Tribunals and Commissions20 Dec 2022Disposed Of
Satish Coomar Bagrodia HUF & Ors Vs Kailashpati Vinimay Pvt. Ltd. & Ors
National Company Law Appellate Tribunal · (2022) 12 NCLAT CK 0090
Companies Act, 2013 — Section 241, 242, 421
COURT ARCHIVE
National Company Law Appellate Tribunal judgments, 2022
1,756 judgments · page 3 of 88
Tribunals and Commissions20 Dec 2022Dismissed
Mr. Harish Purohit Vs Registrar Of Companies
National Company Law Appellate Tribunal · (2022) 12 NCLAT CK 0089
Companies Act, 2013 — Section 248, 248(1), 248(5), 421, 455Companies (Removal of Name of Companies from the Register of Companies) Rule, 2016 — Rule 3
Tribunals and Commissions20 Dec 2022Dismissed
Cloud Planet Technologies Pvt. Ltd Vs Amit Jain Resolution Professional of M/S Neesa Leisure Ltd
National Company Law Appellate Tribunal · (2022) 12 NCLAT CK 0088
Insolvency and Bankruptcy Code, 2016 — Section 60, 60(1), 60(2)
Tribunals and Commissions20 Dec 2022Dismissed
Dott 7 Hospitality LLP Vs Amit Jain Resolution Professional of M/S Neesa Leisure Ltd
National Company Law Appellate Tribunal · (2022) 12 NCLAT CK 0087
Insolvency and Bankruptcy Code, 2016 — Section 60, 60(1), 60(2)
Tribunals and Commissions20 Dec 2022Dismissed
Kalyan Dombivali Municipal Corporation Vs NRC Limited
National Company Law Appellate Tribunal · (2022) 12 NCLAT CK 0086
Insolvency and Bankruptcy Code, 2016 — Section 3(30), 15, 29, 30(6), 31, 31(1), 53, 53(1)(b)(ii)Maharashtra Municipal Corporations Act, 1949 — Section 141Gujarat Value Added Tax, 2003 — Section 48
Tribunals and Commissions20 Dec 2022Allowed
Neeraj Chaudhary Vs Fontal Flexipack Ltd. & Anr
National Company Law Appellate Tribunal · (2022) 12 NCLAT CK 0085
Insolvency and Bankruptcy Code, 2016 — Section 9Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016 — Rule 6
Tribunals and Commissions20 Dec 2022Dismissed
BLS Polymers Ltd Vs RMS Power Solutions Pvt. Ltd
National Company Law Appellate Tribunal · (2022) 12 NCLAT CK 0084
Insolvency and Bankruptcy Code, 2016 — Section 9
Tribunals and Commissions20 Dec 2022Dismissed
Sh. Abhishek Soin Vs State Bank Of India
National Company Law Appellate Tribunal · (2022) 12 NCLAT CK 0083
Insolvency and Bankruptcy Code, 2016 — Section 7Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(2), 13(3), 13(13)Limitation Act, 1963 — Article 137
Tribunals and Commissions20 Dec 2022Allowed
Shri Balaji Paper Pack Pvt. Ltd Vs Laxmi Crockery (Pune) Pvt. Ltd
National Company Law Appellate Tribunal · (2022) 12 NCLAT CK 0082
Insolvency and Bankruptcy Code, 2016 — Section 4, 8(2)(a), 9Limitation Act, 1963 — Section 137
Tribunals and Commissions20 Dec 2022Dismissed
Mr. Abhay Narendra Lodha Vs Bank of Baroda and Anr
National Company Law Appellate Tribunal · (2022) 12 NCLAT CK 0081
Insolvency and Bankruptcy Code, 2016 — Section 3(12), 7, 7(2), 7(3), 61Limitation Act, 1963 — Section 18Limitation Act, 1963 — Article 137
Tribunals and Commissions19 Dec 2022
Khadyota Kishan Foundation Vs Jyothy Labs Ltd. & Anr.
National Company Law Appellate Tribunal · (2022) 12 NCLAT CK 0440
Insolvency and Bankruptcy Code, 2016-Section 61
Tribunals and Commissions19 Dec 2022
Kalinga Allied Industries India Private Limited Vs Committee Of Creditors & Anr.
National Company Law Appellate Tribunal · (2022) 12 NCLAT CK 0315
Insolvency and Bankruptcy Code, 2016-Section 61, 31, 30(2), 12A, 12(3), 33(1)(b), 60(5)(c)CIRP Regulations-Regulation 30AConstitution of India-Article 142
Tribunals and Commissions19 Dec 2022
Nirmal Kumar Agarwal Vs State Bank Of India & Ors.
National Company Law Appellate Tribunal · (2022) 12 NCLAT CK 0316
Insolvency and Bankruptcy Code, 2016-Section 3(7), 3(8), 3(16), 3(16)(b), 3(17), 3(18), 5A, 7, 227, 239(2)(zk)Companies Act, 2013-Section 2(20)Limited Liability Partnership Act, 2008-Section 2(1)(n)
Tribunals and Commissions19 Dec 2022Allowed
Kalinga Allied Industries India Private Limited Vs Committee of Creditors
National Company Law Appellate Tribunal · (2022) 12 NCLAT CK 0080
Insolvency and Bankruptcy Code, 2016 — Section 12A, 12(3), 30(2), 31, 33(1)(b), 60(5)(c), 61
Tribunals and Commissions19 Dec 2022Disposed Of
Santosh Alluri Verma Vs Suresh Tarachand Gundecha & Anr
National Company Law Appellate Tribunal · (2022) 12 NCLAT CK 0079
Insolvency and Bankruptcy Code, 2016 — Section 9
Tribunals and Commissions19 Dec 2022Disposed Of
Daiichi Sankyo Company Ltd Vs Religare Comtrade Ltd. & Ors
National Company Law Appellate Tribunal · (2022) 12 NCLAT CK 0078
Tribunals and Commissions19 Dec 2022Disposed Of
Oyster Steel and Iron Pvt. Ltd Vs SMW Metal Pvt. Ltd
National Company Law Appellate Tribunal · (2022) 12 NCLAT CK 0077
Tribunals and Commissions16 Dec 2022Dismissed
Dhiraj Sinha & Anr. Vs Rabindra Mintri
National Company Law Appellate Tribunal · (2022) 12 NCLAT CK 0442
Insolvency and Bankruptcy Code, 2016-Section 7IPC-Section 31
Tribunals and Commissions16 Dec 2022
Commissioner of Customs & Excise – Jaipur-I Vs M/s. Ashika Commercial Pvt. Ltd. & Ors.
National Company Law Appellate Tribunal · (2022) 12 NCLAT CK 0317
Insolvency and Bankruptcy Code, 2016-Section 7, 9, 13, 14, 15, 31, 238Central Excise Act, 1944Central Excise Rules, 2002
Tribunals and Commissions16 Dec 2022Disposed Of
Commissioner Of Customs and Central Excise Vs M/s. Ashika Commercial Pvt. Ltd
National Company Law Appellate Tribunal · (2022) 12 NCLAT CK 0076
Insolvency and Bankruptcy Code, 2016 — Section 7, 9, 13, 14, 15, 31, 31(1), 61, 238