CourtKutchehry.com

COURT ARCHIVE

National Company Law Tribunal judgments

20,322 judgments · page 536 of 1,017

Tribunals and Commissions10 Jan 2023Allowed

Fakirsons Papchem Pvt. Ltd. Vs Hitkari Packaging Pvt Ltd.

National Company Law Tribunal · (2023) 01 NCLT CK 0402

Insolvency and Bankruptcy Code, 2016-Section 9, 33, 34, 34(1), 52, Sub-section 5 of Section 33Insolvency and Bankruptcy Board of India (Insolvency Process for Corporate Person) Regulations, 2016-Regulation 34Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016
Read judgment
Tribunals and Commissions10 Jan 2023

Bank Of Maharastra Vs M/s. SVSVS Projects Pvt Ltd

National Company Law Tribunal · (2023) 01 NCLT CK 0410

Insolvency and Bankruptcy Code, 2016-Section 7, 12, 14, 21(1), 22, 30(6), 31, 33(1)(a), 33(1)(b), 33(2), 33(3), 33(4), 33(5), 33(6), 33(7), 35 to 50, 52, 52 to 54, 54L(1), 56Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4(2)
Read judgment
Tribunals and Commissions10 Jan 2023Allowed

Punjab National Bank Vs Himalayan Vegefruit Ltd.

National Company Law Tribunal · (2023) 01 NCLT CK 0494

Insolvency and Bankruptcy Code, 2016-Section 7, 7(5)(a), 7(5), 13(1)(b), 14(1), 14(3), 15, 16(5), 17, 18, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
Read judgment
Tribunals and Commissions10 Jan 2023Allowed

Bank of India Vs Suryadeep Multipurpose Cold Storage LLP

National Company Law Tribunal · (2023) 01 NCLT CK 0547

Insolvency and Bankruptcy Code, 2016-Section 7, 4(1), 14, 31(1), 33, 13, 15, 17, 18, 19, 20, 21, 7(5)(a)Limited Liability Partnership Act, 2008Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 9(1), 4(1)
Read judgment
Tribunals and Commissions10 Jan 2023

Raj Singhania Vs Om Prakash Pandey & Ors.

National Company Law Tribunal · (2023) 01 NCLT CK 0563

Insolvency and Bankruptcy Code, 2016-Section 5(24), 7, 25, 43, 43(2)(a), 43(3), 43(4), 53, 66, 67Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 35, 35AIncome Tax Act, 1961-Section 40A(3)
Read judgment
Tribunals and Commissions10 Jan 2023Allowed

Bank Of Baroda (Erstwhile Dena Bank) Vs M/s. JM Feed Pvt. Ltd.

National Company Law Tribunal · (2023) 01 NCLT CK 0573

Insolvency and Bankruptcy Code, 2016-Section 5(8), 7, 7(2), 7(5), 9, 13(1)(b), 14, 14(1), 14(3), 15, 16(5), 17, 18, 31, 33, 238Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
Read judgment
Tribunals and Commissions09 Jan 2023

Jeco Agrovet Private Limited Vs Amrit Agrovet Private Limited

National Company Law Tribunal · (2023) 01 NCLT CK 0316

Insolvency and Bankruptcy Code, 2016-Section 9, 14, 25(2)(h), 29A, 30, 30(2), 30(6), 31, 31(1), 31(4), 32A, 53, 53(1)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 36A(1), 36B(4A), 37, 38, 38(1), 38(1A), 38(1B), 39, 39(4)Companies Act, 2013
Read judgment
Tribunals and Commissions09 Jan 2023

Quadrum Solutions Private Limited Vs Gyan Ganga Limited

National Company Law Tribunal · (2023) 01 NCLT CK 0365

Insolvency and Bankruptcy Code, 2016-Section 9, 9(3)(b), 8Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Negotiable Instruments Act, 1881-Section 138
Read judgment
Tribunals and Commissions09 Jan 2023

Beacon Trusteeship Limited Vs Radius Estates and Developers Private Limited

National Company Law Tribunal · (2023) 01 NCLT CK 0370

Insolvency And Bankruptcy Code, 2016-Section 7, 12(2), 14, 15, 25(2)(h), 29A, 30, 30(1), 30(2), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(2)(e), 30(2)(f), 30(4), 30(6), 31, 31(1)Insolvency And Bankruptcy Board Of India (Insolvency Resolution Process Of Corporate Persons) Regulations, 2016-Regulation 6, 27, 36B(4A), 38, 38(1), 38(1)(b), 38(1A), 38(2)(a), 38(2)(b), 38(2)(c), 38(3)(a), 38(3)(b), 38(3)(c), 38(3)(d), 38(3)(e), 39, 39(1), 39(4)Arbitration and Conciliation Act, 1996-Section 9
Read judgment
Tribunals and Commissions09 Jan 2023Allowed

ASREC (India) Limited Vs M/s Warden Surgical Company Private Limited

National Company Law Tribunal · (2023) 01 NCLT CK 0380

Insolvency and Bankruptcy Code, 2016-Section 7, 5(7), 13, 14, 14(1), 31(1), 33Insolvency and Bankruptcy (Application to Adjudication Authority) Rules, 2016-Rule 4Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2), 13(3A), 13(4), 14
Read judgment