Tribunals and Commissions19 Apr 2023Disposed Of
Kishore Kakumal Keswani Vs Manohar Kakumal Keswani
National Company Law Tribunal · (2023) 04 NCLT CK 0037
COURT ARCHIVE
National Company Law Tribunal judgments
20,309 judgments · page 471 of 1,016
Tribunals and Commissions19 Apr 2023Disposed Of
Gulshan Rai Vs Rajeev Bhambari
National Company Law Tribunal · (2023) 04 NCLT CK 0036
Insolvency and Bankruptcy Code, 2016 — Section 60(5)National Company LawTribunal Rules, 2016 — Rule 11
Tribunals and Commissions19 Apr 2023Disposed Of
Small Industries Development Bank of India (SIDBI) Vs M/s. International Mega Food Park Limited
National Company Law Tribunal · (2023) 04 NCLT CK 0035
Insolvency and Bankruptcy Code, 2016 — Section 7, 20(2)(b), 60(5)National Company LawTribunal Rules, 2016 — Rule 11
Tribunals and Commissions19 Apr 2023Disposed Of
Workmen Of Vikas WSP Limited Vs Vikas WSP Ltd
National Company Law Tribunal · (2023) 04 NCLT CK 0034
Insolvency and Bankruptcy Code, 2016 — Section 32(2)(b), 53(1), 36(4)(b)(iii), 53(1)(b), 60(5)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process For Corporate Persons) Regulations, 2016 — Regulation 14(1)
Tribunals and Commissions19 Apr 2023Disposed Of
Vijay Kumar S/o Purushotam Dass Vs Vikas WSP LTD
National Company Law Tribunal · (2023) 04 NCLT CK 0029
Insolvency and Bankruptcy Code, 2016 — Section 13, 15, 18, 18(1)(b), 25(e), 60(5)National Company LawTribunal Rules, 2016 — Rule 11, 32Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016 — Regulation 7, 12, 12(2)
Tribunals and Commissions18 Apr 2023Allowed
Syndicate Bank Vs Venus Biosciences Private Limited
National Company Law Tribunal · (2023) 04 NCLT CK 0305
Insolvency and Bankruptcy Code, 2016-Section 7, 7(2), 7(5), 7(5)(a), 13(1)(b), 14, 14(1), 14(3), 15, 16(5), 17, 18, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Securitization and Reconstruction of Operational Assets and Enforcement of Security Interest Act, 2002
Tribunals and Commissions18 Apr 2023Allowed
Tripurari Properties Private Limited
National Company Law Tribunal · (2023) 04 NCLT CK 0308
Insolvency and Bankruptcy Code, 2016-Section 10, 10(3)(a), 10(3)(b), 10(3)(c), 4(1), 13, 14, 17, 31(1), 33Companies Act, 1956Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Rule 7, Regulation 6, 33(3), 40A
Tribunals and Commissions18 Apr 2023
Ahluwalia Contracts (India) Ltd. (ACIL) Vs Assotech Milan Resorts Pvt. Ltd
National Company Law Tribunal · (2023) 04 NCLT CK 0473
Insolvency and Bankruptcy Code, 2016-Section 9, 19 (2), 33, 33 (1), 33(1) (ii) & (iii), 33(1) (b) (iii), 33 (2), 33(5), 33(7), 34, 34 (1), 34 (2), 35, 35(1)(b) & (d), 35 to 41, 52CIRP Regulations-Regulation 27, 36Insolvency and Bankruptcy Board of India (Liquidation Process) Regulation, 2016-Regulation 4, 13
Tribunals and Commissions18 Apr 2023
Mrs. Kavita Jindal
National Company Law Tribunal · (2023) 04 NCLT CK 0474
IBC, 2016-Section 94, 60(5)Insolvency & Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 11
Tribunals and Commissions18 Apr 2023
Tata Capital Financial Services Limited Vs Santoshi Barrier Film India Private Limited
National Company Law Tribunal · (2023) 04 NCLT CK 0475
Insolvency and Bankruptcy Code, 2016-Section 7, 9, 13, 14, sub-section (1) of Section 14, sub-section (1) of Section 31, 33Insolvency and Bankruptcy (Application to Adjudication Authority) Rules, 2016-Rule 4Indian Penal Code, 1860-Section 403, 406, 34, 120-B
Tribunals and Commissions18 Apr 2023Disposed Of
Chaitanya Alloys Private Limited Vs Shyama Iron And Alloys Private Limited
National Company Law Tribunal · (2023) 04 NCLT CK 0330
Insolvency and Bankruptcy Code, 2016-Section 7, 15, 33(1)(a), 33(1)(b)(iii), 33(2), 33(5), 33(7), 34(1), 34(2), 52Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 36A(1), 39B, 39C, 39D
Tribunals and Commissions18 Apr 2023Allowed
State Bank Of India Vs Suryajyothi Spinning Mills Ltd.
