COURT ARCHIVE

National Company Law Tribunal judgments

20,333 judgments · page 670 of 1,017

Tribunals and Commissions22 Mar 2022Partly Allowed

Asset Reconstruction Company (India) Limited Vs Viceroy Hotels Limited

National Company Law Tribunal · (2022) 03 NCLT CK 0420

Insolvency and Bankruptcy Code, 2016-Section 60(5), 7, 20(10), 28NCLT Rules, 2016-Rule 11IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulations 39B, 39C, 39D

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Tribunals and Commissions22 Mar 2022Dismissed

Sri Kalyana Chakravarthy Educational Memorial Trust Vs M/s. Swarna Bhaskar Holdings Private Limited

National Company Law Tribunal · (2022) 03 NCLT CK 0705

Insolvency and Bankruptcy Code, 2016-Section 7, 3(12), 9Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Limitation Act, 1963-Article 137, Section 5, 18, 19, 20

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Tribunals and Commissions22 Mar 2022

Venkateshvara Traders Vs SNS Starch Ltd

National Company Law Tribunal · (2022) 03 NCLT CK 0706

IBC, 2016-Section 9

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Tribunals and Commissions22 Mar 2022Allowed

M/s Swamy Traders Vs M/s SNS Starch Ltd

National Company Law Tribunal · (2022) 03 NCLT CK 0707

Insolvency and Bankruptcy Code, 2016-Section 4, 7, 8, 8(1), 8(2), 8(2)(a), 9, 9(5)(2)(d), 13, 14, 14(1), 16(3)(a), 31(1), 33Insolvency & Bankruptcy (Application to the Adjudicating Authority) Rules, 2016-Rule 6, 8IBBI (Insolvency Professionals) Regulations, 2016-Regulation 7A

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Tribunals and Commissions22 Mar 2022Dismissed

M/s. Sree Vaibhavi Infrastructures Private Limited & Ors. Vs M/s. Medipro Edu Management Private Limited

National Company Law Tribunal · (2022) 03 NCLT CK 0708

Insolvency and Bankruptcy Code, 2016-Section 3(12), 7, 9Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Limitation Act, 1963-Article 137, Section 5, 18, 19

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Tribunals and Commissions22 Mar 2022

Sri Sai Traders Vs SNS Starch Ltd

National Company Law Tribunal · (2022) 03 NCLT CK 0709

IBC, 2016-Section 9

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Tribunals and Commissions22 Mar 2022

Shiv Lalit Barter Private Limited Vs Dev R Nil Design Private Limited

National Company Law Tribunal · (2022) 03 NCLT CK 0285

Insolvency and Bankruptcy Code, 2016-Section 3(11), 8, 9, 13, 14, 15, 16(3) (a), 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Income Tax Act, 1961

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Tribunals and Commissions22 Mar 2022Dismissed

Gopal Chandra Agarwal Vs Gurukul Activity Centre Private Limited

National Company Law Tribunal · (2022) 03 NCLT CK 0303

Insolvency and Bankruptcy Code, 2016-Section 9Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Companies Act, 1956

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Tribunals and Commissions22 Mar 2022

Emes Trading Pvt. Ltd. Vs Shree Naman Developers Pvt. Ltd.

National Company Law Tribunal · (2022) 03 NCLT CK 0710

Insolvency and Bankruptcy Code, 2016-Section 7

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Tribunals and Commissions22 Mar 2022Dismissed

Pankaj Kumar Arora Vs Laxmi Fastners Limited

National Company Law Tribunal · (2022) 03 NCLT CK 0076

Insolvency & Bankruptcy Code, 2016 — Section 9National Company Law Tribunal Rules, 2016 — Rule 11

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Tribunals and Commissions22 Mar 2022Disposed Of

Mr. Pankaj Khaitan (IRP of Kushal International Limited) Vs Jammu & Kashmir Bank Limited

National Company Law Tribunal · (2022) 03 NCLT CK 0073

Insolvency & Bankruptcy Code, 2016 — Section 7, 19(2), 25(2)(a), 43, 60(5)

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Tribunals and Commissions22 Mar 2022Disposed Of

Ram Alloy Castings Pvt Ltd Vs Trimurti Concast Pvt Ltd

National Company Law Tribunal · (2022) 03 NCLT CK 0072

Insolvency & Bankruptcy Code, 2016 — Section 7, 14, 29A, 30, 30(2), 30(6), 31, 31(1), 31(4)Competition Act 2002 — Section 5Income Tax Act, 1961 — Section 281

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Tribunals and Commissions22 Mar 2022Disposed Of

M/s Paschimanchal Vidyut Vitran Nugam Limited Vs Sumit Shukla IRP of Trimurti Concast Pvt Ltd

National Company Law Tribunal · (2022) 03 NCLT CK 0071

Insolvency & Bankruptcy Code, 2016 — Section 60(5)

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Tribunals and Commissions22 Mar 2022

Shiv Lalit Barter Private Limited Vs Dev R Nil Design Private Limited

National Company Law Tribunal · (2022) 03 NCLT CK 0058

Insolvency and Bankruptcy Code, 2016 — Section 3(11), 8, 9, 13, 14, 15, 15(1)(b)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016 — Rule 6

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Tribunals and Commissions22 Mar 2022Disposed Of

State Bank of India Vs Jet Airways (India) Ltd

National Company Law Tribunal · (2022) 03 NCLT CK 0057

Insolvency and Bankruptcy Code, 2016 — Section 60(5)

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Tribunals and Commissions22 Mar 2022Dismissed

UCO Bank Vs Kumlai Tea and Industries Limited

National Company Law Tribunal · (2022) 03 NCLT CK 0056

Insolvency and Bankruptcy Code, 2016 — Section 60(5)National Company Law Tribunal Rules, 2016 — Rule 11Insolvency & Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016 — Regulation 36A, 36A(6)

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Tribunals and Commissions22 Mar 2022Dismissed

Gopal Chandra Agarwal Vs Gurukul Activity Centre Private Limited

National Company Law Tribunal · (2022) 03 NCLT CK 0055

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

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Tribunals and Commissions22 Mar 2022Disposed Of

Alchemist Asset Reconstruction Company Limited Vs M/s Vinesh Traders Private Limited

National Company Law Tribunal · (2022) 03 NCLT CK 0049

Insolvency and Bankruptcy Code, 2016 — Section 7, 13(2), 14, 14(1), 15, 17, 18, 19, 20Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 5

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Tribunals and Commissions22 Mar 2022Disposed Of

M/s Colliers International (India) Property Services Pvt, Ltd Vs M/s Logix City Developers Private Limited

National Company Law Tribunal · (2022) 03 NCLT CK 0048

Insolvency and Bankruptcy Code, 2016 — Section 9, 13(2), 14, 14(1), 15, 17, 18, 19, 20Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016 — Rule 6

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Tribunals and Commissions21 Mar 2022

State Bank Of India Vs Jatinder Singh

National Company Law Tribunal · (2022) 03 NCLT CK 0712

Insolvency and Bankruptcy Code, 2016-Section 95, 99

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