COURT ARCHIVE

National Company Law Appellate Tribunal judgments, 2023

2,034 judgments · page 5 of 102

Tribunals and Commissions13 Dec 2023

Realpro Realty Solutions Private Limited Vs Sanskar Projects And Housing Limited

National Company Law Appellate Tribunal · (2023) 12 NCLAT CK 3557

Insolvency and Bankruptcy Code, 2016-Section 61, 7, 7(1), 7(4), 7(5), 8 and 9, 3, 3(12), 5, 5(7), 5(8)Real Estate (Regulation and Development) Act, 2016-Section 2

Tribunals and Commissions13 Dec 2023

Vistra ITCL (India) Limited Vs Bhrugesh Amin & Ors.

National Company Law Appellate Tribunal · (2023) 12 NCLAT CK 3555

Indian Contract Act, 1872-Section 126I&B Code-Section 7, 5(8)(i)

Tribunals and Commissions13 Dec 2023

Shree Govind Alloys Private Limited Vs Shivom Minerals Limited

National Company Law Appellate Tribunal · (2023) 12 NCLAT CK 3597

Insolvency and Bankruptcy Code, 2016-Section 61, 9, 9(5)(2)(d), 8

Tribunals and Commissions13 Dec 2023Dismissed

M/s Realpro Realty Solutions Private Limited Vs Sanskar Projects And Housing Limited

National Company Law Appellate Tribunal · (2023) 12 NCLAT CK 0023

Insolvency & Bankruptcy Code, 2016 — Section 3(12), 5(7), 5(8), 7, 7(1), 7(4), 7(5), 8, 9, 61Real Estate (Regulation and Development) Act, 2016 — Section 2(d), 2(zn)

Tribunals and Commissions13 Dec 2023Dismissed

Vistra ITCL (India) Limited Vs Bhrugesh Amin

National Company Law Appellate Tribunal · (2023) 12 NCLAT CK 0022

Insolvency & Bankruptcy Code, 2016 — Section 5(8)(i), 7Contract Act, 1872 — Section 126

Tribunals and Commissions13 Dec 2023Dismissed

Shree Govind Alloys Private Limited Vs Shivom Minerals Limited

National Company Law Appellate Tribunal · (2023) 12 NCLAT CK 0020

Insolvency & Bankruptcy Code, 2016 — Section 8, 9, 9(5)(2)(d), 61

Tribunals and Commissions13 Dec 2023Dismissed

Milan Aggarwal Vs Saudi Basic Industries Corporation (SABIC)

National Company Law Appellate Tribunal · (2023) 12 NCLAT CK 0019

Insolvency & Bankruptcy Code, 2016 — Section 8, 9, 65Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016 — Rule 6

Tribunals and Commissions12 Dec 2023

Mathew Mylakulath Jose Vs Kizhakkekara Kuriakose Jose, RP of ITMA Hotels India Pvt Ltd & Anr.

National Company Law Appellate Tribunal · (2023) 12 NCLAT CK 3652

NCLAT Rules, 2016-Rule 11, 31Constitution of India-Article 142

Tribunals and Commissions12 Dec 2023

Mathew Mylakulath Jose Vs State Bank Of India

National Company Law Appellate Tribunal · (2023) 12 NCLAT CK 3641

IBC, 2016-Section 123, 125, 99, 112, 114, 114(1), 115(2)

Tribunals and Commissions12 Dec 2023

Mr. Jasti Samba Siva Rao Vs M/s Srei Equipment Finance Ltd. & Anr.

National Company Law Appellate Tribunal · (2023) 12 NCLAT CK 3642

IBC, 2016-Section 7NCLT Rules, 2016-Rule 37 (1), 37 (3)

Tribunals and Commissions12 Dec 2023

Partha Sarathy Sarkar Vs Specified Undertaking Of Unit Trust Of India Ltd & Ors.

National Company Law Appellate Tribunal · (2023) 12 NCLAT CK 3554

Insolvency and Bankruptcy Code, 2016-Sections 22, 27

Tribunals and Commissions12 Dec 2023

Income Tax Department Vs Mr. G. Madhusudhan Rao & Ors.

National Company Law Appellate Tribunal · (2023) 12 NCLAT CK 3542

Tribunals and Commissions12 Dec 2023

A2Z Infraservices Ltd. Vs Reliance Realty Ltd.

National Company Law Appellate Tribunal · (2023) 12 NCLAT CK 3540

Insolvency and Bankruptcy Code, 2016-Section 9Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6

Tribunals and Commissions12 Dec 2023

Satish Dhondiram Chavan Vs Vishal Ghisulal Jain & Ors.

National Company Law Appellate Tribunal · (2023) 12 NCLAT CK 3648

Insolvency & Bankruptcy Code, 2016-Section 61, 33(2), 29A, 33(1), 33(3)Sick Industrial Companies Act, 1985-Section 22Limitation Act

Tribunals and Commissions12 Dec 2023Dismissed

Income Tax Department Vs G. Madhusudhan Rao Resolution Professional of M/s Midland Polymers Limited & Anr

National Company Law Appellate Tribunal · (2023) 12 NCLAT CK 0018

Tribunals and Commissions12 Dec 2023Dismissed

Partha Sarathy Sarkar Vs Specified Undertaking of Unit Trust of India Ltd (SUUTI)

National Company Law Appellate Tribunal · (2023) 12 NCLAT CK 0017

Insolvency & Bankruptcy Code, 2016 — Section 22, 27, 27(1), 27(2), 27(3)

Tribunals and Commissions11 Dec 2023

Murugiah Kuthalanathan Vs CA Mahalingam Suresh Kumar & Ors.

National Company Law Appellate Tribunal · (2023) 12 NCLAT CK 3643

Insolvency and Bankruptcy Code, 2016-Section 61(2)Constitution of India-Article 142

Tribunals and Commissions11 Dec 2023

Vikas Jeph Vs Anoop Bhatia Resolution Professional for Jeph Bev Pvt. Ltd.

National Company Law Appellate Tribunal · (2023) 12 NCLAT CK 3647

Insolvency and Bankruptcy Code, 2016-Section 60(5), 68, 70, 74, 7, 17, 14NCLT Rules, 2016-Rule 11

Tribunals and Commissions11 Dec 2023Allowed

Income Tax Officer Ward 3(1) Vs Registrar Of Companies, Delhi

National Company Law Appellate Tribunal · (2023) 12 NCLT CK 0031

Companies Act, 2013 — Section 248, 252, 252(1), 252(3)Income Tax Act, 1961 — Section 148, 148A(d)

Tribunals and Commissions08 Dec 2023Allowed

Real Estate Regulatory Authority Vs M/s D.B. Corp Limited & Anr.

National Company Law Appellate Tribunal · (2023) 12 NCLAT CK 3598

I&B Code, 2016-Section 3(6), 5(20), 5(21), 7, 8, 8(1), 8(2)(b), 9, 14, 14(1), 30(2), 30(2)(b), 30(2)(b)(ii), 53, 61, 61(1)Real Estate (Regulation and Development) Act, 2016-Section 4, 4(2), 4(2)(1)(D), 7, 7(4)(a), 7(4)(b), 7(4)(c), 7(4)(d), 8, 18, 20, 20(2), 32, 34, 35, 38, 81Consumer Protection Act, 1986-Section 12(1)(b)