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National Company Law Tribunal judgments

20,303 judgments · page 238 of 1,016

Tribunals and Commissions02 May 2024

Rohit Motilal Agarwal Vs Cyperus Multitrade Private Limited

National Company Law Tribunal · (2024) 05 NCLT CK 3227

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 15(1)(c), 16(1), 22(1), 25, 25(2)(h), 26(6A), 29A, 30, 30(2), 30(6), 31, 31(1), 32A, 35A, 43, 45, 50, 66Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6(1), 12(1), 13(1), 15A, 17(1), 17(2), 27, 31A(1), 35, 35A, 36(1), 36A, 36B, 36B(4A), 37, 38, 38(1-A), 38(1A), 38(2)(c), 39, 39(4), 40ACompanies Act
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Tribunals and Commissions02 May 2024

India Resurgence ARC Private Limited Vs Kundan Suppliers Private Limited

National Company Law Tribunal · (2024) 05 NCLT CK 3231

Insolvency and Bankruptcy Code, 2016-Section 7, 19(2), 19(3), 29A, 33(1), 33(1)(a), 33(1)(b)(iii), 33(2), 33(5), 33(7), 34(1), 34(2), 34(4)(b), 52, Chapter-IIIInsolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 36A(1)
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Tribunals and Commissions02 May 2024

Shailen S Gala (HUF) & Ors. Vs Mayurpankh Fine Builders Private Limited

National Company Law Tribunal · (2024) 05 NCLT CK 3235

Insolvency and Bankruptcy Code, 2016-Section 14, 21(2), 29A, 30(1), 30(2), 30(2)(a) to 30(2)(f), 30(6), 31, 31(1), 43, 45, 49, 50, 53, 53(1), 66Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 37, 38, 38(1), 38(1)(a), 38(1A), 38(2)(a), 38(2)(b), 38(2)(c), 38(3), 39, 39(4)Works of Defence Act, 1903-Section 3, 7
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Tribunals and Commissions02 May 2024

Ramchandra Dallaram Choudhary Vs M/s. Adico Forge Private Limited

National Company Law Tribunal · (2024) 05 NCLT CK 3236

Insolvency and Bankruptcy Code, 2016-Section 30(6), 31, 30(4), 9, 30, 29A, 30(2), 30(1), 30(2)(d), 32A, 54, 53IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 39(4), 36A(11), 37, 38, 38(3)(e), 38(1A), 38(2)
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Tribunals and Commissions02 May 2024Partly Allowed

India Resurgence ARC Private Limited Vs Master Weaver Ethnics India Private Limited

National Company Law Tribunal · (2024) 05 NCLT CK 3304

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 15, 21(6A)(b), 22(3)(a), 31, 54, 54(1), 54(2), 54(3), 60(5)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 12, 13, 14, 45, 45(3)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 16A(1)
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Tribunals and Commissions02 May 2024Disposed Of

India Resurgence ARC Private Limited Vs Master Weaver Ethnics India Private Limited

National Company Law Tribunal · (2024) 05 NCLT CK 3312

Insolvency and Bankruptcy Code, 2016-Section 7, 15, 22(3)(a), 54, 54(1), 54(2), 54(3)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 12, 13, 14, 45, 45(3)IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
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Tribunals and Commissions02 May 2024Allowed

Rajen Sharma Vs Epitome Plasto Pack Private Limited

National Company Law Tribunal · (2024) 05 NCLT CK 3195

Insolvency and Bankruptcy Code, 2016-Section 7, 4(1), 14, 31(1), 33, 13, 15, 17, 18, 19, 20, 21, 7(5)(a)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(1), 9(1)Insolvency & Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
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Tribunals and Commissions02 May 2024Allowed

M/s. S.N. Steels Vs M/s. A.P. Steel Re Rolling Mill Ltd.

National Company Law Tribunal · (2024) 05 NCLT CK 3313

Insolvency and Bankruptcy Code, 2016-Section 9, 5(21), 13, 14, 15, 17, 18, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 5, 6Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Person) Regulations, 2016-Regulation 6
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Tribunals and Commissions02 May 2024

M/s. Swarup Auto Private Limited

National Company Law Tribunal · (2024) 05 NCLT CK 3203

Insolvency & Bankruptcy Code, 2016-Section 59, 59(3), 59(8)Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017-Regulation 38, 14, 9, 8(1), 37Companies Act, 1956
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Tribunals and Commissions02 May 2024Allowed

Guardicore India Private Limited

National Company Law Tribunal · (2024) 05 NCLT CK 3314

Insolvency and Bankruptcy Code, 2016-Section 59, 59(8)National Company Law Tribunal Rules, 2016-Rule 154, 154(1)Income-tax Act, 1961-Section 178
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Tribunals and Commissions01 May 2024Allowed

Phoenix Arc Private Limited Vs Arambagh Hatcheries Limited

National Company Law Tribunal · (2024) 05 NCLT CK 3208

Insolvency and Bankruptcy Code, 2016-Section 7, 33(1)(b)(iii), 33(2), 33(5), 33(7), 34, 34(1), 34(2), 52, Chapter-IIIInsolvency & Bankruptcy Board of India (Liquidation Process) Regulations, 2016
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Tribunals and Commissions01 May 2024Allowed

Indian Bank (Erstwhile Allahabad Bank) Vs M/s Polo Hotels Limited

National Company Law Tribunal · (2024) 05 NCLT CK 3158

Insolvency and Bankruptcy Code, 2016-Section 7, 7(3)(a), 7(3)(c), 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 4, 9Companies Act, 1956
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Tribunals and Commissions01 May 2024Allowed

UCO Bank Vs Sunny Valley Tea & Industries Limited

National Company Law Tribunal · (2024) 05 NCLT CK 3168

Insolvency and Bankruptcy Code, 2016-Section 7, 4(1), 10A, 13, 14, 15, 17, 18, 19, 20, 21, 31(1), 33, 7(5)(a)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(1), 9(1)Recovery of Debts Due to Banks and Financial Institutions Act, 1993-Section 19
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