National Company Law Tribunal Judgments

Tribunals and Commissions08 Sept 2021Allowed/Dismissed

Mr. Namdeo Patil & Anr Vs Mr. Vishal Ghisulal Jain

National Company Law Tribunal · (2021) 09 NCLT CK 0031

Insolvency and Bankruptcy Code, 2016 — Section 5(8), 5(8)(f), 7, 60(5), 65Real Estate (Regulation and Development) Act, 2016 — Section 2(d), 2(zk)National Company Law Tribunal Rules, 2016 — Rule 11

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Tribunals and Commissions08 Sept 2021Allowed/Disposed Of

Metenere Limited Vs Parekh Aluminex Limited

National Company Law Tribunal · (2021) 09 NCLT CK 0019

Insolvency and Bankruptcy Code, 2016 — Section 7

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Tribunals and Commissions08 Sept 2021Disposed Of

Subha Pal Vs Income Tax Officer ITO-14 (3) Mumbai

National Company Law Tribunal · (2021) 09 NCLT CK 0018

Insolvency and Bankruptcy Code, 2016 — Section 9, 31, 32A(2), 35(1)(b), 60(5)National Company Law Tribunal Rules, 2016 — Rule 11

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Tribunals and Commissions08 Sept 2021Dismissed

M/s TNS India Private Limited Vs Mack Star Marketing Private Limited

National Company Law Tribunal · (2021) 09 NCLT CK 0016

Insolvency and Bankruptcy Code, 2016 — Section 5, 9Insolvency & Bankruptcy (Application to Adjudicating Authority) Rules, 2016 — Rule 6

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Tribunals and Commissions08 Sept 2021Disposed Of

Udayraj Patwardhan Vs Chief Electrical Engineer Goa

National Company Law Tribunal · (2021) 09 NCLT CK 0015

Insolvency and Bankruptcy Code, 2016 — Section 7, 19, 34(3), 60(5)Insolvency and Bankruptcy Board of India(Liquidation Process) Regulations, 2016 — Regulation 9, 31(A), 31(3)

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Tribunals and Commissions07 Sept 2021Allowed

M/s. Supreme Packaging Industries Vs M/s. Al-Dua Food Processing Private Limited

National Company Law Tribunal · (2021) 09 NCLT CK 0613

Insolvency and Bankruptcy Code, 2016-Section 8, 9, 9(5), 9(5)(2)(d), 14(1), 14(2), 14(3), 14(4), 19(2)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Indian Partnership Act, 1932

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Tribunals and Commissions07 Sept 2021Allowed

LICHFL Trustee Company Private Limited Vs M/s. JBM Shelters Private Limited

National Company Law Tribunal · (2021) 09 NCLT CK 0528

Insolvency and Bankruptcy Code, 2016-Section 7, 5(8), 5(5A), 14(1), 14(2), 14(2A), 14(3), 14(4), 15, 17, 18, 31, 33, 7(5)Insolvency and Bankruptcy Board of India (Application to Adjudicating Authority) Rules, 2016-Rule 4Indian Contract Act, 1872-Section 23, 128

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Tribunals and Commissions07 Sept 2021Allowed

LICHFL Trustee Company Private Limited Vs M/s. JBM Homes Private Limited

National Company Law Tribunal · (2021) 09 NCLT CK 0529

Insolvency and Bankruptcy Code, 2016-Section 5(8), 7, 7(5), 14(1), 14(2), 14(2A), 14(3), 14(4), 15, 17, 18, 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Real Estate (Regulation and Development) Act, 2016-Section 2(d), 2(zn)

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Tribunals and Commissions07 Sept 2021Allowed

Anand Vihar Reality Private Limited & Anr. Vs RMB Event Management Private Limited

National Company Law Tribunal · (2021) 09 NCLT CK 0530

Insolvency and Bankruptcy Code, 2016-Section 7, 5(7), 5(8), 4(1), 14, 14(1), 31(1), 33, 13, 15, 17, 18, 19, 20, 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 9(1), 4(1)Insolvency & Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6

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Tribunals and Commissions07 Sept 2021

State Bank of India Vs Bilpower Limited

National Company Law Tribunal · (2021) 09 NCLT CK 0531

Insolvency and Bankruptcy Code, 2016-Section 7, 13, 14, 31, 33Insolvency & Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4SARFAESI Act, 2002-Section 13(2)

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Tribunals and Commissions07 Sept 2021Allowed

State Bank Of India Vs M/s. Archon Engicon Ltd.

