Tribunals and Commissions18 Jan 2024
Eicher Polaris Pvt. Ltd.
National Company Law Tribunal · (2024) 01 NCLT CK 3095
IBC-Section 59
COURT ARCHIVE
National Company Law Tribunal judgments
20,303 judgments · page 289 of 1,016
Tribunals and Commissions18 Jan 2024Dismissed
Prashant Transport Excavation Division Vs Vascon Engineers Limited
National Company Law Tribunal · (2024) 01 NCLT CK 3074
Insolvency and Bankruptcy Code, 2016-Section 9, 8, 7, 5(21), 4, 9(5)(i), 9(3)(b), 8(2), 8 and 9Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Limitation Act, 1963-Section 18, 19, Article 137
Tribunals and Commissions17 Jan 2024
P G Sales Corporation Vs Laxmanbhai Mohanbhai Vegad & Ors.
National Company Law Tribunal · (2024) 01 NCLT CK 3163
Insolvency & Bankruptcy Code, 2016-Section 60(5), 60(5)(c)NCLT Rules, 2016-Rule 11SARFESI Act 2002
Tribunals and Commissions17 Jan 2024Allowed
Amit Vijay Karia Vs M/s Crystal Facilities Management Private Limited
National Company Law Tribunal · (2024) 01 NCLT CK 3164
Insolvency and Bankruptcy Code, 2016-Section 7, 14, 33(2), 33(5), 33(7), 34, 34(2), 34(4)(b), 35(1), 52, 53, Chapter IIICompanies Act, 2013-Section 230Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 13, 39B, 39C, 39D
Tribunals and Commissions17 Jan 2024
Meck Pharmaceuticals & Chemicals Pvt Ltd Vs Accurate Infrabuild Pvt Ltd
National Company Law Tribunal · (2024) 01 NCLT CK 3165
Insolvency and Bankruptcy Code, 2016-Section 7, 5(8)(f)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 5Income-tax Act, 1961-Section 194A
Tribunals and Commissions17 Jan 2024Allowed
State Bank of India Vs Ch. Vara Lakshmi
National Company Law Tribunal · (2024) 01 NCLT CK 3166
IBC, 2016-Section 95, 97(5), 99, 121, 125, 126(2), 128, 128(2), 128(ii), 129, 129(4), 130(a), 130(2), 132, 133, 134, 136, 137, 138, 140, 141, 154, 155(2)Insolvency and Bankruptcy (Application to Adjudicating Authority for Bankruptcy Process for Personal Guarantors to Corporate Debtor) Rules, 2019-Rule 5, 7Insolvency and Bankruptcy Board of India (Bankruptcy Process for personal Guarantors to corporate debtors) Regulation, 2019-Regulation 4, 8, 10
Tribunals and Commissions17 Jan 2024Allowed
M/s. Catalyst Trusteeship Limited Vs M/s. BCC Infrastructures Private Limited
National Company Law Tribunal · (2024) 01 NCLT CK 3167
Insolvency and Bankruptcy Code, 2016-Section 7, 7(2), 7(7), 5(8), 5(8)(c), 13(2), 14, 14(1)(a), 14(1)(b), 14(1)(c), 14(1)(d), 14(3)(b), 17Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 9(1)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 6(1)
Tribunals and Commissions17 Jan 2024Allowed
ASREC (India) Limited Vs Manidhari StainlessWire Private Limited
National Company Law Tribunal · (2024) 01 NCLT CK 3168
IBC, 2016-Section 7
Tribunals and Commissions17 Jan 2024
Varsha Vs Ritzy Chemicals Private Limited
National Company Law Tribunal · (2024) 01 NCLT CK 3169
Insolvency and Bankruptcy Code, 2016-Section 7, 7(1), 7(4), 7(5), 14, 15, 17, 18, 20, 21Indian Contract Act, 1872-Sections 133, 134, 135, 139, 141, 140Indian Succession Act, 1925
Tribunals and Commissions17 Jan 2024Dismissed
CBRE South Asia Pvt. Ltd. Vs Man Global Ltd.
