COURT ARCHIVE

National Company Law Tribunal judgments

20,331 judgments · page 583 of 1,017

Tribunals and Commissions20 Sept 2022Allowed

State Bank Of India Vs Ezhil Chemical Private Limited

National Company Law Tribunal · (2022) 09 NCLT CK 0366

Insolvency and Bankruptcy Code, 2016-Section 7, 7(1), 7(2), 7(5), 10A, 13(2), 14(1), 14(2), 14(3), 14(4), 15, 17, 18, 19, 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(3)Companies Act, 1956

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Tribunals and Commissions20 Sept 2022Dismissed

M/s. Madhavi Edible Bran Oils Private Limited Vs Immaneni Eswara Rao & Anr.

National Company Law Tribunal · (2022) 09 NCLT CK 0367

Insolvency and Bankruptcy Code, 2016-Section 9, 60(5), 43, 26, 25(2)(j), 44, 31NCLT Rules, 2016-Rule 11

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Tribunals and Commissions20 Sept 2022Allowed

M/s. Bhadreshwar Vidyut Private Limited Vs M/s. Max Granito Private Limited

National Company Law Tribunal · (2022) 09 NCLT CK 0368

Insolvency and Bankruptcy Code, 2016-Section 4, 9, 9(2), 9(4), 9(5), 9(6), 13(1)(b), 13(1)(c), 14, 14(1), 15, 17, 18, 19, 20, 21, 31(1), 33Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002

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Tribunals and Commissions20 Sept 2022Allowed

Mr. Dalip Narinder Gupta Vs M/s. M.K Printech Private Limited

National Company Law Tribunal · (2022) 09 NCLT CK 0637

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

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Tribunals and Commissions20 Sept 2022Allowed

M/s Paramveer Distributors Private Limited Vs M/s Pushpa Builders Limited

National Company Law Tribunal · (2022) 09 NCLT CK 0638

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

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Tribunals and Commissions20 Sept 2022Allowed

Shirpur Gold Refinery Limited Vs M/s Balmukh Goldjewel & Multitrading Private Limited

National Company Law Tribunal · (2022) 09 NCLT CK 0534

Insolvency & Bankruptcy Code, 2016-Section 9, 8, 4(1), 14, sub-section (1) of section 14, sub-section (1) of section 31, 33, 13, 15, 17, 18, 19, 20, 21Companies Act, 2013Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest (SARFAESI) Act, 2002

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Tribunals and Commissions20 Sept 2022

Solapur Janata Sahakari Bank Limited Vs Vandana Savkar Waghmode Personal Guarantor Of M/s Shetkari Sakhar Karkhana (Chandrapuri) Limited

National Company Law Tribunal · (2022) 09 NCLT CK 0535

Insolvency and Bankruptcy Code, 2016-Section 95, 95(1), 96(1)(a), 99(1)Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantor to Corporate Debtors) Rules, 2019-Rule 7(2)

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Tribunals and Commissions20 Sept 2022Allowed

Vision Multiplex Private Limited Vs Starlite Builders Private Limited

National Company Law Tribunal · (2022) 09 NCLT CK 0536

Insolvency and Bankruptcy Code, 2016-Section 7, 7(5), 5(7), 5(8)(c), 14, 14(1)(a), (b), (c) & (d), 15, 17, 18, 20, 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Companies Act, 1956

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Tribunals and Commissions20 Sept 2022Allowed

UCO Bank Vs Nandini Impex Private Limited

National Company Law Tribunal · (2022) 09 NCLT CK 0537

Insolvency and Bankruptcy Code, 2016-Section 7, 7(5)(a), 3(12), 4(1), 13, 14, 15, 17, 18, 19, 20 and 21, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(1)SARFAESI Act, 2002-Section 13(2)

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Tribunals and Commissions20 Sept 2022

Solapur Janata Sahakari Bank Limited Vs Sopanrao Tukaram Naranvar

National Company Law Tribunal · (2022) 09 NCLT CK 0538

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Tribunals and Commissions20 Sept 2022

Santanu Brahma Vs Girija Thakur & Ors.

National Company Law Tribunal · (2022) 09 NCLT CK 0539

Insolvency and Bankruptcy Code, 2016-Sections 25(2)(j), 43, 44, 45, 46, 48, 49, 66, 67

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Tribunals and Commissions20 Sept 2022

Habib Sheikh & Ors. Vs M/s. Samiah International Builders Limited

National Company Law Tribunal · (2022) 09 NCLT CK 0540

Insolvency and Bankruptcy Code, 2016-Section 60(5), 7IBBI (Liquidation Process) Regulations, 2016-Regulation 39NCLT Rules, 2016-Rule 11

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Tribunals and Commissions20 Sept 2022Allowed

Vijay P. Lulla Vs Mangalam Global Enterprise Limited & Ors.

National Company Law Tribunal · (2022) 09 NCLT CK 0541

Insolvency and Bankruptcy Code, 2016-Sections 30(6), 60(5), 30(2), 30(2)(a), 30(2)(b), 31, 31(4), 5(26), 14Companies Act, 2013-Sections 230-232Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulations 38, 39

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Tribunals and Commissions20 Sept 2022Allowed

Mehta Intertrade Steel Pvt.Ltd. Vs Suchetan Exports Pvt.Ltd.

National Company Law Tribunal · (2022) 09 NCLT CK 0542

Insolvency and Bankruptcy Code, 2016-Section 9, 33(2), 53, 54, 54(1), 54(2), 54(3)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 12, 14, 31A, 32(f), 32A(2), 45

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Tribunals and Commissions20 Sept 2022

Solapur Janata Sahakari Bank Limited Vs Abhishek Satishchandra Sudarik

National Company Law Tribunal · (2022) 09 NCLT CK 0543

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Tribunals and Commissions20 Sept 2022Dismissed

SoI Commodities Import & Export FZE Vs M/s. Ranar Agrochem Limited

National Company Law Tribunal · (2022) 09 NCLT CK 0544

Insolvency and Bankruptcy Code, 2016-Section 9Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6, 5(1)(b)Interest Act, 1978-Section 3

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Tribunals and Commissions20 Sept 2022Allowed

M/s. Technica Engineers Vs M/s. Dhingra Jardine Infrastructure Private Limited

National Company Law Tribunal · (2022) 09 NCLT CK 0545

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 9(3)(b), 9(5), 14, 14(1)(a), (b), (c) & (d), 15, 17, 18, 20, 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Constitution of India-Article 142

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Tribunals and Commissions20 Sept 2022Dismissed

Habib Sheikh & Ors. Vs Samiah International Builders Limited

National Company Law Tribunal · (2022) 09 NCLT CK 0546

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

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Tribunals and Commissions20 Sept 2022

Solapur Janata Sahakari Bank Limited Vs Shivaji Bhivaji Shinde Personal Guarantor Of M/S Shetkari Sakhar Karkhana (Chandrapuri) Limited

National Company Law Tribunal · (2022) 09 NCLT CK 0547

Insolvency and Bankruptcy Code, 2016-Section 95(1), 95, 96(1) (a), 99(1)Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantor to Corporate Debtors) Rules, 2019-Rule 7(2)

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Tribunals and Commissions20 Sept 2022

Prarthna Private Limited Vs Superways Enterprises Private Limited

National Company Law Tribunal · (2022) 09 NCLT CK 0548

Insolvency and Bankruptcy Code, 2016-Section 7

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