Tribunals and Commissions08 Jan 2025Allowed
Deepak Raheja & Anr. Vs Omkara Asset Reconstruction Pvt. Ltd
National Company Law Appellate Tribunal · (2025) 01 NCLAT CK 1646
Insolvency and Bankruptcy Code 2016- Section 7
COURT ARCHIVE
National Company Law Appellate Tribunal judgments, 2025
994 judgments · page 49 of 50
Tribunals and Commissions08 Jan 2025Dismissed
R.A.J. Krishna Construction Company Private Limited Vs Newera Solutions Private Limited
National Company Law Appellate Tribunal · (2025) 01 NCLAT CK 1642
Insolvency and Bankruptcy Code 2016- Section 5, 8, 9, 61Indian Contrct Act 1872- Section 62
Tribunals and Commissions08 Jan 2025Allowed
Anoop Kumar Srivastava Vs Neerav Bhatnagar
National Company Law Appellate Tribunal · (2025) 01 NCLAT CK 1641
Insolvency and Bankruptcy Code 2016- Section 60(5), 208, 22Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016- Regulation 4, 5, 7National Company Law Appella
Tribunals and Commissions07 Jan 2025
Wockhardt Ltd. & Anr. Vs Rajeev Mannadiar (RP of Eurolife Healthcare Pvt. Ltd.) & Anr.
National Company Law Appellate Tribunal · (2025) 01 NCLAT CK 1856
Indian Registration ActIncome Tax ActConstitution of India
Tribunals and Commissions07 Jan 2025
CA Ashish Saoji, RP Interdril Asia Ltd. Vs ---
National Company Law Appellate Tribunal · (2025) 01 NCLAT CK 1889
Tribunals and Commissions07 Jan 2025
Krrish Realtech Pvt. Ltd. Vs MK Jain & Ors.
National Company Law Appellate Tribunal · (2025) 01 NCLAT CK 1906
Tribunals and Commissions07 Jan 2025
Adesh Gupta & Ors. Vs Liberty Shoes Ltd. & Ors.
National Company Law Appellate Tribunal · (2025) 01 NCLAT CK 1909
Companies Act, 2013-Section 244, 244(1)(a), 244(1)(b), 244(1)(a)(b)
Tribunals and Commissions07 Jan 2025
Rahat Hussain Vs Divyesh Desai & Ors.
National Company Law Appellate Tribunal · (2025) 01 NCLAT CK 1910
Insolvency and Bankruptcy Code, 2016-Sections 43, 44, 66 & 67Registration Act, 1908-Section 17(1A), 17, 49Transfer of Property Act, 1882-Section 54
Tribunals and Commissions07 Jan 2025
Indiabulls Real Estate Limited Vs Department Of Income Tax
National Company Law Appellate Tribunal · (2025) 01 NCLAT CK 1922
Companies Act, 2013-Sections 230-232, 133, 230(4), 247, 230, 232Companies (Compromises, Arrangements and Amalgamations) Rules, 2016Competition Commission Act, 2002-Section 31(1)
Tribunals and Commissions06 Jan 2025
Embassy Commercial Projects (Whitefield) Pvt. Ltd. Vs Pankaj Srivastava, Resolution Professional Of Katerra India Private Ltd.
National Company Law Appellate Tribunal · (2025) 01 NCLAT CK 2300
Insolvency and Bankruptcy Code, 2016-Section 7, 30(2), 31, 31(1), 60(5)
Tribunals and Commissions06 Jan 2025Dismissed
Ravi Raman Vs RR Info Park Private Limited & Anr.
National Company Law Appellate Tribunal · (2025) 01 NCLAT CK 2301
I & B Code, 2016-Section 3(12), 7, 9, 238ALimitation Act, 1963-Section 5, 14, 18, Article 137Debt Recovery Act-Section 19
Tribunals and Commissions06 Jan 2025
Ulundurpet Expressways Pvt Ltd Vs Regional Director
National Company Law Appellate Tribunal · (2025) 01 NCLAT CK 1858
Companies Act, 2013-Section 66, 66(1), 66(1)(b)(ii)Foreign Exchange Management Act
Tribunals and Commissions06 Jan 2025
Fortune Chemicals Limited Vs Ashok Kumar Jaiswal & Anr.
National Company Law Appellate Tribunal · (2025) 01 NCLAT CK 1860
Insolvency and Bankruptcy Code, 2016-Section 29A, 29A(e), 29A(j), 30(2), 30(2)(a)Companies Act, 2013-Section 164, 164(2)IBBI (Insolvency Resolution Process of Corporate Persons) Regulations, 2016-Regulation 36A(8), 38(3)(a), 38(3)(b)
Tribunals and Commissions06 Jan 2025
Uniglobal Papers Private Limited Vs Ram Ratan Modi & Anr.
National Company Law Appellate Tribunal · (2025) 01 NCLAT CK 1865
IBC-Section 30(2), 33(1), Chapter IIISick Industrial Companies Act, 1985-Section 22
Tribunals and Commissions06 Jan 2025
Ashok Kriplani Vs T. Krishna Valli & Anr.
National Company Law Appellate Tribunal · (2025) 01 NCLAT CK 1870
Contempt of Courts Act, 1971-Section 20, 2(b), 12Limitation Act, 1971-Section 20Insolvency and Bankruptcy Code, 2016-Section 7, 14, 21(6-A)(b), 22(4), 22(5), 31, 33
Tribunals and Commissions06 Jan 2025
M/s Uttarakhand Power Corporation Limited (UPCL) Vs M/s. Shyam Baba Developers & Builders Pvt. Ltd. & Anr.
National Company Law Appellate Tribunal · (2025) 01 NCLAT CK 1935
Insolvency and Bankruptcy Code, 2016-Section 7, 53, 53(1), 5(21), 5(2), 60(5)(c)Uttarakhand Electricity Regulatory Commission (the Electricity Supply Code, Release of New Connections and Related Matters) Regulations, 2020SARFAESI Act, 2002
Tribunals and Commissions06 Jan 2025Disposed Of
Raj Kumar Sahni & Ors. Vs M/s Dilwara Leasing and Investment Ltd. & Ors.
National Company Law Appellate Tribunal · (2025) 01 NCLAT CK 1949
Insolvency and Bankruptcy Code, 2016-Section 4, 5(7), 5(8), 7, 7(5)(a), 60(5), 61, 65NCLT Rules, 2016-Rule 11, 4Companies Act, 2013-Section 184
Tribunals and Commissions06 Jan 2025
State Bank Of India Vs Gourishankar Poddar & Anr.
National Company Law Appellate Tribunal · (2025) 01 NCLAT CK 1943
Insolvency and Bankruptcy Code, 2016-Section 31, 61(1), 95, 99Indian Contract Act, 1872-Section 126, 128, 129, 130, 133, 134, 135, 137, 139, 142, 133 to 139Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process of Personal Guarantors to Corporate Debtor) Rules, 2019-Rule 7(1), 7(2)
Tribunals and Commissions03 Jan 2025
Sanghi Textiles Private Limited Vs Sanghi Industries Limited & Ors.
National Company Law Appellate Tribunal · (2025) 01 NCLAT CK 2302
Companies Act, 2013-Section 59, 430
Tribunals and Commissions03 Jan 2025
Adroit Pharmaceuticals Pvt. Ltd. Vs Amit Poddar Resolution Professional & Ors.
National Company Law Appellate Tribunal · (2025) 01 NCLAT CK 1849
Insolvency and Bankruptcy Code-Section 30(2)