Tribunals and Commissions16 Jan 2024
Standard Chartered Bank Vs Satish Kumar Gupta, R.P. Of Essar Steel Ltd. & Ors.
National Company Law Appellate Tribunal · (2024) 01 NCLAT CK 3378
I&B Code-Section 7, 62Cr PC-Section 340NCLAT Rules, 2016-Rule 11
COURT ARCHIVE
National Company Law Appellate Tribunal judgments, 2024
1,291 judgments · page 61 of 65
Tribunals and Commissions16 Jan 2024Dismissed
Commercial Tax Officer Audit 5, Vs Mangalore Bharati Defence and Infrastructure Ltd. & Anr
National Company Law Appellate Tribunal · (2024) 01 NCLAT CK 0038
Tribunals and Commissions16 Jan 2024Disposed Of
Priti Bajaj Vs State Bank of India & Anr
National Company Law Appellate Tribunal · (2024) 01 NCLAT CK 0037
Insolvency and Bankruptcy Code, 2016 — Section 95, 95(1), 97(5), 99, 100
Tribunals and Commissions16 Jan 2024Dismissed
Novacare Healthcare Solutions Pvt. Ltd Vs Max Healthcare Institute Ltd
National Company Law Appellate Tribunal · (2024) 01 NCLAT CK 0036
Insolvency and Bankruptcy Code, 2016 — Section 9
Tribunals and Commissions16 Jan 2024Disposed Of
Deepak Aggarwal Vs Rabindra Kumar Mintri & Anr
National Company Law Appellate Tribunal · (2024) 01 NCLAT CK 0035
Insolvency and Bankruptcy Code, 2016 — Section 7, 29A(e), 30(2), 30(6)Companies Act, 2013 — Section 164(1), 164(1)(i), 164(2), 164(2)(i), 165(1)
Tribunals and Commissions16 Jan 2024Dismissed
Gammon Engineers And Contractors Pvt. Ltd Vs Sutanu Sinha & Ors
National Company Law Appellate Tribunal · (2024) 01 NCLAT CK 0034
Insolvency and Bankruptcy Code, 2016 — Section 7, 30(2)
Tribunals and Commissions16 Jan 2024Dismissed
Marshall Machines Ltd Vs DN Solutions Co. Ltd
National Company Law Appellate Tribunal · (2024) 01 NCLAT CK 0033
Tribunals and Commissions16 Jan 2024Dismissed
Standard Chartered Bank Vs Satish Kumar Gupta, R.P. Of Essar Steel Ltd. & Ors
National Company Law Appellate Tribunal · (2024) 01 NCLAT CK 0032
Code of Criminal Procedure, 1973 — Section 340Insolvency and Bankruptcy Code, 2016 — Section 7, 38ANational Company Law Tribunal Rules, 2016 — Rule 11
Tribunals and Commissions12 Jan 2024
M/s Earthin Projects Limited Vs Indu Projects Limited & Ors.
National Company Law Appellate Tribunal · (2024) 01 NCLAT CK 3459
Insolvency and Bankruptcy Code, 2016-Section 7, 14, 14(1)(a) & (d), 19, 29A, 30, 30(1), 30(2), 30(3), 30(4), 30(5), 31, 31(1), 31(3), 31(4), 53, 60(5), 61, 61(1), 62, 74(3)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 39(4)
Tribunals and Commissions12 Jan 2024
The Regional Provident Fund Commissioner And Recovery Officer Vs Maligi Madhusudhana Reddy
National Company Law Appellate Tribunal · (2024) 01 NCLAT CK 3460
Insolvency and Bankruptcy Code, 2016-Section 61(1), 61(2)
Tribunals and Commissions12 Jan 2024
Tirupati Containers Pvt. Ltd. & Anr. Vs Competition Commission of India
National Company Law Appellate Tribunal · (2024) 01 NCLAT CK 3461
Competition Act, 2002-Section 47, 27
Tribunals and Commissions11 Jan 2024
Expo Freight Pvt. Ltd. Vs Sripatham Venkatasubramaniam Ramkumar
National Company Law Appellate Tribunal · (2024) 01 NCLAT CK 3462
Insolvency & Bankruptcy Code, 2016-Section 9, 31, 33, 54L(4), 54N(4), 54-O(2), 60, 60(2), 60(4), 60(5), 60(5)(c), 60(6), 61, 61(3), 61(3)(iii), 61(3)(iv)Companies Act, 2013Limitation Act, 1963
Tribunals and Commissions11 Jan 2024Allowed
JK Jute Mills Mazdoor Morcha Vs Kaledonia Jute and Fibres Pvt. Ltd. & Anr.
National Company Law Appellate Tribunal · (2024) 01 NCLAT CK 3463
IBC-Section 7
Tribunals and Commissions11 Jan 2024
Gangaprasad R Tripathi Vs Budhale Engineer Pvt. Ltd. & Ors.
National Company Law Appellate Tribunal · (2024) 01 NCLAT CK 3464
IBC-Section 61(2)Constitution of India-Article 142
Tribunals and Commissions11 Jan 2024
Amar Nath Vs Excise & Taxation Commissioner
National Company Law Appellate Tribunal · (2024) 01 NCLAT CK 3538
Insolvency and Bankruptcy Code, 2016-Section 9, 42, 53(1)(b)(ii), 54IBBI (Liquidation Process) Regulations, 2016-Regulation 43Haryana Value Added Tax, 2003-Section 26
Tribunals and Commissions11 Jan 2024
Sainik Industries Private Limited Vs Ritesh Raghunath Mahajan
National Company Law Appellate Tribunal · (2024) 01 NCLAT CK 3465
Negotiable Instruments Act, 1881-Section 138IBC-Section 2(21), 3(33), 5(8), 5(8)(f), 5(8)(1), 5(20), 5(21), 7, 8(1), 9Real Estate (Regulation and Development) Act, 2016 (16 of 2016)-Section 2, clauses (d) and (zn)
Tribunals and Commissions11 Jan 2024
Basishtha Narayan Choubey Vs International Asset Reconstruction Company Pvt. Ltd. & Anr.
National Company Law Appellate Tribunal · (2024) 01 NCLAT CK 3466
Insolvency and Bankruptcy Code, 2016-Section 7SARFAESI Act-Section 13(2)Negotiable Instruments Act, 1881-Section 138
Tribunals and Commissions11 Jan 2024
Vishram Narayan Panchpor Vs Committee Of Creditors & Anr.
National Company Law Appellate Tribunal · (2024) 01 NCLAT CK 3467
IBC-Section 29A, 29A(c), 10, 30(6), 240A, Twelfth ScheduleBanking Regulation Act, 1949Companies Act, 2013
Tribunals and Commissions11 Jan 2024Disposed Of
Vishram Narayan Panchpor Vs Committee Of Creditors(M/s Blue Frog Media Private Limited) & Anr
National Company Law Appellate Tribunal · (2024) 01 NCLAT CK 0031
Insolvency and Bankruptcy Code, 2016 — Section 10, 29A, 29A(c), 30(6), 240ASecuritisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 3
Tribunals and Commissions11 Jan 2024Dismissed
Lovely Securities Pvt. Ltd. Vs Nature India Communique Limited (Through Its Liquidator Sh. Prabhat Jain And Ors
National Company Law Appellate Tribunal · (2024) 01 NCLAT CK 0030