Tribunals and Commissions16 Mar 2022Allowed
Praxian Global Private Limited Vs Lenskart Solutions Private Limited
National Company Law Tribunal · (2022) 03 NCLT CK 0427
IBC-Section 9
COURT ARCHIVE
National Company Law Tribunal judgments
20,333 judgments · page 674 of 1,017
Tribunals and Commissions16 Mar 2022
M/s. Agarwal Fuel Corporation Private Limited Vs M/s. Shree Rama Newsprint Limited
National Company Law Tribunal · (2022) 03 NCLT CK 0428
Insolvency and Bankruptcy Code, 2016-Section 3(10), 4, 5(21), 8, 9, 9(3), 13(1)(b), 13(1)(c), 14(1), 15, 17, 18, 19, 20, 21, 31(1), 33Enforcement of Security Interest Act, 2002
Tribunals and Commissions16 Mar 2022
State Bank of India Vs Yerra Srinivas Vishwa Infrastructures and Services Pvt Ltd & Ors.
National Company Law Tribunal · (2022) 03 NCLT CK 0429
IBC, 2016-Section 95
Tribunals and Commissions16 Mar 2022
State Bank Of India Vs K Tara Bai & Anr.
National Company Law Tribunal · (2022) 03 NCLT CK 0430
IBC, 2016-Section 95
Tribunals and Commissions16 Mar 2022
M/s. Rajesh.D Vs M/s. Casagrand Starpark Private Limited
National Company Law Tribunal · (2022) 03 NCLT CK 0431
Insolvency and Bankruptcy Code, 2016-Section 9, 8, 4Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6
Tribunals and Commissions16 Mar 2022
State Bank Of India Vs L Sridhar Reddy & Anr.
National Company Law Tribunal · (2022) 03 NCLT CK 0432
IBC, 2016-Section 95
Tribunals and Commissions16 Mar 2022Allowed
In Re: M/s. RDC Motor Private Limited (Withdrawal of CIRP)
National Company Law Tribunal · (2022) 03 NCLT CK 0471
Insolvency and Bankruptcy Code, 2016-Section 12ANational Company Law Tribunal Rules, 2016-Rule 32, 11
Tribunals and Commissions16 Mar 2022Allowed
Glance Investments (India) Vs Elexir Distributions Pvt. Ltd.
National Company Law Tribunal · (2022) 03 NCLT CK 0433
Insolvency and Bankruptcy Code, 2016-Section 7, 9, 13, 14, Sub-section (1) of Section 14, Sub-section (1) of Section 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4
Tribunals and Commissions16 Mar 2022Allowed
Goldsun Auto Private Limited Vs Autocop (India) Private Limited
National Company Law Tribunal · (2022) 03 NCLT CK 0434
Insolvency and Bankruptcy Code, 2016-Section 9, 8, 4(1), 14, 14(1), 31(1), 33, 13, 15, 17, 18, 19, 20 and 21Companies Act, 1956Insolvency & Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6(1)
Tribunals and Commissions16 Mar 2022
Reliance Projects & Property Management Services Limited Vs Committee of Creditors of Reliance Infratel Limited & Ors.
National Company Law Tribunal · (2022) 03 NCLT CK 0435
Insolvency and Bankruptcy Code, 2016-Section 60(5), 60(5)(c), 29, 29(2), 21(9), 21(10), 25(2)(j), 30(2), 31(1), 32A, 74(3)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 36, 36(2)(h), 36(2)(l), 39(2)
Tribunals and Commissions16 Mar 2022Allowed
Amrish Navinchandra Gandhi Vs M/s. Windsor Paper Pvt. Ltd.
National Company Law Tribunal · (2022) 03 NCLT CK 0436
Insolvency and Bankruptcy Code, 2016-Section 9, 15, 33, 54, 54(1), 54(2)IBBI (Liquidation Process) Regulations, 2016-Regulation 12, 13, 31, 34, 45
Tribunals and Commissions16 Mar 2022
State Bank Of India Vs K Supriya & Anr.
National Company Law Tribunal · (2022) 03 NCLT CK 0437
IBC, 2016-Section 95
Tribunals and Commissions16 Mar 2022
State Bank Of India Vs N K Pothiraaj
National Company Law Tribunal · (2022) 03 NCLT CK 0438
Insolvency and Bankruptcy Code, 2016-Section 95(1), 96, 97, 97(6), 97(7), 99, 99(1)Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 7(1), 7(2)
Tribunals and Commissions16 Mar 2022Allowed
M/s. Alphasoft Technologies INC Vs M/s. Cura Technologies Limited
National Company Law Tribunal · (2022) 03 NCLT CK 0439
Insolvency and Bankruptcy Code, 2016-Section 9, 13(2), 14, 15, 17, 18, 19, 20Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Securitization and Reconstruction of Operational Assets and Enforcement of Security Interest Act, 2002 (54 of 2002)
Tribunals and Commissions16 Mar 2022
State Bank Of India Vs K Subburaj
National Company Law Tribunal · (2022) 03 NCLT CK 0440
Insolvency and Bankruptcy Code, 2016-Section 95(1), 96, 97, 97(6), 97(7), 99, 99(1)Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 7(1), 7(2)
Tribunals and Commissions16 Mar 2022
State Bank Of India Vs M. LaxmiNarayan Reddy & Anr.
National Company Law Tribunal · (2022) 03 NCLT CK 0441
IBC, 2016-Section 95
Tribunals and Commissions16 Mar 2022Allowed
Nagalingam Muthiah Vs M/s. The Federal Bank Limited & Anr.
National Company Law Tribunal · (2022) 03 NCLT CK 0442
Insolvency and Bankruptcy Code, 2016-Section 12A, 7Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2019-Regulation 30ANCLT Rules, 2016-Rule 11
Tribunals and Commissions16 Mar 2022
R.R. Distributers Private Limited & Anr. Vs Mr. Navjit Singh
National Company Law Tribunal · (2022) 03 NCLT CK 0443
NCLT Rules, 2016-Rule 11IBC-Section 9, 14IBBI (Insolvency Process for Corporate Person) Regulation, 2016-Regulation 30A, 31A
Tribunals and Commissions16 Mar 2022Allowed
Ridhi Sidhi Glasses (India) Pvt. Ltd Vs Arm Winsys Tech Pvt. Ltd.
National Company Law Tribunal · (2022) 03 NCLT CK 0444
Insolvency and Bankruptcy Code, 2016-Section 9, 33(1), 33(1)(b)(iii), 33(2), 33(5), 33(7), 34(1), 34(2), 52Insolvency and Bankruptcy Board of India (Insolvency Professionals) Regulations, 2019-Regulation 7AInsolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016
Tribunals and Commissions16 Mar 2022
Hangji Global Limited Vs Globecon Commercial Services Private Limited
National Company Law Tribunal · (2022) 03 NCLT CK 0445
Insolvency and Bankruptcy Code, 2016-Section 60(5)National Company Law Tribunal Rules, 2016-Rule 11