Tribunals and Commissions08 May 2024
Reserve Bank of India Vs Srei Equipment Finance Limited
National Company Law Tribunal · (2024) 05 NCLT CK 3266
Insolvency and Bankruptcy Code, 2016-Section 60(5)National Company Law Tribunal Rule, 2016-Rule 11
COURT ARCHIVE
National Company Law Tribunal judgments
20,303 judgments · page 235 of 1,016
Tribunals and Commissions08 May 2024Disposed Of
State Bank of India Vs Amit Mittal
National Company Law Tribunal · (2024) 05 NCLT CK 0010
Insolvency and Bankruptcy Code, 2016 — Section 60(5), 95
Tribunals and Commissions07 May 2024Allowed
M/s Talsons Motors Private Limited
National Company Law Tribunal · (2024) 05 NCLT CK 3267
Insolvency and Bankruptcy Code, 2016-Section 54(1), 33(2), 7, 19(2), 54, 54(2)National Company Law Tribunal Rules, 2016-Rule 32, 11IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 17(1), 12, 29
Tribunals and Commissions07 May 2024
Ms. Neeraj Singh Proprietor of M/s. N. J. Electronics Vs Syska LED Lights Pvt. Ltd.
National Company Law Tribunal · (2024) 05 NCLT CK 3268
Insolvency and Bankruptcy Code, 2016-Sections 4(1), 8, 9, 13, 14, 14(1), 15, 17, 18, 19, 20, 21, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6(1)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
Tribunals and Commissions07 May 2024
Ms. Neeraj Singh Proprietor of M/s. N. J. Electronics Vs Syska LED Lights Pvt. Ltd.
National Company Law Tribunal · (2024) 05 NCLT CK 3269
Insolvency and Bankruptcy Code, 2016-Section 9, 8, 4(1), 14, 14(1), 31(1), 33, 13, 15, 17, 18, 19, 20, 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6(1), 6Companies Act, 1956
Tribunals and Commissions07 May 2024
Aircastle (Ireland) Limited Vs SpiceJet Limited
National Company Law Tribunal · (2024) 05 NCLT CK 3159
Insolvency and Bankruptcy Code, 2016-Section 5(20), 5(21), 7, 8, 9, 10Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 5, 6Companies Act, 1956
Tribunals and Commissions07 May 2024
Maharashtra State Electricity Distribution Company Limited Vs Mr. Shailesh Verma, Resolution Professional of Lavasa Corporation Ltd.
National Company Law Tribunal · (2024) 05 NCLT CK 3270
Insolvency and Bankruptcy Code, 2016-Section 60(5), 14, 31, 33, 30(2)(b), 61N.C.L.T Rules, 2016-Rule 11CIRP Regulations-Regulation 38(1)(a)
Tribunals and Commissions07 May 2024
Cords Cable Industries Limited Vs Arunava Sikdar & Anr.
National Company Law Tribunal · (2024) 05 NCLT CK 3271
Insolvency and Bankruptcy Code, 2016-Section 60(5), 9, 15National Company Law Tribunal Rules, 2016-Rule 11Companies Act, 1956
Tribunals and Commissions07 May 2024
Mr. Abdul Wajid PM Vs M/s. P&G Enterprises Pvt Ltd.
National Company Law Tribunal · (2024) 05 NCLT CK 3167
Insolvency and Bankruptcy Code, 2016-Section 9, 4, 8, 9(5)(ii)(d), 9(5)(2)(d)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6
Tribunals and Commissions07 May 2024Dismissed
Bechman Coulter India Private Limited Vs AVS Medical Instrument Private Limited
National Company Law Tribunal · (2024) 05 NCLT CK 3272
Insolvency and Bankruptcy Code, 2016-Section 9, 8, 5(21), 5(6), 8(1), 9(5)(2)(d)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6
Tribunals and Commissions07 May 2024
Shekhar Sarawagi Vs Ghanaram Infraengineers Pvt. Ltd.
