COURT ARCHIVE

National Company Law Tribunal judgments

20,333 judgments · page 666 of 1,017

Tribunals and Commissions25 Mar 2022Allowed

Fomra Electricals Vs Iota Automation Private Limited

National Company Law Tribunal · (2022) 03 NCLT CK 0681

Insolvency and Bankruptcy Code, 2016-Section 9, 9(5), 10A, 13(2), 14(1), 14(2)(2A), 14(3), 14(4), 15, 17, 18, 19, 20, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002

Tribunals and Commissions25 Mar 2022

Mr. Dharit Kishorbhai Shah Vs Nihar Cotspin Private Limited

National Company Law Tribunal · (2022) 03 NCLT CK 0682

Insolvency and Bankruptcy Code, 2016-Section 7, 33, 33(1)(a), 34, 34(1), 52, Chapter IIIInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 39DIBBI (Liquidation Process) Regulations, 2016-Regulation 32, clause (e), (f)

Tribunals and Commissions25 Mar 2022Dismissed

Khandelwal Group Pvt. Ltd Vs S & T Builders LLP

National Company Law Tribunal · (2022) 03 NCLT CK 0683

IBC-Section 9

Tribunals and Commissions25 Mar 2022Allowed

M/s. Platina Properties & Projects Ltd Vs M/s. Bharani Commodities Pvt Ltd

National Company Law Tribunal · (2022) 03 NCLT CK 0684

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 30(6), 33, 33(1)(a), 33(1)(b)(i), (ii) and (iii), 33(2), 34, 34(1), 35 to 50, 52 to 54, 60(5), Chapter III of Part IIInsolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4(3), 32(a) to (d), 32A, 39B, 39C, 39DNCLT Rules-Rule 11

Tribunals and Commissions25 Mar 2022Allowed

Enkem Engineers Private Limited Vs Eastern Common Effluent Treatment Company Private Limited

National Company Law Tribunal · (2022) 03 NCLT CK 0685

Insolvency and Bankruptcy Code, 2016-Section 8, 9, 9(3)(b), 9(5), 10A, 13(2), 14(1), 14(2), 14(2A), 14(3), 14(4), 15, 17, 18, 19, 20, 31, 33Companies Act, 1956Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002

Tribunals and Commissions25 Mar 2022

Harshad V. Vora Vs Atharva Metal Pvt. Ltd.

National Company Law Tribunal · (2022) 03 NCLT CK 0686

Insolvency and Bankruptcy Code, 2016-Section 8, 9, 13, 14(1), 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6

Tribunals and Commissions25 Mar 2022

M/s. Winttus Formwork Pvt Ltd Vs M/s. Maiwir Ecoinfra Pvt Ltd

National Company Law Tribunal · (2022) 03 NCLT CK 0687

Insolvency and Bankruptcy Code, 2016-Section 9, 7, 4Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6

Tribunals and Commissions25 Mar 2022

Instriker Online Solutions Pvt Ltd Vs Aqua Infotech Pvt Ltd

National Company Law Tribunal · (2022) 03 NCLT CK 0688

IBC 2016-Section 33(1)(b)(i) to (iii), 33(3), 33(1), 34(1), 52, 53Insolvency & Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 40CLiquidation Regulation-Regulation 47A

Tribunals and Commissions25 Mar 2022

DBS Bank India Limited (DBIL) Vs M/s. Vayam Technologies Limited

National Company Law Tribunal · (2022) 03 NCLT CK 0689

Insolvency and Bankruptcy Code, 2016-Section 7, 7(3)(b), 9, 13(2), 14(1), 14(2) to 14(3), 238AInsolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 9(1)Bankers Books Evidence Act, 1891

Tribunals and Commissions25 Mar 2022

M/s. Rushil Constructions (India) Private Limited Vs The Registrar Of Companies

National Company Law Tribunal · (2022) 03 NCLT CK 0690

Insolvency and Bankruptcy Code, 2016-Section 53, 59, 59(4)Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017-Regulation 9(1), 10, 14, 38, Schedule IICompanies Act, 1956

