COURT ARCHIVE

National Company Law Tribunal judgments, 2022

3,067 judgments · page 1 of 154

Tribunals and Commissions30 Dec 2022Disposed Of

Avaani Oxford Owners Association Vs Oxford Facilities Management

National Company Law Tribunal · (2022) 12 NCLT CK 0272

Insolvency and Bankruptcy Code, 2016-Section 7, 15, 33, 33(1)(a), 33(1)(b)(iii), 33(2), 33(5), 33(7), 34(1), 34(2), 34(4)(c), 52, Chapter IIIIBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6(2)(b)(iii)Insolvency and Bankruptcy Board of India (Insolvency Professionals) Regulations, 2019-Regulation 7A

Tribunals and Commissions29 Dec 2022Allowed

Kotak Mahindra Bank Limited Vs Multiple Hotels Private Limited

National Company Law Tribunal · (2022) 12 NCLT CK 0273

Insolvency and Bankruptcy Code, 2016-Section 3(8), 4(1), 5(5A), 5(7), 5(8), 7, 7(5)(a), 9, 10, 13, 14, 15, 17, 18, 19, 20, 21, 31(1), 33, 61, 238Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(1)SARFAESI Act, 2002-Section 13(2), 17

Tribunals and Commissions20 Dec 2022Allowed

Offshore Hookup and Construction Services (I) Private Limited Vs Cosima Marine Private Limited

National Company Law Tribunal · (2022) 12 NCLT CK 0276

Insolvency and Bankruptcy Code, 2016-Section 9, 13, 14, sub-section (1) of Section 14, 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 5, 6

Tribunals and Commissions16 Dec 2022Allowed

Kurmi Non Conventional Energy Private Limited Vs

National Company Law Tribunal · (2022) 12 NCLT CK 0027

Companies Act, 2013 — Section 52, 66, 133, 230, 230(2)(a), 232

Tribunals and Commissions15 Dec 2022Disposed Of

Yamuna Commercial Private Limited Vs Registrar Of Companies

National Company Law Tribunal · (2022) 12 NCLT CK 0025

Companies Act, 2013 — Section 133, 230, 232Income Tax Act, 1961 — Section 72A, 79, 170(2A)Competition Act, 2002 — Section 5

Tribunals and Commissions15 Dec 2022Disposed Of

Gagananchal Vyapar Pvt. Ltd Vs

National Company Law Tribunal · (2022) 12 NCLT CK 0018

Companies Act, 2013 — Section 133, 230, 230(1), 230(5), 232, 232(1)Companies (Compromises, Arrangements and Amalgamations) Rules 2016 — Rule 8(2)

Tribunals and Commissions14 Dec 2022Disposed Of

Meena Anand & Ors Vs Lalit Mohan Bhardwaj & Ors

National Company Law Tribunal · (2022) 12 NCLT CK 0022

Companies Act, 2013 — Section 424National Company Law Tribunal Rules, 2016 — Rule 11, 32

Tribunals and Commissions14 Dec 2022Disposed Of

Metal & Tin Box Co. (India) Private Limited Vs Registrar Of Companies West Bengal

National Company Law Tribunal · (2022) 12 NCLT CK 0020

Companies Act, 2013 — Section 248, 252, 252(3)

Tribunals and Commissions14 Dec 2022Disposed Of

Drishti Emu Culture Private Limited Vs Registrar Of Companies West Bengal

National Company Law Tribunal · (2022) 12 NCLT CK 0019

Companies Act, 2013 — Section 248, 252, 252(3)

Tribunals and Commissions14 Dec 2022Disposed Of

Manas Flour Mills Private Limited Vs

National Company Law Tribunal · (2022) 12 NCLT CK 0017

Companies Act, 2013 — Section 103, 133, 230, 230(1), 230(5), 232, 232(1)Companies (Compromises, Arrangements and Amalgamations) Rules, 2016 — Rule 6, 7, 8(2)

Tribunals and Commissions14 Dec 2022Disposed Of

Amritdhara Suppliers Private Limited Vs

National Company Law Tribunal · (2022) 12 NCLT CK 0016

Companies Act, 2013 — Section 230, 230(1), 230(5), 232, 232(1)Companies (Compromises, Arrangements and Amalgamations) Rules 2016 — Rule 8(2)

Tribunals and Commissions14 Dec 2022Disposed Of

RRG Worldwide Private Limited Vs Registrar Of Companies West Bengal

National Company Law Tribunal · (2022) 12 NCLT CK 0015

Companies Act, 2013 — Section 248, 248(5), 252, 252(3)

Tribunals and Commissions13 Dec 2022

A.K.R Finance Ltd & Anr Vs S&S Power Switchgear Ltd

National Company Law Tribunal · (2022) 12 NCLT CK 0278

IBC, 2016-Section 7, Rule 4

Tribunals and Commissions13 Dec 2022Disposed Of

Mr. Ravi Kumar Verma Vs Mega Bakers Private Limited

National Company Law Tribunal · (2022) 12 NCLT CK 0026

Insolvency and Bankruptcy Code, 2016 — Section 22(3)(b)National Company Law Tribunal Rules, 2016 — Rule 11

Tribunals and Commissions12 Dec 2022

M/s Jagruti Enterprises Vs Mr. Jayesh Sanghrajka

National Company Law Tribunal · (2022) 12 NCLT CK 0271

Insolvency and Bankruptcy Code, 2016-Section 60(5)National Company Law Tribunal Rules, 2016-Rule 11

Tribunals and Commissions12 Dec 2022

Rounak Mehta Vs Jayesh Sanghrajka & Anr.

National Company Law Tribunal · (2022) 12 NCLT CK 0274

Insolvency and Bankruptcy Code, 2016-Section 60(5)National Company Law Tribunal Rules, 2016-Rule 11

Tribunals and Commissions12 Dec 2022

M/s Sun of India Security Services Vs Mr. Jayesh Sanghrajka

National Company Law Tribunal · (2022) 12 NCLT CK 0275

Insolvency and Bankruptcy Code, 2016-Section 60(5)National Company Law Tribunal Rules, 2016-Rule 11

Tribunals and Commissions12 Dec 2022Allowed

M/s Sungbo Engineering India Pvt Ltd Vs Samal Infra Projects Pvt Ltd

National Company Law Tribunal · (2022) 12 NCLT CK 0021

Companies Act, 2013 — Section 424National Company Law Tribunal Rules, 2016 — Rule 11

Tribunals and Commissions08 Dec 2022Dismissed

Industrial Forging Industries Pvt. Ltd. Vs A2Z Infra Engineering Ltd.

National Company Law Tribunal · (2022) 12 NCLT CK 0277

Insolvency and Bankruptcy Code, 2016-Section 9, 8(1), 8, 9(5)(2)(d), 5(6), 9(3)(b), 7Companies Act, 1956

Tribunals and Commissions07 Dec 2022Disposed Of

Tusk Investment Limited Vs

National Company Law Tribunal · (2022) 12 NCLT CK 0013

Companies Act, 2013 — Section 129, 133, 179(3), 210, 211, 212, 213, 214, 215, 216, 217, 218, 219, 220, 221, 222, 223, 224, 225, 226, 227, 230, 230(1), 230(6), 232, 232(1), 232(3), 232(3)(i)Companies (Prospectus and allotment of Securities) Rules, 2014 — Rule 9A(8)