COURT ARCHIVE

National Company Law Tribunal judgments, 2022

3,067 judgments · page 5 of 154

Tribunals and Commissions25 Nov 2022Dismissed

Anjali Rawat & Ors. Vs Akash Singhal & Anr.

National Company Law Tribunal · (2022) 11 NCLT CK 0390

Insolvency and Bankruptcy Code, 2016-Section 61, 30(1), 30(2), 30, 25-A(1), 25-A(3), 25-A(3A), 21(2), 21(6), 21(6A), 24(5), 12AInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 16-A, sub-regulation 9 of Regulation 16-A, 25-A

Tribunals and Commissions25 Nov 2022

M/s. Gozoop Online Pvt. Ltd. Vs OM Pizzas and Eats India Pvt. Ltd.

National Company Law Tribunal · (2022) 11 NCLT CK 0394

IBC, 2016-Section 9IBBI (Liquidation Process) Regulations, 2016-Regulation 33(2)(d)

Tribunals and Commissions25 Nov 2022Dismissed

Union Bank Of India Vs M/s. Sri Dakshinamurthy Agro Industries Private Limited

National Company Law Tribunal · (2022) 11 NCLT CK 0395

Insolvency & Bankruptcy Code, 2016-Section 7, 7 (5)(b)Recovery of Debts and Bankruptcy Act, 1993-Section 19Income Tax Act, 1961-Section 194R

Tribunals and Commissions25 Nov 2022

Vasudha Pharma Chem Limited Vs La Chemico Private Limited

National Company Law Tribunal · (2022) 11 NCLT CK 0396

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 8(1), 8(2), 8(2)(a), 7Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6, 5Negotiable Instruments Act, 1881-Section 138

Tribunals and Commissions25 Nov 2022

State Bank Of India Vs M/s Molika Garg

National Company Law Tribunal · (2022) 11 NCLT CK 0397

Insolvency and Bankruptcy Code, 2016-Section 95(1), 95(4)(b), 96(1)(a), 99Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 7(2)IBBI (Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Regulations, 2019-Regulation 4(2)

Tribunals and Commissions25 Nov 2022Allowed

M/s Nirnidhi Consultant Private Limited Vs M/s Global Infratech & Finance Limited

National Company Law Tribunal · (2022) 11 NCLT CK 0398

Insolvency and Bankruptcy Code, 2016-Section 7, 5(8), 3(12), 14(1), 31(1), 33, 13Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4

Tribunals and Commissions25 Nov 2022Allowed

Standard Chartered Bank Singapore (Ltd.) Vs RCI Industries and Technologies Limited

National Company Law Tribunal · (2022) 11 NCLT CK 0399

Insolvency and Bankruptcy Code, 2016-Section 5(20), 5(21), 7, 8, 9, 13(2), 14, 14(1)(a), (b), (c) & (d), 14(2), 14(3), 31, 33, 60, 238Insolvency Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 5NCLT Rules 2016-Rule 11

Tribunals and Commissions25 Nov 2022Dismissed

Ripple IP Serevices LLP Vs Rediff.Com India Limited

National Company Law Tribunal · (2022) 11 NCLT CK 0400

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 4(1)Companies Act, 1956Insolvency & Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6(1)

Tribunals and Commissions25 Nov 2022Dismissed

E.I Dupont India Private Limited Vs Miltech Industries Private Limited

National Company Law Tribunal · (2022) 11 NCLT CK 0401

Insolvency and Bankruptcy Code, 2016-Sections 7, 8, 8(1), 8(2), 9, 9(3)(b), 9(5)(2)(d)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6, 6(1)Companies Act, 1956

Tribunals and Commissions25 Nov 2022Allowed

State Bank Of India Vs Aegis Medicines Pvt. Ltd.

