Tribunals and Commissions18 Sept 2024
M/s. Endless Services Pvt Ltd Vs M/s. SLR Techinfra Pvt Ltd.
National Company Law Tribunal · (2024) 09 NCLT CK 1298
Insolvency and Bankruptcy Code, 2016-Section 7, 19(2), 22(2)
COURT ARCHIVE
National Company Law Tribunal judgments
20,326 judgments · page 195 of 1,017
Tribunals and Commissions18 Sept 2024Allowed
Indian Overseas Bank Vs Yummz Foods Private Limited
National Company Law Tribunal · (2024) 09 NCLT CK 1187
Insolvency and Bankruptcy Code, 2016-Section 33 (1) (a), 15, 33 (1) (b), 12, 30 sub-Section (6), 33(1), 34(1), 34(2), 52, 33(5), 33(7), 33 (1) (b) (iii)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process of Corporate persons) Regulations, 2016-Regulation 6, 6AInsolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016
Tribunals and Commissions18 Sept 2024Allowed
CA B. Naga Bhushan Vs Consortium Of M/s. Varma Steels Private Limited & Mr. AVP Varma
National Company Law Tribunal · 2008 INSC 1072
The Insolvency and Bankruptcy Code, 2016-Section 7, 12, 14, 30(6), 31, 33, 33(3), 34(8), 35 to 50, 52, 52 to 54, 54L(1), 56, 60(5), 61The IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 36B(4A), 39(9)The IBBI (Liquidation Process) Regulations, 2016-Regulation 12
Tribunals and Commissions18 Sept 2024Allowed
In Re: Formosa Industries Limited (Voluntary Liquidation)
National Company Law Tribunal · (2024) 09 NCLT CK 1317
Insolvency and Bankruptcy Code, 2016-Section 59, 59(4), 59(7), 59(8), 53Companies Act, 1956Companies Act, 2013
Tribunals and Commissions18 Sept 2024Allowed
M/s. Rishabh Triexim LLP Vs M/s. Nandi Irrigation Systems Limited
National Company Law Tribunal · (2024) 09 NCLT CK 1300
Insolvency and Bankruptcy Code, 2016-Section 8, 9, 13(2), 14, 14(1), 15, 16(3)(a), 17, 18, 19, 20Securitization and Reconstruction of Operational Assets and Enforcement of Security Interest Act, 2002 (54 of 2002)
Tribunals and Commissions18 Sept 2024Disposed Of
Isgec Covema Ltd Vs Om Shakti Renergies Ltd
National Company Law Tribunal · (2024) 09 NCLT CK 1301
Insolvency and Bankruptcy Code, 2016-Section 9, 53, 54, 54(1), 54(2), 54(3)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 5(f), 12, 31, 31A, 45, 45(3)
Tribunals and Commissions17 Sept 2024Allowed
Microcare Computers Private Limited Vs Verticross India Private Limited
National Company Law Tribunal · (2024) 09 NCLT CK 1210
Insolvency and Bankruptcy Code, 2016-Section 7, 9, 10, 12AInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 30A, 30A (1) (c) & (d)
Tribunals and Commissions17 Sept 2024Allowed
Indian Institute Of Educators Pvt Ltd Vs Neelkanth Surgical Industries Pvt Ltd
National Company Law Tribunal · (2024) 09 NCLT CK 1228
Insolvency and Bankruptcy Code, 2016-Section 7, 33(1)(b)(iii), 33(1)(ii) & (iii), 33(2), 33(5), 33(7), 34, 34(2), 35(1)(b) & (d), 35 to 41, 52, 53IBBI (Liquidation Process) Regulations, 2016-Regulation 13, 31A, 32A read with Regulation 32(e) and (f)
Tribunals and Commissions17 Sept 2024
Mr. Pradeep Kumar Ray Vs Arpan Gupta & Anr.
National Company Law Tribunal · (2024) 09 NCLT CK 1147
Insolvency and Bankruptcy Code, 2016-Section 7, 14, 25(1), 25(2)(b), 29A, 30(2), 30(4), 30(6), 31, 31(1), 31(3)(b), 53, 60(5), 61, 62, 188, 196Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 37, 38, 39(1), 39(4)Insolvency and Bankruptcy Code (Amendment) Act, 2019
Tribunals and Commissions17 Sept 2024
Gandhamardhan Sponge Industries Pvt. Ltd. Vs Income Tax Department and Anr.
