COURT ARCHIVE

National Company Law Tribunal judgments

20,326 judgments · page 181 of 1,017

Tribunals and Commissions05 Nov 2024Allowed

Shree Shyam Motion Pictures Private Limited Vs Spicy Entertainment And Media Limited

National Company Law Tribunal · (2024) 11 NCLT CK 1346

Insolvency and Bankruptcy Code, 2016-Section 9, 9(5)(i), 13(2), 14, 14(1), 14(2), 14(3), 14(4), 15, 16(3)(a), 17, 18, 19, 20, 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002

Tribunals and Commissions05 Nov 2024

Orbis Trusteeship Services Private Limited Vs Nobal Buildtech Private Limited

National Company Law Tribunal · (2024) 11 NCLT CK 1347

Insolvency and Bankruptcy Code, 2016-Section 4, 5(8), 5(8)(c), 7, 7(1), 7(2), 7(5), 7(5)(b), 14, 15, 17, 18, 20, 21, 21(6A)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 9, 9(1)NCLT Rules, 2016-Rule 11, 20, 23, 45, 45(1), 119

Tribunals and Commissions05 Nov 2024Allowed

M/s. Urban Farmart India Private Limited

National Company Law Tribunal · (2024) 11 NCLT CK 1349

Insolvency and Bankruptcy Code, 2016-Section 10, 10(3), 10(4)(a), 11, 13, 14, 14(1), 24(2)(j), 31(1), 33, 53, 54A, 54A(1), 65, 66Insolvency and Bankruptcy Code (Amendment) Act, 2021Companies Act, 2013

Tribunals and Commissions05 Nov 2024Allowed

M/s. Pegasus Assets Reconstruction Private Limited Vs Ravi Electronics Private Limited

National Company Law Tribunal · (2024) 11 NCLT CK 1457

Insolvency and Bankruptcy Code, 2016-Section 7, 13, 14, 15, 18, 21(1), 21(7), 33(2), 34(8), 35 to 50, 43, 45, 50, 52, 52 to 54, 56Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 13(2)(d), 17(1), 27, 35, 36AInsolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4, 12

Tribunals and Commissions05 Nov 2024Allowed

ZTE Corporation, China Vs Smartron India Private Limited

National Company Law Tribunal · (2024) 11 NCLT CK 1327

IBC, 2016-Section 9, 33(2), 54, 54(1), 54(2), 54(3), 54(a), 60(5)IBBI (Liquidation Process) Regulations, 2016-Regulation 14, 45IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 13, 17

Tribunals and Commissions04 Nov 2024

UCO Bank Vs Mr. Akhilesh Pandey

National Company Law Tribunal · (2024) 11 NCLT CK 1335

Insolvency and Bankruptcy Code, 2016-Section 3(11), 3(12), 7, 94, 95, 95(1), 96, 97, 99, 99(4), 100, 100(3), 94 to 100, 95 to 100, 101, 102, 114, 100 to 120Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 7, 7(1), 7(2)IBBI (Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Regulations, 2019-Regulation 4(2)

Tribunals and Commissions04 Nov 2024Disposed Of

PMC YM-Pharma Pvt Ltd Vs Krishna Premium Care Services LLP

National Company Law Tribunal · (2024) 11 NCLT CK 1458

Insolvency and Bankruptcy Code, 2016-Section 9, 54, 54(1), 54(2), 54(3), 66Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 13, 31, 45, 45(3)

Tribunals and Commissions30 Oct 2024

ASREC (India) Ltd. Vs M/s. Warden Surgical Company Pvt. Ltd.

National Company Law Tribunal · (2024) 10 NCLT CK 1458

Insolvency and Bankruptcy Code, 2016-Section 33(1)(a), 33(1), 19(2), 33, 43, 45, 50, 66, 34, 33(5), 33(7)Companies Act, 1956IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 27, 36A, Sub-Regulation 10 of Regulation 36A, 36B (6), 39B, 39C, 39D

Tribunals and Commissions30 Oct 2024Disposed Of

UCO Bank Vs GR Multiflex Packaging Private Limited

National Company Law Tribunal · (2024) 10 NCLT CK 1258

Insolvency & Bankruptcy Code, 2016-Section 14, 15, 29A, 30, 30(1), 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), 31(4), 32A, 43, 45, 50, 66Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 35(2), 35A, 36A(1), 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), 39(4)Companies Act 2013

Tribunals and Commissions30 Oct 2024

AHM Catering and Allied Services Pvt Ltd Vs Dolphin Offshore Shipping Limited

National Company Law Tribunal · (2024) 10 NCLT CK 1262

Insolvency and Bankruptcy Code, 2016-Section 9, 14, 21(2), 29A, 30(2), 30(2)(a) to 30(2)(f), 30(4), 30(6), 31, 33Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 34, 36A(1), 37, 38, 38(1), 38(1)(a), 38(2)(a), 38(2)(b), 38(2)(c), 38(3), 39(4)Companies Act, 2013

