CourtKutchehry.com

COURT ARCHIVE

National Company Law Tribunal judgments

20,322 judgments · page 521 of 1,017

Tribunals and Commissions03 Feb 2023Disposed Of

HDFC Bank Ltd Vs Nvento Foods Technologies Pvt. Ltd

National Company Law Tribunal · (2023) 02 NCLT CK 0003

Insolvency and Bankruptcy Code, 2016 — Section 7, 53, 54, 60(5)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations 2016 — Regulation 31A(1), 45, 45(3)
Read judgment
Tribunals and Commissions03 Feb 2023Disposed Of

L&T Investment Management Limited Vs

National Company Law Tribunal · (2023) 02 NCLT CK 0002

Companies Act, 2013 — Section 230, 230(1)(a), 230(1)(b), 230(5), 232Companies (Compromises, Arrangements and Amalgamations) Rules, 2016 — Rule 8
Read judgment
Tribunals and Commissions02 Feb 2023

M/s. Saraogi Udyog Private Limited Vs M/s. Sindhu Trade Links Limited

National Company Law Tribunal · (2023) 02 NCLT CK 3204

Insolvency and Bankruptcy Code, 2016-Section 3(12), 4, 5(21), 8, 9, 9(2), 9(3)(b), 9(4), 9(5), 9(5)(i), 9(5)(ii), 14, 14(1)(a), 14(1)(b), 14(1)(c), 14(1)(d), 15, 17, 18, 19, 20, 21, 60(1)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Companies Act, 1956
Read judgment
Tribunals and Commissions02 Feb 2023

Torrent Investments Pvt. Ltd. Vs Y. Nageswara Rao, Administration

National Company Law Tribunal · (2023) 02 NCLT CK 3248

Insolvency and Bankruptcy Code, 2016-Section 25(2), 25(2)(h), 28, 30, 30(2), 30(2)(e), 30(2)(f), 30(3), 30(4), 31, 31(1), 60(5)CIRP Regulations-Regulation 36A(1), 36B, 36B(2), 36B(5), 36B(7), 39, 39(1A), 39(1B), 39(2), 39(3), 39(3)(a)Constitution of India-Article 226
Read judgment
Tribunals and Commissions02 Feb 2023

State Bank Of India Vs Mrs. Madhavi Latha

National Company Law Tribunal · (2023) 02 NCLT CK 3496

Insolvency and Bankruptcy Code, 2016-Section 94, 95, 95(1), 96, 97, 97(5), 97(6), 99, 99(1), 99(4), 100Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtor) Rules, 2019-Rule 7(1)Constitution of India-Article 14, 21
Read judgment
Tribunals and Commissions02 Feb 2023Allowed

M/s. Leena Batra Vs M/s. Ferrous Infrastructure Private Limited

National Company Law Tribunal · (2023) 02 NCLT CK 3492

Insolvency and Bankruptcy Code, 2016-Section 7, 7(1), 7(5)(a), 4, 15, 14, 14(1), 13(2), 17, 18, 19, 20Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4(2)Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
Read judgment
Tribunals and Commissions02 Feb 2023Disposed Of

Kulwinder Singh Makhni Vs Sanjay Aggarwal

National Company Law Tribunal · (2023) 02 NCLT CK 0021

Insolvency and Bankruptcy Code, 2016 — Section 30(2), 31(1), 33(2), 60(5)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016 — Regulation 31A(1), 31A(5), 32A, 35
Read judgment
Tribunals and Commissions02 Feb 2023Disposed Of

Jindal Stainless Limited Vs

National Company Law Tribunal · (2023) 02 NCLT CK 0020

Companies Act, 2013 — Section 13, 66, 133, 187, 230, 232, 232(3Xi)Income Tax Act, 1961 — Section 72A, 79, 170(2A)
Read judgment
Tribunals and Commissions02 Feb 2023Disposed Of

Atlanta Limited Vs Mr. Pawan Kumar Agarwal

National Company Law Tribunal · (2023) 02 NCLT CK 0018

Insolvency and Bankruptcy Code, 2016 — Section 9, 19(2)Negotiable Instruments Act, 1881 2016 — Section 138Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016 — Regulation 25
Read judgment
Tribunals and Commissions02 Feb 2023Disposed Of

Torrent Investments Private Limited Vs Nageswara Rao Y Administrator Reliance Capital Limited

National Company Law Tribunal · (2023) 02 NCLT CK 0001

Insolvency and Bankruptcy Code, 2016 — Section 25(2), 25(2)(h), 28, 30, 30(2)(e), 30(2)(f), 30(3), 30(4), 31, 31(1) 31(2), 60(5)Insolvency and Bankruptcy Board of India (Corporate Insolvency Resolution Process ) Regulation 2016 — Regulation 36A(1), 36B, 36B(2), 36B(7), 39, 39(1A), 39(1B)(c), 39(2), 39(3), 39(3)(a)
Read judgment
Tribunals and Commissions01 Feb 2023Allowed

Universal Petro-Chemicals Limited Vs Joy Homecreation Limited

National Company Law Tribunal · (2023) 02 NCLT CK 3220

Insolvency and Bankruptcy Code, 2016-Section 7, 8(1), 9, 13, 14(1), 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Negotiable Instrument Act, 1881-Section 138(b)
Read judgment