COURT ARCHIVE

National Company Law Tribunal judgments

20,331 judgments · page 611 of 1,017

Tribunals and Commissions08 Jul 2022

Kulwinder Singh Makhni Vs Mr. Sanjay Kumar Aggarwal

National Company Law Tribunal · (2022) 07 NCLT CK 0279

Insolvency and Bankruptcy Code, 2016-Section 60(5)IBBI (Liquidation Process) Regulations, 2016-Regulation 31, 31-A, 31-A(1), 31-A(5), 32, 35Insolvency and Bankruptcy Board of India (Insolvency Professionals) Regulations, 2016-Regulation 7(2)(h), paragraph 21 of First Schedule

Tribunals and Commissions08 Jul 2022Allowed

M/s.NSL Krishna Veni Sugars Ltd Vs M/s. Trident Sugars Limited

National Company Law Tribunal · (2022) 07 NCLT CK 0390

Insolvency and Bankruptcy Code, 2016-Section 7, 8, 9, 10, 10A, 13, 14, 14(1), 31, 31(1), 33, 238Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Insolvency and Bankruptcy Code (Amendment), Ordinance 2020-Section 10A

Tribunals and Commissions08 Jul 2022

State Bank Of India Vs Smt. Ritu Soin

National Company Law Tribunal · (2022) 07 NCLT CK 0379

IBC, 2016-Section 95, 99

Tribunals and Commissions08 Jul 2022

State Bank Of India Vs Harbans Lal

National Company Law Tribunal · (2022) 07 NCLT CK 0380

IBC 2016-Section 95, 99

Tribunals and Commissions08 Jul 2022Disposed Of

Ashok Leyland Ltd Vs Windals Auto Pvt. Ltd

National Company Law Tribunal · (2022) 07 NCLT CK 0020

Insolvency And Bankruptcy Code, 2016 — Section 9, 12A

Tribunals and Commissions08 Jul 2022Disposed Of

Rajesh Ravi Valiparambil Vs Registrar Of Companies

National Company Law Tribunal · (2022) 07 NCLT CK 0019

Companies Act, 2013 — Section 248(1), 248(5), 252(3)Companies Act, 1956 — Section 397, 398, 402, 406

Tribunals and Commissions08 Jul 2022Disposed Of

Elysia Hospitality LLP Vs Union Bank Of India

National Company Law Tribunal · (2022) 07 NCLT CK 0015

Insolvency And Bankruptcy Code, 2016 — Section 30(2), 31(1), 60(5)National Company Law Tribunal Rules, 2016 — Rule 11

Tribunals and Commissions08 Jul 2022Disposed Of

Pratik Panels Limited Vs

National Company Law Tribunal · (2022) 07 NCLT CK 0011

Companies Act, 2013 — Section 66, 66(1)(b)(i)

Tribunals and Commissions08 Jul 2022Disposed Of

Marathe Hospitality Vs Mahesh Sureka

National Company Law Tribunal · (2022) 07 NCLT CK 0010

Tribunals and Commissions08 Jul 2022Disposed Of

Union Bank Of India Vs Phadnis Resorts & Spa India Ltd

National Company Law Tribunal · (2022) 07 NCLT CK 0008

Insolvency And Bankruptcy Code, 2016 — Section 7, 30(2), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(2)(f), 30(4), 30(6), 31, 35, 43, 50, 53, 53(1), 53(f)Companies Act, 2013 — Section 73(4), 326Insolvency and Bankruptcy Board of India (Insolvency resolution Process for Corporate Persons) Regulations, 2016 — Regulation 27, 37, 38, 38(1), 38(1)(a), 38(2)(a), 38(2)(b), 38(2)(c), 38(3), 38A, 38(1A), 39(4)

Tribunals and Commissions07 Jul 2022Allowed

State Bank Of India Vs Shri Ghanshyam Surajbali Kurmi

National Company Law Tribunal · (2022) 07 NCLT CK 0371

Insolvency and Bankruptcy Code, 2016-Section 9, 30(4), 31, 95, 95(1), 99, 100, 101, 102(2), 103, 104, 105, 106, 106(3), 107, 109, 110, 111, 112, 208SARFAESI Act, 2002-Section 13(2)Indian Contract Act, 1872-Section 133, 134

