COURT ARCHIVE

National Company Law Tribunal judgments

20,326 judgments · page 203 of 1,017

Tribunals and Commissions23 Aug 2024

Indian Renewable Energy Development Agency Ltd. Vs Bhadragiri Power Private Limited

National Company Law Tribunal · (2024) 08 NCLT CK 1270

Insolvency and Bankruptcy Code, 2016-Section 7, 12, 19, 30(6), 31, 33, 33(1), 33(2), 33(5), 34, 52, 56, 60(5)National Company Law Tribunal Rules, 2016-Rule 11Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 13(2)(d), 27, 35, 39B, 39C, 39D

Tribunals and Commissions23 Aug 2024

Rakesh Bhatia Vs Cargo Planner Limited-In Liquidation & Anr.

National Company Law Tribunal · (2024) 08 NCLT CK 1271

Insolvency and Bankruptcy Code, 2016-Section 60(5)NCLT Rules, 2016-Rule 11CIRP Resolutions, 2016

Tribunals and Commissions23 Aug 2024Allowed

Bank Of India Vs Hallmark Infrastructure Private Limited

National Company Law Tribunal · (2024) 08 NCLT CK 1272

Insolvency and Bankruptcy Code, 2016-Section 7, 7(5), 9, 14(1), 14(2)(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 Commissions22 Aug 2024

Omkara Assets Reconstruction Pvt. Ltd. Vs Aaishni Pharmaceuticals Pvt. Ltd.

National Company Law Tribunal · (2024) 08 NCLT CK 1273

Insolvency and Bankruptcy Code, 2016-Section 7, 12(1), 14, 19(2), 33, 33(1)(b)(i) to (iii), 33(3), 33(5), 33(7), 34, 35(1)Insolvency and Bankruptcy (Liquidation Process) Regulations, 2016-Regulation 13

Tribunals and Commissions22 Aug 2024Allowed

Hiralal Bhimjibhai Kumavat Proprietor Of B N Enterprises Vs Vasundhara Seamless Stainless Tubes Private Limited

National Company Law Tribunal · (2024) 08 NCLT CK 1274

Insolvency and Bankruptcy Code, 2016-Section 9, 9(5), 8, 4, 14, 14(2), 14(3), 31(1), 33, 13(1)(c), 15, 13(1)(b), 17, 18, 20, 21, 19Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6

Tribunals and Commissions22 Aug 2024Allowed

Sekisui Chemical India Private Limited Vs Registrar Of Companies, NCT Of Delhi & Haryana

National Company Law Tribunal · (2024) 08 NCLT CK 1275

Insolvency and Bankruptcy Code, 2016-Section 59, 59(3), 59(4), 59(7), 59(8)Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017-Regulation 5, 8, 9, 10, 14, 34, 38, 41Companies Act, 1956

Tribunals and Commissions22 Aug 2024

M/s Bhavesh Texo Fab Private Limited Vs M/s Shivalik Cotsyn Private Limited

National Company Law Tribunal · (2024) 08 NCLT CK 1157

Insolvency and Bankruptcy Code, 2016-Section 33, 34, 9, 43, 66, 45, 29, 19(2), 33(2)IBBI (Insolvency Resolution Process of Corporate Persons) Regulation, 2016Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations 2016-Regulation 4(1)

Tribunals and Commissions22 Aug 2024Disposed Of

Pixel Consultancy Private Limited Vs Dreamvalley Projects Private Limited

National Company Law Tribunal · (2024) 08 NCLT CK 1158

Insolvency and Bankruptcy Code, 2016-Section 60(5), 7

Tribunals and Commissions22 Aug 2024Allowed

Qlik Tech India Private Limited Vs Inspira Enterprise India Limited

National Company Law Tribunal · (2024) 08 NCLT CK 1276

Insolvency and Bankruptcy Code, 2016-Section 9, 5(21), 4(1), 14, 13, 17, 31, 33Insolvency & Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6(1)Insolvency & Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6

