COURT ARCHIVE

National Company Law Tribunal judgments

20,303 judgments · page 225 of 1,016

Tribunals and Commissions07 Jun 2024

M/s Tri-Wall Pak Private Limited Vs M/s 5 Core Acoustics Private Limited

National Company Law Tribunal · (2024) 06 NCLT CK 1651

Insolvency and Bankruptcy Code, 2016-Section 33(2), 34, 34(4)(b), 9, 15, 19(2), 12, 56, 30(6), 31, 21(1), 32(1), 14, 33(5), 33(7), 35(1)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 13IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6

Tribunals and Commissions07 Jun 2024Allowed

GB Foods India Trading Private Limited

National Company Law Tribunal · (2024) 06 NCLT CK 1700

Insolvency and Bankruptcy Code, 2016-Section 59, 59(4), 59(8), 53(1)Companies Act, 2013-Section 103(3)IT Act, 1961-Section 178

Tribunals and Commissions07 Jun 2024Allowed

Mrs. V. Rajalakshmi & Ors. Vs Lokaa Developers Private Limited

National Company Law Tribunal · (2024) 06 NCLT CK 1674

Insolvency and Bankruptcy Code, 2016-Section 3(12), 5(8), 7, 7(1), 7(1)(a), 13(2), 14(1), 14(2), 14(3), 14(4), 15, 17, 18, 18(a), 18(f), 19, 20, 21(6A), 31(1), 33Insolvency & Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Real Estate (Regulation and Development) Act, 2016-Section 2, clauses (d) and (zn)

Tribunals and Commissions07 Jun 2024

Mr. Siri Kishan Aggarwal

National Company Law Tribunal · (2024) 06 NCLT CK 1675

Insolvency and Bankruptcy Code, 2016-Section 94(1), 95-100, 95-99, 97(5), 99Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution process for Personal Guarantors to Corporate Debtor) Rules, 2019-Rule 6, 6(2)IBBI (Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Regulations, 2019-Regulation 4(2)

Tribunals and Commissions07 Jun 2024Allowed

Omkara Assets Reconstruction Pvt. Ltd. Vs Ameya Eco-Zone Developers Pvt. Ltd.

National Company Law Tribunal · (2024) 06 NCLT CK 1676

Insolvency and Bankruptcy Code, 2016-Section 7, 5(7), 4, 7(5)(a), 14, 31(1), 33, 13, 17, 25, Chapter VII of Part IIInsolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2), 13(4), 5(1)(b), 5(2), 5(3)

Tribunals and Commissions06 Jun 2024Allowed

M/s. GP Petroleums Limited Vs M/s. Tirumala Hills Asphalt Pvt Ltd

National Company Law Tribunal · (2024) 06 NCLT CK 1610

Insolvency and Bankruptcy Code 2016-Section 33(2), 33(1)(b)(i), (ii) and (iii), 14, 52, 35 to 50, 52 to 54, 34(8)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations 2016

Tribunals and Commissions06 Jun 2024Allowed

Punjab National Bank Vs M/s Sturdy Industries Limited

National Company Law Tribunal · (2024) 06 NCLT CK 1617

Insolvency and Bankruptcy Code, 2016-Section 7, 7(3), 7(5), 3(12), 13(1)(b), 14, 14(1), 14(3), 15, 16(5), 17, 18, 20, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Securitization and Reconstruction of Operational Assets and Enforcement of Security Interest Act, 2002-Section 13(2)

Tribunals and Commissions06 Jun 2024

e62471846846630fb3b06075be7d6bb7

National Company Law Tribunal · (2024) 06 NCLT CK 1625

Insolvency and Bankruptcy Code, 2016-Section 60(5), 54C, 54D, 12, 54P, 54K(11), 54K(12), 24, 25A, 26, 27, 28, 29A, 32A, 43 to 51, 54E, 54F, 54J, 54L, 14, 16, 31, 61(3), 74NCLT Rules, 2016-Rule 11Insolvency and Bankruptcy (Pre-Packaged Insolvency Resolution Process) Rules, 2021-Rule 4

Tribunals and Commissions06 Jun 2024Disposed Of

Mr. Ch. V. N. Raghurama Gupta Vs M/s. Ceasan Glass Pvt. Ltd.

