COURT ARCHIVE

National Company Law Tribunal judgments

20,309 judgments · page 461 of 1,016

Tribunals and Commissions01 May 2023Allowed

Reliance Broadcast Network Limited Vs Yescom India Softech Private Limited

National Company Law Tribunal · (2023) 05 NCLT CK 0729

Insolvency and Bankruptcy Code, 2016-Section 4, 4(1), 7(5)(a), 8, 8(1), 8(2), 8(2)(a), 9, 9(1), 9(3)(b), 9(5), 13, 14, 15, 17, 18, 19, 20, 21, 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 5, 6, 6(1)Insolvency & Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6

Tribunals and Commissions01 May 2023Dismissed

M/s Diamond Paints Nigeria Limited Vs M/s Sonal Adhesives Limted

National Company Law Tribunal · (2023) 05 NCLT CK 0765

Insolvency and Bankruptcy Code, 2016-Section 7, 10A, 8, 5 sub-section 7, 5 (8)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Maharashtra Stamp Act, 1958

Tribunals and Commissions01 May 2023

Bank of Maharastra Vs Mr. Donkena Purna Sri (Maven Life Sciences Pvt Ltd)

National Company Law Tribunal · (2023) 05 NCLT CK 0768

IBC, 2016-Section 95, 99, 96(1)(a), 96(1)(b), 94

Tribunals and Commissions01 May 2023

dc87f28db30c9a5c35b8f431e9f58270

National Company Law Tribunal · (2023) 05 NCLT CK 0780

Insolvency and Bankruptcy Code, 2016-Section 33(1)(a), 33(2), 34(1), 9, 33(1), 12, 56, 30(6), 31, 21(1), 33(7), 14, 33(5), 35(1), Chapter III of Part IINCLT Rules, 2016-Rule 11, 13 & 14Limitation Act, 1963-Section 5

Tribunals and Commissions01 May 2023Allowed

M/s Prompt Enterprises Private Limited Vs M/s Dev Automates Private Limited

National Company Law Tribunal · (2023) 05 NCLT CK 0784

Insolvency and Bankruptcy Code, 2016-Section 9, 9(5)(i), 16(5), 17, 18, 13(1)(b), 15, 14(1), 14(3), 31(1), 33Companies Act, 1956Companies Act 2013-Section 128, 128(5)

Tribunals and Commissions01 May 2023Allowed

M/s Carbon Fuels Vs Sri Raghavendra Ferro Alloys Private Limited

National Company Law Tribunal · (2023) 05 NCLT CK 0790

Insolvency and Bankruptcy Code, 2016-Section 9, 13, 14, 14(1), 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6IBBI (Insolvency Professionals) Regulations, 2016-Regulation 6, 7A

Tribunals and Commissions01 May 2023Allowed

Maestria Paints India Pvt Ltd Vs Pandu Ranga Rao & Ors.

National Company Law Tribunal · (2023) 05 NCLT CK 0923

Insolvency and Bankruptcy Code, 2016-Section 10, 14, 30(6), 33, 33(1)(a), 33(1)(b)(i), (ii) and (iii), 33(2), 34, 34(1), 35 to 50, 52, 52 to 54IBBI (Liquidation Process) Regulations, 2016-Regulation 4(1), 32, 32AIBBI (Insolvency Resolution Process Corporate Persons) Rules, 2016-Regulation 39D

Tribunals and Commissions01 May 2023Disposed Of

Umang Commercial Co Private Limited Vs

National Company Law Tribunal · (2023) 05 NCLT CK 0013

Companies Act, 2013 — Section 103, 133, 230(1), 230(5), 232(1)Companies (Compromises, Arrangements and Amalgamations) Rules, 2016 — Rule 6, 7, 8(2)

Tribunals and Commissions01 May 2023Disposed Of

Jaiprakash Overseas Finance Limited Vs Techno Fab Manufacturing Limited

National Company Law Tribunal · (2023) 05 NCLT CK 0011

Insolvency and Bankruptcy Code, 2016 — Section 9, 40, 42National Company LawTribunal Rules, 2016 — Rule 11

Tribunals and Commissions01 May 2023Dismissed

M/s Diamond Paints Nigeria Limited Vs M/S. Sonal Adhesives Limited

National Company Law Tribunal · (2023) 05 NCLT CK 0009

Insolvency and Bankruptcy Code, 2016 — Section 5(7), 5(8), 7, 8, 10AInsolvency and Bankruptcy (Application to Adjudication Authority) Rule 2016 — Rule 4

Tribunals and Commissions28 Apr 2023Allowed

Bank Of Maharastra Vs Smt. Nukala Savithri & Anr.

