COURT ARCHIVE

National Company Law Tribunal judgments, 2023

4,787 judgments · page 8 of 240

Tribunals and Commissions18 Dec 2023Disposed Of

Shankar Mukherjee & Anr. Vs Ravi Sethia, Resolution Professional of Suasth Healthcare Foundation & Ors.

National Company Law Tribunal · (2023) 12 NCLT CK 3342

Insolvency and Bankruptcy Code, 2016-Section 10, 13(1)(b), 14, 15, 21, 21(2), 25(2)(h), 25(h)(2), 29A, 30(1), 30(2), 30(2)(b), 30(2)(e), 30(2)(f), 30(2) Explanation 1, 30(3), 30(4), 30(6), 31, 31(1), 31(4), 32, 32A, 43, 46, 50, 53, 53(1), 60(5), 60(6), 66, 238National Company Law Tribunal Rules, 2016-Rule 11Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 27, 35, 35(1), 35A, 36A(1), 36B(4A), 37, 38, 38(1), 38(1A), 38(1B), 38(2), 38(3), 39, 39(2), 39(4)

Tribunals and Commissions18 Dec 2023

Mr. Mahesh R. Sureka Vs Vascular Therapeutic India Private Limited

National Company Law Tribunal · (2023) 12 NCLT CK 3345

Insolvency & Bankruptcy Code, 2016-Sections 54, 9Insolvency & Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 45(3)

Tribunals and Commissions18 Dec 2023Dismissed

M/s. Airtech Airconditioning Vs M/s. Parnika Commercial & Estate Private Limited

National Company Law Tribunal · (2023) 12 NCLT CK 3369

Insolvency and Bankruptcy Code, 2016-Section 8, 9, 10AInsolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Companies Act, 1956

Tribunals and Commissions18 Dec 2023

Mr. Rupesh Das & Ors. Vs Mr. Gaurav Katiyar

National Company Law Tribunal · (2023) 12 NCLT CK 3372

Insolvency and Bankruptcy Code, 2016-Section 60(5), 7, 30(6), 31, 25(2)(c), 28(1)(a), 5(13)(a), 30(2)(a)NCLT Rules, 2016-Rule 11CIRP Regulations

Tribunals and Commissions18 Dec 2023

Stressed Assets Stabilisation Fund Vs Ms. Rekha Kantilal Shah

National Company Law Tribunal · (2023) 12 NCLT CK 3417

Insolvency & Bankruptcy Code, 2016-Section 7, 35, 35(2), 36, 36(4)(a), 37A, 52, 53, 60(5), 66, 73(b)Bombay Tenancy and Agricultural Lands Act, 1948-Section 43, 63AABombay Land Revenue Code, 1879-Section 73AA

Tribunals and Commissions18 Dec 2023

Mr. Dinesh Mohan Sharma & Ors. Vs Mr. Deepak Gupta & Ors.

National Company Law Tribunal · (2023) 12 NCLT CK 3469

Insolvency and Bankruptcy Code, 2016-Section 60(5), 7, 30(6), 31, 25(2)(c), 28(1)(a), 5(13)(a), 30(2)(a)NCLT Rules, 2016-Rule 11CIRP Regulations-Regulation 25(4)

Tribunals and Commissions18 Dec 2023

Kookmin Bank Vs Bhavesh Harkishandas Mehta

National Company Law Tribunal · (2023) 12 NCLT CK 3489

Insolvency and Bankruptcy Code, 2016-Section 95, 94, 97, 97(6), 99, 99(1)Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process of Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 7(1), 7(2)

Tribunals and Commissions18 Dec 2023

Janpragati Commodities Private Limited Vs Radisson Resources Private Limited

National Company Law Tribunal · (2023) 12 NCLT CK 3499

Companies Act, 2013-Section 252(3), 252, 248, 248(1), 248(5), 455, 2(94-A)Insolvency and Bankruptcy Code, 2016-Section 7, 15, 22, 60(5), 60(1)National Company Law Tribunal Rules, 2016-Rule 11

Tribunals and Commissions18 Dec 2023Allowed

Mr. Raghunath Bhandari, Liquidator of Anjali Horticulture Private Limited Vs Anjali Horticulture Private Limited

National Company Law Tribunal · (2023) 12 NCLT CK 3505

Insolvency and Bankruptcy Code, 2016-Section 53, 59, 59(4), 59(7), 59(8)Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017-Regulation 8, 10, 14, 34, 35, 38Companies Act, 1956

Tribunals and Commissions18 Dec 2023

Mrs. Kumudini Dinesh Bhalerao, the Liquidator of Bhavishya Alliance Child Nutrition Initiatives (In Voluntary Liquidation)

National Company Law Tribunal · (2023) 12 NCLT CK 3519

Insolvency and Bankruptcy Code, 2016-Section 59(7), 59(3)(c)(i), 59(6), sub-sections (7) to (9) of Section 59Companies Act, 1956-Section 25IBBI (Voluntary Liquidation Process) Regulations, 2017-Regulation 14, 30, 32, 34-38

Tribunals and Commissions18 Dec 2023Dismissed

Joint Commissioner Of Commercial Taxes & GST Vs Resolution Professional For M/S Zillion Infraprojects Pvt. Ltd.

