CourtKutchehry.com

COURT ARCHIVE

National Company Law Tribunal judgments

20,303 judgments · page 427 of 1,016

Tribunals and Commissions16 Jun 2023

PN Steel Traders Private Limited Vs Kyora Mettaliks Private Limited

National Company Law Tribunal · (2023) 06 NCLT CK 2933

Insolvency and Bankruptcy Code, 2016-Section 33(1), 7, 33, 34(1), 52, Chapter-IIIInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 16Insolvency & Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4(2)(b)
Read judgment
Tribunals and Commissions16 Jun 2023Allowed

Bank Of Maharashtra Vs Donkena Purna Sri & Anr.

National Company Law Tribunal · (2023) 06 NCLT CK 2943

Insolvency and Bankruptcy Code, 2016-Section 95, 60(5), 99, 100, 101, 102(2), 103, 104, 105, 106, 106(1), 106(3), 107, 109, 110, 111, 112, 208Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtor) Rules, 2019-Rule 7(2)
Read judgment
Tribunals and Commissions16 Jun 2023Allowed

Bank Of Maharashtra Vs Donkena Yadagiri & Anr.

National Company Law Tribunal · (2023) 06 NCLT CK 2986

Insolvency and Bankruptcy Code, 2016-Section 60(5), 95, 99, 100, 101, 102(2), 103, 104, 105, 106, 106(3), 107, 109, 110, 111, 112, 208Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtor) Rules, 2019-Rule 7(2)
Read judgment
Tribunals and Commissions16 Jun 2023

M/s. Guadian Finance Pvt. Ltd. Vs M/s. Temple Leasing & Finance Ltd.

National Company Law Tribunal · (2023) 06 NCLT CK 2988

Insolvency and Bankruptcy Code, 2016-Section 7, 12, 14, 21(1), 30(6), 31, 33(1), 33(2), 33(5), 33(7), 34(7), 35, 35(1), 36, 37, 38, 39, 41, 56Insolvency and Bankruptcy (Liquidation Process) Regulations, 2017-Regulation 4, 13Income Tax Act, 1961-Section 178
Read judgment
Tribunals and Commissions16 Jun 2023Allowed

Bank Of India Vs Spectra Industries Limited

National Company Law Tribunal · (2023) 06 NCLT CK 3019

Insolvency and Bankruptcy Code, 2016-Section 7, 13, 14(1), 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2)
Read judgment
Tribunals and Commissions16 Jun 2023Disposed Of

P.R Rolling Mills Pvt Ltd. Vs Hema Engineering Industries Ltd.

National Company Law Tribunal · (2023) 06 NCLT CK 3020

Insolvency and Bankruptcy Code, 2016-Section 9, 60(5)IBBI (Liquidation Process) Regulations, 2016-Regulation 33, Schedule 1, sub-regulation 12 of Regulation 1 of Schedule-INational Company Law Tribunal Rules, 2016-Rule 11
Read judgment
Tribunals and Commissions16 Jun 2023Allowed

Capriso Finance Limited & Anr. Vs Trishul Dream Homes Limited

National Company Law Tribunal · (2023) 06 NCLT CK 3025

Insolvency and Bankruptcy Code, 2016-Section 5(8), 7, 7(5), 7(5)(a), 13(1)(b), 14(1), 14(3), 15, 16(5), 17, 18, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
Read judgment
Tribunals and Commissions16 Jun 2023Dismissed

Amrop India Private Limited Vs The Hi-Tech Gears Limited

National Company Law Tribunal · (2023) 06 NCLT CK 3044

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 5(20), 4Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Indian Stamp Act, 1899-Section 2(10), Article 23 of Schedule 1
Read judgment
Tribunals and Commissions16 Jun 2023Allowed

Mr. Neerav Bhatnagar & Ors. Vs M/s. Sequel Buildcon Private Limited & Anr.

National Company Law Tribunal · (2023) 06 NCLT CK 3049

Insolvency and Bankruptcy Code, 2016-Section 5, 5(8), 5(8)(f), 7, second proviso to Section 7(1), 7(7), 10A, 13(2), 14, 14(1)(a), 14(1)(b), 14(1)(c), 14(1)(d), 14(3)(b), 17, 60(5)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 9(l)Real Estate (Regulation and Development) Act, 2016-Section 2(d), 2(zn), 3
Read judgment
Tribunals and Commissions16 Jun 2023

Anil Kohli Vs Bimla Devi Jindal & Ors.

National Company Law Tribunal · (2023) 06 NCLT CK 3073

Insolvency and Bankruptcy Code, 2016-Section 7, 35(1)(b)(d)(n), 35(2), 36(3)(a) and (g), 14, 14(1)IBBI (Liquidation Process) Regulations, 2016-Regulation 9(1)(c)
Read judgment