CourtKutchehry.com

COURT ARCHIVE

National Company Law Tribunal judgments

20,322 judgments · page 504 of 1,017

Tribunals and Commissions27 Feb 2023Allowed

Saaurabh Jhaveri Liquidator of YBS (IFSC) Pvt Ltd

National Company Law Tribunal · (2023) 02 NCLT CK 3198

Insolvency and Bankruptcy Code, 2016-Section 59, 59(4), 59(7), 59(8), 38Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017-Regulation 14, 38, 38(3), 8 and 10Companies Act, 2013
Read judgment
Tribunals and Commissions27 Feb 2023

SGM Webtech Private Limited Vs Boulevard Projects Private Limited

National Company Law Tribunal · (2023) 02 NCLT CK 3228

Insolvency & Bankruptcy Code, 2016-Section 30(6), 31(1), 7, 30(3), 30(2), 30(4), 29A, 30 and 31, 31(4), 14IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 39(4), 39(3), 38, 39, 39(1)(a), 39(1)(c), 36B (4A)
Read judgment
Tribunals and Commissions27 Feb 2023Disposed Of

BTL Builders Private Limited

National Company Law Tribunal · (2023) 02 NCLT CK 3243

Insolvency and Bankruptcy Code, 2016-Section 59, 59(3)(a), 59(3)(c), 59(4), 53, 35 to 53, 59(8)Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017-Regulation 8(1)(a), 9, 14, 34, 35, 38Companies Act, 1956
Read judgment
Tribunals and Commissions27 Feb 2023Allowed

Janaseva Sahakari Bank Ltd Vs Enki Glass Industry Pvt Ltd

National Company Law Tribunal · (2023) 02 NCLT CK 3330

Insolvency & Bankruptcy Code, 2016-Section 7, 4(1), 9, 13, 14, 14(1), 15, 17, 18, 19, 20, 21, 31(1), 33Companies Act, 1956Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest (SARFAESI) Act, 2002-Section 13(4)
Read judgment
Tribunals and Commissions27 Feb 2023

Mr. Nitin Khandelwal Vs Maini Construction Equipments Private Limited

National Company Law Tribunal · (2023) 02 NCLT CK 3376

Insolvency and Bankruptcy Code, 2016-Section 14, 21(2), 25(2)(h), 29A, 30(1), 30(2), 30(4), 30(6), 31(1), 31(4), 43, 45, 50, 66IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 35A, 36B(4A), 38, 38(1), 38(1)(a), 38(1A), 38(1B), 38(2), 38(3), 39, 39(1)(a), 39(1)(c), 39(2), 39(4), 39BCompanies Act, 1956-Section 433(e), 434, 439(b)
Read judgment
Tribunals and Commissions27 Feb 2023Allowed

State Bank of India Vs M/s Mata Energy Limited

National Company Law Tribunal · (2023) 02 NCLT CK 3458

IBC, 2016-Section 7, 14, 21(2), 29A, 30(2), 30(2)(b), 30(6), 31Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 37, 38, 38(1A), 38(1B), 39, 39(4)NCLT Rules, 2016-Rule 50
Read judgment
Tribunals and Commissions27 Feb 2023

Expo India International Vs Mr. Vikram Bajaj

National Company Law Tribunal · (2023) 02 NCLT CK 3474

Insolvency and Bankruptcy Code, 2016-Section 9, 60(5)(c)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 36A, 36A(1), 36A(5), 36A(6)
Read judgment
Tribunals and Commissions27 Feb 2023Disposed Of

BTL Builders Private Limited Vs

National Company Law Tribunal · (2023) 02 NCLT CK 0061

Insolvency and Bankruptcy Code, 2016 — Section 53, 59, 59(3)(a), 59(3)(c), 59(4), 59(8)Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017 — Regulation 8(1)(a), 9, 14, 34, 35, 38
Read judgment
Tribunals and Commissions27 Feb 2023Disposed Of

Trichit Limited Vs

National Company Law Tribunal · (2023) 02 NCLT CK 0057

Companies Act, 2013 — Section 133, 186(7), 230, 232, 232(3), 232(3)(i)Income Tax Act, 1961 — Section 170(2A)Companies (Compromises, Arrangements and Amalgamations) Rules, 2016 — Rule 15
Read judgment