Tribunals and Commissions15 Dec 2022Allowed
Sunil Inderlal Sharma Vs Arora Iron & Steel Rolling Mills Pvt. Ltd. & Anr
National Company Law Appellate Tribunal · (2022) 12 NCLAT CK 0065
Insolvency and Bankruptcy Code, 2016 — Section 9
COURT ARCHIVE
National Company Law Appellate Tribunal judgments, 2022
1,756 judgments · page 5 of 88
Tribunals and Commissions15 Dec 2022Dismissed
Rajesh Kumar & Ors Vs Rabindra Kumar Mintri & Anr
National Company Law Appellate Tribunal · (2022) 12 NCLAT CK 0064
Insolvency and Bankruptcy Code, 2016 — Section 30(1)
Tribunals and Commissions15 Dec 2022Disposed Of
Susheel Jain Vs Jyoti Strips Pvt. Ltd. & Anr
National Company Law Appellate Tribunal · (2022) 12 NCLAT CK 0063
Insolvency and Bankruptcy Code, 2016 — Section 9
Tribunals and Commissions15 Dec 2022Dismissed
Pijush Banerjee Vs IL & FS Financial Services Limited
National Company Law Appellate Tribunal · (2022) 12 NCLAT CK 0062
Insolvency and Bankruptcy Code, 2016 — Section 7, 7(3)Evidence Act, 1872 — Section 65B(4)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016 — Regulation 2A
Tribunals and Commissions15 Dec 2022Dismissed
Ishrat Ali Vs Cosmos Cooperative Bank Ltd. & Anr
National Company Law Appellate Tribunal · (2022) 12 NCLAT CK 0061
Tribunals and Commissions14 Dec 2022
Mathuraprasad C Pandey & Ors. Vs Partiv Parikh & Anr.
National Company Law Appellate Tribunal · (2022) 12 NCLAT CK 0314
Insolvency & Bankruptcy Code, 2016-Section 9, 14, 29A, 29A(b), 29A(c), 29A(g), 29A(h), 30, 30(2), 30(4), 31, 31(1), 31(2), 32, 61, 61(3), 240AMSMED Act, 2006-Section 7Competition Act, 2002-Section 5
Tribunals and Commissions14 Dec 2022
Raj Kumar Banerjee Vs Supriyo Kumar Chaudhuri & Ors.
National Company Law Appellate Tribunal · (2022) 12 NCLAT CK 0324
Insolvency and Bankruptcy Code, 2016-Section 7, 61(1), 61(2) provisoLimitation Act, 1963-Section 4NCLAT Rules, 2016-Rule 3
Tribunals and Commissions14 Dec 2022
Ansal Housing Ltd Vs None
National Company Law Appellate Tribunal · (2022) 12 NCLAT CK 0325
Companies Act, 2013-Section 421, 73, 73(2)(d), 74, 74(1), 74(1)(b), 74(2), 74(3)Companies Act (Acceptance of Deposits) Rules-Rule 5Reserve Bank of India Act, 1934
Tribunals and Commissions14 Dec 2022Disposed Of
Ansal Housing Ltd Vs
National Company Law Appellate Tribunal · (2022) 12 NCLAT CK 0060
Companies Act, 2013 — Section 73, 73(2), 73(2)(d) 74, 74(1), 74(1)(b), 74(2), 74(3), 421
Tribunals and Commissions14 Dec 2022Dismissed
Mathuraprasad C Pandey Vs Parthiv Parikh Resolution Professional for M/s. M. V. Omni Projects (India) Limited
National Company Law Appellate Tribunal · (2022) 12 NCLAT CK 0059
Insolvency and Bankruptcy Code, 2016 — Section 9, 29A(b), 29A(c), 29A(g), 29A(h), 30, 30(2), 31, 31(1), 31(2), 61, 61(3), 240AMicro, Small and Medium Enterprises Development Act, 2006 — Section 7Competition Act, 2002 — Section 5
Tribunals and Commissions14 Dec 2022Dismissed
Arun Bajaj & Ors Vs Morpheus Developers Pvt. Ltd
National Company Law Appellate Tribunal · (2022) 12 NCLAT CK 0058
Tribunals and Commissions13 Dec 2022
Innova Home Buyers Neyveli Association Vs P Dot G Construction Pvt. Ltd. & Ors.