Tribunals and Commissions30 Oct 2024Allowed

Balaji Formalin Private Limited Vs Mega Process Technology Private Limited

National Company Law Tribunal · (2024) 10 NCLT CK 1303

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 4(1), 14, 14(1), 31(1), 33, 13, 15, 17, 18, 19, 20 and 21Companies Act, 1956Companies Act, 2013

Tribunals and Commissions30 Oct 2024

Shashant Sudhakar Yeola Vs M/s. Warden Surgical Company Pvt. Ltd.

National Company Law Tribunal · (2024) 10 NCLT CK 1305

Insolvency and Bankruptcy Code, 2016-Section 33(1)(a), 19(2), 33, 43, 45, 50, 66, 34, 33(5), 33(7), Chapter III of Part IICompanies Act, 1956IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 27, 36A, Sub-Regulation 10 of Regulation 36A, 36B(6), 39B, 39C, 39D

Tribunals and Commissions30 Oct 2024Allowed

VL Astra Engineers (India) Private Limited Vs Aubrey Builders Private Limited

National Company Law Tribunal · (2024) 10 NCLT CK 1306

Insolvency and Bankruptcy Code, 2016-Sections 4, 5(21), 8(1), 8(2), 9, 9(3)(b), 9(5)(i), 13, 14, 17, 25, 31(1), 33, Chapter VII of Part IIInsolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6NCLT Rules, 2016-Rule 11

Tribunals and Commissions30 Oct 2024Allowed

Balaji Formalin Private Limited Vs Mega Process Technology Private Limited

National Company Law Tribunal · (2024) 10 NCLT CK 1307

Insolvency and Bankruptcy Code, 2016-Section 4(1), 8, 9, 13, 14, 14(1), 15, 17, 18, 19, 20, 21, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 5, 6, 6(1)Companies Act, 1956

Tribunals and Commissions30 Oct 2024Allowed

Vakati Balasubramanyam Reddy Vs Archana Lalit Palwe

National Company Law Tribunal · (2024) 10 NCLT CK 1308

Insolvency & Bankruptcy Code, 2016-Section 94(1), 94, 9, 96(1)(a), 99, 100, 101, 102(1), 103, 104, 105, 106, 106(1), 106(3), 107, 108, 109, 110, 111, 112, 114, 208Insolvency & Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 6, 6(1)Indian Contract Act, 1872-Section 128

Tribunals and Commissions30 Oct 2024

Bank Of Maharashtra Vs Shri. Satish Govind Dharne

National Company Law Tribunal · (2024) 10 NCLT CK 1309

Insolvency and Bankruptcy Code, 2016-Section 94, 95, 95(1), 97, 97(6), 99, 99(1)Insolvency and Bankruptcy (Application to Adjudication Authority) Rules, 2019-Rule 7(2)Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution process of Personal Guarantors to Corporate Debtors) Rules, 2019-Rule (1)

Tribunals and Commissions30 Oct 2024

Piramal Trusteeship Services Private Limited Vs Mr. Suresh Hirani

National Company Law Tribunal · (2024) 10 NCLT CK 1310

Insolvency and Bankruptcy Code, 2016-Section 94, 95, 95(1), 95 to 99, 97, 97(6), 99, 99(1)Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 7(1), 7(2)

Tribunals and Commissions30 Oct 2024

State Bank Of India Vs Ishwarlal Shankarlal Lalwani (Jain)

National Company Law Tribunal · (2024) 10 NCLT CK 1311

Insolvency and Bankruptcy Code, 2016-Section 7, 94, 95, 95(6), 96, 97, 97(6), 99, 99(1), 100Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 7(1), 7(2)State Bank of India Act, 1955

Tribunals and Commissions30 Oct 2024Allowed

Small Industries Development Bank Of India Vs As Infracon Private Limited

National Company Law Tribunal · (2024) 10 NCLT CK 1244

Insolvency and Bankruptcy Code, 2016-Section 7, 7(3)(b), 7(5), 7(7), 13(2), 14, 14(1), 14(2) to 14(3), 14(4), 15, 17, 18, 19, 20, 21Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 9(l)

Tribunals and Commissions30 Oct 2024

Piramal Trusteeship Services Private Limited Vs Sandeep Hirani

National Company Law Tribunal · (2024) 10 NCLT CK 1312

Insolvency and Bankruptcy Code, 2016-Sections 94, 95, 95(1), 97, 97(6), 99, 99(1)Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 7(1), 7(2)