Tribunals and Commissions21 Aug 2024

Ashish Shah Liquidator Of ECA Trading Services Limited

National Company Law Tribunal · (2024) 08 NCLT CK 1277

Insolvency and Bankruptcy Code, 2016-Sections 52, 53(1), 59(3), 59(3)(a), 59(3)(c), 59(3)(c)(i), 59(4), 59(7), 59(8)Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017-Regulations 3(1), 3(4), 8, 9, 10, 14, 30, 34, 34(1), 35, 37, 38, 38(3)

Tribunals and Commissions21 Aug 2024

Sangeeta Ajay Goenka PG Rainbow Papers Ltd Through Janak Jagjivan Shah Vs Union Bank Of India & Ors.

National Company Law Tribunal · (2024) 08 NCLT CK 1278

IBC-Section 94

Tribunals and Commissions21 Aug 2024

Ajay Radheshyam Goenka PG Rainbow Papers Ltd Through Janak Jagjivan Shah Vs Union Bank Of India & Others

National Company Law Tribunal · (2024) 08 NCLT CK 1279

IBC-Section 94

Tribunals and Commissions21 Aug 2024Allowed

M/s. BS Limited (In Liquidation) Vs BS Ltd

National Company Law Tribunal · (2024) 08 NCLT CK 1280

Insolvency and Bankruptcy Code, 2016-Section 7, 52, 53, 60(5)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 44A, 45, 45(3), 45(3)(a)

Tribunals and Commissions21 Aug 2024Allowed

In Re: M/S Ceean Commerce Pvt Ltd (Voluntary Liquidation)

National Company Law Tribunal · (2024) 08 NCLT CK 1297

Insolvency and Bankruptcy Code, 2016-Section 59(7), 59(3), 59Companies Act, 1956Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017-Regulation 38(3), Rule 3, 14, 9, 34(1), 11(1), 38(2), 41

Tribunals and Commissions21 Aug 2024Allowed

Kuber Lighting Private Limited Vs Indolux Electronics Private Limited

National Company Law Tribunal · (2024) 08 NCLT CK 1281

Insolvency and Bankruptcy Code, 2016-Section 7, 4, 14, 14(1), 31(1), 33, 13(1)(c), 15, 13(1)(b), 17, 18, 20 & 21, 19Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Companies Act, 1956

Tribunals and Commissions21 Aug 2024Allowed

Madan Gopal Banga Vs M/s Newgen Ecotronics Private Limited

National Company Law Tribunal · (2024) 08 NCLT CK 1173

Insolvency and Bankruptcy Code, 2016-Section 7, 7(5), 13(1)(b), 14, 14(1), 15, 16(5), 17, 18, 31, 33Insolvency 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

Tribunals and Commissions20 Aug 2024Allowed

Sanyo LSI Technology India Private Limited

National Company Law Tribunal · (2024) 08 NCLT CK 1282

Insolvency and Bankruptcy Code, 2016-Section 59, 59(7), 59(3)(a), 59(8)Companies Act, 1956Income Tax Act, 1961-Section 178

Tribunals and Commissions20 Aug 2024

Canara Bank Vs Topline Commodities Pvt. Ltd.

National Company Law Tribunal · (2024) 08 NCLT CK 1164

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

Tribunals and Commissions20 Aug 2024

Fortune Land Holdings LLP Vs SPG Macrocosm Ltd

National Company Law Tribunal · (2024) 08 NCLT CK 1283

Insolvency and Bankruptcy Code, 2016-Section 7, 13(1)(b), 13(1)(c), 14, 14(1), 15, 17, 18, 19, 20, 21, 31(1), 33NCLT Rules, 2016-Rule 11Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002

Tribunals and Commissions20 Aug 2024Disposed of

In Re: M/s. MTM Trading Private Limited (Dissolution Order)

National Company Law Tribunal · (2024) 08 NCLT CK 1298

Insolvency & Bankruptcy Code, 2016-Section 7, 33(2), 54, 54(1), 54(2), Chapter III of Part IIInsolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 45(3)(B), 15