Tribunals and Commissions31 Oct 2022Disposed Of
Naresh Kumar Goel Vs Shri Hare Krishna Kajaria
National Company Law Tribunal · (2022) 10 NCLT CK 0060
Insolvency and Bankruptcy Code, 2016 — Section 19(1), 19(2)
COURT ARCHIVE
National Company Law Tribunal judgments
20,327 judgments · page 562 of 1,017
Tribunals and Commissions31 Oct 2022Disposed Of
Karma Holdings Pvt. Ltd. Vs B.R. Knitwears Pvt. Ltd
National Company Law Tribunal · (2022) 10 NCLT CK 0059
Insolvency and Bankruptcy Code, 2016 — Section 19(1), 19(2)
Tribunals and Commissions31 Oct 2022Disposed Of
IDBI Bank Ltd Vs Leather World India Ltd
National Company Law Tribunal · (2022) 10 NCLT CK 0057
Tribunals and Commissions28 Oct 2022
State Bank Of India Vs SAV Steels Pvt. Ltd.
National Company Law Tribunal · (2022) 10 NCLT CK 0532
Insolvency and Bankruptcy Code, 2016-Section 7, 7(1), 7(5)(a), 13, 14, 15, 17, 18, 19, 20, 21, 31(1), 33, 60(5)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4National Comapany Law Tribunal Rules, 2016-Rule 11
Tribunals and Commissions28 Oct 2022Allowed
M/s Prompt Enterprises Private Limited Vs M/s AGM Auto Private Limited
National Company Law Tribunal · (2022) 10 NCLT CK 0533
Insolvency and Bankruptcy Code, 2016-Section 9, 8, 9(4), 16(3), 9(5)(i), 14, 14(3), 31(1), 33, 16(5), 17, 18, 13(1)(b), 15Companies Act, 2013Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 5(1)(a)
Tribunals and Commissions28 Oct 2022Allowed
M/s Gagan Fibres Private Limited Vs M/s Sohrab Textiles Mills Ltd.
National Company Law Tribunal · (2022) 10 NCLT CK 0534
Insolvency and Bankruptcy Code, 2016-Section 33, 33(2), 33(5), 33(6), 33(7), 19(2), 19, 21(1), 12, 56, 30(2), 30(6), 34, 14, 52, Chapter II, Chapter III, Chapter III-AIBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 39(B), 39(C), 39(D)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4(2)(B), 12, 13, 15
Tribunals and Commissions28 Oct 2022Allowed
Romesh Kumar Vs M/s Swani Motors Services Private Limited
National Company Law Tribunal · (2022) 10 NCLT CK 0535
Insolvency and Bankruptcy Code, 2016-Section 7, 5(8), 7(5), 13(1)(b), 14, 14(3), 15, 16(5), 17, 18, 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 4(2), 6
Tribunals and Commissions28 Oct 2022
M/s. Brahmaputra Iron & Steel Company Pvt. Ltd. Vs State Bank of India & Anr.
National Company Law Tribunal · (2022) 10 NCLT CK 0536
Insolvency & Bankruptcy Code, 2016-Section 10, 11, 13, 14, 15, 17, 18, 19, 20 and 21Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (54 of 2002)-Section 13(2)Recovery of Debts and Bankruptcy Act, 1993
Tribunals and Commissions28 Oct 2022Allowed
Aryan Mining & Trading Corporation Private Limited Vs Progressive Meters Private Limited
National Company Law Tribunal · (2022) 10 NCLT CK 0537
Insolvency and Bankruptcy Code, 2016-Section 4, 5(8), 7, 7(1), 7(5)(a), 7A, 13, 14, 15, 17, 18, 19, 20, 21, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Insolvency & Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
Tribunals and Commissions28 Oct 2022Allowed
Innovative Design Educational KITS Vs Quadpro Infosoft Private Limited
National Company Law Tribunal · (2022) 10 NCLT CK 0538
Insolvency and Bankruptcy Code, 2016-Section 9, 8, 4(1), 9(3)(b), 13, 14, 15, 17, 18, 19, 20, 21, 31(1), 33, 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 Commissions28 Oct 2022Allowed
Punjab National Bank Vs Impex Ferro Tech Limited
National Company Law Tribunal · (2022) 10 NCLT CK 0539
Insolvency and Bankruptcy Code, 2016-Section 7, 4(1), 13, 14, 15, 17, 18, 19, 20, 21, 31(1), 33, 238, 7(5)(a)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(1)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
Tribunals and Commissions28 Oct 2022Allowed
Brahmaputra TMT Bars Pvt. Ltd. Vs State Bank of India (SBI) & Ors.
