Tribunals and Commissions17 Jan 2023
Sangli District Central Cooperative Bank Limited Vs Yashwant Sugar And Power Private Limited
National Company Law Tribunal · (2023) 01 NCLT CK 0551
IBC 2016-Section 7
COURT ARCHIVE
National Company Law Tribunal judgments
20,322 judgments · page 532 of 1,017
Tribunals and Commissions17 Jan 2023
Ashok Tiwari Vs Tattva & Mittal Lifespaces Private Limited
National Company Law Tribunal · (2023) 01 NCLT CK 0552
Insolvency and Bankruptcy Code, 2016-Section 7
Tribunals and Commissions17 Jan 2023
Volkswagen Finance Private Limited Vs Zenica Cars India Pvt. Ltd.
National Company Law Tribunal · (2023) 01 NCLT CK 0570
Insolvency and Bankruptcy Code, 2016-Section 5(8)(d), 5(21), 7, 60(5)Companies Act, 1956NCLT Rules-Rule 11
Tribunals and Commissions17 Jan 2023
Intec Capital Limited Vs Mr. Uday Kumar Bhaskar Bhatt
National Company Law Tribunal · (2023) 01 NCLT CK 0630
Insolvency and Bankruptcy Code, 2016-Section 60(5), 7National Company Law Tribunal Rules, 2016-Rule 11CIRP Regulations 2016-Regulation 14(2)
Tribunals and Commissions17 Jan 2023
M/s. Silver Bank Limited Vs M/s. Mideast Integrated Steels Limited
National Company Law Tribunal · (2023) 01 NCLT CK 0305
Insolvency and Bankruptcy Code, 2016-Section 60(5), 7, 65NCLT Rules, 2016-Rule 11
Tribunals and Commissions17 Jan 2023Disposed Of
Libra Projects Private Limited Vs
National Company Law Tribunal · (2023) 01 NCLT CK 0053
Companies Act, 2013 — Section 133, 210, 211, 212, 213, 214, 215, 216, 217, 218, 219, 220, 221, 222, 223, 224, 225, 226, 227, 230, 230(1), 230(6), 232, 232(3)
Tribunals and Commissions17 Jan 2023Dismissed
Intec Capital Limited Vs Atharva Auto Logistics Private Limited
National Company Law Tribunal · (2023) 01 NCLT CK 0043
Insolvency and Bankruptcy Code, 2016 — Section 7, 60(5)National Company Law Tribunal Rules, 2016 — Rule 11Insolvency and Bankruptcy Board of India. (Insolvency Resolution Process for Corporate Persons) Regulations, 2016 — Regulation 14(2)
Tribunals and Commissions17 Jan 2023Disposed Of
Sanjay Pagrani alias Raju Pagrani Proprietor of Multifragances SL. Vs U.S. Hospitality Private Limited
National Company Law Tribunal · (2023) 01 NCLT CK 0041
Insolvency and Bankruptcy Code, 2016 — Section 5(8), 7Limitation Act, 1963 — Section 18Insolvency and Bankruptcy (Application to Adjudication Authority) Rules), 2016 — Rule 4
Tribunals and Commissions16 Jan 2023
The U.P. Glass Manufacturers Syndicate Vs Girish Sriram Juneja & Ors.
National Company Law Tribunal · (2023) 01 NCLT CK 0467
Insolvency and Bankruptcy Code, 2016-Section 30(2), 30(2)(e), 30(3), 30(6), 31, 31(1), 31(4), 31(14), 60(5)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 38, 39National Company Law Tribunal Rules, 2016-Rule 11
Tribunals and Commissions16 Jan 2023Dismissed
Punjab National Bank Vs Suncity Handicrafts Pvt. Ltd.
National Company Law Tribunal · (2023) 01 NCLT CK 0521
IBC, 2016-Section 7
Tribunals and Commissions16 Jan 2023Dismissed
SBICAP Trustee Company Limited Vs Radius Estate Projects Private Limited
National Company Law Tribunal · (2023) 01 NCLT CK 0567
Insolvency and Bankruptcy Code, 2016-Section 7, 12A
Tribunals and Commissions16 Jan 2023
Shri Sakthi Paper India Pvt Ltd
National Company Law Tribunal · (2023) 01 NCLT CK 0597
IBC, 2016-Section 12(2), 10NCLT Rules, 2016-Rule 11
Tribunals and Commissions13 Jan 2023Allowed
Ms. Prajakta Menezes Vs Nana Layja Power Company Limited
National Company Law Tribunal · (2023) 01 NCLT CK 0332
Insolvency and Bankruptcy Code, 2016-Section 60(5)(c), 60(5), 10, 13, 5(24), 21(2), 33(1), 33(4), 33(5), 52, 60National Company Law Tribunal Rules, 2016-Rule 154, 11IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Rule 6, Regulation 39C
Tribunals and Commissions13 Jan 2023Dismissed
Rajesh Agrawal Vs JSK Hotels Private Limited
National Company Law Tribunal · (2023) 01 NCLT CK 0354
Insolvency and Bankruptcy Code, 2016-Section 5(6), 8, 8(2)(a), 9, 9(5)(2)(d), 9(5)(ii)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 5, 6Companies Act, 1956
Tribunals and Commissions13 Jan 2023Dismissed
M/s Sterling Associates Vs M/s Pratap Fiber Communications Private Limited
National Company Law Tribunal · (2023) 01 NCLT CK 0384
Insolvency and Bankruptcy Code, 2016-Section 9, 8, 4, 7, 9(5)(2)(d), 8(2)(a), 3(6), 3(11)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Companies Act, 2013
Tribunals and Commissions13 Jan 2023Allowed
M/s PPAgro India Private Limited
National Company Law Tribunal · (2023) 01 NCLT CK 0388
Insolvency and Bankruptcy Code, 2016-Section 10, 4, 10(3)(a), 10(3)(b), 11, sub-section 3(a) and (b) of Section 10, 10(4)(a), sub-section 5 of Section 10, 14, sub-section (1) of section 14, 15, 17, 18, 16(5), sub-section (4) of Section 14Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 7(1)Companies Act, 2013
Tribunals and Commissions13 Jan 2023
Advani Private Limited Vs M/s. Starlit Powers Systems Limited
National Company Law Tribunal · (2023) 01 NCLT CK 0420
Insolvency and Bankruptcy Code, 2016-Section 7Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Companies Act, 1956
Tribunals and Commissions13 Jan 2023
Barodia Kirtikumar Champaklal Vs Mr. Jayesh Natvarlal Sanghrajka
National Company Law Tribunal · (2023) 01 NCLT CK 0421
Insolvency and Bankruptcy Code, 2016-Section 60 (5)National Company Law Tribunal Rules, 2016-Rule 11
Tribunals and Commissions13 Jan 2023Allowed
The Consortium Of Mr. Murari Lal Jalan And Mr. Florian Fritsch Vs State Bank Of India & Ors.
National Company Law Tribunal · (2023) 01 NCLT CK 0447
Insolvency and Bankruptcy Code, 2016-Section 7, 30(6), 31, 60(5)National Company Law Tribunal Rules, 2016-Rule 11CIRP Regulations-Regulation 38(3)(b)
Tribunals and Commissions13 Jan 2023
Prayag Polytech Pvt. Ltd. Vs Kritiman Cements And Packaging Pvt. Ltd
National Company Law Tribunal · (2023) 01 NCLT CK 0466
IBC, 2016-Section 9, 12A, 14IBBI Regulations, 2016-Regulation 30(A)