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National Company Law Tribunal judgments

20,303 judgments · page 222 of 1,016

Tribunals and Commissions14 Jun 2024

M/s. India Factoring & Finance Solutions Private Limited Vs M/s. Altech Infrastructure Private Limited

National Company Law Tribunal · (2024) 06 NCLT CK 1620

Insolvency and Bankruptcy Code, 2016-Section 7, 14, sub-sections (2) and (3) of Section 14, 18(b), 21(2), 25(b), 29A, 30(1), 30(2), 30(6), 31, 31(1), 31(4), 32A, 43, 45, 49, 50, 66, 68, 70, 71, 72, 73 and 74, Chapter III and Chapter VI of Part II, Twelfth ScheduleInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6(1), 30(1), 31A, 36(1), 36(2), 36A, 36B, 37(1), 37, 38, 38(1), 38(1)(a), 38(1)(b), 38(1A), 38(1B), 38(2), 38(3), 39Banking Regulation Act, 1949
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Tribunals and Commissions14 Jun 2024Allowed

M/s Neon Vincom Pvt. Ltd. Vs M/s Colorcity Homes Pvt. Ltd.

National Company Law Tribunal · (2024) 06 NCLT CK 1627

Insolvency and Bankruptcy Code, 2016-Sections 7, 14, 21(2), 29A, 30, 30(2), 30(4), 30(6), 31, 31(1), 31(4), 32A, 43, 45, 47, 49, 50, 53, 66Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulations 36B(4A), 37, 38(1), 38(2), 38(3), 39, 39(1)(a), 39(1)(c), 39(4)Banking Regulation Act, 1949
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Tribunals and Commissions14 Jun 2024Allowed

IDBI Bank Ltd. Vs M/s. Cheema Papers Limited

National Company Law Tribunal · (2024) 06 NCLT CK 1603

Insolvency and Bankruptcy Code, 2016-Sections 4, 7, 7(1), 7(5), 14, 14(1)(a), 14(1)(b), 14(1)(c), 14(1)(d), 15, 17, 18, 20, 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4NCLT Rules, 2016-Rule 11
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Tribunals and Commissions14 Jun 2024

M/s Adamya Export and Import Pvt. Ltd. Vs M/s Aadhar Infra Holding Ltd.

National Company Law Tribunal · (2024) 06 NCLT CK 1668

Insolvency and Bankruptcy Code, 2016-Section 7, 3(12), 13(2), 14, 14(1)(a), 14(1)(b), 14(1)(c), 14(1)(d), 14(3)(b), 15, 17, 18, 19, 20, 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Insolvency and Bankruptcy Code (Amendment) Act, 2018
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Tribunals and Commissions14 Jun 2024

Rahul Kavathekar Vs M/s Avantha Power & Infrastructure Ltd.

National Company Law Tribunal · (2024) 06 NCLT CK 1716

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 33(2), 33(5), 34(4)(b), 35(1), 52, 53NCLT Rules, 2016-Rule 11IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 24(7), 26(5), 40D
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Tribunals and Commissions14 Jun 2024Allowed

Yes Bank Limited Vs Jaypee Healthcare Limited

National Company Law Tribunal · (2024) 06 NCLT CK 1717

Insolvency and Bankruptcy Code, 2016-Section 7, 7(2), 7(4), 7(5), 7(5)(a), 10, 14, 18, 31(1), 65, 238Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Person) Regulations, 2016-Regulation 6
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Tribunals and Commissions14 Jun 2024Allowed

Skretting Aquaculture India Pvt. Ltd. Vs Nagraj Aqua LLP & Anr.

National Company Law Tribunal · (2024) 06 NCLT CK 1718

Insolvency and Bankruptcy Code, 2016-Section 4, 9, 9(5), 13(1)(b), 13(1)(c), 14, 14(1), 14(2), 14(3), 15, 17, 18, 19, 20, 21, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Central Good and Services Tax Act, 2017-Section 9
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Tribunals and Commissions14 Jun 2024

Edelweiss Asset Reconstruction Company Limited Vs M/s Anusha Engineering Consultants and Construction Private Limited

