COURT ARCHIVE

National Company Law Tribunal judgments

20,327 judgments · page 564 of 1,017

Tribunals and Commissions25 Oct 2022Allowed

State Bank Of India Vs Sav Industries Private Limited

National Company Law Tribunal · (2022) 10 NCLT CK 0297

Insolvency and Bankruptcy Code, 2016-Section 7, 5(8), 5(7), 14, 31(1), 33, 13, 15, 21, 17, 7(5)(a)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(1)Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2022-Section 13(2)

Tribunals and Commissions25 Oct 2022

Mr. Rajendra Porwal, Proprietor Bhairav Products (India) Vs Shakti Components Ventures Pvt. Ltd.

National Company Law Tribunal · (2022) 10 NCLT CK 0298

Insolvency and Bankruptcy Code, 2016-Section 9

Tribunals and Commissions25 Oct 2022

SNK Rolling Bearings Vs Hoshiar Nirvair Tractors Private Limited

National Company Law Tribunal · (2022) 10 NCLT CK 0299

Insolvency & Bankruptcy Code, 2016-Section 22(3)(b)

Tribunals and Commissions25 Oct 2022

Tirupati Conductors Private Limited Vs SR Associates Infrastructure Private Limited

National Company Law Tribunal · (2022) 10 NCLT CK 0300

Insolvency and Bankruptcy Code, 2016-Sections 4, 8, 9Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Companies Act, 1956

Tribunals and Commissions25 Oct 2022Disposed Of

Punjab National Bank Vs Sanjay Arora

National Company Law Tribunal · (2022) 10 NCLT CK 0054

Insolvency and Bankruptcy Code, 2016 — Section 22(3)(b)

Tribunals and Commissions21 Oct 2022

Central Bank Of India Vs Pyda Venkata Rama Lalith Ranjit

National Company Law Tribunal · (2022) 10 NCLT CK 0313

SARFAESI Act, 2002Insolvency and Bankruptcy Code, 2016-Section 94, 95, 95(1), 95(5), 95 to 100, 96, 97, 97(1), 97(3), 97(4), 97(5), 98, 99, 99(2), 99(4), 99(10), 100, 100(1), 100(3), 116Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 3, 3(1)(g), 7(2)

Tribunals and Commissions21 Oct 2022Allowed

M/s. Achiever Infratech Pvt. Ltd. Vs M/s. Banyantree Infradevelopers Pvt. Ltd.

National Company Law Tribunal · (2022) 10 NCLT CK 0314

Insolvency and Bankruptcy Code, 2016-Section 7, 5(7), 7(3)(b), 7(5)(a), 13(2), 14, 14(1)(a), 14(1)(b), 14(1)(c), 14(1)(d), 14(3)(b), 15, 16(1), 16(2), 17, 18, 19, 20, 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 9(1)IBBI Regulations, 2016-Regulation 6(1)

Tribunals and Commissions21 Oct 2022

Central Bank Of India Vs Pyda Swapna

National Company Law Tribunal · (2022) 10 NCLT CK 0315

Insolvency and Bankruptcy Code, 2016-Section 94, 95, 95(1), 95(5), 96, 97, 97(5), 98, 99, 99(2), 99(4), 99(10), 100, 100(1), 100(3), 116Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 3 (1)(g), 7(2)SARFAESI Act, 2002

Tribunals and Commissions21 Oct 2022

Kotak Mahindra Bank Limited Vs Jotindra Steel and Tubes

National Company Law Tribunal · (2022) 10 NCLT CK 0316

Insolvency and Bankruptcy Code, 2016-Section 7Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Companies Act, 1956

Tribunals and Commissions21 Oct 2022Disposed Of

Andhra Pradesh State Financial Corporation Vs S. Rajendran, Liquidator

National Company Law Tribunal · (2022) 10 NCLT CK 0317

Insolvency and Bankruptcy Code, 2016-Section 60(5), 52, 53, 34, 36, 240, 52(1)(b), 52(5), 52(6)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 37(1), 21, 21A, 21A(1), 21A(2), 21A(2)(a), 21A(3), 21(3)National Company Law Tribunal Rules, 2016-Rule 11

