CourtKutchehry.com

COURT ARCHIVE

National Company Law Tribunal judgments

20,331 judgments · page 581 of 1,017

Tribunals and Commissions23 Sept 2022Allowed

Ravindra Hirasingh Rawat Vs D B Group India Private Limited

National Company Law Tribunal · (2022) 09 NCLT CK 0632

Insolvency and Bankruptcy Code, 2016-Section 9, 4(1), 14, 14(1), 31(1), 33, 13, 15, 17, 18, 19, 20, 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6, 6(1)Companies Act, 1956
Read judgment
Tribunals and Commissions23 Sept 2022

Mrs. Renu Kapoor & Ors. Vs Shailesh Verma & Ors.

National Company Law Tribunal · (2022) 09 NCLT CK 0634

Insolvency and Bankruptcy Code, 2016-Section 9, 21(6A), 25A(3), 25A(3A), 30, 30(2)(b)(ii), 31, 31(4), 60(5)CIRP Regulations-Regulation 35, 37, 38RERA Act-Section 18
Read judgment
Tribunals and Commissions23 Sept 2022

Sushil Kumar & Ors. Vs Suman Villas Pvt. Ltd.

National Company Law Tribunal · (2022) 09 NCLT CK 0321

Insolvency and Bankruptcy Code, 2016-Section 7, 22, 21(6)(a)(b)NCLT Rules, 2016-Rule 11IBBI (Insolvency Resolution for Corporate Person) Regulations 2016-Regulation 17(1), 18
Read judgment
Tribunals and Commissions23 Sept 2022

Amresh Shukla RP For Shrimati Jwellery House Pvt Ltd. Vs Bank Of Maharastra & Ors

National Company Law Tribunal · (2022) 09 NCLT CK 0322

Insolvency and Bankruptcy Code, 2016-Section 33, 33(1), 33(2), 33(5), 34(1), 7, 14, 52, 53Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Person) Regulations, 2016-Regulation 39B, 39CInsolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016
Read judgment
Tribunals and Commissions23 Sept 2022

Novelis (India) Infotech Limited

National Company Law Tribunal · (2022) 09 NCLT CK 0325

Insolvency and Bankruptcy Code, 2016-Section 59, 59(3), 59(7)Companies Act, 1956IBBI (Voluntary Liquidation Process) Regulations, 2017-Regulation 9, 34, 38
Read judgment
Tribunals and Commissions22 Sept 2022

Gitasha Khanna & Ors Vs Aegis Value Homes Limited

National Company Law Tribunal · (2022) 09 NCLT CK 0333

Insolvency and Bankruptcy Code, 2016-Section 7, 60(1), 4, 7(5)(a), 7(3)(b), 13(2), 14, 14(1)(a), (b), (c) & (d), 14(3)(b), 15, 17, 18, 19, 20 & 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 9(1)Companies Act, 1956
Read judgment
Tribunals and Commissions22 Sept 2022

M/s IGC Petrochem Vs M/s Oxygen Lifeline Retail Private Limited

National Company Law Tribunal · (2022) 09 NCLT CK 0335

Insolvency and Bankruptcy Code, 2016-Section 33, 33(2), 9, 14, 34(1), 53, 52, sub section (5) of section 33IBBI (Resolution Process For Corporate Persons) Regulations, 2016-Regulation 39CInsolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016
Read judgment