Tribunals and Commissions14 May 2024
Mr. Brijendra Kumar Mishra Vs Adinath Jewellery Exports & Anr.
National Company Law Tribunal · (2024) 05 NCLT CK 3346
Insolvency and Bankruptcy Code, 2016-Section 60(5)Maharashtra Rent Control Act, 1999
COURT ARCHIVE
National Company Law Tribunal judgments
20,303 judgments · page 233 of 1,016
Tribunals and Commissions14 May 2024Disposed Of
Gagandeep Kaur Vs
National Company Law Tribunal · (2024) 05 NCLT CK 0019
Insolvency and Bankruptcy Code, 2016 — Section 7, 9, 94, 94(1), 94(4), 94(5), 96
Tribunals and Commissions14 May 2024Disposed Of
Central Bank of India Vs M/s. Kaur Sain Spinners Ltd
National Company Law Tribunal · (2024) 05 NCLT CK 0018
Insolvency and Bankruptcy Code, 2016 — Section 5(12), 7, 60(5)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016 — Rule 4
Tribunals and Commissions14 May 2024Disposed Of
India Comnet International Private Limited Vs
National Company Law Tribunal · (2024) 05 NCLT CK 0016
Companies Act, 2013 — Section 66, 133, 230, 230(2)(a), 232
Tribunals and Commissions13 May 2024
George Samuel RP For Jason Dekor Pvt Ltd Vs Yogeshkumar Jashwantlal Thakkar & Ors.
National Company Law Tribunal · (2024) 05 NCLT CK 3347
Insolvency & Bankruptcy Code, 2016-Section 7, 43, 44, 43(4)(a), 44(1)(d)
Tribunals and Commissions13 May 2024
Godrej Projects Development Ltd. Vs Mr. Kailash T. Shah
National Company Law Tribunal · (2024) 05 NCLT CK 3348
Insolvency and Bankruptcy Code, 2016-Section 60(5)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
Tribunals and Commissions13 May 2024
J.C. Flowers Asset Reconstruction Pvt. Ltd. Vs Stargaze Entertainment Pvt. Ltd.
National Company Law Tribunal · (2024) 05 NCLT CK 3166
I&B Code, 2016-Section 7, 7(2), 7(3), 7(5), 14, 15, 17, 18, 20, 21Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002IBBI (Insolvency Resolution of Corporate Persons) Regulations, 2016
Tribunals and Commissions13 May 2024
State Bank Of India Vs Surya Pharmaceutical Ltd
National Company Law Tribunal · (2024) 05 NCLT CK 3349
IBC-Section 7
Tribunals and Commissions13 May 2024
Go Airlines (India) Limited
National Company Law Tribunal · (2024) 05 NCLT CK 3350
IBC, 2016-Section 10
Tribunals and Commissions13 May 2024
Prakhyat Dwelling LLP Vs Mr. Kailash T. Shah
National Company Law Tribunal · (2024) 05 NCLT CK 3351
Insolvency and Bankruptcy Code, 2016-Section 60(5), 14Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
Tribunals and Commissions13 May 2024
Macquarie Bank Ltd Vs Shilpi Cable Technologies Ltd
National Company Law Tribunal · (2024) 05 NCLT CK 3352
IBC-Section 7
Tribunals and Commissions10 May 2024
George Samuel Vs Jason Dekor Private Limited
National Company Law Tribunal · (2024) 05 NCLT CK 3353
Insolvency and Bankruptcy Code, 2016-Section 30(6), 31, 14, 53, 30(2), 31(1)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 39(4)Gujarat VAT Act
Tribunals and Commissions10 May 2024
Arsec (India) Ltd Vs Kaveri Gas Power Pvt Ltd
National Company Law Tribunal · (2024) 05 NCLT CK 3354
IBBI (Liquidation Process) Regulations, 2016-Regulation 45(3)
Tribunals and Commissions10 May 2024
M/s. Howen International Fund SPC Vs Raj Singhania, Liquidator of the Corporate Debtor
National Company Law Tribunal · (2024) 05 NCLT CK 3160
Insolvency and Bankruptcy Code, 2016-Section 60(5), 53, 29A, 31National Company Law Tribunal Rules, 2016-Rule 11Liquidation Process Regulations, 2016-Regulation 32(e), 32-A, Rule 32
Tribunals and Commissions10 May 2024Allowed
Chitra Perinkulam Ragavan
National Company Law Tribunal · (2024) 05 NCLT CK 3355
Insolvency and Bankruptcy Code, 2016-Section 59(7), 59, 59(3)(a), 59(4), 59(8), 52, 53Companies Act, 1956IBBI (Voluntary Liquidation Process) Regulations, 2017-Regulation 3(4), 3(2), 14, 9, 30, 34, 38
Tribunals and Commissions10 May 2024
Sunil Gupta Vs Canara Bank & Ors.
National Company Law Tribunal · (2024) 05 NCLT CK 3169
Insolvency and Bankruptcy Code, 2016-Section 60(5), 94(1), 97(5), 99Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtor) Rules, 2019-Rule 6National Company Law Tribunal Rules, 2016-Rule 11
Tribunals and Commissions10 May 2024Allowed
M/s. Aventine Software Private Limited Vs M/s. Baron Infotech Limited
National Company Law Tribunal · (2024) 05 NCLT CK 3356
Insolvency and Bankruptcy Code, 2016-Section 7, 13(2), 14, 14(1), 15, 17, 18, 19, 20Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (54 of 2002)
Tribunals and Commissions10 May 2024
Sanjay Gupta Vs Sri. B. Ratna Sekhar Rao & Ors.
National Company Law Tribunal · (2024) 05 NCLT CK 3357
Insolvency and Bankruptcy Code, 2016-Sections 35(1)(B), 35(1)(D), 35(1)(N), 35, 238Project Import Regulation, 1986-Regulation 5Customs Act
Tribunals and Commissions10 May 2024
ASL Enterprised Limted Vs Daulat Ram Jain, Liquidator, Adi Ispat Private Limited & Ors.
National Company Law Tribunal · (2024) 05 NCLT CK 3181
Insolvency and Bankruptcy Code, 2016-Section 60(5)(c), 35(1), 53, 32AInsolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 32A, 33National Company Law Tribunal Rules, 2016-Rule 11
Tribunals and Commissions10 May 2024
M/s.Pradeep Port Trust Vs Mr.Sanjay Gupta & Anr.
National Company Law Tribunal · (2024) 05 NCLT CK 3185
Insolvency & Bankruptcy Code, 2016-Section 3(30), 3(31), 14, 33(5), 34, 35, 36, 42, 52, 53, 60(5), 238Major Port Trusts Act, 1963-Section 59National Company Law Tribunal Rules, 2016-Rule 11