Tribunals and Commissions21 Oct 2022Allowed

Pearson India Education Services Private Limited Vs M/s. U.B.S. Publishers Distributors Private Limited

National Company Law Tribunal · (2022) 10 NCLT CK 0318

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 10A, 4, 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 Commissions21 Oct 2022Allowed

Suresh Tarachand Gundecha Vs My Own Eco Energy Private Limited

National Company Law Tribunal · (2022) 10 NCLT CK 0319

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 4(1), 14, 14(1), 31(1), 33, 13, 15, 17, 18, 19, 20, 21Companies Act, 1956Insolvency & Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6(1)

Tribunals and Commissions21 Oct 2022

M/s. Gozoop Online Pvt. Ltd. Vs OM Pizzas and Eats India Pvt. Ltd.

National Company Law Tribunal · (2022) 10 NCLT CK 0320

IBC, 2016-Section 9

Tribunals and Commissions21 Oct 2022

State Bank Of India Vs Kandla Energy And Chemicals Ltd.

National Company Law Tribunal · (2022) 10 NCLT CK 0321

Insolvency and Bankruptcy Code, 2016-Section 7, 7(5), 14(1), 14(2) to 14(4)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4State Bank of India Act, 1955

Tribunals and Commissions21 Oct 2022Allowed

M/s. Shivalik Industries Vs M/s Reaselack Polymer Pvt. Ltd.

National Company Law Tribunal · (2022) 10 NCLT CK 0322

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 13(2), 14, 14(1), 15, 17, 18, 19, 20Companies Act, 1956Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (54 of 2002)

Tribunals and Commissions21 Oct 2022Disposed Of

Anil Kohli, Resolution Professional Of Kannu Aditya (India) Ltd. Vs Kendriya Bhandar

National Company Law Tribunal · (2022) 10 NCLT CK 0323

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 21(2), 29A, 30, 30(2), 30(4), 30(6), 31, 31(1), 31(4), Sec 32(b)(ii), Sec 32(4), Sec 44, Sec 45, Sec 46Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 38, 38(1), 38(1A), 38(1B), 39, 39(1)(a), 39(1)(c), 39(4)Companies Act, 2013-Sec 230

Tribunals and Commissions21 Oct 2022

Central Bank Of India Vs Kotha (Vummidi) Harika

National Company Law Tribunal · (2022) 10 NCLT CK 0324

Insolvency and Bankruptcy Code, 2016-Section 94, 95, 95(1), 95(5), 96, 97, 97(1), 97(3), 97(4), 97(5), 98, 99, 99(2), 99(4), 99(10), 100, 100(1), 100(3), 116Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 3, 3(1)(g), 7(2)SARFAESI Act, 2002

Tribunals and Commissions21 Oct 2022Dismissed

BLA Projects Private Limited Vs VPR Mining Infrastructure Private Limited

National Company Law Tribunal · (2022) 10 NCLT CK 0325

IBC-Section 9

Tribunals and Commissions21 Oct 2022Allowed

State Bank Of India Vs Schifflies India Ltd.

National Company Law Tribunal · (2022) 10 NCLT CK 0326

Insolvency and Bankruptcy Code, 2016-Section 7, 4(1), 13(2), 14(1), 14(2), 14(3), 17, 7(5)(a)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(1), 9(1)Companies Act, 1956

Tribunals and Commissions21 Oct 2022

Autokast Retired Employees welfare (AREWU) & Ors. Vs M/s. Autokast Limited

National Company Law Tribunal · (2022) 10 NCLT CK 0327

Insolvency and Bankruptcy Code, 2016-Sections 7, 8, 9, 10, 10A, 3(23), 3(23)(g)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6(Insolvency and Bankruptcy) CIRP Regulations, 2016-Regulation 9