CourtKutchehry.com

COURT ARCHIVE

National Company Law Tribunal judgments

20,331 judgments · page 606 of 1,017

Tribunals and Commissions14 Jul 2022Allowed

N. Sivachalam

National Company Law Tribunal · (2022) 07 NCLT CK 0494

Insolvency and Bankruptcy Code, 2016-Section 35(1)(n)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 44(2)
Read judgment
Tribunals and Commissions14 Jul 2022

Cosmic Ferro Alloys Limited Vs Damodar Valley Corporation & Ors.

National Company Law Tribunal · (2022) 07 NCLT CK 0297

Insolvency and Bankruptcy Code, 2016-Section 5(26), 7, 30(2), 31, 31(1), 31(10), 60(5), 74(3)National Company Law Tribunal Rules, 2016-Rule 11IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 7
Read judgment
Tribunals and Commissions14 Jul 2022Allowed

Mr. Bimal Agarwal (Resolution Professional) Vs Arunendu Sarkar & Ors.

National Company Law Tribunal · (2022) 07 NCLT CK 0304

Insolvency and Bankruptcy Code, 2016-Section 19(2), 43, 45, 46, 47, 48, 49, 66, 67Insolvency & Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 35A, 35A(1), 35A(2), 35A(3)
Read judgment
Tribunals and Commissions14 Jul 2022Allowed

Smt. Vrinda Karnani Vs Vindhya Industries Private Limited

National Company Law Tribunal · (2022) 07 NCLT CK 0317

Insolvency and Bankruptcy Code, 2016-Section 7(1), 7, 9, 65, 2(f), 3(7), 3(8), 13, 14, 15, 17, 18, 19, 20, 21, 31(1), 33, 7(5)(a)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(1)Companies Act, 1956
Read judgment
Tribunals and Commissions14 Jul 2022Allowed

Central Bank of India Vs Shima Edibles Private Limited

National Company Law Tribunal · (2022) 07 NCLT CK 0281

Insolvency and Bankruptcy Code, 2016-Section 7, 7(5)(a), 13, 14, 15, 17, 18, 19, 20, 21, sub-section (1) of Section 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(1)Recovery of Debts due to Banks and Financial Institution Act, 1993-Section 19
Read judgment
Tribunals and Commissions14 Jul 2022

Albemarle Chemicals Private Limited

National Company Law Tribunal · (2022) 07 NCLT CK 0498

Insolvency and Bankruptcy Code, 2016-Section 59, 59(3), 59(7)Companies Act, 1956Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2016-Regulation 9, 14, 34, 38
Read judgment
Tribunals and Commissions14 Jul 2022Disposed Of

Bimal Agarwal Vs Arunendu Sarkar

National Company Law Tribunal · (2022) 07 NCLT CK 0041

Insolvency And Bankruptcy Code, 2016 — Section 19(2), 43, 45, 45(2), 46, 47, 48, 49, 66, 67Insolvency & Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016 — Regulation 35A, 35A(1), 35A(2), 35A(3)
Read judgment