COURT ARCHIVE

National Company Law Appellate Tribunal judgments, 2021

544 judgments · page 4 of 28

Tribunals and Commissions29 Nov 2021Allowed

Vishnoo Mittal & Anr Suspended Board Of Directors/Share Holders/ Resolution Applicants Of M/S Xalta Food And Beverages Private Limited Vs Mr. Naveen Kumar Jain Resolution Professional For M/S Xalta Food And Beverages Private Limited

National Company Law Appellate Tribunal · (2021) 11 NCLAT CK 0066

Insolvency and Bankruptcy Code, 2016 — Section 13(3), 29(A), 29A(c), 29A(h), 33, 33(1), 33 A(1)(a), 34, 34(1), 34(4)Civil Procedure Code, 1908 — Section 114 Order 47 Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016 — Regulation 39(3)Companies Act, 2013 — Section 420, 420(2)

Tribunals and Commissions29 Nov 2021Dismissed

Mr. Aseem Srivastav S/o Sh. Krishamohan S Srivastav Vs ICICI Bank Limited

National Company Law Appellate Tribunal · (2021) 11 NCLAT CK 0065

Insolvency and Bankruptcy Code, 2016 — Section 3(12), 7, 7(1), 7(4), 7(5), 9, 10A, 61(1)

Tribunals and Commissions29 Nov 2021Disposed Of

Manoj Kumar Agarwal Vs M/s. Mehndipur Balaji Infra Developers Pvt. Ltd

National Company Law Appellate Tribunal · (2021) 11 NCLAT CK 0064

Insolvency and Bankruptcy Code, 2016 — Section 7, 61Companies Act, 2013 — Section 241, 242

Tribunals and Commissions29 Nov 2021Dismissed

Rescom Mineral Trading FZE Vs Sanjai Kumar Gupta Resolution Professional & Ors

National Company Law Appellate Tribunal · (2021) 11 NCLAT CK 0063

Tribunals and Commissions26 Nov 2021Dismissed

Assistant Commissioner, Central Tax, CGST & CX Vs Avishek Gupta Resolution Professional

National Company Law Appellate Tribunal · (2021) 11 NCLAT CK 0061

Insolvency and Bankruptcy Code, 2016 — Section 61

Tribunals and Commissions26 Nov 2021Allowed

Invent Assets Securitisation & Reconstruction Pvt. Ltd. Vs Rajmal Labhchand Mogra, Interim Resolution Professional of the Corporate Debtor- Enviiro Bulkk Handling Systems Pvt. Ltd

National Company Law Appellate Tribunal · (2021) 11 NCLAT CK 0060

Insolvency and Bankruptcy Code, 2016 — Section 5(13), 9, 22, 22(3), 2(3)(b), 22(4), 22(5), 61Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) (Third Amendment) Regulations, 2016 — Regulation 17(3)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) (Third Amendment) Regulations, 2018 — Regulation 17

Tribunals and Commissions26 Nov 2021Disposed Of

Smt. Suman Dhir W/o Shri B.K. Dhir Vs M/s Gyan Ganga Educational Institute Pvt. Ltd

National Company Law Appellate Tribunal · (2021) 11 NCLAT CK 0059

Companies Act, 1956 — Section 111, 235, 237, 247, 397, 398, 399, 402, 403, 406Companies Act, 2013 — Section 62

Tribunals and Commissions26 Nov 2021Dismissed

Mr. Vigyan Prakash Arora Vs Addinath Rubbers Pvt. Ltd

National Company Law Appellate Tribunal · (2021) 11 NCLAT CK 0058

Tribunals and Commissions25 Nov 2021

Committee Of Creditors Of M/s. Vasan Health Care Pvt. Ltd. Vs Mr. S. Rajendran

National Company Law Appellate Tribunal · (2021) 11 NCLAT CK 0494

Insolvency and Bankruptcy Code, 2016-Section 12(1), 12(2), 12(3) (including provisos), 14, 61IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Section 40(C), Regulation 17Constitution of India-Article 14, 19(1)(g)

