COURT ARCHIVE

National Company Law Tribunal judgments

20,331 judgments · page 576 of 1,017

Tribunals and Commissions30 Sept 2022Allowed

Punjab National Bank Vs Shree Sai Smelter (India) Ltd.

National Company Law Tribunal · (2022) 09 NCLT CK 0281

Insolvency and Bankruptcy Code, 2016-Section 7, 7(5)(a), 7(7)(a), 13 and 15, 14, 15, 17, 18, 19, 20 & 21, 31(1), 33Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (54 of 2002)IBBI (IRP for Corporate Person) Regulation, 2016-Regulation 40A

Tribunals and Commissions30 Sept 2022Allowed

Dinesh Aggarwal Vs M/s Vignesh Alutech India Pvt. Ltd.

National Company Law Tribunal · (2022) 09 NCLT CK 0282

Insolvency and Bankruptcy Code, 2016-Section 9, 12AInsolvency and Bankruptcy Board of India (Insolvency Resolution Process of Corporate Person) Regulations, 2016-Rule 30A

Tribunals and Commissions30 Sept 2022Allowed

Gajraj Tradecom Private Limited Vs Ramkrishna Electricals Limited

National Company Law Tribunal · (2022) 09 NCLT CK 0283

Insolvency & Bankruptcy Code, 2016-Section 7, 13, 14, 14(1), 31(1), 33Limitation Act-Section 18Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002

Tribunals and Commissions30 Sept 2022

Mrs. Kusum Chadha & Anr. Vs C & C Towers Limited

National Company Law Tribunal · (2022) 09 NCLT CK 0284

Insolvency and Bankruptcy Code, 2016-Section 60(5)(c), 30(6), 31, 12(A), 60(6), 18, 25, 60(5)NCLT Rules, 2016-Rule 11IBBI (Insolvency Resolution Process for Corporate Person) Regulation, 2016-Regulation 12(2), 30, 7, 8, 13

Tribunals and Commissions30 Sept 2022Disposed Of

Mr. Rajesh Kumar Damani Vs Mr. Jitendra Lohia & Ors.

National Company Law Tribunal · (2022) 09 NCLT CK 0285

IBC, 2016-Section 60(5), 240A, 240A(2), 29A(c), 29A(h)National Company Law Tribunal Rules, 2016-Rule 11GFR 2017-Rule 170(i)

Tribunals and Commissions30 Sept 2022

Punjab National Bank Vs Shree Sai Prakash Alloys Private Ltd.

National Company Law Tribunal · (2022) 09 NCLT CK 0286

Insolvency and Bankruptcy Code, 2016-Section 7, 7(5)(a), 7(7)(a), 13, 14, 15, 17, 18, 19, 20 and 21, 31, 33Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002IBBI (IRP for Corporate Person) Regulation, 2016-Regulation 40A

Tribunals and Commissions30 Sept 2022

Shirani Automotive Pvt Ltd

National Company Law Tribunal · (2022) 09 NCLT CK 0287

IBC, 2016-Section 10, 60(5)NCLT Rules, 2016-Rule 11

Tribunals and Commissions30 Sept 2022Allowed

Anvi Metcorp Pvt. Ltd. Vs Matiz Metals Pvt. Ltd.

National Company Law Tribunal · (2022) 09 NCLT CK 0288

Insolvency and Bankruptcy Code, 2016-Section 3(11), 3(12), 6, 8, 9, 9(1), 9(2), 9(3), 9(4), 13, 14, 15, 17, 18, 19, 20, 21, 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6IBBI (IRP for Corporate Person) Regulation, 2016-Regulation 40A

Tribunals and Commissions30 Sept 2022

GN App Marketing India Private Limited Vs Opicle Technologies Private Limited

National Company Law Tribunal · (2022) 09 NCLT CK 0289

Insolvency and Bankruptcy Code, 2016-Section 60(5), 9

Tribunals and Commissions30 Sept 2022Disposed Of

Rahul Carbon Commercials Private Limited Vs Kohinoor Steel Private Limited

National Company Law Tribunal · (2022) 09 NCLT CK 0290

Insolvency and Bankruptcy Code, 2016-Section 12(2)(3)National Company Law Tribunal Rules, 2016-Rule 11Prevention of Money Laundering Act, 2002

Tribunals and Commissions30 Sept 2022

Guideline Finance Private Limited Vs Zisafe Consultancy Services Private Limited

National Company Law Tribunal · (2022) 09 NCLT CK 0291

Insolvency and Bankruptcy Code, 2016-Section 9, 13, 14(1), 31(1), 33Insolvency & Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6

Tribunals and Commissions30 Sept 2022Allowed

The Federal Bank Ltd. Vs Platino Classic Motors (India) Pvt. Ltd.

