COURT ARCHIVE

National Company Law Appellate Tribunal judgments, 2024

1,291 judgments · page 62 of 65

Tribunals and Commissions11 Jan 2024Dismissed

Sainik Industries Private Limited Vs Ritesh Raghunath Mahajan, RP, Indian Sugar Manufacturing Company Limited

National Company Law Appellate Tribunal · (2024) 01 NCLAT CK 0029

Insolvency and Bankruptcy Code, 2016 — Section 2(21), 3(33), 5(8), 5(8)(1), 5(8)(f), 5(20), 5(21), 7, 8(1), 9Negotiable Instruments Act, 1881 — Section 138Real Estate (Regulation and Development) Act, 2016 — Section 2(d), 2(zn)

Tribunals and Commissions11 Jan 2024Disposed Of

JK Jute Mills Mazdoor Morcha Vs Kaledonia Jute and Fibres Pvt. Ltd. & Anr

National Company Law Appellate Tribunal · (2024) 01 NCLAT CK 0028

Insolvency and Bankruptcy Code, 2016 — Section 7

Tribunals and Commissions10 Jan 2024

Mr. Ramesh Kesavan Vs CA Jasin Jose & Anr.

National Company Law Appellate Tribunal · (2024) 01 NCLAT CK 3468

Insolvency and Bankruptcy Code, 2016-Section 61(3), 61, 30, 30(2), 30(4), 31, 31(1), 32, 19, 53, 188, 196IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 38, 39, 6A, 6

Tribunals and Commissions10 Jan 2024

Vetril Electronics Pvt. Ltd. & Ors. Vs Vinod Bajaj

National Company Law Appellate Tribunal · (2024) 01 NCLAT CK 3537

Tribunals and Commissions10 Jan 2024

M/s Kellton Tech Solutions Limited Vs M/s Actas Technologies Private Limited

National Company Law Appellate Tribunal · (2024) 01 NCLAT CK 3469

Insolvency & Bankruptcy Code, 2016-Section 61, 9, 8, 9(1), 10A, 8(2)(a), 9(5)(ii)(d)Commercial Courts Act, 2015-Section 12A

Tribunals and Commissions10 Jan 2024

Abhiyan Developers Private Limited Vs Shreepati Build Infra Investment Limited & Ors.

National Company Law Appellate Tribunal · (2024) 01 NCLAT CK 3470

Insolvency and Bankruptcy Code, 2016-Section 7, 7(1), 5(7), 5(8), 5(8)(f), 21Real Estate (Regulation and Development) Act, 2016-Section 2(d)

Tribunals and Commissions10 Jan 2024

Santosh Kumar Vs ASK Trusteeship Services Private Limited & Anr.

National Company Law Appellate Tribunal · (2024) 01 NCLAT CK 3471

IBC-Section 7, 5(8)(c), 3(12), 7(5)(a)

Tribunals and Commissions10 Jan 2024

C A Rajeev Bansal, Liquidator Of Isolux Corsan India Engineering & Construction Prviate Limited Vs Soma-Indus Varanasi Aurangabad Tollway Pvt. Ltd.

National Company Law Appellate Tribunal · (2024) 01 NCLAT CK 3472

Insolvency and Bankruptcy Code, 2016-Section 66, 60(5), 33(5), 35(1)(k), 67

Tribunals and Commissions10 Jan 2024

Union Bank Of India Vs Shailesh Verma, RP Of Lavasa Group Companies & Ors.

National Company Law Appellate Tribunal · (2024) 01 NCLAT CK 3473

NCLAT Rules, 2016-Rule 11

Tribunals and Commissions10 Jan 2024

Aria Hotels and Consultancy Services Pvt. Ltd. & Anr. Vs Sapan Mohan Garg & Anr.

National Company Law Appellate Tribunal · (2024) 01 NCLAT CK 3474

Tribunals and Commissions10 Jan 2024

Rakesh Kumar Suspended Director of Suchi Paper Mills Ltd. Vs Flourish Paper & Chemicals Ltd. & Anr.

