Tribunals and Commissions04 Oct 2021
State Bank Of India Vs Resurgent Power Projects Ltd
National Company Law Tribunal · (2021) 10 NCLT CK 0405
IBC 2016-Section 7, Rule 4
COURT ARCHIVE
National Company Law Tribunal judgments
20,341 judgments · page 727 of 1,018
Tribunals and Commissions04 Oct 2021Allowed
In Re: CP/1385/IB/2018 (Liquidation Extension)
National Company Law Tribunal · (2021) 10 NCLT CK 0439
Insolvency and Bankruptcy Code, 2016-Section 35(1)(n), 66Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 44(2)
Tribunals and Commissions04 Oct 2021
M/s Adept Technology Private Limited
National Company Law Tribunal · (2021) 10 NCLT CK 0406
Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 44, 47A
Tribunals and Commissions04 Oct 2021
Mr. Dinesh Sharma Vs M/s. Peerless Fabrikerne (India) Ltd.
National Company Law Tribunal · (2021) 10 NCLT CK 0407
Insolvency and Bankruptcy Code, 2016-Section 9, 33, 33(1), 34(1), 39B, 52Insolvency and Bankruptcy Board of India (Insolvency Regulation Process for Corporate Person), 2016-Regulation 39C, 39DIBBI (IRP for Corporate Persons) Regulations, 2016-Regulation 27, 36(1)
Tribunals and Commissions04 Oct 2021
Abhyudaya Co-Op Bank Ltd Vs Shambhu Mahadev Suger & Allied Industries Ltd
National Company Law Tribunal · (2021) 10 NCLT CK 0408
IBC Code, 2016-Section 7, 33(2), 60(5)
Tribunals and Commissions04 Oct 2021
Raguram Mani Vs M/s. Taurus Hides Pvt. Ltd.
National Company Law Tribunal · (2021) 10 NCLT CK 0409
Insolvency and Bankruptcy Code, 2016-Section 12AInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 30A(1)(b), 30A
Tribunals and Commissions04 Oct 2021
Namaskar Service Station Vs A B Infrabuild Ltd.
National Company Law Tribunal · (2021) 10 NCLT CK 0410
Insolvency and Bankruptcy Code, 2016-Section 9, 12A
Tribunals and Commissions04 Oct 2021
V. G. Murali Vs M/s. SR Mediservices Private Limited
National Company Law Tribunal · (2021) 10 NCLT CK 0411
Insolvency and Bankruptcy Code, 2016-Section 5(7), 5(8)(c), 7, 7(5), 14(1), 14(2), 14(3), 14(4), 15, 17, 18, 31, 33Insolvency and Bankruptcy Board of India (Application to Adjudicating Authority) Rules, 2016-Rule 4, Form 2Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
Tribunals and Commissions04 Oct 2021
Suresh Kumar Jain Vs Shakeel Ahmad & Ors.
National Company Law Tribunal · (2021) 10 NCLT CK 0412
Insolvency and Bankruptcy Code, 2016-Section 66, 66(1), 68(1)(b), 9, 43, 43(2), 43(3), 43(4), 44, 45, 46, 53, 8Companies Act, 2013-Section 2(60)Cr.P.C.-Section 340
Tribunals and Commissions04 Oct 2021
Kishori Lal Brij Lal Vs Amar Parkash Rice Exports Pvt. Ltd.
National Company Law Tribunal · (2021) 10 NCLT CK 0413
Insolvency and Bankruptcy Code, 2016-Section 9
Tribunals and Commissions04 Oct 2021
Kissan Trading Co. Vs Amar Parkash Rice Exports Pvt. Ltd.
National Company Law Tribunal · (2021) 10 NCLT CK 0414
Insolvency and Bankruptcy Code, 2016-Section 9
Tribunals and Commissions04 Oct 2021
Goyal Brothers Vs Amar Parkash Rice Exports Pvt. Ltd.
National Company Law Tribunal · (2021) 10 NCLT CK 0415
Insolvency and Bankruptcy Code, 2016-Section 9
Tribunals and Commissions04 Oct 2021
Chamkaur Singh & Sons Vs Amar Parkash Rice Exports Pvt. Ltd.
National Company Law Tribunal · (2021) 10 NCLT CK 0416
Insolvency and Bankruptcy Code, 2016-Section 9
Tribunals and Commissions04 Oct 2021Allowed
Srei Equipment Finance Limited Vs M/s Muktar Infrastructure India Private Limited
National Company Law Tribunal · (2021) 10 NCLT CK 0417
Insolvency and Bankruptcy Code, 2016-Section 7, 5(8), 3(12), 14, 31, 13, 15, 18, 3(11)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Maharashtra Stamp Act-Article 5(h)(A)(iv)
Tribunals and Commissions04 Oct 2021Allowed
Namaskar Service Station Vs A B Infrabuild Ltd
National Company Law Tribunal · (2021) 10 NCLT CK 0004
Insolvency and Bankruptcy Code, 2016 — Section 9
Tribunals and Commissions03 Oct 2021Allowed
HDFC Bank Limited Vs Ritu Automobiles Private Limited
National Company Law Tribunal · (2021) 10 NCLT CK 0418
Insolvency & Bankruptcy Code, 2016-Section 7, 13, 14, 14(1), 31(1), 33Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2)Banker's Book of Evidence Act, 1981-Section 2A (A)
Tribunals and Commissions01 Oct 2021
Bank Of India Vs Indu Projects Limited
National Company Law Tribunal · (2021) 10 NCLT CK 0419
Insolvency and Bankruptcy Code, 2016-Section 7, 14, 21(2), 29A, 30(2), 30(2)(d), 30(2)(e), 30(4), 30(6), 31, 31(1), 60(5)IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 12(2), 17(1), 37, 38, 38(1)(a), 38(1A), 38(1B), 39, 39(4)NCLT Rules-Rule 13
Tribunals and Commissions01 Oct 2021
Jagdish Kumar Paruikar RP of Kapil Steels Ltd. Vs Manish Malviya & Ors.
National Company Law Tribunal · (2021) 10 NCLT CK 0420
Insolvency and Bankruptcy Code, 2016-Section 21, 33, 33(1), 33(5), 34, 34(1)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Rule 6, 8, Regulation 39CInsolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016
Tribunals and Commissions01 Oct 2021Allowed
M/s UCO Bank Limited Vs M/s GVS Infra & Industries Private Limited
National Company Law Tribunal · (2021) 10 NCLT CK 0421
Insolvency & Bankruptcy Code, 2016-Section 7, Rule 6, 14, Sub-Section (1) of Section 14, 31, Sub-Section (1) of Section 31, 33, 19, 20, 13Companies ActSecuritization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (54 of 2002)
Tribunals and Commissions01 Oct 2021Allowed
G. Madhusudan Rao Vs M/s. Hindusthan Ispat Private Limited
National Company Law Tribunal · (2021) 10 NCLT CK 0422
Insolvency and Bankruptcy Code, 2016-Sections 7, 14, 22, 33(1)(a), 33(2), 34, 34(8), 35 to 50, 52, 52 to 54, Chapter-IIIInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 17(3)Insolvency & Bankruptcy Board of India (Liquidation Process) Regulations, 2016