National Company Law Tribunal · (2024) 06 NCLT CK 1598

Insolvency and Bankruptcy Code, 2016-Section 7, 7(3)(b), 13(2), 14, 14(1)(a), (b), (c) & (d), 14(3)(b), 15, 17, 18, 19, 20, 21, 60(5)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Person) Regulations, 2016-Regulation 6, 6(1)
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Tribunals and Commissions13 Jun 2024Disposed Of

Rahul Carbon Commercials Private Limited Vs New Hind Silk House Private Limited

National Company Law Tribunal · (2024) 06 NCLT CK 1614

Insolvency and Bankruptcy Code, 2016-Section 7, 12(2), 33(1), 33(1)(a), 33(1)(b)(iii), 33(2), 33(5), 33(7), 34(1), 34(2), 34(4)(b), 52Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 3(1A), 6, 40(2)
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Tribunals and Commissions13 Jun 2024

M/s. Kaefer Private Limited

National Company Law Tribunal · (2024) 06 NCLT CK 1624

Insolvency and Bankruptcy Code, 2016-Section 59, 59(3), 59(3)(a), 59(3)(b), 59(3)(c), 59(3)(c)(i), 59(7), 59(8), 52, 53(1)Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017-Regulation 3(i)(a), 3(4), 3(b)(i), 3(c), 5, 6, 8, 9, 10, 14, 14(1), 14(3)(a), 30, 34, 35, 37, 37(2), 38, 41Companies Act, 2013-Section 117
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Tribunals and Commissions13 Jun 2024

Art View Tracon Private Limited Vs Santosh Choraria

National Company Law Tribunal · (2024) 06 NCLT CK 1606

Insolvency and Bankruptcy Code, 2016-Section 59(7)Companies Act, 1956Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017-Regulation 9, 14, 34, 38
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Tribunals and Commissions13 Jun 2024Allowed

In Re: J.K.Lungie Handloom Private Limited (Dissolution Order)

National Company Law Tribunal · (2024) 06 NCLT CK 1740

Insolvency and Bankruptcy Code, 2016-Section 59, 59(3), 59(7)Insolvency and Bankruptcy (Voluntary Liquidation Process) Regulations, 2017-Rule 3, Regulation 9, 11(1), 14, 34(1), 38(2), 38(3)Companies Act, 1956
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Tribunals and Commissions13 Jun 2024

Union Bank Of India Vs M/s Orbitol Intelligence Private Limited

National Company Law Tribunal · (2024) 06 NCLT CK 1596

Insolvency and Bankruptcy Code, 2016-Section 30(6), 31(1), 25(2)(h), 43, 45, 50, 66, 29A, 30(2), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 53, 21(2), 25(1), 25(2)(b), 60(5), 30, 31, 30(4), 188, 196, 14, 31(3)(b), 30(1)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 39(4), 36A, 36A(12), 35A, 38, 38(1)(a), 38(1A), 38(2)(a), 38(2)(b), 38(2)(c), 38(2)(d), 38(3)(a), 38(3)(b), 38(3)(c), 38(3)(d), 38(3)(e), 36B(4A)
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Tribunals and Commissions13 Jun 2024Allowed

In Re: Shivshankar Niwas Private Limited (Dissolution Order)

National Company Law Tribunal · (2024) 06 NCLT CK 1741

Insolvency and Bankruptcy Code, 2016-Section 59(7), 59(3)(a)Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017-Regulation 38(3), 14, 39, 38(2)Income Tax Act, 1961-Section 178
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Tribunals and Commissions12 Jun 2024

Mr. Modilal Dhanraj Pamecha, Resolution Professional for M/s. Teknik Plant and Machinery MFG Co. Pvt. Ltd. Vs Mrs. Archana Pankaj Mahale

National Company Law Tribunal · (2024) 06 NCLT CK 1655

Insolvency and Bankruptcy Code, 2016-Section 9, 15(1)(c), 16(1), 21(2), 22(1), 25(2)(h), 26(6A), 29A, 30(1), 30(2), 30(4), 30(6), 31, 31(1), 32A, 33(3), 43, 45, 47, 49, 50, 66NCLT Rules, 2016-Rule 11IBBI (Corporate Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6(1), 12(1), 13(1), 15A, 17(1), 17(2), 27, 30, 35, 35A, 36(1), 36A, 36B, 36B(4A), 37, 38, 38(1), 38(1A), 38(1B), 38(2), 38(3), 39(2), 39(4), 40A
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