CourtKutchehry.com

COURT ARCHIVE

National Company Law Tribunal judgments

20,331 judgments · page 600 of 1,017

Tribunals and Commissions22 Jul 2022

M/s Jammu & Kashmir Bank Ltd. Vs M/s Mir Kings Industries Pvt. Ltd.

National Company Law Tribunal · (2022) 07 NCLT CK 0347

Insolvency and Bankruptcy Code, 2016-Section 7, 12, 12(3) Proviso 2, 14, 19, 21, 30(6), 33, 33(1), 33(2), 33(5), 33(6), 33(7), 52, 56Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 39B, 39C, 39D, 40CInsolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4, 12, 13, 15
Read judgment
Tribunals and Commissions22 Jul 2022

A.S. Constructions Vs V A Tech Wabag Limited

National Company Law Tribunal · (2022) 07 NCLT CK 0446

Insolvency and Bankruptcy Code, 2016-Section 3(12), 4, 7, 9, 10, 10AInsolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Companies Act, 1956
Read judgment
Tribunals and Commissions22 Jul 2022Allowed

M/s. Sha Kantilal Jayantilal Vs Sreesai Trading India Private Limited

National Company Law Tribunal · (2022) 07 NCLT CK 0447

Insolvency and Bankruptcy Code, 2016-Sections 8, 9, 9(3)(b), 10A, 13(2), 14(1), 14(2), 14(3), 14(4), 15, 18, 19, 20, 31, 33IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, Chapter VIIISecuritization and Reconstruction of Operational Assets and Enforcement of Security Interest Act, 2002
Read judgment
Tribunals and Commissions22 Jul 2022Allowed

M/s. Gogia Leasing Limited Vs M/s. JBO Globeworld LLP

National Company Law Tribunal · (2022) 07 NCLT CK 0449

Insolvency and Bankruptcy Code, 2016-Section 7, 7(3)(b), 7(5)(a), 13(2), 14, 14(1)(a), (b), (c) & (d), 14(3)(b), 15, 16(1), 16(2), 17, 18, 19, 20 & 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 9(1)Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
Read judgment
Tribunals and Commissions22 Jul 2022

Indiabulls Housing Finance Limited Vs Mr. Sanjay Chhabria

National Company Law Tribunal · (2022) 07 NCLT CK 0452

Insolvency and Bankruptcy Code, 2016-Section 95, 96(1)(b), 99, 101Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 7(2)Companies Act, 2013
Read judgment
Tribunals and Commissions22 Jul 2022Allowed

Shri. K. Suresh Vs M/s. Azimuth Software India Private Limited

National Company Law Tribunal · (2022) 07 NCLT CK 0453

Insolvency and Bankruptcy Code, 2016-Section 33(1), 33(2), 33(5), 33(7), 14, 35(1), Chapter III of Part IIInsolvency and Bankruptcy (Liquidation Process) Regulations, 2017-Regulation 27, 13Income Tax Act, 1961-Section 178
Read judgment
Tribunals and Commissions22 Jul 2022

Tarkett Industries Limited

National Company Law Tribunal · (2022) 07 NCLT CK 0454

Insolvency and Bankruptcy Code, 2016-Section 59, 59(3), 59(4), 59(7)Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017-Regulation 5, 8(1)(b), 14, 37, 38Companies Act, 1956
Read judgment
Tribunals and Commissions22 Jul 2022Allowed

Ruptub Solutions Private Limited Vs Panoramic Holidays Limited

National Company Law Tribunal · (2022) 07 NCLT CK 0456

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 4(1), 14, 14(1), 31(1), 33, 13, 15, 17, 18, 19, 20, 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 5, 6, 6(1)Companies Act, 1956
Read judgment
Tribunals and Commissions21 Jul 2022Allowed

Neeraj Bansal

National Company Law Tribunal · (2022) 07 NCLT CK 0463

Insolvency and Bankruptcy Code, 2016-Section 94, 94(1), 94(4), 94(5), 7, 97, 99, 99(7), 100, 101, 102(2), 103, 104, 105, 106, 106(1), 106(3), 107, 108, 109, 110, 111, 112, 208Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtor) Rules, 2019-Rule 6(1)NI-Section 138
Read judgment
Tribunals and Commissions21 Jul 2022

Central Bank Of India Vs Mrs. Alfonso

National Company Law Tribunal · (2022) 07 NCLT CK 0408

Insolvency and Bankruptcy Code, 2016-Section 95, 95(1), 96, 97, 97(6), 97(7), 99, 99(1)Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 7(1)
Read judgment
Tribunals and Commissions21 Jul 2022

State Bank Of India Vs Shri. A. Balakumar

National Company Law Tribunal · (2022) 07 NCLT CK 0412

Insolvency and Bankruptcy Code, 2016-Section 95(1), 96, 97, 97(6), 97(7), 99, 99(1), 100Insolvency and Bankruptcy (Application to Adjudicating Authority for Bankruptcy Process for Personal Guarantors to Corporate Guarantors) Rules, 2019-Rule 7
Read judgment
Tribunals and Commissions21 Jul 2022

State Bank Of India Vs Smt B. Manohari

National Company Law Tribunal · (2022) 07 NCLT CK 0465

Insolvency and Bankruptcy Code, 2016-Section 95(1), 95, 96, 97, 97(6), 97(7), 99, 99(1), 100Insolvency and Bankruptcy (Application to Adjudicating Authority for Bankruptcy Process for Personal Guarantors to Corporate Guarantors) Rules, 2019-Rule 7
Read judgment