CourtKutchehry.com

COURT ARCHIVE

National Company Law Tribunal judgments

20,303 judgments · page 433 of 1,016

Tribunals and Commissions09 Jun 2023

Shri Ravindra Beleyur

National Company Law Tribunal · (2023) 06 NCLT CK 2861

Insolvency and Bankruptcy Code, 2016-Section 112, 95(1), 114, 114(1), 115(2), 106IBBI (IRP for Personal Guarantors to Corporate Debtors) Regulations, 2019-Regulation 19
Read judgment
Tribunals and Commissions09 Jun 2023Allowed

State Bank Of India Vs M/s. Kotsons Pvt. Ltd.

National Company Law Tribunal · (2023) 06 NCLT CK 2889

Insolvency and Bankruptcy Code, 2016-Section 7, 9, 10, 10A, 3(12), 4(1), 7(5)(a), 7(7), 13(2), 14, 14(1)(a), (b), (c) & (d), 14(3)(b), 17Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 9(1)Insolvency and Bankruptcy Code (Amendment) Ordinance, 2020
Read judgment
Tribunals and Commissions09 Jun 2023

Shri Ravindra Beleyur

National Company Law Tribunal · (2023) 06 NCLT CK 2900

Insolvency and Bankruptcy Code, 2016-Section 95(1), 106, 112, 114, 114(1), 115(2)IBBI (IRP for Personal Guarantors to Corporate Debtors) Regulations, 2019-Regulation 19
Read judgment
Tribunals and Commissions09 Jun 2023Allowed

Union Bank Of India Vs M/s. Mindlogicx Infratec Limited

National Company Law Tribunal · (2023) 06 NCLT CK 2910

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 15, 17, 18, 20, 21, 31, 33, 238AInsolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2), 13(3)
Read judgment
Tribunals and Commissions09 Jun 2023Allowed

M/s 10i Commerce Service Private Limited

National Company Law Tribunal · (2023) 06 NCLT CK 2977

Insolvency and Bankruptcy Code, 2016-Section 7, 7(4), 10, 10(3), 10(4), 10(4)(a), 11, 13(1)(b), 14(1), 15, 16(5), 17, 18, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 7, Form 6Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
Read judgment
Tribunals and Commissions09 Jun 2023Allowed

Mr. Ashutosh Gupta Vs M/s. Prathvi Coal Private Limited

National Company Law Tribunal · (2023) 06 NCLT CK 2998

Insolvency and Bankruptcy Code, 2016-Section 54, 60(5), 21, 19(2), 29, 33(2)National Company Law Tribunal Rules, 2016-Rule 11Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 14
Read judgment
Tribunals and Commissions09 Jun 2023

Satish Kumar Gupta Vs Neelakanta Naidu & Anr.

National Company Law Tribunal · (2023) 06 NCLT CK 3013

Insolvency and Bankruptcy Code, 2016-Section 60(5), 14Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2)
Read judgment
Tribunals and Commissions09 Jun 2023Allowed

Ram Ratan Jagati Vs Manglam Apartments Limited

National Company Law Tribunal · (2023) 06 NCLT CK 3028

Insolvency & Bankruptcy Code, 2016-Section 9, 9(2), 8(1), 5(20), 13(2), 14, 14(1), 15, 17, 18, 19, 20Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Limitation Act, 1963-Section 18, 19
Read judgment