COURT ARCHIVE

National Company Law Tribunal judgments

20,333 judgments · page 673 of 1,017

Tribunals and Commissions17 Mar 2022Allowed

Rajender Kumar Jain, Resolution Professional For Kudos Chemie Limited Vs UPL Limited

National Company Law Tribunal · (2022) 03 NCLT CK 0673

Insolvency and Bankruptcy Code, 2016-Section 7, 12, 12(2), 12(3), 14, 15, 21, 21(2), 25(2)(h), 29A, 30(1), 30(2), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(2)(e), 30(4), 30(6), 31, 31(1), 31(2), 31(3), 31(4), 32A, 43, 45, 47, 49, 50, 53, 53(1), 61, 62, 66Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 35A, 36B(4A), 38(1), 38(1A), 38(1B), 38(2), 39, 39(1), 39(4), 39B, 39C, 39D, 40CInsolvency and Bankruptcy Code (Amendment) Act, 2019

Tribunals and Commissions17 Mar 2022

Punjab National Bank (Erstwhile Oriental Bank of Commerce) Vs M/s Gupta Exim (India) Pvt. Ltd.

National Company Law Tribunal · (2022) 03 NCLT CK 0674

Insolvency and Bankruptcy Code, 2016-Section 7, 21, 60(5), 238, 18, 14, 30(2)(b), 30(4), 53(1), 30(2), 53, 30, 61(3), 31(1)NCLT Rules, 2016-Rule 11Securitisation and Reconstruction of Financial Assets and Enforcement of Securities Interest Act, 2002-Section 13(2), 13(4), 13(6)

Tribunals and Commissions17 Mar 2022Allowed

Sakhi Resorts and Farmlands Private Limited

National Company Law Tribunal · (2022) 03 NCLT CK 0675

Insolvency and Bankruptcy Code, 2016-Section 59, 59(3)(a), 59(4), 59(8), 59(9)Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017-Regulation 5, 9, 14, 29National Company Law Tribunal Rules, 2016

Tribunals and Commissions17 Mar 2022

Union Bank of India Vs Mr. Rajender Kumar Jain & Ors.

National Company Law Tribunal · (2022) 03 NCLT CK 0286

Insolvency and Bankruptcy Code, 2016-Section 60(5), 53, 30(2)(1)(b), 30(2)(b), 30(2), 30(4), 29A, 21(2), 61(3)IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 38(1)(b)Amending Act of 2019-Section 6(b)

Tribunals and Commissions17 Mar 2022

State Bank Of India Vs Aljo Joseph

National Company Law Tribunal · (2022) 03 NCLT CK 0317

Insolvency and Bankruptcy Code, 2016-Section 95, 95(1), 95(4), 95(5), 95(6), 95(7), 96(1)(a), 99, 99(7)Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 7(2)SARFAESI Act-Section 13(2)

Tribunals and Commissions17 Mar 2022Dismissed

Small Industries Development Bank of India (SIDBI) Vs Vivek Raheja, Resolution Professional of M/s Gupta Exim (India) Pvt. Ltd.

National Company Law Tribunal · (2022) 03 NCLT CK 0047

Insolvency and Bankruptcy Code, 2016 — Section 7, 14, 18, 21, 30(2), 30(2)(b), 30(4), 31(1), 32, 53, 53(1), 60(5), 61(3), 238Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(2), 13(4), 13(6)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016 — Regulation 38

Tribunals and Commissions17 Mar 2022Disposed Of

M/s Gupta Exim (India) Pvt. Ltd. Vs Small Industries Development Bank of India (SIDBI)

National Company Law Tribunal · (2022) 03 NCLT CK 0046

Insolvency and Bankruptcy Code, 2016 — Section 7, 14, 18, 21, 30(2), 30(2)(b), 30(4), 31(1), 32, 53, 53(1), 60(5), 61(3), 238Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(2), 13(4), 13(6)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016 — Regulation 38

Tribunals and Commissions17 Mar 2022Disposed Of

Sakhi Resorts and Farmlands Private Limited Vs

National Company Law Tribunal · (2022) 03 NCLT CK 0045

Insolvency and Bankruptcy Code, 2016 — Section 59, 59(8), 59(3)(a), 59(4)Income Tax Act 1961 — Section 178Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017 — Regulation 5, 9, 14, 29

Tribunals and Commissions17 Mar 2022Disposed Of

Punjab National Bank Vs Kudos Chemie Limited

National Company Law Tribunal · (2022) 03 NCLT CK 0044

Insolvency and Bankruptcy Code, 2016 — Section 7, 12, 12(2), 12(3), 15, 21, 25(2)(h), 29A, 30(1), 30(2), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(2)(e), 30(4), 30(6), 31(1), 31(3), 32A, 43, 45, 47, 49, 50, 53, 53(1), 61, 62, 66Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016 — Regulation 6, 35A, 38(1), 39, 39(1), 39(2), 39(4)National Company Law Tribunal Rules, 2016 — Rule 11

