Tribunals and Commissions17 Dec 2024
M/s. Vision Communication Vs M/s Delhi Mobile Mate Pvt. Ltd.
National Company Law Tribunal · (2024) 12 NCLT CK 1313
IBC, 2016-Section 9, 22(2), 22(3)(b), 22(2)(3)
COURT ARCHIVE
National Company Law Tribunal judgments
20,326 judgments · page 167 of 1,017
Tribunals and Commissions17 Dec 2024
Nanjing Maohj Information & Technology Company Vs Alliance Embroidery Machine Pvt Ltd
National Company Law Tribunal · (2024) 12 NCLT CK 1314
IBC-Section 9, 12(A), 12ANCLT Rules, 2016-Rule 11IBBI Regulations-Regulation 30A
Tribunals and Commissions17 Dec 2024Allowed
Indian Bank Vs M/s Reacon Engineers (India) Private Limited
National Company Law Tribunal · (2024) 12 NCLT CK 1315
Insolvency and Bankruptcy Code, 2016-Chapter III, Sections 7, 30, 30(2), 33(1), 33(1)(a), 33(1)(b)(iii), 33(2), 33(5), 33(7), 34(1), 34(2), 34(4), 34(4)(b), 52Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 36A(1)
Tribunals and Commissions17 Dec 2024
Suresh Narayan Singh Vs Tayo Rolls Limited
National Company Law Tribunal · (2024) 12 NCLT CK 1316
Insolvency and Bankruptcy Code, 2016-Section 9, 12(2), 12(3), 14, 25(2)(h), 30(2), 30(6), 31, 31(1), 31(4), 32A, 33(1), 53, 60(5), 60(6)National Company Law Tribunal Rules, 2016-Rule 11Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6(1), 35(2), 36A(1), 36B(4A), 37, 38, 38(1A), 38(1B), 38(3)(d), 39, 39(4)
Tribunals and Commissions17 Dec 2024
State Bank Of India Vs Adi Ispat Private Limited
National Company Law Tribunal · (2024) 12 NCLT CK 1278
Insolvency & Bankruptcy Code, 2016-Section 66National Company Law Tribunal Rules, 2016-Rule 11IBBI (Liquidation Process) Regulations, 2016-Regulation 32, 32(a), 32(d), 32(e)
Tribunals and Commissions17 Dec 2024Allowed
Mr. Anil Anchalia Vs Gemus Engineering Pvt. Ltd.
National Company Law Tribunal · (2024) 12 NCLT CK 1279
Insolvency and Bankruptcy Code, 2016-Section 10, 22(2), 30, 30(2), 33, 33(1), 33(1)(a), 33(1)(b)(iii), 33(2), 33(5), 33(7), 34(1), 34(2), 34(4), 34(4)(b), 52, 60(5)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 7NCLT Rules, 2016-Rule 11
Tribunals and Commissions17 Dec 2024Allowed
IDBI Trusteeship Services Limited Vs Advantage Raheja Hotels Private Limited
National Company Law Tribunal · (2024) 12 NCLT CK 1317
Insolvency and Bankruptcy Code, 2016-Section 7, 10A, 13, 14, 14(1), 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4
Tribunals and Commissions17 Dec 2024
M/s Surya Dealtrade Pvt. Ltd. Vs M/s Vipul Ltd.
National Company Law Tribunal · (2024) 12 NCLT CK 1318
IBC, 2016-Section 7, 5(8), 3(12), 65, 9, 12A, 60(5)NCLT Rules, 2016-Rule 11
Tribunals and Commissions17 Dec 2024
Pooransingh Vijaysingh Rathode Vs JK Coil Coatings Private Limited
National Company Law Tribunal · (2024) 12 NCLT CK 1319
Insolvency and Bankruptcy Code, 2016-Section 9, 43, 45, 53, 54, 54(1), 54(2)
Tribunals and Commissions16 Dec 2024Disposed Of
State Bank Of India Vs Amit Ranjan Mukherjee
National Company Law Tribunal · (2024) 12 NCLT CK 1320
Insolvency and Bankruptcy Code, 2016-Section 10, 94, 95, 95(1), 99, 99(2), 100, 100(1), 101, 102, 103, 104, 105, 106, 107, 108, 109, 110, 112, 114Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process of Personal Guarantor to Corporate Debtor) Rules, 2019-Rule 6, 7(2)Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest, act 2022-Section 2(f), 13, 13(1), 13(2), 13(4)
Tribunals and Commissions16 Dec 2024Allowed
Axis Trustee Services Limited Vs Redkenko Health Tech Private Limited
National Company Law Tribunal · (2024) 12 NCLT CK 1321
Insolvency and Bankruptcy Code, 2016-Section 7, 5(8), 4, 14, 31(1), 33, 13, 15, 17, 18, 19, 20 and 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(1), 9(1)Companies Act, 1956
Tribunals and Commissions13 Dec 2024
Mr. Rajen Sharma Vs M/s Epitome Plast-O-Pack Private Limited
National Company Law Tribunal · (2024) 12 NCLT CK 1322
Insolvency & Bankruptcy Code, 2016-Section 30(6), 31, 29A, 30(2), 30(4), 30(1), 31(1), 31(4), 32A, 14, 21(2)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 39(4), 36A(12), 36B(4A), 38(1), 38(1A), 38(1B), 38(2)(a), 38(2)(b), 38(2)(c), 38(3)(a), 38(3)(b), 38(3)(c), 38(3)(d), 38(3)(e), 39(2), 38 and 39Companies Act, 2013
Tribunals and Commissions13 Dec 2024Allowed
State Bank Of India Vs Marvelous Metals Pvt. Ltd.