National Company Law Tribunal · (2023) 04 NCLT CK 0476
Insolvency & Bankruptcy Code, 2016-Sections 33(1), 33(2), 33(1)(a), 33(1)(b)(i), (ii), (iii), 34(1), 12A, 24(3), 12, 56, 30(6), 31, 14, 52, 35 to 50, 52 to 54, Chapter III of Part IIInsolvency & Bankruptcy (Insolvency Resolution) Regulations, 2016-Regulations 13(2)(d), 17(1), 36B(3)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulations 32A, 32 clauses (a) to (d), 4(3)
Tribunals and Commissions18 Apr 2023
Mrs. Nidhi Jindal Through RP Vishnu Upadhyay
National Company Law Tribunal · (2023) 04 NCLT CK 0477
IBC, 2016-Section 94, 60(5)Insolvency & Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 11
Tribunals and Commissions18 Apr 2023
Mr. Nand Kishore Jindal
National Company Law Tribunal · (2023) 04 NCLT CK 0478
IBC, 2016-Section 94, 60(5)Insolvency & Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 11
Tribunals and Commissions18 Apr 2023
Mr. Madhur Jindal
National Company Law Tribunal · (2023) 04 NCLT CK 0479
IBC, 2016-Section 94(1), 60(5)Insolvency & Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 11
Tribunals and Commissions18 Apr 2023Dismissed
Hemant Pandey Vs Edubridge Learning Private Limited
National Company Law Tribunal · (2023) 04 NCLT CK 0480
Insolvency and Bankruptcy Code, 2016-Section 9, 9(3)(c), 8I&B (Application to the Adjudicating Authority) Rules-Rule 5Companies Act, 1956
Tribunals and Commissions18 Apr 2023Allowed
Mrs. Neelam Jindal Through RP Vishnu Upadhyay
National Company Law Tribunal · (2023) 04 NCLT CK 0481
IBC, 2016-Section 94(1), 60(5)Insolvency & Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 11
Tribunals and Commissions18 Apr 2023Dismissed
Mr. Akash Jindal
National Company Law Tribunal · (2023) 04 NCLT CK 0482
IBC, 2016-Section 94(1), 60(5)Insolvency & Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 11
Tribunals and Commissions18 Apr 2023
Mr. Ardhendu Shekhar Raut Vs Way Automotives Pvt. Ltd.
National Company Law Tribunal · (2023) 04 NCLT CK 0483
Insolvency and Bankruptcy Code, 2016-Section 33, 34, 10, 31(1)(a), 34(1), 35(1)(b) & (d), 33(1)(ii) & (iii), 35 to 41, 33(1), 34(2), 52, 33(5), 33(7), 33(1)(b)(iii)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4, 13
Tribunals and Commissions18 Apr 2023Allowed
K.V. Capital Vs Amar Prakaash Developerss Private Limited
National Company Law Tribunal · (2023) 04 NCLT CK 0484
Insolvency and Bankruptcy Code, 2016-Section 7, 10A, 14(1), 14(2), 14(3), 14(4), 15, 17, 18, 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002