Tribunals and Commissions21 Jun 2022
Stressed Assets Stabilisation Fund Vs Shashi Aggarwal
National Company Law Tribunal · (2022) 06 NCLT CK 0530
Insolvency & Bankruptcy Code, 2016 (IBC)-Section 94, 95, 96(1)(a), 96(1)(b), 99
COURT ARCHIVE
National Company Law Tribunal judgments
20,331 judgments · page 624 of 1,017
Tribunals and Commissions21 Jun 2022Allowed
State Bank Of India Vs Mr. T V Subbaiah & Anr.
National Company Law Tribunal · (2022) 06 NCLT CK 0376
Insolvency and Bankruptcy Code, 2016-Section 95, 60(5), 7, 99, 100, 101, 102(2), 103, 104, 105, 106, 106(3), 107, 109, 110 and 111, 112, 208Insolvency and 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(4)
Tribunals and Commissions20 Jun 2022
In Re: IBA/1424/2019
National Company Law Tribunal · (2022) 06 NCLT CK 0780
Tribunals and Commissions20 Jun 2022
Union Bank Of India Vs Shaji Purushothaman
National Company Law Tribunal · (2022) 06 NCLT CK 0531
Insolvency and Bankruptcy Code, 2016-Section 95, 95(1), 96, 97, 97(6), 97(7), 99, 99(1)Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 7(1)
Tribunals and Commissions20 Jun 2022
Oriental Bank Of Commerce Vs Sai Rayalaseema Paper Mills Ltd
National Company Law Tribunal · (2022) 06 NCLT CK 0532
IBC-Section 7
Tribunals and Commissions20 Jun 2022
IRP Of IOTA Automation P Ltd Vs Fomra Electricals
National Company Law Tribunal · (2022) 06 NCLT CK 0533
IBC, 2016-Section 12A
Tribunals and Commissions20 Jun 2022
In Re: Shapre Infotech India Limited (Liquidation)
National Company Law Tribunal · (2022) 06 NCLT CK 0549
Insolvency and Bankruptcy Code, 2016-Sections 33, 43, 45, 50, 52, 53, 54, 66IBBI (Liquidation Process) Regulations, 2016-Regulation 5(1)(b), 13, 31, 45(1), 47A
Tribunals and Commissions20 Jun 2022Allowed
State Bank Of India Vs Satyan Kasturi & Anr.
National Company Law Tribunal · (2022) 06 NCLT CK 0534
IBC, 2016-Section 95, 7, 99, 101, 102 (2), 103, 105, 106, 106 (3), 107, 109, 110, 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
Tribunals and Commissions20 Jun 2022Disposed Of
In Re: M/s. SNP Billing Services India Private Limited (Voluntary Liquidation)
National Company Law Tribunal · (2022) 06 NCLT CK 0550
Insolvency and Bankruptcy Code, 2016-Section 59(7), 59(3), 59(3)(c), 59(4), 53(1), 59(8)Companies Act, 1956IBBI (Voluntary Liquidation Process) Regulations, 2017-Regulation 3, 3(c), 14, 9, 14(2)(b), 34, 38, 35
Tribunals and Commissions20 Jun 2022Allowed
Bank Of Baroda Vs Mr. Mariappan Thangeswari
National Company Law Tribunal · (2022) 06 NCLT CK 0535
Insolvency and Bankruptcy Code, 2016-Section 95, 95(1), 99, 99(6)(b), 99(4), 99(2), 100, 101, 114, 102, 102(1), 102(2), 94, 104, 105, Part-III, Chapter-III, 106Bankers Books of Evidence Act, 1891-Section 2(A)(b)
Tribunals and Commissions20 Jun 2022
Mr. Shubh Gautam Vs Anjani Technoplast Limited
National Company Law Tribunal · (2022) 06 NCLT CK 0536
Insolvency and Bankruptcy Code, 2016-Section 7, 5(7), 5(8), 3(10), 60(1)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Companies Act, 1956
Tribunals and Commissions20 Jun 2022
Mr. Tarun Batra Vs Rambhaj Jain & Ors.
National Company Law Tribunal · (2022) 06 NCLT CK 0537
Insolvency and Bankruptcy Code, 2016-Sections 5(24), 9, 14, 25(1), 25(2)(j), 25(h), 30, 30(6), 33, 33(1)(a), 33(2), 33(5), 34(1), 35(1), 43, 43(2)(a), 43(4)(a), 45, 66, 66(1), 66(2), 235AInsolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulations 12, 13
Tribunals and Commissions20 Jun 2022
M/s. Mota Layja Gas Power Company Limited
National Company Law Tribunal · (2022) 06 NCLT CK 0538
Insolvency and Bankruptcy Code, 2016-Section 10, 10(3)(b), 4, 14, 14(1), 31(1), 33, 13(1)(c), 13(1)(b), 17, 18, 20, 21, 19, 15Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 7Companies Act, 1956
Tribunals and Commissions20 Jun 2022
HDFC Bank Ltd. Vs Sakar Poultry Pvt Ltd
National Company Law Tribunal · (2022) 06 NCLT CK 0539
Insolvency and Bankruptcy Code, 2016-Section 7, 12A
Tribunals and Commissions20 Jun 2022
M/s. Oyster Steel and Iron Private Limited Vs M/s Brilliant Metals Private Limited
National Company Law Tribunal · (2022) 06 NCLT CK 0540
Insolvency and Bankruptcy Code, 2016-Section 9, 5(20), 5(21), 3(11), 3(12), 8(1)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6, 5NCLT Rules, 2016-Rule 151
Tribunals and Commissions20 Jun 2022
Devikripa Trading Private Limited Vs Salasar Exim Limited
National Company Law Tribunal · (2022) 06 NCLT CK 0541
IBC Code, 2016-Section 9, 33(5)
Tribunals and Commissions20 Jun 2022Allowed
Punjab National Bank Vs M/s. Shree Ambika Sugars Limited
National Company Law Tribunal · (2022) 06 NCLT CK 0542
Insolvency and Bankruptcy Code, 2016-Section 7, 14, 19, 29A, 33, 33(5), 33(7), 35(1), Chapter III of Part IIInsolvency and Bankruptcy (Liquidation Process) Regulations, 2016-Regulation 13, 39Income Tax Act, 1961-Section 178
Tribunals and Commissions20 Jun 2022
State Bank Of India Vs Zahira Banu & Anr.
National Company Law Tribunal · (2022) 06 NCLT CK 0391
Insolvency and Bankruptcy Code, 2016-Section 60(1), 95, 95(1), 96, 97, 97(6), 97(7), 99, 99(1)Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 7(1), 7(2)
Tribunals and Commissions20 Jun 2022
Oriental Bank Of Commerce Vs Sai Rayalaseema Paper Mills Ltd
National Company Law Tribunal · (2022) 06 NCLT CK 0393
IBC-Section 7
Tribunals and Commissions20 Jun 2022Allowed
Bank Of Baroda Vs Mr. Kannan Kaliappa Nadar
National Company Law Tribunal · (2022) 06 NCLT CK 0412
Insolvency and Bankruptcy Code, 2016-Section 94, 95, 95(1), 99, 99(2), 99(4), 99(6)(b), 100, 101, 102, 102(1), 102(2), 104, 105, 106, 114, Part-III Chapter-IIIBankers Books of Evidence Act, 1891-Section 2(A)(b)