CourtKutchehry.com

COURT ARCHIVE

National Company Law Tribunal judgments

20,303 judgments · page 315 of 1,016

Tribunals and Commissions11 Dec 2023Allowed

State Bank Of India Vs Nayak Infrastructure Pvt. Ltd.

National Company Law Tribunal · (2023) 12 NCLT CK 3187

Insolvency and Bankruptcy Code, 2016-Sections 7, 33, 33(1), 33(1)(b)(iii), 33(1)(ii), 33(1)(iii), 33(2), 33(5), 33(7), 34, 34(2), 34(4)(b), 35 to 41, 52, 60(5)National Company Law Tribunal Rules, 2016-Rule 11Insolvency and Bankruptcy Board of India (Insolvency Professionals) Regulations, 2019-Regulation 7A
Read judgment
Tribunals and Commissions11 Dec 2023

Punjab National Bank Vs M/s Virgo Cements Ltd

National Company Law Tribunal · (2023) 12 NCLT CK 3332

Insolvency and Bankruptcy Code, 2016-Section 7, 13, 14, 14(1), 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970
Read judgment
Tribunals and Commissions11 Dec 2023Allowed

S. Rajagopal Vs Autocop India Private Limited

National Company Law Tribunal · (2023) 12 NCLT CK 3497

The Insolvency and Bankruptcy Code, 2016-Section 9, 52, 54 (including sub-section (2))IBBI (Liquidation Process) Regulations, 2016-Regulation 45(3)(b)
Read judgment