COURT ARCHIVE

National Company Law Tribunal judgments

20,299 judgments · page 218 of 1,015

Tribunals and Commissions02 Jul 2024Allowed

Stressed Assets Stabilization Fund Vs M/s Dwarikadhish Spinners Ltd.

National Company Law Tribunal · (2024) 07 NCLT CK 1747

Insolvency and Bankruptcy Code, 2016-Sections 7, 7(5), 14, 14(1)(a), 14(1)(b), 14(1)(c), 14(1)(d), 15, 17, 18, 20, 21, 63, 64(2), 231, 238Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Companies Act, 1956-Sections 230, 391, 391(3), 392, 393, 394

Tribunals and Commissions02 Jul 2024Allowed

M/s Cosmic Infrasolution Pvt. Ltd. Vs M/s Prudential Hotels Pvt. Ltd.

National Company Law Tribunal · (2024) 07 NCLT CK 1748

Insolvency and Bankruptcy Code, 2016-Section 7, 53, 53(1), 54, 54(1), 54(2), 54(3)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 12, 30, 31A, 31A(1)(b), 32, 34, 35, 45, 45(3), 45(3)(b)

Tribunals and Commissions02 Jul 2024

Tanishi Tradewell Pvt. Ltd. Vs Pradhvi Multitrade Pvt. Ltd.

National Company Law Tribunal · (2024) 07 NCLT CK 1749

Insolvency & Bankruptcy Code, 2016-Section 9, 14, sub-Section (1) of Section 14, 17, sub-Section (1) of Section 31, 33Companies Act, 1956Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest (SARFAESI) Act, 2002

Tribunals and Commissions02 Jul 2024

Thakrar Infotrendz Private Limited Vs Prana Studios Private Limited

National Company Law Tribunal · (2024) 07 NCLT CK 1750

Insolvency and Bankruptcy Code, 2016-Section 33(1)(b)(i) to (iii), 33(3), 9, 14, 33, 52, 35 to 50, 52 to 54, Chapter IIIInsolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4(2)(b), 15, 32A, 32

Tribunals and Commissions02 Jul 2024Dismissed

Ms. Sejal Ronak Agrawal

National Company Law Tribunal · (2024) 07 NCLT CK 1755

Insolvency and Bankruptcy Code, 2016-Section 9, 12, 14, 15, 29A, 30(1), 30(2), 30(4), 30(6), 31, 31(1), 31(2), 33, 33(1)(b), 34(4)(b), 35(1), 43, 45, 47, 49, 50, 52, 53, 61, 62, 66, 68, 70, 71, 238Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 35A, 36A, 36A(1), 36B(4A), 38, 38(1), 38(1A), 38(1B), 38(2), 39(4), 39B, 39C, 39DInsolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016

Tribunals and Commissions02 Jul 2024Allowed

M/s Kaliber Associates Pvt. Ltd. Vs M/s LVS Estates Pvt. Ltd.

National Company Law Tribunal · (2024) 07 NCLT CK 1581

Insolvency and Bankruptcy Code, 2016-Section 7, 3(12), 7(3)(b), 7(5), 13(2), 14, 14(1)(a), 14(1)(b), 14(1)(c), 14(1)(d), 14(3)(b), 15, 17, 18, 19, 20, 21, 33(1), 33(2), 33(5), 35(1)(k)Insolvency and Bankruptcy Code (Amendment) Act, 2018Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4

Tribunals and Commissions02 Jul 2024Allowed

M/s Cosmic Infrasolution Pvt. Ltd. Vs M/s Prudential Hotels Pvt. Ltd.

National Company Law Tribunal · (2024) 07 NCLT CK 1575

Insolvency and Bankruptcy Code, 2016-Section 7, 53, 53(1), 54, 54(2)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 12, 30, 31A, 31A(1)(b), 32, 34, 35, 45, 45(3), 45(3)(b)

Tribunals and Commissions01 Jul 2024

151b5f9f553fdef3bf4c8559544a3a0e

National Company Law Tribunal · (2024) 07 NCLT CK 1592

Insolvency and Bankruptcy Code, 2016-Section 59(7), 59, 59(3)(c)(i), 59(6), 59(7) to (9)Companies Act, 1956IBBI (Voluntary Liquidation Process) Regulations, 2017-Regulation 14, 30, 32, 34-38

Tribunals and Commissions01 Jul 2024Allowed

Navshikha Multitraders Private Limited Vs Zoom Dealcom Private Limited

National Company Law Tribunal · (2024) 07 NCLT CK 1604

Insolvency and Bankruptcy Code, 2016-Section 33, 33(1)(a), 33(1), 33(1)(b)(iii), 33(2), 33(5), 33(7), 7, 15, 30(6), 34(1), 34(2), 34(4)(b), 52, Chapter IIIInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6(2)(c), 36BInsolvency and Bankruptcy Board of India (Insolvency Professionals) Regulations, 2019-Regulation 7A

Tribunals and Commissions01 Jul 2024

J.C. Flowers Asset Reconstruction Private Limited Vs E Commerce Magnum Solution Limited

National Company Law Tribunal · (2024) 07 NCLT CK 1630

Insolvency and Bankruptcy Code, 2016-Section 7, 10-A, 13, 14, 15, 17, 18, 19, 20, 21, 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(1)Insolvency & Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6

Tribunals and Commissions01 Jul 2024

Power Trust Vs REC Limited & Ors.

