CourtKutchehry.com

COURT ARCHIVE

National Company Law Tribunal judgments

20,303 judgments · page 239 of 1,016

Tribunals and Commissions01 May 2024

All Cargo Logistics Ltd. Vs Gallictrans Cargo Logistics Pvt. Ltd.

National Company Law Tribunal · (2024) 05 NCLT CK 3317

Insolvency and Bankruptcy Code, 2016-Section 9, 13, 14, 14(1), 15, 17, 18, 19, 20, 21, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6, 6(1)Insolvency & Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
Read judgment
Tribunals and Commissions01 May 2024Allowed

Elecon Engineering Company Limited Vs Enviiro Bulkk Handling Systems

National Company Law Tribunal · (2024) 05 NCLT CK 3320

Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 12, 15, 31A, 34(4), 36, 45, 45(3), 45(3)(a)IBC-Section 29A, 53, 53(1)Employees Provident Funds and Miscellaneous Provisions Act, 1952-Section 7Q
Read judgment
Tribunals and Commissions01 May 2024Allowed

ASREC (India) Limited Vs M/s. Bihar Fire Bricks And Potteries Ltd.

National Company Law Tribunal · (2024) 05 NCLT CK 3187

Companies Act, 1956-Section 448Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002Insolvency & Bankruptcy Code, 2016-Section 7, 7(3)(b), 7(5), 7(7), 13(2), 14, 14(1), 14(2), 14(3), 14(4), 15, 17, 18, 19, 20, 21
Read judgment
Tribunals and Commissions01 May 2024Allowed

Canara Bank Vs Laggar Industries Limited

National Company Law Tribunal · (2024) 05 NCLT CK 3189

Insolvency and Bankruptcy Code, 2016-Section 3(12), 4, 7, 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 4Companies Act, 1956
Read judgment
Tribunals and Commissions01 May 2024Allowed

CS Milind B. Kasodekar

National Company Law Tribunal · (2024) 05 NCLT CK 3322

Insolvency and Bankruptcy Code, 2016-Section 59(7), sub-section (4) of Section 59, 53, sub-section (8) of Section 59Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017-Regulation 38, 14, 34, 35, 8 and 10Companies Act, 2013
Read judgment
Tribunals and Commissions01 May 2024Allowed

ABC India Ltd. Vs Prabhakar Engineers Pvt. Ltd.

National Company Law Tribunal · (2024) 05 NCLT CK 3323

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 5(21), 14, 13, 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6, 5Companies Act
Read judgment
Tribunals and Commissions26 Apr 2024

Meenanand Holding Pvt Ltd

National Company Law Tribunal · (2024) 04 NCLT CK 3604

Insolvency and Bankruptcy Code, 2016-Section 59, 59(3), 59(3)(a), 59(7)Companies Act, 1956IBBI (Voluntary Liquidation Process) Regulations, 2017-Regulation 9(1), 14, 34(1), 38, 41
Read judgment
Tribunals and Commissions26 Apr 2024

Brindanand Holdings Pvt Ltd

National Company Law Tribunal · (2024) 04 NCLT CK 3605

Insolvency and Bankruptcy Code, 2016-Section 59, 59(3)(a), 59(3), 59(7)Companies Act, 1956IBBI (Voluntary Liquidation Process) Regulations, 2017-Regulation 9(1), 14, 34, Sub-Regulation (1) of Regulation 34, 38
Read judgment
Tribunals and Commissions26 Apr 2024Disposed Of

Asset Reconstruction Company Limited Vs V Hotels Limited

National Company Law Tribunal · (2024) 04 NCLT CK 0073

Companies Act, 2013 — Section 66Insolvency and Bankruptcy Code, 2016 — Section 7, 14, 29A, 30, 30(2), 30(2)(a), 30(2)(b), 30(2)(d), 30(4), 30(6), 31, 32, 32A, 43, 45, 47, 49, 50, 53, 53(1), 61(3), 66Insolvency And Bankruptcy Board Of India (Insolvency Resolution Process For Corporate Persons) Regulations, 2016 — Regulation 37, 38, 38(1), 38(1A), 39(3B), 39(4)
Read judgment