Tribunals and Commissions17 Mar 2022Allowed

ADVA Optical Networking India Private Limited Vs

National Company Law Tribunal · (2022) 03 NCLT CK 0042

Companies Act, 2013 — Section 133, 206, 207, 208, 209, 210, 211, 212, 213, 214, 215, 216, 217, 218, 219, 220, 221, 222, 223, 224, 225, 226, 227, 228, 229, 230, 230(7), 232, 232(3)Companies Act, 1956 — Section 235, 236, 237, 238,239, 240, 241, 242, 243, 244, 245, 246, 247, 248,249, 250, 251

Tribunals and Commissions16 Mar 2022

State Bank Of India Vs Y Narsinga Rao & Anr.

National Company Law Tribunal · (2022) 03 NCLT CK 0745

IBC, 2016-Section 95

Tribunals and Commissions16 Mar 2022Dismissed

E-Square International Vs M/s. Rainbow Chindren's Medicare Private Limited

National Company Law Tribunal · (2022) 03 NCLT CK 0613

Insolvency and Bankruptcy Code, 2016-Section 9, 9(5)(2)(d), 4, 7Insolvency & Bankruptcy (Application to the Adjudicating Authority) Rules, 2016-Rule 6

Tribunals and Commissions16 Mar 2022

M/s. Jugal Hansal Brothers Vs M/s. Octagon Communications Pvt. Ltd.

National Company Law Tribunal · (2022) 03 NCLT CK 0614

Insolvency and Bankruptcy Code, 2016-Section 4, 8, 8(1), 8(2), 9, 9(3)(d), 13, 13(1)(c), 14, 15, 17, 18, 19, 20, 21, 31, 33, 238Insolvency and Bankruptcy (Application to the Adjudicating Authority) Rules, 2016-Rule 5SARFAESI Act

Tribunals and Commissions16 Mar 2022

Kerman & Co LLP Vs Narendra Emporis Ltd

National Company Law Tribunal · (2022) 03 NCLT CK 0615

Insolvency and Bankruptcy Code, 2016-Section 9, 8

Tribunals and Commissions16 Mar 2022

Teco Industries Vs Superdrawn Wire Industries Pvt. Ltd.

National Company Law Tribunal · (2022) 03 NCLT CK 0616

Insolvency and Bankruptcy Code, 2016-Section 7, 5(8), 13(1)(c), 13, 14, 15, 17, 18, 19, 20, 21, 31(1), 33, 238IBBI (Information Utilities) Regulations, 2017-Regulation 21SARFAESI Act

Tribunals and Commissions16 Mar 2022Allowed

M/s. Khetulal Pugalia and Sons (HUF) Vs M/s. Sri Lakshmi Srinivasa Jute Mills Private Limited

National Company Law Tribunal · (2022) 03 NCLT CK 0422

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 13(2), 15, 17, 18, 20, 14, 19Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6

Tribunals and Commissions16 Mar 2022

M/s Mangaljyoti Syndicate Pvt. Ltd. Vs M/s Mahavir Richab Investments Pvt. Ltd.

National Company Law Tribunal · (2022) 03 NCLT CK 0423

Insolvency and Bankruptcy Code, 2016-Sections 3(12), 7, 7(3)(b), 7(5)(a), 13(2), 14, 14(1)(a), 14(1)(b), 14(1)(c), 14(1)(d), 14(3)(b), 15, 17, 18, 19, 20, 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 9(1)Income Tax Act, 1961

Tribunals and Commissions16 Mar 2022

M/s. Priharitam Technologies Private Limited Vs The Registrar Of Companies

National Company Law Tribunal · (2022) 03 NCLT CK 0424

Insolvency and Bankruptcy Code, 2016-Section 59(Voluntary Liquidation Process) Regulations, 2017-Regulation 38Companies Act, 2013

Tribunals and Commissions16 Mar 2022Allowed

Jaydevbhai Rajubhai Rathod Vs M/S Shree Saibaba Ispat (India) Private Limited

National Company Law Tribunal · (2022) 03 NCLT CK 0425

Insolvency and Bankruptcy Code, 2016-Section 9, 15, 21, 22, 33, 54(1), 54(2)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Person) Regulations, 2016-Regulation 6Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 12, 13, 31, 34, 39, 45

Tribunals and Commissions16 Mar 2022

State Bank Of India Vs J. Sunitha & Anr.

National Company Law Tribunal · (2022) 03 NCLT CK 0426

IBC, 2016-Section 95