National Company Law Tribunal · (2024) 07 NCLT CK 1646

Insolvency and Bankruptcy Code, 2016-Section 60(5), 62NCLT Rules, 2016-Rule 11

Tribunals and Commissions01 Jul 2024Dismissed

Variant Commercial Private Limited Vs Indian Mining Works Private Limited

National Company Law Tribunal · (2024) 07 NCLT CK 1647

Insolvency and Bankruptcy Code, 2016-Section 9, 21(2), 30(2), 30(2)(b), 30(2)(b)(i), 30(2)(b)(ii), 30(2)(e), 30(4), 30(6), 31, 31(1), 31(2), 33, 52, 53, 53(1), 53(1)(b)(ii), 61(3), 66, 3(30)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 27, Clause 35, 38(1), 38(2)(d), 39(4)Central Goods and Services Tax Act, 2017-Section 82

Tribunals and Commissions01 Jul 2024

M/s Reem Tanners Pvt Ltd Vs M/s Drish Shoes Ltd

National Company Law Tribunal · (2024) 07 NCLT CK 1697

Insolvency and Bankruptcy Code 2016-Section 9, 14, 14(1), 29A, 30(2), 30(4), 30(6), 31, 31(1), 31(2), 32A, 33(5), 53(1), 60(5), 61(3), 188, 196IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6(1), 36B(4A), 39, 39(4)NCLT Rules, 2016-Rule 11

Tribunals and Commissions01 Jul 2024Allowed

State Bank Of India Vs Gayatri Projects Ltd

National Company Law Tribunal · (2024) 07 NCLT CK 1691

Insolvency and Bankruptcy Code-Section 7, 14, 5(13), 5(13)(c), 28, 60(5)National Company Law Tribunal Rules, 2016-Rule 11

Tribunals and Commissions01 Jul 2024Allowed

Ashok Kumar Jain (HUF) & Ors. Vs M/s. VR Commodities Private Limited

National Company Law Tribunal · (2024) 07 NCLT CK 1685

Insolvency and Bankruptcy Code, 2016-Section 7, 13(2), 14, 14(1), 15, 17, 18, 19, 20Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (54 of 2002)

Tribunals and Commissions01 Jul 2024Allowed

State Bank Of India Vs Prathyusha Resources & Infra Pvt Ltd

National Company Law Tribunal · (2024) 07 NCLT CK 1654

IBC-Section 7IBBI (Liquidation Process) Regulations, 2016-Regulation 44(2)

Tribunals and Commissions01 Jul 2024Allowed

RK Packaging, Proprietorship Concern Of Mr. Rahul Karthik Thadathiparambil Vs Aditus Mart Private Limited

National Company Law Tribunal · (2024) 07 NCLT CK 1764

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 9(3)(b), 14, 14(1), 31(1), 33, 13Insolvency & Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6

Tribunals and Commissions01 Jul 2024

Uco Bank Vs M/s. S R Industries Limited

National Company Law Tribunal · (2024) 07 NCLT CK 1765

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 15, 29A, 30(2), 30(4), 30(6), 31, 31(1), 31(2), 32A, 53(1), 60(5), 61(3), 188, 196IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 6(1), 36B(4A), 39, 39(4)NCLT Rules, 2016-Rule 11

Tribunals and Commissions01 Jul 2024

J.C. Flowers Asset Reconstruction Private Limited Vs E Commerce Magnum Solution Limited

National Company Law Tribunal · (2024) 07 NCLT CK 1766

Insolvency and Bankruptcy Code, 2016-Section 7, 10-A, 13, 14, 14(1), 15, 17, 18, 19, 20, 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 Commissions28 Jun 2024

Mr. Rakesh Kumar Tulsyan Vs Xylem Integrated Solutions Private Limited

National Company Law Tribunal · (2024) 06 NCLT CK 1628

Insolvency and Bankruptcy Code, 2016-Section 60(5), 30(6), 10, 30(2), 29A, 30(1), 31(1), 25(2)(h), 30(4), 16(1), 15(1)(c), 26(6A), 22(1), 21(2), 12, 14, 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(2)(e), 30(2)(f), 31, 32, 61(3), 43, 43(1), 44(1), 45, 50, 66, 66(1)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 38, 39(4), 35A, 38(1), 38(1)(a), 38(1A), 38(1B), 38(2), 38(2)(a), 38(2)(b), 38(2)(c), 38(3), 37, 40A, 6(1), 12(1), 13(1), 15A, 17(1), 17(2), 27, 36(1), 36A, 36BCompanies Act, 2013