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National Company Law Tribunal judgments

20,303 judgments · page 391 of 1,016

Tribunals and Commissions11 Aug 2023

Mr. Vasudevan Gopu

National Company Law Tribunal · (2023) 08 NCLT CK 0678

Insolvency and Bankruptcy Code, 2016-Section 59(7), 59(8), 59(3)(a), 59(3)(c), 59(4), 58(3)(c), 58(5), 53, 53(1), 53(1)(a), 52, 38(1), 38(5), 40(2), 42, 50(7)Companies Act, 1956Income-Tax Act, 1961-Section 178
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Tribunals and Commissions11 Aug 2023

IL&FS Financial Services Limited Vs Rajendra K. Bhuta

National Company Law Tribunal · (2023) 08 NCLT CK 0681

Insolvency and Bankruptcy Code, 2016-Section 60(5), 43, 5(8), 5(8)(i), 5(8)(a) to (h), 5(5A), 3(11), 3(6), 3(8), 3(12)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 20Contract Act-Section 128
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Tribunals and Commissions11 Aug 2023Allowed

R.N.C. Cotton Mills Pvt. Ltd.

National Company Law Tribunal · (2023) 08 NCLT CK 0686

Insolvency and Bankruptcy Code, 2016-Section 59, 59(3)(c), 59(8)Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017-Regulation 3(2), 8, 9, 10, 14, 34, 38Companies Act, 1956
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Tribunals and Commissions11 Aug 2023

Mr. Gajesh Labhchand Jain Vs E & G Global Estates Limited

National Company Law Tribunal · (2023) 08 NCLT CK 0688

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 15, 25(2)(h), 29A, 30(1), 30(2), 30(4), 30(6), 31, 31(1), 32, 43, 45, 50, 53(1), 61(3), 66, 240AIBBI (IRP for Corporate Persons) Regulations, 2016-Regulation 27, 35A, 36B(4A), 37, 38, 38(1), 38(1)(a), 38(1)(b), 38(1A), 38(1B), 38(2), 39(4)
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Tribunals and Commissions11 Aug 2023Allowed

Smt. K. Bharathi Vs M/s. Gemini Arts Private Limited

National Company Law Tribunal · (2023) 08 NCLT CK 0699

Insolvency and Bankruptcy Code, 2016-Section 33(2), 33(7), 33(5), 14, 35(1), Chapter III of Part IIIBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 39(4)Insolvency and Bankruptcy (Liquidation Process) Regulations, 2017-Regulation 13
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Tribunals and Commissions11 Aug 2023

Rashnidhi Kumar & Bros Vs STL Exports Limited

National Company Law Tribunal · (2023) 08 NCLT CK 0705

Insolvency and Bankruptcy Code, 2016-Section 9, 33, 33(2), 33(5), 34(1), 52, 53IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 39B, 39C, 39DIBBI (Liquidation Process) Regulations, 2016-Regulation 4(2)(b)
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Tribunals and Commissions11 Aug 2023

Deepak Modi Vs Shalfeyo Industries Private Limited

National Company Law Tribunal · (2023) 08 NCLT CK 0739

Insolvency and Bankruptcy Code, 2016-Section 60(5), 21, 9, 15, 25, 38(5), 25(1)(e), 19(2)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Person) Regulations, 2016-Regulation 12, 12A, 14(2), 16, 33
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Tribunals and Commissions11 Aug 2023

Galaxy Metal Impex Vs Ecoman Enviro Solutions Pvt. Ltd

National Company Law Tribunal · (2023) 08 NCLT CK 0788

Insolvency and Bankruptcy Code, 2016-Section 9, 13, 14, Sub-section (1) of Section 14, 15, 17, 18, 19, 20, 21, Sub-section (1) of Section 31, 33Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest (SARFAESI) Act, 2002Insolvency & Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
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Tribunals and Commissions11 Aug 2023

Umang Jain Vs Ram Sharan Modi & Ors.

National Company Law Tribunal · (2023) 08 NCLT CK 0830

Insolvency and Bankruptcy Code, 2016-Section 9, 19, 19(1), 19(2)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Insolvency and Bankruptcy (Insolvency Resolution Process for Corporate Persons) Rules, 2016-Rule 17(3)
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Tribunals and Commissions10 Aug 2023Allowed

Mr. Balaji Durobuild Pvt. Ltd. Vs Sandwoods Infratech Projects Pvt. Ltd.

National Company Law Tribunal · (2023) 08 NCLT CK 0954

IBC, 2016-Section 9, 14, 21, 29A, 30(2), 30(4), 30(6), 31, 31(1), 31(3)(b), 43, 45, 50, 53, 66, 188, 196Insolvency and Bankruptcy (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 27, 35, 36A(1), 37, 38, 38(3), 39(4)HP Tenancy and Land Reforms Act, 1972-Section 118
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Tribunals and Commissions10 Aug 2023

Kamal Nayan Jain Vs Rajesh Tohniwal & Ors.

National Company Law Tribunal · (2023) 08 NCLT CK 0534

Insolvency and Bankruptcy Code, 2016-Sections 43, 44, 66, 60(5), 19(2), 33(1)(a), 45, 53National Company Law Tribunal Rules, 2016-Rule 11Negotiable Instruments Act, 1881-Section 138
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Tribunals and Commissions10 Aug 2023Allowed

M/s. Simplex Infrastructures Limited Vs M/s. Mahendra Investment Advisors Pvt Ltd

National Company Law Tribunal · (2023) 08 NCLT CK 0538

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 21(2), 29A, 30(2), 30(2)(b), 30(6), 31, 31(1)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 12(1), Clause 35, 36A(4A), 37, 38, 38(1A), 38(1B), 39, 39(3), 39(4)NCLT Rules, 2016-Rule 11, 32, 38(A), 50
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