COURT ARCHIVE

National Company Law Tribunal judgments

20,303 judgments · page 436 of 1,016

Tribunals and Commissions07 Jun 2023Disposed Of

Bitumen Corporation India Private Limited Vs Jangipur Bitumen Private Limited

National Company Law Tribunal · (2023) 06 NCLT CK 0088

Insolvency and Bankruptcy Code, 2016 — Section 12, 12(1), 12(2), 33, 33(1)(a), 54, 54(1)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process forCorporate Persons) Regulations, 2016 — Regulation 6National Company Law Tribunals, 2016 — Rule 11
Tribunals and Commissions07 Jun 2023Disposed Of

State Bank of India Vs Shyamal Kumar Bhattacharjee

National Company Law Tribunal · (2023) 06 NCLT CK 0087

Insolvency and Bankruptcy Code, 2016 — Section 52, 52(1)(b), 52(2), 52(3), 60(5)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016 — Regulation 21A, 21A(2), 21(A)(3)
Tribunals and Commissions06 Jun 2023

Vishal Carrier Vs Anupam Industries Ltd

National Company Law Tribunal · (2023) 06 NCLT CK 2833

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 9 (3) (b)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Micro, Small and Medium Enterprise Development Act, 2006-Section 18 (1), 18 (2), 15, 16
Tribunals and Commissions06 Jun 2023Allowed

Umesh Ved Liquidator of Laxmi Edifice Pvt Ltd

National Company Law Tribunal · (2023) 06 NCLT CK 2899

Insolvency and Bankruptcy Code, 2016-Section 59, 59(3)(c), 59(8), 53Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017-Regulation 14, 34(1), 35, 38Companies Act, 1956
Tribunals and Commissions06 Jun 2023Allowed

M/s Index Logistics Private Limited Vs M/s JMS Logistics and Express Pvt Ltd.

National Company Law Tribunal · (2023) 06 NCLT CK 2992

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 10A, 4, 14(1), 31(1), 33, 13, 15, 17, 18, 19, 20, 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 5Securitization and Reconstruction of Operational Assets and Enforcement of Security Interest Act, 2002