Tribunals and Commissions11 Jan 2024
Dadha Pharmacare Vs M/s Nava Healthcare Pvt. Ltd
National Company Law Tribunal · (2024) 01 NCLT CK 3040
Insolvency & Bankruptcy Code, 2016-Section 9, 10A, 9(3)(b), 9(3)(c), 8, 9(5)(2)(d), 5(8)(f), 5(1), 7
COURT ARCHIVE
National Company Law Tribunal judgments, 2024
2,775 judgments · page 131 of 139
Tribunals and Commissions11 Jan 2024
Pravin Shivdas Herlekar Vs Mr. Ajit Kumar & Anr.
National Company Law Tribunal · (2024) 01 NCLT CK 3069
Insolvency and Bankruptcy Code, 2016-Section 60(5)IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 36A, 36-A (6)
Tribunals and Commissions11 Jan 2024Allowed
M/s. Phonic Online Private Limited
National Company Law Tribunal · (2024) 01 NCLT CK 3047
Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Section 10, Rule 7Insolvency and Bankruptcy Code, 2016-Section 10, 13(2), 14, 14(1)(a), (b), (c) & (d), 14(3)(b), 15, 17, 18, 19, 20 & 21Companies Act, 1956
Tribunals and Commissions11 Jan 2024Allowed
Nimbus Packaging LLP Vs M/s Supermax Personal Care Private Limited
National Company Law Tribunal · (2024) 01 NCLT CK 3197
Insolvency and Bankruptcy Code, 2016-Section 9, 13, 14, 14(1), 15, 17, 18, 19, 20, 21, 31(1), 33Companies Act, 1956Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4(1)
Tribunals and Commissions10 Jan 2024Allowed
Rashi Peripherals Private Limited Vs Savera Digital India Private Limited
National Company Law Tribunal · (2024) 01 NCLT CK 3442
Insolvency and Bankruptcy Code, 2016-Section 9, 8, 10A, 4, 14, 31(1), 33, 13, 15, 17, 18, 19, 20 and 21, 7(5)(a)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 5, 6Insolvency & Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
Tribunals and Commissions10 Jan 2024Allowed
M/s. ZTE Corporation Vs M/s. Smartron India Private Limited
National Company Law Tribunal · (2024) 01 NCLT CK 3198
Insolvency and Bankruptcy Code, 2016-Section 9, 9(1), 8, 14, 14(1), 31(1), 33, 13Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6IBBI (Insolvency Professionals) Regulations, 2016-Regulation 7A
Tribunals and Commissions10 Jan 2024Dismissed
M/s. Correo Marketings Private Limited Vs M/s. Elegant It Solutions Private Limited & Ors.
National Company Law Tribunal · (2024) 01 NCLT CK 3199
Insolvency and Bankruptcy Code, 2016-Section 7, 5(24), 5(8), 7(3)(a)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4IBBI (IU) Regulations 2017-Regulation 21(4)
Tribunals and Commissions10 Jan 2024
Eversmile Properties Private Limited Vs Mr. Kailash T. Shah
National Company Law Tribunal · (2024) 01 NCLT CK 3200
Insolvency and Bankruptcy Code, 2016-Section 60(5), 18(1)(b), 13, 15, 25(2)(e)Companies Act, 1956CIRP Regulations, 2016-Regulation 10 to 14, 13
Tribunals and Commissions10 Jan 2024Dismissed
M/s. Boss Engineering Company (Partnership Firm) Vs M/s. Khoday RCA Industries (Unit of Khoday India Limited)
National Company Law Tribunal · (2024) 01 NCLT CK 3201
Insolvency and Bankruptcy Code, 2016-Section 8, 8(1), 9, 9(3)(b), 9(5)(ii)(d), 10A, 60(5)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6NCLT Rules, 2016-Rule 11
Tribunals and Commissions10 Jan 2024Allowed
Vivek Bansal Vs M/s. Smartec Systems Private Limited
National Company Law Tribunal · (2024) 01 NCLT CK 3202
Insolvency & Bankruptcy Code, 2016-Section 9, 54, 54(1), 54(2)Insolvency & Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 45, 45(3)IBBI (Insolvency Resolution Process of Corporate Persons) Regulations, 2016-Regulations 27 & 35
Tribunals and Commissions10 Jan 2024Allowed
National Skill Development Corporation Vs Ants Consulting & Services Private Limited
National Company Law Tribunal · (2024) 01 NCLT CK 3203
Insolvency and Bankruptcy Code, 2016-Section 7, 5(8), 14, 14(3), 31(1), 33, 15, 17, 18, 20 and 21I&B (Application to Adjudicating Authority) Rules 2016-Rule 4Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
Tribunals and Commissions10 Jan 2024
Prince Pipes and Fittings Limited Vs Amit Chandrashekhar Poddar & Anr.