National Company Law Tribunal · (2024) 05 NCLT CK 3176
Insolvency and Bankruptcy Code, 2016-Section 9, 60(1), 5(21), 238A, 9(5)(2)(d)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Companies Act, 2013
Tribunals and Commissions07 May 2024
South Assam Roadways Limited Vs Ram Ratan Modi
National Company Law Tribunal · (2024) 05 NCLT CK 3179
Insolvency and Bankruptcy Code, 2016-Section 60(5), 238National Company Law Tribunal Rules, 2016-Rule 11Companies Act, 2013
Tribunals and Commissions07 May 2024
Metamorphosis Trading LLP Vs Membrane Filters (India) Private Limited
National Company Law Tribunal · (2024) 05 NCLT CK 3273
Insolvency and Bankruptcy Code, 2016-Section 7, 5(8), 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
Tribunals and Commissions07 May 2024Allowed
India Home Loan Limited Vs Chandrabhaga Realtors Private Limited
National Company Law Tribunal · (2024) 05 NCLT CK 3183
Insolvency and Bankruptcy Code, 2016-Section 7, 5(8), 4, 14, 14(1), 31(1), 33, 13, 15, 17, 18, 19, 20, 21Companies Act, 1956Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest (SARFAESI) Act, 2002-Section 13(2)
Tribunals and Commissions07 May 2024Allowed
Navmi Steel Traders Private Limited Vs Maruti Strips And Ferro Alloys Private Limited
National Company Law Tribunal · (2024) 05 NCLT CK 3274
Insolvency and Bankruptcy Code, 2016-Section 8, 9, 9(3)(b), 14, 17, 25, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Limitation Act, 1963-Section 18
Tribunals and Commissions07 May 2024Allowed
Corporation Bank (Now Union Bank Of India) Vs Jindal Speciality Textile Ltd.
National Company Law Tribunal · (2024) 05 NCLT CK 3193
Insolvency and Bankruptcy Code, 2016-Sections 6, 7, 7(1), 7(4), 7(5), 9, 10, 14, 14(1)(a), 14(1)(b), 14(1)(c), 14(1)(d), 15, 17, 18, 20, 21, 27, 28, 60(5)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Companies Act, 1956
Tribunals and Commissions07 May 2024Allowed
Lunkad Aluminium Limited Vs Electropath Services (India) Private Limited
National Company Law Tribunal · (2024) 05 NCLT CK 3275
Insolvency and Bankruptcy Code, 2016-Section 9, 12A
Tribunals and Commissions07 May 2024
Mr. Vijendra Kumar Jain Vs Mr. Nitin Ramchandra Jadhav & Ors.
National Company Law Tribunal · (2024) 05 NCLT CK 3276
Insolvency and Bankruptcy Code, 2016-Section 66, 66(1), 66(2), 33, 13, 15, 19(2), 10ASARFAESI Act, 2002-Section 13(2)National Company Law Tribunal Rules, 2016-Rule 11
Tribunals and Commissions07 May 2024
Smt. Kanika Dandona Vs Intertek Appliances Pvt. Ltd.
National Company Law Tribunal · (2024) 05 NCLT CK 3277
Insolvency and Bankruptcy Code, 2016-Section 9, 33(1)(b)(i) to (iii), 33(3), 60(5), 35, 36, 38, 39, 41, 33(7), 14, 33(5), 35(1), 34(7)Insolvency and Bankruptcy (Liquidation Process) Regulations, 2017-Regulation 13, 4Income Tax Act, 1961-Section 178
Tribunals and Commissions07 May 2024
Smt. Kanika Dandona Vs Intertek Appliances Pvt. Ltd.
National Company Law Tribunal · (2024) 05 NCLT CK 3278
Insolvency and Bankruptcy Code, 2016-Section 9, 33(1)(b)(i) to (iii), 33(3), 60(5), 35, 36, 38, 39, 41, 33(7), 14, 33(5), 35(1), 34(7)Insolvency and Bankruptcy (Liquidation Process) Regulations, 2017-Regulation 13, 4Income Tax Act, 1961-Section 178