National Company Law Tribunal · (2022) 10 NCLT CK 0540
Insolvency and Bankruptcy Code, 2016-Section 10, 11, 13, 14, 15, 17, 18, 19, 20, 21Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (54 of 2002)-Section 13(2)Recovery of Debts and Bankruptcy Act, 1993
Tribunals and Commissions28 Oct 2022Allowed
Teamspirit Facility Services Private Limited
National Company Law Tribunal · (2022) 10 NCLT CK 0541
Insolvency and Bankruptcy Code, 2016-Section 10, 10(3)(a), 10(3)(b), 10(3)(c), 4(1), 13, 14, 17, 31(1), 33Companies Act, 2013Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Rule 7, Regulation 6, 33(3), 40A
Tribunals and Commissions28 Oct 2022
M/s. Brahmaputra Tubulars Pvt. Ltd. Vs State Bank Of India & Ors.
National Company Law Tribunal · (2022) 10 NCLT CK 0542
Insolvency & Bankruptcy Code, 2016-Section 10, 11, 13, 14, 15, 17, 18, 19, 20, 21Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (54 of 2002)-Section 13(2)Recovery of Debts and Bankruptcy Act, 1993
Tribunals and Commissions28 Oct 2022
M/s Prabhat Marketing Company Limited Vs M/s Basu Tea Private Limited
National Company Law Tribunal · (2022) 10 NCLT CK 0543
Insolvency and Bankruptcy Code, 2016-Section 9, 8Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Companies Act, 1956
Tribunals and Commissions28 Oct 2022
IL & FS Financial Services Limited Vs E Village Kendra Limited
National Company Law Tribunal · (2022) 10 NCLT CK 0544
Insolvency and Bankruptcy Code, 2016-Section 7, 7(3), 7(5)(a), 4(1), 13, 14, 15, 17, 18, 19, 20, 21, 31(1), 33Companies Act, 1956Companies Act, 2013-Sections 77(1), 78
Tribunals and Commissions28 Oct 2022Allowed
M/s Arora Iron & Steel Rolling Mills Private Limited Vs M/s Horizon Metaltech Private Limited
National Company Law Tribunal · (2022) 10 NCLT CK 0545
Insolvency and Bankruptcy Code, 2016-Section 9, 8(2)(b)(ii), 9(3)(b), 9(5)(i), 13(1)(b), 14, 14(3), 15, 16(5), 17, 18, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6, 6(1)Companies Act, 1956
Tribunals and Commissions28 Oct 2022Partly Allowed
Shriram City Union Finance Limited Vs M/s. Ramakrishna Housing Private Limited
National Company Law Tribunal · (2022) 10 NCLT CK 0546
Insolvency and Bankruptcy Code, 2016-Section 7, 13(2), 14, 14(3)(b), 15, 17, 18, 19, 20, 60(5)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Arbitration Act-Section 8
Tribunals and Commissions28 Oct 2022
UCO Bank Vs M/s. Darjeeling Organic Tea Estates Private Limited
National Company Law Tribunal · (2022) 10 NCLT CK 0547
Insolvency and Bankruptcy Code, 2016-Section 7, 7(1), 7(5)(a), 7(7), 8, 9, 13, 14, 15, 17, 18, 19, 20, 21, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Insolvency & Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
Tribunals and Commissions28 Oct 2022
Hind Tradex Limited Vs Lakshmi Precisions Screws Ltd.
National Company Law Tribunal · (2022) 10 NCLT CK 0548
Insolvency and Bankruptcy Code, 2016-Sections 31, 60(5)(b), 60(5)(c), 43, 44NCLT Rules, 2016-Rule 11