National Company Law Tribunal · (2024) 06 NCLT CK 1663

Insolvency and Bankruptcy Code, 2016-Section 9, 14, 29A, 30, 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), 61(3), 236National Company Law Tribunal Rules, 2016-Rule 11Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 37, 38(1), 38(1A), 38(1-A), 38(1-B), 38(2), 38(3), 39(4)

Tribunals and Commissions06 Jun 2024Allowed

Canara Bank Vs M/s. Shresht Industries Private Limited

National Company Law Tribunal · (2024) 06 NCLT CK 1677

Insolvency & Bankruptcy Code, 2016-Section 7, 54(1), 54(2), 54(3)Insolvency & Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 45(3), 45, 45(b)

Tribunals and Commissions06 Jun 2024Allowed

OMSO Orient Printing Machines Private Limited

National Company Law Tribunal · (2024) 06 NCLT CK 1678

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

Tribunals and Commissions06 Jun 2024

Rebartech Solutions Private Limited Vs Neha Chhawchharia & Ors.

National Company Law Tribunal · (2024) 06 NCLT CK 1679

Insolvency and Bankruptcy Code, 2016-Section 60(5), 31, 43, 44, 49, 66, 30(2)(b), 30(2)(e), 9, 45, 50, 29A, 19(2), 30(5), 218, 218(1), 27, 27(1), 27(2), 22, 30(4), 30(2), 30NCLT Rules, 2016-Rule 11MSME Act, 2006-Section 16, 18(1), 18

Tribunals and Commissions06 Jun 2024Allowed

M/s. Shrumani Steels Private Limited Vs M/s. Harshika Trading Private Limited

National Company Law Tribunal · (2024) 06 NCLT CK 1591

Insolvency & Bankruptcy Code, 2016-Section 9, 13, 14, 14(1), 15, 17, 18, 19, 20, 21, 31(1), 33Securitization and Reconstruction of Operational Assets and Enforcement of Security Interest Act, 2002

Tribunals and Commissions06 Jun 2024Dismissed

Mr. Kamalesh Kumar Singhania Vs The Oriental Mercantile Co. Ltd

National Company Law Tribunal · (2024) 06 NCLT CK 1680

IBC-Section 7, 43, 43(4)(a)

Tribunals and Commissions06 Jun 2024

Kalpana Vara Vs Canara Bank & Anr.

National Company Law Tribunal · (2024) 06 NCLT CK 1681

Insolvency and Bankruptcy Code, 2016-Section 94(1), 94, 7, 9, 10, 238AInsolvency and Bankruptcy (Application to Adjudicating Authority for Bankruptcy Process for Personal Guarantors to Corporate Debtor) Rules, 2019-Rule 6(1)Limitation Act, 1963-Article 137, Section 5

Tribunals and Commissions06 Jun 2024Allowed

Mr. Rajeev Bhambri Vs Corning Finolex Optical Fibre Private Limited

National Company Law Tribunal · (2024) 06 NCLT CK 1682

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

Tribunals and Commissions05 Jun 2024

Lal Behari Singh Vs Carnation Industries Limited

National Company Law Tribunal · (2024) 06 NCLT CK 1626

Insolvency and Bankruptcy Code, 2016-Section 9, 14, 18, 18(f)(vi), 20, 20(1), 21(2), 25, 25(1), 25(2)(b), 25(2)(h), 25(h)(2), 29A, 30, 30(1), 30(2), 30(4), 30(6), 31, 31(1), 31(3)(i), 31(4), 32A, 32A(1), 53, 60(5), 60(6), 240ANational Company Law Tribunal Rules, 2016-Rule 11IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6(1), 27, 35, 36, 36A, 36B, 37(l), 38, 38(1), 38(1A), 38(1B), 38(2), 39, 39(4)

Tribunals and Commissions05 Jun 2024

P.M. Cold Storage Private Limited Vs Goouksheer Farm Fresh Private Limited

National Company Law Tribunal · (2024) 06 NCLT CK 1634

Insolvency and Bankruptcy Code, 2016-Section 33, 33(2), 33(5), 33(7), 33(1)(b)(iii), 43 to 66, 34(1), 34(2), 52Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 35(A)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations

Tribunals and Commissions05 Jun 2024

Mr. Manish Kumar Vs Rachna Jhunjunwala & Anr.

National Company Law Tribunal · 2023 INSC 1056

Insolvency and Bankruptcy Code, 2016-Section 60(5), 240ANational Company Law Tribunal Rules, 2016-Rule 11MSMED Act, 2006

Tribunals and Commissions05 Jun 2024Disposed Of

M/s. Manavta Tradelink Private Limited Vs M/s. Manikaran Vincom Private Limited & Anr.

National Company Law Tribunal · (2024) 06 NCLT CK 1658

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 30(6), 33, 33(1), 33(1)(a)(i), 33(1)(b)(iii), 33(5), 33(7), 34(1), 34(2), 52, Chapter IIIInsolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 2A(1)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 39B(1), 39B(2), 39B(3)