Tribunals and Commissions25 Nov 2022
M/s. Gozoop Online Pvt. Ltd. Vs OM Pizzas and Eats India Pvt. Ltd.
National Company Law Tribunal · (2022) 11 NCLT CK 0394
IBC, 2016-Section 9IBBI (Liquidation Process) Regulations, 2016-Regulation 33(2)(d)
COURT ARCHIVE
National Company Law Tribunal judgments
20,322 judgments · page 547 of 1,017
Tribunals and Commissions25 Nov 2022Dismissed
Union Bank Of India Vs M/s. Sri Dakshinamurthy Agro Industries Private Limited
National Company Law Tribunal · (2022) 11 NCLT CK 0395
Insolvency & Bankruptcy Code, 2016-Section 7, 7 (5)(b)Recovery of Debts and Bankruptcy Act, 1993-Section 19Income Tax Act, 1961-Section 194R
Tribunals and Commissions25 Nov 2022
Vasudha Pharma Chem Limited Vs La Chemico Private Limited
National Company Law Tribunal · (2022) 11 NCLT CK 0396
Insolvency and Bankruptcy Code, 2016-Section 9, 8, 8(1), 8(2), 8(2)(a), 7Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6, 5Negotiable Instruments Act, 1881-Section 138
Tribunals and Commissions25 Nov 2022
State Bank Of India Vs M/s Molika Garg
National Company Law Tribunal · (2022) 11 NCLT CK 0397
Insolvency and Bankruptcy Code, 2016-Section 95(1), 95(4)(b), 96(1)(a), 99Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 7(2)IBBI (Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Regulations, 2019-Regulation 4(2)
Tribunals and Commissions25 Nov 2022Allowed
M/s Nirnidhi Consultant Private Limited Vs M/s Global Infratech & Finance Limited
National Company Law Tribunal · (2022) 11 NCLT CK 0398
Insolvency and Bankruptcy Code, 2016-Section 7, 5(8), 3(12), 14(1), 31(1), 33, 13Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4
Tribunals and Commissions25 Nov 2022Allowed
Standard Chartered Bank Singapore (Ltd.) Vs RCI Industries and Technologies Limited
National Company Law Tribunal · (2022) 11 NCLT CK 0399
Insolvency and Bankruptcy Code, 2016-Section 5(20), 5(21), 7, 8, 9, 13(2), 14, 14(1)(a), (b), (c) & (d), 14(2), 14(3), 31, 33, 60, 238Insolvency Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 5NCLT Rules 2016-Rule 11
Tribunals and Commissions25 Nov 2022Dismissed
Ripple IP Serevices LLP Vs Rediff.Com India Limited
National Company Law Tribunal · (2022) 11 NCLT CK 0400
Insolvency and Bankruptcy Code, 2016-Section 9, 8, 4(1)Companies Act, 1956Insolvency & Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6(1)
Tribunals and Commissions25 Nov 2022Dismissed
E.I Dupont India Private Limited Vs Miltech Industries Private Limited
National Company Law Tribunal · (2022) 11 NCLT CK 0401
Insolvency and Bankruptcy Code, 2016-Sections 7, 8, 8(1), 8(2), 9, 9(3)(b), 9(5)(2)(d)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6, 6(1)Companies Act, 1956
Tribunals and Commissions25 Nov 2022Allowed
State Bank Of India Vs Aegis Medicines Pvt. Ltd.
National Company Law Tribunal · (2022) 11 NCLT CK 0402
Insolvency and Bankruptcy Code, 2016-Section 7, 5(8), 3(12), 14(1), 31(1), 33, 13Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Bankers Book Evidence Act, 1891
Tribunals and Commissions25 Nov 2022
Amjath Parid Vs Thunder Force Limited
National Company Law Tribunal · (2022) 11 NCLT CK 0403
Insolvency and Bankruptcy Code, 2016-Section 9
Tribunals and Commissions25 Nov 2022Allowed
Indian Delco Private Limited Vs S N Jee Build Well Private Limited
National Company Law Tribunal · (2022) 11 NCLT CK 0404
Insolvency and Bankruptcy Code, 2016-Section 5(24), 5(24)(a), 7, 12, 14, 18(1)(a), 19(2), 21(1), 21(2), 29A, 30, 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), 39(4), 53, 238Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6(1), 17(1), 27, 35, 36A(10), 36B, 36B(4A), 38, 39, 39(1), 39(3), 39(4)Indian Contract Act, 1872
Tribunals and Commissions25 Nov 2022
Harbans Singh & Ors. Vs Shri Devender Singh & Anr.
