (2022) 01 NCLT CK 0242
Insolvency and Bankruptcy Code, 2016-Section 33(1)(a), 35(n), 60(5)(c)NCLT Rules, 2016-Rule 11Minimum Wages Act
Tribunals and Commissions18 Jan 2022
M/s Nicotra India Pvt Ltd Vs M/s Savlon Aircon Pvt Ltd
National Company Law Tribunal · (2022) 01 NCLT CK 0321
Insolvency & Bankruptcy Code, 2016-Section 9, 8, 65, 3(11), 3(12), 13, 15, 18, 14Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6, 5