Tribunals and Commissions30 Nov 2022Disposed Of
Indodeep General Finance & Investment Co. Limited Vs Registrar Of Companies Vs
National Company Law Tribunal · (2022) 11 NCLT CK 0097
Companies Act, 2013 — Section 248, 252(3)
COURT ARCHIVE
National Company Law Tribunal judgments
20,322 judgments · page 545 of 1,017
Tribunals and Commissions30 Nov 2022Disposed Of
Shib Shankar Rungta Proprietor Of S.S. Rungta &Company Vs Weaverly Jute Mills Private Limited
National Company Law Tribunal · (2022) 11 NCLT CK 0093
Insolvency and Bankruptcy Code, 2016 — Section 9National Company Law Tribunal Rules, 2016 — Rule 11
Tribunals and Commissions30 Nov 2022Disposed Of
Punjab National Bank Vs M/S Macro Dairy Venture Pvt. Ltd
National Company Law Tribunal · (2022) 11 NCLT CK 0092
Companies Act, 2013 — Section 128Insolvency and Bankruptcy Code, 2016 — Section 7, 7(5), 13(1)(b), 14(1), 14(3), 15, 16(5), 17, 18, 18(1)(f), 31(1), 33, 238ASecuritisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(2), 13(4)
Tribunals and Commissions30 Nov 2022Disposed Of
Murti Devi Vs Andy Solar Pvt. Ltd. & Others
National Company Law Tribunal · (2022) 11 NCLT CK 0091
National Company Law Tribunal Rules, 2016 — Rule 11
Tribunals and Commissions29 Nov 2022
The Bank of Baroda Limited Vs Mr. Pankaj V Kikavat
National Company Law Tribunal · (2022) 11 NCLT CK 0580
Insolvency and Bankruptcy Code, 2016-Section 95, 95(1), 96(1)(a), 99(1)Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to the Corporate Debtors) Rules, 2019-Rule 7(2)
Tribunals and Commissions29 Nov 2022
M/s. Kumar Electronics Vs M/s. Sargam India Electronics Private Limited
National Company Law Tribunal · (2022) 11 NCLT CK 0581
Insolvency and Bankruptcy Code, 2016-Section 9, 8, 9(3)(b), 10A, 4, 15, 17, 18, 16(3)(b), 14, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority), Rules, 2016-Rule 6, 5, 9(1)Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2)
Tribunals and Commissions29 Nov 2022Allowed
Indian Overseas Bank Vs Srabani Construction Private Limited & Ors.
National Company Law Tribunal · (2022) 11 NCLT CK 0582
Insolvency and Bankruptcy Code 2016-Section 7, 9, 13, 14, 15, 17, 18, 19, 20, 21, 31(1), 33, 7(5)(a)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules 2016-Rule 4, 4 (1)NCLT Rules 2016-Rule 11, 55
Tribunals and Commissions29 Nov 2022Allowed
M/s. Clix Loans Private Limited
National Company Law Tribunal · (2022) 11 NCLT CK 0583
Insolvency and Bankruptcy Code, 2016-Section 59, 59(3)(a), 59(3)(b), 59(4), 53Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017-Regulation 38(3), 14, 34, 9, 38, 8, 10Companies Act, 2013
Tribunals and Commissions29 Nov 2022
Calzini Fashions Limited Vs Shristi Plywood Pvt. Ltd.
