COURT ARCHIVE

National Company Law Tribunal judgments

20,333 judgments · page 650 of 1,017

Tribunals and Commissions17 May 2022

M/s. Acute Daily Media Private Limited & Ors. Vs M/s. Sharp Eye Advertising Private Limited

National Company Law Tribunal · (2022) 05 NCLT CK 0496

Insolvency and Bankruptcy Code, 2016-Section 7, 7 (3) (b), 13 (2), 14(1), 14(2), 14(3)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4 (2), 9(1)IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6 (1), 6

Tribunals and Commissions17 May 2022

P.R Rolling Mills Pvt Ltd. Vs Hema Engineering Industries Ltd

National Company Law Tribunal · (2022) 05 NCLT CK 0497

Insolvency and Bankruptcy Code, 2016-Section 9, 12, 12(1), 14, 30(4), 30(6), 31, 33, 33(1)(a), 33(5), 33(7), 56, Chapter III, Chapter III of Part IINational Company Law Tribunal Rules, 2016-Rule 11Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 12, 13

Tribunals and Commissions17 May 2022Allowed

Mohd Alauddin Vs M/s. PNC Enterprises Private Limited

National Company Law Tribunal · (2022) 05 NCLT CK 0498

Insolvency and Bankruptcy Code, 2016-Section 9, 9(3)(b), 9(5)(i), 13(1)(b), 14, 14(1), 14(3), 15, 16(5), 17, 18, 31(1), 33Companies Act, 1956Securitization and Reconstruction of Operational Assets and Enforcement of Security Interest Act, 2002

Tribunals and Commissions17 May 2022

M/s. Rubber Wood India Private Limited

National Company Law Tribunal · (2022) 05 NCLT CK 0499

Insolvency and Bankruptcy Code, 2016-Section 10, 5(5), 14, 31(1), 33, 16(5), 17, 18, 13(1)(b), 15Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 7(1)Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002

Tribunals and Commissions17 May 2022

Hemant Kanoria Vs Punjab & Sind Bank & Ors.

National Company Law Tribunal · (2022) 05 NCLT CK 0387

Companies Act, 2013-Section 212, 212(2), 213, 425, Chapter XXVIIINational Company Law Tribunal Rules, 2016-Rule 11Contempt of Courts Act, 1971-Section 12

Tribunals and Commissions16 May 2022

Paharia Textile Mills Private Limited

National Company Law Tribunal · (2022) 05 NCLT CK 0397

Insolvency and Bankruptcy Code, 2016-Section 10, 11, 13, 14, 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 7

Tribunals and Commissions13 May 2022Allowed

Venkataraman Subramanian (IRP) Of Medall Healthcare Pvt Ltd Vs Pranav Labs & Anr.

National Company Law Tribunal · (2022) 05 NCLT CK 0504

IBC, 2016-Section 12AIBBI Regulations, 2016-Regulation 30A

Tribunals and Commissions13 May 2022

Amrit Kumar Patel Vs Phoenix ARC Private Limited & Ors.

National Company Law Tribunal · (2022) 05 NCLT CK 0505

Insolvency and Bankruptcy Code, 2016-Section 94, 122, 7, 96Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors), Rules, 2019-Rule 7SARFAESI Act, 2002-Section 13(2)

Tribunals and Commissions13 May 2022

Om Telecom Logistics Private Limited Vs M/s MKY Constructions Private Limited

National Company Law Tribunal · (2022) 05 NCLT CK 0506

Insolvency and Bankruptcy Code, 2016-Section 7, 13(2), 14, 15, 17, 18, 19, 20Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Negotiable instruments Act

Tribunals and Commissions13 May 2022

Omkara Assets Reconstruction Private Limited Vs K.S.N Buildwell Private Limited

National Company Law Tribunal · (2022) 05 NCLT CK 0642

Insolvency and Bankruptcy Code, 2016-Section 7, Sub-section (1) of Section 60, Sub-section (3)(b) of Section 7, 7(3)(b), 4, 7(5)(a), 13(2), 14, 14(1)(a), (b), (c) & (d), 14(3)(b), 15, 17, 18, 19, 20 & 21, 20Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 9(1)Insolvency and Bankruptcy Code (Amendment) Act, 2018

Tribunals and Commissions13 May 2022

M/s. Tricon Energy (India) Private Limited Vs M/s. S.V.K. Shipping Services Private Limited

National Company Law Tribunal · (2022) 05 NCLT CK 0643

Insolvency and Bankruptcy Code, 2016-Section 9, 13(2), 14, 15, 17, 18, 19, 20Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6

Tribunals and Commissions13 May 2022

M/s. Religare Comtrade Limited & Ors. Vs M/s. RHC Holding Private Limited

National Company Law Tribunal · (2022) 05 NCLT CK 0644

Insolvency and Bankruptcy Code, 2016-Section 7, 7 (3) (b), 13 (2), 14(1), 14(2), 14(3)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4 (2), 9(1)IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 6 (1)

Tribunals and Commissions13 May 2022

Central Bank Of India Vs Shailesh Bhanwarlal Bhandari

National Company Law Tribunal · (2022) 05 NCLT CK 0645

IBC, 2016-Section 95

Tribunals and Commissions13 May 2022

Central Bank Of India Vs Avinash Prakashchandra Bhandari

National Company Law Tribunal · (2022) 05 NCLT CK 0646

IBC, 2016-Section 95

Tribunals and Commissions13 May 2022

M/s GLS Films Industries Private Limited Vs M/s Kay Pan Fragrance Private Limited

National Company Law Tribunal · (2022) 05 NCLT CK 0647

Insolvency and Bankruptcy Code, 2016-Section 9, 9(5), 14(2) to 14(4), proviso (a) to (d)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6, 5, 9(1)Resolution Process for Corporate Person) Regulations, 2016

Tribunals and Commissions13 May 2022

Mr. Nipun Jain (Proprietor Of M.N. Jewellers) Vs Goel Jewelery & Mart Pvt. Ltd.

National Company Law Tribunal · (2022) 05 NCLT CK 0648

Insolvency and Bankruptcy Code, 2016-Section 8, 9, 9(3)(c), 9(5), 14(1), 14(2) to 14(4)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 5, 9(1)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Person) Regulations, 2016-Regulation 6

Tribunals and Commissions13 May 2022

M/s Sahni International Vs LRM Spices Pvt. Limited

National Company Law Tribunal · (2022) 05 NCLT CK 0649

Insolvency & Bankruptcy Code, 2016-Section 9, 4, 13(2), 14, 14(1), 15, 17, 18, 19, 20Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002

Tribunals and Commissions13 May 2022

Ashok Kumar Vs Deputy E.T.O Gurugram & Anr.

National Company Law Tribunal · (2022) 05 NCLT CK 0650

Insolvency and Bankruptcy Code 2016-Section 60(5)

Tribunals and Commissions13 May 2022

Mahavir Chemicals Vs NRW Polymers Pvt Ltd.

National Company Law Tribunal · (2022) 05 NCLT CK 0651

Insolvency and Bankruptcy Code, 2016-Section 9

Tribunals and Commissions13 May 2022

Sarla Tantia Vs Nadia Health Care Private Limited

National Company Law Tribunal · (2022) 05 NCLT CK 0652

Insolvency and Bankruptcy Code, 2016-Section 54, 54(2), 53Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 12, 15, 41, 42(3), 45(1), 45(3)