Tribunals and Commissions23 Jan 2024
Girish Luthra & Ors. Vs Cosmos Infra Engineering (India) Private Limited
National Company Law Tribunal · (2024) 01 NCLT CK 3030
Insolvency and Bankruptcy Code, 2016-Section 7
COURT ARCHIVE
National Company Law Tribunal judgments
20,303 judgments · page 287 of 1,016
Tribunals and Commissions23 Jan 2024
Prasant Chandra Rath & Ors. Vs Surya Kanta Satapathy & Anr.
National Company Law Tribunal · (2024) 01 NCLT CK 3135
Insolvency & Bankruptcy Code, 2016-Section 60(5), 45, 66NCLT Rules, 2016-Rule 11, 150
Tribunals and Commissions23 Jan 2024
DCB Bank Limited Vs M/s Kalka Home Developers Pvt. Ltd.
National Company Law Tribunal · (2024) 01 NCLT CK 3035
IBC, 2016-Section 7, 7(2), 7(3), 7(4), 7(5), 14, 15, 17, 18, 20, 21Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002IBBI (Insolvency Resolution of Corporate Persons) Regulations, 2016
Tribunals and Commissions23 Jan 2024
The Cosmos Co-op Bank Limited Vs Crystal Clear Veg Oil Refinery Pvt. Ltd.
National Company Law Tribunal · (2024) 01 NCLT CK 3093
Insolvency and Bankruptcy Code, 2016-Section 12A, 14(1), 7, 9, 10Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 30A, 30A (2)
Tribunals and Commissions23 Jan 2024Partly Allowed
SREI Multiple Assets Investment Trust – Vision India Fund Vs Enforcement Directorate & Ors.
National Company Law Tribunal · (2024) 01 NCLT CK 3076
Insolvency and Bankruptcy Code, 2016-Section 7, 11, 30(2), 30(4), 31, 31(1), 32A, 32A(2), 60(5), 60(5)(c), 61(5)NCLT Rules, 2016-Rule 11Prevention of Money Laundering Act, 2002-Section 5, 5(1), 5(4), 5(5), 8(4), 8(6), 71
Tribunals and Commissions23 Jan 2024
Mrs. Dakshata Rajesh Singh Vs M/s R K S Home Solutions Marketing and Consultancy Pvt. Ltd. (RK Homes)
National Company Law Tribunal · (2024) 01 NCLT CK 3015
Insolvency and Bankruptcy Code, 2016-Section 60(5), 9NCLT Rules, 2016-Rule 11
Tribunals and Commissions22 Jan 2024Allowed
Bank Of Baroda (Erstwhile Dena Bank) Vs Bluefern Ventures Pvt. Ltd.
National Company Law Tribunal · (2024) 01 NCLT CK 3136
IBC, 2016-Section 60(5)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4
Tribunals and Commissions22 Jan 2024
M/s. Omkara Assets Reconstruction Pvt. Ltd. Vs M/s. Divya Infra Properties Pvt. Ltd.
National Company Law Tribunal · (2024) 01 NCLT CK 3055
Insolvency & Bankruptcy Code, 2016-Section 7, 21(6A)(B), 22(3)(A), 60(5)(c)IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 4A, 13(2), 17NCLT Rules, 2016-Rule 11
Tribunals and Commissions22 Jan 2024Allowed
Standard Chartered Bank Vs Four Care Hospital Private Limited
National Company Law Tribunal · (2024) 01 NCLT CK 3137
Insolvency and Bankruptcy Code, 2016-Section 7, 7(3)(a), 7(5), 4, 13, 14(1), 31(1), 33Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2)IBBI (Information Utilities) Regulations, 2017-Regulation 20 (IA)
Tribunals and Commissions22 Jan 2024
Pinakin Engineers and Contractors Vs Shreyansh Jain & Ors.
