National Company Law Tribunal Judgments

Tribunals and Commissions14 Dec 2023

Omkara Assets Reconstruction Private Limited Vs Parallax Décor Private Limited

National Company Law Tribunal · (2023) 12 NCLT CK 3302

Insolvency and Bankruptcy Code, 2016-Section 7, 13, 14(1), 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4SARFAESI Act, 2002-Section 13(2)

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Tribunals and Commissions14 Dec 2023Disposed Of

M/s.Max Infra (I) Limited Vs M/s.IVRCL Limited & Ors.

National Company Law Tribunal · (2023) 12 NCLT CK 3318

Insolvency and Bankruptcy Code, 2016-Section 60(5), 7, 33Arbitration and Conciliation Act, 1996-Section 34

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Tribunals and Commissions14 Dec 2023Allowed

M/s. Nature Care Health Services Private Limited

National Company Law Tribunal · (2023) 12 NCLT CK 3334

Insolvency and Bankruptcy Code, 2016-Section 59, 59(3), 59(7)Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017-Regulation 41, 8, 10Companies Act, 1956

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Tribunals and Commissions14 Dec 2023Allowed

86598c8d49642d435ba1fafa29ebd3ca

National Company Law Tribunal · (2023) 12 NCLT CK 3356

Insolvency and Bankruptcy Code, 2016-Section 7, 53, 54, 54(1), 66Companies Act, 2013IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6(1), 13(1), 13(2)(d), 17(1), 27, 36A

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Tribunals and Commissions14 Dec 2023

Pankaj Srivatsava Vs Punjab National Bank & Anr.

National Company Law Tribunal · (2023) 12 NCLT CK 3371

Insolvency and Bankruptcy Code, 2016-Section 60(5), 7, 14NCLT Rules, 2016-Rule 11IBBI(LP) Regulations, 2016-Regulation 12(2)(c)

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Tribunals and Commissions14 Dec 2023Allowed

Ashok Gupta Vs M/s. Coromandel Granites (I) Ltd.

National Company Law Tribunal · (2023) 12 NCLT CK 3395

Insolvency and Bankruptcy Code, 2016-Section 3(12), 4, 5(8), 7, 10A, 13(2), 14, 14(1), 14(2), 14(3), 14(4), 15, 17, 18, 19, 20, 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 3A, 6, 36, Chapter VIII

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Tribunals and Commissions14 Dec 2023Dismissed

M/s Morex Corporation Limited Vs Jindal Poly Films Ltd.

National Company Law Tribunal · (2023) 12 NCLT CK 3401

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 7, 3(12), 5(6), 9(5), 9(5)(2)(d), 9(5)(ii)(d), 10AInsolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6, 5Indian Contract Act, 1872-Section 65

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Tribunals and Commissions14 Dec 2023Allowed

Shrill Investment Limited Vs Indo International Tobacco Limited

National Company Law Tribunal · (2023) 12 NCLT CK 3407

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 21, 33, 33(2), 33(5), 34(1), 34(2), 52Insolvency & Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4, 13, 32CIRP Regulations-Regulation 27

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Tribunals and Commissions14 Dec 2023

Anish Trading & Mercantile Pvt. Ltd. Vs Jawaria Enterprises Private Limited

National Company Law Tribunal · (2023) 12 NCLT CK 3416

Insolvency and Bankruptcy Code, 2016-Sections 33, 34, 13, 15, 33(1)(a), 33(2), 34(1), 14, 33(5), 33(7), 35(1), Chapter III of Part IINational Company Law Tribunal Rules, 2016-Rule 11Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 13

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Tribunals and Commissions14 Dec 2023Disposed Of

M/s. Sahil Holdings Pvt. Ltd. Vs M/s. Saluja Constructions Co. Ltd.

National Company Law Tribunal · (2023) 12 NCLT CK 3421

IBC, 2016-Section 7, 12A, 14IBBI, IRP for CP Regulation 2016-Regulation 30 (A), 30 (A) (1) (a), 30 (3)

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Tribunals and Commissions14 Dec 2023

Mr. Vimal Kumar Vs Members Of Committee Of Creditors Of Ansh Energy Solutions Pvt. Ltd. & Ors.

