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National Company Law Tribunal judgments

20,303 judgments · page 400 of 1,016

Tribunals and Commissions28 Jul 2023Allowed

Macro Leafin Pvt Ltd Vs Showlin Network Marketing Pvt Ltd

National Company Law Tribunal · (2023) 07 NCLT CK 3551

Insolvency and Bankruptcy Code, 2016-Section 33(1)(b)(i) to (iii) read with Section 33(3) & Section 7; Section 33(1); Section 34; Section 14; Section 52; Sections 35 to 50 and 52 to 54Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4; Regulation 15; Regulation 32; Regulation 32A
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Tribunals and Commissions28 Jul 2023Allowed

Mr. Udaivir Singh Vs M/s Keep in Touch Clothing Pvt. Ltd. & Anr.

National Company Law Tribunal · (2023) 07 NCLT CK 3575

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 8(2), 4, 4(1), 5(20), 5(21), 14, 14(1)(a), (b), (c) & (d), 14(3)(b), 15, 17, 18, 19, 20, 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Indian Evidence Act, 1872-Section 65B
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Tribunals and Commissions28 Jul 2023Allowed

Canara Bank Vs M/s. CMI Ltd.

National Company Law Tribunal · (2023) 07 NCLT CK 3582

Insolvency and Bankruptcy Code, 2016-Sections 7, 3(12), 5(7), 5(8), 4(1), 7(5)(a), 13(2), 14, 14(1)(a), 14(1)(b), 14(1)(c), 14(1)(d), 14(3)(b), 15, 17, 18, 19, 20, 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(1)Companies Act, 1956
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Tribunals and Commissions28 Jul 2023Allowed

NIIT Institute of Process Excellence Limited

National Company Law Tribunal · (2023) 07 NCLT CK 3631

Insolvency & Bankruptcy Code, 2016-Section 59, 59(3)(a), 59(3)(c), proviso to Section 59(3), 59(8)Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017-Regulation 9, 14, 30, 34(1), 37, 37(2), 38, 38(3)Companies Act, 1956
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Tribunals and Commissions28 Jul 2023

GP Global Asphalt Pvt. Ltd. Vs Soni Commercial Enterprises Pvt. Ltd.

National Company Law Tribunal · (2023) 07 NCLT CK 3649

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 8(1), 9(3)(c), 9(3)(d), 9(3)(e), 9(5), 60(1), 14, 14(1)(a), 14(1)(b), 14(1)(c), 14(1)(d), 15, 17, 18, 19, 20, 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Companies Act, 2013
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Tribunals and Commissions27 Jul 2023

Mr. Yogesh Sethi Vs Punjab National Bank

National Company Law Tribunal · (2023) 07 NCLT CK 3432

Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 38, 38(2)Insolvency and Bankruptcy Code, 2016-Section 33, 14(1)(a), Chapter III of Part IISARFAESI Act, 2002
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Tribunals and Commissions27 Jul 2023Allowed

State Bank Of India Vs Viswatma Merchandise Private Limited

National Company Law Tribunal · (2023) 07 NCLT CK 3458

Insolvency and Bankruptcy Code, 2016-Section 7, 15, 17(2)(e), 19(2), 33, 33(1)(a), 33(1)(b)(iii), 33(2), 33(5), 33(7), 34(1), 34(2), 43, 45, 50, 52, 66Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 13(2)(ca), 27, 35A, 35A(1), 36A(1), 36(A)(12), 36B(1), 36(B)(6)
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Tribunals and Commissions27 Jul 2023

Delta IES India Private Limited

National Company Law Tribunal · (2023) 07 NCLT CK 3534

Insolvency and Bankruptcy Code, 2016-Section 59, 59(7), 59(8)Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017-Regulation 9, 14, 38(3)Companies Act, 1956
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Tribunals and Commissions27 Jul 2023Allowed

Ramela Rangasamy Vs Jetapex Paper Industries Private Limited

National Company Law Tribunal · (2023) 07 NCLT CK 3540

Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 32A(4), 32(e), 45(3)Insolvency and Bankruptcy Code, 2016-Section 10, 29A, 33(2), 53, 60(5)NCLT Rules, 2016-Rule 11
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Tribunals and Commissions27 Jul 2023Allowed

c085ec40212ce65467493966e9d1f061

National Company Law Tribunal · (2023) 07 NCLT CK 3612

Insolvency and Bankruptcy Code, 2016-Section 54(2), 52, 53(1), 53, 54, 59(8)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 12, 35(2), 31(2), 31A, 13, 34, 41, 15, 36, 42(2), 45(3), 5(1)(e), 37Companies Act, 2013
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Tribunals and Commissions27 Jul 2023

Aditya Birla Finance Limited Vs Delta Iron and Steel Company Private Limited

National Company Law Tribunal · (2023) 07 NCLT CK 3619

Insolvency and Bankruptcy Code, 2016-Section 7, 12(3) proviso, 19(2), 33(1)(b)(i) to (iii) r/w Section 33(3), 33(4), 34(1), 52, Chapter IIIIBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 39B, 39CInsolvency & Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 2A, 4(2)(b)
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