National Company Law Tribunal · (2024) 12 NCLT CK 1323
Insolvency and Bankruptcy Code, 2016-Section 7, 4(1), 13, 14, 14(1), 15, 17, 18, 19, 20 and 21, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(1), 9(1)Insolvency & Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
Tribunals and Commissions13 Dec 2024Allowed
E Pearson & Co. Ltd. Vs Sheba Marine Engineering Pvt Ltd
National Company Law Tribunal · (2024) 12 NCLT CK 1324
Insolvency and Bankruptcy Code, 2016-Section 33(1), 33(2), 34(1), 33(1)(b)(ii), 33(7), 33(5), 35(1), 14, Chapter III of Part IINCLT Rules, 2016-Rule 11Insolvency and Bankruptcy (Liquidation Process) Regulations, 2017-Regulation 13
Tribunals and Commissions13 Dec 2024Allowed
Ugro Capital Ltd Vs Peakqualish Systems Pvt Ltd
National Company Law Tribunal · (2024) 12 NCLT CK 1325
Insolvency and Bankruptcy Code, 2016-Section 7, 7(5), 9(5), 10A, 14(1), 14(2), 14(2A), 14(3), 14(4), 15, 17, 18, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Companies Act, 1956
Tribunals and Commissions13 Dec 2024Disposed Of
M/s Allied Hi-Tech Industries Private Limited Vs Karvy Data Management Services Limited
National Company Law Tribunal · (2024) 12 NCLT CK 1326
Insolvency and Bankruptcy Code, 2016-Section 7, 12, 14, 15, 16(5), 21(2), 25(2)(h), 29A, 30(1), 30(2), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(2)(f), 30(6), 31, 43, 45, 47, 49, 50, 53, 53(1), 66Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 17(3), 27(1), 31A, 35, 35(1)(a), 36A, 37, 38, 38(1)(a), 38(1A), 38(1B), 39, 39(4)NCLT Rules, 2016-Rule 50
Tribunals and Commissions13 Dec 2024Allowed
Drolia Agencies Private Limited Vs HS Mercantile Private Limited
National Company Law Tribunal · (2024) 12 NCLT CK 1327
Insolvency and Bankruptcy Code, 2016-Section 7, 14, 31, 33, 13, 15, 17, 18, 19, 20, 21, 7(5)(a)Companies Act, 1956-Section 433, 434Companies Act, 2013-Section 271
Tribunals and Commissions13 Dec 2024Allowed
State Bank Of India Vs CBC Fashion (Asia) Pvt Ltd
National Company Law Tribunal · (2024) 12 NCLT CK 1328
Insolvency and Bankruptcy Code, 2016-Section 33(1)(b), 33(2), 33(5), 33(7), 14, 35(1), Chapter III of Part IINCLT Rules, 2016-Rule 11Insolvency and Bankruptcy (Liquidation Process) Regulations, 2017-Regulation 13
Tribunals and Commissions13 Dec 2024Allowed
Sanjay Kumar Bhuwalka Vs Sulojay Realty Private Limited
National Company Law Tribunal · (2024) 12 NCLT CK 1329
Insolvency and Bankruptcy Code, 2016-Section 7, 7(5)(a), 9, 5(8), 13, 14, 15, 17, 18, 19, 20 and 21, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(1)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
Tribunals and Commissions13 Dec 2024Disposed Of
Reliance Commercial Finance Limited Vs Prapti Fashions Private Limited
National Company Law Tribunal · (2024) 12 NCLT CK 1330
Insolvency and Bankruptcy Code, 2016-Section 7, 19(2), 33, 33(1), 33(1)(a), 33(1)(b)(iii), 33(2), 33(5), 33(7), 34(1), 34(2), 52Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 36A