Tribunals and Commissions24 Feb 2025
The Board And Control For Cricket In India Vs Think And Learn Private Limited
National Company Law Tribunal · (2025) 02 NCLT CK 1598
I & B Code, 2016-Section 22 (2) & 3 (b), 60 (5)NCLT Rules, 2016-Rule 11
COURT ARCHIVE
National Company Law Tribunal judgments
20,326 judgments · page 151 of 1,017
Tribunals and Commissions24 Feb 2025Allowed
Ravi Kapoor Liquidator of Kaizen Institute (India) Private Limited
National Company Law Tribunal · (2025) 02 NCLT CK 1669
Insolvency and Bankruptcy Code, 2016-Section 59, 59(3), 59(3)(c), 59(7) to (9), 59(8)Companies Act, 2013Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017-Regulation 3(1), 34(1), 37(1), 37(2), 37(2)(b), 38, 41
Tribunals and Commissions24 Feb 2025
Manish Jaju Vs Garodia Chemicals Limited
National Company Law Tribunal · (2025) 02 NCLT CK 1517
Insolvency and Bankruptcy Code, 2016-Section 21(2), 29A, 30(1), 30(2), 30(6), 31, 53, 54E, 54K, 54K(3), 54K(13)Insolvency and Bankruptcy Board of India (Pre-Packaged Insolvency Resolution Process) Regulations, 2021-Regulation 19, 44, 45, 49, 49(1)SEBI Takeover Code-Regulation 3(2)
Tribunals and Commissions24 Feb 2025
Dr. K.V. Srinivas Vs K. Premsagar Rao
National Company Law Tribunal · (2025) 02 NCLT CK 1415
IBBI (Liquidation Process) Regulations, 2016-Regulation 4Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 39DCompanies Act, 2013-Section 230
Tribunals and Commissions24 Feb 2025
M/S. Tapovan Enterprise Vs M/S. Suvishrhu Specialty Chemicals Private Limited
National Company Law Tribunal · (2025) 02 NCLT CK 1421
Insolvency and Bankruptcy Code, 2016-Section 9, 8, 9(3)(b), 4(1), 14, Sub-Section (1) of Section 14, Sub-Section (1) of Section 31, 33, 13, 15, 17, 18, 19, 20 and 21Insolvency & Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6(1), 5Companies Act, 1956
Tribunals and Commissions24 Feb 2025Allowed
Ardee Hitech Pvt Ltd Vs Bevcon Wayors Pvt Ltd
National Company Law Tribunal · (2025) 02 NCLT CK 1442
Insolvency & Bankruptcy Code, 2016-Section 9, 53, 54Insolvency & Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 2A(2), 13, 15, 31A, 45, 45(3)IBBI (CIRP Regulations), 2016-Regulation 27
Tribunals and Commissions24 Feb 2025Dismissed
Indostar Capital Finance Limited Vs CCR Logistics Private Limited
National Company Law Tribunal · (2025) 02 NCLT CK 1440
Insolvency and Bankruptcy Code, 2016-Section 3(12), 4, 7, 9, 10, 10A, 60(5)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Income-tax Act, 1961
Tribunals and Commissions21 Feb 2025Allowed
Sreenivasan P R Vs M/s Greenlace Builders And Developers Private Limited
National Company Law Tribunal · (2025) 02 NCLT CK 1610
Insolvency and Bankruptcy Code, 2016-Section 33(2), 34, 7, 66, 33(1)(a), 34(4)(b), 35(1)(b), 35(1)(d), 33(1)(ii), 33(1)(iii), 35 to 41, 34(2), 52, 33(5), 33(7), 33(1)(b)(iii)NCLT Rules, 2016-Rule 11, 32Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4
Tribunals and Commissions21 Feb 2025Allowed
Mr. K. Easwara Pillai
National Company Law Tribunal · (2025) 02 NCLT CK 1602
Insolvency and Bankruptcy Code, 2016-Section 9, 33(1), 33(1)(a), 33(1)(b)(iii), 33(1)(ii) & (iii), 33(2), 33(5), 33(7), 34(1), 34(2), 35 to 41, 35(1)(b) & (d), 52CIRP Regulations-Regulation 27Insolvency and Bankruptcy Board of India (Liquidation Process) Regulation 2016-Regulation 4, 13
Tribunals and Commissions21 Feb 2025Allowed
State Bank of India Vs Connect Wind India Pvt. Ltd.
