Tribunals and Commissions31 Mar 2021
Mateshwari Minerals Through Its Proprietor Piyush Bangar Vs White House Tiles Pvt Ltd
National Company Law Tribunal · (2021) 03 NCLT CK 0679
Insolvency & Bankruptcy Code, 2016-Section 9
COURT ARCHIVE
National Company Law Tribunal judgments
20,341 judgments · page 758 of 1,018
Tribunals and Commissions31 Mar 2021
M/s. Next Education India Pvt. Ltd. Vs M/s. K12 Techno Services Pvt. Ltd.
National Company Law Tribunal · (2021) 03 NCLT CK 0508
IBC, 2016-Section 9I&B (Application to Adjudicating Authority) Rules, 2016-Rule 6
Tribunals and Commissions30 Mar 2021Dismissed
M/s Bhaskar Enterprises Vs M/s Shree Jagdamba Dyeing And Printing Mills Pvt Ltd.
National Company Law Tribunal · (2021) 03 NCLT CK 0680
Insolvency and Bankruptcy Code, 2016-Section 7, 13(1)(b), 5(7)Insolvency and Bankruptcy Application to Adjudicating Authority Rules, 2016-Rule 4Companies Act, 1956
Tribunals and Commissions30 Mar 2021
Colorobbia Chemicals India Pvt Ltd Vs Shubh Tiles Pvt Ltd
National Company Law Tribunal · (2021) 03 NCLT CK 0681
Insolvency and Bankruptcy Code, 2016-Section 9
Tribunals and Commissions30 Mar 2021Disposed Of
Power2SME Pvt Ltd Vs Superdrawn Wire Industries Pvt Ltd
National Company Law Tribunal · (2021) 03 NCLT CK 0682
Insolvency and Bankruptcy Code, 2016-Section 9, 14
Tribunals and Commissions30 Mar 2021
Auto Impex Vs DSC Motors Pvt Ltd
National Company Law Tribunal · (2021) 03 NCLT CK 0683
IBC, 2016-Section 9, 4
Tribunals and Commissions30 Mar 2021Allowed
Rakesh Yadav Vs OYO Hotels & Homes Pvt Ltd
National Company Law Tribunal · (2021) 03 NCLT CK 0684
Insolvency and Bankruptcy Code, 2016-Section 9, 8, 5 sub-section 20, 13, 14, 15, 13(1)(b), 9(5)(1), 31, 33, 13(1)(c), 4Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Companies Act, 1956
Tribunals and Commissions30 Mar 2021
M/s. State Bank Of India Vs M/s. Nexus Electro Steel Limited
National Company Law Tribunal · (2021) 03 NCLT CK 0685
Insolvency and Bankruptcy Code, 2016-Section 7, 13, sub-section (1) of Section 14, sub-section (1) of Section 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
Tribunals and Commissions30 Mar 2021
Bhupendra Singh Narayan Singh Rajput Vs ROC Gujarat
National Company Law Tribunal · (2021) 03 NCLT CK 0686
Insolvency and Bankruptcy Code, 2016-Section 59, 53, 35 to 53Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017-Regulation 8(1)(a), 9, 14, 34, 35, 38Companies Act, 2013
Tribunals and Commissions30 Mar 2021
M/s Sri Ramani Resorts and Hotels Pvt.Ltd. Vs M/s Sree Bhadra Parks and Resorts Limited & Ors.
National Company Law Tribunal · (2021) 03 NCLT CK 0481
IBC, 2016-Rule 60(5)Companies Act, 2013-Section 425
Tribunals and Commissions30 Mar 2021
M/s Sri Ramani Resorts and Hotels Pvt.Ltd. Vs M/s Sree Bhadra Parks and Resorts Limited
National Company Law Tribunal · (2021) 03 NCLT CK 0511
Insolvency & Bankruptcy Code, 2016-Section 7, 9 and 10, 13, 14, Sub-Section (1) of Section 14, 15, 17, 18, 19, 20 and 21, 31, Sub Section (1) of Section 31, 33Insolvency & Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4NCLT Rules, 2016-Rule 11
Tribunals and Commissions30 Mar 2021
M/s Sri Ramani Resorts and Hotels Pvt.Ltd. Vs M/s Sree Bhadra Parks and Resorts Limited & Ors.
National Company Law Tribunal · (2021) 03 NCLT CK 0485
IBC, 2016-Rule 60(5)Companies Act, 2013-Section 425
Tribunals and Commissions29 Mar 2021Allowed
Rasi Electrodes Ltd Vs Balsara Engineering Products Pvt Ltd
National Company Law Tribunal · (2021) 03 NCLT CK 0687
NCLT Rules, 2016-Rule 11IBC, 2016
Tribunals and Commissions26 Mar 2021
Punjab National Bank Vs M/s Sizzling Beverages Pvt Ltd
National Company Law Tribunal · (2021) 03 NCLT CK 0693
I & B Code-Section 7SARFAESI Act
Tribunals and Commissions26 Mar 2021
Mr. Nethi Mallikarjuna Setty Vs M/s. Techtran Polylenses Limited
National Company Law Tribunal · (2021) 03 NCLT CK 0688
IBC, 2016-Section 31, 30(2), 30(2)(a), 30(2)(b), 53IBBI (CIRP) Regulations, 2016-Regulation 39
Tribunals and Commissions26 Mar 2021
Avio Aviation (Asia Pacific) Pte Limited Vs M/s. Turbo Megha Airways Private Limited (Trujet)
National Company Law Tribunal · (2021) 03 NCLT CK 0689
IB Code, 2016-Section 9, 8, 4, 13(2), 14, 15, 17, 18, 19, 20Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (54 of 2002)
Tribunals and Commissions26 Mar 2021Allowed
M/s. Sri Lalitha Equipments Vs M/s. Seshasaila Power and Engineering (P) Limited
National Company Law Tribunal · (2021) 03 NCLT CK 0690
Insolvency and Bankruptcy Code, 2016-Section 9, 8, 13(2), 14, Sub-section (1) of Section 14, 15, 17, 18, 19, 20Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-(54 of 2002)
Tribunals and Commissions26 Mar 2021Allowed
J.C. Enterprises Pvt Ltd Vs Jainam Alternate Energy Pvt Ltd
National Company Law Tribunal · (2021) 03 NCLT CK 0691
Insolvency and Bankruptcy Code, 2016-Section 9, 4, 5 sub-section 20, 13, 13(1)(b), 13(1)(c), 14, sub-section (1) of Section 14, 15, 9(5)(1), sub-section (1) of Section 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Companies Act, 1956
Tribunals and Commissions26 Mar 2021
Streamline Refrigeration Pvt Ltd Vs V R V Engineers Pvt Ltd
National Company Law Tribunal · (2021) 03 NCLT CK 0620
Insolvency and Bankruptcy Code, 2016-Section 60(5), 12A, 13 and 15IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 30A, 30A(1)(a)NCLT Rules, 2016-Rule 11
Tribunals and Commissions26 Mar 2021
STI Infrastructure Ltd Vs Agroh Infrastructure Developers Pvt Ltd
National Company Law Tribunal · (2021) 03 NCLT CK 0621
IBC, 2016-Section 9