National Company Law Tribunal · (2023) 04 NCLT CK 0359

Insolvency and Bankruptcy Code, 2016-Section 95, 60(2), 12A, 99, 100, 7, 101, 103, 102(2), 104, 105, 106, 106(3), 107, 109, 110 and 111, 112, 208Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtor) Rules, 2019-Rule 7(2)NCLT Rules, 2016-Rule 50

Tribunals and Commissions28 Apr 2023

V. Umadevi Vs Kumarna Gin & Pressing Private Limited

National Company Law Tribunal · (2023) 04 NCLT CK 0360

Insolvency & Bankruptcy Code, 2016-Section 9, 5(20), 5(21), 4Insolvency & Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Companies Act, 1956

Tribunals and Commissions28 Apr 2023Dismissed

M/s Hindustan Steelworks Construction Limited Vs Resolution Professional For M/s Zillion Infraprojects Pvt. Ltd.

National Company Law Tribunal · (2023) 04 NCLT CK 0361

Insolvency and Bankruptcy Code, 2016-Section 60(5), 29, 7, 30(2)National Company Law Tribunal Rules, 2016-Rule 11IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 12(2)

Tribunals and Commissions28 Apr 2023Dismissed

Ashu Dutt Vs Ashu Dutt Network Pvt. Ltd

National Company Law Tribunal · (2023) 04 NCLT CK 0362

Insolvency & Bankruptcy Code, 2016-Section 9Insolvency & Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4(1)Companies Act, 2013-Sections 241 & 242

Tribunals and Commissions28 Apr 2023

Chandrashekhar Export Pvt. Ltd. Vs Babanraoji Shinde Sugar & Allied Industries Ltd.

National Company Law Tribunal · (2023) 04 NCLT CK 0363

Insolvency and Bankruptcy Code, 2016-Section 9Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 5, 6Negotiable Instruments Act-Section 138

Tribunals and Commissions28 Apr 2023Allowed

IDBI Bank Limited Vs Process Construction and Technical Services Private Limited

National Company Law Tribunal · (2023) 04 NCLT CK 0364

Insolvency & Bankruptcy Code, 2016-Section 7, 13, 14, 14(1), 31(1), 33Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2)

Tribunals and Commissions28 Apr 2023Allowed

Maruti Strips And Ferro Alloys Private Limited Vs Yatin Steels India Private Limited

National Company Law Tribunal · (2023) 04 NCLT CK 0365

Insolvency and Bankruptcy Code, 2016-Section 9, 13, 14(1), 15, 17, 18, 19, 20, 21, 31(1), 33Insolvency & Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4(1)Civil Procedure Code-Order 9 Rule 8, 9 Rule 9, Chapter VII

Tribunals and Commissions28 Apr 2023Allowed

Rational International India Private Limited Vs Food Express Industrial Catering Services Private Limited

National Company Law Tribunal · (2023) 04 NCLT CK 0366

IBC-Section 9, 52, 53, 54Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 5, 31, 31A, 44, 45, 45(3), 47A

Tribunals and Commissions28 Apr 2023Allowed

C. Sanjeevi

National Company Law Tribunal · (2023) 04 NCLT CK 0367

Insolvency and Bankruptcy Code, 2016-Section 33(1)(a), 53, 54Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 6, 33(2), 41, 45NCLT Rules, 2016-Rule 11

Tribunals and Commissions28 Apr 2023

Mr. Rajesh Kumar Mittal Vs Genrx Pharmaceuticals Private Limited

National Company Law Tribunal · (2023) 04 NCLT CK 0368

Insolvency and Bankruptcy Code, 2016-Section 7, 33, 33(1), 34(1), 52, Chapter IIIInsolvency & Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4(2)(b)