COURT ARCHIVE

National Company Law Tribunal judgments

20,303 judgments · page 316 of 1,016

Tribunals and Commissions11 Dec 2023Allowed

M/s Wood Craft Furnishers Vs Hare Krsna Project Pvt. Ltd.

National Company Law Tribunal · (2023) 12 NCLT CK 3535

Insolvency and Bankruptcy Code, 2016-Section 9, 9(3)(b), 9(3), 9(5)(ii)(e), 9(6), 8(1), 14, 15, 17, 18, 20, 21IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 2B, 7Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016

Tribunals and Commissions11 Dec 2023Disposed Of

Cannon India Private Limited Vs Mr. Vijay Kumar V. Iyer

National Company Law Tribunal · (2023) 12 NCLT CK 0042

Insolvency and Bankruptcy Code, 2016 — Section 43, 66

Tribunals and Commissions11 Dec 2023Disposed Of

Craftsman Automation Limited Vs Inox Wind Limited

National Company Law Tribunal · (2023) 12 NCLT CK 0037

Insolvency and Bankruptcy Code, 2016 — Section 9, 9(3)(b)Interest Act, 1978 — Section 3

Tribunals and Commissions11 Dec 2023Disposed Of

M/s Windar Renewable Energy Private Limited Vs M/s Inox Wind Ltd

National Company Law Tribunal · (2023) 12 NCLT CK 0036

Code of Civil procedure, 1908 — Section 34Insolvency and Bankruptcy Code, 2016 — Section 9, 9(3)(b)Sales of Goods Act, 1930 — Section 61

Tribunals and Commissions08 Dec 2023Partly Allowed

Mr. Anil Baldva Vs Punjab National Bank & Ors.

National Company Law Tribunal · (2023) 12 NCLT CK 3190

Insolvency and Bankruptcy Code, 2016-Section 60(1), 94(1), 97, 98, 100, 104, 105, 106, 107, 108, 109, 110, 111, 112, 112(1), 114, 114(1), 115, 118, 119, 208Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 6Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Regulations, 2019-Regulation 17, 19

Tribunals and Commissions08 Dec 2023Allowed

L7 Hitech Private Limited Vs Mr. Shailesh Bhalchandra Desai

National Company Law Tribunal · (2023) 12 NCLT CK 3230

Insolvency and Bankruptcy Code, 2016-Section 60(5)(c), 60(5), 7, 53, 32ANCLT Rules, 2016-Rule 11Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 32A, 32(e)

Tribunals and Commissions08 Dec 2023

B2X Service Solution India Private Limited

National Company Law Tribunal · (2023) 12 NCLT CK 3235

Insolvency and Bankruptcy Code, 2016-Section 10, 11, 13, 14, 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 7

Tribunals and Commissions08 Dec 2023

Central Bank Of India Vs Mr. Nandkishore Despande & Anr.

National Company Law Tribunal · (2023) 12 NCLT CK 3264

Insolvency and Bankruptcy Code, 2016-Section 60(5)(c), 240A, 9, 29A, 29(A)(e), 25, 28, 29, 15, 30, 30(6), 31, 31(1), 31(3)(a), 14(1)Micro, Small and Medium Enterprises Development Act, 2006Income Tax Act, 1961

Tribunals and Commissions08 Dec 2023

Epoch Merchantile Pvt. Ltd. Vs M/s Vikshit Engineering Ltd.

National Company Law Tribunal · (2023) 12 NCLT CK 3280

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 14(1), 31, 31(1), 33, 13Companies Act, 1956

Tribunals and Commissions08 Dec 2023

Oriental Bank Of Commerce Vs M/s. Isolux Corsan India Engineering and Construction Private Limited

National Company Law Tribunal · (2023) 12 NCLT CK 3285

Insolvency and Bankruptcy Code, 2016-Section 3, 3(6)a, 3(27), 3(37), 5(20), 5(21), 14, 14(1)(c), 14(c), 18, 18(1)(f), 19(2), 19(3), 25, 25(1), 25(2)(a), 33(5), 52, 53, 60(5), 60(5)(c), 238Sale of Goods Act, 1930-Section 45, 46, 47, 49, 53National Company Law Tribunal Rules, 2016-Rule 11

Tribunals and Commissions08 Dec 2023

State Bank Of India Vs Taguda Pte. Limited

National Company Law Tribunal · (2023) 12 NCLT CK 3301

Insolvency and Bankruptcy Code, 2016-Section 31(4), 33, 60, 60(5)National Company Law Tribunal Rules, 2016-Rule 11Foreign Exchange Management Act, 1999

Tribunals and Commissions08 Dec 2023

Nav Jyoti Agro Foods Private Limited Vs Rajinder Kumar & Ors.

