COURT ARCHIVE

National Company Law Tribunal judgments

20,327 judgments · page 566 of 1,017

Tribunals and Commissions20 Oct 2022

Shri Rajesh Kumar Jalan Vs Jaipur Dream Buildcon Pvt. Ltd.

National Company Law Tribunal · (2022) 10 NCLT CK 0488

IBC, 2016-Section 9, 12AIBBI (Insolvency Resolution Process for Corporate Persons) Rules, 2016-Regulation 30A

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Tribunals and Commissions20 Oct 2022

Shirani Automotive Pvt Ltd

National Company Law Tribunal · (2022) 10 NCLT CK 0489

IBC, 2016-Section 10, 60(5), 19(2), 68, 69, 70, 71, 72 & 236, Rule 11NCLT Rules, 2016-Rule 11

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Tribunals and Commissions20 Oct 2022

Akzo Nobel India Limited Vs Jivanjyot Motors Private Ltd.

National Company Law Tribunal · (2022) 10 NCLT CK 0490

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

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Tribunals and Commissions20 Oct 2022Disposed Of

Trugrit Comex Private Limited Vs

National Company Law Tribunal · (2022) 10 NCLT CK 0029

Companies Act, 2013 — Section 66, 230, 230(1), 2301(3), 230(5), 230(6), 232, 232(3)(i), 232(6)Income Tax Act, 1961 — Section 2(1B)

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Tribunals and Commissions20 Oct 2022Disposed Of

Motion Makers Animation Studio Private Limited Vs

National Company Law Tribunal · (2022) 10 NCLT CK 0027

Companies Act, 2013 — Section 52, 66, 180, 230, 230(5), 232Companies (Compromises, Arrangements and Amalgamations) Rules, 2016 — Rule 8

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Tribunals and Commissions19 Oct 2022Dismissed

Sh. Rajkumar Tulsain Vs M/s Prayag Polytech Pvt. Ltd. & Ors.

National Company Law Tribunal · (2022) 10 NCLT CK 0492

Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 8National Company Law Tribunal Rules, 2016-Rule 11Insolvency and Bankruptcy Code, 2016-Section 9

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Tribunals and Commissions19 Oct 2022

Moksha Designs Pvt Ltd Vs Ompal Technologies Pvt Ltd

National Company Law Tribunal · (2022) 10 NCLT CK 0493

Insolvency and Bankruptcy Code, 2016-Section 9, 13, 14, 15, 21(2), 29A, 30(2), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(2)(e), 30(2)(f), 30(6), 31, 32, 53(1), 61(3)IBBI (IRP for Corporate Persons) Regulations, 2016-Regulation 27, 37, 38, 38(1)(a), 38(1)(b), 38(1A), 38(2)(c), 39(4)Companies Act, 2013-Section 66

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Tribunals and Commissions19 Oct 2022Allowed

M/S Canara Bank Limited Vs M/S Fenoplast Limited

National Company Law Tribunal · (2022) 10 NCLT CK 0494

Insolvency and Bankruptcy Code, 2016-Section 7, 13(2), 14, Sub-section (1) of Section 14, 15, 17, 18, 19, 20Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Companies Act, 1956

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Tribunals and Commissions19 Oct 2022Allowed

Stressed Assets Stabilization Fund Vs Uma Aggarwal & Anr.

National Company Law Tribunal · (2022) 10 NCLT CK 0495

Insolvency and Bankruptcy Code, 2016-Section 95, 7Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtor) Rules, 2019-Rule 7(1), 7(2)

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Tribunals and Commissions19 Oct 2022Allowed

Usha Enterprises Vs K.G.N Deccan Engineering Industries Private Limited

National Company Law Tribunal · (2022) 10 NCLT CK 0496

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

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Tribunals and Commissions19 Oct 2022

Shakuntala Joshi & Ors. Vs M/s Hyper Techno Buildmart Pvt. Ltd.

National Company Law Tribunal · (2022) 10 NCLT CK 0497

Insolvency and Bankruptcy Code, 2016-Section 7, 22(3)(a), 60(5)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 13(2), 17NCLT Rules, 2016-Rule 11

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Tribunals and Commissions19 Oct 2022

Value First Digital Media Pvt. Ltd. Vs Nascent Communication Pvt. Ltd.

National Company Law Tribunal · (2022) 10 NCLT CK 0498

IBC, 2016-Section 9, 33(2), 60(5)(c)

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Tribunals and Commissions19 Oct 2022

Stressed Assets Stabilization Fund Vs Shashi Aggarwal & Anr.

National Company Law Tribunal · (2022) 10 NCLT CK 0499

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Tribunals and Commissions19 Oct 2022Allowed

India Infrastructure Finance Company Limited (IIFCL) Vs Ind-Barath Power Infra Limited (IBPIL)

National Company Law Tribunal · (2022) 10 NCLT CK 0500

Insolvency and Bankruptcy Code, 2016-Section 7, 9, 3(17), 60(2), 60(3), 14, 14(1), 31(1), 33, 13, 29A, 5(5A), Chapter IIInsolvency & Bankruptcy (Application to the Adjudicating Authority) Rules, 2016-Rule 4NCLT Rules, 2016-Rule 131, Section 43, 50

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Tribunals and Commissions19 Oct 2022Allowed

Intap Edulabs Private Limited

National Company Law Tribunal · (2022) 10 NCLT CK 0501

Insolvency and Bankruptcy Code, 2016-Section 59, 59(3)(c), 59(8)Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017-Regulation 3(2), 5(2), 8, 9, 10, 14, 32(1)(b), 35, 37, 38Companies Act, 1956

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Tribunals and Commissions19 Oct 2022Allowed

Karmaveer Bhaurao Patil Multi-State Co-Op Credit Society Limited Vs Shri Shivsagar Sugar And Agro Products Limited

National Company Law Tribunal · (2022) 10 NCLT CK 0502

Insolvency and Bankruptcy Code, 2016-Section 7, 13, 14, 14(1), 31(1), 33Insolvency and Bankruptcy (Application to Adjudication Authority) Rules, 2016-Rule 4Maharashtra Co-operative Societies Act, 1960

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Tribunals and Commissions19 Oct 2022Dismissed

Kapil Sinighal Proprietor, M/s Halcyon Technologies Vs Radhegovindkripa Developers Private Limited

National Company Law Tribunal · (2022) 10 NCLT CK 0503

Insolvency and Bankruptcy Code, 2016-Section 7, 8, 8(2)(a), 9, 9(3)(b), 9(5)(2)(d)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6, Form 5Companies Act, 1956

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Tribunals and Commissions19 Oct 2022Allowed

M/S. Noveltech Feeds Private Limited Vs M/s. Mahiegha Agritech Private Limited

National Company Law Tribunal · (2022) 10 NCLT CK 0504

Insolvency and Bankruptcy Code, 2016-Section 9, 4, 8, 13(2), 14, 15, 17, 18, 19, 20Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002

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Tribunals and Commissions19 Oct 2022Allowed

M/S Satec Envir Engineering (India) Private Limited Vs M/S Isitva Steel Private Limited

National Company Law Tribunal · (2022) 10 NCLT CK 0505

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 3(12), 13(2), 14, 15, 17, 18, 19, 20Insolvency & Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (54 of 2002)

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Tribunals and Commissions19 Oct 2022Allowed

Stressed Assets Stabilization Fund Vs Shri. Anilkumar Aggarwal & Anr.

National Company Law Tribunal · (2022) 10 NCLT CK 0506

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