CourtKutchehry.com

COURT ARCHIVE

National Company Law Tribunal judgments

20,331 judgments · page 609 of 1,017

Tribunals and Commissions11 Jul 2022

CFM Asset Reconstruction Private Limited Vs MSP Metallics Limited

National Company Law Tribunal · (2022) 07 NCLT CK 0354

Insolvency and Bankruptcy Code, 2016-Section 30(6), 31(1), 31, 21, 25(2)(h), 12(2), 12(3), 12, 30(2), 53, 29A, 32A, 5(24), 30, 31(4), 14Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 39(4), 17(1), 36A(1), 27, 35, 37, 37(a), 37(b), 37(ba), 37(c), 37(ca), 37(d), 37(e), 37(f), 37(g), 37(h), 37(i), 37(j), 37(k), 37(l), 38, 38(1), 38(1A), 38(1B), 38(2), 38(3), 39, 39(1)(a), 39(1)(c)Companies Act, 2013-Section 66, 42, 62(1Xe), Chapter XV
Read judgment
Tribunals and Commissions11 Jul 2022

UCO Bank Vs Kapil Mehra

National Company Law Tribunal · (2022) 07 NCLT CK 0312

Insolvency and Bankruptcy Code, 2016-Section 95(1), 31(1), 96(1)(a), 97, 99, 99(1), 99(7)Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtor) Rules, 2019-Rule 7(1), 7(2)IBBI (Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Regulations, 2019-Regulation 4(2)
Read judgment
Tribunals and Commissions11 Jul 2022Allowed

Rudraksh Dealcom Private Limited

National Company Law Tribunal · (2022) 07 NCLT CK 0313

Insolvency and Bankruptcy Code, 2016-Section 10, 10(3)(a), 10(3)(b), 10(3)(c), 4(1), 13, 14, 17, 31(1), 33Companies Act, 1956Direct Tax Vivad Se Vishwas Act, 2020-Section 5(1)
Read judgment
Tribunals and Commissions11 Jul 2022

Central Bank of India Vs Sanjay Kumar Sureka

National Company Law Tribunal · (2022) 07 NCLT CK 0320

Insolvency and Bankruptcy Code, 2016-Section 95(1), 96(1)(a), 97, 99, 99(1), sub-section (7) of Section 99Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtor) Rules, 2019-Rule 7(1), 7(2)IBBI (Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Regulations, 2019-Regulation 4(2)
Read judgment
Tribunals and Commissions11 Jul 2022

Bank Of Baroda Vs Mr. Ashoke Kumar Kharkia

National Company Law Tribunal · (2022) 07 NCLT CK 0291

Insolvency and Bankruptcy Code, 2016-Section 95(1), 96(1)(a), 97, 99, 99(1), 99(7)Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtor) Rules, 2019-Rule 7(1), 7(2)IBBI (Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Regulations, 2019-Regulation 4(2)
Read judgment
Tribunals and Commissions11 Jul 2022

Ashish Interbuild Private Limited Vs Sahara Hospitality Limited

National Company Law Tribunal · (2022) 07 NCLT CK 0580

Insolvency and Bankruptcy Code, 2016-Section 9, 13, 14, 14(1), 31(1), 33Insolvency and Bankruptcy (Application to Adjudication Authority) Rules, 2016-Rule 6Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act
Read judgment
Tribunals and Commissions11 Jul 2022

Central Bank Of India Vs Mr. Ajay Sureka

National Company Law Tribunal · (2022) 07 NCLT CK 0290

Insolvency and Bankruptcy Code, 2016-Section 95(1), 96(1)(a), 97, 99, 99(1), 99(7)Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtor) Rules, 2019-Rule 7(1), 7(2)IBBI (Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Regulations, 2019-Regulation 4(2)
Read judgment
Tribunals and Commissions11 Jul 2022Disposed Of

Avishkar Dealers Private Limited Vs

National Company Law Tribunal · (2022) 07 NCLT CK 0042

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