COURT ARCHIVE

National Company Law Tribunal judgments

20,327 judgments · page 568 of 1,017

Tribunals and Commissions18 Oct 2022Allowed

Dr. S.K. Srihari Raju Vs Leesa Lifesciences Pvt. Ltd

National Company Law Tribunal · (2022) 10 NCLT CK 0359

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 21(2), 29A, 30(2), 30(2)(a), 30(2)(b), 30(4), 30(6), 31, 31(1), 53, 53(1)IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 37, 38, 38(1)(a), 38(1A), 38(1B), 39, 39(4)Companies Act, 2013

Tribunals and Commissions18 Oct 2022Allowed

State Bank Of India Vs Shri Brahma Nath Singh & Anr.

National Company Law Tribunal · (2022) 10 NCLT CK 0360

Insolvency and Bankruptcy Code, 2016-Section 95, 7, 96, 97, 99, 100, 114, 101, 103, 102(2), 104, 105, 106, 106(3), 107, 108, 109, 110 & 111, 112, 208Insolvency and Bankruptcy (Application to Adjudicating Authority Insolvency Resolution Process for Personal Guarantors to Corporate Debtor) Rules, 2019-Rule 7(2)

Tribunals and Commissions18 Oct 2022

State Bank Of India Vs Shri Vijay Shanker Singh & Anr.

National Company Law Tribunal · (2022) 10 NCLT CK 0361

Insolvency and Bankruptcy Code, 2016-Section 95, 7, 96, 97, 99, 100, 101, 102 (2), 103, 104, 105, 106, 106(3), Sub-section (1) of Section 106, 107, 108, 109, 110 & 111, 112, 114, 208Insolvency and Bankruptcy (Application to Adjudicating Authority Insolvency Resolution Process for Personal Guarantors to Corporate Debtor) Rules, 2019-Rule 7(2)

Tribunals and Commissions18 Oct 2022

Talbot & Company Vs Austin Distributers Private Limited

National Company Law Tribunal · (2022) 10 NCLT CK 0362

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 8(1), 8(2), 7Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Companies Act, 1913

Tribunals and Commissions18 Oct 2022Disposed Of

Cosmos Lifters & Technical Services Private Limited Vs Hindusthan Facing Industry Private Limited

National Company Law Tribunal · (2022) 10 NCLT CK 0363

IBC-Section 9, 14

Tribunals and Commissions18 Oct 2022

Satec Envir Engineering (India) Private Limited Vs Renaissance Corporation Limited

National Company Law Tribunal · (2022) 10 NCLT CK 0364

Insolvency and Bankruptcy Code, 2016-Section 33(1)(a), 33, 7, 34(1), 52Insolvency & Bankruptcy Board of India (Liquidation Process) Regulations, 2016

Tribunals and Commissions18 Oct 2022

Small Industries Development Bank Of India (Sidbi) Vs International Mega Food Park Limited

National Company Law Tribunal · (2022) 10 NCLT CK 0281

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 20(1)(b), 20(2)(b), 60(5), 60(5)(c)Electricity Act, 2003Arbitration and Conciliation Act, 1996

Tribunals and Commissions18 Oct 2022Disposed Of

Standard Chartered Bank Vs M/S Jvl Agro Industries Ltd

National Company Law Tribunal · (2022) 10 NCLT CK 0049

Insolvency and Bankruptcy Code, 2016 — Section 60(5)

Tribunals and Commissions18 Oct 2022Disposed Of

R. G. Steels Vs Bee Kay Precision (India) Pvt Ltd

National Company Law Tribunal · (2022) 10 NCLT CK 0047

Insolvency and Bankruptcy Code, 2016 — Section 60(5)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016 — Regulation 31, 44

Tribunals and Commissions18 Oct 2022Disposed Of

Amit Kumar Singh And Eighteen Others Vs Bhrugesh Amin

National Company Law Tribunal · (2022) 10 NCLT CK 0043

Insolvency and Bankruptcy Code, 2016 — Section 60(5)

Tribunals and Commissions18 Oct 2022Disposed Of

Axis Bank Ltd Vs Lanco Mandakini Hydro Energy Pvt Ltd

National Company Law Tribunal · (2022) 10 NCLT CK 0042

Insolvency and Bankruptcy Code, 2016 — Section 60(5)

Tribunals and Commissions18 Oct 2022Disposed Of

S & S Infotech Services Private Limited Vs Registrar of Companies (Mumbai)

National Company Law Tribunal · (2022) 10 NCLT CK 0031

Companies Act, 2013 — Section 248(1), 248(4)(1), 252(1)Companies (Removal of Names of Companies from the Register of Companies) Rules, 2016 — Rule 3

Tribunals and Commissions18 Oct 2022Disposed Of

Mapro Ventures Limited Vs

National Company Law Tribunal · (2022) 10 NCLT CK 0028

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

Tribunals and Commissions17 Oct 2022Dismissed

The Assistant Commissioner GST & Central Excise Vs Mr. V. Mahesh

National Company Law Tribunal · (2022) 10 NCLT CK 0368

Insolvency and Bankruptcy Code, 2016-Section 42, 40Companies Act, 2013-Section 230IBBI (Liquidation Process) Regulations, 2016-Regulation 17, 30

Tribunals and Commissions17 Oct 2022

M/s Beetel Teletech Limited (Erstwhile M/s. Brightstar Telecommunications India Limited) Vs M/s. Arcelia IT Services Private Limited

National Company Law Tribunal · (2022) 10 NCLT CK 0369

Insolvency and Bankruptcy Code, 2016-Section 9, 5(20), 5(21), 10AInsolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Companies Act, 1956

Tribunals and Commissions17 Oct 2022

Arm Digital Media Private Limited Vs M/s. Boltt Sports Technologies Private Limited

National Company Law Tribunal · (2022) 10 NCLT CK 0370

Insolvency and Bankruptcy Code, 2016-Section 8, 9Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 5, 6Companies Act, 2013

Tribunals and Commissions17 Oct 2022

Godrej & Boyce Manufacturing Company Ltd Vs Vyshaka Solar Energy Systems Pvt Ltd

National Company Law Tribunal · (2022) 10 NCLT CK 0371

Insolvency and Bankruptcy Code, 2016-Section 9, 13(2), 14, 15, 17, 18, 19, 20Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6

Tribunals and Commissions17 Oct 2022

IDFC Bank Ltd. Vs Monnet Power Company Ltd.

National Company Law Tribunal · (2022) 10 NCLT CK 0372

Insolvency and Bankruptcy Code, 2016-Section 60(5), 35(1), 42Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 44(2), 44(1), 47A

Tribunals and Commissions17 Oct 2022

Stressed Assets Stabilization Fund (SASF) Vs M/s Uthara Fashion Knotwear Ltd

National Company Law Tribunal · (2022) 10 NCLT CK 0373

IBC, 2016-Section 22(3)(b), 22(4), 60(5)

Tribunals and Commissions17 Oct 2022Allowed

Sangam (India) Limited Vs M/s Hari Govind Texfab (India) Private Limited

National Company Law Tribunal · (2022) 10 NCLT CK 0374

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 9(3)(b), 9(3)(c), 9(5), 14, 14(1)(a), (b), (c) & (d), 15, 17, 18, 20 and 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Companies Act, 1956