National Company Law Tribunal · (2022) 11 NCLT CK 0405
Insolvency and Bankruptcy Code, 2016-Section 60(5), 29A (sub-clauses (c), (e), (g), (h)), 28(h), 43, 65, 66, 254(34), 25AMicro Small & Medium Enterprise Development Act, 2006Real Estate (Regulation and Development) Act, 2016
Tribunals and Commissions25 Nov 2022
State Bank Of India Vs Radha Prakash
National Company Law Tribunal · (2022) 11 NCLT CK 0406
Insolvency and Bankruptcy Code, 2016-Section 95(1), 95(4)(b), 96(1)(a), 99Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution process for Personal Guarantors to Corporate Debtor) Rules, 2019-Rule 7(2)IBBI (Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Regulations, 2019-Regulation 4(2)
Tribunals and Commissions25 Nov 2022
Bank Of Baroda Vs Subi Chemicals Private Limited
National Company Law Tribunal · (2022) 11 NCLT CK 0407
Insolvency and Bankruptcy Code, 2016-Section 7, 7(5), 10, 5(8), 2(11), 65, 14(1), 14(2) to 14(4)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970
Tribunals and Commissions25 Nov 2022
Agrasen Trade Merchant Private Limited Vs M/s. Moli Merchants Traders Private Limited
National Company Law Tribunal · (2022) 11 NCLT CK 0408
Insolvency and Bankruptcy Code, 2016-Section 9, 22, 33(1)(a), 33(2), 34(1), 52Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4(2)(b)
Tribunals and Commissions25 Nov 2022Allowed
SES Energy Services India Private Ltd.
National Company Law Tribunal · (2022) 11 NCLT CK 0409
Insolvency & Bankruptcy Code, 2016-Section 10, 13, 14, 15, 17, 18, 19, 20, 21, 31, 33Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest (SARFAESI) Act, 2002Insolvency & Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
Tribunals and Commissions25 Nov 2022
State Bank Of India Vs M/s. Vijay Trading Company Private Limited
National Company Law Tribunal · (2022) 11 NCLT CK 0410
Insolvency and Bankruptcy Code, 2016-Section 33(1)(a), 33(2), 7, 34(1), 52, Chapter-IIIInsolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 3, 4, 4(2)(b)
Tribunals and Commissions25 Nov 2022
Matix Fertilizers And Chemicals Limited Vs Mr. Abhijit Guhathakurta, Liquidator Of EPC Constructions (India) Ltd.
National Company Law Tribunal · (2022) 11 NCLT CK 0411
Insolvency and Bankruptcy Code, 2016-Section 7National Company Law Tribunal Rules, 2016-Rule 11, 49(2)
Tribunals and Commissions25 Nov 2022
State Bank Of India Vs Rajesh Kumar
National Company Law Tribunal · (2022) 11 NCLT CK 0412
Insolvency and Bankruptcy Code, 2016-Section 95(1), 95(4)(b), 96(1)(a), 99Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution process for Personal Guarantors to Corporate Debtor) Rules, 2019-Rule 7(2)IBBI (Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Regulations, 2019-Regulation 4(2)
Tribunals and Commissions25 Nov 2022Dismissed
Ripple Ip Serevices Llp Vs Vubites India Private Limited
National Company Law Tribunal · (2022) 11 NCLT CK 0413
Insolvency and Bankruptcy Code, 2016-Section 9, 8, 4(1)Companies Act, 1956Insolvency & Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6(1)