Tribunals and Commissions12 Jan 2022
Rajeev R. Jain Vs AASAN Corporate Solutions Private Limited & Anr.
National Company Law Appellate Tribunal · (2022) 01 NCLAT CK 0390
Insolvency and Bankruptcy Code, 2016-Section 7, 238Electricity Act
COURT ARCHIVE
National Company Law Appellate Tribunal judgments, 2022
1,756 judgments · page 87 of 88
Tribunals and Commissions11 Jan 2022
M/s. Visisth Services Limited Vs S. V. Ramani & Ors.
National Company Law Appellate Tribunal · (2022) 01 NCLAT CK 0395
Insolvency and Bankruptcy Code, 2016-Section 61, 10, 54, 53, 35Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 32, 32-A, 33, Schedule I clauses 12, 13Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 39C
Tribunals and Commissions11 Jan 2022
Anil Tayal Vs Committee Of Creditors Of M/s. Nice Projects Ltd.
National Company Law Appellate Tribunal · (2022) 01 NCLAT CK 0396
Insolvency and Bankruptcy Code, 2016-Section 16
Tribunals and Commissions11 Jan 2022
M/s Pitti Coal Company Vs M/s Mahalaxmi Continental Ltd. & Ors.
National Company Law Appellate Tribunal · (2022) 01 NCLAT CK 0397
I & B Code, 2016-Section 61, 9, 8, 8(1), 8(2), 7, 5(6)Indian Contract Act, 1872-Chapter V, Chapter VI, Section 32, 73Insolvency and Bankruptcy (Application to Adjudicating Authority), Rules 2016-Rule 5
Tribunals and Commissions11 Jan 2022
Rushabh Civil Contractors Pvt. Ltd. Vs Centrio Lifespaces Ltd.
National Company Law Appellate Tribunal · (2022) 01 NCLAT CK 0398
Insolvency and Bankruptcy Code, 2016-Section 7, 5(7), 5(8), 5(24)Companies Act, 2013-Section 186Real Estate (Regulation and Development) Act, 2016-Section 2
Tribunals and Commissions11 Jan 2022Allowed
Asif Abdullah Dalwai Vs Arun Bagaria, Interim Resolution Professional of Windals Auto Pvt. Ltd. & Anr.
National Company Law Appellate Tribunal · (2022) 01 NCLAT CK 0399
Insolvency and Bankruptcy Code, 2016-Section 12A, 7
Tribunals and Commissions10 Jan 2022
Desos Software Development Pvt Ltd. Vs V A Tech Wabag Ltd
National Company Law Appellate Tribunal · (2022) 01 NCLAT CK 0437
IBC-Section 4, 7, 8, 9, 10, 10A, sub-section (6) of Section 7, sub-section (6) of Section 9, sub-section (5) of Section 10
Tribunals and Commissions10 Jan 2022
Sucha Singh Vs Heligo Charter Pvt. Ltd. & Anr.
National Company Law Appellate Tribunal · (2022) 01 NCLAT CK 0402
IBC-Section 7Companies Act, 2013-Section 425
Tribunals and Commissions10 Jan 2022Allowed
Hindustan Petroleum Corporation Ltd. & Anr. Vs M/s. S.S. Engineers & Anr.
National Company Law Appellate Tribunal · (2022) 01 NCLAT CK 0403
Insolvency and Bankruptcy Code, 2016-Section 61, 3(23), 7, 9, 8, 8(2)(a), 9(5), 9(5)(2)(d), 9(5)(ii)(d)Limitation Act, 1963-Section 18CST Act, 1956
Tribunals and Commissions07 Jan 2022
M/s. Ashish Ispat Pvt. Ltd. Vs Primuss Pipes & Tubes Ltd.
National Company Law Appellate Tribunal · (2022) 01 NCLAT CK 0407
Insolvency and Bankruptcy Code, 2016-Section 7, 9, 10, 12AInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 30A, 30A(1)(a), 31, 33, 36ANCLT Rules, 2016-Rule 11
Tribunals and Commissions07 Jan 2022
Meru Travels Solutions Pvt. Ltd. & Anr. Vs Competition Commission Of India & Anr.
