Tribunals and Commissions08 Nov 2021
Vivid Solutions Pvt. Ltd. & Ors Vs Mukesh Jain & Ors
National Company Law Appellate Tribunal · (2021) 11 NCLAT CK 0019
COURT ARCHIVE
National Company Law Appellate Tribunal judgments, 2021
544 judgments · page 7 of 28
Tribunals and Commissions08 Nov 2021
Commissioner of Customs & ExciseJaipur �I (Now known as � Principle Commissioner, Central Goods & Service Tax�) Vs Ashika Commercial Pvt. Ltd. Through the Resolution Professional Rajesh Kumar Agarwal & Ors
National Company Law Appellate Tribunal · (2021) 11 NCLAT CK 0017
Tribunals and Commissions08 Nov 2021
State Bank of India Vs Vibha Agro Tech Ltd
National Company Law Appellate Tribunal · (2021) 11 NCLAT CK 0015
Insolvency and Bankruptcy Code, 2016 — Section 7
Tribunals and Commissions08 Nov 2021Dismissed
Balajee Developwell Private Limited Vs Registrar Of Companies
National Company Law Appellate Tribunal · (2021) 11 NCLT CK 0033
Companies Act, 2013 — Section 248, 248(5), 252(3)
Tribunals and Commissions08 Nov 2021Allowed
CJ Infrastructure Private Limited Vs
National Company Law Appellate Tribunal · (2021) 11 NCLT CK 0031
Companies Act, 2013 — Section 248, 248(5), 252(3)
Tribunals and Commissions08 Nov 2021Allowed
M/s. Umakon Developers Private Limited Vs Registrar Of Companies
National Company Law Appellate Tribunal · (2021) 11 NCLT CK 0030
Companies Act, 2013 — Section 248, 248(5), 252(3)
Tribunals and Commissions02 Nov 2021Allowed
Mr. Kumud Mishra Vs M/s. Reverse Logistics Company Pvt. Ltd
National Company Law Appellate Tribunal · (2021) 11 NCLT CK 0029
Insolvency and Bankruptcy Code, 2016 — Section 12, 14, 15, 30(6), 31, 33, 33(1), 33(1)(a), 33(5), 33(6), 33(7)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Debtor) Regulations, 2016 — Regulation 6, 12, 13, 36A(1), 39B, 39D
Tribunals and Commissions02 Nov 2021Allowed
Punjab National Bank Vs Sidhartha Buildhome Pvt. Ltd
National Company Law Appellate Tribunal · (2021) 11 NCLT CK 0025
Insolvency and Bankruptcy Code, 2016 — Section 7, 12A, 18(l)(f), 36(3)(a)
Tribunals and Commissions02 Nov 2021Disposed Of
M/S. Enerwon Investment And Services Pvt Ltd Vs Registrar Of Companies Nct Of Delhi And Haryana
National Company Law Appellate Tribunal · (2021) 11 NCLT CK 0024
Companies Act, 2013 — Section 66, 66(1), 133National Company Law Tribunal Rules, 2016 — Rule 2(1)
Tribunals and Commissions02 Nov 2021Allowed
Elite Steels Private Limited Vs Growthways Trading Private Limited Corporate Debtor
National Company Law Appellate Tribunal · (2021) 11 NCLT CK 0023
Insolvency and Bankruptcy Code, 2016 — Section 5(16), 10, 12, 14, 33, 33(1)(a)(i), 33(1)(a)(ii), 33(1)(a)(iii), 33(2), 34, 35, 36, 37, 38, 39, 40, 41, 42, 43, 44, 45, 46, 47, 48, 49, 50, 52, 54, 66Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Debtor) Regulations, 2016 — Regulation 2(ea), 6(1), 27, 36(1), 36A(1)
Tribunals and Commissions02 Nov 2021Disposed Of
Dhankalash Distributors Pvt. Ltd Vs Piyush It Solutions Private Limited & Anr
National Company Law Appellate Tribunal · (2021) 11 NCLT CK 0022
Insolvency and Bankruptcy Code, 2016 — Section 5(28), 7, 14(b), 18(b), 36, 24(7), 240, 240(1), 240(2), 241Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016 — Regulation 16A,
Tribunals and Commissions29 Oct 2021Allowed
Baiju Trading and Investment Pvt. Ltd Vs Mr. Arihant Nanavati, Liquidator & Ors
National Company Law Appellate Tribunal · (2021) 10 NCLAT CK 0035
Tribunals and Commissions29 Oct 2021Disposed Of
Sarabjit Singh Vs Shashi Kant Nemani Resolution Professional of Aryavir Buildcon Pvt. Ltd. & Ors
National Company Law Appellate Tribunal · (2021) 10 NCLAT CK 0034
Insolvency and Bankruptcy Code, 2016 — Section 30(6)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulation, 2016 39(4)
Tribunals and Commissions29 Oct 2021Allowed
Sushila H. Mehta Vs Resolution Professional Of Mount Shivalik Industries Ltd
National Company Law Appellate Tribunal · (2021) 10 NCLAT CK 0033
Insolvency and Bankruptcy Code, 2016 — Section 5(7), 5(8), 61
Tribunals and Commissions29 Oct 2021Allowed
State Of Telangana, Rep By Its Principal Secretary Vs Nizam Deccan Sugars Limited
National Company Law Appellate Tribunal · (2021) 10 NCLAT CK 0032
Insolvency and Bankruptcy Code, 2016 — Section 7, 9, 10, 33, 59, 61(4)Companies Act, 2013 — Section 31, 179(1)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016 — Regulation 33, 34
Tribunals and Commissions28 Oct 2021
Yogesh Kundra Vs SEW & Prasad Joint Venture & Anr
National Company Law Appellate Tribunal · (2021) 10 NCLAT CK 0523
I&B Code-Section 9
Tribunals and Commissions27 Oct 2021Disposed Of
Kotak Mahindra Bank Ltd Vs Mr. Narender Kumar Sharma Resolution Professional Indirapuram Habitat Centre Pvt. Ltd
National Company Law Appellate Tribunal · (2021) 10 NCLAT CK 0027
Insolvency and Bankruptcy Code, 2016 — Section 61(1)
Tribunals and Commissions26 Oct 2021Allowed/ Disposed Of
Directorate of Revenue Intelligence Vs M/s Shree Ganesh Jewellery House & Ors
National Company Law Appellate Tribunal · (2021) 10 NCLAT CK 0030
Tribunals and Commissions26 Oct 2021Allowed
Intec Capital Limited Vs Eastern Embroidery Collections Private Limited
National Company Law Appellate Tribunal · (2021) 10 NCLAT CK 0029
Insolvency and Bankruptcy Code, 2016 — Section 3(7), 3(8), 5(22), 7, 8, 9, 10, 94(1), 95, 95(1), 95(4), 95(4)(b), 97(2), 97(4), 98(3), 98(5), 239(1) Debt Recovery Tribunal Regulations, 2015 — Regulation 3, 4, 5, 11Recovery of Debts and Bankruptcy Act, 1993 — Section 3(1A), 22, 36Debt Recovery Tribunal (Procedure) Rules, 1993 — Rule 3
Tribunals and Commissions26 Oct 2021Dismissed
Asset Reconstruction Company India Limited Vs Mangesh Vitthal Kekre
National Company Law Appellate Tribunal · (2021) 10 NCLAT CK 0028
Constitution of India, 1950 — Article 142Insolvency and Bankruptcy Code, 2016 — Section 30(6), 61(1), 61(2), 62Limitation Act, 1963 — Section 4, 5, 12, 12(2), 29(2)