CourtKutchehry.com

COURT ARCHIVE

National Company Law Tribunal judgments

20,333 judgments · page 652 of 1,017

Tribunals and Commissions12 May 2022Disposed Of

Nekka Oil And Fats Private Limited

National Company Law Tribunal · (2022) 05 NCLT CK 0379

Insolvency and Bankruptcy Code, 2016-Section 54The Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 14, 41(1), 13
Read judgment
Tribunals and Commissions12 May 2022Disposed Of

Mukand Sumi Metal Processing Limited Vs

National Company Law Tribunal · (2022) 05 NCLT CK 0034

Companies Act, 2013 — Section 52, 230, 230(1), 230(3), 230(5), 232, 232(6)Income Tax Act, 1961 — Section 2(19AA)
Read judgment
Tribunals and Commissions12 May 2022Disposed Of

Music Broadcast Limited Vs

National Company Law Tribunal · (2022) 05 NCLT CK 0030

Companies Act, 2013 — Section 103, 108, 230, 230(1)(a), 230(1)(b), 230(3), 230(4), 230(5)Companies (Management and Administration) Rules, 2014 — Rule 20Companies (Compromises, Arrangements & Amalgamations) Rules, 2016 — Rule 6, 7, 8, 10, 12, 14
Read judgment
Tribunals and Commissions12 May 2022Disposed Of

Escorts Finance Limited Vs

National Company Law Tribunal · (2022) 05 NCLT CK 0029

Companies Act, 2013 — Section 55(3)National Company Law Tribunal Rules, 2016 — Rule 69
Read judgment
Tribunals and Commissions12 May 2022Dismissed

Bhagwati Power and Steel Limited Vs Central Coalfields Limited

National Company Law Tribunal · (2022) 05 NCLT CK 0020

Insolvency and Bankruptcy Code, 2016 — Section 5(20), 7, 15, 25, 29, 30, 31, 31(1), 60(5)Customs and Tarrif Act, 1975 — Section 3Insolvency And Bankruptcy Board Of India (Insolvency Resolution Process For Corporate Persons) Regulations, 2016 — Rule 7, 12(2)
Read judgment
Tribunals and Commissions11 May 2022

CFM Asset Reconstruction Pvt. Ltd. Vs Micro Stock Holdings Pvt. Ltd.

National Company Law Tribunal · (2022) 05 NCLT CK 0672

Insolvency & Bankruptcy Code, 2016-Section 7, 13(2), 14(1), 14(2), 14(3), 15, 17, 18, 19, 20IBC (Application to Adjudicating Authority) Rules, 2016-Rule 4Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Person) Regulations, 2016-Regulation 6(1), 6
Read judgment
Tribunals and Commissions11 May 2022

M/s. Trimurti Trading Co. Vs M/s. Rukmini Iron Pvt. Ltd.

National Company Law Tribunal · (2022) 05 NCLT CK 0673

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 215, 3(12), 5(21), 9(3)(d), 9(5), 15, 17, 18, 20 and 21, 14(1), 31(1), 33, 13, 4Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6, 5Companies Act 1956
Read judgment
Tribunals and Commissions11 May 2022Allowed

Chamunda Earthmovers Vs Girna Infraprojects Pvt Ltd

National Company Law Tribunal · (2022) 05 NCLT CK 0674

Insolvency and Bankruptcy Code, 2016-Section 9, 33(2), 54Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 13, 14, 45
Read judgment
Tribunals and Commissions11 May 2022

Westin Resins & Polymers Pvt Ltd Vs Balaji Fiber Reinforce Pvt Ltd

National Company Law Tribunal · (2022) 05 NCLT CK 0675

Insolvency and Bankruptcy Code, 2016-Section 8, 9, 13(1)(b), 13(1)(c), 14, 14(1), 15, 17, 18, 19, 20, 21, sub-section (1) of the Section 31, 33Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002National Company Law Tribunal Rules, 2016-Rule 154
Read judgment
Tribunals and Commissions10 May 2022Allowed

Punjab National Bank Vs M/s Bansal Diamonds Private Limited

National Company Law Tribunal · (2022) 05 NCLT CK 0678

Insolvency and Bankruptcy Code, 2016-Section 7, 7(3)(a), 7(3)(b), 7(5), 13(2), 14, 14(1), provisos (a) to (d), 14(2) to 14(3), 15, 17, 18, 19, 20Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 9(1)SARFAESI Act, 2002-Section 13(2), 13(4)
Read judgment
Tribunals and Commissions10 May 2022Allowed

Darkwell Merchandise Private Limited Vs SKP Steel Industries Private Limited

National Company Law Tribunal · (2022) 05 NCLT CK 0680

Insolvency and Bankruptcy Code, 2016-Section 9, 15, 22(3), 29A, 30(2), 33, 33(1)(b)(iii), 33(2), 33(5), 33(7), 34(1), 34(2), 52Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 32(e), 32(f), 37, 38, 39, 39C, 39DInsolvency & Bankruptcy Board of India (Liquidation Process) Regulations, 2016
Read judgment