National Company Law Tribunal · (2022) 11 NCLT CK 0402

Insolvency and Bankruptcy Code, 2016-Section 7, 5(8), 3(12), 14(1), 31(1), 33, 13Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Bankers Book Evidence Act, 1891

Tribunals and Commissions25 Nov 2022

Amjath Parid Vs Thunder Force Limited

National Company Law Tribunal · (2022) 11 NCLT CK 0403

Insolvency and Bankruptcy Code, 2016-Section 9

Tribunals and Commissions25 Nov 2022Allowed

Indian Delco Private Limited Vs S N Jee Build Well Private Limited

National Company Law Tribunal · (2022) 11 NCLT CK 0404

Insolvency and Bankruptcy Code, 2016-Section 5(24), 5(24)(a), 7, 12, 14, 18(1)(a), 19(2), 21(1), 21(2), 29A, 30, 30(2), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(2)(e), 30(2)(f), 30(4), 30(6), 31, 31(1), 39(4), 53, 238Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6(1), 17(1), 27, 35, 36A(10), 36B, 36B(4A), 38, 39, 39(1), 39(3), 39(4)Indian Contract Act, 1872

Tribunals and Commissions25 Nov 2022

Harbans Singh & Ors. Vs Shri Devender Singh & Anr.

National Company Law Tribunal · (2022) 11 NCLT CK 0405

Insolvency and Bankruptcy Code, 2016-Section 60(5), 29A (sub-clauses (c), (e), (g), (h)), 28(h), 43, 65, 66, 254(34), 25AMicro Small & Medium Enterprise Development Act, 2006Real Estate (Regulation and Development) Act, 2016

Tribunals and Commissions25 Nov 2022

State Bank Of India Vs Radha Prakash

National Company Law Tribunal · (2022) 11 NCLT CK 0406

Insolvency and Bankruptcy Code, 2016-Section 95(1), 95(4)(b), 96(1)(a), 99Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution process for Personal Guarantors to Corporate Debtor) Rules, 2019-Rule 7(2)IBBI (Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Regulations, 2019-Regulation 4(2)

Tribunals and Commissions25 Nov 2022

Bank Of Baroda Vs Subi Chemicals Private Limited

National Company Law Tribunal · (2022) 11 NCLT CK 0407

Insolvency and Bankruptcy Code, 2016-Section 7, 7(5), 10, 5(8), 2(11), 65, 14(1), 14(2) to 14(4)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970

Tribunals and Commissions25 Nov 2022

Agrasen Trade Merchant Private Limited Vs M/s. Moli Merchants Traders Private Limited

National Company Law Tribunal · (2022) 11 NCLT CK 0408

Insolvency and Bankruptcy Code, 2016-Section 9, 22, 33(1)(a), 33(2), 34(1), 52Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4(2)(b)

Tribunals and Commissions25 Nov 2022Allowed

SES Energy Services India Private Ltd.

National Company Law Tribunal · (2022) 11 NCLT CK 0409

Insolvency & Bankruptcy Code, 2016-Section 10, 13, 14, 15, 17, 18, 19, 20, 21, 31, 33Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest (SARFAESI) Act, 2002Insolvency & Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6

Tribunals and Commissions25 Nov 2022

State Bank Of India Vs M/s. Vijay Trading Company Private Limited

National Company Law Tribunal · (2022) 11 NCLT CK 0410

Insolvency and Bankruptcy Code, 2016-Section 33(1)(a), 33(2), 7, 34(1), 52, Chapter-IIIInsolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 3, 4, 4(2)(b)

Tribunals and Commissions25 Nov 2022

Matix Fertilizers And Chemicals Limited Vs Mr. Abhijit Guhathakurta, Liquidator Of EPC Constructions (India) Ltd.

National Company Law Tribunal · (2022) 11 NCLT CK 0411

Insolvency and Bankruptcy Code, 2016-Section 7National Company Law Tribunal Rules, 2016-Rule 11, 49(2)

Tribunals and Commissions25 Nov 2022

State Bank Of India Vs Rajesh Kumar

National Company Law Tribunal · (2022) 11 NCLT CK 0412

Insolvency and Bankruptcy Code, 2016-Section 95(1), 95(4)(b), 96(1)(a), 99Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution process for Personal Guarantors to Corporate Debtor) Rules, 2019-Rule 7(2)IBBI (Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Regulations, 2019-Regulation 4(2)