CourtKutchehry.com

COURT ARCHIVE

National Company Law Tribunal judgments

20,303 judgments · page 334 of 1,016

Tribunals and Commissions10 Nov 2023

Mahalaxmi Wellman Fuel LLP Vs Mr. Avishek Gupta

National Company Law Tribunal · (2023) 11 NCLT CK 2856

Insolvency and Bankruptcy Code, 2016-Section 60(5)National Company Law Tribunal Rules, 2016-Rule 11IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 36A(6), 36A(3)(b)
Read judgment
Tribunals and Commissions10 Nov 2023

Mr. Pankaj Kumar Singhal Vs M/s. IndusInd Bank Limited & Anr.

National Company Law Tribunal · (2023) 11 NCLT CK 2859

Insolvency and Bankruptcy Code, 2016-Section 60(5), 9, 33(2), 34, 36, 36(4)(a)(iii), 53, 155(2)(c), 238Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 17, 41EPF & MP Act, 1952-Sections 14B, 7Q
Read judgment
Tribunals and Commissions10 Nov 2023

Bank Of India Vs Essenzaa Lifescience Limited

National Company Law Tribunal · (2023) 11 NCLT CK 2886

Insolvency and Bankruptcy Code, 2016-Section 7, 13, 14, 14(1), 31(1), 33Insolvency & Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Companies Act, 1956
Read judgment
Tribunals and Commissions10 Nov 2023Allowed

Trimurti Trading Co. Vs Rukmini Iron Pvt. Ltd.

National Company Law Tribunal · (2023) 11 NCLT CK 2889

Insolvency and Bankruptcy Code, 2016-Section 9, 12, 14, 19(2), 21(2), 25(1), 25(2)(b), 25(2)(h), 29A, 30(1), 30(2), 30(4), 30(6), 31(1), 31(3)(b), 43, 53, 60(5), 66, 188, 196, 238, 240AInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 27, 35, 35A(3A), 36A, 36B, 38(1)(a), 38(1A), 38(1B), 38(2)(a), 38(2)(b), 38(2)(c), 38(2)(d), 38(3)(a), 38(3)(b), 38(3)(c), 38(3)(d), 38(3)(e), 39(1), 39(1)(a), 39(1)(c), 39(4)
Read judgment
Tribunals and Commissions09 Nov 2023Allowed

UCO Bank Vs M/s. Roysons Ceramics Private Limited

National Company Law Tribunal · (2023) 11 NCLT CK 2954

Insolvency and Bankruptcy Code, 2016-Section 7, 5(8), 7(3)(b), 7(5), 7(7), 13(2), 14, 14(1), 14(2), 14(3), 14(4), 15, 17, 18, 19, 20, 21Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2)Insolvency and Bankruptcy (Application to the Adjudicating Authority) Rules, 2016-Rule 4, 9(l)
Read judgment
Tribunals and Commissions09 Nov 2023Allowed

Keyur J. Shah

National Company Law Tribunal · (2023) 11 NCLT CK 2612

Insolvency and Bankruptcy Code, 2016-Section 33, 33(1)(a), 33(1)(b), 33(2), 33(5), 33(7), 34(1), 34(4)(b), 7, 12, 14, 29, 35, 35(1), 52, 53Companies Act, 1956Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 17, 36(4)
Read judgment