COURT ARCHIVE

National Company Law Tribunal judgments

20,331 judgments · page 573 of 1,017

Tribunals and Commissions10 Oct 2022

Central Bank Of India Vs Kothapatti Raju & Anr.

National Company Law Tribunal · (2022) 10 NCLT CK 0436

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 Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 3, 3(1)(g), 7(2)

Tribunals and Commissions10 Oct 2022Allowed

Small Industries Development Bank Of India Vs Kalra Overseas & Precision Engineering Ltd.

National Company Law Tribunal · (2022) 10 NCLT CK 0566

Insolvency and Bankruptcy Code, 2016-Section 7, 5(8), 3(12), 13, 14(1), 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4SARFAESI Act-Section 13(2), 13(4)

Tribunals and Commissions10 Oct 2022

State Bank Of India Vs Uppalapati Venkata Rama Rao & Anr.

National Company Law Tribunal · (2022) 10 NCLT CK 0567

IBC, 2016-Section 95, 111, 121

Tribunals and Commissions10 Oct 2022

Central Bank Of India Vs Kothapatti Raju & Anr.

National Company Law Tribunal · (2022) 10 NCLT CK 0568

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

Tribunals and Commissions10 Oct 2022

Central Bank Of India Vs Mr. Vakalapudi Venkata Ratnam & Anr.

National Company Law Tribunal · (2022) 10 NCLT CK 0279

Insolvency and Bankruptcy Code, 2016-Sections 94, 95, 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 Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 3, 3(1)(g), 7(2)

Tribunals and Commissions10 Oct 2022

Central Bank Of India Vs Gajjrapu Naga Radhika Devi & Ors.

National Company Law Tribunal · (2022) 10 NCLT CK 0280

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

Tribunals and Commissions10 Oct 2022Allowed

Irep Credit Capital Private Limited Vs Rajesh Landmark Projects Private Limited

National Company Law Tribunal · (2022) 10 NCLT CK 0569

Insolvency and Bankruptcy Code, 2016-Section 7, 5(7), 5(8), 3(12), 14(1), 31(1), 33, 13Insolvency and Bankruptcy (Application to Adjudication Authority) Rules, 2016-Rule 4

Tribunals and Commissions10 Oct 2022

Raj Radhe Finance Limited Vs Shree Shrinathji Spintex Private Limited & Anr.

National Company Law Tribunal · (2022) 10 NCLT CK 0570

Insolvency & Bankruptcy Code, 2016-Section 7National Company Law Tribunal Rules, 2016-Rule 11, 48Companies Act, 1956

Tribunals and Commissions10 Oct 2022

State Bank Of India Vs Bhagavatula Venkata Ramana & Anr.

National Company Law Tribunal · (2022) 10 NCLT CK 0274

IBC, 2016-Section 95, 111, 121

Tribunals and Commissions10 Oct 2022Disposed Of

Department of State Tax through the Deputy Commissioner of State Tax Vs RP Oracle Home Textiles Ltd

National Company Law Tribunal · (2022) 10 NCLT CK 0016

Insolvency and Bankruptcy Code, 2016 — Section 7

Tribunals and Commissions07 Oct 2022Dismissed

KVTEK Power Systems Private Limited Vs Nuclear Power Corporation Of India Limited

National Company Law Tribunal · (2022) 10 NCLT CK 0438

Insolvency and Bankruptcy Code, 2016-Section 9Insolvency & Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6(1)Companies Act, 1956

Tribunals and Commissions07 Oct 2022

Pentaaleon Packaging LLP Vs Himadri Foods Limited

National Company Law Tribunal · (2022) 10 NCLT CK 0439

Insolvency and Bankruptcy Code, 2016-Section 9, 14, 29A, 30(2), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(2)(e), 30(2)(f), 30(4), 30(6), 31, 32, 53, 53(1), 61(3)Companies Act, 2013-Section 326Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 27, 37, 38, 38(A), 38(1), 38(1)(a), 38(1A), 38(2)(a), 38(2)(b), 38(2)(c), 38(3), 39(4)

Tribunals and Commissions07 Oct 2022Allowed

M/s Siri In Fin Lease Private Limited Vs M/s Arkin Creations Pvt. Ltd.

National Company Law Tribunal · (2022) 10 NCLT CK 0440

Insolvency and Bankruptcy Code, 2016-Section 7, 7(2), 7(5), 7(5)(a), 14, 14(3), 15, 17, 18, 20 and 21, 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002

Tribunals and Commissions07 Oct 2022

Axix Bank Limited Vs Mr. Nageswara Rao & Ors.

National Company Law Tribunal · (2022) 10 NCLT CK 0441

Insolvency and Bankruptcy Code, 2016-Section 60(5), 5(8), 5(8)(c), 5(8)(f), 5(8)(i)Indian Contract Act, 1872-Section 126SARFAESI Act, 2002

Tribunals and Commissions07 Oct 2022

M/s Pegasus Assets Reconstruction Pvt. Ltd. Vs M/s Raj Transmission Engineering Limited

National Company Law Tribunal · (2022) 10 NCLT CK 0442

Insolvency and Bankruptcy Code, 2016-Section 7, 7(5)(a), 15, 17, 18, 20, 21, 7(5), 14, 14(3), 31(1), 33, 16(5), 13(1)(b)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Companies Act, 1956

Tribunals and Commissions07 Oct 2022

Rajiv Garg Vs Tulsaini Constructions And Developers Pvt Ltd.

National Company Law Tribunal · (2022) 10 NCLT CK 0443

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 31(1), 33, 13, 13(1)(c), 15, 17, 18, 19, 20 and 21Insolvency 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 Commissions07 Oct 2022Disposed Of

M/s. BSL Castings Pvt. Ltd. Vs M/s. S.D. Engineerstech Pvt. Ltd.

National Company Law Tribunal · (2022) 10 NCLT CK 0444

IB Code, 2016-Section 9

Tribunals and Commissions07 Oct 2022

Deccan Enterprises And Initiatives Pvt. Ltd. Vs HBS Seaview Pvt. Ltd

National Company Law Tribunal · (2022) 10 NCLT CK 0445

Insolvency and Bankruptcy Code, 2016-Section 7, 13, 14, 15, 21(2), 29A, 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)Companies Act, 1956Companies Act, 2013

Tribunals and Commissions07 Oct 2022Allowed

Transolutions India Incorporation Vs Protocol Marine Services Private Limited

National Company Law Tribunal · (2022) 10 NCLT CK 0446

Insolvency and Bankruptcy Code, 2016-Section 9, 4(1), 14, 14(1), 31(1), 33, 13, 15, 17, 18, 19, 20, 21Companies Act, 1956Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest (SARFAESI) Act, 2002

Tribunals and Commissions07 Oct 2022

Parivartan Investment And Finance Company Vs Haryana Telecom Limited

National Company Law Tribunal · (2022) 10 NCLT CK 0447

Insolvency and Bankruptcy Code, 2016-Section 60, 31, 17(2)(e)Companies Act, 2013-Section 203Companies (Appointment and Remuneration of Managerial Personnel) Rules, 2014-Rule 8, 8A