CourtKutchehry.com

COURT ARCHIVE

National Company Law Tribunal judgments, 2023

4,787 judgments · page 235 of 240

Tribunals and Commissions09 Jan 2023Dismissed

Quadrum Solutions Private Limited Vs Gyan Ganga Limited

National Company Law Tribunal · (2023) 01 NCLT CK 0045

Negotiable Instruments Act, 1881 — Section 138Insolvency and Bankruptcy Code, 2016 — Section 8, 9, 9(3)(b)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016 — Rule 6
Read judgment
Tribunals and Commissions09 Jan 2023Disposed Of

Nirav Vikaram Maniar Vs Jayesh Sangharika

National Company Law Tribunal · (2023) 01 NCLT CK 0023

Insolvency and Bankruptcy Code, 2016 — Section 14, 60(5), 238National Company Law Tribunal Rules, 2016 — Rule 11
Read judgment
Tribunals and Commissions09 Jan 2023Dismissed

Beacon Trusteeship Limited Vs Sanjay Chhabria

National Company Law Tribunal · (2023) 01 NCLT CK 0020

Insolvency and Bankruptcy Code, 2016 — Section 5(8), 7, 60(5)National Company Law Tribunal Rules, 2016 — Rule 11Negotiable Instruments Act, 1881 — Section 138
Read judgment
Tribunals and Commissions06 Jan 2023Allowed

Kamal Engineers And Contractors Pvt Ltd Vs NVM Plastic Private Limited

National Company Law Tribunal · (2023) 01 NCLT CK 0349

Insolvency and Bankruptcy Code, 2016-Section 9, 9(3)(b), 8, 3(11), 5(21), 5(6), 4(1), 14, 14(1), 31(1), 33, 13, 15, 17, 18, 19, 20, 21Insolvency and Bankruptcy Code (Application to Adjudicatory) Rules, 2016-Rule 5, 6(1)Insolvency & Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
Read judgment
Tribunals and Commissions06 Jan 2023

Newcrest India Private Limited

National Company Law Tribunal · (2023) 01 NCLT CK 0482

Insolvency and Bankruptcy Code, 2016-Section 59(7), 59(3), 59(3)(c)(i), 59(3)(6)(i), 59(3)(a), 59(3)(c), 59(6), 52, 53(1)Companies Act, 2013Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017-Regulation 38(3), 31, 14, 9, 34(1), 38(1)(b)(iii), 32, 34-38
Read judgment
Tribunals and Commissions06 Jan 2023Dismissed

Mrs. Gurmeet Kaur Makan (Through RP)

National Company Law Tribunal · (2023) 01 NCLT CK 0501

Insolvency and Bankruptcy Code, 2016-Section 94Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to CD) Rules, 2019-Rule 6
Read judgment
Tribunals and Commissions06 Jan 2023Allowed

Prem Kumar Bajaj Vs Midland Polymers Ltd

National Company Law Tribunal · (2023) 01 NCLT CK 0578

Insolvency and Bankruptcy Code, 2016-Section 7, 4, 14, 14(1), 31, 33, 13(1)(c), 13(1)(b), 15, 17, 18, 19, 20, 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
Read judgment
Tribunals and Commissions06 Jan 2023

Mr. Vipin Agarwal Vs Mr. Sunil Kumar Agrawal

National Company Law Tribunal · (2023) 01 NCLT CK 0587

Insolvency and Bankruptcy Code, 2016-Section 60(5), 29A, 29A(c), 29A(h), 240-A, 33Micro, Small and Medium Enterprises Development Act, 2006
Read judgment
Tribunals and Commissions06 Jan 2023

Pankaj Mehta & Ors. Vs M/s Ansal Hi Tech Township Ltd.

National Company Law Tribunal · (2023) 01 NCLT CK 0594

Insolvency and Bankruptcy Code, 2016-Section 7, 60(5), 3(12), 4, 5(8), 5(8)(f), second proviso to Section 7(1)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4National Company Law Tribunal Rules, 2016-Rule 11
Read judgment
Tribunals and Commissions06 Jan 2023Allowed

Mr. Sandeep Bidani Vs Praxis Developers India Pvt. Ltd.

National Company Law Tribunal · (2023) 01 NCLT CK 0602

Insolvency and Bankruptcy Code, 2016-Section 7, 12A, 5(8), 7(5), 14, 14(1), 14(3), 31(1), 33, 16(5), 17, 18, 13(1)(b), 15Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Securitization and Reconstruction of Operational Assets and Enforcement of Security Interest Act, 2002
Read judgment