COURT ARCHIVE

National Company Law Tribunal judgments

20,333 judgments · page 675 of 1,017

Tribunals and Commissions16 Mar 2022Allowed

Bank Of India Vs Amitech Textiles Limited

National Company Law Tribunal · (2022) 03 NCLT CK 0294

Insolvency and Bankruptcy Code, 2016-Section 7, 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

M/s Pardeep Cycle Industries Vs M/s Arpan International Limited

National Company Law Tribunal · (2022) 03 NCLT CK 0297

Insolvency and Bankruptcy Code, 2016-Section 9, 12A, 60(5)NCLT Rules, 2016-Rule 11Corporate Insolvency Resolution Process Regulations, 2016-Regulation 30A

Tribunals and Commissions16 Mar 2022Disposed Of

Jitender Singh Mor- Mahadev Infrabuild Private Limited Vs Registrar of Companies

National Company Law Tribunal · (2022) 03 NCLT CK 0041

Companies Act, 2013 — Section 248(1)(c), 252, 252(1), 455Company (Removal of Names of Companies from the Register of Companies) Rules, 2016 — Rule 9

Tribunals and Commissions16 Mar 2022Disposed Of

Bank Of India Vs Amitech Textiles Limited

National Company Law Tribunal · (2022) 03 NCLT CK 0040

Insolvency & Bankruptcy Code, 2016 — Section 7, 33(1), 33(1)(b)(iii), 33(2), 33(5), 33(7), 34(1), 34(2), 52

Tribunals and Commissions16 Mar 2022Disposed Of

Deepak Kumer Garg Vs Arm Winsys Tech Private Limited

National Company Law Tribunal · (2022) 03 NCLT CK 0039

Insolvency & Bankruptcy Code, 2016 — Section 9, 33(1), 33(1)(b)(iii), 33(2), 33(5), 33(7), 34(1), 34(2), 52

Tribunals and Commissions16 Mar 2022Disposed Of

A One Agrifoods And Beverages Privatelimited Vs

National Company Law Tribunal · (2022) 03 NCLT CK 0038

Companies Act, 2013, — Section 103, 105, 230, 230(1), 230(5), 232, 232(1)Companies (Compromises, Arrangements and Amalgamations) Rules, 2016 — Rule 6, 7, 8(2), 10

Tribunals and Commissions16 Mar 2022Disposed Of

Ashok Kumar Bopche and Ors Vs M/s Milani Techno Engineering Limited

National Company Law Tribunal · (2022) 03 NCLT CK 0037

Companies Act, 2013 — Section 73(4), 74(3)

Tribunals and Commissions16 Mar 2022Disposed Of

Yojana Infrastructure Services Private Limited Vs Yojana Infrastructure Services Private Limited

National Company Law Tribunal · (2022) 03 NCLT CK 0031

Companies Act, 2013, — Section 66, 230, 230(5), 232, 232(3)(i)

Tribunals and Commissions16 Mar 2022Disposed Of

Quartile Exim Limited. Vs Netizen Engineering Private Limited

National Company Law Tribunal · (2022) 03 NCLT CK 0029

Companies Act, 2013, — Section 230, 230(1), 230(3), 230(5), 230(6), 232, 232(3)(i), 323(6)Income Tax Act, 1961 — Section 2(1B)

Tribunals and Commissions16 Mar 2022Disposed Of

Hangji Global Limited Vs Mr. Ajit Gyanchand Jain

National Company Law Tribunal · (2022) 03 NCLT CK 0026

Insolvency and Bankruptcy Code, 2016 — Section 60(5)National Company Law Tribunal Rules, 2016 — Rule 11

Tribunals and Commissions15 Mar 2022Dismissed

Prem Kanta Sharma Vs Swion Builders Pvt. Ltd.

National Company Law Tribunal · (2022) 03 NCLT CK 0449

IBC-Section 9, 8(1)

Tribunals and Commissions15 Mar 2022

M/s. Metenere Ltd. Vs M/s. Empower Softrade and Techno Pvt. Ltd.

National Company Law Tribunal · (2022) 03 NCLT CK 0450

Insolvency and Bankruptcy Code, 2016-Section 9, 9(3)(b), 13(2), 14, 14(1)(a), (b), (c) & (d), 14(3)(b), 15, 17, 18, 19, 20, 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 5, 6IBBI Regulations, 2016-Regulation 6(1)

Tribunals and Commissions15 Mar 2022

Punjab National Bank Vs Plutus Infraventures Pvt. Ltd

National Company Law Tribunal · (2022) 03 NCLT CK 0451

Insolvency & Bankruptcy Code, 2016-Section 7, 7(5)(a), 13, 14, 15, 17, 18, 19, 20, 21, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(1)Insolvency & Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6

Tribunals and Commissions15 Mar 2022

Bansal Trading Company & Anr. Vs M/s Periwinkle Herbals Private Limited

National Company Law Tribunal · (2022) 03 NCLT CK 0452

Insolvency and Bankruptcy Code, 2016-Sections 4, 8, 9, 13(2), 14, 15, 17, 18, 19, 20Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (54 of 2002)

Tribunals and Commissions15 Mar 2022

State Bank Of India Vs RPA Ferro Industries Private Limited

National Company Law Tribunal · (2022) 03 NCLT CK 0453

Insolvency and Bankruptcy Code, 2016-Section 7, 9, 5(8), 3(12), 14, 31, 13, 15, 18Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Securitization of Asset and Reconstruction of the Financial Asset and Reconstruction of the Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2)

Tribunals and Commissions15 Mar 2022Allowed

Nagpur Nagarik Sahakari Bank Ltd. Vs M/s Greatwall Corporate Service Private Limited

National Company Law Tribunal · (2022) 03 NCLT CK 0454

Insolvency and Bankruptcy Code, 2016-Section 7, 5(8), 3(12), 14, 31, 13, 15, 18Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Banking Regulations, Act, 1949

Tribunals and Commissions15 Mar 2022

Pioneer Formwork Private Limited Vs B L Kashyap & Sons Limited

National Company Law Tribunal · (2022) 03 NCLT CK 0455

Insolvency & Bankruptcy Code, 2016-Section 4, 8, 9, 13(2), 14, 14(1), 15, 17, 18, 19, 20Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 5, 6Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (54 of 2002)

Tribunals and Commissions15 Mar 2022

Meher Oil Industries Limited Vs Swastik Oil Refinery Private Limited

National Company Law Tribunal · (2022) 03 NCLT CK 0456

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 4(1), 14, 31(1), 33, 13, 15, 17, 18, 19, 20, 21Companies Act, 1956Insolvency & Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4(1)

Tribunals and Commissions15 Mar 2022Allowed

ICICI Bank Limited Vs K. V. Aromatics Private Limited

National Company Law Tribunal · (2022) 03 NCLT CK 0457

Insolvency and Bankruptcy Code, 2016-Section 7, 7(3)(b), 7(5), 13(2), 14(1), 14(2) to 14(3)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(2), 9(1)Companies Act, 1956

Tribunals and Commissions15 Mar 2022

M/s. Trutek Fasteners Pvt. Ltd. Vs Bhasin Infotech And Infrastructure Pvt. Ltd.

National Company Law Tribunal · (2022) 03 NCLT CK 0458

Insolvency & Bankruptcy Code, 2016-Section 9Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 8