Tribunals and Commissions03 Jan 2023
Vipin Chander Vs Vivo Healthcare Pvt. Ltd.
National Company Law Tribunal · (2023) 01 NCLT CK 0474
IBC 2016-Section 9
COURT ARCHIVE
National Company Law Tribunal judgments, 2023
4,787 judgments · page 239 of 240
Tribunals and Commissions03 Jan 2023
Qamruddin Faizi Vs Kaizen AAC Blocks Pvt Ltd
National Company Law Tribunal · (2023) 01 NCLT CK 0516
Insolvency and Bankruptcy Code, 2016-Section 7, 12A, 60(5)National Company Law Tribunal Rules, 2016-Rule 11Insolvency Resolution Process for Corporate Persons, Regulations, 2016-Regulation 30A
Tribunals and Commissions03 Jan 2023
M/s JHS Svendgaard Limited Vs M/s. HT Media Limited
National Company Law Tribunal · (2023) 01 NCLT CK 0520
Insolvency and Bankruptcy Code, 2016-Section 8, 9, 9(3)(b)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Companies Act, 1956
Tribunals and Commissions03 Jan 2023Allowed
M/s Kaliber Associates Private Limited Vs M/s Diamond IT Infracon Private Limited
National Company Law Tribunal · (2023) 01 NCLT CK 0522
Insolvency & Bankruptcy Code, 2016-Section 7, 7(1), 7(2), 7(5), 7(7), 4, 33(1), 33(2), 33(5), 35(1)(k), 15, 14, 14(1), 13(2), 17, 18, 19, 20Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (54 of 2002)
Tribunals and Commissions03 Jan 2023
State Bank Of India Vs Vinod Kumar Mohota
National Company Law Tribunal · (2023) 01 NCLT CK 0543
Insolvency and Bankruptcy Code, 2016-Section 95, 95(1), 96(1)(a), 99(1)Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to the Corporate Debtors) Rules, 2019-Rule 7(2)
Tribunals and Commissions03 Jan 2023Allowed
Sh. Ashish Kumar & Anr. Vs Dwarkadhis Projects Pvt. Ltd.
National Company Law Tribunal · (2023) 01 NCLT CK 0548
IBC, 2016-Section 7
Tribunals and Commissions03 Jan 2023
Employees Provident Fund Organisation Vs Nipan Bansal & Anr.
National Company Law Tribunal · (2023) 01 NCLT CK 0561
Insolvency and Bankruptcy Code, 2016-Section 60(5), 36(4)(a)(iii), 36(4)(iii), 30(2)(e), 238Employees' Provident Funds and Miscellaneous Provisions Act, 1952-Section 7A, 7Q, 8F, 8B, 14B, 15(2), 17(5), 17BIncome-tax Act, 1961
Tribunals and Commissions03 Jan 2023
Neha Luharuwala proprietor of Neha Tech Industries Vs Fireshield Engineers (India) Limited
National Company Law Tribunal · (2023) 01 NCLT CK 0612
Insolvency and Bankruptcy Code, 2016-Section 8, 8(1), 8(2)(a), 9Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 5, 6
Tribunals and Commissions03 Jan 2023
Tapan Chakraborty, Resolution Professional of Swastik Oil Refinery Pvt. Ltd Vs Uma Exports Ltd.
National Company Law Tribunal · (2023) 01 NCLT CK 0647
Insolvency & Bankruptcy Code, 2016-Section 30(6), 31(1)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 39(4)
Tribunals and Commissions03 Jan 2023Dismissed
Anupam Saxena Vs SRS Real Estate Ltd.
National Company Law Tribunal · (2023) 01 NCLT CK 0308
IBC 2016-Section 7
Tribunals and Commissions03 Jan 2023Disposed Of
Beni Gopal Singh Vs EMC Limited
National Company Law Tribunal · (2023) 01 NCLT CK 0013
Insolvency and Bankruptcy Code, 2016 — Section 60(5)National Company Law Tribunal Rules, 2016 — Rule 11
Tribunals and Commissions03 Jan 2023Disposed Of
Qamruddin Faizi Vs Kaizen AAC Blocks Pvt Ltd
National Company Law Tribunal · (2023) 01 NCLT CK 0001
Insolvency and Bankruptcy Code, 2016 — Section 12A, 60(5)National Company Law Tribunal Rules, 2016 — Rule 11
Tribunals and Commissions02 Jan 2023
M/s. Shakuntlam Securities Private Limited Vs M/s. Qutab Realcon Private Limited
National Company Law Tribunal · (2023) 01 NCLT CK 0318
Insolvency and Bankruptcy Code, 2016-Section 33(2), 33(1)(b)(i), (ii) and (iii), 7, 14, 33(5), 33(7), 35(1), 39B, 39CCompanies Act, 2013-Section 230Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Chapter II, Regulation IV, 4, 2B, 13
Tribunals and Commissions02 Jan 2023
M/s. Rhydburg Pharmaceuticals Ltd. Vs Sanyog Healthcare Limited
National Company Law Tribunal · (2023) 01 NCLT CK 0348
Insolvency and Bankruptcy Code, 2016-Section 9, 33(2), 34(1)
Tribunals and Commissions02 Jan 2023Dismissed
Polyraw Enterprises Vs KKSPUN India Limited
National Company Law Tribunal · (2023) 01 NCLT CK 0355
IBC, 2016-Section 9, 10A
Tribunals and Commissions02 Jan 2023
Transline Technologies Private Limited Vs AGS Transact Technologies Limited
National Company Law Tribunal · (2023) 01 NCLT CK 0369
Insolvency and Bankruptcy Code, 2016-Section 9
Tribunals and Commissions02 Jan 2023
Millennium Babycares Pvt. Ltd. Vs Velnik India Pvt. Ltd.
National Company Law Tribunal · (2023) 01 NCLT CK 0404
IBC, 2016-Section 9
Tribunals and Commissions02 Jan 2023Dismissed
Hiten R Abhani IRP of Shivshakti Barrels Pvt. Ltd. Vs Jaivik Samratsingh Parihar & Anr.
National Company Law Tribunal · (2023) 01 NCLT CK 0425
Insolvency and Bankruptcy Code, 2016-Section 66, 14, 9
Tribunals and Commissions02 Jan 2023
Johal & Company Vs State Bank Of India
National Company Law Tribunal · (2023) 01 NCLT CK 0574
Insolvency and Bankruptcy Code, 2016-Section 60(5)National Company Law Tribunal Rules, 2016-Rule 11
Tribunals and Commissions02 Jan 2023
Phoenix Arc Pvt Ltd Vs Ajanta Paper & General Products Ltd & Ors.
National Company Law Tribunal · (2023) 01 NCLT CK 0581
Insolvency and Bankruptcy Code, 2016-Section 7, 14, 33(2), 33(3), 34(1), 52, Chapter IIIInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons), 2016-Regulation 39BInsolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4(2)