National Company Law Tribunal · (2022) 11 NCLT CK 0584
Insolvency and Bankruptcy Code, 2016-Sections 19(2), 43 & 66 read with 25(2)(j)NCLT Rules, 2016-Rule 11
Tribunals and Commissions29 Nov 2022Allowed
Yes Bank Limited Vs Presidium Educational Institution Private Limited
National Company Law Tribunal · (2022) 11 NCLT CK 0585
Insolvency & Bankruptcy Code, 2016-Section 7, 7(1), 7(2), 7(3)(a), 7(5), Sub-section (7), 3(12), 4, 9 & 10, 238, 13(2), 15, 17 and 18, 14, 14(1), 19, 20Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Recovery of Debt and Bankruptcy Act
Tribunals and Commissions29 Nov 2022Dismissed
M/s. SeaTech Solutions International (S) Pvt. Ltd. Vs Timblo Drydocks Private Limited
National Company Law Tribunal · (2022) 11 NCLT CK 0586
Insolvency and Bankruptcy Code, 2016-Section 9
Tribunals and Commissions29 Nov 2022
M/s. SREI Equipment Finance Limited Vs M/s.Bharatiya Vaidya Vidhan Limited
National Company Law Tribunal · (2022) 11 NCLT CK 0587
Insolvency and Bankruptcy Code, 2016-Section 7, 13(2), 14, 15, 17, 18, 19, 20Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4
Tribunals and Commissions29 Nov 2022
Metro Cash & Carry Private Limited Vs Synergy Kitchens & Hospitality Private Limited
National Company Law Tribunal · (2022) 11 NCLT CK 0588
Insolvency and Bankruptcy Code, 2016-Section 9, 14, 25(2)(h), 29A, 30, 30(2), 30(6), 31, 31(1), 31(4), 32A, 43, 45, 50, 53, 66Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 35(2), 35A, 36A(1), 36B, 36B(4A), 37, 38, 38(1), 38(1A), 38(1B), 39, 39(4)Income-tax Act, 1961-Section 2(18), 41(1), 45, 56, 72(3), 79, 80, 139, 170, 281, 438, 1153B, 115JB, 269-SS, 269-T
Tribunals and Commissions29 Nov 2022Allowed
Express Dairy Company Limited Vs Njoy Blues LLP
National Company Law Tribunal · (2022) 11 NCLT CK 0589
Insolvency and Bankruptcy Code, 2016-Section 8, 9, 9(3)(b), 9(3)(c), 13, 14, 15, 17, 18, 19, 20, 21, 31(1), 33, 7(5)(a)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Negotiable Instruments Act, 1881-Section 138, 141
Tribunals and Commissions29 Nov 2022
Bafna Auto Carriers Vs Resolution Professional
National Company Law Tribunal · (2022) 11 NCLT CK 0714
Insolvency & Bankruptcy Code, 2016-Section 60(5), 24Insolvency Bankruptcy Board of India Regulations, 2016-Regulation 7CIRP Regulations-Regulation 40A
Tribunals and Commissions29 Nov 2022Disposed Of
BSJ Consultantsprivate Limited Vs
National Company Law Tribunal · (2022) 11 NCLT CK 0096
Companies Act, 2013 — Section 133, 230, 230(1), 230(5), 232, 232(1)Companies (Compromises, Arrangements and Amalgamations) Rules, 2016 — Rule 8(2)
Tribunals and Commissions29 Nov 2022Disposed Of
JBB Enterprises Vs YMS Mobitech Pvt Ltd
National Company Law Tribunal · (2022) 11 NCLT CK 0085
Insolvency and Bankruptcy Code, 2016 — Section 35, 60(5)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016 — Regulation 44(2)National Company Law Tribunal Rules, 2016 — Rule 11
Tribunals and Commissions28 Nov 2022Allowed
M/s.Soundararaja Mills Ltd
National Company Law Tribunal · (2022) 11 NCLT CK 0722
Insolvency and Bankruptcy Code, 2016-Section 12A, 12(A), 60(5)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Person) Regulation, 2016-Regulation 30A(1)(a)
Tribunals and Commissions28 Nov 2022Allowed
Punjab National Bank Vs M/s. Rathi Ispat Ltd.
National Company Law Tribunal · (2022) 11 NCLT CK 0371
Insolvency and Bankruptcy Code, 2016-Section 15, 33, 36, 52, 53, 54, 54(2)Companies Act, 2013-Section 347IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
Tribunals and Commissions28 Nov 2022
State Bank Of India Vs Visa Steel Limited
National Company Law Tribunal · (2022) 11 NCLT CK 0372
Insolvency and Bankruptcy Code, 2016-Section 7, 14, 3(11)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Companies Act, 1956