Tribunals and Commissions12 Nov 2021
Grainspan Nutrients Pvt. Ltd. Vs Aruna's Snack Foods Pvt. Ltd.
National Company Law Tribunal · (2021) 11 NCLT CK 0241
Insolvency and Bankruptcy Code, 2016-Section 9, Rule 8
COURT ARCHIVE
National Company Law Tribunal judgments
20,339 judgments · page 709 of 1,017
Tribunals and Commissions12 Nov 2021
Stratic Investment Solutions Private Limited Vs
National Company Law Tribunal · (2021) 11 NCLT CK 0038
Companies Act, 2013 — Section 230, 230(1)(b), 230(5), 231, 232Companies (Compromises, Arrangements and Amalgamations) Rules, 2016 — Rule 8
Tribunals and Commissions11 Nov 2021
L & T Infrastructure Finance Company Ltd Vs R V K Energy and Infrastructure Ltd
National Company Law Tribunal · (2021) 11 NCLT CK 0415
IBC, 2016-Section 7, 14, 21(2), 29A, 30(2), 30(6), 31, 31(1)Insolvency and Bankruptcy Board of India (Corporate Insolvency Resolution Process) Regulations, 2016-Regulation 36B, 37, 38, 38(1)(a), 38(1A), 38(1B), 39, 39(4)Companies Act, 1956
Tribunals and Commissions11 Nov 2021
Mr. Ajay Jain Vs Baldva Textiles Private Limited
National Company Law Tribunal · (2021) 11 NCLT CK 0416
Insolvency and Bankruptcy Code, 2016-Section 8, 9, 9(3)(b), Sub-section (4) of Section 9, 14, 15, 17, 18, 19, 20 and 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 5, 6, 6(1)Companies Act, 1956
Tribunals and Commissions11 Nov 2021Allowed
M/s. Sun (Inox) Steels Private Limited Vs M/s. CPR Laboratories Private Limited
National Company Law Tribunal · (2021) 11 NCLT CK 0417
Insolvency and Bankruptcy Code, 2016-Section 9, 13(2), 15, 17, 18, 20, 14, 19Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6
Tribunals and Commissions11 Nov 2021Dismissed
M/s. N.K. Jain and Co. Vs M/s. Emaar India Ltd.
National Company Law Tribunal · (2021) 11 NCLT CK 0418
IBC-Section 9Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 8NCLT Rules, 2016-Rule 11
Tribunals and Commissions11 Nov 2021
M/s. Piramal Capital and Housing Finance Limited Vs Mrs. Mangala B. Dhammangi
National Company Law Tribunal · (2021) 11 NCLT CK 0419
Insolvency and Bankruptcy Code, 2016-Section 95(1), 96(1), 96(3), 97, 99I&B (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 7(2)
Tribunals and Commissions11 Nov 2021
M/s. Piramal Capital and Housing Finance Limited Vs Mr. Babu A. Dhammangi
National Company Law Tribunal · (2021) 11 NCLT CK 0420
Insolvency and Bankruptcy Code, 2016-Section 95(1), 96(1), 96(3), 97, 99, 99(7)I&B (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 7(2)
Tribunals and Commissions11 Nov 2021Allowed
Growingleaf Agrotrade Pvt Ltd Vs Bluewheel Infrastructure Pvt Ltd
National Company Law Tribunal · (2021) 11 NCLT CK 0421
I&B Code, 2016-Section 9, 33(1)(A), 33(2), 34(1), 33, 34, 30(6), 33(1) Clause (b) Sub-Clauses (i), (ii) and (iii), 33(4), 14, 52, 35 to 50, 52 to 54IBBI (Insolvency Resolution Process for Corporate Persons), 2016 Regulations-Regulation 39B, 39C, 39DInsolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 32A, 32 clauses (a) to (d), 4(1)
Tribunals and Commissions11 Nov 2021Allowed
Arun K. Agarwal & Associates Vs M/s Allbest Offshore Marine (India) Pvt. Ltd.