National Company Law Appellate Tribunal · (2022) 12 NCLAT CK 0430
Insolvency & Bankruptcy Code, 2016-Section 30(2)(b), 30(2), 30(4), 31, 31(1), 61(3), 188, 196Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 16A, 16A(7), Clause 35Income Tax Act, 1961
Tribunals and Commissions13 Dec 2022
Mr. V Venkata Satyanarayana Vs M/s Pattabi Enterprise & Anr.
National Company Law Appellate Tribunal · (2022) 12 NCLAT CK 0431
Insolvency and Bankruptcy Code, 2016-Section 9, 61Negotiable Instruments Act, 1881-Section 138
Tribunals and Commissions13 Dec 2022
Mcdonald’s India Pvt. Ltd. & Ors. Vs Vikram Bakshi & Ors.
National Company Law Appellate Tribunal · (2022) 12 NCLAT CK 0302
Recovery of Debts Due to Banks and Financial Institutions Act-Section 19Companies Act, 1956-Sections 397, 399, 402, 403, 406Constitution of India-Article 39(b)
Tribunals and Commissions13 Dec 2022
Andhra Pradesh State Financial Corporation Vs Kalptaru Steel Rolling Mills Ltd. & Anr.
National Company Law Appellate Tribunal · (2022) 12 NCLAT CK 0283
State Financial Corporation Act, 1951-Section 29Insolvency and Bankruptcy Code, 2016-Section 7, 30Limitation Act
Tribunals and Commissions13 Dec 2022
Kalptaru Steel Rolling Mills Ltd. Vs Southern Power Distribution Company Of A.P. Ltd.
National Company Law Appellate Tribunal · (2022) 12 NCLAT CK 0326
Insolvency and Bankruptcy Code, 2016-Section 30, sub-section (2) (a) & (e), 238West Bengal Electricity Regulatory Commission (Electricity Supply Code) Regulations, 2013-Regulations 4.6.1, 4.6.4
Tribunals and Commissions13 Dec 2022
Southern Power Distribution Company Of Andhra Pradesh Ltd. Vs Kalptaru Steel Rolling Mills Ltd. & Ors.
National Company Law Appellate Tribunal · (2022) 12 NCLAT CK 0327
West Bengal Electricity Regulatory Commission (Electricity Supply Code) Regulations, 2013-Regulation 4.6.1, 4.6.4IBC-Section 30, sub-section (2) (a) & (e), 238, 53Electricity Act, 2003
Tribunals and Commissions13 Dec 2022
Siti Networks Ltd. Vs Assets Care and Reconstruction Enterprises Ltd. & Anr.
National Company Law Appellate Tribunal · (2022) 12 NCLAT CK 0328
IBC-Section 7, 5(7)SARFAESI Act, 2002-Section 5(4)Sick Industrial Companies (Special Provisions) Act, 1985-Section 15
Tribunals and Commissions13 Dec 2022Dismissed
Mcdonald�s India Pvt. Ltd. & Ors Vs Vikram Bakshi & Ors
National Company Law Appellate Tribunal · (2022) 12 NCLAT CK 0055
Companies Act, 1956 — Section 397, 399, 402, 403, 406
Tribunals and Commissions13 Dec 2022Dismissed
Kalptaru Steel Rolling Mills Ltd Vs Southern Power Distribution Company of A.P. Ltd
National Company Law Appellate Tribunal · (2022) 12 NCLAT CK 0054
Insolvency and Bankruptcy Code, 2016 — Section 30(2)(a), 30(2)(e), 53, 238