National Company Law Tribunal · (2025) 02 NCLT CK 1670
Insolvency and Bankruptcy Code, 2016-Section 5(13), 7, 15, 29A, 30, 30(2), 30(2)(b), 30(2)(e), 30(4), 30(6), 31, 31(1), 31(2), 31(4), 32, 53, 53(1), 61, 61(3), 188, 196Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 31 to 34, 35, 36A(1), 38, 38(1), 38(1A), 38(1B), 39, 39(3B), 39(4)SARFAESI Act
Tribunals and Commissions21 Feb 2025Allowed
Mr. K. Easwara Pillai Vs Plumbers Choice Plastics Private Limited
National Company Law Tribunal · (2025) 02 NCLT CK 1606
Insolvency and Bankruptcy Code, 2016-Section 9, 33(1)(a), 33(1)(b)(iii), 33(1)(ii) & (iii), 33(2), 33(5), 33(7), 34(1), 34(2), 35(1)(b) & (d), 35 to 41, 52CIRP Regulations-Regulation 27Insolvency and Bankruptcy Board of India (Liquidation Process) Regulation, 2016-Regulation 4, 13
Tribunals and Commissions21 Feb 2025
All India Kisan Sabha & Ors. Vs M/s. Vibha Agro Tech Limited & Anr.
National Company Law Tribunal · (2025) 02 NCLT CK 1404
Insolvency and Bankruptcy Code, 2016-Section 60(5), 15National Company Law Tribunal Rules, 2016-Rule 11IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 6(2)(b)(i), 6(2)(i)
Tribunals and Commissions21 Feb 2025
Baosteel Engineering India Private Limited
National Company Law Tribunal · (2025) 02 NCLT CK 1416
Insolvency and Bankruptcy Code, 2016-Section 59, 59(7), 59(8)Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017-Regulation 9, 14, 38, 38(3)Companies Act, 2013
Tribunals and Commissions21 Feb 2025Allowed
Chandrasekar Lakshmishankar
National Company Law Tribunal · (2025) 02 NCLT CK 1437
Insolvency and Bankruptcy Code, 2016-Section 59, 59(3), 59(3)(a), 59(3)(b)(ii), 59(4), 59(7), 59(8), 53(1)Companies Act, 1956IBBI (Voluntary Liquidation Process) Regulations, 2017-Regulation 3, 3(2), 14
Tribunals and Commissions20 Feb 2025Allowed
Central Bank Of India Vs Sasa Musa Sugar Works Private Limited
National Company Law Tribunal · 2024 INSC 852
Insolvency and Bankruptcy Code, 2016-Section 7, 12, 5(20), 5(21), 30(2), 30(4), 31, 33, 33(1), 33(1)(b)(iii), 33(2), 33(3), 33(5), 33(7), 34(1), 34(2), 52, 60(5), 61(2)The National Company Law Tribunal Rules, 2016-Rule 11, 14, 15Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 7, 12
Tribunals and Commissions20 Feb 2025
Dukhbhanjan Singh Vs M/s Iworld Digital Solutions Private Limited
National Company Law Tribunal · (2025) 02 NCLT CK 1671
Insolvency and Bankruptcy Code, 2016-Section 7, 33(2), 208(2)(d), 34, 14, 33(5), Chapter-IIIIBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 13, 17Insolvency & Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4(1)
Tribunals and Commissions20 Feb 2025Allowed
Dukhbhanjan Singh Vs M/s Iworld Digital Solutions Private Limited
National Company Law Tribunal · (2025) 02 NCLT CK 1672
Insolvency and Bankruptcy Code, 2016-Sections 7, 14, 33, 33(1)(a), 33(2), 33(5), 34, 34(1), 52, 208(2)(d)Companies Act, 2013-Section 230IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulations 6, 13, 17, 39B
Tribunals and Commissions20 Feb 2025Allowed
Mr. Sahil Deepak Surve Vs Viztar International Private Limited
National Company Law Tribunal · (2025) 02 NCLT CK 1403
Insolvency and Bankruptcy Code, 2016-Section 7, 4, 5(8), 10A, 13, 14, 14(1), 15, 17, 18, 19, 20 and 21, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(1), 6(1), 9(1)Companies Act, 1956
Tribunals and Commissions20 Feb 2025Allowed
Omkara Asset Reconstruction Private Limited Vs Chemstar Organics (India) Limited
National Company Law Tribunal · (2025) 02 NCLT CK 1405
Insolvency and Bankruptcy Code, 2016-Section 7, 5(8), 10A, 9, 4(1), 14, 31, 33, 13, 17Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 9(1)Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2)
Tribunals and Commissions19 Feb 2025Allowed
Jaykumar Pesumal Arlani Vs State Tax Department
National Company Law Tribunal · (2025) 02 NCLT CK 1673
Insolvency and Bankruptcy Code, 2016-Section 54, 9, 13(1)(a), 33, 34, 3(4), 30, 30(2), 31, 31(1), 53, 53(1)(b)(ii), 60(5), 60(5)(c), 238, 21, 52, 38, 38(1), 38(5), 40(2), 42, 33(1)(b)(ii), 35, 35(1)(b), 36(2), 54(1), 54(2), 3(30), 245 to 255Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 45, 12, 12(2), 12(2)(b), 12(2)(c), 15, 13, 34, 31A(1A), 31A(1), 31A(3), 31A, 31A(6), 36, 21, 47, 30, 8, 10, Section 21AInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 14, 39(4)