National Company Law Tribunal · (2024) 01 NCLT CK 3170
Insolvency and Bankruptcy Code, 2016-Section 9, 8, 8(2)(a), 9(5)(ii)(d), 3(6), 3(11), 5(6)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6, 6(1)Companies Act, 1956
Tribunals and Commissions17 Jan 2024
Axis Bank Limited Vs Govindbhai Veljibhai Patel
National Company Law Tribunal · (2024) 01 NCLT CK 3171
IBC, 2016-Section 95, 97(6), 99, 100Insolvency and Bankruptcy (Application to Adjudicating Authority for IRP for Personal Guarantor to Corporate Debtor) Rules, 2019-Rule 7(1)
Tribunals and Commissions17 Jan 2024
Globe Express Services Private Limited Vs M/s AGI Cargo Private Limited
National Company Law Tribunal · (2024) 01 NCLT CK 3172
Insolvency and Bankruptcy Code, 2016-Section 9, 52, 53, 54Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4, 5, 12, 31A, 33, 33(2)(d), 34(B), 39(D), 45, 45(3), 47IBBI (IRCP), Regulations, 2016-Regulations 33, 34(B), 39(D)
Tribunals and Commissions17 Jan 2024
Vinod Agrawal Vs Mehulkumar Arvindbhai Patel & Ors.
National Company Law Tribunal · (2024) 01 NCLT CK 3173
IBC, 2016-Section 19, 19(2), 43, 45, 49 and 66, 60Companies ActIncome Tax Act
Tribunals and Commissions17 Jan 2024
Axis Bank Limited Vs Prahalad Veljibhai Patel
National Company Law Tribunal · (2024) 01 NCLT CK 3174
Insolvency and Bankruptcy Code, 2016-Section 95, 97(6), 99, 100Insolvency and Bankruptcy (Application to Adjudicating Authority for IRP for Personal Guarantor to Corporate Debtor) Rules, 2019-Rule 7(1)
Tribunals and Commissions17 Jan 2024
Axis Bank Limited Vs Rameshkumar Veljibhai Patel
National Company Law Tribunal · (2024) 01 NCLT CK 3175
IBC, 2016-Section 95, 97(6), 99, 100Insolvency and Bankruptcy (Application to Adjudicating Authority for IRP for Personal Guarantor to Corporate Debtor) Rules, 2019-Rule 7(1)
Tribunals and Commissions17 Jan 2024
Sachit Soni (Resolution Professional) Vs Ajay Chhabra (Representative of Resolution Applicant) & Anr.
National Company Law Tribunal · (2024) 01 NCLT CK 3176
Insolvency and Bankruptcy Code, 2016-Section 9, 14, 21(2), 29A, 30(1), 30(2), 30(6), 31, 31(1), 31(4), 43, 44, 53, 53(1), 66, 240A, Chapter III of Part II, Chapter VI of Part IIInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 19(2), 35A, 36B, 36B(4A), 37(1), 38(1), 38(1)(a), 38(1)(b), 38(1A), 38(1B), 38(2), 38(3), 39, 39(1), 39B, 39C, 39DMSME Development Act, 2006
Tribunals and Commissions17 Jan 2024
Mr. Devendra Singh Vs Homebuyers of Siddhartha Buildhome Pvt. Ltd. & Ors.
National Company Law Tribunal · (2024) 01 NCLT CK 3177
National Company Law Tribunal Rules, 2016-Rule 11Insolvency and Bankruptcy Code, 2016-Section 12AInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Person) Regulations, 2016-Regulation 30A, 30A(2)(b), 30A(7)
Tribunals and Commissions17 Jan 2024
M/s Swiss Promotions Private Limited Vs M/s Johnson Watch Company Private Limited
National Company Law Tribunal · (2024) 01 NCLT CK 3178
IBC, 2016-Section 8, 8(1), 8(2), 8(2)(b), 9, 9(4), 9(5), 14, 14(1)(a), (b), (c) & (d), 15, 17, 18, 19, 20, 21Insolvency and Bankruptcy (Application to Adjudicating Authority), Rules, 2016-Rule 6, 9Companies Act, 2013
Tribunals and Commissions17 Jan 2024Dismissed
State Bank Of India Vs Ramakant Gupta
National Company Law Tribunal · (2024) 01 NCLT CK 3179
Insolvency and Bankruptcy Code, 2016-Section 60(5), 7, 27, 22, 16IBBI (Liquidation Process) Regulations, 2016-Regulation 31A, 31National Company Law Tribunal Rules, 2016-Rule 11, 32
Tribunals and Commissions17 Jan 2024Allowed
Cosmos Co-Operative Bank Limited Vs Shubhada Tool Industries Private Limited
National Company Law Tribunal · (2024) 01 NCLT CK 3180
Insolvency and Bankruptcy Code, 2016-Section 7, 5(8), 14, 17, 25, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 9(1)Multi-State Co-Operative Societies Act, 2002