National Company Law Appellate Tribunal · (2022) 01 NCLAT CK 0408
Competition Act, 2002-Section 2(t), 3, 3(3), 4, 4(2)(a), 4(4), 18, 19, 19(3), 19(4), 26(1), 26(3), 26(6), 41
Tribunals and Commissions07 Jan 2022
Nimitaya Infotech Private Limited & Anr. Vs Cox & Kings Limited
National Company Law Appellate Tribunal · (2022) 01 NCLAT CK 0409
Insolvency and Bankruptcy Code-Section 14, 25, 25(2), 28, 29, 33, 53Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 13, 14Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) (Fifth Amendment) Regulations, 2020
Tribunals and Commissions07 Jan 2022
Kotak Mahindra Bank Limited Vs Ravindra Loonkar & Ors.
National Company Law Appellate Tribunal · (2022) 01 NCLAT CK 0410
Insolvency and Bankruptcy Code, 2016-Section 60(5), 14(1)(c)Companies Act, 2013-Section 77
Tribunals and Commissions07 Jan 2022
Mr. Vineet Khosla Vs M/S Edelweiss Asset Reconstruction Company Ltd. & Ors.
National Company Law Appellate Tribunal · (2022) 01 NCLAT CK 0349
Insolvency and Bankruptcy Code, 2016-Section 7, 14, 33(1), 62, 238-AInsolvency and Bankruptcy Board of India (Corporate Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 27, 35Limitation Act-Section 3
Tribunals and Commissions07 Jan 2022
Rishi Kapoor Vs Kashi Vishwanathan Sivaraman
National Company Law Appellate Tribunal · (2022) 01 NCLAT CK 0350
Insolvency and Bankruptcy Code, 2016-Section 7, 9, 13, 14National Company Law Tribunal Rules, 2016-Rule 150
Tribunals and Commissions07 Jan 2022
West Bengal Financial Corporation Vs Bijoy Murmuria & Ors.
National Company Law Appellate Tribunal · (2022) 01 NCLAT CK 0351
Insolvency and Bankruptcy Code, 2016-Section 9, 12, 12(1), 12(3), 30, 33, 60(5)Constitution of India-Article 14, 19(1)(g)NCLT, Rules, 2016-Rule 11
Tribunals and Commissions07 Jan 2022
Gullivers Travel Associates Vs Fore Representations & Travels Pvt. Ltd
National Company Law Appellate Tribunal · (2022) 01 NCLT CK 0026
Insolvency & Bankruptcy Code, 2016 — Section 13(2), 15, 17, 18Insolvency and Bankruptcy Board of India (Insolvency Professionals) Regulations, 2016 — Regulation 6
Tribunals and Commissions07 Jan 2022Dismissed
Transrail Lighting Limited Vs Zapdor Engineering Private Limited
National Company Law Appellate Tribunal · (2022) 01 NCLT CK 0025
Insolvency & Bankruptcy Code, 2016 — Section 7, 7(5)(a), 7(5)(b), 9, 10, 10ANegotiable Instruments Act, 1881 — Section 138
Tribunals and Commissions06 Jan 2022
SICOM Limited Vs Mr. Sundaresh Bhat
National Company Law Appellate Tribunal · (2022) 01 NCLAT CK 0363
Insolvency and Bankruptcy Code, 2016-Section 61, 7, 52(1)(a), 60(5), 42, 3(31), 52, 52(1), 53, 52(3), 52(3)(b)Companies Act, 2013-Section 77, 77(1), 77(3), 77(4), 87Companies Act, 1913-Section 109
Tribunals and Commissions06 Jan 2022
Niraj Jha Vs Enkay (India) Rubber Co. Pvt. Ltd. & Anr.
National Company Law Appellate Tribunal · (2022) 01 NCLAT CK 0364
Insolvency and Bankruptcy Code, 2016Companies ActNCLT Rules-Rule 11, Section 154