COURT ARCHIVE

National Company Law Tribunal judgments

20,303 judgments · page 323 of 1,016

Tribunals and Commissions04 Dec 2023Allowed

Fouress Agro Exports Vs Devi Power Pvt Ltd.

National Company Law Tribunal · (2023) 12 NCLT CK 3183

Insolvency and Bankruptcy Code, 2016-Section 9, 5(21), 5(20), 9(3)(b), 9(5)(i), 16(5), 17, 18, 13(1)(b), 15, 14(1), 14(3), 31(1), 33Companies Act, 1956-Section 128Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6

Tribunals and Commissions01 Dec 2023

Ashok Kumar Gupta Liquidator For Sainov Spirits Private Limited Vs Sanjay Lamba

National Company Law Tribunal · (2023) 12 NCLT CK 3408

Companies Act, 2013-Section 102, 230, 230(1), 230(6), 230 to 232Companies Act, 1956Insolvency and Bankruptcy Code, 2016-Section 21, 31, 33(1), 33(2)

Tribunals and Commissions01 Dec 2023

Melange Systems Private Limited Vs Pme Infratech Pvt. Ltd

National Company Law Tribunal · (2023) 12 NCLT CK 3443

Insolvency and Bankruptcy Code, 2016-Section 9, 33(1)(b)(i) to (iii), 33(3)

Tribunals and Commissions01 Dec 2023

Chaya Gupta, RP of JSM Devcons (India) Pvt Ltd Vs Vineet Agarwal, erstwhile RP of JSM Devcons (India) Pvt Ltd

National Company Law Tribunal · (2023) 12 NCLT CK 3473

Insolvency and Bankruptcy Code, 2016-Section 7, 12(2) & (3), Proviso 3 of Section 12(2) & (3), 60(5)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4

Tribunals and Commissions01 Dec 2023Allowed

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National Company Law Tribunal · (2023) 12 NCLT CK 3475

Insolvency and Bankruptcy Code, 2016-Section 10, 33(2), 53, 54, 54(1), 54(2), 54(3), Chapter III of Part IIIBBI (Liquidation Process) Regulations, 2016-Regulation 5(1)(e), 12, 13, 15, 30, 31, 31(2), 31A, 34, 35(2), 36, 37, 41, 42(2), 44, 45, 45(3), 45A, 46NCLT Rules, 2016-Rule 11

Tribunals and Commissions01 Dec 2023

Fairmacs Shipping & Transport Services Pvt. Ltd Vs Trimurti Corns Agro Foods Pvt. Ltd

National Company Law Tribunal · (2023) 12 NCLT CK 3518

IBC, 2016-Section 9

Tribunals and Commissions01 Dec 2023Disposed Of

Chaya Gupta, RP of JSM Devcons (India) Pvt Ltd Vs Vineet Agarwal, erstwhile RP of JSM Devcons (India) Pvt Ltd

National Company Law Tribunal · (2023) 12 NCLT CK 0015

Insolvency and Bankruptcy Code, 2016 — Section 7, 12(2), 12(3), 60(5)

Tribunals and Commissions01 Dec 2023Disposed Of

Ramdev Infra Vs CMM Infraprojects Ltd

National Company Law Tribunal · (2023) 12 NCLT CK 0014

Insolvency and Bankruptcy Code, 2016 — Section 12, 60(5)National Company Law Tribunal Rules, 2016 — Rule 11

Tribunals and Commissions01 Dec 2023Disposed Of

Harshad V Vora Vs Bhagwan Motors Pvt Ltd

National Company Law Tribunal · (2023) 12 NCLT CK 0013

Insolvency and Bankruptcy Code, 2016 — Section 60(5)

Tribunals and Commissions01 Dec 2023Disposed Of

Valuable Build Tech Private Limited Vs Registrar Of Companies, Mumbai, Maharashtra

National Company Law Tribunal · (2023) 12 NCLT CK 0001

Companies Act, 1956 — Section 166, 168Companies Act, 2013 — Section 96, 97, 98, 99, 441, 451