Tribunals and Commissions07 Jul 2022

Mateshwari Minerals Through Its Proprietor Piyush Bangar Vs Jet Granito Pvt Ltd

National Company Law Tribunal · (2022) 07 NCLT CK 0328

IBC, 2016-Section 9, 12 A

Tribunals and Commissions07 Jul 2022

Mr. Sammeer Sheth Vs Palmtree Developments Pvt. Ltd.

National Company Law Tribunal · (2022) 07 NCLT CK 0596

Insolvency and Bankruptcy Code, 2016-Section 7, 13, sub-section (1) of Section 14, sub-section (1) of Section 31, 33Insolvency and Bankruptcy (Application to Adjudication Authority) Rules, 2016-Rule 6

Tribunals and Commissions07 Jul 2022

Mr. Avil Menezes Vs ICICI Bank Limited & Anr.

National Company Law Tribunal · (2022) 07 NCLT CK 0597

Insolvency and Bankruptcy Code, 2016-Section 60(5), 7, 14, 18

Tribunals and Commissions07 Jul 2022

Shree Durga Iron and Steel Co. Ltd. Vs Rawalwasia Textile Industries Private Limited

National Company Law Tribunal · (2022) 07 NCLT CK 0598

Insolvency and Bankruptcy Code, 2016-Section 9, 9(3)(b), 9(3)(c), 3(10), 9(5)(2)(d)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Companies Act, 1956

Tribunals and Commissions07 Jul 2022Allowed

Velji Doshabhai & Sons Pvt Ltd Vs Taneja Iron & Steel Co Ltd

National Company Law Tribunal · (2022) 07 NCLT CK 0599

Insolvency and Bankruptcy Code, 2016-Section 4, 5(20), 5(21), 8, 9, 9(3)(b), 13(1)(b), 13(1)(c), 14(1), 15, 17, 18, 19, 20, 21, 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Limitation Act, 1963-Section 18, 19, 20

Tribunals and Commissions07 Jul 2022

Volkswagen Finance Pvt Ltd Vs Tajwar Khan

National Company Law Tribunal · (2022) 07 NCLT CK 0600

IBC, 2016-Section 95(1), 96, 97

Tribunals and Commissions07 Jul 2022Allowed

State Bank of India Vs Shri Ghanshyam Surajbali Kurmi

National Company Law Tribunal · (2022) 07 NCLT CK 0601

Insolvency of Bankruptcy Code, 2016-Section 9, 30(4), 31, 95, 95(1), 99, 100, 101, 102 (2), 103, 104, 105, 106, 106 (3), 107, 109, 110 and 111, 112, 208Insolvency & Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtor) Rules, 2019-Rule 7(2)SARFAESI Act, 2002-Section 13(2)

Tribunals and Commissions07 Jul 2022Allowed

Ahluwalia Contracts (India) Limited Vs Assotech Milan Resorts Pvt Ltd.

National Company Law Tribunal · (2022) 07 NCLT CK 0602

Insolvency and Bankruptcy Code, 2016-Sections 7, 8, 8(1), 8(2), 9, 9(5)(i), 13, 14, 15, 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 5, 6Companies Act, 1956-Sections 433, 433(e), 434, 434(1), 439

Tribunals and Commissions06 Jul 2022

Reliance Home Finance Ltd. Vs Starlite Infracon Pvt. Ltd.

National Company Law Tribunal · (2022) 07 NCLT CK 0407

Insolvency and Bankruptcy Code, 2016-Section 30(6), 31(1), 7, 12(2), 12(3), 25(2)(h), 43, 30(2), 53, 21(2), 29A, 31, 32A, 30, 31(4), 14Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 36A(1), 37, 38, 39, 39(4), 36B(4A)Companies Act, 1956