National Company Law Tribunal · (2021) 11 NCLT CK 0422
Insolvency and Bankruptcy Code, 2016-Section 9, 33(1)(a), 33(1), 33, 33(5), 34(1), 14, 35(l), Chapter III of Part IIInsolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 12, 13
Tribunals and Commissions11 Nov 2021Allowed
M/s. ATE Projects Pvt. Ltd. Vs M/s. Rajasthan Drugs and Pharmaceuticals Ltd. & Anr.
National Company Law Tribunal · (2021) 11 NCLT CK 0423
Insolvency and Bankruptcy Code, 2016-Section 9, 8, 9(3)(b), 9(3)(c), 9(5), 14, 14(1)(a), (b), (c) & (d), 238, 3(7), 3(23)(g)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Companies Act, 1956
Tribunals and Commissions10 Nov 2021Allowed
M/s. Ensolvia Infotech Limited
National Company Law Tribunal · (2021) 11 NCLT CK 0424
Insolvency and Bankruptcy Code, 2016-Section 59, 59(3)(a), 59(3)(c), 59(4), 59(5), 59(7)Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017-Regulation 3, 3(1)(a), 3(2), 3(3), 9, 14Companies Act, 1956
Tribunals and Commissions10 Nov 2021Allowed
Dr. Jariwala Laboratory Diagnostics LLP Vs Plus Lab Sync Pvt. Ltd
National Company Law Tribunal · (2021) 11 NCLT CK 0425
Insolvency and Bankruptcy Code, 2016-Section 9, 13, 14, 31, 33Insolvency and Bankruptcy (Application to Adjudication Authority) Rules, 2016-Rule 6Companies Act, 1956-Section 433, 434
Tribunals and Commissions10 Nov 2021
Singla Khaad Bhandar Vs Amar Parkash Rice Exports Pvt. Ltd.
National Company Law Tribunal · (2021) 11 NCLT CK 0426
Insolvency and Bankruptcy Code, 2016-Section 9
Tribunals and Commissions10 Nov 2021
Girdhari Lal Mukesh Kumar Vs Amar Parkash Rice Exports Pvt. Ltd.
National Company Law Tribunal · (2021) 11 NCLT CK 0427
Insolvency and Bankruptcy Code, 2016-Section 9
Tribunals and Commissions10 Nov 2021Allowed
Stressed Assets Stabilization Fund Vs Sri Vasavi Industries Ltd
National Company Law Tribunal · (2021) 11 NCLT CK 0428
Insolvency and Bankruptcy Code, 2016-Section 7, 14, 29A, 30(2), 30(4), 30(6), 31, 32, 61(3)IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 37, 38, 38(1A), 39(4), 39B, 39CMaharashtra Protection of Interest of Depositors (In Financial Establishments) Act, 1999
Tribunals and Commissions10 Nov 2021Dismissed
M/s. Shree Yash Stainless Private Limited Vs M/s. Andhra Ferro Alloys Limited
National Company Law Tribunal · (2021) 11 NCLT CK 0429
IBC Code, 2016-Section 7Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4
Tribunals and Commissions10 Nov 2021
IDBI Bank Limited Vs Mr. Abhijit Guhathakurta, Liquidator Of The EPC Constructions India Limited
National Company Law Tribunal · (2021) 11 NCLT CK 0430
Insolvency and Bankruptcy Code, 2016-Section 60(5), 53, 53(1)(a), 53(1)(b)(i), 53(2), 53(3), 36, 36(3)(c) and (i), 35(j), 52Companies Act, 2013-Section 326, 230IBBI (Liquidation Process) Regulations, 2016-Regulation 42(1)
Tribunals and Commissions10 Nov 2021
Hans Raj Som Nath Vs Amar Parkash Rice Exports Pvt. Ltd.
National Company Law Tribunal · (2021) 11 NCLT CK 0239
Insolvency and Bankruptcy Code, 2016-Section 9
Tribunals and Commissions10 Nov 2021
Des Raj Naresh Kumar Vs Amar Parkash Rice Exports Pvt. Ltd.
National Company Law Tribunal · (2021) 11 NCLT CK 0243
Insolvency and Bankruptcy Code, 2016-Section 9