National Company Law Tribunal · (2024) 01 NCLT CK 3204
Insolvency and Bankruptcy Code, 2016-Section 60(5), 29A, 29A(c), 29A(h), 29A(i), 29A(j), 5(24A), 5(24A)(a), 5(24A)(b), 12, 30, 31Companies Act, 2013-Sections 2(53), 2(54), 2(59), 2(69), 92Companies Act, 1956
Tribunals and Commissions10 Jan 2024
Invoice Discounters of Riva Perfumes LLP Represented by Minion Ventures Private Limited Vs Riva Perfumes LLP
National Company Law Tribunal · (2024) 01 NCLT CK 3205
IBC 2016-Section 7, 5(20), 21(5), 5(7), 5(8)(e)
Tribunals and Commissions10 Jan 2024
SSB Polymers Limited
National Company Law Tribunal · (2024) 01 NCLT CK 3206
Insolvency and Bankruptcy Code, 2016-Section 59, 59(3), 59(7)Companies Act, 1956Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017-Regulation 9(1), 14, 34, 38
Tribunals and Commissions10 Jan 2024
Sikkim Ferro Alloys Ltd. Vs Akshata Mercantile Pvt. Ltd.
National Company Law Tribunal · (2024) 01 NCLT CK 3207
Insolvency and Bankruptcy Code, 2016-Section 33(1), 33, 34, 14, 33(5), 33(7), 35(1), Chapter III of Part IIInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 38Insolvency and Bankruptcy (Liquidation Process) Regulations, 2016-Regulation 13
Tribunals and Commissions10 Jan 2024
Windlass Engineers & Services Pvt Ltd Vs Anupam Industries Ltd
National Company Law Tribunal · (2024) 01 NCLT CK 3208
IBC, 2016-Section 9, 12AIBBI (Insolvency Resolution Process for Corporate Debtor) Regulation, 2016-Regulation 30(A)
Tribunals and Commissions10 Jan 2024
Sun Plastochem Limited
National Company Law Tribunal · (2024) 01 NCLT CK 3209
Insolvency and Bankruptcy Code, 2016-Section 59, 59(3), 59(7)Companies Act, 1956Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017-Regulation 14, 34, 9(1), 38
Tribunals and Commissions10 Jan 2024
L&S Risk Management Private Limited
National Company Law Tribunal · (2024) 01 NCLT CK 3210
Insolvency and Bankruptcy Code, 2016-Section 59, 59(3), 59(7)Companies Act, 1956Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017-Regulation 14, 34, 9(1), 38
Tribunals and Commissions10 Jan 2024
R.K. Transport Private Limited Vs Shree Balaji Transport & Roadways Private Limited
National Company Law Tribunal · (2024) 01 NCLT CK 3025
Insolvency and Bankruptcy Code, 2016-Section 7, 8, 8(1), 8(2), 9Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 5, 6Income Tax Act, 1961-Section 194(C)
Tribunals and Commissions10 Jan 2024Allowed
Drip Capital Inc. Vs Marksmen Digi Technologies Private Limited
National Company Law Tribunal · (2024) 01 NCLT CK 3211
Insolvency and Bankruptcy Code, 2016-Section 7, 4, 5(7), 5(8), 5(8)(e), 5(20), 14, 14(3), 15, 17, 18, 20, 21, 21(5), 31(1), 33I&B (Application to Adjudicating Authority) Rules, 2016-Rule 4Factoring Regulation Act 2011-Section 2(j)