National Company Law Tribunal · (2023) 12 NCLT CK 3430

Insolvency and Bankruptcy Code, 2016-Section 33(2), 34(1), 60(5), 9, 43, 25(2)(j), 50, 49, 66, 12Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6, Regulation 34, 33

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Tribunals and Commissions14 Dec 2023

Vikky Dang Vs M/s. Hind Tradex Ltd. & Ors.

National Company Law Tribunal · (2023) 12 NCLT CK 3468

IBC, 2016-Section 5(13), 9, 15, 18, 60(5), 208(2)NCLT Rules, 2016-Rule 11IBBI (CIRP) Regulations, 2016-Regulation 6, 33, 34, 34B

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Tribunals and Commissions14 Dec 2023

Shri Ravindra Beleyur Vs Karnataka Power Transmission Corporation Limited

National Company Law Tribunal · (2023) 12 NCLT CK 3484

Insolvency and Bankruptcy Code, 2016-Section 7, 33(5), Proviso to Section 33(5), 42, 60(5)NCLT Rules, 2016-Rule 11, 13Electricity Act, 2003

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Tribunals and Commissions14 Dec 2023

Ms. Shirley Mathew Vs Kaluvoy Sreenivasulu Reddy & Anr.

National Company Law Tribunal · (2023) 12 NCLT CK 3510

Insolvency and Bankruptcy Code, 2016-Section 66(1), 66(2), 33(2), 66NCLT Rules, 2016-Rule 11

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Tribunals and Commissions14 Dec 2023Dismissed

M/s.Polygon Steel Building System Vs M/s.Seven Hills Digital Park Private Limited

National Company Law Tribunal · (2023) 12 NCLT CK 3533

Insolvency & Bankruptcy Code, 2016-Section 9, 8, 4, 5(6)Insolvency & Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6

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Tribunals and Commissions14 Dec 2023Disposed Of

Melange Systems Private Limited Vs PME Infratech Private Limited

National Company Law Tribunal · (2023) 12 NCLT CK 0040

Insolvency and Bankruptcy Code, 2016 — Section 9, 30(6), 33, 33(1), 33(7), 34(1), 52Insolvency And Bankruptcy Board Of India (Liquidation Process) Regulations, 2016 — Regulation 4(2)(b)Insolvency and Bankruptcy Board of India (Insolvency Resolution process for Corporate Persons) Amendment) Regulations, 2018 — Regulation 26B

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Tribunals and Commissions14 Dec 2023Allowed

Essel Airport Infrastructure Privatelimited Vs

National Company Law Tribunal · (2023) 12 NCLT CK 0033

Arbitration and Conciliation Act, 1996 — Section 16Companies Act, 2013 — Section 90, 230, 230(1)(b), 230(5), 232, 232(3)(i)

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Tribunals and Commissions14 Dec 2023Disposed Of

M/s. Valerian Management Services Private Limited Vs

National Company Law Tribunal · (2023) 12 NCLT CK 0029

Companies Act, 2013 — Section 133, 230, 232, 232(4), 232(7)Companies Accounts Rules, 2014 — Rule 7

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Tribunals and Commissions13 Dec 2023Allowed

M/s. ASREC (India) Ltd. Vs M/s. Shree Industries Ltd.

National Company Law Tribunal · (2023) 12 NCLT CK 3193

Insolvency and Bankruptcy Code, 2016-Section 7, 5(8), 5(7), 7(5), 14, 14(1)(a), (b), (c) & (d), 14(3)(b), 13(2), 17, 7(7)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 9(1)Companies Act, 1956

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Tribunals and Commissions13 Dec 2023

M/s. Sri Bajrang Wind Park Developers Vs M/S Inox Wind Infrastructure Services Limited & Ors.

National Company Law Tribunal · (2023) 12 NCLT CK 3202

Insolvency and Bankruptcy Code, 2016-Section 9, 9(3)(c), 9(3)(d), 9(3)(e), 8, 8(1), 4, 9(5)(2)(d), 5(6)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Partnership Act, 1932-Section 69(2)

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