COURT ARCHIVE

National Company Law Tribunal judgments

20,322 judgments · page 513 of 1,017

Tribunals and Commissions10 Feb 2023Allowed

Dhanlaxmi Bank Limited Vs Excel Timbers Private Limited

National Company Law Tribunal · (2023) 02 NCLT CK 3219

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

Tribunals and Commissions10 Feb 2023

M/s. Sun Infinity Devices Vs M/s. Sunstrike Telecom Private Limited

National Company Law Tribunal · (2023) 02 NCLT CK 3255

Insolvency and Bankruptcy Code, 2016-Section 3 (12), 4, 5 (21), 8, 9, 9(2), 9(5), 9(5)(i), 9(5)(ii), 14, 14 (1) (a), (b), (c) & (d), 14 (3) (b), 15, 17, 18, 19, 20 & 21, sub-section (1) of Section 60Insolvency and Bankruptcy (Application to Adjudicating Authority), Rules, 2016-Rule 6Companies Act, 1956

Tribunals and Commissions10 Feb 2023

Axis Bank Limited Vs Mr. Pinakin Shah & Ors.

National Company Law Tribunal · (2023) 02 NCLT CK 3259

Insolvency and Bankruptcy Code, 2016-Section 7, 12(2), 14, 21(2), 23, 29A, 30(2), 30(2)(a), 30(2)(b), 30(2)(b)(ii), 30(2)(c), 30(2)(d), 30(2)(e), 30(2)(f), 30(4), 30(6), 31, 31(1), 43, 45, 47, 49, 50, 53, 60(5), 61(3), 66Insolvency and Bankruptcy Board of India (Insolvency Resolution for Corporate Persons) Regulations, 2016-Regulation 39(4), 38, 38(1)(a), 38(1)(b), 38(1A), 38(1B), 38(2)(a), 38(2)(b), 38(2)(c), 38(2)(d), 38(3)National Company Law Tribunal Rules, 2016-Rule 11

Tribunals and Commissions10 Feb 2023Allowed

M/s. Montage Enterprises Private Limited Vs M/s. Lagrowth Associates Private Limited

National Company Law Tribunal · (2023) 02 NCLT CK 3261

Insolvency and Bankruptcy Code, 2016-Section 3(12), 4, 5(21), 8, 9, 9(2), 9(5), 9(5)(i), 9(5)(ii), 14, 14(1)(a), (b), (c) & (d), 14(3)(b), 15, 17, 18, 19, 20 & 21, 60(1)Companies Act, 1956Companies Act, 2013

Tribunals and Commissions10 Feb 2023Dismissed

Stressed Assets Stabilisation Funds Vs Suman Motels Limited

National Company Law Tribunal · (2023) 02 NCLT CK 3274

Insolvency and Bankruptcy Code, 2016-Section 7, 9Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(1)Companies Act, 1956

Tribunals and Commissions10 Feb 2023

Ramesth Constructions Private Limited Vs ELDECO Infrastructure and Properties Limited

National Company Law Tribunal · (2023) 02 NCLT CK 3286

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, 2013-Section 128Payment of Wages Act

Tribunals and Commissions10 Feb 2023Allowed

Corporation Bank Vs NDT Trade House Private Limited

National Company Law Tribunal · (2023) 02 NCLT CK 3290

Insolvency and Bankruptcy Code, 2016-Section 7, 12, 17(d), 19(2), 30(6), 31, 33, 33(1), 33(1)(a), 33(2), 56, 60(5)IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 39C, 39D

Tribunals and Commissions10 Feb 2023

Maharashtra Housing And Area Development Authority (MHADA) & Ors. Vs Rajendra K. Bhuta, Liquidator Of M/s Guruashish Construction Pvt. Ltd. (Under Liquidation) & Ors.

National Company Law Tribunal · (2023) 02 NCLT CK 3300

Insolvency and Bankruptcy Code, 2016-Section 60(5), 14, 14(1), first proviso to Section 14(1), 14(1)(d), 33, 33(1)(b)(i), 36, 36(3), 36(3)(b), 36(3)(h), 36(4)(a)(iv), 18, 53, 238, 30(2)National Company Law Tribunal Rules, 2016-Rule 11Bombay Housing Board Act, 1948-Section 189

Tribunals and Commissions10 Feb 2023

Shashank Kalkar Vs Prakash Nath Mishra & Anr.

