Tribunals and Commissions02 Jan 2024Disposed Of
Priyankasanvi Homes Private Limited Vs Registrar Of Companies Patna Bihar
National Company Law Tribunal · (2024) 01 NCLT CK 0024
Companies Act 2013 — Section 248, 252, 252(3)
COURT ARCHIVE
National Company Law Tribunal judgments, 2024
2,775 judgments · page 139 of 139
Tribunals and Commissions02 Jan 2024Disposed Of
Rajiv Yashawant Bhale Vs Registrar Of Companies, Pune
National Company Law Tribunal · (2024) 01 NCLT CK 0010
Tribunals and Commissions02 Jan 2024Disposed Of
Mr. Kailash Shah RP of New Empire Textile Processor Private Limited Vs Mr. Kiran Mehta
National Company Law Tribunal · (2024) 01 NCLT CK 0008
Tribunals and Commissions01 Jan 2024Allowed
Techon Commercial Private Limited Vs Super Forgings & Steels Limited
National Company Law Tribunal · (2024) 01 NCLT CK 3248
Insolvency and Bankruptcy Code, 2016-Section 7, 5(8), 13(2), 14, 14(1), 14(2), 14(3), 14(4), 15, 17, 18, 19, 20, 21, 7(3)(b), 7(5), 7(7)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 9(l)Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
Tribunals and Commissions01 Jan 2024
Mr. Laxmikant Yeshwant Desai Vs Elexir Distributors Private Limited
National Company Law Tribunal · (2024) 01 NCLT CK 3249
Insolvency and Bankruptcy Code, 2016-Section 33, 33(5), 33(7), 14, 34, 35(1), Chapter III of Part IINational Company Law Tribunal Rules, 2016-Rule 11IBBI (Insolvency Resolution Process for Corporate Persons) Regulation 2016-Regulation 36(1)
Tribunals and Commissions01 Jan 2024Allowed
Star Synthetics Pvt. Ltd. Vs Vastrani Export Pvt. Ltd.
National Company Law Tribunal · (2024) 01 NCLT CK 3250
Insolvency & Bankruptcy Code, 2016-Section 8(1), 9, 9(3)(b), 9(5), 14, 14(1)(a), (b), (c) & (d), 15, 17, 18, 20, 21IBBI CIRP Regulation, 2016-Regulation 7, 7(2)Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
Tribunals and Commissions01 Jan 2024Allowed
State Bank Of India Vs Anupriya Management Private Limited
National Company Law Tribunal · (2024) 01 NCLT CK 3052
Insolvency and Bankruptcy Code, 2016-Section 7, 7(3), 7(3)(b), 7(5), 7(7), 3(12), 13(2), 14, 14(1), 14(2), 14(3), 14(4), 15, 17, 18, 19, 20, 21, 60(2)Insolvency and Bankruptcy (Application to the Adjudicating Authority) Rules, 2016-Rule 4, 9(l)Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (54 of 2002)-Section 13(4)
Tribunals and Commissions01 Jan 2024Allowed
Miller Traders Private Limited Vs Jai Gokul Towers Private Limited
National Company Law Tribunal · (2024) 01 NCLT CK 3053
Insolvency and Bankruptcy Code, 2016-Section 3(12), 7, 7(3)(b), 7(5), 7(7), 13(2), 14, 14(1), 14(2), 14(3), 14(4), 15, 17, 18, 19, 20, 21Indian Contract Act, 1872-Section 126, 127, 128Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 9(l)
Tribunals and Commissions01 Jan 2024Allowed
M/S. Megapix Commotrade Private Limited Vs M/S. Spasht Marketing Private Limited
National Company Law Tribunal · (2024) 01 NCLT CK 3251
Insolvency and Bankruptcy Code, 2016-Section 7, 7(3)(b), 7(5), 7(7), 5(8), 4, 10A, 13(2), 14, 14(1), 14(2), 14(3), 14(4), 15, 17, 18, 19, 20, 21, 238AInsolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(1), 9(l)National Company Law Tribunal Rules, 2016-Rule 49, 110
Tribunals and Commissions01 Jan 2024
M/s. Alpha Health Sciences Private Limited
National Company Law Tribunal · (2024) 01 NCLT CK 3024
Insolvency and Bankruptcy Code, 2016-Section 59(7), 59(3)(a), 59, 59(8)Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017-Rule 3(1)(a), Regulation 9, 39, 38, 37(1), 8, 10, 41Companies Act, 2013
Tribunals and Commissions01 Jan 2024Allowed
HDFC Bank Ltd. Vs Tamra Dhatu Udyog Private Limited
National Company Law Tribunal · (2024) 01 NCLT CK 3252
Insolvency and Bankruptcy Code, 2016-Section 5(24)(a), 5(24)(h), 5(24)(m)(i), 7, 14, 25(2)(h), 25(h)(2), 29A, 29A(c), 29A(j), 30, 30(1), 30(2), 30(2)(b), 30(4), 30(6), 31, 31(1), 31(4), 32A, 43, 45, 50, 53(1), 60(5), 60(6), 61(3), 66, 240AInsolvency and Bankruptcy (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 26(2), 35, 35A, 36A(1), 36B(4A), 38(1), 38(1A), 38(1B), 38(2), 38(3), 39(1)(c), 39(2), 39(4)National Company Law Tribunal Rules, 2016-Rule 11
Tribunals and Commissions01 Jan 2024Allowed
Apparels India Vs Aban Exim Pvt. Ltd.
National Company Law Tribunal · (2024) 01 NCLT CK 3013
Insolvency and Bankruptcy Code, 2016-Section 9, 9(5), 9(4), 14, 14(1)(a), (b), (c) & (d), 15, 17, 18, 20, 21Companies Act, 1956Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016
Tribunals and Commissions01 Jan 2024Disposed Of
Global New Energies & Technologies Vs Diversification Agriculture Producer Company Ltd
National Company Law Tribunal · (2024) 01 NCLT CK 0019
Insolvency and Bankruptcy Code, 2016 — Section 22(3)(b)
Tribunals and Commissions01 Jan 2024Disposed Of
Naman Infradevelopers Pvt. Ltd. Vs Varun Media Pvt. Ltd
National Company Law Tribunal · (2024) 01 NCLT CK 0017
Tribunals and Commissions01 Jan 2024Dismissed
Income Tax Officer Vs Registrar Of Companies Rbg Investment And Finance Ltd
National Company Law Tribunal · (2024) 01 NCLT CK 0002
Companies Act 2013 — Section 252