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National Company Law Tribunal judgments

20,303 judgments · page 432 of 1,016

Tribunals and Commissions12 Jun 2023Allowed

Harshad V Vora Vs Atharva Metals Pvt Ltd

National Company Law Tribunal · (2023) 06 NCLT CK 2940

Insolvency and Bankruptcy Code, 2016-Section 33(1)(a), 34(1), 9, 33(2), 52, 33(7), Chapter-IIIIBBI (Liquidation Process) Regulations, 2016-Regulation 4, 4(2)(b)

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Tribunals and Commissions12 Jun 2023Allowed

Bank of Baroda Vs V. Narayana Reddy & Anr.

National Company Law Tribunal · (2023) 06 NCLT CK 2944

IBC, 2016-Section 10, 95, 100, 101, 102 (2), 103, 104, 105, 106, 106 (3), Sub-Section (1) of Section 106, 107, 109, 110, 111, 112, 208Sick Industrial Companies (Special Provisions) Act, 1985-Section 15(1)

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Tribunals and Commissions12 Jun 2023

Jones Lang LaSalle Building Operations Private Limited Vs Epitome Residency Private Limited

National Company Law Tribunal · (2023) 06 NCLT CK 2947

Insolvency and Bankruptcy Code, 2016-Section 9, 4, 13, sub-section (1) of Section 14, sub-section (1) of Section 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 5, 6Negotiable Instruments Act, 1881-Section 138

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Tribunals and Commissions12 Jun 2023

Sudhir V Nigujkar Vs S R (Mcb) Engineers Pvt Ltd

National Company Law Tribunal · (2023) 06 NCLT CK 2952

Insolvency and Bankruptcy Code, 2016-Section 60(5), 9, 12A, 14

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Tribunals and Commissions12 Jun 2023Allowed

Sachin Garg, Proprietor Of M/s Deepak Traders Vs J.R.D. International Limited & Anr.

National Company Law Tribunal · (2023) 06 NCLT CK 2823

Insolvency and Bankruptcy Code, 2016-Section 9, 9(3)(b), 9(5)(i), 13(1)(b), 14, 14(1), 14(3), 15, 16(5), 17, 18, 31(1), 33Securitization and Reconstruction of Operational Assets and Enforcement of Security Interest Act, 2002Companies Act, 1956-Section 128

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Tribunals and Commissions12 Jun 2023

Punjab National Bank Vs M/s. Vallabh Textiles Company Limited

National Company Law Tribunal · (2023) 06 NCLT CK 2824

Insolvency and Bankruptcy Code, 2016-Section 60(5), 7, 238, 231, 25, 14NCLT Rules-Rule 11, 55Companies Act 2013-Section 424(1)

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Tribunals and Commissions12 Jun 2023Allowed

Bank Of Baroda Vs Texorange Corporation Ltd.

National Company Law Tribunal · (2023) 06 NCLT CK 2983

Insolvency and Bankruptcy Code, 2016-Section 5(16), 7, 14, 21, 33(2), 34, 35, 35 to 50, 52, 52 to 54, 60(5)National Company Law Tribunal, Rules, 2016-Rule 11Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 2A, 4, 15, 32, 32A

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Tribunals and Commissions12 Jun 2023Allowed

Bhagyalakshmi B R, Liquidator of Afchem Distribution Private Limited

National Company Law Tribunal · (2023) 06 NCLT CK 3042

Insolvency and Bankruptcy Code, 2016-Section 59, 59(3)(a), 59(3)(c), 59(3)(c)(i), Proviso to Section 59(3)(c), 59(4), 59(7), 59(8)Companies Act, 2013IBBI (Voluntary Liquidation Process) Regulations, 2017-Regulation 9, 14, 30, 34, 35, 37, 38

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Tribunals and Commissions12 Jun 2023Allowed

Omkara Assets Reconstruction Private Limited Vs Mondo Culinary Private Limited

National Company Law Tribunal · (2023) 06 NCLT CK 3054

Insolvency and Bankruptcy Code, 2016-Section 7, 13, 14(1), 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Companies Act, 2013

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Tribunals and Commissions12 Jun 2023Partly Allowed

Santoshi Finlease Private Limited Vs Mothers Pride Dairy India Private Limited

National Company Law Tribunal · (2023) 06 NCLT CK 3059

Insolvency and Bankruptcy Code, 2016-Section 3(12), 7, 10, 14, 14(1), 65NCLT Rules, 2016-Rule 11SARFAESI Act 2002

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Tribunals and Commissions12 Jun 2023

Shri Karvir Nivasini Mahalaxmi Ispat Pvt. Ltd. Vs Lake District Realty Pvt. Ltd.