National Company Law Tribunal · (2024) 01 NCLT CK 3138
Insolvency and Bankruptcy Code, 2016-Section 60(5), 60(5)(c)NCLT Rules, 2016-Rule 11Liquidation Regulations, 2016-Regulation 33(3), 35, Clause 13 of Schedule I, 1(11) of Schedule I
Tribunals and Commissions22 Jan 2024
Assistant Commissioner, CGST & CX, Joka Division, Kolkata South Commissionerate Vs M/s. Environ Energy Corporation India Private Limited
National Company Law Tribunal · (2024) 01 NCLT CK 3034
Insolvency and Bankruptcy Code, 2016-Section 42, 38IBBI (Liquidation Process Regulations, 2016)-Regulation 17Finance Act, 1994-Section 87
Tribunals and Commissions22 Jan 2024Dismissed
Hpcl-Mittal Pipelines Limited Vs Coastal Marine Construction And Engineering Limited
National Company Law Tribunal · (2024) 01 NCLT CK 3082
Insolvency and Bankruptcy Code, 2016-Section 7, 5(8)Insolvency & Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Arbitration and Conciliation Act, 1996-Section 34, 36, 31, 31(1), 31(2)
Tribunals and Commissions19 Jan 2024Allowed
Balmukund Bhagchand Kabra Vs Powertronics Control System & Ors.
National Company Law Tribunal · (2024) 01 NCLT CK 3139
Insolvency and Bankruptcy Code, 2016-Section 33(1), 33(2), 34(1), 9, 15, 33, 33(5), 33(6), 34(4)(b), 52, 53, 35(1)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulations 39(b), 39(c)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 32A
Tribunals and Commissions19 Jan 2024Dismissed
Imelt Extrusions Private Limited Vs The Sub Registrar & Anr.
National Company Law Tribunal · (2024) 01 NCLT CK 3140
Insolvency and Bankruptcy Code, 2016-Section 7, 35, 60(5), 60(5)(c)NCLT Rules, 2016-Rule 11Registration Act, 1908-Section 17, 17(2)(xii), 89, 89(4)
Tribunals and Commissions19 Jan 2024
Aditya Birla Finance Limited Vs Sarita Mishra
National Company Law Tribunal · (2024) 01 NCLT CK 3141
Insolvency and Bankruptcy Code, 2016-Section 94, 95, 95(1), 96, 96(1)(a), 97, 97(5), 99, 99(1), 99(4), 99(7), 100, 94 to 100Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtor) Rules, 2019-Rule 7, 7(1), 7(2), 7(3)IBBI (Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Regulations, 2019-Regulation 4(2)
Tribunals and Commissions19 Jan 2024
M/s. H.M. Textiles Private Limited Vs M/s. Jai Hind Spinning Mills Limited
National Company Law Tribunal · (2024) 01 NCLT CK 3142
Insolvency and Bankruptcy Code, 2016-Section 9, 5(20), 5(21), 5(8)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Companies Act, 1956
Tribunals and Commissions19 Jan 2024
Dnyanaba Namdeo Karande & Ors. Vs Calyx Chemicals and Pharmaceuticals Limited & Anr.
National Company Law Tribunal · (2024) 01 NCLT CK 3143
Insolvency and Bankruptcy Code, 2016-Section 60(5)National Company Law Tribunal Rules-Rule 11Payment of Gratuity Act, 1972
Tribunals and Commissions19 Jan 2024Dismissed
Chemico International Private Limited Vs Cygnet Industries Limited
National Company Law Tribunal · (2024) 01 NCLT CK 3144
Insolvency and Bankruptcy Code, 2016-Section 9, 8, 4Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Companies Act, 1956-Section 433(e)
Tribunals and Commissions19 Jan 2024Allowed
Union Bank Of India Vs Vadera Tradelink Pvt. Ltd.
National Company Law Tribunal · (2024) 01 NCLT CK 3145
Insolvency and Bankruptcy Code, 2016-Section 7, 7(5), 7(5)(a), 14, 17, 19, 238Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Insolvency and Bankruptcy (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 33(1)
Tribunals and Commissions19 Jan 2024Allowed
IDBI Bank Limited Vs M/s. Sri Lakshmi Saraswathi Spintex Ltd
National Company Law Tribunal · (2024) 01 NCLT CK 3146
Insolvency & Bankruptcy Code, 2016-Section 33, 19(2), 33(7), 14, 33(5), 35(1), Chapter III of Part IIInsolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4(2), 4, 13IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 39(4)