COURT ARCHIVE

National Company Law Tribunal judgments

20,331 judgments · page 625 of 1,017

Tribunals and Commissions20 Jun 2022

State Bank Of India Vs Mrs. Kurshid Begum

National Company Law Tribunal · (2022) 06 NCLT CK 0413

Insolvency and Bankruptcy Code, 2016-Section 95(1), 95, 60(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

P. Sriram Vs Chief Executive Officer

National Company Law Tribunal · (2022) 06 NCLT CK 0479

Insolvency and Bankruptcy Code, 2016-Section 35(1)(k), 60(5), 9National Company Law Tribunal Rules, 2016-Rule 11

Tribunals and Commissions20 Jun 2022

Union Bank Of India Vs M P Purushothaman

National Company Law Tribunal · (2022) 06 NCLT CK 0455

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 2022Dismissed

Shivam Agrioils Private Limited Vs Shree Krishna Vanaspati Industries Private Limited

National Company Law Tribunal · (2022) 06 NCLT CK 0452

Insolvency and Bankruptcy Code, 2016-Section 7, 60(1), 5(8), 5(7)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Companies Act, 1956

Tribunals and Commissions20 Jun 2022

Shriram City Union Finance Limited Vs Mr.R.R.Gopaljee & Anr.

National Company Law Tribunal · (2022) 06 NCLT CK 0466

Insolvency and Bankruptcy Code, 2016-Section 95 (1), 99, 100Insolvency and Bankruptcy [Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtor], Rules, 2019-Rule 7(1), 7(2)

Tribunals and Commissions20 Jun 2022

State Bank Of India Vs Mr. Azam Khan Abdul Razak

National Company Law Tribunal · (2022) 06 NCLT CK 0543

Insolvency and Bankruptcy Code, 2016-Section 95, 95(1), 96, 97, 97(6), 97(7), 99, 99(1), 60(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

Bank of Baroda Vs Rajiv Rai

National Company Law Tribunal · (2022) 06 NCLT CK 0544

Insolvency and Bankruptcy Code, 2016-Section 95(1), 95, 238A, 60(2), 60Limitation Act, 1963-Article 136, Section 3Acts of 1909 and 1920

Tribunals and Commissions20 Jun 2022Allowed

The Deputy Commissioner Of Customs Vs P. Sriram

National Company Law Tribunal · (2022) 06 NCLT CK 0493

National Company Law Tribunal Rules, 2016-Rule 11Insolvency and Bankruptcy Code, 2016-Section 9, 38(3), 40, 42, 60(5)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Chapter V

Tribunals and Commissions20 Jun 2022

Union Bank of India Vs Nisha Purushothaman

National Company Law Tribunal · (2022) 06 NCLT CK 0491

Insolvency and Bankruptcy Code, 2016-Section 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 2022Allowed

M/s. Nana Layja Power Company Limited

National Company Law Tribunal · (2022) 06 NCLT CK 0545

Insolvency and Bankruptcy Code, 2016-Section 10, 10(3)(b), 4, 14, 14(1), 31(1), 33, 13(1)(c), 17, 18, 20, 21, 19, 15, 13(1)(b)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 7Companies Act, 1956

Tribunals and Commissions20 Jun 2022Disposed Of

M/s. MuthootFincorp Limited Vs Mr. P. M. Nargunam

National Company Law Tribunal · (2022) 06 NCLT CK 0546

Insolvency and Bankruptcy Code, 2016-Section 10, 60(5)(a), 95, 95(1), 96, 97, 99, 99(1), 99(6), 99(7)Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 7(1), 7(2)NCLT Rules, 2016-Rule 11, 155

Tribunals and Commissions20 Jun 2022Allowed

Focus Realcon Private Limited Vs Royal Crown Projects Private Limited

National Company Law Tribunal · (2022) 06 NCLT CK 0547

Insolvency and Bankruptcy Code, 2016-Section 4, 7, 7(3)(b), 7(5)(a), 13(2), 14, 14(1)(a), (b), (c) & (d), 14(3)(b), 15, 17, 18, 19, 20 & 21, 60(1)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 9(1)Companies Act, 1956

Tribunals and Commissions20 Jun 2022Allowed

Prashant Jain RP of Diamond Power Infrastructure Ltd Vs COC of Diamond Power Infrastructure Ltd

National Company Law Tribunal · (2022) 06 NCLT CK 0548

Insolvency and Bankruptcy Code, 2016-Section 30(6), 30(2), 30(2)(a), 30(2)(b), 30(5), 30(2)(c), 30(2)(d), 30(2)(e), 33(3), 30(4), 14Indian Penal CodePrevention of Money Laundering Act, 1988

Tribunals and Commissions20 Jun 2022Allowed

Prawincharan P Dawry, RP Of Swastic Cercon Ltd Vs COC Of Swastic Ceracon Ltd & Ors

National Company Law Tribunal · (2022) 06 NCLT CK 0767

Insolvency and Bankruptcy Code, 2016-Section 9, 14, 29A, 30, 30(2), 30(2)(a), 30(2)(b), 30(2)(c), 30(6), 32(2)(d), 53IBBI (CIRP of the Corporate Person) Regulations, 2016-Regulation 38, 39

Tribunals and Commissions20 Jun 2022

Dena Bank Vs Man Tubinox Ltd

National Company Law Tribunal · (2022) 06 NCLT CK 0768

Insolvency and Bankruptcy Code, 2016-Section 60(5), 29A, 29A(j), 5(24A), 5(24)(c)

Tribunals and Commissions17 Jun 2022Allowed

Siemens Financial Services Private Limited Vs C. V. Paulson & Anr.

National Company Law Tribunal · (2022) 06 NCLT CK 0770

Insolvency and Bankruptcy Code, 2016-Section 60, 60(2), 78, 94, 95, 95(1), 95(4)(a), 97, 100, 100(1), 100(2), 102, 102(2), 104, 105, 106, 106(3), 107, 108, 109, 110, 111, 112, 179, 208Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 7(1), 7(2)SARFAESI Act-Section 13(2)

Tribunals and Commissions17 Jun 2022Allowed

Nune Chiranjeevi Nagaraju & Anr. Vs M/S Payism Technologies India Private Limited

National Company Law Tribunal · (2022) 06 NCLT CK 0771

Insolvency and Bankruptcy Code, 2016-Section 7, 9, 13(2), 14, Sub-section (1) of Section 14, 15, 17, 18, 19, 20Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Indian Penal Code, 1860-Sections 420, 506

Tribunals and Commissions17 Jun 2022

M/s. Nisus Finance & Investment Managers LLP & Anr Vs M/s. Earthcon Universal Infratech Pvt. Ltd.

National Company Law Tribunal · (2022) 06 NCLT CK 0772

IBC, 2016-Section 7

Tribunals and Commissions17 Jun 2022Allowed

M/s. Export-Import Bank Of India Vs M/s. DQ Entertainment (International) Limited

National Company Law Tribunal · (2022) 06 NCLT CK 0773

Insolvency and Bankruptcy Code, 2016-Section 4, 7, 13(2), 14, 15, 17, 18, 19, 20, 238AInsolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Export-Import Bank of India Act, 1981

Tribunals and Commissions17 Jun 2022

Singhal Pipers Pvt Ltd. Vs LA- Residentia Developers Pvt Ltd.

National Company Law Tribunal · (2022) 06 NCLT CK 0774

IBC 2016-Section 9, 12A