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National Company Law Tribunal judgments

20,303 judgments · page 409 of 1,016

Tribunals and Commissions17 Jul 2023Allowed

Raj Radhe Finance Ltd. Vs Shree Ram Cottex Industries Private Limited

National Company Law Tribunal · (2023) 07 NCLT CK 3520

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 Commissions17 Jul 2023Allowed

State Bank Of India Vs Yashasvi Yarns Limited

National Company Law Tribunal · (2023) 07 NCLT CK 3574

Insolvency & Bankruptcy Code, 2016-Section 7, 14, 21(2), 25(2)(h), 29A, 30(1), 30(2), 30(4), 30(6), 31, 31(1), 53, 53(1), 240AIBBI (Resolution Process for Corporate Persons) Regulations, 2016-Regulation 38, 38(1), 38(1)(a), 38(1)(b), 38(1A), 38(1B), 38(2)(a), 38(2)(b), 38(2)(c), 38(3)Income Tax Act, 1961
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Tribunals and Commissions17 Jul 2023Allowed

M/s. Shinmaywa Industries India Pvt. Ltd

National Company Law Tribunal · (2023) 07 NCLT CK 3609

Insolvency and Bankruptcy Code, 2016-Section 59, 59(7)Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017-Regulation 8, 10, 37, 38, 41Income Tax Act, 1961-Section 176(3), 178
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Tribunals and Commissions17 Jul 2023Allowed

Indian Bank Vs Anil Mehta, Liquidator Of Pratibha Industries Limited

National Company Law Tribunal · (2023) 07 NCLT CK 3687

Insolvency and Bankruptcy Code, 2016-Section 60(5), 14(1)(b), 208(2), 52Insolvency Professional Regulations-Regulation 7(2)(a), 7(2)(h), Clause 1, 2, 3 and 14 of the Code of Conduct in the First ScheduleLiquidation Regulations, 2016-Regulation 5, 31A(11)
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Tribunals and Commissions17 Jul 2023

LTS Plastics (India) Private Limited

National Company Law Tribunal · (2023) 07 NCLT CK 3350

Insolvency and Bankruptcy Code, 2016-Section 54(1)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 45(3)
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Tribunals and Commissions14 Jul 2023Allowed

M/s. Capital Finance And Investements LLP Vs Shri Krishna Prasadam Ltd.

National Company Law Tribunal · (2023) 07 NCLT CK 3452

Insolvency and Bankruptcy Code, 2016-Section 14, 21(2), 25(1), 25(2)(b), 25(2)(h), 29A, 30(2), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(2)(e), 30(2)(f), 30(3), 30(4), 30(6), 31, 31(1), 31(3)(b), 53, 60(5), 188, 196Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 36(4), 36A(10), 36A(12), 36B, 36B(1), 38, 38(1)(a), 38(2)(d), 38(3)(a), 39(4)
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Tribunals and Commissions14 Jul 2023Allowed

L & T Finance Limited Vs Perpendicular Construction Private Limited

National Company Law Tribunal · (2023) 07 NCLT CK 3453

Insolvency and Bankruptcy Code, 2016-Section 3(12), 5(8), 5(8)(a), 7, 7(1), 7(2), 7(5), 7(5)(a), 7(7), 8, 8(1), 8(2), 9(2), 9(5)(a), 14, 14(3), 15, 17, 18, 20 and 21, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(3)Companies Act, 1956
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Tribunals and Commissions14 Jul 2023Allowed

L & T Finance Limited Vs Brownish Realty Private Limited

National Company Law Tribunal · (2023) 07 NCLT CK 3479

Insolvency and Bankruptcy Code, 2016-Section 3(12), 5(8), 5(8)(a), 7, 7(1), 7(2), 7(3)(b), 7(5), 7(5)(a), 7(7), 8, 8(1), 8(2), 9(2), 9(5)(a), 13, 14, 14(3), 15, 17, 18, 20, 21, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(3)Companies Act, 1956
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