COURT ARCHIVE

National Company Law Appellate Tribunal judgments, 2024

1,291 judgments · page 64 of 65

Tribunals and Commissions05 Jan 2024Disposed Of

Walia Trexim Private Limited Vs Registrar of Companies

National Company Law Appellate Tribunal · (2024) 01 NCLT CK 0040

Insolvency and Bankruptcy Code, 2016 — Section 59, 59(3), 59(7)Income Tax Act, 1961 — Section 178Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017 — Regulation 8, 10, 34, 41

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Tribunals and Commissions05 Jan 2024Disposed Of

CBR BIO Research & Development Privatelimited Vs Registrar Of Companies

National Company Law Appellate Tribunal · (2024) 01 NCLT CK 0011

Companies Act 2013 — Section 248(1)(c), 252(1)National Company Law Tribunal (Amendment) Rules, 2017 — Rule 87ACompanies (Removal of Names of Companies from the Register of Companies) Rules, 2016 — Rule 9

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Tribunals and Commissions05 Jan 2024Dismissed

Manav Investments and Trading Co. Ltd Vs Pratim Bayal & Ors

National Company Law Appellate Tribunal · (2024) 01 NCLAT CK 0013

Insolvency and Bankruptcy Code, 2016 — Section 30(2)(b), 30(2)(e), 30(2)(f), 53, 53(1)Industrial Disputes Act, 1947 — Section 25FF

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Tribunals and Commissions05 Jan 2024Dismissed

Kesoram Industries Limited Vs Pratim Bayal

National Company Law Appellate Tribunal · (2024) 01 NCLAT CK 0012

Insolvency and Bankruptcy Code, 2016 — Section 5(8), 5(24), 9, 60(5)Companies Act, 2013 — Section 230, 232Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016 — Regulation 8, 10, 13

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Tribunals and Commissions05 Jan 2024Dismissed

Mudraksh Investfin Pvt. Ltd Vs Brijesh Singh Bhadauriya

National Company Law Appellate Tribunal · (2024) 01 NCLAT CK 0011

Insolvency and Bankruptcy Code, 2016 — Section 5(7), 5(8)(e), 5(8)(f), 5(20), 5(21), 7

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Tribunals and Commissions05 Jan 2024Dismissed

Authum Investment and Infrastructure Ltd Vs Srei Equipment Finance Limited

National Company Law Appellate Tribunal · (2024) 01 NCLAT CK 0010

Insolvency and Bankruptcy Code, 2016 — Section 30(2), 31, 31(3)(i), 32, 61, 61(3), 227Sick Industrial Companies Act, 1985 — Section 22Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016 — Regulation 36B(3), 39(1A)(b)

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Tribunals and Commissions04 Jan 2024

Mr. Ashok Singh Vs Mr. Babu Lal Sharma & Anr.

National Company Law Appellate Tribunal · (2024) 01 NCLAT CK 3492

Insolvency and Bankruptcy Code, 2016-Section 61, 9, 9(5)(2)(d), 8, 3(12), 3(11), 3(6), 4

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Tribunals and Commissions04 Jan 2024

Telecommunications Consultants India Ltd. Vs MBL Infrastructure Ltd.

National Company Law Appellate Tribunal · (2024) 01 NCLAT CK 3493

IBC Code-Section 29A(h), 31(1)

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Tribunals and Commissions04 Jan 2024

Mrs. Alpa Rajeev Shah Vs M/s Kevin Ventures LLP & Anr.

National Company Law Appellate Tribunal · (2024) 01 NCLAT CK 3494

Insolvency & Bankruptcy Code, 2016-Section 61(1), 9, 8Insolvency & Bankruptcy Rules-Rule 6

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Tribunals and Commissions04 Jan 2024

Mr. Ashok Singh Vs Mr. Babu Lal Sharma & Anr.

National Company Law Appellate Tribunal · (2024) 01 NCLAT CK 3254

Insolvency and Bankruptcy Code, 2016-Section 61, 9, 9(5)(2)(d), 8, 3(12), 3(11), 3(6), 4

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Tribunals and Commissions04 Jan 2024Dismissed

Mudhit Madanlal Gupta Vs Supreme Constructions and Developers Pvt. Ltd

National Company Law Appellate Tribunal · (2024) 01 NCLAT CK 0009

Insolvency and Bankruptcy Code, 2016 — Section 7

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Tribunals and Commissions04 Jan 2024Dismissed