Tribunals and Commissions16 May 2023Dismissed
NCL Industries Limited Vs Larsen & Turbo Limited
National Company Law Tribunal · (2023) 05 NCLT CK 0670
Insolvency & Bankruptcy Code, 2016-Section 9, 8, 9(5)(d)
COURT ARCHIVE
National Company Law Tribunal judgments
20,303 judgments · page 450 of 1,016
Tribunals and Commissions16 May 2023
Decagon Investments Private Limited
National Company Law Tribunal · (2023) 05 NCLT CK 0680
Insolvency and Bankruptcy Code, 2016-Section 59, 59(3), 59(7)Companies Act, 2013Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017-Regulation 9(1), 14, 34, 38
Tribunals and Commissions16 May 2023
Nusi Offshore Training Institute
National Company Law Tribunal · (2023) 05 NCLT CK 0687
Insolvency and Bankruptcy Code, 2016-Section 59, 59(7)Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017-Regulation 14, 34, 38Companies Act, 1956
Tribunals and Commissions16 May 2023
SAMC Trustee Private Limited
National Company Law Tribunal · (2023) 05 NCLT CK 0704
Insolvency and Bankruptcy Code, 2016-Section 59, 59(7)Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017-Regulation 14, 34, 38, Schedule ICompanies Act, 1956
Tribunals and Commissions16 May 2023Dismissed
Vallabh Fabriks Limited Vs Lovable Lingerie Limited
National Company Law Tribunal · (2023) 05 NCLT CK 0707
Insolvency and Bankruptcy Code, 2016-Section 8, 9, 9(5)(ii)(d), 8(2)(a), 5(6)MSME Act, 2006-Section 15, 16Companies Act 2013-Section 229, 447
Tribunals and Commissions16 May 2023Allowed
Small Industries Development Bank Of India Vs M/s. Radhay Sham Tandon Manufacturing Pvt Ltd.
National Company Law Tribunal · (2023) 05 NCLT CK 0733
Insolvency and Bankruptcy Code, 2016-Section 7, 61(4), 33(2)
Tribunals and Commissions16 May 2023
Verantis India Private Limited
National Company Law Tribunal · (2023) 05 NCLT CK 0744
Insolvency and Bankruptcy Code, 2016-Section 59, 59(7)Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017-Regulation 14, 34, 38Companies Act, 1956
Tribunals and Commissions16 May 2023Disposed Of
Vikash Parasampuria Vs Bombay Rayon Fashions Limited
National Company Law Tribunal · (2023) 05 NCLT CK 0773
Insolvency and Bankruptcy Code, 2016-Section 60(5), 14, 18(1)(f)(vi), 14(1)(d)NCLT Rules, 2016-Rule 11
Tribunals and Commissions16 May 2023Dismissed
Satya Prakash Aggrawal Vs Rashmi Infra-Structure Developers
National Company Law Tribunal · (2023) 05 NCLT CK 0783
Insolvency & Bankruptcy Code, 2016-Section 7, 5(8), 5(8)(f), 9
Tribunals and Commissions16 May 2023
Searock Container Terminal Vs Om Logistics Limited & Anr.
National Company Law Tribunal · (2023) 05 NCLT CK 0810
IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 38(8), 39(4)National Company Law Tribunal Rules, 2016-Rule 11Insolvency and Bankruptcy Code, 2016-Section 7, 30(6), 29A
Tribunals and Commissions16 May 2023Allowed
State Bank Of India Vs Sterling Oil Resources Limited
National Company Law Tribunal · (2023) 05 NCLT CK 0828
Insolvency and Bankruptcy Code, 2016-Section 7, 3(12), 3(6), 14, 14(1), 31(1), 33, 13Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002Prevention of Money Laundering Act, 2002
Tribunals and Commissions16 May 2023
IDBI Trusteeship Services Limited Vs Direct Media Distribution Ventures Private Limited
National Company Law Tribunal · (2023) 05 NCLT CK 0830
Insolvency and Bankruptcy Code, 2016-Section 7, 3(12), 5(7), 5(8), 10AIndian Trust Act, 1882
Tribunals and Commissions16 May 2023
Vivid Colors Private Limited Vs Vinay Talwar, Liquidator Of Jenson & Nicholson (India) Limited
National Company Law Tribunal · (2023) 05 NCLT CK 0843
Insolvency and Bankruptcy Code, 2016-Section 7, 30, 52, 52(8), 53, 5(13), 5(13)(e), 14(1)(d)Insolvency & Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 21A, 37, 37(2), 37(4), 37(6)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 31, 32, 33, 34, 34A
Tribunals and Commissions16 May 2023Allowed
Toyo Ink India Private Limited Vs Sundeep Plastics Private Limited
National Company Law Tribunal · (2023) 05 NCLT CK 0846
Insolvency and Bankruptcy Code, 2016-Section 9, 12A, 14National Company Law Tribunal, Rules, 2016-Rule 11Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 30A (1)(a)
Tribunals and Commissions16 May 2023Allowed
Encore Asset Reconstruction Company Private Limited Vs Bairagra Builders Private Limited
National Company Law Tribunal · (2023) 05 NCLT CK 0848
Insolvency and Bankruptcy Code, 2016-Section 7, 13, 14, 14(1), 15, 17, 18, 19, 20 and 21, 31(1), 33Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2)Companies Act-Section 77
Tribunals and Commissions16 May 2023Allowed
J C Flowers Asset Reconstructions Pvt. Ltd. Vs M/s Tulip Hotels Private Limited
National Company Law Tribunal · (2023) 05 NCLT CK 0961
Insolvency & Bankruptcy Code, 2016-Section 7, 4(1), 13, 14, 14(1), 15, 17, 18, 19, 20, 21, 31(1), 33Companies Act, 2013-Section 77, 80Limitation Act-Section 18
Tribunals and Commissions16 May 2023
Toshiba Global Commerce Solutions (India) Private Limited
National Company Law Tribunal · (2023) 05 NCLT CK 0962
Insolvency and Bankruptcy Code, 2016-Section 59, 59(7)Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017-Regulation 14, 34, 38Companies Act, 1956
Tribunals and Commissions16 May 2023Disposed Of
Maharashtra Industrial Development Corporation Vs Bombay Rayon Fashions Limited
National Company Law Tribunal · (2023) 05 NCLT CK 0054
Insolvency and Bankruptcy Code, 2016 — Section 14, 14(1)(d), 18(1)(f)(vi), 60(5)National Company Law Tribunals, 2016 — Rule 11
Tribunals and Commissions16 May 2023Disposed Of
Allied Marine Spares Private Limited Vs
National Company Law Tribunal · (2023) 05 NCLT CK 0053
Insolvency and Bankruptcy Code, 2016 — Section 59, 59(7)Insolvency and bankruptcy Board of India (Voluntary Liquidation Process) Regulation, 2017 — Regulation 14, 34, 38
Tribunals and Commissions16 May 2023Allowed
State Bank of India Vs Bank of Baroda
National Company Law Tribunal · (2023) 05 NCLT CK 0051
Insolvency and Bankruptcy Code, 2016 — Section 7, 14, 95, 96, 96(1)(a), 96(1)(b)Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(4), 14(2)Security Interest (Enforcement) Rules, 2002 — Rule 6(2), 8(6), 9(1)