COURT ARCHIVE

National Company Law Tribunal judgments

20,303 judgments · page 296 of 1,016

Tribunals and Commissions09 Jan 2024Allowed

Unique Sugars Limited Vs Rawal Agro Chem Industries Pvt. Ltd.

National Company Law Tribunal · (2024) 01 NCLT CK 3222

Insolvency and Bankruptcy Code, 2016-Section 7, 8, 9, 13, 14(1), 19(2), 31(1), 33, 60(6), 70Limitation Act, 1963-Section 18, Article 5, 137Indian Evidence Act, 1872

Tribunals and Commissions09 Jan 2024

Mr. Anil Kaushal & Ors. Vs M/s. Logix City Developers Private Limited

National Company Law Tribunal · (2024) 01 NCLT CK 3033

Insolvency and Bankruptcy Code, 2016-Section 60(5), 7, 5(8)NCLT Rules, 2016-Rule 11IBBI Insolvency Resolution Process for Corporate Persons, Regulations, 2016-Regulation 14(2)

Tribunals and Commissions09 Jan 2024

T&U Systems Automobiles Private Limited

National Company Law Tribunal · (2024) 01 NCLT CK 3098

Insolvency and Bankruptcy Code, 2016-Section 10, 13, 14(1), 31(1), 33

Tribunals and Commissions09 Jan 2024Allowed

Mr. Umesh Lakhani Vs Perwein Trading Private Limited

National Company Law Tribunal · (2024) 01 NCLT CK 3087

Insolvency and Bankruptcy Code, 2016-Section 53, 59, 59(4), 59(7), 59(8)Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017-Regulation 8, 10, 14, 35, 38Companies Act, 1956

Tribunals and Commissions09 Jan 2024

Mr. Rupinder Singh Khurana Vs ICICI Bank Ltd. & Ors.

National Company Law Tribunal · (2024) 01 NCLT CK 3083

Insolvency and Bankruptcy Code, 2016-Section 94(1), 99Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution process for Personal Guarantors to Corporate Debtor) Rules, 2019-Rule 6, 6(2)IBBI (Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Regulations, 2019-Regulation 4(2)

Tribunals and Commissions09 Jan 2024

Bhrugesh Amin Vs Mr. Kesharmal Nensukhlal Gandhi & Ors.

National Company Law Tribunal · (2024) 01 NCLT CK 3066

Insolvency and Bankruptcy Code, 2016-Section 43, 44, 36, 71, 72, 73, 21(1), 53, 7Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations 2016-Regulation 17, 13(1)(d)

Tribunals and Commissions09 Jan 2024Disposed Of

Omkara Assets Reconstruction Private Limited Vs Neo Capricorn Plaza Private Limited

National Company Law Tribunal · (2024) 01 NCLT CK 0036

Insolvency and Bankruptcy Code, 2016 — Section 7, 13, 14, 14(1), 15, 17, 18, 19, 20, 21, 31(1), 60(5)Insolvency & Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016 — Section 4, 6

Tribunals and Commissions09 Jan 2024Disposed Of

Sri Jaiprakash Jaiswal, the Sole Proprietor of OM Traders Vs APL Metals Limited

National Company Law Tribunal · (2024) 01 NCLT CK 0035

Insolvency and Bankruptcy Code, 2016 — Section 9Income Tax Act, 1961 — Section 131, 132Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016 — Section 6

Tribunals and Commissions09 Jan 2024Disposed Of

SMS Integrated Facility Services Private Limited Vs Taleda Square Private Limited

National Company Law Tribunal · (2024) 01 NCLT CK 0034

Insolvency and Bankruptcy Code, 2016 — Section 8, 9

Tribunals and Commissions09 Jan 2024Disposed Of

Mr. Umesh Lakhani, Liquidator of Perwein Trading Private Limited Vs

National Company Law Tribunal · (2024) 01 NCLT CK 0033

Insolvency and Bankruptcy Code, 2016 — Section 53, 59, 59(4), 59(7), 59(8)Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017 — Regulation 8, 10, 14, 35, 38

Tribunals and Commissions09 Jan 2024Disposed Of

Unique Sugars Limited Vs Rawal Agro Chem Industries Pvt. Ltd

National Company Law Tribunal · (2024) 01 NCLT CK 0032

Insolvency and Bankruptcy Code, 2016 — Section 7, 8, 9, 13, 14(1), 19(2), 31(1), 33, 60(6), 70Limitation Act, 1963 — Section 18Limitation Act, 1963 — Article 137