National Company Law Tribunal · (2023) 12 NCLT CK 3522

Insolvency and Bankruptcy Code, 2016-Section 60(5), 29, 3(30), 3(31)National Company Law Tribunal Rules, 2016-Rule 11IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 12(2)

Tribunals and Commissions18 Dec 2023Allowed

Ms. Rekha Shah Vs Mr. Sudhir D. Chaturvedi & Ors.

National Company Law Tribunal · (2023) 12 NCLT CK 3527

Insolvency & Bankruptcy Code, 2016-Section 73(b), 73, 35SARFAESI Act-Section 13(2)Bombay Tenancy and Agricultural land Act

Tribunals and Commissions18 Dec 2023

Kookmin Bank Vs Atul Harkishandas Mehta

National Company Law Tribunal · (2023) 12 NCLT CK 3528

Insolvency and Bankruptcy Code, 2016-Section 94, 95, 96 to Section 99, 97, 97(6), 99, 99(1)Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process of Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 7(1), 7(2)

Tribunals and Commissions18 Dec 2023

Hemant Kumar Shah Vs Nagar Palika Nigam Dewas

National Company Law Tribunal · (2023) 12 NCLT CK 3529

Insolvency and Bankruptcy Code, 2016-Section 60(5), 7, 14, 18, 23, 53Insolvency and Bankruptcy Board of India (Insolvency Regulation for Corporate Persons) Regulations 2016-Regulation 36A

Tribunals and Commissions18 Dec 2023Allowed

Kumudini Bhalerao the Liquidator of Bhavishya Alliance Child Nutrition Initiatives Vs

National Company Law Tribunal · (2023) 12 NCLT CK 0041

Insolvency and Bankruptcy Code, 2016 — Section 59(6), 59(7), 59(3)(c)(i)Companies Act, 1956 — Section 25Insolvency And Bankruptcy Board Of India (Voluntary Liquidation Process) Regulations 2017 — Regulation 14, 30, 32, 34, 38

Tribunals and Commissions15 Dec 2023

Mr. Ravindra Kumar Goyal Vs Office Of The Commissioner Of Customs & Ors.

National Company Law Tribunal · (2023) 12 NCLT CK 3207

Insolvency and Bankruptcy Code, 2016-Section 14, 18(f), 20(1), 20(2)(e), 23(2), 25(1), 25(2)(a), 32(A), 60(5)National Company Law Tribunal Rules, 2016-Rule 11Customs Act, 1962-Section 72(1), 72(2)

Tribunals and Commissions15 Dec 2023

IDBI Bank Limited Vs Nilesh Sharma

National Company Law Tribunal · (2023) 12 NCLT CK 3211

Insolvency and Bankruptcy Code, 2016-Section 60(5), 9, 30(6), 31, 25(2)(h)National Company Law Tribunal Rules, 2016-Rule 11SARFAESI Act, 2002-Section 13(2)

Tribunals and Commissions15 Dec 2023

Eastern Housing Udyog Finance Limited Vs Arcuttipore Tea Company Limited

National Company Law Tribunal · (2023) 12 NCLT CK 3220

Insolvency and Bankruptcy Code, 2016-Section 7, 4(1), 13, 14, 15, 17, 18, 19, 20, 21, 31(1), 33, 7(5)(a)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6

Tribunals and Commissions15 Dec 2023Dismissed

Prism Johnson Limited Vs Simplex Infrastructure Limited

National Company Law Tribunal · (2023) 12 NCLT CK 3225

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 8(1), 8(2), 9(1), 9(5)(2)(d)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Companies Act, 1956

Tribunals and Commissions15 Dec 2023

Ayaz Mulla & Anr. Vs S. Gopalkrishnan & Anr.

National Company Law Tribunal · (2023) 12 NCLT CK 3281

Insolvency and Bankruptcy Code, 2016-Section 60(5), 36(4)(a)Real Estate (Development and Regulation) Act of 2016-Section 17MOFA-Section 11