COURT ARCHIVE

National Company Law Tribunal judgments

20,331 judgments · page 605 of 1,017

Tribunals and Commissions15 Jul 2022

State Bank Of India Vs Mahendra Kumar Jajodia

National Company Law Tribunal · (2022) 07 NCLT CK 0477

Insolvency and Bankruptcy Code, 2016-Sections 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 Satya Prakash Pandey

National Company Law Tribunal · (2022) 07 NCLT CK 0478

Insolvency and Bankruptcy Code, 2016-Sections 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

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

National Company Law Tribunal · (2022) 07 NCLT CK 0479

Insolvency and Bankruptcy Code, 2016-Section 60(5)(c), 33(5), 14, 36, 36(4), 52Employees' Provident Funds & Miscellaneous Provisions Act, 1952-Section 7A, 7Q, 14BNational Company Law Tribunal Rules, 2016-Rule 11

Tribunals and Commissions15 Jul 2022

LVS Properties LLP Vs Imeco Limited through IRP

National Company Law Tribunal · (2022) 07 NCLT CK 0480

Insolvency and Bankruptcy Code, 2016-Section 7, 60(5)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules 2016-Rule 4National Company Law Tribunal Rules, 2016-Rule 11

Tribunals and Commissions15 Jul 2022Allowed

Archisha Steels Private Limited Vs AJS Impex Private Limited

National Company Law Tribunal · (2022) 07 NCLT CK 0481

Insolvency and Bankruptcy Code, 2016-Section 7, 9, 4(1), 14, 14(1), 31(1), 33, 13, 15, 17, 18, 19, 20, 21Companies Act, 1956Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 9(1), 4(1)

Tribunals and Commissions15 Jul 2022Allowed

Indian Bank Vs Mr. Prasanna Dugar

National Company Law Tribunal · (2022) 07 NCLT CK 0286

Insolvency and Bankruptcy Code, 2016-Section 95(1), 96, 97, 99, 100, 95(4), 95(5), 95(4)(b), 99(1), 99(2), 99(6), 99(7), 99(8), 99(9), 101, 102(2), 103, 104, 105, 106, 106(3), 107, 108, 109, 110, 111, 112, 113, 114(1), 208Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtor) Rules, 2019-Rule 7(1), 7(2), 7(3)

Tribunals and Commissions15 Jul 2022Allowed

Reliance New Energy Limited Vs

National Company Law Tribunal · (2022) 07 NCLT CK 0056

Companies Act, 2013 — Section 103, 230, 230(1)(a), 230(1)(b), 230(5), 232

Tribunals and Commissions15 Jul 2022Disposed Of

Laxmikant Yeshwwant Desai Vs

National Company Law Tribunal · (2022) 07 NCLT CK 0055

Insolvency And Bankruptcy Code, 2016 — Section 9, 14, 15, 33, 33(5), 34(8), 35, 36, 37, 38, 39, 40, 41, 42, 43, 44, 45, 46, 47, 48, 49, 50, 50, 52, 53, 54Insolvency & Bankruptcy Board of India (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 2022Disposed Of

Delta Electro Mechanical Pvt. Ltd Vs Sahara Hospitality

National Company Law Tribunal · (2022) 07 NCLT CK 0054

Insolvency And Bankruptcy Code, 2016 — Section 5(21), 8, 9, 13, 14(1), 31(1)

Tribunals and Commissions15 Jul 2022Disposed Of

Hinduja Estates Private Limited Vs

National Company Law Tribunal · (2022) 07 NCLT CK 0053

Companies Act, 2013 — Section 103, 230, 230(3), 230(5), 231, 232Companies (Compromises, Arrangements and Amalgamation) Rules, 2016 — Rule 6, 7, 8, 10Companies (Management and Administration) Rules, 2014 — Rule 19

Tribunals and Commissions15 Jul 2022Disposed Of

Vinit Kumar Chaudhary Liquiditor Vs Regional Pf Commissionar (I) & Anr

National Company Law Tribunal · (2022) 07 NCLT CK 0052

Insolvency And Bankruptcy Code, 2016 — Section 14, 14(1)(a), 14(1)(b), 33(5), 36(4), 52Indian Penal Code, 1860 — Section 193, 196, 228Employees' Provident Funds & Miscellaneous Provisions Act, 1952 — Section 7A, 7Q, 14B

Tribunals and Commissions15 Jul 2022Dismissed

City Bank Na Vs Cosmic Ferro Alloys Ltd

National Company Law Tribunal · (2022) 07 NCLT CK 0045

Insolvency And Bankruptcy Code, 2016 — Section 5(26), 7, 30(2), 31, 31(1), 31(10), 60(5), 74(3)

Tribunals and Commissions15 Jul 2022Dismissed

Borojalingah Tea Company Vs Imeco Limited

National Company Law Tribunal · (2022) 07 NCLT CK 0044

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

Tribunals and Commissions15 Jul 2022Disposed Of

GB Apartments Private Limited Vs

National Company Law Tribunal · (2022) 07 NCLT CK 0037

Companies Act, 2013 — Section 230(1), 230(5), 232(1)Companies(Compromises, Arrangements and Amalgamations) Rules 2016 — Rule 8(2)

Tribunals and Commissions15 Jul 2022Disposed Of

Dipak Kumar Vs Anant Basdeo Construction Private limited

National Company Law Tribunal · (2022) 07 NCLT CK 0031

Companies Act, 2013 — Section 96, 97, 101National Company Law Tribunal Rules, 2016 — Rule 74

Tribunals and Commissions14 Jul 2022

State Bank of India Vs Bilpower Limited

National Company Law Tribunal · (2022) 07 NCLT CK 0395

Insolvency and Bankruptcy Code, 2016-Section 7, 33(1), 33(2), 34, 34(1), 52IBBI (Liquidation Process) Regulations, 2016-Regulation 4(2)(b)

Tribunals and Commissions14 Jul 2022

Avasarla Venkateswar Rao Vs State Bank Of India & Anr.

National Company Law Tribunal · (2022) 07 NCLT CK 0361

IBC, 2016-Section 94

Tribunals and Commissions14 Jul 2022Allowed

M/s. Edelweiss Asset Reconstruction Company Ltd. Vs M/s. Minerva Enterprises Pvt Ltd

National Company Law Tribunal · (2022) 07 NCLT CK 0490

Insolvency and Bankruptcy Code, 2016-Section 7, 13(2), 14, 14(1), 15, 17, 18, 19, 20Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Insolvency and Bankruptcy Rules, 2016-Rule 20

Tribunals and Commissions14 Jul 2022

Siddhi Ganesh Metals Pvt Ltd Vs M/s. S V Equipments Pvt Ltd

National Company Law Tribunal · (2022) 07 NCLT CK 0491

IBC, 2016-Section 9, 12A

Tribunals and Commissions14 Jul 2022Allowed

L&T Finance Limited Vs Coast Realtors Private Limited

National Company Law Tribunal · (2022) 07 NCLT CK 0492

Insolvency and Bankruptcy Code, 2016-Section 7, 7(5), 14, 14(1)(a), (b), (c) & (d), 15, 17, 18, 20 and 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Companies Act, 2013