CourtKutchehry.com

COURT ARCHIVE

National Company Law Tribunal judgments

20,333 judgments · page 663 of 1,017

Tribunals and Commissions31 Mar 2022Allowed

Dena Bank (Now Known As Bank Of Baroda) Vs Abhijeet Toll Road (Karnataka) Limited

National Company Law Tribunal · (2022) 03 NCLT CK 0291

Insolvency and Bankruptcy Code, 2016-Sections 7, 4(1), 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, 4(1)Insolvency & Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
Read judgment
Tribunals and Commissions30 Mar 2022Allowed

Mr. Shalabh Kumar Daga Vs M/s Raghukul Cottex & Processing Pvt. Ltd.

National Company Law Tribunal · (2022) 03 NCLT CK 0355

Insolvency and Bankruptcy Code, 2016-Section 7, 12, 14, 21, 30, 31, 33, 33(5), 34, 34(4), 56Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Rule 6, 8Insolvency and Bankruptcy Board of India (Liquidation Process) Regulation, 2016
Read judgment
Tribunals and Commissions30 Mar 2022Allowed

Vinnarasi Industries Vs UT Limited

National Company Law Tribunal · (2022) 03 NCLT CK 0356

Insolvency and Bankruptcy Code, 2016-Section 9, 15, 30(6), 33(1), 33(1)(b)(iii), 33(2), 33(5), 33(7), 34(1), 34(2), 52Insolvency & Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Chapter-III
Read judgment
Tribunals and Commissions30 Mar 2022Allowed

Mr. Amitabh Singh Vs M/s Vaishali Real Estate Private Limited

National Company Law Tribunal · (2022) 03 NCLT CK 0357

Insolvency and Bankruptcy Code, 2016-Section 7, 5(8), 13, 14, 15, 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (54 of 2002)
Read judgment
Tribunals and Commissions30 Mar 2022

In Re: Plast Link Polymers India Private Limited (Liquidation)

National Company Law Tribunal · (2022) 03 NCLT CK 0371

Insolvency and Bankruptcy Code, 2016-Section 10, 33, 33(1)(a), 34(1), 52Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4(2)(b)
Read judgment
Tribunals and Commissions30 Mar 2022Allowed

M/s. Naman Infradevelopers Private Limited Vs M/s. Sadhna Media Private Limited

National Company Law Tribunal · (2022) 03 NCLT CK 0360

Insolvency and Bankruptcy Code, 2016-Sections 7, 7(3)(b), 7(5)(a), 13(2), 14, 14(1)(a), (b), (c) & (d), 14(3)(b), 15, 16(1), 16(2), 17, 18, 19, 20, 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rules 4, 9(1)Insolvency and Bankruptcy Code (Amendment) Act, 2018
Read judgment
Tribunals and Commissions30 Mar 2022

Baff Engineers Private Limited Vs Farmech Foods Limited

National Company Law Tribunal · (2022) 03 NCLT CK 0361

Insolvency & Bankruptcy Code, 2016-Section 9, 14, 21(2), 25(2)(h), 29A, 30(2), 30(4), 30(6), 31(1), 31(4), 33, 53Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 36A(1), 36B, 37, 38, 39, 39(1), 39(1A), 39(1B), 39(4)Companies Act, 2013
Read judgment
Tribunals and Commissions29 Mar 2022

DBS Bank India Ltd (DBIL) Vs M/s. Abhisar Impex Pvt. Ltd.

National Company Law Tribunal · (2022) 03 NCLT CK 0366

IBC, 2016-Section 7, 7 (3)(b), 13(2), 14(1), 14(2), 14(3)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Person) Regulations, 2016-Regulation 6, 6 (1)
Read judgment
Tribunals and Commissions29 Mar 2022Dismissed

N. Kumar

National Company Law Tribunal · (2022) 03 NCLT CK 0367

Insolvency and Bankruptcy Code, 2016-Section 30(6), 31, 10, 12(2), 29A, 30(2)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 39(4), 27Micro, Small and Medium Enterprises Development Act, 2006-Section 7, 8, 27
Read judgment