COURT ARCHIVE

National Company Law Tribunal judgments

20,339 judgments · page 702 of 1,017

Tribunals and Commissions26 Nov 2021

Nuvision (Delhi) Pvt. Ltd. Vs Flywheel Logistics Solutions Pvt. Ltd.

National Company Law Tribunal · (2021) 11 NCLT CK 0438

Insolvency and Bankruptcy Code, 2016-Section 9, 14, Sub-section (2) of Section 21, 29A, 30(2), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(2)(e), 30(2)(f), 30(4), 30(6), 31, 31(1), 31(3)(b), 53, Sub-section (1) of Section 53, 61, 62Insolvency and Bankruptcy Code (Amendment) Act, 2019Companies Act, 2013

Tribunals and Commissions26 Nov 2021Allowed

M/s. Vasudha Security and Facility Management Pvt Ltd Vs M/s. Bio Ethanol Agro Industries Limited

National Company Law Tribunal · (2021) 11 NCLT CK 0439

Insolvency and Bankruptcy Code, 2016-Section 9, 13(2), 14, 15, 17, 18, 19, 20Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Companies Act

Tribunals and Commissions26 Nov 2021Allowed

IDBI Bank Limited Vs Auromatrix Hotels Private Limited

National Company Law Tribunal · (2021) 11 NCLT CK 0440

Insolvency and Bankruptcy Code, 2016-Section 7, 3(12), 10A, 14(1), 14(2), 14(3), 14(4), 15, 17, 18, 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Bankers Book of Evidence Act, 1989

Tribunals and Commissions26 Nov 2021

S. Amarendran, Resolution Professional of M/s. Sabari Realtors Private Limited

National Company Law Tribunal · (2021) 11 NCLT CK 0441

Insolvency and Bankruptcy Code, 2016-Section 60(5), 7, 27, 5(12), 33(1)(a)NCLT Rules, 2016-Rule 11

Tribunals and Commissions26 Nov 2021Allowed

Redington (India) Limited Vs Everest International Private Limited

National Company Law Tribunal · (2021) 11 NCLT CK 0442

Insolvency & Bankruptcy Code, 2016-Section 9, 4(1), 8, 14, 14(1), 13, 31(1), 33, 15, 17, 18, 19, 20, 21Companies Act, 1956Negotiable Instrument Act, 1881-Section 138

Tribunals and Commissions26 Nov 2021Disposed Of

Sai Ramesh Kanuparthi

National Company Law Tribunal · (2021) 11 NCLT CK 0443

Insolvency and Bankruptcy Code, 2016-Section 9, 14, 33, 33(2), 34(8), 35 to 50, 52, 52 to 54Insolvency and Bankruptcy Board of India (IBBI) Regulations, 2016Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016

Tribunals and Commissions26 Nov 2021Allowed

Fujitec India Private Limited Vs Guru Ragavendra Foundations Pvt Limited

National Company Law Tribunal · (2021) 11 NCLT CK 0444

NCLT Rules, 2016-Rule 48(2)

Tribunals and Commissions26 Nov 2021

Employees State Insurance Corporation (ESIC) Sub Regional Office, Nagpur Vs Resolution Professional Of The Corporate Debtor

National Company Law Tribunal · (2021) 11 NCLT CK 0445

Insolvency and Bankruptcy Code, 2016-Section 60 (5), 7, 53, 74(2)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4ESI Act, 1948-Section 85B, 3, 4

Tribunals and Commissions26 Nov 2021

Mohanlal Ayyapan Pillai Vs Virgo Marine Shipyards & Ors.

National Company Law Tribunal · (2021) 11 NCLT CK 0446

Insolvency and Bankruptcy Code, 2016-Section 60(5), 14, 43(3)Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2), 13(4), 31 (d)Security Interest (Enforcement) Rules, 2002-Rule 7

Tribunals and Commissions26 Nov 2021

Javed Abdul Rahim Sayed & Anr. Vs Kaizen AAC Block Private Limited

National Company Law Tribunal · (2021) 11 NCLT CK 0447

Insolvency and Bankruptcy Code, 2016-Section 60(5), 7, 5(24), 21(2)Companies Act, 2013-Section 175, 58

