Tribunals and Commissions17 Nov 2022
M/s. Sun Control Systems (Partnership Firm) Vs M/s. Aarcity Infrastructure Pvt. Ltd.
National Company Law Tribunal · (2022) 11 NCLT CK 0465
IB Code, 2016-Section 9
COURT ARCHIVE
National Company Law Tribunal judgments
20,327 judgments · page 552 of 1,017
Tribunals and Commissions17 Nov 2022Disposed Of
Revex Plasticisers Pvt. Ltd. Vs Compaq International Pvt. Ltd.
National Company Law Tribunal · (2022) 11 NCLT CK 0466
Insolvency and Bankruptcy Code, 2016-Section 9, 12AIBBI (IRP for CP) Regulations, 2016-Regulation 30A (3)
Tribunals and Commissions17 Nov 2022Allowed
Mr. Narendra Sakariya Vs M/s. Effimax Engineers Private Limited
National Company Law Tribunal · (2022) 11 NCLT CK 0467
Insolvency and Bankruptcy Code, 2016-Section 33(2), 60, 9, 34(1), 33(7), 14, 33(5), Chapter III of Part II, 35(1)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4(1), 32(e), 32(f), 13Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 39D
Tribunals and Commissions17 Nov 2022Allowed
In Re: M/s. Sree Sankari Benefit Funds Limited (Voluntary Liquidation)
National Company Law Tribunal · (2022) 11 NCLT CK 0470
Insolvency and Bankruptcy Code, 2016-Sections 59, 59(3), 59(3)(c), 59(4), 59(7), 59(8)National Company Law Tribunal Rules, 2016-Rule 154Companies Act, 1956
Tribunals and Commissions17 Nov 2022Dismissed
Sai Petroleum - Partnership Firm Vs India Steel Works Limited
National Company Law Tribunal · (2022) 11 NCLT CK 0468
Insolvency and Bankruptcy Code, 2016-Section 9, 60(5)
Tribunals and Commissions17 Nov 2022Allowed
M/s. Amit Dye Chem Vs M/s. Selathaar Tanning Industries Private Limited
National Company Law Tribunal · (2022) 11 NCLT CK 0789
Insolvency and Bankruptcy Code, 2016-Section 60(5)(c), 9Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6Companies Act, 2013-Chapter XIV
Tribunals and Commissions17 Nov 2022
Pranav Damania Vs Windcastle Exports Private Limited
National Company Law Tribunal · (2022) 11 NCLT CK 0469
Insolvency and Bankruptcy Code, 2016-Section 9, 22(2), 33(1)(a), 34(1), 52, Chapter IIIInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 4, 6(3), 36A, 40CInsolvency & Bankruptcy Board of India (Liquidation Process) Regulations, 2016
Tribunals and Commissions17 Nov 2022Dismissed
Shree Ayyappa Milk Centre Vs M/S. Kailash Parbat Hospitality Pvt. Ltd.
National Company Law Tribunal · (2022) 11 NCLT CK 0608
Insolvency and Bankruptcy Code, 2016-Section 9
Tribunals and Commissions17 Nov 2022Allowed
Air Carrying Corporation (India) Private Limited
National Company Law Tribunal · (2022) 11 NCLT CK 0609
Insolvency and Bankruptcy Code, 2016-Section 10, 10(3)(a), 10(3)(b), 10(3)(c), 4(1), 14, 31(1), 33, 13, 17Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 7Insolvency & Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 33(3), 40A
Tribunals and Commissions17 Nov 2022
SM Energy Teknik and Electronics Limited
National Company Law Tribunal · (2022) 11 NCLT CK 0610
Insolvency and Bankruptcy Code 2016-Section 10, 11, 13, 14(1), 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules 2016-Rule 7SEBI (Depositories and Participants) Regulations, 1996
Tribunals and Commissions17 Nov 2022Allowed
Central Bank Of India Vs Sasa Musa Sugar Works Private Limited
National Company Law Tribunal · (2022) 11 NCLT CK 0364
Insolvency and Bankruptcy Code, 2016-Section 7, 7(3), 7(5)(a), 13, 14, 15, 17, 18, 19, 20, 21, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Companies Act, 2013
Tribunals and Commissions17 Nov 2022Allowed
Indian Overseas Bank Vs Yummz Foods Private Limited
National Company Law Tribunal · (2022) 11 NCLT CK 0358
Insolvency and Bankruptcy Code, 2016-Section 7, 7(1) (Explanation), 7(4), 7(5), 7(5)(a), 13, 14, 15, 17, 18, 19, 20, 21, 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
Tribunals and Commissions17 Nov 2022Disposed Of
Indian Steel Corporation Limited Vs Windcastle Exports Private Limited
National Company Law Tribunal · (2022) 11 NCLT CK 0064
Insolvency and Bankruptcy Code, 2016 — Section 9, 22(2), 33(1), 33(7), 33(4)Insolvency and Bankruptcy Board of India (Insolvency Regulation Process for Corporate Persons) Regulations, 2016 — Regulation 4, 6(3), 36A, 40C
Tribunals and Commissions16 Nov 2022
R S Infra Vs R P Infraventure Pvt. Ltd.
National Company Law Tribunal · (2022) 11 NCLT CK 0618
Insolvency and Bankruptcy Code, 2016-Section 9, 8, 9(3)(b), 10AInsolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Partnership Act, 1932
Tribunals and Commissions16 Nov 2022
Rajeev Singhal Vs Omkar Realtors Pvt Ltd
National Company Law Tribunal · (2022) 11 NCLT CK 0619
IBC, 2016-Section 7
Tribunals and Commissions16 Nov 2022
Anil Kumar Sharma & Anr. Vs Ridhiraj Builders And Promoters LLP
National Company Law Tribunal · (2022) 11 NCLT CK 0620
Insolvency and Bankruptcy Code, 2016-Section 7, 60(5), 5(8), 5(7), 3(12), 8, 65NCLT Rules, 2016-Rule 11Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 3(d), 4
Tribunals and Commissions16 Nov 2022
Corporation Bank Vs M/s. Sharma Kalypso Private Limited
National Company Law Tribunal · (2022) 11 NCLT CK 0621
IBC, 2016-Section 7
Tribunals and Commissions16 Nov 2022Allowed
State Bank Of India Vs Janjanam Vidyanath & Anr.
National Company Law Tribunal · (2022) 11 NCLT CK 0622
Insolvency and Bankruptcy Code, 2016-Section 95, 100, 101, 102 (2), 103, 105, 106, 106 (3), Sub-Section (1) of Section 106, 107, 109, 110 and 111, 112, 208Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 7 (2)SARFAESI Act-Section 13(2)
Tribunals and Commissions16 Nov 2022
State Bank Of India Vs Vindhyavasini Corporation Private Limited
National Company Law Tribunal · (2022) 11 NCLT CK 0471
Insolvency and Bankruptcy Code, 2016-Section 7, 33(1)(a), 33(2), 34(1), 52, Chapter IIIIBBI (Liquidation Process) Regulations, 2016-Regulation 3, 4
Tribunals and Commissions16 Nov 2022
Dena Bank Vs Jogma Laminates Industry Pvt Ltd
National Company Law Tribunal · (2022) 11 NCLT CK 0472
Insolvency and Bankruptcy Code, 2016-Section 7, 12(1), 12(2), 33, 33(1), 33(1)(a), 33(3), 33(i), 34, 34(1), 35, 52, 60(5)The National Company Law Tribunal Rules, 2016-Rule 11Insolvency & Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4(2)(b)