COURT ARCHIVE

National Company Law Tribunal judgments

20,333 judgments · page 672 of 1,017

Tribunals and Commissions21 Mar 2022

M/s. Jones Lang Lasalle Building Operations Pvt. Ltd. Vs M/s. Celebration City Projects Pvt. Ltd.

National Company Law Tribunal · (2022) 03 NCLT CK 0663

Insolvency and Bankruptcy Code, 2016-Section 8, 9, 9(3)(b), 9(5), 13(2), 14, 14(1), 15, 17, 18, 19, 20Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 5Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002

Tribunals and Commissions21 Mar 2022

Syndicate Bank Vs Transafe Services Limited

National Company Law Tribunal · (2022) 03 NCLT CK 0664

Corporate Insolvency Resolution Process Regulation, 2016-Regulation 39(8)NCLT Rules, 2016-Rule 11

Tribunals and Commissions21 Mar 2022

Neha Bedi

National Company Law Tribunal · (2022) 03 NCLT CK 0665

IBC 2016-Section 94, 99

Tribunals and Commissions21 Mar 2022

State Bank Of India Vs Gurmeet Sodhi

National Company Law Tribunal · (2022) 03 NCLT CK 0666

Insolvency and Bankruptcy Code, 2016-Section 95, 99

Tribunals and Commissions21 Mar 2022

Sudhir Nanda

National Company Law Tribunal · (2022) 03 NCLT CK 0667

IBC 2016-Section 94, 99

Tribunals and Commissions21 Mar 2022

Diptendu Giri

National Company Law Tribunal · (2022) 03 NCLT CK 0311

IBC 2016-Section 94, 99

Tribunals and Commissions21 Mar 2022Allowed

Bhuwalka Mercantile LLP Vs Aelis Enterprise Learning and Implementation Solutions Pvt. Ltd.

National Company Law Tribunal · (2022) 03 NCLT CK 0305

Insolvency and Bankruptcy Code, 2016-Section 5(20), 5(21), 8, 9, 13, 14, 15, sub-section (1) of Section 15, 16(3)(a), 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (54 of 2002)

Tribunals and Commissions21 Mar 2022Allowed

Nandakini Contractors Pvt. Ltd. Vs Chandni Commercials Private Limited

National Company Law Tribunal · (2022) 03 NCLT CK 0314

Insolvency and Bankruptcy Code, 2016-Section 8, 9, 9(3)(b), 13, 14, 15, 15(1)(b), 31, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (54 of 2002)

Tribunals and Commissions21 Mar 2022

Nikhil Bedi

National Company Law Tribunal · (2022) 03 NCLT CK 0316

IBC 2016-Section 94, 99

Tribunals and Commissions21 Mar 2022Dismissed

Central Bank of India Vs Luni Power Company Pvt. Ltd

National Company Law Tribunal · (2022) 03 NCLT CK 0054

Insolvency & Bankruptcy Code, 2016 — Section 7, 12, 24(3)(c), 31, 60(5)National Company Law Tribunal Rules, 2016 — Rule 11Insolvency & Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016 — Regulation 7(1), 12(2), 13, 14, 40A

Tribunals and Commissions21 Mar 2022Disposed Of

Syndicate Bank Vs Transafe Services Limited

National Company Law Tribunal · (2022) 03 NCLT CK 0053

Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016 — Regulation 39(8)National Company Law Tribunal Rules, 2016 — Rule 11

Tribunals and Commissions21 Mar 2022Disposed Of

Nandakini Contractors Pvt. Ltd Vs Chandni Commercials Private Limited

National Company Law Tribunal · (2022) 03 NCLT CK 0052

Insolvency and Bankruptcy Code, 2016 — Section 8, 9, 9(3)(b), 13, 14, 15, 15(1)(b), 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016 — Rule 6

Tribunals and Commissions21 Mar 2022Dismissed

Shree Ram Cargo Private Limited Vs Rajat Ispat Private Limited

National Company Law Tribunal · (2022) 03 NCLT CK 0051

Insolvency and Bankruptcy Code, 2016 — Section 3(11), 3(12), 5, 5(7), 5(8), 5(21), 7, 8, 8(1), 8(2)(a), 8(2), 9, 9(3)(b)Companies Act, 2013 — Section 241, 242

Tribunals and Commissions21 Mar 2022Disposed Of

Otto Projects Private Limited Vs Mr. Muzzafar Shah,

National Company Law Tribunal · (2022) 03 NCLT CK 0050

Insolvency and Bankruptcy Code, 2016 — Section 19(2)

Tribunals and Commissions18 Mar 2022Partly Allowed

M/s. Agniti Industrial Parks Private Limited Vs Mr. Subrata Maity

National Company Law Tribunal · (2022) 03 NCLT CK 0668

Insolvency and Bankruptcy Code, 2016-Section 7, 12(2), 12(3), 14, 19, 25(2)(h), 25(2)(i), 29A, 29A(c), 30, 30(2), 30(2)(e), 30(3), 30(4), 33, 33(1), 33(1)(a), 33(5), 33(7), 34(1), 35(1), 53, 60(5)NCLT Rules, 2016-Rule 11IBBI (Liquidation Process) Regulations, 2016-Regulation 4, 13

Tribunals and Commissions18 Mar 2022

Revathi Sridharan

National Company Law Tribunal · (2022) 03 NCLT CK 0669

Insolvency and Bankruptcy Code, 2016-Section 54, 66, 67, 33(2), 52(1)(a)NCLT Rules, 2016-Rule 11IBBI (Liquidation Process) Regulations, 2016-Regulation 12, 30, 31, 5, 45(3), 47A

Tribunals and Commissions18 Mar 2022Allowed

M/s. Bhareth Formulations Private Limited Vs

National Company Law Tribunal · (2022) 03 NCLT CK 0043

Insolvency and Bankruptcy Code, 2016 — Section 7, 33(2), 52(1)(a), 54, 66, 67National Company Law Tribunal Rules, 2016 — Rule 11Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016 — Regulation 5, 12, 30, 31, 45(3)

Tribunals and Commissions17 Mar 2022

Motel Rahans Pvt Ltd Vs JSM Devcons Pvt Ltd

National Company Law Tribunal · (2022) 03 NCLT CK 0670

Insolvency and Bankruptcy Code, 2016-Section 7, 4, 14, 14(1), 31(1), 33, 13(1)(c), 13(1)(b), 15, 17, 18, 19, 20, 21Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002

Tribunals and Commissions17 Mar 2022

Reliance Commercial Finance Ltd Vs V S Texmills Pvt Ltd

National Company Law Tribunal · (2022) 03 NCLT CK 0671

IBC, 2016-Section 7, 33

Tribunals and Commissions17 Mar 2022Allowed

M/s Jones Lang Lassalle Building Operations Private Limited Vs M/s Sare Facility (Gurgaon) Services Private Limited

National Company Law Tribunal · (2022) 03 NCLT CK 0672

Insolvency and Bankruptcy Code, 2016-Section 9, 14, 33, 33(1)(a), 33(2), 33(5), 34(1), 35(l)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 12, 13