Tribunals and Commissions26 Nov 2021Allowed

Makalu Trading Limited Vs Prarthna Private Limited

National Company Law Tribunal · (2021) 11 NCLT CK 0448

Insolvency & Bankruptcy Code, 2016-Section 9, 8, 9(3)(b), 13, 14, 14(1), 15, 17, 18, 19, 20, 21, 31(1), 33Companies Act, 1956Insolvency & Bankruptcy Rules 2016-Rule 5

Tribunals and Commissions26 Nov 2021Allowed

Pegasus Assets Reconstruction Private Limited Vs Radiance Properties (India) Private

National Company Law Tribunal · (2021) 11 NCLT CK 0449

Insolvency & Bankruptcy Code, 2016-Section 7, 14, sub-section (1) of Section 14, 13, sub-section (1) of section 31, 33Companies Act, 1956Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002

Tribunals and Commissions26 Nov 2021

Mr. Vishal Pawankumar Bidawatjika Vs The Deputy Commissioner Of State Tax & Anr.

National Company Law Tribunal · (2021) 11 NCLT CK 0450

Insolvency and Bankruptcy Code, 2016-Section 60(5), 7, 22(2), 33(1), 34(1), 35(1)(f), 53, 3(10), 5(20), 5(21), 31(1), 31

Tribunals and Commissions26 Nov 2021Allowed

Om Scaffolders Vs Vag Buildtech Limited

National Company Law Tribunal · (2021) 11 NCLT CK 0451

Insolvency & Bankruptcy Code, 2016-Section 9, 8, 9(3)(b), 14, 14(1), 31(1), 33, 13, 15, 17, 18, 19, 20, 21Companies Act, 1956Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest (SARFAESI) Act, 2002

Tribunals and Commissions26 Nov 2021Disposed Of

Qamruddin Faizi VsKaizen Aac Blocks Pvt Ltd

National Company Law Tribunal · (2021) 11 NCLT CK 0064

Insolvency and Bankruptcy Code, 2016 — Section 5(24), 5(24)(a), 5(24)(b), 5(24)(c), 5(24)(d), 5(24)(e), 5(24)(f), 5(24)(g), 5(24)(h), 5(24)(i), 5(24)(j), 5(24)(k), 5(24)(l), 5(24)(m), 7, 9, 21(2)Companies Act, 2013 — Section 58, 175

Tribunals and Commissions26 Nov 2021Disposed Of

Mr. Vishal Pawankumar Bidawatjika Vs Deputy Commissioner of State Tax

National Company Law Tribunal · (2021) 11 NCLT CK 0062

Insolvency and Bankruptcy Code, 2016 — Section 3(10), 5(20), 5(21), 7, 22(2), 31(1), 34(1), 35(1)(f), 53, 60(5)

Tribunals and Commissions25 Nov 2021Allowed

M/s. Gayatri Sea Foods and Feeds Private Limited Vs M/s. Apex Aqua Agencies Private Limited

National Company Law Tribunal · (2021) 11 NCLT CK 0452

Insolvency and Bankruptcy Code, 2016-Section 9, 13(2), 15, 17, 18 and 20, 14, 19Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6

Tribunals and Commissions25 Nov 2021

Mr. Hemant Kumar Gupta Vs M/s Astitva Capital Market Pvt. Ltd.

National Company Law Tribunal · (2021) 11 NCLT CK 0453

Insolvency & Bankruptcy Code, 2016-Section 7, 7(2), 7(5), 13(2), 14, 14(1)(a), (b), (c) & (d), 14(2), 14(3)(b), 17, 18, 19, 20 and 21Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest ActInsolvency and Bankruptcy Code (Amendment) Act, 2018

Tribunals and Commissions25 Nov 2021Allowed

Gouri Iron & Steel Private Limited

National Company Law Tribunal · (2021) 11 NCLT CK 0454

Insolvency and Bankruptcy Code, 2016-Section 10, 10(3)(a), 10(3)(b), 10(3)(c), 4(1), 13, 14, 17, 31(1), 33Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Rule 7, Regulation 6, 33(3), 40A

Tribunals and Commissions25 Nov 2021Allowed

Utkal Engineering Enterprises Vs Venus Controls & Switchgear Private Limited

National Company Law Tribunal · (2021) 11 NCLT CK 0455

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 4(1), 14, 31(1), 33, 13, 15, 17, 18, 19, 20, 21, 7(5)(a)Companies Act, 1956Indian Partnership Act, 1932-Section 69(2)