National Company Law Tribunal · (2023) 12 NCLT CK 3306

Insolvency and Bankruptcy Code, 2016-Section 66, 53

Tribunals and Commissions08 Dec 2023

Piramal Capital & Housing Finance Ltd Vs O3 Developers Pvt Ltd

National Company Law Tribunal · (2023) 12 NCLT CK 3337

IBC-Section 7

Tribunals and Commissions08 Dec 2023

Mr. Vijendra Kumar Jain Vs M/s Sab Events & Governance Now Media Ltd. & Ors.

National Company Law Tribunal · (2023) 12 NCLT CK 3341

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 15(1)(c), 16(1), 21(1), 21(2), 22(1), 25(2)(h), 26(6A), 29A, 29A(b), 29A(c), 29A(d), 29A(h), 29A(j), 30(1), 30(2), 30(4), 30(6), 31, 31(1), 31(2), 32A, 33, 43, 45, 47, 49, 50, 53, 60(5), 66, 240AIBBI (Corporate Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6(1), 12(1), 13(1), 15A, 17(1), 17(2), 27, 35, 35A, 36(1), 36B, 37, 38, 38(1), 38(1A), 38(1B), 38(2), 38(3), 39, 39(2), 39(4), 39(4A), 40AMicro, Small and Medium Enterprises Development Act, 2006

Tribunals and Commissions08 Dec 2023

Mr. Ramesh Mantri Vs Mr. Naresh Verma & Ors.

National Company Law Tribunal · (2023) 12 NCLT CK 3365

IBC, 2016-Section 7, 18(1)(a), 43, 45, 49, 60, 60(5), 66Companies Act, 2013-Section 213, 213(a)(i), 213(b)NCLT Rules, 2016-Rule 11

Tribunals and Commissions08 Dec 2023Allowed

M/s Canara Bank Vs M/s Shresht Industries Private Limited

National Company Law Tribunal · (2023) 12 NCLT CK 3379

Insolvency and Bankruptcy Code, 2016-Section 7, 33(1)(a), 15, 19(2), 70, 14, 52, 35 to 50, 52 to 54National Company Law Tribunal Rules, 2016-Rule 11IBBI Regulations, 2016-Regulation 6

Tribunals and Commissions08 Dec 2023Allowed

Neil Industries Limited Vs Jawan Mining And Construction Equipments Pvt. Ltd.

National Company Law Tribunal · (2023) 12 NCLT CK 3382

Insolvency and Bankruptcy Code, 2016-Section 7, 5(8), 15, 17, 18, 19, 20, 21, 14Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Insolvency and Bankruptcy Board of India (Application to Adjudicating Authority) Rules, 2016-Rule 9

Tribunals and Commissions08 Dec 2023

A S V Gears Private Limited

National Company Law Tribunal · (2023) 12 NCLT CK 3400

Insolvency and Bankruptcy Code, 2016-Section 59, 59(3), 59(7)Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017-Regulation 9(1), 14, 34, 38Companies Act, 1956

Tribunals and Commissions08 Dec 2023

M/s Annapurna Polytech Pvt. Ltd. Vs M/s Ajenta Chemicals (India) Limited

National Company Law Tribunal · (2023) 12 NCLT CK 3464

Insolvency and Bankruptcy Code, 2016-Section 9, 9(3)(B), 8Insolvency and Bankruptcy (Application to Adjudicatory Authority) Rules, 2016-Rule 6Companies Act, 1956

Tribunals and Commissions08 Dec 2023Allowed

ASREC (India) Limited Vs Mudhai Dairy Private Limited

National Company Law Tribunal · (2023) 12 NCLT CK 3477

Insolvency and Bankruptcy Code, 2016-Section 14, 33(1), 33(5), 33(7), 34, 35(1), Chapter III of Part IIIBBI (Liquidation Process) Regulations, 2016-Regulation 13, 32(e), 32(f)