Tribunals and Commissions24 Jan 2022Disposed Of
Amrit Gold Intrade Private Limited Vs Registrar of Companies
National Company Law Appellate Tribunal · (2022) 01 NCLT CK 0074
Companies Act, 2013 — Section 230, 232
COURT ARCHIVE
National Company Law Appellate Tribunal judgments, 2022
1,756 judgments · page 85 of 88
Tribunals and Commissions21 Jan 2022
IDBI Bank Vs Ms. Mamta Binani & Ors.
National Company Law Appellate Tribunal · (2022) 01 NCLAT CK 0281
Insolvency and Bankruptcy Code, 2016-Section 7, 14, 21(2), 30(2), 30(2)(e), 30(4), 31, 53(1), 60(5), 61(3)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 38, 38(1)
Tribunals and Commissions20 Jan 2022
Association Of Aggrieved Workmen Of Jet Airways (India) Limited Vs Jet Airways (India) Ltd. & Ors.
National Company Law Appellate Tribunal · (2022) 01 NCLAT CK 0286
Insolvency and Bankruptcy Code, 2016-Section 31(3)(b), 30(2), 196(1)(i), 18, 24, 24(3)(a), 24(3)(b), 24(3)(c), 21(6), 21(6A), 21(5), 29, 29(2), 30(2)(b), 30(6), 31(3), 14, 25(2)(i), 61(3), 196(1)(h), 196(1)(k)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulation, 2016-Regulation 37, 38, 39(5A), 35(3), 21, 21(3)SEBI (Listing Obligations and Disclosure Requirements) Regulations, 2015
Tribunals and Commissions20 Jan 2022
Vipul SEZ Developers Pvt. Ltd. & Anr. Vs Solitaire Capital India & Ors.
National Company Law Appellate Tribunal · (2022) 01 NCLAT CK 0287
Arbitration and Conciliation Act, 1996-Section 8, 9, 16, 17, 37Companies Act, 2013-Section 241, 242, 213, 244, 184, 188, 430, 2(76)(viii)Companies (Meeting of board and its Powers Rules) 2014-Rule 15
Tribunals and Commissions20 Jan 2022
Raghuvanshi Refractories Vs M/s. Desai Impex Pvt.Ltd.
National Company Law Appellate Tribunal · (2022) 01 NCLAT CK 0288
Insolvency and Bankruptcy Code, 2016-Section 8, 9, 61IBBI (Application to Adjudicating Authority) Rules 2016-Rule 5
Tribunals and Commissions20 Jan 2022
Tricounty Premier Hearing Service Inc Vs State Bank Of India & Ors.
National Company Law Appellate Tribunal · (2022) 01 NCLAT CK 0289
IBC-Section 12A, 12(3), 31, 33(1)(b)CIRP Regulations-Regulation 30AConstitution of India-Article 142
Tribunals and Commissions20 Jan 2022Allowed
Yanmar India Pvt. Ltd. Vs Yanmar Engine Manufacturing India Pvt. Ltd
National Company Law Appellate Tribunal · (2022) 01 NCLT CK 0055
Companies Act, 2013 — Section 230, 232, 232(4)
Tribunals and Commissions19 Jan 2022
Srei Infrastructure Finance Limited Vs Trinity Alternative Investment Managers Limited
National Company Law Appellate Tribunal · (2022) 01 NCLAT CK 0294
Companies Act, 2013-Section 421, 241, 242, 242(4), 100, 115, 159, 169, 62(1)(a)(iii)SEBI (Alternative Investment Funds) Regulations 2021-Regulation 20(13)
Tribunals and Commissions19 Jan 2022
Mr. Hardik Fakirchand Shah Vs Male Square Retails Pvt. Ltd.
National Company Law Appellate Tribunal · (2022) 01 NCLAT CK 0295
Insolvency and Bankruptcy Code, 2016-Section 9, 9(2), 9(5)
Tribunals and Commissions19 Jan 2022Partly Allowed
Varrsana Ispat Ltd – in Liquidation Vs Varrsana Employee Welfare Association & Ors.
National Company Law Appellate Tribunal · (2022) 01 NCLAT CK 0296
Insolvency and Bankruptcy Code, 2016-Sections 31, 33, 35, 36, 52, 53, 54L, 54N, 54-O, 61, 66IBBI (Liquidation Process) Regulations, 2016-Regulations 4, 31A, 32, 32A, 34, 39, 42, 43Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulations 39C, 39D
Tribunals and Commissions19 Jan 2022
Balwant Singh Kanda Vs Kanda Auto Pvt. Ltd. & Ors.
