Tribunals and Commissions19 May 2022
Punjab National Bank Vs Syschem India Limited
National Company Law Tribunal · (2022) 05 NCLT CK 0461
IBC, 2016-Section 7, 60(5)NCLT Rules-Rule 4
COURT ARCHIVE
National Company Law Tribunal judgments
20,333 judgments · page 648 of 1,017
Tribunals and Commissions19 May 2022Allowed
M/s Swastik Pipe Ltd. Vs M/s Faridabad Stampings Pvt. Ltd.
National Company Law Tribunal · (2022) 05 NCLT CK 0462
Insolvency and Bankruptcy Code, 2016-Section 9, 9(5), 14(1), 14(2) to 14(4)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 5, 6Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
Tribunals and Commissions19 May 2022
State Bank Of India Vs Malvinder Singh Bhinder
National Company Law Tribunal · (2022) 05 NCLT CK 0463
IBC 2016-Section 95, 99
Tribunals and Commissions19 May 2022Allowed
Tata Capital Financial Services Limited Vs G.I. International Private Limited
National Company Law Tribunal · (2022) 05 NCLT CK 0464
Insolvency and Bankruptcy Code, 2016-Section 7, 5(8), 13, 15, 14, 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Limitation Act, 1963-Section 18, 19
Tribunals and Commissions19 May 2022
State Bank Of India Vs Gurpreet Singh Bhinder
National Company Law Tribunal · (2022) 05 NCLT CK 0465
IBC 2016-Section 95, 99
Tribunals and Commissions19 May 2022
State Bank Of India Vs Rajesh Sonthalia
National Company Law Tribunal · (2022) 05 NCLT CK 0466
Tribunals and Commissions19 May 2022
State Bank Of India Vs Sudesh Sonthalia
National Company Law Tribunal · (2022) 05 NCLT CK 0389
Tribunals and Commissions19 May 2022Allowed
UIL Commodities DMCC Vs Maxgrow Overseas Limited
National Company Law Tribunal · (2022) 05 NCLT CK 0377
Insolvency and Bankruptcy Code, 2016-Section 9, 13, 14, 15, 16(3)(a), 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
Tribunals and Commissions19 May 2022Division Bench
Registrar Of Companies Vs M/s Nalanda Electro Steel Private Limited
National Company Law Tribunal · (2022) 05 NCLT CK 0041
Companies Act, 2013 — Section 252(1), 433Companies (Removal of name of companies) Rules, 2016 — Rule 3(1)(ix)
Tribunals and Commissions19 May 2022Division Bench
Registrar Of Companies Vs M/s Basant Cold Storage Private Limited
National Company Law Tribunal · (2022) 05 NCLT CK 0040
Companies Act, 2013 — Section 252(1), 433Companies (Removal of name of companies) Rules, 2016 — Rule 3(1)(ix)
Tribunals and Commissions19 May 2022Disposed Of
Registrar Of Companies Vs M/s Abhishek Pharmaceuticals Private Limited
National Company Law Tribunal · (2022) 05 NCLT CK 0039
Companies Act, 2013 — Section 252(1), 433Companies (Removal of name of companies) Rules, 2016 — Rule 3(1)(ix)
Tribunals and Commissions19 May 2022Disposed Of
Registrar Of Companies Vs Bihta Cold Storage Private Limited
National Company Law Tribunal · (2022) 05 NCLT CK 0038
Companies Act, 2013 — Section 252(1), 433Companies (Removal of name of companies) Rules, 2016 — Rule 3(1)(ix)
Tribunals and Commissions19 May 2022Disposed Of
Registrar Of Companies Vs Anant Chemicals Private Limited
National Company Law Tribunal · (2022) 05 NCLT CK 0037
Companies Act, 2013 — Section 252(1), 433Companies (Removal of name of companies) Rules, 2016 — Rule 3(1)(ix)
Tribunals and Commissions19 May 2022Disposed Of
Registrar Of Companies Vs M/s Supreme Liquiors Private Limited
National Company Law Tribunal · (2022) 05 NCLT CK 0036
Companies Act, 2013 — Section 252(1), 433Companies (Removal of name of companies) Rules, 2016 — Rule 3(1)(ix)
Tribunals and Commissions18 May 2022Disposed Of
BRGD Ingot Private Limited Vs M/s. McNally Bharat Engineering Co. Limited
National Company Law Tribunal · (2022) 05 NCLT CK 0472
IBC-Section 9
Tribunals and Commissions18 May 2022
Ashish Vincom Private Limited Vs Amolika Agro India Private Limited
National Company Law Tribunal · (2022) 05 NCLT CK 0473
Insolvency and Bankruptcy Code, 2016-Section 7, 5(7), 5(8), 5(8)(h)Companies Act, 2013Indian Contract Act, 1872-Section 126, 140, 145
Tribunals and Commissions18 May 2022
Bitumen Corporation [India] Private Limited Vs Jangipur Bitumen Private Limited
National Company Law Tribunal · (2022) 05 NCLT CK 0474
IBC-Section 9
Tribunals and Commissions18 May 2022
Mrs. Meena Prakash Vs Blue Coast Infrastructure Development Pvt. Ltd
National Company Law Tribunal · (2022) 05 NCLT CK 0475
IBC 2016-Section 7
Tribunals and Commissions18 May 2022
Vikas Scaffolding Private Limited Vs Mc Nally Bharat Engineering Company Limited
National Company Law Tribunal · (2022) 05 NCLT CK 0476
IBC-Section 9
Tribunals and Commissions18 May 2022
Ganpati Merchantile Private Limited Vs Bansidhar Agarwalla & Co. Private Limited
National Company Law Tribunal · (2022) 05 NCLT CK 0477
Insolvency and Bankruptcy Code, 2016-Section 7, 3(7)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 9Companies Act, 2013-Section 2(20)