COURT ARCHIVE

National Company Law Tribunal judgments

20,334 judgments · page 683 of 1,017

Tribunals and Commissions04 Mar 2022

State Bank Of India Vs Shri Gopal Parsad Agarwal

National Company Law Tribunal · (2022) 03 NCLT CK 0542

Insolvency and Bankruptcy Code, 2016-Section 95, 95(1), 60(2), 7, 96(1)(a), 97, 99Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtor) Rules, 2019-Rule 7(1), 7(2)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Regulations, 2019-Regulation 4(1), 4(2)

Tribunals and Commissions04 Mar 2022

State Bank Of India Vs Prahalad Kumar Agarwal

National Company Law Tribunal · (2022) 03 NCLT CK 0543

Insolvency and Bankruptcy Code, 2016-Section 95, 95(1), 60(2), 7, 96(1)(a), 97, 99, 99(7)Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtor) Rules, 2019-Rule 7(2), 7(1)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Regulations, 2019-Regulation 4(1), 4(2)

Tribunals and Commissions04 Mar 2022Disposed Of

Committee Of Creditors Of MSP Metallics Limited Through CFM Asset Reconstruction Private Limited Vs Mr. Dipti Ranjan Nath

National Company Law Tribunal · (2022) 03 NCLT CK 0544

Insolvency and Bankruptcy Code, 2016-Section 22(3), 60(5)National Company Law Tribunal Rules, 2016-Rule 11Insolvency and Bankruptcy Board of India (Insolvency Resolution Process of Corporate Persons) Regulations, 2016-Regulation 3(1A)

Tribunals and Commissions04 Mar 2022

Eclear Leasing & Finance Private Limited Vs Swati Health & Education Services Private Limited

National Company Law Tribunal · (2022) 03 NCLT CK 0545

Insolvency and Bankruptcy Code, 2016-Section 7, 7(3)(b), 13(2), 14(1), 14(2), 14(3)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(1), 9(1)Limitation Act 1963

Tribunals and Commissions04 Mar 2022Allowed

In Re: CP (IB) No.153/9/AMR/2019 (Section 12A Withdrawal)

National Company Law Tribunal · (2022) 03 NCLT CK 0570

Insolvency and Bankruptcy Code, 2016-Section 12AInsolvency and Bankruptcy Code (Corporate Insolvency Resolution Process) Regulations, 2016-Regulation 30-A

Tribunals and Commissions04 Mar 2022

M/s Rhydburg Pharmaceuticals Ltd. Vs M/s. Sanyog Healthcare Limited

National Company Law Tribunal · (2022) 03 NCLT CK 0546

Insolvency and Bankruptcy Code, 2016-Section 7, 9, 10, 21, 21(6A), 21(6A)(b), 23(2), 60(2), 60(5), 196(1)(aa)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 2(1)(aa), 3, 6, 8A, 16A, 16A(1), 16A(2), 21(1)(aa), 39(3)National Company Law Tribunal Rules, 2016-Rule 11

Tribunals and Commissions04 Mar 2022Allowed

M/s. Mirambica Infrastructure Private Limited Vs M/s. Sanskrut Jewel Residency LLP

National Company Law Tribunal · (2022) 03 NCLT CK 0572

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 9(5), 7, 14(1), 14(2), 14(3), 14(4)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6

Tribunals and Commissions04 Mar 2022Dismissed

JSH Packagings Vs Aditya Intersces Pvt. Ltd.