National Company Law Tribunal · (2024) 09 NCLT CK 1302
Insolvency and Bankruptcy Code, 2016-Section 60(5)National Company Law Tribunal Rules, 2016-Rule 11Income Tax Act, 1961-Section 148A(b)
Tribunals and Commissions17 Sept 2024Allowed
M/s. Aditya Birla Finance Ltd. Vs M/s. Shapos Services Pvt. Ltd. & Anr.
National Company Law Tribunal · (2024) 09 NCLT CK 1303
Insolvency and Bankruptcy Code, 2016-Section 7, 7(5)(a), 14, 14(3), 15, 17, 18, 20, 21, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4IBBI (Insolvency Professionals) Regulations, 2016-Regulation 7
Tribunals and Commissions17 Sept 2024
M/s. BinjusariaIspat Pvt. Ltd. Vs M/s. Abhirama Steels Ltd.
National Company Law Tribunal · (2024) 09 NCLT CK 1160
Insolvency and Bankruptcy Code, 2016-Section 9, 14, 21(2), 29, 29A, 30(2), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(6), 31, 31(1), 31(4), 43 to 66Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 36B(4A), 37, 38, 38(1), 38(1)(a), 38(1)(b), 38(1A), 38(2)(a), 38(2)(b), 38(3)(a), 38(3)(b), 38(3)(c), 38(3)(d), 38(3)(e), 38(18), 39(4)IBBI (Application to Adjudicating Authority) Rules, 2016-Rule 6
Tribunals and Commissions17 Sept 2024Allowed
IDBI Bank Vs M/s. Kanakadhara Ventures Private Limited
National Company Law Tribunal · (2024) 09 NCLT CK 1304
Insolvency and Bankruptcy Code, 2016-Section 7, 33, 35(1)(n), 52, 53, 60(5)(c)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 13, 15, 31, 34, 45, 45(3), 45(3)(a)
Tribunals and Commissions16 Sept 2024
Consolidated Construction Consrtium Ltd Vs Hitro Energy Solutions Pvt Ltd
National Company Law Tribunal · (2024) 09 NCLT CK 1234
IBC, 2016-Section 7, Rule 4
Tribunals and Commissions16 Sept 2024
Consolidated Construction Consrtium Ltd Vs Hitro Energy Solutions Pvt Ltd
National Company Law Tribunal · (2024) 09 NCLT CK 1305
IBC, 2016-Section 7, Rule 4
Tribunals and Commissions13 Sept 2024Allowed
State Bank Of India Vs M/s. G S Biotech Limited
National Company Law Tribunal · (2024) 09 NCLT CK 1219
Insolvency and Bankruptcy Code, 2016-Section 33, 33(2), 34, 34(8), 14, 52, 35 to 50, 52 to 54Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4, 32A
Tribunals and Commissions13 Sept 2024
J Mohan Babu Vs Ramya Outsourcing Solutions Pvt. Ltd.
National Company Law Tribunal · (2024) 09 NCLT CK 1306
Tribunals and Commissions13 Sept 2024
Corporation Bank Vs M/s Unitech Machines Limited
National Company Law Tribunal · (2024) 09 NCLT CK 1161
Insolvency and Bankruptcy Code, 2016-Section 7, 14, 25(1), 25(2)(b), 29A, 30(1), 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), 31(3)(b), 33(1), 38(2), 53, 53(1), 60(5), 61, 62, 188, 196Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 37(a), 37(b), 37(ba), 37(c), 37(ca), 37(d), 37(e), 37(f), 37(g), 37(h), 37(i), 37(j), 37(k), 37(l), 38(1), 38(1A), 38(1B), 38(2), 38(2)(a), 38(2)(b), 38(3), 39(4)Companies Act, 2013
Tribunals and Commissions13 Sept 2024
M/s Aditya Chokshi Family Trust Vs M/s SL Residential Layout Private Limited
National Company Law Tribunal · (2024) 09 NCLT CK 1307
Insolvency and Bankruptcy Code, 2016-Section 7, 14, 15, 17, 18, 20, 21, 31, 33I&B (Application to Adjudicating Authority) Rules, 2016-Rule 4Companies Act
Tribunals and Commissions13 Sept 2024Allowed
P B Radhakrishnan Vs Deleo Construction Pvt. Ltd.
National Company Law Tribunal · (2024) 09 NCLT CK 1308
Insolvency and Bankruptcy Code, 2016-Section 54IBBI (Liquidation Process) Regulations, 2016-Regulation 5(1)(e), 12, 13, 15, 31(2), 31A, 34, 35(2), 36, 37, 41, 42(2), 45(3)