Tribunals and Commissions12 Dec 2022Disposed Of
Viraj Gaurishankar Vs Kalyani Kole Investment & Trading Company Pvt. Ltd. & Ors
National Company Law Appellate Tribunal · (2022) 12 NCLAT CK 0036
COURT ARCHIVE
National Company Law Appellate Tribunal judgments, 2022
1,756 judgments · page 7 of 88
Tribunals and Commissions12 Dec 2022Disposed Of
Mr. Rajan Goel Vs Chaman Products Pvt. Ltd
National Company Law Appellate Tribunal · (2022) 12 NCLAT CK 0035
Companies Act, 2013 — Section 56, 242, 421, 424
Tribunals and Commissions09 Dec 2022
Employees' Provident Fund Organisation Vs Dommeti Surya Rama Krishna Saibaba & Anr.
National Company Law Appellate Tribunal · (2022) 12 NCLAT CK 0433
Insolvency and Bankruptcy Code, 2016-Section 61(3), 30(1), 29A, 30(4), 30(6), 30(2), 30(2)(b), 30(2)(C), 30(2)(e), 31, 32, 36(4)(a)(iii), 53, 238Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 37, 38, 38(1A), 39(4)Employees' Provident Fund and Miscellaneous Provisions Act, 1952-Section 14B, 7Q, 11
Tribunals and Commissions09 Dec 2022
M/s. Bhagyodayam Company Vs Shri Babu A Kallivayalil
National Company Law Appellate Tribunal · (2022) 12 NCLAT CK 0419
Companies Act, 2013-Section 421
Tribunals and Commissions09 Dec 2022
M/s. Symbol Vinimay Pvt. Ltd. Vs Champa Impex Pvt. Ltd.
National Company Law Appellate Tribunal · (2022) 12 NCLAT CK 0303
Insolvency and Bankruptcy Code, 2016-Section 7, 7(1), 7(2), 7(3), 21(6A)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 6, 7, 9Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016
Tribunals and Commissions09 Dec 2022
Vedanta Ltd. Vs Registrar of Companies, Mumbai
National Company Law Appellate Tribunal · (2022) 12 NCLAT CK 0289
Companies Act, 2013-Section 421, 230, 230(1), 230(1)(b), 230(2), 230(3), 230(4), 230(5), 230(6), 230(7), 230(9), 230(10), 48, 66, 68, 133Companies (Compromise, Arrangements and Amalgamation) Rules, 2016Companies Act, 1956
Tribunals and Commissions09 Dec 2022
Rajesh Narang Vs Durha Vitrak Pvt Ltd & Ors.
National Company Law Appellate Tribunal · (2022) 12 NCLAT CK 0280
Insolvency & Bankruptcy Code, 2016-Section 61, 33(2), 32, 14, 33(5), 33(7), 35(1), 25, 7, 19(2), 60(5), 30, 31, 25(2)(h), 24Insolvency and Bankruptcy (Liquidation Process) Regulations, 2016-Regulation 4(2), 13
Tribunals and Commissions09 Dec 2022
Jaiprakash Associates Vs Neena Somani & Ors.
National Company Law Appellate Tribunal · (2022) 12 NCLAT CK 0279
Companies Act, 2013-Section 421, 73, 73(1), 73(2), 73(3), 73(4), 73(5), 74, 74(1), 74(1)(b), 74(2), 74(3), 75Companies Act, 1956Companies (Acceptance of Deposits) Rules, 2014-Rule 19
Tribunals and Commissions09 Dec 2022
Surender Kumar Singh & Anr. Vs Registrar of Companies & Anr.
National Company Law Appellate Tribunal · (2022) 12 NCLAT CK 0333
Companies Act, 2013-Section 421, 248, 248(1), 252, 20Companies Act, 1956
Tribunals and Commissions09 Dec 2022
M/s Symbol Vinimay Pvt. Ltd. Vs Champa Impex Pvt. Ltd.
National Company Law Appellate Tribunal · (2022) 12 NCLAT CK 0334
Insolvency and Bankruptcy Code, 2016-Section 7, 7(1), 7(2), 7(3), 7(5), 7(6), 21(6A)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 6, 7, 9Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016
Tribunals and Commissions09 Dec 2022
Nipun Gupta & Anr. Vs Praveen Bansal & Ors.
National Company Law Appellate Tribunal · (2022) 12 NCLAT CK 0335
Insolvency and Bankruptcy Code, 2016-Section 7, 12Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4CIRP Regulations-Regulation 36
Tribunals and Commissions09 Dec 2022Disposed Of
Vedanta Ltd Vs Registrar of Companies, Mumbai
National Company Law Appellate Tribunal ·
Companies Act, 2013 — Section 66, 68, 133, 230, 230(1), 230(1)(b), 230(9), 421
Tribunals and Commissions09 Dec 2022Allowed
Surender Kumar Singh Vs Registrar of Companies
National Company Law Appellate Tribunal · (2022) 12 NCLAT CK 0034
Companies Act, 2013 — Section 20, 248, 248(1), 252, 421
Tribunals and Commissions09 Dec 2022
Rajesh Narang Vs Durha Vitrak Pvt. Ltd. & Anr
National Company Law Appellate Tribunal · (2022) 12 NCLAT CK 0033
Insolvency and Bankruptcy Code, 2016 — Section 7, 14, 25, 25(2)(h), 30, 31, 32, 33(2), 33(5), 33(7), 35(1)
Tribunals and Commissions09 Dec 2022Dismissed
M/s Symbol Vinimay Pvt. Ltd Vs Champa Impex Pvt. Ltd
National Company Law Appellate Tribunal · (2022) 12 NCLAT CK 0032
Insolvency and Bankruptcy Code, 2016 — Section 7, 7(2), 21(6A(a), 21(6A(b), 55(2)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016 — Rule 4
Tribunals and Commissions09 Dec 2022Dismissed
Nipun Gupta Vs Praveen Bansal
National Company Law Appellate Tribunal · (2022) 12 NCLAT CK 0031
Insolvency and Bankruptcy Code, 2016 — Section 7, 12
Tribunals and Commissions08 Dec 2022
M/s Elica Hospitality LLP Vs Rajasthan State Industrial Development And Investment Corporation Ltd. & Anr.
National Company Law Appellate Tribunal · (2022) 12 NCLAT CK 0307
Insolvency and Bankruptcy Code, 2016-Section 60(5), 7, 30(6), 14(1)(d)RIICO Disposal of Land Rules, 1979-Rule 24(2)Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
Tribunals and Commissions08 Dec 2022
M/s Ravinder Construction Company Vs Kalinga Sponge Iron Limited
National Company Law Appellate Tribunal · (2022) 12 NCLAT CK 0336
I&B Code, 2016-Section 7, 7(3)SARFAESI Act, 2002-Section 13(2)Recovery of Debt due to bank Act, 1993
Tribunals and Commissions08 Dec 2022
Ajit Mittal Vs Rekha Garg & Ors.
National Company Law Appellate Tribunal · (2022) 12 NCLAT CK 0337
Companies Act, 2013-Section 241, 241(1), 242, 242(2)(a), 244, 244(1), 421, 430Companies Act, 1956Limited Liability Partnership Act-Section 56, 58(4)
Tribunals and Commissions08 Dec 2022Dismissed
Ajit Mittal Vs Rekha Garg & Ors
National Company Law Appellate Tribunal · (2022) 12 NCLAT CK 0030
Companies Act, 2013 — Section 241, 242, 242(2)(a), 244(1), 421, 430Limited Liability Partnership Act, 2008 — Section 56, 58(4)