Tribunals and Commissions24 Jan 2022Disposed Of
Tilak Bhura Vs Birbhum Handloom Private Limited
National Company Law Tribunal · (2022) 01 NCLT CK 0060
Companies Act, 2013 — Section 97, 97(1)National Company Law Tribunal Rules, 2016 — Rule 74
COURT ARCHIVE
National Company Law Tribunal judgments
20,334 judgments · page 691 of 1,017
Tribunals and Commissions21 Jan 2022
State Bank Of India Vs Mr. Raman Gupta
National Company Law Tribunal · (2022) 01 NCLT CK 0282
Insolvency and Bankruptcy Code, 2016-Section 95, 97, 99, sub-section (7) of Section 99Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 7, 7(1)IBBI (Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Regulations, 2019-Regulations 4 (1) and (2)
Tribunals and Commissions21 Jan 2022Disposed Of
Tennant Cleaning Systems India Private Limited Vs Registrar Of Companies
National Company Law Tribunal · (2022) 01 NCLT CK 0283
Insolvency and Bankruptcy Code, 2016-Section 59(7), 59(8)IBBI (Voluntary Liquidation Process) Regulations, 2017-Regulation 38 (3), 14, 8 and 10Companies Act, 1956
Tribunals and Commissions21 Jan 2022
Aargus Global Logistics Pvt. Ltd. Vs Nitin Bharal & Ors.
National Company Law Tribunal · (2022) 01 NCLT CK 0284
Companies Act, 2013-Section 66(1)Insolvency and Bankruptcy Code, 2016-Section 3(33), 10A, 19(2), 43, 45, 50, 66, 69, 236NCLT Rules, 2016-Rule 2(1)
Tribunals and Commissions21 Jan 2022Allowed
M/s Nevaeh Technology Private Limited Vs Kerala State Electronics Development Corporation Limited
National Company Law Tribunal · (2022) 01 NCLT CK 0236
Companies Act,2013-Section 434(1), 434(2)Companies (Transfer of Pending Proceedings) Rules, 2016-Rule 5Insolvency and Bankruptcy Code, 2016-Section 9, 8, 5(20), 5(21), 4, 9(5), 14(1), 31(1), 33, 13
Tribunals and Commissions21 Jan 2022
Sandhya Dinesh Sancheti & Ors. Vs Manoj Kumar Mishra
National Company Law Tribunal · (2022) 01 NCLT CK 0285
Insolvency and Bankruptcy Code, 2016-Section 60(5), 5(24), 5(24A)Companies Act-Section 161
Tribunals and Commissions21 Jan 2022Dismissed
E.Iqbal Vs State Bank Of India
National Company Law Tribunal · (2022) 01 NCLT CK 0247
National Company Law Tribunal Rules, 2016-Rule 11Insolvency and Bankruptcy Code, 2016-Section 1(3), 2, 2(e), 5(22), 7, 9, 10, 60, 60(1), 60(2), 60(3), 78, 79, 94, 95, 95(1), 94 to 187, 179, 239(2), 240(2), 249Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process of Personal Guarantors to the Corporate Debtor) Rules, 2019-Rule 7
Tribunals and Commissions21 Jan 2022Dismissed
Sandhya Dinesh Sancheti Vs Manoj Kumar Mishra
National Company Law Tribunal · (2022) 01 NCLT CK 0034
Companies Act, 2013 — Section 161Insolvency & Bankruptcy Code, 2016 — Section 5(24), 5(24A), 60(5)
Tribunals and Commissions20 Jan 2022Allowed
Johnson Electric Company Limited Vs Hridaynath Consultancy Private Limited
National Company Law Tribunal · (2022) 01 NCLT CK 0273
Insolvency & Bankruptcy Code, 2016-Section 7, 5(8), 3(12), 14, 14(1), 31(1), 33, 13Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
Tribunals and Commissions20 Jan 2022Dismissed
Satya Sadasiva Basava Prasad Maley Vs M/s. Pattela Projects Private Limited
National Company Law Tribunal · (2022) 01 NCLT CK 0261
Insolvency and Bankruptcy Code, 2016-Section 4, 5(8), 7Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Indian Evidence Act-Section 65-A, 65-B, 65-B(4)
Tribunals and Commissions20 Jan 2022Disposed Of
M/S Prompt Enterprises Private Limited Vs M/S Auto Vision India Private Limited
National Company Law Tribunal · (2022) 01 NCLT CK 0290
IBC, 2016-Section 9
Tribunals and Commissions20 Jan 2022Allowed
State Bank Of India Vs Ms. Savita Satish Gowda
National Company Law Tribunal · (2022) 01 NCLT CK 0291
Insolvency and Bankruptcy Code, 2016-Section 2, 95, 60(1)(2)(3), 60(2), 60(3), 243, 96(1), 96(3), 97, 99, Sub-Section 7 of Section 99I & B (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 7
Tribunals and Commissions20 Jan 2022
Wood Preservers Private Limited Vs LB Industries Private Limited
National Company Law Tribunal · (2022) 01 NCLT CK 0292
Insolvency and Bankruptcy Code, 2016-Section 60(5), 65, 29A, 33(1), 34(1), 53, 52Insolvency & Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016
Tribunals and Commissions20 Jan 2022
State Bank Of India Vs Jet Airways
National Company Law Tribunal · (2022) 01 NCLT CK 0293
Insolvency & Bankruptcy Code-Section 30, 60(5), Rule 11, 42, 7
Tribunals and Commissions20 Jan 2022Dismissed
State Bank of India Vs Savita Gowda
National Company Law Tribunal · (2022) 01 NCLT CK 0033
Insolvency & Bankruptcy Code, 2016 — Section 60(1), 60(2), 60(3), 95, 96(1), 96(3), 97, 99, 99(7), 243Insolvency & Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules,2019 — Rule 7
Tribunals and Commissions19 Jan 2022Allowed
Datacorp Traffic Private Limited & Ors. Vs VaaaN Infra Private Limited
National Company Law Tribunal · (2022) 01 NCLT CK 0300
Insolvency and Bankruptcy Code, 2016-Section 8, 8(1), 8(2), 9, 9(1), 9(2), 9(4), 9(5), 9(5)(i), 9(6), 14, 15, 17, 18, 20 and 21, 31, 33Companies Act, 2013
Tribunals and Commissions19 Jan 2022Disposed Of
Ms. Vandana Arora Vs M/s. RG Residency Pvt. Ltd.
National Company Law Tribunal · (2022) 01 NCLT CK 0301
Insolvency & Bankruptcy Code-Section 9
Tribunals and Commissions19 Jan 2022Allowed
M/s. K.P.R Universal Holdings Private Limited
National Company Law Tribunal · (2022) 01 NCLT CK 0258
Insolvency and Bankruptcy Code, 2016-Section 10, 13(2), 14, 15, 17, 18, 19, 20Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 7
Tribunals and Commissions19 Jan 2022Disposed Of
Mr. Gaurav Kathuria Vs M/s. RG Residency Pvt. Ltd.
National Company Law Tribunal · (2022) 01 NCLT CK 0302
Insolvency & Bankruptcy Code-Section 9
Tribunals and Commissions19 Jan 2022Disposed Of
Ms. Prerana Batheja Vs M/s. RG Residency Pvt. Ltd.
National Company Law Tribunal · (2022) 01 NCLT CK 0303
Insolvency & Bankruptcy Code-Section 9