Tribunals and Commissions23 Jun 2022Dismissed
C.A Jasin Jose Vs Ramesh Kesavan & Anr.
National Company Law Tribunal · (2022) 06 NCLT CK 0509
Insolvency and Bankruptcy Code, 2016-Section 19(2), 18(1), 13 and 15
COURT ARCHIVE
National Company Law Tribunal judgments
20,331 judgments · page 622 of 1,017
Tribunals and Commissions23 Jun 2022Allowed
Bakelite Hylam Ltd. Vs Polar Marmo Agglomerates Ltd.
National Company Law Tribunal · (2022) 06 NCLT CK 0510
Insolvency and Bankruptcy Code, 2016-Section 9, 8, 5(21), 9(3)(b), 7, 9(4), 15, 17, 18, 19, 20 and 21, 14Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6, 6(1), 5Companies Act, 1956
Tribunals and Commissions23 Jun 2022
C H Robinson World Wide Freight India Pvt Ltd Vs Bafna Health Care Pvt Ltd
National Company Law Tribunal · (2022) 06 NCLT CK 0511
Insolvency and Bankruptcy Code, 2016-Section 12-A, 7NCLT Rules, 2016-Rule 11
Tribunals and Commissions23 Jun 2022
M/s. Canara Bank Vs M/s. NSL Sugars (Tungabadhra) Ltd.
National Company Law Tribunal · (2022) 06 NCLT CK 0392
I&B Code, 2016-Section 7
Tribunals and Commissions23 Jun 2022
Small Industries Development Bank Of India Vs Champion Agro Limited
National Company Law Tribunal · (2022) 06 NCLT CK 0409
Insolvency and Bankruptcy Code, 2016-Section 7, 7(5), 14(1), 14(2) to 14(4)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Small Industries Development Bank of India Act, 1989-Section 12, 34
Tribunals and Commissions23 Jun 2022
Mr. Narayan Swami
National Company Law Tribunal · (2022) 06 NCLT CK 0428
Insolvency and Bankruptcy Code, 2016-Sections 94(1), 10, 79(15)(e), 94(4), 94, 96(1), 96(3), 99, Chapter III of Part IIISARFAESI Act, 2002-Section 13(2)Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 6, 6(2)
Tribunals and Commissions23 Jun 2022
M/s. Neo Industries Vs M/s. Nikko Auto Ltd.
National Company Law Tribunal · (2022) 06 NCLT CK 0449
Insolvency and Bankruptcy Code, 2016-Section 9, 12AIBBI (IRP for CP), Regulations, 2016-Regulation 30A
Tribunals and Commissions23 Jun 2022
M/s. Remotebullion and Jewels Pvt. Ltd. Vs M/s. MHG Land Stockist Pvt. Ltd.
National Company Law Tribunal · (2022) 06 NCLT CK 0448
IBC, 2016-Section 7NCLT Rules, 2016-Rule 11
Tribunals and Commissions23 Jun 2022Allowed
Sagar Autotech Private Limited
National Company Law Tribunal · (2022) 06 NCLT CK 0445
Insolvency and Bankruptcy Code, 2016-Section 10, 14(1), 15, 17, 18, 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 7Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2)
Tribunals and Commissions23 Jun 2022
State Bank Of India Vs Mrs. Nuzhat Aisha Naser
National Company Law Tribunal · (2022) 06 NCLT CK 0460
IBC, 2016-Section 95(1)
Tribunals and Commissions23 Jun 2022
First Walkin Technologies Pvt., Ltd. Vs Coffee Day Global Limited
National Company Law Tribunal · (2022) 06 NCLT CK 0512
Insolvency and Bankruptcy Code, 2016-Section 4, 8, 9, 9(5), 10AInsolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Code of Civil Procedure, 1908-Order XIV Rule 5, XXXIX Rule 1 & 2
Tribunals and Commissions23 Jun 2022
State Bank Of India Vs Mr. Awarz Ahmed
National Company Law Tribunal · (2022) 06 NCLT CK 0513
IBC, 2016-Section 95(1)
Tribunals and Commissions23 Jun 2022
Mr. Chatra Ram Mahiya
National Company Law Tribunal · (2022) 06 NCLT CK 0514
Insolvency and Bankruptcy Code, 2016-Section 94(1), 10, 94, 94(4), 96(1), 96(3), 79(15)(e), 99, 99(7), Chapter III of Part IIIInsolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 6, 6(2)SARFAESI Act, 2002-Section 13(2)
Tribunals and Commissions22 Jun 2022Allowed
Usha Martin Limited Vs Bengal Shelter Housing Development Limited
National Company Law Tribunal · (2022) 06 NCLT CK 0515
Insolvency and Bankruptcy Code, 2016-Section 7(5)(a), 8, 9, 13, 14, 15, 17, 18, 19, 20, 21, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6, 6(1)Insolvency & Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
Tribunals and Commissions22 Jun 2022Disposed Of
Tata Hitachi Construction Machinery Company Pvt Ltd Vs Seven Hills Project Private Limited
National Company Law Tribunal · (2022) 06 NCLT CK 0442
IBC, 2016-Section 9, 12AIBBI (Insolvency Resolution Process for Corporate Person) Regulations, 2016-Regulation 30(A)(1)(a)
Tribunals and Commissions22 Jun 2022
Angaraj Vanijya Private Limited Vs Rohit Ferro Tech Limited & Ors.
National Company Law Tribunal · (2022) 06 NCLT CK 0465
Insolvency and Bankruptcy Code, 2016-Section 60 (5), 14, Sub-section (1) of Section 31National Company Law Tribunal Rules, 2016-Rule 11
Tribunals and Commissions22 Jun 2022Disposed Of
Global Advertisers Vs Selvel Media Services Pvt. Ltd.
National Company Law Tribunal · (2022) 06 NCLT CK 0464
Insolvency and Bankruptcy Code, 2016-Section 9, 12AIBBI (Insolvency Resolution Process for Corporate Person) Regulations, 2016-Regulation 30(A)(1)(a)
Tribunals and Commissions22 Jun 2022
State Bank Of India Vs Shri Paramatma Singh & Anr.
National Company Law Tribunal · (2022) 06 NCLT CK 0490
IBC-Section 95
Tribunals and Commissions22 Jun 2022
Hema Gold Jewellery Vs Rasiklal Sankalchand Jewellers Pvt. Ltd.
National Company Law Tribunal · (2022) 06 NCLT CK 0516
Insolvency and Bankruptcy Code, 2016-Section 9
Tribunals and Commissions22 Jun 2022Allowed
UCO Bank Vs GIT Textiles Manufacturing Limited
National Company Law Tribunal · (2022) 06 NCLT CK 0367
Insolvency and Bankruptcy Code, 2016-Section 7, 3(12), 14, 31(1), 33, 13, 15, 17, 18, 19, 20, 21, 7(5)(a)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(1)Recovery of Debts Due to Banks and Financial Institutions (RDDBFI Act), 1993