Tribunals and Commissions11 Aug 2022Disposed Of
Master Comfort Inn Private Limited Vs Registrar of Companies
National Company Law Tribunal · (2022) 08 NCLT CK 0052
Companies Act, 2013 — Section 92, 137, 248, 248(1), 248(5), 252, 252(1), 455, 455(1)
COURT ARCHIVE
National Company Law Tribunal judgments
20,331 judgments · page 596 of 1,017
Tribunals and Commissions11 Aug 2022Disposed Of
M/s. Tellerco Travel and Foreign Exchange Private Limited Vs Registrar of Companies
National Company Law Tribunal · (2022) 08 NCLT CK 0051
Companies Act, 2013 — Section 66, 66(1), 66(5), 133
Tribunals and Commissions11 Aug 2022Allowed
Redhex IT Solutions Private Limited Vs SNS Laboratories Limited
National Company Law Tribunal · (2022) 08 NCLT CK 0022
Insolvency and Bankruptcy Code, 2016 — Section 9, 9(3)(b), 9(5)(i), 13(1)(b), 14(1), 14(3), 15, 16(5), 17, 18, 18(1)(f), 31(1), 33Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016 — Regulation 4(2), 6
Tribunals and Commissions10 Aug 2022Allowed
Sentinel Consultants Pvt. Ltd. Vs Hyper Nucleus Solutions Pvt. Ltd
National Company Law Tribunal · (2022) 08 NCLT CK 0025
Insolvency and Bankruptcy Code, 2016 — Section 7, 7(5), 7(5)(a), 14, 14(3), 15, 17, 18, 20, 21, 31(1), 33Insolvency and Bankruptcy (Application to Adjudication Authority) Rules, 2016 — Rule 4
Tribunals and Commissions10 Aug 2022Allowed
Igawara India Private Limited Vs Emirerri Steel Manufacturer Pvt Ltd
National Company Law Tribunal · (2022) 08 NCLT CK 0024
Insolvency and Bankruptcy Code, 2016 — Section 8(2), 9, 13, 14(1), 31(1), 33Insolvency and Bankruptcy (Application to Adjudication Authority) Rules, 2016 — Rule 6
Tribunals and Commissions03 Aug 2022Disposed Of
Taijo Realty Private Limited Vs Registrar of Companies West Bengal
National Company Law Tribunal · (2022) 08 NCLT CK 0001
Tribunals and Commissions29 Jul 2022
IDBI Bank Limited Vs M/s. Zicom Electronic Security Systems Limited
National Company Law Tribunal · (2022) 07 NCLT CK 0400
Insolvency and Bankruptcy Code, 2016-Section 7, 13, 14, sub-section (1) of Section 14, sub-section (1) of Section 31, 33Insolvency and Bankruptcy (Application to Adjudication Authority) Rules, 2016-Rule 4
Tribunals and Commissions29 Jul 2022
Hirfal Interiors Vs Salasar Enterprises Private Limited
National Company Law Tribunal · (2022) 07 NCLT CK 0394
Insolvency and Bankruptcy Code, 2016-Section 9, 33, 33(1), 33(2), 33(5), 34(1), 52, Chapter IIIInsolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016
Tribunals and Commissions29 Jul 2022
M/s MI Mullan Bone Mills Vs M/s Bharat Potteries Ltd.
