CourtKutchehry.com

COURT ARCHIVE

National Company Law Tribunal judgments

20,339 judgments · page 700 of 1,017

Tribunals and Commissions30 Nov 2021Allowed

Danfoss Industries Private Limited Vs WOG Technologies Private Limited

National Company Law Tribunal · (2021) 11 NCLT CK 0255

Insolvency and Bankruptcy Code, 2016-Section 8, 9, 9(3)(b), 9(5), 14(1), 14(2), 14(4)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Insolvency and Bankruptcy Board of India (Application to Adjudicating Authority) Rule, 2016
Read judgment
Tribunals and Commissions30 Nov 2021

Sai Tech Medicare Private Limited Vs Alchemist Limited

National Company Law Tribunal · (2021) 11 NCLT CK 0256

Insolvency and Bankruptcy Code, 2016-Section 9, 9(5), 14(1), 14(2) to 14(4)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Companies Act, 1956
Read judgment
Tribunals and Commissions30 Nov 2021Dismissed

Bank Of India Vs AKJ Fincap Limited

National Company Law Tribunal · (2021) 11 NCLT CK 0257

Insolvency and Bankruptcy Code, 2016-Section 7, 227, 239, 239(2)(zk), 3(7), 4, 14, 14(1), 14(2), 14(3), 29A, 30(4), 31Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Insolvency and Bankruptcy (Insolvency and Liquidation Proceedings of Financial Service Providers and Application to Adjudicating Authority) Rules, 2019-Rule 2, 3, 5, 5(a)(iii), 5(c), 6, 9, 10
Read judgment
Tribunals and Commissions30 Nov 2021Allowed

State Bank Of India Vs ARSS Infrastructure Projects Limited

National Company Law Tribunal · (2021) 11 NCLT CK 0260

Insolvency and Bankruptcy Code, 2016-Section 7, 3(6), 3(12), 14, 31(1), 33, 13, 7(5)(a), 15, 17, 18, 19, 20 and 21Insolvency 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
Read judgment
Tribunals and Commissions30 Nov 2021

Bothra Plastic Industries Private Limited Vs I-Retailers Private Ltd.

National Company Law Tribunal · (2021) 11 NCLT CK 0261

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 9(3)(b), 9(5), 14(1), 14(2) to 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
Read judgment
Tribunals and Commissions30 Nov 2021Allowed

Canara Bank Vs Mr. S. Viswanathan

National Company Law Tribunal · (2021) 11 NCLT CK 0264

Insolvency and Bankruptcy Code, 2016-Section 16, 22, 27, 27(2), 27(3), 60(5)NCLT Rules, 2016-Rule 11
Read judgment
Tribunals and Commissions30 Nov 2021

KM Fincorp LLP Vs MS Support Services Pvt. Ltd. & Anr.

National Company Law Tribunal · (2021) 11 NCLT CK 0267

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 9(3)(c), 9(5), 14(1), 14(1)(a) to (d), 17 and 19Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Companies Act, 1956
Read judgment
Tribunals and Commissions30 Nov 2021Disposed Of

Oriental Bank Of Commerce (Now Punjab National Bank) Vs Sadhbhawan Impex Private Limited

National Company Law Tribunal · (2021) 11 NCLT CK 0238

Insolvency and Bankruptcy Code, 2016-Section 7, 33(1)(b)(iii), 33(2), 34(1), 42, 43, 53, 53(1), 54, 54(1), 54(2), Chapter III of Part IIIBBI (Liquidation Process) Regulations, 2016-Regulation 12, 12(3), 12(3)(c), 13, 30, 31, 31A, 34, 35, 36, 38(1), 39, 42, 45I&B (Application to Adjudicating Authority) Rules, 2016-Rule 4
Read judgment
Tribunals and Commissions30 Nov 2021Allowed

M/s Intec Capital Limited Vs M/s Excel Computerised Embroidery Private Limited

National Company Law Tribunal · (2021) 11 NCLT CK 0472

Insolvency and Bankruptcy Code, 2016-Section 7, 7(5), 14(1), 14(2), 14(3), 14(4)Insolvency and Bankruptcy Code (Application to Adjudicating Authority) Rules, 2016-Rule 4Insolvency and Bankruptcy Board of India (Application to Adjudicating Authority) Rule, 2016-Form 2
Read judgment