CourtKutchehry.com

COURT ARCHIVE

National Company Law Tribunal judgments

20,341 judgments · page 731 of 1,018

Tribunals and Commissions28 Sept 2021Allowed

K. Raja Mannar Vs M/s. Southern Fuel Limited

National Company Law Tribunal · (2021) 09 NCLT CK 0363

Insolvency and Bankruptcy Code, 2016-Section 7, 15, 17, 18, 14(1), 14(2), 14(3), 14(4), 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
Read judgment
Tribunals and Commissions28 Sept 2021Dismissed

Mr. S. Lakshmanan Vs M/s. Green Peace Construction Pvt Ltd.

National Company Law Tribunal · (2021) 09 NCLT CK 0366

Insolvency and Bankruptcy Code, 2016-Sections 5(8), 7, 7(1), 9, 10Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 8
Read judgment
Tribunals and Commissions28 Sept 2021

Mr. Manish Kumar Baldeva Vs Lakhani Realty LLP

National Company Law Tribunal · (2021) 09 NCLT CK 0368

Insolvency and Bankruptcy Code, 2016-Section 7, 12AInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 30(A)
Read judgment
Tribunals and Commissions28 Sept 2021Allowed

AMP Communications Private Limited Vs Southasian Digital Media And Entertainment Private Limited

National Company Law Tribunal · (2021) 09 NCLT CK 0369

Insolvency and Bankruptcy Code, 2016-Section 4, 8, 9, 9(5), 10A, 14(1), 14(2), 14(2A), 14(3), 14(4), 15, 17, 18, 31, 33Insolvency and 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 Commissions27 Sept 2021Allowed

M/s. JM Financial Asset Reconstruction Company Limited Vs Mrs. Reena Paul & Ors.

National Company Law Tribunal · (2021) 09 NCLT CK 0372

Insolvency and Bankruptcy Code, 2016-Section 7, 95, 95(1), 95(4), 96(1)(a), 99, Sub-Section 7 of Section 99Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 7(2)Securitizations and Reconstruction of financial Assets and Enforcement of Security Interest Act, 2002
Read judgment
Tribunals and Commissions27 Sept 2021

Worldwide Metals Pvt. Ltd. Vs J.P. Engineers Pvt Ltd.

National Company Law Tribunal · (2021) 09 NCLT CK 0373

Insolvency and Bankruptcy Code, 2016-Section 9, 12(A), 14, 25(2)(h), 29A, 29A(b), 29A(c), 29A(h), 60, 60(5), 60(5)(c), 240AMicro, Small and Medium Enterprises Development Act, 2006-Section 2(e), 7Industries (Development and Regulation) Act, 1951
Read judgment
Tribunals and Commissions27 Sept 2021

Bank Of India Vs Techno Forge Ltd

National Company Law Tribunal · (2021) 09 NCLT CK 0377

Insolvency and Bankruptcy Code, 2016-Section 7, 15, 30(2), 30(2)(e), 33, 34CIRP Regulations, 2016-Regulation 38(1), 38(1A)
Read judgment
Tribunals and Commissions27 Sept 2021Allowed

Harmony Multimedia Pvt Ltd Vs Karington Club & Resort Ltd

National Company Law Tribunal · (2021) 09 NCLT CK 0378

Insolvency & Bankruptcy Code, 2016-Section 9, 8, 12A, 14(1), 31(1), 33, 13(1)(c), 13(1)(b), 15, 17, 18, 19, 20, 21NCLT Rules, 2016-Rule 44Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
Read judgment