National Company Law Tribunal · (2022) 09 NCLT CK 0292

Insolvency and Bankruptcy Code, 2016-Section 33(2), 7, 19(2), 12(2), 34(1), 33(7), 14, 33(5)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4(2)(6), 12, 13CIRP Regulations-Rule 36A

Tribunals and Commissions30 Sept 2022

Sanjit Kumar Nayak & Anr. Vs Bank Of Baroda

National Company Law Tribunal · (2022) 09 NCLT CK 0264

Insolvency and Bankruptcy Code, 2016-Section 7, 12, 12(A), 29A, 30(1), 30(2), 30(4), 30(6), 31(1), 33, 33(1)(b)(ii), 34, 38(1), 38(5), 40(2), 42, 43, 45, 50, 52, 53, 53(1), 66, 95, 97, 99, 102, 103, 104, 107, 114, Chapter VIIInsolvency and Bankruptcy Board of India (Application to Adjudicating Authority) Rules, 2016-Rule 4Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 17(3), 27, 30A, 35A, 36(1), 36B, 36B(4A), 38(1), 38(1A), 38(1B), 39(4)

Tribunals and Commissions30 Sept 2022

Orbittal Electromechanical Engineering Projects Pvt Ltd Vs DSM Nutritional Products India Pvt Ltd

National Company Law Tribunal · (2022) 09 NCLT CK 0293

Insolvency and Bankruptcy Code, 2016-Section 9

Tribunals and Commissions30 Sept 2022Allowed

Guideline Finance Private Limited Vs Zisafe Consultancy Services Private Limited

National Company Law Tribunal · (2022) 09 NCLT CK 0075

Insolvency and Bankruptcy Code, 2016 — Section 9, 13, 14(1), 31(1), 33Insolvency & Bankruptcy (Application to Adjudicating Authority) Rules, 2016 — Rule 6

Tribunals and Commissions30 Sept 2022Disposed Of

Federal Bank Ltd; Vs Platino Classic Motors (India) Pvt. Ltd

National Company Law Tribunal · (2022) 09 NCLT CK 0074

Insolvency and Bankruptcy Code, 2016 — Section 7, 14, 19(2), 33(2), 33(5), 34(1)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016 — Regulation 4(2)(6), 12, 13

Tribunals and Commissions30 Sept 2022Disposed Of

Mrs. Kusum Chadha & Anr Vs C & C towers Limited

National Company Law Tribunal · (2022) 09 NCLT CK 0073

Insolvency and Bankruptcy Code, 2016 — Section 30(6), 31, 60(5), 60(5)(c)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Person) Regulation, 2016 — Regulation 12(2)

Tribunals and Commissions30 Sept 2022Disposed Of

Shift India Private Limited Vs

National Company Law Tribunal · (2022) 09 NCLT CK 0072

Insolvency and Bankruptcy Code, 2016 — Section 59, 59(3), 59(7)Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2016 — Regulation 14Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017 — Regulation 9, 34, 38

Tribunals and Commissions30 Sept 2022Allowed

Gracious Communication Pvt. Ltd Vs Vijaygroup Housing Pvt. Ltd

National Company Law Tribunal · (2022) 09 NCLT CK 0071

Insolvency and Bankruptcy Code, 2016 — Section 9, 13, 14, 14(1), 31(1), 33Insolvency & Bankruptcy (Application to Adjudicating Authority) Rules, 2016 — Rule 6

Tribunals and Commissions30 Sept 2022Disposed Of

Harvinder Kaur Vs Gaurav Khurana

National Company Law Tribunal · (2022) 09 NCLT CK 0066

Insolvency and Bankruptcy Code, 2016 — Section 60(5), 60(5)(c)National Company Law Tribunal Rules, 2016 — Rule 11Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Person) Regulation, 2016 — Regulation 12(2)