National Company Law Tribunal · (2023) 02 NCLT CK 3312

Insolvency and Bankruptcy Code, 2016-Section 33(3), 33(2), 16(5), 33, 34(1), 52, 14Insolvency & Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 36-A(2)(i), 36-A(2)(iii), 4

Tribunals and Commissions10 Feb 2023

Sunland Alloys Vs Castall Technologies Pvt Ltd

National Company Law Tribunal · (2023) 02 NCLT CK 3323

IBC, 2016-Section 9, 33(2), 33, 14, 52, 35 to 50, 52 to 54, 34 (8), Chapter-IIIInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 39DInsolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4

Tribunals and Commissions10 Feb 2023

Dharmesh Gajjar Vs VVR Innovate Materials Pvt Ltd

National Company Law Tribunal · (2023) 02 NCLT CK 3325

IBC, 2016-Section 9, 33(1A), 14, 52, 35 to 50 and 52 to 54, 34(8)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016

Tribunals and Commissions10 Feb 2023

State Bank Of India Vs M/s. Brahmaputra Rolling Mills Pvt. Ltd.

National Company Law Tribunal · (2023) 02 NCLT CK 3328

Insolvency and Bankruptcy Code, 2016-Section 22(3)(b), 13, 14Insolvency and Bankruptcy Board of India (Insolvency) Resolution Process for Corporate Persons) Regulation, 2016-Regulation 3(1A)

Tribunals and Commissions10 Feb 2023

State Bank Of India Vs M/s. Brahmaputra TMT Bars Pvt. Ltd.

National Company Law Tribunal · (2023) 02 NCLT CK 3349

Insolvency and Bankruptcy Code, 2016-Section 22(3)(b), 13, 14Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 3(1A)

Tribunals and Commissions10 Feb 2023

Divyesh Desai & Anr. Vs Divyesh Desai & Anr.

National Company Law Tribunal · (2023) 02 NCLT CK 3352

Insolvency and Bankruptcy Code, 2016-Section 12(3), 33(2), 12A, 60(5)(c), 34, 14, 33(5), 33(7), 35(1), Chapter III of Part IINational Company Law Tribunal Rules, 2016-Rule 11Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 30A

Tribunals and Commissions10 Feb 2023

Vishal Ghisulal Jain, RP of the Corporate Debtor Vs Ananta Charan Nayak & Ors.

National Company Law Tribunal · (2023) 02 NCLT CK 3361

NCLT Rules, 2016-Rule 11, 135Code of Civil Procedure, 1908-Order XVI, XVII, XXVIInsolvency and Bankruptcy Code, 2016-Section 7, 19(2), 70

Tribunals and Commissions10 Feb 2023

Yes Bank Limited Vs Zee Learn Limited

National Company Law Tribunal · (2023) 02 NCLT CK 3375

Insolvency and Bankruptcy Code, 2016-Section 4(1), 7, 9, 10, 10A, 13, 14, 14(1), 15, 17, 18, 19, 20, 21, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(1), 9(1)National Company Law Tribunal Rules 2016-Rule 38A

Tribunals and Commissions10 Feb 2023

Mr. Prakash Nath Mishra Vs Herodex Power Systems Pvt Ltd.

National Company Law Tribunal · (2023) 02 NCLT CK 3392

Insolvency and Bankruptcy Code, 2016-Section 33(3), 14, 33(2), 16(5), 33, 34(1), 52Insolvency & Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 36-A(2)(i), 36-A(2)(iii), 4

Tribunals and Commissions10 Feb 2023Allowed

Saraogi Udyog Private Limited Vs Sindhu Trade Links Limited

National Company Law Tribunal · (2023) 02 NCLT CK 3396

Insolvency & Bankruptcy Code-Section 9, 12A, 14CIRP Regulations-Regulation 30A (1) (a)

Tribunals and Commissions10 Feb 2023

West Bengal Medical Services Corporation Limited Vs Mr. Subodh Kumar Agarwal

National Company Law Tribunal · (2023) 02 NCLT CK 3401

Insolvency and Bankruptcy Code, 2016-Section 60(5)National Company Law Tribunal Rules, 2016-Rule 11Odisha Goods and Services Tax Act, 2017

Tribunals and Commissions10 Feb 2023Disposed Of

Indian Bank Vs M/s. Guwahati Construction Pvt. Ltd.

National Company Law Tribunal · (2023) 02 NCLT CK 3404

Insolvency and Bankruptcy Code, 2016-Section 29A, 33, 33(1)(b)(iii), 33(2), 33(5), 33(7), 34, 34(1), 34(2), 52Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 35(1)(c), 36A(1), 36A(12), 36B, 39(4), 39B, 39C, 39D, 40DInsolvency and Bankruptcy Board of India (Insolvency Professionals) Regulations, 2019-Regulation 7A