COURT ARCHIVE

National Company Law Tribunal judgments

20,331 judgments · page 637 of 1,017

Tribunals and Commissions02 Jun 2022Allowed

Dhanlaxmi Bank Limited Vs Trivandrum International Health Services Limited

National Company Law Tribunal · (2022) 06 NCLT CK 0642

I&B Code, 2016-Section 33(1)(a), 33(1), 33(1)(ii) & (iii), 33(5), 12, 56, 29A, 30(6), 31, 34(1), 35 to 41, 52, Chapter-IIIBBI (Insolvency Resolution Process of Corporate Persons) Regulations, 2016-Regulation 39(B), 39(C), 39(D)IBBI (Liquidation Process) Regulations, 2016-Regulation 32, 39(3B), 4

Tribunals and Commissions02 Jun 2022Allowed

Badveli Sreedhara Reddy Vs Bank Of India & Ors.

National Company Law Tribunal · (2022) 06 NCLT CK 0610

Insolvency of Bankruptcy Code, 2016-Section 7, 31(1), 60(1), 60(2), 94, 94(1), 95, 99, 99(2), 100, 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 6(1)

Tribunals and Commissions02 Jun 2022Partly Allowed

Bank Of India Vs Southern Online Bio-Technologies Ltd

National Company Law Tribunal · (2022) 06 NCLT CK 0611

IBC, 2016-Section 60(5), 53, 7FEMA regulations

Tribunals and Commissions02 Jun 2022

Bank Of India Vs M/s. Swadeshi Aluminium Co. (P) Ltd.

National Company Law Tribunal · (2022) 06 NCLT CK 0399

Insolvency and Bankruptcy Code, 2016-Section 7NCLT Rules, 2016-Rule 11

Tribunals and Commissions02 Jun 2022

M/s Redhex IT Solutions Private Limited Vs M/s Zenith Automotive Private Limited

National Company Law Tribunal · (2022) 06 NCLT CK 0432

Insolvency and Bankruptcy Code, 2016-Section 9, 5(14), 25(2)(h), 33, 33(1), 33(1)(a), 33(2), 33(5), 33(6), 33(7), 14, 34(1)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016IBBI (CIRP) Regulations, 2016-Regulation 36A(1)

Tribunals and Commissions02 Jun 2022

M/s. Essenar Investments Private Limited

National Company Law Tribunal · (2022) 06 NCLT CK 0380

Insolvency & Bankruptcy Code, 2016-Section 59, 59(3), 59(4), 59(7), 59(8)Insolvency and Bankruptcy Board Of India (Voluntarily Liquidation Process) Regulations, 2017-Regulation 3, 3(2), 9, 14, 34, 35, 36, 37, 38Companies Act, 1956

Tribunals and Commissions02 Jun 2022Allowed

Labh Capital Services Private Limited Vs Shah Brothers Ispat Private Limited

National Company Law Tribunal · (2022) 06 NCLT CK 0461

Insolvency and Bankruptcy Code, 2016-Section 7, 13, 14, 14(1), 31(1), 33Negotiable Instruments Act, 1938-Section 138Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2)

Tribunals and Commissions02 Jun 2022

Pooja Bahry Vs Jharkhand Bijli Vitran Nigam Limited

National Company Law Tribunal · (2022) 06 NCLT CK 0612

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 31, 33Electricity Act, 2003-Section 56Security Interest Act, 2002

Tribunals and Commissions02 Jun 2022Dismissed

Zenil Traders Private Limited Vs Dilshad Trading Co Private Limited

National Company Law Tribunal · (2022) 06 NCLT CK 0499

Insolvency & Bankruptcy Code, 2016-Section 7, 8, 9, 10, 10ACompanies Act, 1956

Tribunals and Commissions02 Jun 2022Allowed

M/s. Pawan Kumar Gupta Vs M/s.ATS Housing Pvt Ltd.

National Company Law Tribunal · (2022) 06 NCLT CK 0489

IBC code 2016-Section 7

Tribunals and Commissions02 Jun 2022

National Steel And Agro Industries Limited Vs Rite Bite Trading Private Limited

National Company Law Tribunal · (2022) 06 NCLT CK 0613

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 9(3)(b), 2(51), 14, 14(1), 31(1), 33, 13, 15, 17, 18, 19, 20, 21Companies Act, 1956Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest (SARFAESI) Act, 2002

Tribunals and Commissions02 Jun 2022

Benteler Trading International Gmbh Vs Ark Industries Private Limited

National Company Law Tribunal · (2022) 06 NCLT CK 0614

Insolvency and Bankruptcy Code, 2016-Section 9, 12A

Tribunals and Commissions02 Jun 2022

M/s A B & Co. Global Pvt Ltd. Vs M/s Seth Developers Pvt Ltd.

National Company Law Tribunal · (2022) 06 NCLT CK 0615

Insolvency and Bankruptcy Code, 2016-Section 9

Tribunals and Commissions02 Jun 2022

Dena Bank Vs Hind Syntex Ltd

National Company Law Tribunal · (2022) 06 NCLT CK 0616

IBC-Section 7, 60(5)NCLT Rules, 2016-Rule 11

Tribunals and Commissions02 Jun 2022Disposed Of

Prime Pearl Infratancy Private Limited Vs Registrar of Companies

National Company Law Tribunal · (2022) 06 NCLT CK 0011

Companies Act, 2013 — Section 248, 252, 252(3)

Tribunals and Commissions01 Jun 2022

M/s V M Engineers Vs Kuldeep Verma & Anr.

National Company Law Tribunal · (2022) 06 NCLT CK 0619

Insolvency and Bankruptcy Code, 2016-Section 8, 42, 60(5), 60(5)(c)The Micro, Small And Medium Enterprises Development Act, 2006-Section 16The National Company Law Tribunal Rules, 2016-Rule 11

Tribunals and Commissions01 Jun 2022

Omni Distributors Vs M/s Compack Enterprise India Private Limited

National Company Law Tribunal · (2022) 06 NCLT CK 0620

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 8(1), 8(2), 65, 9(5)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6, 5Partnership Act, 1932

Tribunals and Commissions01 Jun 2022

Ramkishor Nagarmal Marketing Pvt Ltd Vs High Performance Products Industries Pvt Ltd

National Company Law Tribunal · (2022) 06 NCLT CK 0621

IBC, 2016-Section 9

Tribunals and Commissions01 Jun 2022

Shrimali Alloys Vs KRN Alloys Private Limited

National Company Law Tribunal · (2022) 06 NCLT CK 0622

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 9 (5) (2) (d)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Companies Act, 1956

Tribunals and Commissions01 Jun 2022

Rama Corporate And IT Solutions LLP Vs Coromandel Agrico Pvt Ltd

National Company Law Tribunal · (2022) 06 NCLT CK 0623

IBC, 2016-Section 9