COURT ARCHIVE

National Company Law Tribunal judgments

20,327 judgments · page 553 of 1,017

Tribunals and Commissions16 Nov 2022Allowed

ICICI Bank Limited Vs M/s. OPTO Circuits (India) Limited

National Company Law Tribunal · (2022) 11 NCLT CK 0473

Insolvency and Bankruptcy Code, 2016-Section 7, 12A, 14, 14(3), 31(1), 33, 15, 17, 18, 20 and 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Companies Act, 1956

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Tribunals and Commissions16 Nov 2022Allowed

Bibhuti Bhushan Biswas & Ors. Vs M/s. Ansal Properties and Infrastructure Ltd.

National Company Law Tribunal · (2022) 11 NCLT CK 0474

Insolvency and Bankruptcy Code, 2016-Section 7 (including proviso to Section 7), 7(5), 3(6), 3(11), 3(12), 4, 14, 14(1)(a), (b), (c) & (d), 15, 17, 18, 20 and 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Companies Act, 1956

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Tribunals and Commissions16 Nov 2022Allowed

M/s Tri-Wall Pak Private Limited Vs M/s 5 Core Acoustics Private Limited

National Company Law Tribunal · (2022) 11 NCLT CK 0475

Insolvency and Bankruptcy Code, 2016-Section 9, 9(3)(b), 9(5), 4, 14(1), proviso (a) to (d) of Section 14(1), 14(2) to 14(4), 14(3)(b)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6, 5Companies Act, 1956

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Tribunals and Commissions16 Nov 2022

M/s. Rebartech Solutions Private Limited Vs M/s. Steelera Engineers Private Limited

National Company Law Tribunal · (2022) 11 NCLT CK 0476

Insolvency and Bankruptcy Code, 2016-Section 8, 9, 13(1)(b), 13(1)(c), 14, 14(1), 15, 17, 18, 19, 20, 21, 31(1), 33Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002

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Tribunals and Commissions16 Nov 2022Allowed

Axis Bank Limited Vs M/s Indian Mega Agro Anaj Limited

National Company Law Tribunal · (2022) 11 NCLT CK 0477

Insolvency and Bankruptcy Code, 2016-Section 7, 7 (1), 13, 14, 14 (1), 31 (1), 33Insolvency & Bankruptcy (Application to Adjudication Authority) Rules, 2016-Rule 4SARFAESI Act-Section 13(2)

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Tribunals and Commissions16 Nov 2022

Shri Krupa Services Pvt Ltd Vs SKS Luxure Travel Pvt Ltd

National Company Law Tribunal · (2022) 11 NCLT CK 0478

IBC, 2016-Section 7

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Tribunals and Commissions16 Nov 2022Allowed

Punjab National Bank (International) Limited Vs Gokul Super Speciality Hospital Private Limited

National Company Law Tribunal · (2022) 11 NCLT CK 0479

Insolvency and Bankruptcy Code, 2016-Section 7, 4, 8, 14, 14(3), 15, 17, 18, 20, 21, 31(1), 33I&B (Application to Adjudicating Authority) Rules 2016-Rule 4Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002

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Tribunals and Commissions16 Nov 2022Allowed

EIK Investment and Trading Limited Vs DBG Leasing & Housing Limited

National Company Law Tribunal · (2022) 11 NCLT CK 0480

Insolvency and Bankruptcy Code, 2016-Section 7, 3(7), 3(8), 3(17), 3(18), 7(3)(b), 7(5)(a), 13(2), 14, 14(1)(a), (b), (c) & (d), 14(3)(b), 15, 17, 18, 19, 20, 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 9(1)Reserve Bank of India Act, 1934-Section 45-IA, 45-IA(6)

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Tribunals and Commissions16 Nov 2022Allowed

Haji Abdul Hai & Ors. Vs M/s Proplarity Infrastructure Pvt. Ltd.

