Tribunals and Commissions15 Nov 2022
M/s. Krishna Kraftex Pvt. Ltd. Vs M/s. Krishna Kraftex Pvt. Ltd.
National Company Law Tribunal · (2022) 11 NCLT CK 0519
IBC, 2016-Section 10, 33
COURT ARCHIVE
National Company Law Tribunal judgments
20,327 judgments · page 554 of 1,017
Tribunals and Commissions15 Nov 2022Allowed
Netafim Agricultural Financing Agency Private Limited Vs Lokmangal Agro Industries Limited
National Company Law Tribunal · (2022) 11 NCLT CK 0500
Insolvency and Bankruptcy Code, 2016-Section 7, 5(8), 3(12), 14(1), 31(1), 33, 13Insolvency & Bankruptcy (Application to Adjudication Authority) Rules, 2016-Rule 4
Tribunals and Commissions15 Nov 2022Allowed
Adventz Finance Pvt. Ltd Vs Jai Annanya Investments Pvt. Ltd.
National Company Law Tribunal · (2022) 11 NCLT CK 0501
Insolvency and Bankruptcy Code, 2016-Section 7, 13 and 15, 14, sub-Section (1) of Section 15, sub-Section (1) of Section 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (52 of 2002)
Tribunals and Commissions15 Nov 2022Allowed
Shib Shankar Rungta Proprietor Of S.S. Rungta & Company Vs Weaverly Jute Mills Private Limited
National Company Law Tribunal · (2022) 11 NCLT CK 0502
Insolvency and Bankruptcy Code, 2016-Section 9, 8, 9(5)(ii)(d), 4(1), 14, 31(1), 33, 13, 15, 17, 18, 19, 20, 21, 7(5)(a)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6, 6(1)Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
Tribunals and Commissions15 Nov 2022
LIV Smart Welfare Association Vs M/s D.K. Realty (India) Private Limited
National Company Law Tribunal · (2022) 11 NCLT CK 0503
Insolvency and Bankruptcy Code, 2016-Section 7, 5(8)(f), 5(8)(1), 5(8), 13, 14, 31(1), 33The Real Estate (Regulation and Development) Act, 2016-Section 2(d), 18Limitation Act, 1963-Section 18
Tribunals and Commissions15 Nov 2022
Asset Reconstruction Company (India) Limited Vs Vijay Group Housing Private Limited
National Company Law Tribunal · (2022) 11 NCLT CK 0504
Insolvency and Bankruptcy Code, 2016-Section 7
Tribunals and Commissions15 Nov 2022
Mr. H. Kishen Vs Feno Plast Limited & Anr.
National Company Law Tribunal · (2022) 11 NCLT CK 0505
Insolvency & Bankruptcy Code, 2016-Section 7, 60(5)NCLT Rules, 2016-Rule 11Constitution of India-Articles 32, 226, 136
Tribunals and Commissions15 Nov 2022Allowed
State Bank Of India Vs M/s. Gayatri Projects Limited
National Company Law Tribunal · (2022) 11 NCLT CK 0506
Insolvency and Bankruptcy Code, 2016-Section 7, 7(2), 7(3), 7(4), 7(5)(a), 13(2), 14, 14(1), 15, 17, 18, 19, 20Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2)
Tribunals and Commissions15 Nov 2022Disposed Of
Shri Rangji Realties Private Limited Vs Registrar of Companies
National Company Law Tribunal · (2022) 11 NCLT CK 0057
Companies Act, 2013 — Section 90, 133, 230, 230(1), 230(3), 230(5), 230(7), 232, 232(3)(i)Income Tax Act, 1961 — Section 2(1B)Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 3
Tribunals and Commissions14 Nov 2022
State Bank Of India Vs Arshiya Northern FTWZ Limited
National Company Law Tribunal · (2022) 11 NCLT CK 0516
Insolvency and Bankruptcy Code, 2016-Section 7, 9, 13, 14, sub-section (1) of Section 14, sub-section (1) of Section 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4SARFAESI-Section 13(2)
Tribunals and Commissions14 Nov 2022
Mrs. Aruna Kanchana Vs M/s. HDB Financial Services Ltd. & Anr.