National Company Law Tribunal · (2022) 03 NCLT CK 0547

IBC-Section 9

Tribunals and Commissions04 Mar 2022

M/s. K Computers Vs M/s. PI Data Centers Private Limited

National Company Law Tribunal · (2022) 03 NCLT CK 0548

Insolvency and Bankruptcy Code, 2016-Section 4, 5(20), 5(21), 8(1), 8(2)(a), 9, 13(2), 15, 17, 18, 20, 14, 19Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Civil Procedure Code-Order 30(2), 31(2)

Tribunals and Commissions04 Mar 2022

Design Plus Architecture Vs Modex International Securities Limited

National Company Law Tribunal · (2022) 03 NCLT CK 0549

Insolvency and Bankruptcy Code, 2016-Section 7, 60(1), 7(3)(b), 4, 7(5)(a), 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 4, 9(1)Companies Act, 1956

Tribunals and Commissions04 Mar 2022

Itenderpal Singh Vs Sh. Ashok Kriplani

National Company Law Tribunal · (2022) 03 NCLT CK 0550

Insolvency and Bankruptcy Code, 2016-Section 60(5), 29A(g)NCLT Rules 2016-Rule 11

Tribunals and Commissions04 Mar 2022

State Bank Of India Vs Vinod Kumar Agarwal

National Company Law Tribunal · (2022) 03 NCLT CK 0551

Insolvency and Bankruptcy Code, 2016-Section 95, 95(1), 7, 60(2), 96(1)(a), 97, 99Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtor) Rules, 2019-Rule 7(1), 7(2)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Regulations, 2019-Regulation 4(1), 4(2)

Tribunals and Commissions04 Mar 2022

New Delhi Centre For Sight Limited Vs

National Company Law Tribunal · (2022) 03 NCLT CK 0002

Companies Act, 2013 — Section 230, 230(1), 230(3), 230(4), 230(5), 232, 232(3)(i), 232(6)Income Tax Act, 1961 — Section 2(1B), 2(19AA)

Tribunals and Commissions03 Mar 2022

M/s. Dynamic Engineers Ltd Vs M/s. Muhlenbau Equipments Pvt Ltd

National Company Law Tribunal · (2022) 03 NCLT CK 0553

Insolvency & Bankruptcy Code, 2016-Section 9, 14, 14(3), 15, 17, 18, 20, 21, 31(1), 33Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002

Tribunals and Commissions03 Mar 2022

In Re: M/s Super Agri Seeds Pvt. Ltd. (CP (IB) No.172/10/HDB/2017)

National Company Law Tribunal · (2022) 03 NCLT CK 0571

IBC-Section 10Advocates ActIBBI Regulations

Tribunals and Commissions03 Mar 2022

IDBI Bank Limited Vs EPC Constructions India Limited

National Company Law Tribunal · (2022) 03 NCLT CK 0554

Insolvency and Bankruptcy Code, 2016-Section 60(5), 42, 7, 33(5), 35(1)(k), 36, 3(12), 3(11), 5(8), 66NCLT Rules, 2016-Rule 11

Tribunals and Commissions03 Mar 2022

Super Highway Labs Pvt. Ltd. Vs Wadhwa Constructions Infrastructure Pvt. Ltd.

National Company Law Tribunal · (2022) 03 NCLT CK 0555

Insolvency & Bankruptcy Code, 2016-Section 9

Tribunals and Commissions03 Mar 2022

Bank of India Vs Klassic Construction Pvt Ltd

National Company Law Tribunal · (2022) 03 NCLT CK 0556

Insolvency and Bankruptcy Code, 2016-Section 7, 12A

Tribunals and Commissions03 Mar 2022

M/s. Samyak Metals Pvt. Ltd. Vs M/s. Kiran Udyog Private Limited

National Company Law Tribunal · (2022) 03 NCLT CK 0557

IBC-Section 9NCLT Rules 2016-Rule 11

Tribunals and Commissions03 Mar 2022

M/s. VRJ Traders Pvt. Ltd. Vs Alok Kumar Kuchhal

National Company Law Tribunal · (2022) 03 NCLT CK 0558

Insolvency and Bankruptcy Code, 2016-Section 60(5), 10, 21NCLT Rules, 2016-Rule 11Insolvency and Bankruptcy Board of India (Insolvency Resolution Process For Corporate Persons) Regulations, 2016-Regulation 16