Tribunals and Commissions24 Nov 2021Dismissed
Vijay Infrastructure Technologies Pvt. Ltd Vs Kalpataru Properties Pvt. Ltd. & Ors
National Company Law Appellate Tribunal · (2021) 11 NCLAT CK 0054
COURT ARCHIVE
National Company Law Appellate Tribunal judgments, 2021
544 judgments · page 5 of 28
Tribunals and Commissions24 Nov 2021Dismissed
Concept Horizon Infra Pvt. Ltd. Vs Meena Porwal & Ors
National Company Law Appellate Tribunal · (2021) 11 NCLAT CK 0053
Insolvency and Bankruptcy Code, 2016 — Section 7
Tribunals and Commissions22 Nov 2021
Mr. Manmohan Singh Jain Vs M/s. State Bank Of India & Anr.
National Company Law Appellate Tribunal · (2021) 11 NCLAT CK 0498
Insolvency and Bankruptcy Code, 2016-Section 61, 7, 7(5)(a), 7(5)(b), 7(5), 3(12), 238-ASARFAESI Act, 2002-Section 13(2)Limitation Act, 1963-Section 137, 18, Article 137, 62
Tribunals and Commissions22 Nov 2021
L. Ramalakshmamma Vs State Bank Of India
National Company Law Appellate Tribunal · (2021) 11 NCLAT CK 0499
Insolvency and Bankruptcy Code, 2016-Section 7, 16(3)(a), 16(4), 19(9), 34(6), 85, 90, 91, 92, 94, 95, 95(1), 96(1)(a), 97, 97(1), 97(2), 97(3), 97(4), 97(5), 98, 98(3), 99, 100, 116, 125(4), 146(3), 147(3)Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 8, 8(1), 8(2)CPC
Tribunals and Commissions22 Nov 2021Dismissed
Department of Sales Tax through Deputy Commissioner of Sales Tax Vs Rajat Mukharjee (Resolution Professional for Ashtavinayak Auto Pvt. Ltd.) & Anr
National Company Law Appellate Tribunal · (2021) 11 NCLAT CK 0046
Insolvency and Bankruptcy Code, 2016 — Section 30(6), 61
Tribunals and Commissions22 Nov 2021Dismissed
Anand Murti Vs Soni Infratech Pvt Ltd & Anr
National Company Law Appellate Tribunal · (2021) 11 NCLAT CK 0042
Insolvency and Bankruptcy Code, 2016 — Section 7, 12A
Tribunals and Commissions22 Nov 2021Disposed Of
Shailendra Singh Vs Nisha Malpani
National Company Law Appellate Tribunal · (2021) 11 NCLAT CK 0041
Constitution of India — Article 323B(1), 323B(3)(b)Insolvency and Bankruptcy Code, 2016 — Section 5(1), 22(4), 60, 61, 233Companies Act, 2013 — Section 408, 410, 420, 421, 424, 424(3), 425, 429(1), 430Contempt of Courts Act, 1971 — Section 7, 10, 12, 14, 15, 17
Tribunals and Commissions22 Nov 2021Dismissed
Bhatpara Municipality Vs Nicco Eastern Pvt. Ltd
National Company Law Appellate Tribunal · (2021) 11 NCLAT CK 0040
Insolvency and Bankruptcy Code, 2016 — Section 3(33), 36, 53, 60(5)(a), 60(5)(b), 60(5)(c), 61(1)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016 — Regulation 12, 13, 32(b), 32(c), 32(d), 32(e), 32(f), 33, 34, 34(2), 35Transfer of Property Act, 1882 — Section 55(1)(g)
Tribunals and Commissions18 Nov 2021Allowed
Rajmee Power Construction Limited, Through its Managing Director Vs M/s. Jharkhand Urja Sancharan Nigam Limited
National Company Law Appellate Tribunal · (2021) 11 NCLAT CK 0038
Insolvency and Bankruptcy Code, 2016 — Section 7, 8, 9, 18Limitation Act, 1963 — Section 5Limitation Act, 1963 — Section 137
Tribunals and Commissions18 Nov 2021
Jitender Arora Resolution Professiona M/s. Premia Projects Ltd Vs Tek Chand