National Company Law Tribunal · (2022) 11 NCLT CK 0517
Insolvency and Bankruptcy Code, 2016-Section 94(1), 9, 96(1), 96(3), 97, 99, Sub-Section 7 of Section 99Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 6SARFAESI Act, 2002-Section 13
Tribunals and Commissions14 Nov 2022
M/s. RBCL Projects Private Limited Vs M/s. BPTP Limited
National Company Law Tribunal · (2022) 11 NCLT CK 0518
Insolvency and Bankruptcy Code, 2016-Section 9, 8, 9(3)(b), 9(5), 14, 14(1)(a), (b), (c) & (d), 15, 17, 18, 20, 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Companies Act, 1956
Tribunals and Commissions14 Nov 2022
Crab & Taur Pvt Ltd Vs Mercator Oil & Gas Ltd.
National Company Law Tribunal · (2022) 11 NCLT CK 0623
Insolvency and Bankruptcy Code, 2016-Section 9, 21, 30, 33, 33(1)(a), 33(2), 33(3), 34(1), 52, Chapter IIIArbitration and Conciliation Act, 1996-Section 37Insolvency and Bankruptcy Board of India (Insolvency Process for Corporate Persons) Regulations, 2016-Regulation 32, 37, 38, 39, 39B, 39C, 39D
Tribunals and Commissions14 Nov 2022
Mr. Srinivas Dande Vs M/s. HDB Financial Services Ltd. & Anr.
National Company Law Tribunal · (2022) 11 NCLT CK 0624
Insolvency and Bankruptcy Code, 2016-Section 94(1), 96(1), 96(3), 97, 99, Sub-section (7) of Section 99, 9I&B (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 6SARFAESI Act, 2002-Section 13
Tribunals and Commissions14 Nov 2022
Oriental Bank of Commerce Vs M/s Gupta Exim (India) Private Limited
National Company Law Tribunal · (2022) 11 NCLT CK 0625
Insolvency and Bankruptcy Code, 2016-Section 30(6), 31(1), 21(2), 20, 60(5), Regulation 33, 25(2)(h), 29A, 30(1), 30(2), 30(4), 43, 66, 236, 69, 72, 73, 32A, 31(4), 14, 30, 31, 45, 50Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 36A(1), 36A(10), 36A(12), 35, 38, 39(4), 38(1), 38(1A), 38(1B), 38(2), 39(2)(c), 37(a), 37(b), 37(c), 37(ca), 37(d), 37(e), 37(f), 37(g), 37(h), 37(i), 37(j), 37(k), 37(l), 35A, 39Income Tax Act, 1961-Section 50CA, 41(1), 56, 43, 43B, 28, 115JB, 79
Tribunals and Commissions14 Nov 2022
Venus Creation Vs Sushwani Karani Event And Media Private Limited
National Company Law Tribunal · (2022) 11 NCLT CK 0626
Insolvency and Bankruptcy Code, 2016-Section 9, 12A
Tribunals and Commissions14 Nov 2022
M/s Bhotika Trade & Services Private Limited Vs M/s. Avinash EM Projects Private Limited
National Company Law Tribunal · (2022) 11 NCLT CK 0627
Insolvency and Bankruptcy Code, 2016-Section 9, 8, 9(3)(b), 4Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Companies Act, 1956
Tribunals and Commissions14 Nov 2022
M/s. Area Importers And Exporters Private Limited Vs M/s. Gupta Builders And Promoters Private Limited
National Company Law Tribunal · (2022) 11 NCLT CK 0356
Insolvency & Bankruptcy Code, 2016-Section 7, 19(2), 21(6A), 21(6A)(b)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 4A, 4A(2)(aa), 4A(aa), 6(1), 6(2)(c), 12(1), 12(2), 16A, 16A(1), 16A(3), 17(1), 17(2)
Tribunals and Commissions14 Nov 2022Disposed Of
Krantz Hermitage Pvt Ltd Vs Registrar of Companies
National Company Law Tribunal · (2022) 11 NCLT CK 0067
Companies Act, 2013 — Section 179(3)(g), 230(6), 232(2), 232(3)(i)National Company Law Tribunal, 2016 — Rule 154Companies (Prospectus and Allotment of Securities Rules, 2014 — Rule 9A(8)
Tribunals and Commissions14 Nov 2022Disposed Of
Ashish Singh Vs Cirp Consultancy Services Private Limited
National Company Law Tribunal · (2022) 11 NCLT CK 0056