COURT ARCHIVE

National Company Law Tribunal judgments, 2023

4,787 judgments · page 7 of 240

Tribunals and Commissions19 Dec 2023Allowed

Gospell Digital Technologies Co. Limited Vs Altius Digital Private Limited

National Company Law Tribunal · (2023) 12 NCLT CK 3444

Insolvency and Bankruptcy Code, 2016-Sections 4, 4(1), 8, 9, 10A, 13, 14, 14(1), 15, 17, 18, 19, 20, 21, 31(1), 33Companies Act, 2013Insolvency & Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6(1)

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Tribunals and Commissions19 Dec 2023

SREI Equipment Finance Limited Vs Nirmal Lifestyle Limited

National Company Law Tribunal · (2023) 12 NCLT CK 3448

Insolvency and Bankruptcy Code, 2016-Section 60(5), 7NCLT Rules, 2016-Rule 11Code of Civil Procedure, 1908-Order VI Rule 17

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Tribunals and Commissions19 Dec 2023

ICICI Prudential Real Estate AIF I Vs Nandi Vardhan Infrastructure Limited

National Company Law Tribunal · (2023) 12 NCLT CK 3450

Insolvency and Bankruptcy Code, 2016-Section 7, 5(8), 3(3), 74, 74(3)Slum Rehabilitation Act-Section 13(2)Real Estate (Regulation and Development) Act, 2016-Section 2

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Tribunals and Commissions19 Dec 2023Allowed

M/s. Loha Udyog Vs M/s. Midfield Industries Limited

National Company Law Tribunal · (2023) 12 NCLT CK 3500

Insolvency & Bankruptcy Code, 2016-Section 53, 54, 54(1), 54(2)Insolvency & Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 31A, 45, 45(3)

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Tribunals and Commissions19 Dec 2023

ICICI Bank Limited Vs Usher Agro Limited

National Company Law Tribunal · (2023) 12 NCLT CK 3517

Insolvency and Bankruptcy Code, 2016-Section 54(1), 7, 10, 54IBBI (Liquidation Process) Regulations, 2016-Regulation 45(3), 12, 45

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Tribunals and Commissions19 Dec 2023

Ms. Namrata A. Randeri Resolution Professional Vs Treasure Management Malls Pvt. Ltd. & Ors.

National Company Law Tribunal · (2023) 12 NCLT CK 3525

Insolvency and Bankruptcy Code, 2016-Section 7, 25(2)(J), 43, 44, 45, 50, 66Companies Act, 1956Companies Act, 2013-Section 186(2), 186(5)

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Tribunals and Commissions19 Dec 2023

Bizloan Private Limited Vs Mr. Amit Chandrashekhar Poddar Liquidator For Autocop(India) Private Limited

National Company Law Tribunal · (2023) 12 NCLT CK 3526

Insolvency and Bankruptcy Code, 2016-Section 60(5)(b), 33, 238Companies Act, 2013-Section 77, 77(1), 77(2), 77(3)Companies Act, 1956

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Tribunals and Commissions19 Dec 2023Disposed Of

ICICI Bank Limited Vs Usher Agro Limited

National Company Law Tribunal · (2023) 12 NCLT CK 0052

Insolvency and Bankruptcy Code, 2016 — Section 7, 10A, 54(1)Insolvency And Bankruptcy Board Of India (Liquidation Process) Regulations, 2016 — Regulation 45(3)

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Tribunals and Commissions19 Dec 2023Dismissed

ICICI Prudential Real Estate AIF I Acting through its Investment Manager ICICI Prudential Asset Management Company Limited Vs Nandi Vardhan Infrastructure Limited

National Company Law Tribunal · (2023) 12 NCLT CK 0051

Insolvency and Bankruptcy Code, 2016 — Section 3(3), 5(8), 5(8)(a), 5(8)(b), 5(8)(c), 5(8)(d), 5(8)(e), 5(8)(f), 5(8)(g), 5(8)(h) 5(8)(i), 7, 74, 74(3)Maharashtra Slum Areas Act, 1971 — Section 13(2)

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Tribunals and Commissions18 Dec 2023

Mysore Petro Chemicals Limited Vs Mrs. Vandana Garg, The Resolution Professional of M/s Raghuleela Builders Private Limited