Tribunals and Commissions25 Nov 2021

S. Rajendran Vs Committee Of Creditors Of Vasan Healthcare Pvt. Ltd. & Anr.

National Company Law Appellate Tribunal · (2021) 11 NCLAT CK 0496

Insolvency and Bankruptcy Code, 2016-Section 12, 14, 60(5), 61(1)IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 17, 40(A), 40(C)Constitution of India-Article 14, 19(1)(g)

Tribunals and Commissions25 Nov 2021Dismissed

Amrapali Fincap Ltd Vs Mr. Manish Gupta & Ors

National Company Law Appellate Tribunal · (2021) 11 NCLAT CK 0052

Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016 — Regulation 39(3B)

Tribunals and Commissions25 Nov 2021Dismissed

R.K.& Associates Vs Pranay Infrabuild Pvt. Ltd

National Company Law Appellate Tribunal · (2021) 11 NCLAT CK 0051

Insolvency and Bankruptcy Code, 2016 — Section 8, 9

Tribunals and Commissions25 Nov 2021Dismissed

Innovative Construventures Private Ltd Vs Brainer Trade and Fin-Tech Private Ltd

National Company Law Appellate Tribunal · (2021) 11 NCLAT CK 0049

Insolvency and Bankruptcy Code, 2016 — Section 10, 12, 21(1), 25(2)(h), 29A, 30, 33(2), 33(3)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules 2016 — Rule 7Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016 — Regulation 36A

Tribunals and Commissions25 Nov 2021Dismissed

Vaibhav Goel (Resolution Applicant) Vs Deputy Commissioner of Income Tax

National Company Law Appellate Tribunal · (2021) 11 NCLAT CK 0048

Insolvency and Bankruptcy Code, 2016 — Section 9, 14, 30(2), 30(2)(b), 30(6), 53Income Tax Act, 1961 — Section 148

Tribunals and Commissions24 Nov 2021

Golden Cashew Products Pvt Ltd Vs Ramaiya Pillai Thirumurugan

National Company Law Appellate Tribunal · (2021) 11 NCLAT CK 0497

Companies Act, 2013-Section 56, 59, 241, 242, 244, 244(1)(b), 244(1) (2)

Tribunals and Commissions24 Nov 2021Allowed/Disposed Of

Kimti Lal Jain Vs Registrar Of Companies

National Company Law Appellate Tribunal · (2021) 11 NCLT CK 0060

Companies Act, 2013 — Section 248, 252, 252(3)

Tribunals and Commissions24 Nov 2021Allowed

M/s Dharampal Satyapal Sons Pvt. Ltd Vs Registrar Of Companies

National Company Law Appellate Tribunal · (2021) 11 NCLT CK 0059

Companies Act, 2013 — Section 66, 230, 231, 232

Tribunals and Commissions24 Nov 2021Disposed Of

Shreekrishna Exim Private Limited Vs ROC Delhi

National Company Law Appellate Tribunal · (2021) 11 NCLT CK 0058

Companies Act, 2013 — Section 248, 252(3)

Tribunals and Commissions24 Nov 2021Dismissed

M/s. Burlington Finance Ltd Vs M/s. Asian Hotels (North) Ltd

National Company Law Appellate Tribunal · (2021) 11 NCLT CK 0057

Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016 — Rule 8

Tribunals and Commissions24 Nov 2021Dismissed

Som Distilleries Pvt. Ltd Vs Pratibha Khandelwal Resolution Professional for Mount Shivalik Industries Ltd

National Company Law Appellate Tribunal · (2021) 11 NCLAT CK 0055

Sick Industrial Companies Act, 1985 — Section 22Insolvency and Bankruptcy Code, 2016 — Section 30, 31, 33(1)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016 — Regulation 38, 39