CourtKutchehry.com

COURT ARCHIVE

National Company Law Tribunal judgments

20,326 judgments · page 123 of 1,017

Tribunals and Commissions12 Jun 2025Allowed

Saiarya Enterprises LLP Vs Aloha International Brewpub Pvt Ltd

National Company Law Tribunal · (2025) 06 NCLT CK 1106

Insolvency and Bankruptcy Code, 2016-Section 4, 5(8), 7, 9, 13, 14, 15, 17, 18, 19, 20, 21, 31, 33, 65Insolvency & Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4(1)Insolvency & Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
Read judgment
Tribunals and Commissions12 Jun 2025Allowed

M/s. MSRM International Trading Private Limited Vs M/s. Taaza International Limited

National Company Law Tribunal · (2025) 06 NCLT CK 1108

Insolvency and Bankruptcy Code, 2016-Section 7, 12, 14, 21(2), 29A, 30(1), 30(2), 30(6), 31Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 13(2)(d), 17(1), 31A, 34B, 36, 37, 38, 38(1)(a), 38(1A), 38(1B), 39, 39(4)Securities Contracts (Regulation) Rules, 1957-Rule 19A(5)
Read judgment
Tribunals and Commissions12 Jun 2025

Emkey Commercial Company Limited Vs PCL Foods Private Limited

National Company Law Tribunal · (2025) 06 NCLT CK 1109

Insolvency and Bankruptcy Code, 2016-Section 30(6), 31(1), 7, 30(4), 31, 30(2), 53, 53(1), 61, 62, 188, 196, 60(5), 5(26), 32A, 29A, 25(2)(b), 25(1), 14, 31(4), 31(3)(b), 43, 45, 49, 50, 66, 21(2)Insolvency and Bankruptcy Code (Amendment) Act, 2019Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 39(4), 36B, 38(1B), 38(2)(d)
Read judgment
Tribunals and Commissions12 Jun 2025Disposed Of

R. Rajmohan Vs M/s. Saptha Zeal Private Limited

National Company Law Tribunal · (2025) 06 NCLT CK 1028

Insolvency and Bankruptcy Code, 2016-Section 33(2), 60(5), 29A(b), 34(4)(b), 35(1)(b) & (d), 33(1)(ii) & (iii), 35 to 41, 33(1), 34(2), 52, 33(5), 33(7), 33(1)(b)(iii)NCLT Rules, 2016-Rule 11Banking Regulation Act, 1949
Read judgment
Tribunals and Commissions12 Jun 2025Disposed Of

Babitha Sancheti Vs Sakthi Ganesh Textiles Pvt Ltd

National Company Law Tribunal · (2025) 06 NCLT CK 1110

Insolvency and Bankruptcy Code, 2016-Section 9, 14, 33, 33(1)(a), 33(2), 33(5), 33(7), 34(1), 35(1), 60(5), Chapter III of Part IICompanies Act, 2013-Section 230NCLT Rules, 2016-Rule 11
Read judgment
Tribunals and Commissions12 Jun 2025

MSTC Limited Vs Balasore Alloys Limited

National Company Law Tribunal · (2025) 06 NCLT CK 1111

Insolvency and Bankruptcy Code, 2016-Section 3(6), 3(11), 4, 8, 8(1), 9, 9(5), 9(5)(i), 13(1)(b), 14, 14(1), 15, 17, 18, 19, 19(2), 20, 21, 31(1), 33, 65Arbitration and Conciliation Act, 1996-Section 9, 9(1), 9(2)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6
Read judgment
Tribunals and Commissions12 Jun 2025

Anshul Gupta Vs Tarapur Textile Park Limited

National Company Law Tribunal · (2025) 06 NCLT CK 1112

Insolvency and Bankruptcy Code, 2016-Section 7, 12, 14, 17, 18, 21(2), 23, 25, 25(2)(h), 29A, 29A(a), 29A(c), 30, 30(1), 30(2), 30(6), 31, 31(1), 35A, 43, 45, 50, 66, 240AInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 31A, 35, 36(4A), 37, 38, 38(1)(b), 38(1-A), 38(1A), 39, 39(4)Income Tax Act, 1961-Section 79(2)(c)
Read judgment
Tribunals and Commissions12 Jun 2025Allowed

Sri Gurudev Enterprises & Ors. Vs Arjun Chemicals Pvt Ltd

National Company Law Tribunal · (2025) 06 NCLT CK 1113

Insolvency and Bankruptcy Code, 2016-Sections 14, 19(2), 33, 33(1)(a), 33(2), 33(5), 33(7), 34(1), 35(1)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulations 4(2), 13, 32, 32(e), 32(f), 39C(1), 39C(2), 39DNCLT Rules, 2016-Rule 11
Read judgment
Tribunals and Commissions12 Jun 2025Allowed

Faelcon Corporate Solutions Private Limited Vs RAD Consultancy Private Limited

National Company Law Tribunal · (2025) 06 NCLT CK 1114

Insolvency and Bankruptcy Code, 2016-Section 9, 4, 8, 8(1), 9(5), 9(5)(1)(d), 13(2), 14, 14(1)(a), (b), (c) & (d), 14(3)(b), 17Insolvency and Bankruptcy Code (Amendment) Act, 2018Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
Read judgment
Tribunals and Commissions12 Jun 2025Allowed

M/s Cosmo World Vs M/s Supereco Automotive Co. LLP

National Company Law Tribunal · (2025) 06 NCLT CK 1115

Insolvency and Bankruptcy Code, 2016-Section 9, 10A, 7, 10, 5(21), 4, 215, 5(20), 8, 8(2)(a), 16, 9(5), 14, 14(1), 31, 33, 14(2), 14(3), 13(1)(c), 15, 13(1)(b), 17, 18, 19, 20, 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6, 4Indian Partnership Act, 1932
Read judgment
Tribunals and Commissions11 Jun 2025

Amit Vijay Karia

National Company Law Tribunal · (2025) 06 NCLT CK 1116

Insolvency and Bankruptcy Code, 2016-Section 60(5), 33(2), 7, 33, 33(1), 14, 33(5), 35(1), 35 to 50, 52, 53, 34(4)(b)NCLT Rules, 2016-Rule 11IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 13, 17, 39B, 39BA, 39C, 39D
Read judgment
Tribunals and Commissions11 Jun 2025Allowed

Amit Vijay Karia

National Company Law Tribunal · (2025) 06 NCLT CK 1117

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 33, 33(1), 33(1)(b), 33(2), 33(5), 34(4)(b), 35 to 50, 35(1), 52, 53, 60(5)IBBI (Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 13 & 17, 39B, 39BA, 39C, 39DIBBI (Liquidation Process) Regulations, 2016-Regulation 4, 12, 13, 32A
Read judgment
Tribunals and Commissions11 Jun 2025

Amit Vijay Karia

National Company Law Tribunal · (2025) 06 NCLT CK 1118

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 21(1), 33, 33(1)(b), 33(2), 33(5), 34(4)(b), 35 to 50, 35(1), 52, 53, 60(5), Chapter IIIIBBI (Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 13, 17, 39B, 39BA, 39C, 39DInsolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4, 12, 13, 32A
Read judgment
Tribunals and Commissions11 Jun 2025

Envivo Designs Private Limited Vs Suman Kumar Verma

National Company Law Tribunal · (2025) 06 NCLT CK 1002

Insolvency and Bankruptcy Code, 2016-Section 59, 59(1), 59(3), 59(3)(a)Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017-Regulation 3, 5, 8, 9, 10, 14, 30, 34, 37, 37(1), 37(2), 38, 38(3), 41Companies Act, 1956
Read judgment