Tribunals and Commissions09 Jan 2024Disposed Of

ASREC (India) Limited Vs M/s Barracks Retail India Pvt. Ltd

National Company Law Tribunal · (2024) 01 NCLT CK 0031

Insolvency and Bankruptcy Code, 2016 — Section 4(1), 6, 7, 10A, 14, 17, 31(1), 33, 55(2)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016 — Rule 4Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13, 13(2)

Tribunals and Commissions08 Jan 2024Allowed

Chandan Credits Limited

National Company Law Tribunal · (2024) 01 NCLT CK 3223

Insolvency and Bankruptcy Code, 2016-Section 10, 14(1), 14(2), 14(3), 14(4), 15, 17, 18, 31, 33Insolvency and Bankruptcy Board of India (Application to Adjudicating Authority) Rules, 2016-Rule 7Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2)

Tribunals and Commissions08 Jan 2024

M/s. SRP Trade And Equity Private Limited

National Company Law Tribunal · (2024) 01 NCLT CK 3224

Insolvency and Bankruptcy Code, 2016-Section 43 to 50, 59, 59(3)(a), 59(3)(c), 59(4), 59(7), 59(8)Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017-Rule 3(1)(a), Regulation 8, 9, 10, 12, 14, 38, 38(3), 41Companies Act, 1956

Tribunals and Commissions08 Jan 2024

M/s. Sharak Healthcare Private Limited

National Company Law Tribunal · (2024) 01 NCLT CK 3225

Insolvency and Bankruptcy Code, 2016-Section 59(7), 59(3)(a), 59(4), 53, 59, 59(8)Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017-Regulation 38(3), 3(1)(a), 14, 8(1)(a), 9, 35, 38, 8, 10, 41Companies Act, 2013

Tribunals and Commissions08 Jan 2024Allowed

State Bank Of India Vs Mr. Umesh Purshottam Jethwani (M/s. Meena Jewellers Pvt Ltd)

National Company Law Tribunal · (2024) 01 NCLT CK 3226

Insolvency and Bankruptcy Code, 2016-Sections 7, 52, 53, 54(1), 54(2), 54(3)Insolvency & Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 45(3)(b), 45(3), 45IPC-Section 120-B, 420, 468, 471

Tribunals and Commissions08 Jan 2024

Vikas Prakash Gupta Vs M/s. Utility Agrotech Industries Pvt Ltd

National Company Law Tribunal · (2024) 01 NCLT CK 3227

Insolvency and Bankruptcy Code, 2016-Sections 53, 54, 54(1), 54(2)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulations 8, 10, 15, 34, 44(2), 45, 45(3)(b)NCLT Rules, 2016-Rule 11

Tribunals and Commissions08 Jan 2024

Mr. Rajiv Khurana, Resolution Professional For Vallabh Textiles Company Private Limited Vs Committee Of Creditors

National Company Law Tribunal · (2024) 01 NCLT CK 3228

Insolvency and Bankruptcy Code, 2016-Sections 7, 15, 21, 27, 29A, 29A(f), 30, 30(1), 30(2), 30(2)(a), 30(2)(b), 30(2)(f), 30(6), 31(4), 32A, 43, 43(2), 45, 50, 53, 53(1), 53(1)(b), 66Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulations 6, 35A, 36A, 36B, 37, 37(1), 38(1), 38(1)(a), 38(1)(b), 38(1A), 38(1B), 38(2), 38(3), 39, 39(1), 39(1A), 39(2), 39(3), 39B, 39C, 39DIncome Tax Act, 1961-Section 41(1), 72, 79, 115JB

Tribunals and Commissions08 Jan 2024

Shapoorji Pallonji Finance Private Limited Vs Siddharth Singh

National Company Law Tribunal · (2024) 01 NCLT CK 3229

Insolvency and Bankruptcy Code, 2016-Section 95, 96(1), 96(3), 97, 99, 99(7)Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 7, 7(2)Negotiable Instruments Act, 1881-Section 138, 141

Tribunals and Commissions08 Jan 2024Allowed

Kaushal Deshmukh & Ors. Vs M/s. Grand Reality Private Limited

National Company Law Tribunal · (2024) 01 NCLT CK 3230

Insolvency and Bankruptcy Code, 2016-Section 60(5), 7, 18, 19(2)National Company Law Tribunal Rules, 2016-Rule 11