National Company Law Appellate Tribunal · (2021) 11 NCLAT CK 0036
Insolvency and Bankruptcy Code, 2016 — Section 3(27), 3(33), 3(34), 29, 29(2)Real Estate (Regulation and Development) Act, 2016 — Section 4(l)(D)National Company Law Tribunal Rules, 2016 — Rule 11
Tribunals and Commissions18 Nov 2021
Interglobe Technology Quotient Pvt. Ltd. Vs R.S. Travels Tours India Pvt. Ltd
National Company Law Appellate Tribunal · (2021) 11 NCLAT CK 0035
Insolvency and Bankruptcy Code, 2016 — Section 5(21), 9
Tribunals and Commissions16 Nov 2021Allowed
Minda Tg Rubber Private Limited Vs Their Respective Shareholders And Creditors
National Company Law Appellate Tribunal · (2021) 11 NCLT CK 0052
Companies Act, 2013 — Section 230, 231, 232
Tribunals and Commissions16 Nov 2021Dismissed
Vijay Kumar Goyal Vs M/s. Krishna Metal Industries Pvt. Ltd. & Ors
National Company Law Appellate Tribunal · (2021) 11 NCLAT CK 0037
Companies Act, 2013 — Section 2(76),62, 62(1), 188, 397
Tribunals and Commissions15 Nov 2021Allowed
M/S Emaar Hills Township Private Limited Vs Srinivas Manthena & Anr.
National Company Law Appellate Tribunal · (2021) 11 NCLAT CK 0500
Insolvency and Bankruptcy Code, 2016-Section 7, 7(1), 7(5), 2nd Proviso of Section 7, 3rd Proviso of Section 7, 1st Proviso of Section 7(1)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4(1), 4(4)Insolvency and Bankruptcy Code (Amendment) Act, 2020
Tribunals and Commissions15 Nov 2021
The Assistant Commissioner Of Commercial Taxes (Audit) – 4.6, DGSTO-4, Bangalore Vs Right Engineers & Equipment India Pvt. Ltd (in liquidation) & Anr.
National Company Law Appellate Tribunal · (2021) 11 NCLAT CK 0501
Insolvency & Bankruptcy Code, 2016-Section 42, 60NCLT Rules, 2016-Rule 11Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 12, 16(1), 16(A)
Tribunals and Commissions15 Nov 2021Dosposed Of
Quhceakcalis Pvt. Ltd Vs Bhelwar Telenet Serveces Pvt. Ltd
National Company Law Appellate Tribunal · (2021) 11 NCLT CK 0055
Companies Act, 2013 — Section 419(5)
Tribunals and Commissions15 Nov 2021Dismissed
Mr. Pradeep Thakore Vs MFC Transport Pvt. Ltd
National Company Law Appellate Tribunal · (2021) 11 NCLAT CK 0033
Insolvency and Bankruptcy Code, 2016 — Section 8(1), 9, 61
Tribunals and Commissions15 Nov 2021Disposed Of
Krishna Kumar Srivastava Vs Jitender Arora, Resolution Professional Premia Projects Ltd
National Company Law Appellate Tribunal · (2021) 11 NCLAT CK 0031
Insolvency and Bankruptcy Code, 2016 — Section 60(5)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulation, 2016 — Regulation 18
Tribunals and Commissions15 Nov 2021
Jawahar Lal Mahender Kumar Lalwani Vs CSII India Pvt. Ltd. & Anr
National Company Law Appellate Tribunal · (2021) 11 NCLAT CK 0030
Tribunals and Commissions12 Nov 2021Allowed
Unigold System, a proprietorship concern Through its Proprietor, Rajesh Kumar Gupta Vs Fortune Spirit Limited
National Company Law Appellate Tribunal · (2021) 11 NCLAT CK 0029
Insolvency and Bankruptcy Code, 2016 — Section 2(f), 7, 8, 9, 10Limitation Act, 1963 — Section 18, 19