National Company Law Appellate Tribunal · (2024) 01 NCLAT CK 3475

IBC-Section 9

Tribunals and Commissions10 Jan 2024Dismissed

C A Rajeev Bansal Vs Soma Indus Varanasi Aurangabad Tollway Pvt. Ltd

National Company Law Appellate Tribunal · (2024) 01 NCLAT CK 0027

Insolvency and Bankruptcy Code, 2016 — Section 33(5), 35(1)(k), 60(5), 66, 67

Tribunals and Commissions10 Jan 2024Dismissed

Union Bank of India Vs Shailesh Verma, RP of Lavasa Group Companies & Ors

National Company Law Appellate Tribunal · (2024) 01 NCLAT CK 0026

Tribunals and Commissions10 Jan 2024Dismissed

Abhiyan Developers Private Limited Vs Shreepati Build Infra Investment Limited

National Company Law Appellate Tribunal · (2024) 01 NCLAT CK 0025

Insolvency and Bankruptcy Code, 2016 — Section 5(7), 5(8), 7, 7(1)

Tribunals and Commissions10 Jan 2024Dismissed

M/s Kellton Tech Solutions Limited Vs Actas Technologies Private Limited

National Company Law Appellate Tribunal · (2024) 01 NCLAT CK 0024

Insolvency and Bankruptcy Code, 2016 — Section 7, 8, 8(2)(a), 9, 9(1), 61Commercial Courts Act, 2015 — Section 12A

Tribunals and Commissions09 Jan 2024

Glamour India Private Limited Vs Canara Bank & Anr.

National Company Law Appellate Tribunal · (2024) 01 NCLAT CK 3476

Insolvency & Bankruptcy Code, 2016-Section 3(6), 5(8), 5(24), 7, 7(5), 7(5)(a), 7(5)(b), 7(7), 8, 9, 10, 14, 21(2), 31(3), 61, 238Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 8CIC (Regulation) Act 2005

Tribunals and Commissions09 Jan 2024Allowed

Sandeep Gupta Vs JM Financial Asset Reconstruction Company Ltd. & Anr.

National Company Law Appellate Tribunal · (2024) 01 NCLAT CK 3477

Insolvency and Bankruptcy Code, 2016-Section 7, 9, 10, 12A, 29A, 60, 61SARFAESI Act, 2002Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 8

Tribunals and Commissions09 Jan 2024

SREI Equipment Finance Ltd. Vs Uday Narayan Mitra Interim Resolution Professional of ARSS Infrastructure Projects Ltd.

National Company Law Appellate Tribunal · (2024) 01 NCLAT CK 3478

Insolvency and Bankruptcy Code, 2016-Section 60(5), 227, 61, 3(11), 3(6), 18(1)(b), 13, 15NCLT Rules, 2016-Rule 11NCLAT Rules, 2016-Rule 11, 31

Tribunals and Commissions09 Jan 2024

In Style Fashion Vs Aditya Birla Fashion and Retail Limited

National Company Law Appellate Tribunal · (2024) 01 NCLAT CK 3479

Insolvency and Bankruptcy Code, 2016-Section 4, 7, 8, 9, 9(5), 61, 238ALimitation Act, 1963-Article 137, Section 5

Tribunals and Commissions09 Jan 2024Allowed

SREI Equipment Finance Ltd Vs Uday Narayan Mitra Interim Resolution Professional of ARSS Infrastructure Projects Ltd

National Company Law Appellate Tribunal · (2024) 01 NCLAT CK 0023

Companies Act, 2013 — Section 77Insolvency and Bankruptcy Code, 2016 — Section 3(6), 3(11), 13, 15, 18(1)(b), 60(5), 61, 227Arbitration and Conciliation Act, 1996 — Section 11, 21, 23(4), 29A