National Company Law Tribunal · (2022) 07 NCLT CK 0421
Insolvency and Bankruptcy Code, 2016-Section 9, 8, 5(21), 9 (5) (ii)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6, 6(1)Sale of Goods Act-Section 42
Tribunals and Commissions29 Jul 2022
State Bank Of India Stressed Assets Management Branch-II Vs Yarlagadda Madhu Mohan
National Company Law Tribunal · (2022) 07 NCLT CK 0670
I&B Code, 2016-Section 95, 96(1), 96(1)(b), 94, 99
Tribunals and Commissions29 Jul 2022
Harish Stores Vs Fadan Health And Beauty Private Limited
National Company Law Tribunal · (2022) 07 NCLT CK 0671
Insolvency and Bankruptcy Code, 2016-Section 8, 9, Sub-section (4) of Section 9, 14, 15, 17, 18, 19, 20, 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 5, 6, 6(1)Insolvency and Bankruptcy Board of India (Application to Adjudicating Authority) Rules, 2016-Rule 9
Tribunals and Commissions29 Jul 2022
Mr. Atul Jain Vs Dharam Paul Metal Private Limited
National Company Law Tribunal · (2022) 07 NCLT CK 0672
Insolvency and Bankruptcy Code, 2016-Section 54, 60(5), 9, 33National Company Law Tribunal Rules, 2016-Rule 11Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 12
Tribunals and Commissions29 Jul 2022Disposed of
In Re: Unicorn Organics Limited
National Company Law Tribunal · (2022) 07 NCLT CK 0695
Insolvency and Bankruptcy Code, 2016-Section 10, 14, 29A, 30, 30(2), 30(2)(b), 30(6), 31Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 36A (3)(b), 37, 38, 38 (1A), 38 (1B), 39, 39(4), 39(6)NCLT Rules, 2016-Rule 11, 13, 32, 50
Tribunals and Commissions29 Jul 2022
Hirfal Interiors Vs Salasar Enterprises Private Limited
National Company Law Tribunal · (2022) 07 NCLT CK 0673
Insolvency and Bankruptcy Code, 2016-Section 9, 33, 33(1), 33(2), 33(5), 34(1), 52
Tribunals and Commissions29 Jul 2022Allowed
Apavarga Trading Company Vs IKO Hospitality Private Limited
National Company Law Tribunal · (2022) 07 NCLT CK 0293
Insolvency and Bankruptcy Code, 2016-Section 9, 9(3)(b), 9(3)(c), 9(5)(i), 13(1)(b), 14, 14(1), 14(3), 15, 16(5), 17, 18, 31(1), 33Companies Act, 1956Securitization and Reconstruction of Operational Assets and Enforcement of Security Interest Act, 2002
Tribunals and Commissions29 Jul 2022
State Bank Of India Vs Yarlagadda Krishna Mohan
National Company Law Tribunal · (2022) 07 NCLT CK 0674
IBC, 2016-Section 94, 95, 96(1), 96(1)(b), 99
Tribunals and Commissions29 Jul 2022
State Bank Of India Stressed Assets Management Branch-II Vs Yarlagadda Padmavathi
National Company Law Tribunal · (2022) 07 NCLT CK 0675
I&B Code, 2016-Section 94, 95, 96(1), 96(1)(b), 99
Tribunals and Commissions29 Jul 2022
UCO Bank Vs Limtex [India] Limited
National Company Law Tribunal · (2022) 07 NCLT CK 0364
IBC-Section 7
Tribunals and Commissions29 Jul 2022Allowed
Sushil Kumar Agarwal Proprietor Of M/s Banganga Minerals Vs M/s Gotan Limes Pvt. Ltd.
National Company Law Tribunal · (2022) 07 NCLT CK 0676
Insolvency and Bankruptcy Code, 2016-Section 9, 8, 5(21), 16(3), 16(4), 9(3)(b), 5(20), 9(5), 4, 14, 15, 17, 18, 19, 20, 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 5, 6
Tribunals and Commissions29 Jul 2022
Kotak Mahindra Bank Ltd Vs Annapurna Malleables Pvt Ltd
National Company Law Tribunal · (2022) 07 NCLT CK 0677
Insolvency and Bankruptcy Code, 2016-Section 7, 19(2), 33(1), 33(1)(ii), 33(1)(iii), 33(1)(b)(iii), 33(2), 33(5), 33(7), 34(2), 35, 35(1)(b), 35(1)(d), 35 to 41, 52Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4, 13