COURT ARCHIVE

National Company Law Tribunal judgments

20,303 judgments · page 256 of 1,016

Tribunals and Commissions05 Mar 2024Allowed

M/s. Ahluwalia Contracts (India) Limited Vs M/s. Jasmine Buildmart Private Limited

National Company Law Tribunal · (2024) 03 NCLT CK 3141

Insolvency & Bankruptcy Code, 2016-Section 9, 8, 5(20), 13(2), 14, 14(1), 15, 17, 18, 19, 20Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002

Tribunals and Commissions05 Mar 2024

Sterling Biotech Limited Vs Mr. Nitin Jayantilal Sandesara & Ors.

National Company Law Tribunal · (2024) 03 NCLT CK 3330

Insolvency and Bankruptcy Code, 2016-Section 2(24), 7, 43, 44, 53, 53(1)(f)

Tribunals and Commissions05 Mar 2024

Rajesh Ramnani Vs Ghaziabad Development Authority & Anr.

National Company Law Tribunal · (2024) 03 NCLT CK 3331

Insolvency and Bankruptcy Code, 2016-Section 60(5)

Tribunals and Commissions05 Mar 2024

Shaikh Mahboob Subani & Anr. Vs Liquidator of K K Welding Limited

National Company Law Tribunal · (2024) 03 NCLT CK 3255

Insolvency and Bankruptcy Code, 2016-Section 60(5), 60(5)(c), 238

Tribunals and Commissions05 Mar 2024

Multiplier Brand Solutions Private Limited Vs Amazon Wholesale (India) Private Limited

National Company Law Tribunal · (2024) 03 NCLT CK 3084

IBC, 2016-Section 5(6), 8, 8(2), 8(2)(a), 9, 9(5)(2)(d)IBBI (CIRP) Regulations, 2016-Regulation 7

Tribunals and Commissions05 Mar 2024

Prime Enterprise Vs Awate Engineering Pvt Ltd

National Company Law Tribunal · (2024) 03 NCLT CK 3256

Insolvency and Bankruptcy Code, 2016-Section 9, 34(1), 52, Chapter IIIInsolvency & Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4

Tribunals and Commissions05 Mar 2024

Mr. Pramod Singh Vs M/s. MECON Limited

National Company Law Tribunal · (2024) 03 NCLT CK 3257

Insolvency and Bankruptcy Code, 2016-Section 9Insolvency and Bankruptcy (Application to Adjudicating Authority) Rule, 2016-Rule 6MSMED Act 2006-Section 16

Tribunals and Commissions05 Mar 2024

Axis Bank Limited Vs Karvy Forde Search Pvt Ltd

National Company Law Tribunal · (2024) 03 NCLT CK 3089

Insolvency and Bankruptcy Code, 2016-Section 7, 7(1), 7(2), 7(3), 7(3)(a), 7(5), 7(5)(a), 7(5)(b), 9, 10, 65, 65(2)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4(1)IBBI (Information Utilities) Regulation, 2017-Regulation 20(1A)

Tribunals and Commissions05 Mar 2024

M/s. Kohinoor Paper And Newsprint Private Limited (In Liquidation) & Anr. Vs Oriental Insurance Company Ltd & Anr.

National Company Law Tribunal · (2024) 03 NCLT CK 3092

Insolvency and Bankruptcy Code, 2016-Section 60(5)(c), 60(5)National Company Law Tribunal Rules,2016-Rule 11Insurance Act, 1938

Tribunals and Commissions05 Mar 2024Dismissed

VRG Healthcare Private Limited Vs Polypet Flexible Packaging Private Limited

National Company Law Tribunal · (2024) 03 NCLT CK 3258

Insolvency and Bankruptcy Code, 2016-Section 7, 5(8), 5(7), 3(11), 3(6), 238AInsolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Limitation Act, 1963-Article 137

Tribunals and Commissions05 Mar 2024Disposed Of

Satyam Traders Vs Subhlaxmi Compusis Private Limited

National Company Law Tribunal · (2024) 03 NCLT CK 3259

IBC-Section 9

Tribunals and Commissions05 Mar 2024Rejected

Shark Mines & Minerals Private Limited Vs Maithan Ispat Limited

National Company Law Tribunal · (2024) 03 NCLT CK 3282

IBC-Section 60(5)

Tribunals and Commissions05 Mar 2024

Yes Bank Limited Vs Sarga Hotel Private Limited

National Company Law Tribunal · (2024) 03 NCLT CK 3417

IBC-Section 7

Tribunals and Commissions05 Mar 2024Allowed

Shiv Kumar Bagolia

National Company Law Tribunal · (2024) 03 NCLT CK 3102

Insolvency and Bankruptcy Code, 2016-Section 94(1), 9, 99, 3(12), 94, 100, 101, 114, 95, 103, 102(2), 104, 105, 106, 106(3), 107, 108, 109, 110, 111, 112, 208Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 6(1), 6

Tribunals and Commissions05 Mar 2024

Sterling Biotech Limited Vs Mr. Nitin Jayantilal Sandesara & Ors.

National Company Law Tribunal · (2024) 03 NCLT CK 3260

Insolvency & Bankruptcy Code, 2016-Sections 3(37), 7, 43, 43(2), 44, 45, 46, 53, 53(1)(f), 60(5), 66 and 67Companies Act, 2013-Section 447

Tribunals and Commissions05 Mar 2024

Manisha Infrasolutions Pvt. Ltd. Vs Bhonu Hulshi Real Estate

National Company Law Tribunal · (2024) 03 NCLT CK 3261

Insolvency and Bankruptcy Code, 2016-Section 7, 8, 9, 9(3)(b), 9(3)(c), 10, 10A, 65Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Indian Contract Act, 1872-Section 4, 46

Tribunals and Commissions05 Mar 2024

Mr. Ankur Kumar Vs Mr. Pushkar Gulati

National Company Law Tribunal · (2024) 03 NCLT CK 3262

Insolvency & Bankruptcy Code, 2016-Section 60(5), 74(3), 74, 7, 33, 33(4), 3(8), 31, 31(1), 34(1), 52IBBI (Liquidation Process Regulations), 2016-Regulation 4(2)(b)Insolvency & Bankruptcy Board of India (Liquidation Process) Regulations, 2016

Tribunals and Commissions05 Mar 2024Allowed

Shaikh Mahboob Subani & Anr Vs Liquidator of K K Welding Limited

National Company Law Tribunal · (2024) 03 NCLT CK 0019

Insolvency and Bankruptcy Code, 2016 — Section 60(5), 60(5)(c), 238

Tribunals and Commissions05 Mar 2024Allowed

M/s. Keotsa Constructions Private Limited Vs Registrar of Companies Mumbai

National Company Law Tribunal · (2024) 03 NCLT CK 0017

Companies Act, 2013 — Section 164, 248, 248(1), 252(1)

Tribunals and Commissions05 Mar 2024Dismissed

M/s Armour Security (India) Private Limited Vs M/s Ambience Private Limited

National Company Law Tribunal · (2024) 03 NCLT CK 0008

Insolvency and Bankruptcy Code, 2016 — Section 8, 8(1), 8(2), 9Insolvency and Bankruptcy (Application to Adjudicating Authority), Rule, 2016 — Rule 6