Tribunals and Commissions25 Mar 2022

M/s. Moonbeam Advisory Pvt Ltd Vs M/s. Sammrudhi Reality Ltd

National Company Law Tribunal · (2022) 03 NCLT CK 0691

Insolvency & Bankruptcy Code, 2016-Section 9, 66, 43(1), 53

Tribunals and Commissions25 Mar 2022

Bindals Merchandise Vs Divyam Developers Private Limited

National Company Law Tribunal · (2022) 03 NCLT CK 0692

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 6IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6

Tribunals and Commissions25 Mar 2022Dismissed

Bank Of India, New York Branch Vs Maneesh Pharmaceuticals Limited

National Company Law Tribunal · (2022) 03 NCLT CK 0693

Insolvency and Bankruptcy Code, 2016-Section 7, 238A, 3(11), 3(12)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Sick Industrial Companies (Special Provisions) Act, 1985-Section 3(1)(o), 15(1), 19(2), 22, 22(1), 22(5), 33

Tribunals and Commissions25 Mar 2022Disposed Of

Manoj Kumar Chodha Vs Hira Lal Pabbi

National Company Law Tribunal · (2022) 03 NCLT CK 0074

National Company Law Tribunal Rules, 2016 — Rule 11

Tribunals and Commissions25 Mar 2022Disposed Of

Neelamber Catterers Pvt. Ltd Vs

National Company Law Tribunal · (2022) 03 NCLT CK 0070

Companies Act, 2013 — Section 230, 230(1), 230(5), 232(1)Companies (Compromises, Arrangements and Amalgamations) Rules, 2016 — Rule 8(2)

Tribunals and Commissions25 Mar 2022Dismissed

Kohinoor Tea Co. Ltd Vs Joydeb Bal

National Company Law Tribunal · (2022) 03 NCLT CK 0069

Insolvency and Bankruptcy Code, 2016 — Section 9National Company Law Tribunal Rules, 2016 — Rule 32

Tribunals and Commissions25 Mar 2022Disposed Of

Dreamon Commercial Private Limited Vs

National Company Law Tribunal · (2022) 03 NCLT CK 0068

Companies Act, 2013 — Section 230, 230(1), 230(5), 232(1)Companies (Compromises, Arrangements and Amalgamations) Rules, 2016 — Rule 8(2)

Tribunals and Commissions25 Mar 2022Disposed Of

Suman Boutique Private Limited Vs

National Company Law Tribunal · (2022) 03 NCLT CK 0067

Companies Act, 2013 — Section 230, 230(1), 230(5), 232, 232(1)Companies (Compromises, Arrangements and Amalgamations) Rules, 2016 — Rule 6, 7, 8(2)

Tribunals and Commissions24 Mar 2022

Indian Bank (Erstwhile Allahabad Bank) Vs Cleanopolis Energy Systems India Pvt. Ltd.

National Company Law Tribunal · (2022) 03 NCLT CK 0744

Insolvency and Bankruptcy Code, 2016-Section 7, 12, 15, 15(1)(C), 16(1), 21, 22(1), 26(6A), 29A, 30(1), 30(2), 30(2)(a), 30(2)(b), 30(4), 30(6), 31, 31(1), 43, 45, 50, 53, 66, Chapter 7Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6(1), 6(2)(b)(i), 12(1), 13(1), 15A, 17, 17(1), 17(2), 27, 35, 35(2), 35A, 36(1), 36A, 36A(1), 36A(10), 36A(12), 36B, 36B(4A), 38, 38(1), 38(1A), 38(1B), 38(2), 39, 39(1)(c), 39(3), 39(4), 40AInsolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4

Tribunals and Commissions24 Mar 2022

State Bank Of India Vs Mr. R. Vijay Kumar

National Company Law Tribunal · (2022) 03 NCLT CK 0698

Insolvency and Bankruptcy Code, 2016-Sections 95, 95(1), 96, 97, 97(6), 97(7), 99, 99(1), 100Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 7(1)