National Company Law Tribunal · (2021) 09 NCLT CK 0532

Insolvency and Bankruptcy Code, 2016-Section 7, 12(1)(c), 13, 14, 15, 17, 18, 19, 20, 21, 31, 33, 238Limitation Act, 1963-Section 18SARFAESI Act, 2002

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Tribunals and Commissions07 Sept 2021

M/s Supreme Packaging Industries Vs M/s Al. Tabarak Frozen Foods Private Limited

National Company Law Tribunal · (2021) 09 NCLT CK 0533

Insolvency and Bankruptcy Code, 2016-Section 8, 9, 14, 15, 17, 18Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002

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Tribunals and Commissions07 Sept 2021Allowed

TVS Automobile Solutions Private Limited Vs M/s. KPN Travels India Limited

National Company Law Tribunal · (2021) 09 NCLT CK 0534

Insolvency and Bankruptcy Code, 2016-Section 8, 8(1), 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 5, 5(1), 5(2), 6Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6

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Tribunals and Commissions07 Sept 2021Allowed

In Re: M/s. Kapico Motors India Private Limited (CIRP Timeline Exclusion)

National Company Law Tribunal · (2021) 09 NCLT CK 0540

Insolvency and Bankruptcy Code, 2016-Section 12(2), 15IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 40C

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Tribunals and Commissions07 Sept 2021Dismissed

M/s. Sterling and Wilson Pvt. Ltd Vs M/s. Supertech Infrastructure Pvt. Ltd.

National Company Law Tribunal · (2021) 09 NCLT CK 0535

IB Code, 2016-Section 9IBC (Application to Adjudicating Authority Rules, 2016)-Rule 8CPC-Order 43 Rule 1

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Tribunals and Commissions07 Sept 2021Allowed

Pegasus Assets Reconstruction Private Limited Vs Euro India Cylinders Limited

National Company Law Tribunal · (2021) 09 NCLT CK 0536

Insolvency and Bankruptcy Code, 2016-Section 3(12), 4(1), 5(7), 7, 9, 10, 13, 14, 15, 17, 18, 19, 20, 21, 31, 33, 238, 238AInsolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(1), 9(1)Insolvency & Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6

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Tribunals and Commissions07 Sept 2021

Indian Bank Vs Varez Karsi Dadina

National Company Law Tribunal · (2021) 09 NCLT CK 0537

Insolvency and Bankruptcy Code, 2016-Section 95(1), 9, 96(1)(a), 97, 99, 99(7)Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 7(2), 7(1)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Regulations, 2019-Regulation 4(2), 4(1)

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Tribunals and Commissions07 Sept 2021

Radha Madhav Investments Pvt. Ltd. Vs VGS Realty Construction Private Limited

National Company Law Tribunal · (2021) 09 NCLT CK 0538

Insolvency and Bankruptcy Code, 2016-Section 7, 13, sub-section (1) of Section 14, sub-section (1) of Section 31, 33Insolvency & Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Maharashtra Stamp Act

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Tribunals and Commissions07 Sept 2021

Jitendra Palande Vs Punjab National Bank & Anr.

National Company Law Tribunal · (2021) 09 NCLT CK 0539

Insolvency and Bankruptcy Code, 2016-Section 7, 15, 33National Company Law Tribunal Rules, 2016-Rule 11IBBI (Liquidation Process) Regulations, 2016-Regulation 4, 15

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Tribunals and Commissions07 Sept 2021

Pegasus Assets Reconstruction Private Limited Vs Euro Cylinder India Private Limited

National Company Law Tribunal · (2021) 09 NCLT CK 0485

National Company Law Tribunal Rules, 2016-Rule 11Insolvency and Bankruptcy Code, 2016-Section 3(12), 7, 7(2) to (5), 7(5), 8, Chapter IICode of Civil Procedure, 1908-Order VI, Rule 17 (proviso)

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