CourtKutchehry.com

COURT ARCHIVE

National Company Law Tribunal judgments

20,339 judgments · page 693 of 1,017

Tribunals and Commissions13 Jan 2022Allowed

Riya Travel & Tours (I) Pvt. Ltd. Vs Linbert Travels Pvt. Ltd.

National Company Law Tribunal · (2022) 01 NCLT CK 0238

Insolvency and Bankruptcy Code, 2016-Section 9, 9(3)(b), 9(3)(c), 5(6), 8, 8(2), 13, 14, 15, 16(3)(a), 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 5, 6Companies Act, 1956
Read judgment
Tribunals and Commissions12 Jan 2022Allowed

Golla Ramakantha Rao Vs M/s Adventity Global Services (P) Ltd

National Company Law Tribunal · (2022) 01 NCLT CK 0391

Insolvency & Bankruptcy Code, 2016-Section 7, 9, 10, 12AInsolvency & Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 30A, 30A (1), 36ANCLT Rules, 2016-Rule 11
Read judgment
Tribunals and Commissions12 Jan 2022

M/s. Vortex Impex Pvt. Ltd. Vs EMD Scaffolding India Pvt. Ltd.

National Company Law Tribunal · (2022) 01 NCLT CK 0393

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 3(12), 3(11), 3(6), 4, 9(5), 14(1), 14(2), 14(3), 14(4)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Companies Act, 1956
Read judgment
Tribunals and Commissions12 Jan 2022Allowed

Aman Chhabra & Anr. Vs Mascot Soho Homes Private Ltd.

National Company Law Tribunal · (2022) 01 NCLT CK 0394

Insolvency and Bankruptcy Code, 2016-Section 7, 9(5), 14(1) proviso (a) to (d), 14(2) to 14(4), 7(5)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Companies Act, 1956
Read judgment
Tribunals and Commissions12 Jan 2022Allowed

Mr. Pradeep Upadhyay Vs Dugal Associates Pvt. Ltd.

National Company Law Tribunal · (2022) 01 NCLT CK 0473

Insolvency and Bankruptcy Code, 2016-Section 9, 12, 14, 18(1)(a), 21(1), 30(6), 31, 33, 33(2), 33(5), 33(7), 34(1), 52, 54L, 56, Chapter IIIInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6(1)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 12, 13
Read judgment
Tribunals and Commissions12 Jan 2022Disposed Of

Rico Castings Limited Vs Registrar of Companies

National Company Law Tribunal · (2022) 01 NCLT CK 0043

Companies Act, 2013 — Section 133, 230, 230(5), 232, 232(2)(e), 232(2), 232(3)Companies (Compromises, Arrangements and Amalgamation) Rules, 2016 — Rule 6, 8, 14
Read judgment
Tribunals and Commissions12 Jan 2022Disposed Of

Ulkavahini Investments Limited Vs Registrar of Companies

National Company Law Tribunal · (2022) 01 NCLT CK 0042

Companies Act, 2013 — Section 133, 143(3), 164(2), 230, 230(4), 232Income Tax Act, 1961 — Section 72ACompanies (Compromises, Arrangements and Amalgamation) Rules, 2016 — Rule 15, 18Companies (Audit and Auditors) Rules, 2014 — Rule 11
Read judgment
Tribunals and Commissions12 Jan 2022

BMSS Steel Industries Pvt. Ltd. Vs Forge India Private Limited

National Company Law Tribunal · (2022) 01 NCLT CK 0039

Insolvency & Bankruptcy Code, 2016 — Section 8, 9, 9(3)(b), 9(3)(c), 9(5), 9(5)(i), 13(1)(b), 14(1), 14(3), 15, 16(5), 17, 18, 18(1)(f), 31(1), 33Insolvency & Bankruptcy (Application to Adjudicating Authority) Rules, 2016 — Rule 6Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016 — Regulation 6
Read judgment
Tribunals and Commissions11 Jan 2022Allowed

M/s. Nexo Industries Pvt Ltd Vs M/s. Tata Projects Ltd

National Company Law Tribunal · (2022) 01 NCLT CK 0252

Insolvency & Bankruptcy Code, 2016-Section 7, 9, 10, 12A, 15Insolvency & Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 30A, 36ANCLT Rules, 2016-Rule 11
Read judgment
Tribunals and Commissions11 Jan 2022Allowed

IDBI Trusteeship Services Limited Vs Ashiana Landcraft Realty

National Company Law Tribunal · (2022) 01 NCLT CK 0246

Insolvency and Bankruptcy Code, 2016-Section 7, 7(5), 9, 13, 14, 15, 15(1)(b), 31(1), 33, 65Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process of Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 7(1)
Read judgment
Tribunals and Commissions11 Jan 2022Disposed Of

ICICI Bank Limited Vs Narayani Steels Limited

National Company Law Tribunal · (2022) 01 NCLT CK 0046

Insolvency & Bankruptcy Code, 2016 — Section 7, 14, 25(2)(h), 29A, 30, 31, 30(1), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(2)(e), 30(3), 30(4), 30(6), 31(1), 31(4)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016 — Regulation 36A(1), 37(a), 37(b), 37(c), 37(d), 37(e), 37(f), 37(g), 37(h), 37(i), 37(j), 37(k), 37(l), 38, 38(1A), 38(1)(a), 38(1)(b), 38(2)(c), 38(2)(d), 38(3), 39(4)
Read judgment
Tribunals and Commissions10 Jan 2022Dismissed

Bank Of India Vs M/s. Nithin Nutrition Pvt. Ltd. & Ors.

National Company Law Tribunal · (2022) 01 NCLT CK 0254

Insolvency and Bankruptcy Code, 2016-Section 60(5), 10, 18, 21 (9) & (10), 22, 25, 3 (4), 3(6), 3 (11), 3(12), 3 (13), 5(7), 5(8)Companies Act, 2013-Section 77, 78, 180(c)IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 12, 12 (A), 13
Read judgment