National Company Law Appellate Tribunal · (2022) 01 NCLAT CK 0297
Tribunals and Commissions19 Jan 2022
Mahavir Singhal Vs M/s. ANR International Pvt.Ltd & Ors.
National Company Law Appellate Tribunal · (2022) 01 NCLAT CK 0298
Insolvency and Bankruptcy Code, 2016-Section 61, 5(6), 9(3)(b), 9(5)(ii)(d), 8, 9Central Excise Rule 2002-Rule 11Limitation Act
Tribunals and Commissions19 Jan 2022
Ramkrishna Forgings Ltd. Vs Ravindra Loonkar & Anr.
National Company Law Appellate Tribunal · (2022) 01 NCLAT CK 0299
Insolvency and Bankruptcy Code, 2016-Section 61
Tribunals and Commissions19 Jan 2022Allowed
Rakesh Kumar Jain Liquidator Vs Priyanav Wellness Private Limited
National Company Law Appellate Tribunal · (2022) 01 NCLT CK 0052
Insolvency & Bankruptcy Code, 2016 — Section 9Companies Act, 2013 — Section 248, 248(1), 248(1)(c), 248(5), 248(7), 252, 252(3), 455Companies (Removal of Names of Companies from the Register of Companies) Rules, 2016 — Rule 9
Tribunals and Commissions18 Jan 2022
Amit Goel Vs Piyush Shelters India Private Ltd. & Ors.
National Company Law Appellate Tribunal · (2022) 01 NCLAT CK 0305
Insolvency and Bankruptcy Code, 2016-Section 61(1), 25A, 25A(1), 25A(3), 25A(3A), 25A(4), 21(6), 21(6A), 24(5), 12A, 61(3), 31(1), 30(2), 30(2)(e)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 19, 16A(9), 20SARFAESI Act
Tribunals and Commissions18 Jan 2022
Government Of India Through Office Of The Assistant Commissioner, GST & Central Tax, Cuttack-II Division Vs Ashish Chhawchharia & Ors.
National Company Law Appellate Tribunal · (2022) 01 NCLAT CK 0306
Insolvency and Bankruptcy Code, 2016-Section 5(21), 16(6), 30, 30(1)(b), 30(2), 30(2)(b), 30(2)(d), 30(2)(e), 31, 31(1), 61, 238CIRP Regulations, 2016-Regulation 37(f), 38(1A), 38(1)(A)
Tribunals and Commissions18 Jan 2022
Sun Pharmaceutical Industries Limited & Anr. Vs Sumit Binani & Anr.
National Company Law Appellate Tribunal · (2022) 01 NCLAT CK 0307
Insolvency and Bankruptcy Code, 2016Companies Act, 2013-Section 230NCLT Rules, 2016-Rule 11, 154
Tribunals and Commissions18 Jan 2022
Satya Narayan Jhunjhunwala Vs Supriyo Kumar Chaudhuri & Anr.
National Company Law Appellate Tribunal · (2022) 01 NCLAT CK 0308
Insolvency and Bankruptcy Code, 2016-Section 5(1), 5(25), 7, 12, proviso to Section 12, 12(2), 12(3), 14, 25(2)(h), 29A, 30(2), 30(3), 30(4), 30(6), 33, 33(1), 33(1)(a), 33(2), 33(5), 34(1), 43, 53(1), 56, 60(5), 61, Part II, Chapter III Part IICompanies Act, 2013-Section 408, 419, 419(3), proviso to Section 419(3), 419(4)IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 36B, sub-regulation (1), sub-regulation (3), sub-regulation (5), sub-regulation (6), clause (a), (b)
Tribunals and Commissions18 Jan 2022
M/s Diamond Power Infrastructure Ltd. Vs Bank Of India
National Company Law Appellate Tribunal · (2022) 01 NCLAT CK 0309
Tribunals and Commissions18 Jan 2022
Indiabulls Housing Finance Limited Vs Sandeep Chandna & Ors.
National Company Law Appellate Tribunal · (2022) 01 NCLAT CK 0310
Insolvency and Bankruptcy Code, 2016-Section 7, 9, 10, 12, 12(1), 12(2), 12(3), 12A, 16(5), 22, 27, 27(2), 30(4), 31, 33, 43Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 30A, 40 (c), 40C, 340NCLT Rules, 2016-Rule 11