COURT ARCHIVE

National Company Law Tribunal judgments

20,331 judgments · page 604 of 1,017

Tribunals and Commissions18 Jul 2022Allowed

Square Four Housing & Infrastructure Development Private Limited Vs Phonex Logistics Private Limited

National Company Law Tribunal · (2022) 07 NCLT CK 0716

Insolvency and Bankruptcy Code, 2016-Section 8, 9, 9(3)(b), 13, 14, 15, 15(1), 16(3)(a), 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6, 5(1)(a)Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002

Tribunals and Commissions18 Jul 2022

Ram Ratan Modi Vs Merico Agro Industries Private Limited & Ors.

National Company Law Tribunal · (2022) 07 NCLT CK 0321

Insolvency and Bankruptcy Code, 2016-Section 3(27), 7, 14, 18, 18(1)(f), 25, 25(1), 25(2)(a), 60(5)Transfer of Property Act, 1882-Section 111(a), 116National Company Law Adjudicating Authority Rules, 2016-Rule 11

Tribunals and Commissions18 Jul 2022Disposed Of

Mr. Jitendra Lohia Vs Sarbjit Singh Johal & Anr.

National Company Law Tribunal · (2022) 07 NCLT CK 0292

Insolvency and Bankruptcy Code, 2016-Section 66, 7, 19(2), 43, 45, 50National Company Law Tribunal Rules, 2016-Rule 11Companies Act, 2013-Section 213

Tribunals and Commissions18 Jul 2022Dismissed

Consolidated Infracon Private Limited Vs Mayur Ply Industries Private Limited

National Company Law Tribunal · (2022) 07 NCLT CK 0280

Insolvency and Bankruptcy Code, 2016-Section 7, 5 (8)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Negotiable Instruments Act, 1881-Section 138

Tribunals and Commissions18 Jul 2022

Hemang Steel Traders Vs Omni Auto Tech Private Limited

National Company Law Tribunal · (2022) 07 NCLT CK 0282

Insolvency and Bankruptcy Code, 2016-Section 9, 14, 25(2)(h), 29A, 30, 30(2), 30(6), 31, 31(1), 31(4), 53Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 36A(1), 37, 38, 39, 39(4)National Company Law Tribunal Rules, 2016-Rule 11

Tribunals and Commissions18 Jul 2022Disposed Of

Akin Logistics And Services Private Limited Vs

National Company Law Tribunal · (2022) 07 NCLT CK 0051

Companies Act, 2013 — Section 230, 230(3), 230(5), 232(3)Companies (Compromises, Arrangements and Amalgamations) Rules, 2016 — Rule 8

Tribunals and Commissions15 Jul 2022Allowed

Parag Sheth Vs Pawan Agarwal & Ors.

National Company Law Tribunal · (2022) 07 NCLT CK 0406

Insolvency & Bankruptcy Code, 2016-Section 30(6), 31, 30(2), 30(2)(a), 30(2)(b), 30(2)(d), 30(2)(e), 240A, 29A, 14IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 39(4), 38

Tribunals and Commissions15 Jul 2022

State Bank Of India Vs Mr.Paresh N Patel

National Company Law Tribunal · (2022) 07 NCLT CK 0397

Insolvency and Bankruptcy Code, 2016-Section 95(1), 60(2), 95, 96, 97, 97(6), 97(7), 99, 99(1), 100Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 7(1)IBBI Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Regulation 2019

Tribunals and Commissions15 Jul 2022

Central Bank of India Vs Mr. Anil Kumar Kedia

National Company Law Tribunal · (2022) 07 NCLT CK 0366

Insolvency and Bankruptcy Code, 2016-Section 95(1), 96(1), 97(5), 99(1), 99(2), 99(4), 99(5), 99(6), 100Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtor) Rules, 2019-Rule 7(2)

Tribunals and Commissions15 Jul 2022

State Bank Of India Vs Mr. Dinesh S Patel

National Company Law Tribunal · (2022) 07 NCLT CK 0721

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

Tribunals and Commissions15 Jul 2022

Shirani Automotive Pvt Ltd

National Company Law Tribunal · (2022) 07 NCLT CK 0335

IBC, 2016-Section 10, 12(2)

Tribunals and Commissions15 Jul 2022

Borojalingah Tea Company Vs IMECO Limited

National Company Law Tribunal · (2022) 07 NCLT CK 0375

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 25(2)(h), 29A, 30, 30(2), 30(6), 31, 31(1), 31(4), 53Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 36A(1), 37, 38, 38(1), 38(1A), 39, 39(4)

Tribunals and Commissions15 Jul 2022

Ada Cellworks Wireless Engineering Private Limited Vs Global Towers Limited

National Company Law Tribunal · (2022) 07 NCLT CK 0570

Insolvency and Bankruptcy Code, 2016-Section 9, 14, 15, 33, 33(5), 34(8), 35 to 50, 52, 52 to 54, Chapter IIIIBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 27, 31Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4(3)

Tribunals and Commissions15 Jul 2022

Vineet K Chaudhary Vs The Regional PF Commissioner (I) & Anr.

National Company Law Tribunal · (2022) 07 NCLT CK 0472

Insolvency and Bankruptcy Code, 2016-Section 60(5)(c), 14, 14(1)(a), 14(1)(b), 33(5), 36, 36(4), 52National Company Law Tribunal Rules, 2016-Rule 11EPF & MP Act, 1952-Section 7A, 7Q, 14B

Tribunals and Commissions15 Jul 2022Allowed

Luhariwala Finance and Investment Private Limited Vs Slogan Infotech Private Limited

National Company Law Tribunal · (2022) 07 NCLT CK 0473

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 13, 31, 33Insolvency and Bankruptcy (Application to Adjudication Authority) Rules, 2016-Rule 4

Tribunals and Commissions15 Jul 2022

M/s. Raj Steel Rolling Mills Vs M/s. Kaytx Industries Private Limited

National Company Law Tribunal · (2022) 07 NCLT CK 0301

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 9(3)(b), 9(5)(i), 14(1), 14(3), 31(1), 33, 16(5), 17, 18, 13(1)(b), 15Indian Partnership Act, 1932-Section 59Companies Act, 1956

Tribunals and Commissions15 Jul 2022

State Bank Of India Vs Hitesh S Patel

National Company Law Tribunal · (2022) 07 NCLT CK 0474

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

Tribunals and Commissions15 Jul 2022

State Bank Of India Vs Mr. Hasmukh S Patel

National Company Law Tribunal · (2022) 07 NCLT CK 0475

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

Tribunals and Commissions15 Jul 2022Allowed

In Re: Sintra Limited (Liquidation)

National Company Law Tribunal · (2022) 07 NCLT CK 0521

Insolvency and Bankruptcy Code, 2016-Section 10, 15, 33(1), 33(1)(b)(iii), 33(2), 33(5), 33(7), 34(1), 34(2), 52Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons), Regulations 2016-Rule 7Insolvency & Bankruptcy Board of India (Liquidation Process) Regulations, 2016

Tribunals and Commissions15 Jul 2022Allowed

M/s. Faiz Enterprises Vs M/s. Kalpak Industrial Technologies (India) Private Limited

National Company Law Tribunal · (2022) 07 NCLT CK 0476

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