CourtKutchehry.com

COURT ARCHIVE

National Company Law Tribunal judgments

20,326 judgments · page 198 of 1,017

Tribunals and Commissions09 Sept 2024Allowed

Rajdeep Jain Vs M/s Jhamb Enterprises Private Limited

National Company Law Tribunal · (2024) 09 NCLT CK 1245

Insolvency and Bankruptcy Code, 2016-Section 7, 5(7), 7(5), 13(1)(b), 14, 14(1)(a), (b), (c) & (d), 15, 16(5), 17, 18, 20, 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Companies Act, 1956
Read judgment
Tribunals and Commissions09 Sept 2024Allowed

Trade Perfections Vs M/s. H. R. Power Projects Private Limited

National Company Law Tribunal · (2024) 09 NCLT CK 1177

Insolvency and Bankruptcy Code, 2016-Section 3(11), 3(12), 7, 7(3)(b), 8, 9, 9(3)(b), 9(5)(i), 13(1)(b), 14, 14(1), 14(3), 15, 16(5), 17, 18, 31(1), 33, 60(5)Companies Act, 1956-Section 433, 434Companies Act-Section 128
Read judgment
Tribunals and Commissions09 Sept 2024Allowed

M/s Verbio India Pvt. Ltd. Vs M/s Farm2Energy Private Limited

National Company Law Tribunal · (2024) 09 NCLT CK 1178

Insolvency and Bankruptcy Code, 2016-Section 8, 9, 9(5)(i), 13(1)(b), 14, 14(1), 14(3), 15, 16(5), 17, 18, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
Read judgment
Tribunals and Commissions06 Sept 2024Allowed

M/s. Microcare Computers Private Limited Vs M/s. Verticross India Private Limited

National Company Law Tribunal · (2024) 09 NCLT CK 1196

Insolvency and Bankruptcy Code, 2016-Sections 8, 9, 13(2), 14, 14(1)(a), 14(1)(b), 14(1)(c), 14(1)(d), 14(2), 14(3), 15, 17, 18, 19, 20, 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 5(1)(a), 6IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 6(1)
Read judgment
Tribunals and Commissions06 Sept 2024Allowed

M/S KVR Industries Private Limited

National Company Law Tribunal · (2024) 09 NCLT CK 1221

Insolvency and Bankruptcy Code, 2016-Section 14, 25(1), 25(2)(b), 29A, 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), 32, 53, 53(1), 60(5), 61(3)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 36, 37, 38, 38(1), 38(1-A), 38(1-B), 38(1A), 38(2), 38(3), 39, 39(4)Companies Act, 2013-Section 326
Read judgment
Tribunals and Commissions06 Sept 2024

Pooja Clothing Private Limited & Ors. Vs Gini & Jony Limited & Ors.

National Company Law Tribunal · (2024) 09 NCLT CK 1246

Insolvency and Bankruptcy Code, 2016-Section 9, 8(2), 4, 14, sub-section (1) of Section 14, 31, sub-section (1) of Section 31, 33, 13Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Companies Act, 1956
Read judgment
Tribunals and Commissions06 Sept 2024

Central Bank Of India Vs Sh. Ashok Verma

National Company Law Tribunal · (2024) 09 NCLT CK 1169

Insolvency and Bankruptcy Code, 2016-Section 95, 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), 7Constitution of India-Article 32
Read judgment
Tribunals and Commissions06 Sept 2024

Catalyst Trusteeship Limited Vs Marvel Omega Builders Private Limited

National Company Law Tribunal · (2024) 09 NCLT CK 1250

Insolvency and Bankruptcy Code, 2016-Section 7, 10A, 4(1), 13, 14, 14(1), 17, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 9(1)Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
Read judgment
Tribunals and Commissions06 Sept 2024

Central Bank Of India Vs Sh. Suresh Verma

National Company Law Tribunal · (2024) 09 NCLT CK 1172

IBC, 2016-Section 95, 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), 7Constitution of India-Article 32
Read judgment
Tribunals and Commissions06 Sept 2024

Creative Capital Services Ltd. Vs Futuristics Garments Pvt. Ltd.

National Company Law Tribunal · (2024) 09 NCLT CK 1176

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 15, 17, 18, 20, 21Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002IBBI (Insolvency Resolution of Corporate Persons) Regulations, 2016
Read judgment
Tribunals and Commissions06 Sept 2024Allowed

Rutu Computer Services Vs ITSource Technologies Limited

National Company Law Tribunal · (2024) 09 NCLT CK 1251

Insolvency and Bankruptcy Code, 2016-Section 9, 9(5)(a), 7, 7(5)(a), 4(1), 14, sub-section (1) of Section 14, 13, sub-section (1) of Section 31, 33Insolvency and Bankruptcy (Application to Adjudication Authority) Rules, 2016-Rule 6
Read judgment
Tribunals and Commissions05 Sept 2024

Indian Bank Vs City Mall Developers Private Limited

National Company Law Tribunal · (2024) 09 NCLT CK 1192

Insolvency and Bankruptcy Code, 2016-Section 14, 21(2), 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)(a), 30(4)(b), 30(6), 31, 31(1), 31(4), 32AInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 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), 39(4)Companies Act, 2013-Section 42, 62(1)(c), 66, 73 to 76
Read judgment
Tribunals and Commissions05 Sept 2024Allowed

CJ Infradevelopers Private Limited

National Company Law Tribunal · (2024) 09 NCLT CK 1207

Insolvency and Bankruptcy Code, 2016-Section 10, 10A, 11, 13, 14, 15, 31, 33Companies Act, 1956SARFAESI Act, 2002
Read judgment