National Company Law Tribunal · (2023) 12 NCLT CK 3206

Insolvency and Bankruptcy Code, 2016-Section 60(5), 14, 14(1)(a), 18, 21(1)IBBI (Insolvency of Corporate Persons) Regulations, 2016-Regulation 36(2)(h), 12Consumer Protection Act, 1986

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Tribunals and Commissions18 Dec 2023

Piyush Kisanlal Jani Vs Directorate Of Enforcement

National Company Law Tribunal · (2023) 12 NCLT CK 3221

Insolvency and Bankruptcy Code, 2016-Section 60(5), 7, 14, 14(1)(a), 31, 32A, 53, 63, 238Prevention of Money Laundering Act, 2002-Section 5(1), 5(3), 8(3), 8(8), 71

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Tribunals and Commissions18 Dec 2023

Powermax Fitness India Pvt. Ltd. Vs Sparnod Fitness Equipment Pvt. Ltd

National Company Law Tribunal · (2023) 12 NCLT CK 3228

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 9(3)(b)Insolvency and Bankruptcy (Application to the Adjudicating Authority) Rules, 2016-Rule 3

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Tribunals and Commissions18 Dec 2023Dismissed

Bharti Airtel Limited Vs I Network Solutions Private Limited

National Company Law Tribunal · (2023) 12 NCLT CK 3257

Insolvency and Bankruptcy Code, 2016-Section 5(6), 8, 8(1), 8(2)(a), 9, 9(3)(b), 9(3)(c), 9(5)(ii)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Indian Penal Code, 1860-Sections 406, 420

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Tribunals and Commissions18 Dec 2023

Pioneer India Electronics Private Limited Vs Mr. Amit Chandrashekhar Poddar, Liquidator Of Autocop (India) Pvt Ltd.

National Company Law Tribunal · (2023) 12 NCLT CK 3260

Insolvency and Bankruptcy Code, 2016-Section 42, 38 to 40, 53IBBI (Liquidation Process) Regulation, 2016-Regulation 23, 25

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Tribunals and Commissions18 Dec 2023

M/s. Nisus Finance & Investment LLP & Anr. Vs M/s. Earthcon Universal Infratech Private Limited

National Company Law Tribunal · (2023) 12 NCLT CK 3263

Insolvency and Bankruptcy Code, 2016-Section 7, 30(6), 31, 60(5), 70, 73

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Tribunals and Commissions18 Dec 2023

SREI Equipment Finance Ltd. Vs Shweta Housing and Hospitality Pvt. Ltd.

National Company Law Tribunal · (2023) 12 NCLT CK 3283

Insolvency and Bankruptcy Code, 2016-Section 7, 3(12), 4(1), 13, 14, 14(1), 17, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 9(1)Arbitration and Conciliation Act, 1996-Section 12, 34

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Tribunals and Commissions18 Dec 2023

Mr. Ram Ratan Kanoongo Vs Mr. Navnit Jugal Kishore Choudhary & Ors.

National Company Law Tribunal · (2023) 12 NCLT CK 3309

Insolvency and Bankruptcy Code, 2016-Section 60(5), 14, 14(b), 74, 236Companies Act, 2013

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Tribunals and Commissions18 Dec 2023

Hitesh Goel Vs Nirav Anupam Tarkas

National Company Law Tribunal · (2023) 12 NCLT CK 3313

Insolvency and Bankruptcy Code, 2016-Section 60(5)(c)NCLT Rules-Rule 11IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 7

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Tribunals and Commissions18 Dec 2023

Mrs. Shikha Lal & Ors. Vs Mr. Gaurav Katiyar

National Company Law Tribunal · (2023) 12 NCLT CK 3322

Insolvency and Bankruptcy Code, 2016-Section 7, 30(6), 31NCLT Rules, 2016-Rule 11UP RERA Act, 2016

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Tribunals and Commissions18 Dec 2023Dismissed

Meghna Devang Juthani Vs Ambe Securities Private Limited

National Company Law Tribunal · (2023) 12 NCLT CK 3324

Insolvency and Bankruptcy Code, 2016-Section 7, 9, 5(8), 5(8)(a), 5(20), 3(11), 5(7)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4IBBI (Information Utility) Regulations, 2017-Regulation 21(4)

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