COURT ARCHIVE

National Company Law Tribunal judgments

20,333 judgments · page 653 of 1,017

Tribunals and Commissions10 May 2022Allowed

Jones Lang Lasalle Property Consultants India Private Limited Vs BP Suraj Business Combines Private Limited

National Company Law Tribunal · (2022) 05 NCLT CK 0621

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 5(21), 9(3)(b), 14, 31(1), 33, 13, 15, 17, 18, 19, 20, 21, 7(5)(a)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 6, 6(1)Insolvency & Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6

Tribunals and Commissions10 May 2022

Indian Overseas Bank Vs Srabani Construction Private Limited & Ors.

National Company Law Tribunal · (2022) 05 NCLT CK 0622

Insolvency and Bankruptcy Code, 2016-Section 7Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Banking Companies (Acquisitin and Transfer of undertaking) Act, 1970

Tribunals and Commissions10 May 2022Allowed

M/s. Srivathsa Power Projects Private Limited Vs M/s. Coastal Infrastructure Private Limited

National Company Law Tribunal · (2022) 05 NCLT CK 0623

Insolvency and Bankruptcy Code, 2016-Section 7, 13(2), 15, 17, 18 and 20, 14, 19Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Companies Act, 1956

Tribunals and Commissions10 May 2022Dismissed

M/s. Dhankalash Distributors Pvt. Ltd. Vs Arena Superstructures Pvt. Ltd.

National Company Law Tribunal · (2022) 05 NCLT CK 0624

Insolvency & Bankruptcy Code, 2016-Section 7Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 16A, 16A(7)

Tribunals and Commissions10 May 2022

Vidhata Machinery Private Limited Vs Aditya Prints Private Limited

National Company Law Tribunal · (2022) 05 NCLT CK 0625

Insolvency and Bankruptcy Code, 2016-Section 7, 14(1), 14(1)(a) to (d), 14(2) to 14(4)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Insolvency and Bankruptcy Board of India (Application to Adjudicating Authority) Rules, 2016-Form-2

Tribunals and Commissions10 May 2022Allowed

Holzwood Industries Private Limited Vs Bohra Fashions Private Limited

National Company Law Tribunal · (2022) 05 NCLT CK 0626

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 9 (3) (b), 9 (5), 14 (1), 14 (2) to 14 (4)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Companies Act, 2013

Tribunals and Commissions10 May 2022

VE Commercial Vehicles Ltd Vs Eagle Corporation Pvt Ltd

National Company Law Tribunal · (2022) 05 NCLT CK 0627

IBC-Section 9

Tribunals and Commissions10 May 2022Allowed

Union Bank Of India Vs Bansal Oil Extraction Pvt. Ltd

National Company Law Tribunal · (2022) 05 NCLT CK 0628

Insolvency and Bankruptcy Code, 2016-Sections 7, 13, 14, 15, 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Recovery of Debts due to the Banking and Financial Institution Act, 1993-Section 19

Tribunals and Commissions10 May 2022Allowed

Kapoor Anjan Vs Qbuilder Sales Private Limited

National Company Law Tribunal · (2022) 05 NCLT CK 0629

Insolvency and Bankruptcy Code, 2016-Section 9, 5(21), 13 and 15, 14, sub-section (1) of Section 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Indian Contract Act, 1872-Sections 7 & 8

Tribunals and Commissions10 May 2022

IDBI Bank Limited Vs Fivebro International Private Limited

National Company Law Tribunal · (2022) 05 NCLT CK 0630

Insolvency and Bankruptcy Code, 2016-Section 7, 7(5), 14(1), 14(2), 14(4)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Companies Act, 1956

Tribunals and Commissions10 May 2022Disposed Of

HCC Concessions Limited Vs

National Company Law Tribunal · (2022) 05 NCLT CK 0031

Companies Act, 2013 — Section 230, 230(1)(a), 230(1)(b), 230(5), 232Companies (Compromises Arrangements and Amalgamations) Rules, 2016 — Rule 8Arbitration and Conciliation Act, 1996 — Section 34

Tribunals and Commissions10 May 2022Disposed Of

Slocum Healthcare Private Limited Vs

National Company Law Tribunal · (2022) 05 NCLT CK 0026

Companies Act, 2013 — Section 133, 230, 230(4), 232, 232(3)(i)

Tribunals and Commissions10 May 2022Disposed Of

M/s Vina Paras Modern Rice Mill Private Limited Vs Registrar Of Companies

National Company Law Tribunal · (2022) 05 NCLT CK 0014

Companies Act, 2013 — Section 252(1), 433Companies (Removal of name of companies) Rules, 2016 — Rule 3(1)(ix)

Tribunals and Commissions10 May 2022Disposed Of

M/s Satish Kumar Singh Construction Company Private Limited Vs Registrar Of Companies

National Company Law Tribunal · (2022) 05 NCLT CK 0013

Companies Act, 2013 — Section 252(1), 433Companies (Removal of name of companies) Rules, 2016 — Rule 3(1)(ix)

Tribunals and Commissions10 May 2022Disposed Of

M/s Biren Sales Private Limited Vs Registrar Of Companies

National Company Law Tribunal · (2022) 05 NCLT CK 0012

Companies Act, 2013 — Section 252(1), 433Companies (Removal of name of companies) Rules, 2016 — Rule 3(1)(ix)

Tribunals and Commissions10 May 2022Disposed Of

M/s Magma Cellular Systems Marketing Private Limited Vs Registrar Of Companies

National Company Law Tribunal · (2022) 05 NCLT CK 0011

Companies Act, 2013 — Section 252(1), 433Companies (Removal of name of companies) Rules, 2016 — Rule 3(1)(ix)

Tribunals and Commissions10 May 2022Disposed Of

M/s Shyam Cold Storage & Industries Private Limited Vs Registrar Of Companies

National Company Law Tribunal · (2022) 05 NCLT CK 0010

Companies Act, 2013 — Section 252(1), 433Companies (Removal of name of companies) Rules, 2016 — Rule 3(1)(ix)

Tribunals and Commissions09 May 2022Allowed

M/S Merchens Karton-und Paper Fabric GMBH Vs M/S Franco Leone Limited

National Company Law Tribunal · (2022) 05 NCLT CK 0514

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

Tribunals and Commissions09 May 2022

Puja Enterprises Vs M/s. Topaim Properties Private Limited

National Company Law Tribunal · (2022) 05 NCLT CK 0515

Insolvency and Bankruptcy Code, 2016-Section 8, 9, 13, 14, 31, 33Insolvency and Bankruptcy (Application to Adjudication Authority) Rules, 2016-Rule 6

Tribunals and Commissions09 May 2022Allowed

Central Bank Of India Vs Mr. Anjani Kumar Goyel

National Company Law Tribunal · (2022) 05 NCLT CK 0516

Insolvency and Bankruptcy Code, 2016-Section 95(1), 95, 96, 97, 99, 100, 101, 102(2), 103, 104, 105, 106, 106(3), 107, 108, 109, 110, 111, 112, 113, 114(1), 208Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtor) Rules, 2019-Rule 7(2)