Tribunals and Commissions30 Nov 2023Allowed

State Bank Of India Vs Shri Rajendra Prasad Maheshwari

National Company Law Tribunal · (2023) 11 NCLT CK 2624

Insolvency and Bankruptcy Code, 2016-Section 9, 95, 95(4)(b), 96(1), 96(3), 97, 99, sub-Section 7 of Section 99Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 7, 7(1), 7(2)SARFAESI Act, 2002-Section 13(2)

Tribunals and Commissions30 Nov 2023

MindMill Software Limited Vs OYO Hotels & Homes Private Limited

National Company Law Tribunal · (2023) 11 NCLT CK 2661

IBC, 2016-Section 9, 8Insovlency and Banruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6, 5The Arbitration and Conciliation Act, 1996-Section 21

Tribunals and Commissions30 Nov 2023

Chiragsala Sales Pvt. Ltd. Vs Vaishno Devi Traders Private Limited

National Company Law Tribunal · (2023) 11 NCLT CK 2681

Insolvency and Bankruptcy Code, 2016-Section 7, 5(7), 5(8), 5(8)(1), 5(8)(f), 5(8)(i), 3(12), 3(33), 5(6), 8, 7(3), 65Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Companies Act, 1956

Tribunals and Commissions30 Nov 2023Dismissed

M. Paramasivam Vs M/s. Easun Reyrolle Ltd.

National Company Law Tribunal · (2023) 11 NCLT CK 2697

Insolvency and Bankruptcy Code, 2016-Section 60(5), 42, 40(1), 53, 53(1)(a), 53(1)(f), 36(4)(a)(iii)

Tribunals and Commissions30 Nov 2023

Ganges Ink and Resins Private Limited Vs Sapphire Space Infracon Private Limited

National Company Law Tribunal · (2023) 11 NCLT CK 2709

Insolvency and Bankruptcy Code, 2016-Section 33, 34, 14, 33(5), 33(7), 35(1), Chapter III of Part IINational Company Law Tribunal Rules, 2016-Rule 11Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 36(1), 39(B)

Tribunals and Commissions30 Nov 2023Allowed

State Bank Of India Vs Shri Rajendra Prasad Maheshwari

National Company Law Tribunal · (2023) 11 NCLT CK 2715

Insolvency and Bankruptcy Code, 2016-Section 9, 95, 95(4)(b), 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(1), 7(2)SARFAESI Act, 2002-Section 13(2)

Tribunals and Commissions30 Nov 2023Allowed

Mr. Anshul Baldva Vs Punjab National Bank & Ors.

National Company Law Tribunal · (2023) 11 NCLT CK 2727

Insolvency and Bankruptcy Code, 2016-Section 112, 94(1), 97, 100, 104, 105, 106, 107, 108, 109, 110 and 111, 111, 112(1), 114, 114(1), 115, 119, 118, 208, 97/98Insolvency 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 Regulation Process for Personal Guarantors) Regulation 2019-Regulation 17, 19

Tribunals and Commissions30 Nov 2023Allowed

State Bank Of India Vs Shri Ratneshwar Kumar Maheshwari

National Company Law Tribunal · (2023) 11 NCLT CK 2738

Insolvency and Bankruptcy Code, 2016-Section 9, 95, 95(4)(b), 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(1), 7(2)SARFAESI Act, 2002-Section 13(2)

Tribunals and Commissions30 Nov 2023

Rishima SA Investments LLC (Mauritius) Vs Avishek Gupta

National Company Law Tribunal · (2023) 11 NCLT CK 2745

Insolvency and Bankruptcy Code, 2016-Section 60(5), 5(8)National Company Law Tribunal Rules, 2011-Rule 11Singapore Arbitration Act 2001

Tribunals and Commissions30 Nov 2023

Mr. Vikram Bajaj, Resolution Professional Of M/s Sewa Steels Pvt. Ltd. Vs Pinki Agarwal & Anr.

National Company Law Tribunal · (2023) 11 NCLT CK 2758

Insolvency and Bankruptcy Code, 2016-Section 3(27), 9, 19(2), 43, 43(2), 43(3), 43(3)(a), 43(3)(b), 43(4)(b), 44, 44(1), 45, 50, 53, 66, 67, 96IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 35A, 35A(2), Rule 3Companies Act