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National Company Law Tribunal judgments

20,303 judgments · page 399 of 1,016

Tribunals and Commissions31 Jul 2023Allowed

Raj Radhe Finance Limited Vs Zep Infratech Limited

National Company Law Tribunal · (2023) 07 NCLT CK 3558

Insolvency and Bankruptcy Code, 2016-Section 7, 7(2), 7(5), 4, 13(1)(b), 13(1)(c), 14, 14(1), 15, 17, 18, 19, 20, 21, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Companies Act, 1956
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Tribunals and Commissions31 Jul 2023

Kay Bee Foundary Services Private Limited Vs Shree Vaishnav Casting Private Limited

National Company Law Tribunal · (2023) 07 NCLT CK 3586

Insolvency and Bankruptcy Code, 2016-Section 12, 14, 15(1)(c), 16(1), 21(2), 22(1), 26(6A), 29A, 30(1), 30(2), 30(2)(a) to 30(2)(f), 30(2)(b), 30(4), 30(6), 31, 31(1), 32, 43, 45, 50, 53, 61(3), 66Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6(1), 12(1), 13(1), 15A, 17(1), 17(2), 27, 35A, 36(1), 36A, 36B, 36B(4A), 37, 38, 38(1), 38(1)(a), 38(1A), 38(1B), 38(2), 38(2)(a), 38(2)(b), 38(2)(c), 38(3), 39(4), 40AInsolvency and Bankruptcy Code (Amendment) Act, 2018
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Tribunals and Commissions31 Jul 2023Allowed

M/s Agarwal Polysacks Limited Vs M/s Samdari Strips Pvt. Ltd.

National Company Law Tribunal · (2023) 07 NCLT CK 3377

Insolvency and Bankruptcy Code, 2016-Section 7, 5(7), 5(8), 60(5), 3(33), 14, 17 & 19Insolvency and Bankruptcy Board of India (Application to Adjudicating Authority) Rules, 2016-Rule 4Companies Act, 1956
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Tribunals and Commissions31 Jul 2023Allowed

Mr. Rasiklal Vadilal Sandesara Vs Sorich Foils Limited

National Company Law Tribunal · (2023) 07 NCLT CK 3600

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 8(2), 4, 14, 14(1), 14(2), 14(3), 31(1), 33, 15, 13(1)(b), 17, 18, 19, 20, 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Micro, Small and Medium Enterprise Act, 2006
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Tribunals and Commissions31 Jul 2023Allowed

CA Nirav Anupam Tarkas Vs Mr. Ajay Pratapray Shanghavi & Ors.

National Company Law Tribunal · (2023) 07 NCLT CK 3603

Insolvency and Bankruptcy Code, 2016-Sections 7, 14, 29A, 30, 30(2), 30(2)(b), 30(6), 31, 31(1), 32A, 43, 45, 47, 49, 50, 53, 53(1)(b), 66, 68, 70, 71, 72, 73, 74Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulations 13, 13(2)(ca), 31, 36 to 39, 36A, 36A(1), 36B, 36B(4A), 37, 38, 38(3)Income Tax Act, 1961-Section 79 read with Section 2(18)
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Tribunals and Commissions31 Jul 2023Allowed

Abdulhadi Almailem Trading Company W.L.L Vs Jay Ace Technologies Limited

National Company Law Tribunal · (2023) 07 NCLT CK 3657

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 5(20), 14, 14(1), 15, 13(2), 17, 18, 19, 20Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (54 of 2002)
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Tribunals and Commissions28 Jul 2023Allowed

Canara Bank Vs Laxmi Engineering Industries (Bhopal) Pvt. Ltd.

National Company Law Tribunal · (2023) 07 NCLT CK 3845

Insolvency and Bankruptcy Code, 2016-Section 7, 3(6), 3(11), 3(12), 4, 13(1)(b), 13(1)(c), 14, 14(1), 15, 17, 18, 19, 20, 21, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4(3)Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2)
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Tribunals and Commissions28 Jul 2023Allowed

3b2655c6d72106e74a57fb05536bf4e1

National Company Law Tribunal · (2023) 07 NCLT CK 3473

Insolvency and Bankruptcy Code, 2016-Section 53, 53(1), 59, 59(4), 59(7), 59(8)Companies Act, 1956IBBI (Voluntary Liquidation Process) Regulations, 2017-Regulation 3, 3(2), 14
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