National Company Law Tribunal · (2023) 06 NCLT CK 3088

Insolvency and Bankruptcy Code, 2016-Section 9, 12A, 14IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 30ANCLT Rules, 2016-Rule 11

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Tribunals and Commissions12 Jun 2023Allowed

The Karur Vysya Bank Limited Vs Mr. Sourabh Goel

National Company Law Tribunal · (2023) 06 NCLT CK 3102

IBC, 2016-Section 95, 95(4)(b), 99, 100, 101, 104, 105, 106, 107, 108, 112, 113SARFAESI Act, 2002IBBI (Insolvency Resolution Process for Personal Guarantor to Corporate Debtors) Regulations, 2019-Regulations 5, 7, 8, 9, 11, 12, 13, 14, 15 and 17

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Tribunals and Commissions12 Jun 2023

Dileep Kumar Agarwal Vs Sujal Exim India Private Limited

National Company Law Tribunal · (2023) 06 NCLT CK 2795

Insolvency and Bankruptcy Code, 2016-Section 4, 8(1), 9, 9(5), 65Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 5, 6Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 2B

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Tribunals and Commissions12 Jun 2023Disposed Of

Tarun Verma Vs Registrar of Companies Punjab and Chandigarh

National Company Law Tribunal · (2023) 06 NCLT CK 0079

Companies Act, 2013 — Section 252, 252(3)Companies Act, 1956 — Section 560(1), 560(5)Income Tax Act, 1961 — Section 139(1), 271F, 272B, 276CC

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Tribunals and Commissions12 Jun 2023Disposed Of

Fenwal India Private Limited Vs Registrar Of Companies

National Company Law Tribunal · (2023) 06 NCLT CK 0077

Insolvency and Bankruptcy Code, 2016 — Section 59, 59(8)Companies Act, 2013 — Section 92(4), 137(1)Income Tax Act, 1961 — Section 178

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Tribunals and Commissions12 Jun 2023Disposed Of

Chandigarh Distillers & Services Private Limited Vs

National Company Law Tribunal · (2023) 06 NCLT CK 0075

Companies Act, 2013 — Section 133, 230, 232Competition Commission Act, 2002 — Section 5

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Tribunals and Commissions12 Jun 2023Disposed Of

High Rise Propbuild Private Limited Vs

National Company Law Tribunal · (2023) 06 NCLT CK 0071

Companies Act, 2013 — Section 133, 230, 232, 455Income Tax Act, 1961 — Section 170(2A)

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Tribunals and Commissions12 Jun 2023Disposed Of

Punjab National Bank Vs M/s. Vallabh Textiles Company Limited

National Company Law Tribunal · (2023) 06 NCLT CK 0052

Insolvency and Bankruptcy Code, 2016 — Section 7, 25, 60(5), 231, 238National Company Law Tribunals, 2016 — Rule 11, 55Companies Act 2013 — Section 424(1)

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Tribunals and Commissions12 Jun 2023Disposed Of

Godhra Expressways Private Limited Vs

National Company Law Tribunal · (2023) 06 NCLT CK 0038

Companies Act, 2013 — Section 52, 66, 66(1)(b)(ii), 66(6), 68, 90, 133Income Tax Act, 1961 — Section 2(22), 56(2)(viib)

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Tribunals and Commissions09 Jun 2023Allowed

Nipun Jain Vs Goel Jewelery & Mart Private Limited

National Company Law Tribunal · (2023) 06 NCLT CK 2831

IBC, 2016-Section 9, 33(1), 33(5), 33(7), 34(1), 34(2), 35(1), 52IBBI (Resolution Process for Corporate Persons), Regulations, 2016-Regulation 17(1)IBBI (Insolvency Process) Regulations, 2016

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