National Company Law Tribunal · (2022) 11 NCLT CK 0481

Insolvency and Bankruptcy Code, 2016-Section 7, 7(3)(b), 7(5)(a), 13(2), 14, 14(1)(a), (b), (c) & (d), 14(3)(b), 15, 17, 18, 19, 20 & 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 9(1)Companies Act, 1956

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Tribunals and Commissions16 Nov 2022

M/s. Venkateshwara Realteck Private Limited

National Company Law Tribunal · (2022) 11 NCLT CK 0482

Insolvency and Bankruptcy Code, 2016-Section 59(7), 59Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017-Regulation 14, 30, 9(1), 34, 35, 38Companies Act, 2013

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Tribunals and Commissions16 Nov 2022

Amit Bhandari Vs M/s Columbus Overseas LLP

National Company Law Tribunal · (2022) 11 NCLT CK 0483

Insolvency and Bankruptcy Code, 2016-Section 9, 7, 5(7), 14, 17, 19Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6, 4The LLP Act, 2008

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Tribunals and Commissions16 Nov 2022

M/s Colorplas Polyadditives LLP Vs Shri Shyam Madhav Polybags Pvt. Ltd.

National Company Law Tribunal · (2022) 11 NCLT CK 0484

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 4Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Companies Act, 2013

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Tribunals and Commissions16 Nov 2022

Navkar Transport Co. Vs Rajlaxmi Agrotech India Private Limited

National Company Law Tribunal · (2022) 11 NCLT CK 0485

Insolvency and Bankruptcy Code, 2016-Section 60(5), 9

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Tribunals and Commissions16 Nov 2022

M/s Millennium Babycares Private Limited Vs Velnik India Private Limited

National Company Law Tribunal · (2022) 11 NCLT CK 0486

Insolvency and Bankruptcy Code, 2016-Section 4, 5(6), 8, 9, 9(5), 14, 15, 17 and 19, 18, 20, 21, Sec.31, Sec.33Insolvency and Bankruptcy (Application to Adjudicatory Authority) Rules, 2016-Rule 6Companies Act, 2013

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Tribunals and Commissions16 Nov 2022

Reliance Commercial Finance Limited Vs Bamboo Hotel And Global Centre (Delhi) Private Limited

National Company Law Tribunal · (2022) 11 NCLT CK 0487

IBC, 2016-Section 7

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Tribunals and Commissions16 Nov 2022Disposed Of

Varun Goel Resolution Professional M/S. Quality Steel Products Limited Vs Central Bank Of India

National Company Law Tribunal · (2022) 11 NCLT CK 0070

Insolvency and Bankruptcy Code, 2016 — Section 60(5)National Company Law Tribunal Rules, 2016 — Rule 11

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Tribunals and Commissions15 Nov 2022Disposed Of

M/s Div Realtors Pvt. Ltd. Vs M/s Anamika Conductors Pvt. Ltd.

National Company Law Tribunal · (2022) 11 NCLT CK 0496

IBC, 2016-Section 7

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Tribunals and Commissions15 Nov 2022Allowed

M/s. Sai Marketing Vs M/s. Inland Facilities Management Pvt Ltd

National Company Law Tribunal · (2022) 11 NCLT CK 0497

The Insolvency and Bankruptcy Code 2016-Section 60(5)IBBI (Liquidation Process) Regulations 2016-Regulation 44 & 47ANCLT Rules-Rule 11

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Tribunals and Commissions15 Nov 2022

M/s. Sital Leasing and Finance Limited Vs M/s. Reliable Finance Corpn Private Limited

National Company Law Tribunal · (2022) 11 NCLT CK 0498

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 21, 31, 32(1), 33, 33(1), 33(2), 33(5), 33(7), 34, 35(1)Companies Act, 2013Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4, 13

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Tribunals and Commissions15 Nov 2022

M/s. Kotak Mahindra Bank Vs M/s. Arun Shelters Pvt. Ltd.

National Company Law Tribunal · (2022) 11 NCLT CK 0499

I&B Code, 2016-Section 7, 60(5)(b) & (c), Regulation 35ANCLT Rules, 2016-Rule 11

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