Tribunals and Commissions28 Mar 2024
Euro Alloys Limited Vs Superfine Metals Private Limited
National Company Law Tribunal · (2024) 03 NCLT CK 3390
IBC-Section 9
COURT ARCHIVE
National Company Law Tribunal judgments
20,303 judgments · page 243 of 1,016
Tribunals and Commissions28 Mar 2024Partly Allowed
Arvensis Energy Private Limited Vs Lakshmi Transcon Private Limited
National Company Law Tribunal · (2024) 03 NCLT CK 3391
Insolvency and Bankruptcy Code, 2016-Section 60(5), 33, 30(4), 14, 53, 52, 35 to 50 and 52 to 54, 34(8)IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 36B(4A), 39(9)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 12
Tribunals and Commissions28 Mar 2024
Employee’s Provident Fund Organisation Vs M/s. SDU Travels Private Limited
National Company Law Tribunal · (2024) 03 NCLT CK 3392
Insolvency and Bankruptcy Code, 2016-Section 7, 14, 36(4), 36(4)(a)(iii), 42, 60(5), 60(5)(c), 155(2)Employees Provident Funds and Miscellaneous Provisions Act, 1952-Section 7Q, 11, 14BNational Company Law Tribunal Rules, 2016-Rule 11
Tribunals and Commissions28 Mar 2024Disposed Of
Hinduja Healthcare Limited Vs
National Company Law Tribunal · (2024) 03 NCLT CK 0068
Companies Act, 2013 — Section 103, 230, 230(1)(a), 230(1)(b), 230(3), 230(5), 230(9), 232Companies (Compromises, Arrangements and Amalgamation) Rules, 2016 — Rule 6
Tribunals and Commissions28 Mar 2024Dismissed
Mr. Amit Sangal Proprietor of M/s. Nitin Plastic Vs Mr. Kairav Anil Trivedi RP M/s. Prince MFG Industries Private Limited
National Company Law Tribunal · (2024) 03 NCLT CK 0067
Insolvency and Bankruptcy Code, 2016 — Section 9, 60(5)Companies Act, 2013 — Section 425Contempt of Court Act, 1971 — Section 10, 12
Tribunals and Commissions28 Mar 2024Disposed Of
Bank of Maharashtra Vs Amit Gupta erstwhile Resolution Professional of Unimark Remedies Limited
National Company Law Tribunal · (2024) 03 NCLT CK 0065
Insolvency and Bankruptcy Code, 2016 — Section 60(5)National Company Law Tribunal Rules, 2016 — Rule 43
Tribunals and Commissions28 Mar 2024Disposed Of
Khimani Distributors And Marketing Limited Vs Huzefa Sitabkhan
National Company Law Tribunal · (2024) 03 NCLT CK 0063
Insolvency and Bankruptcy Code, 2016 — Section 30, 31, 60(5)National Company Law Tribunal Rules, 2016 — Rule 11
Tribunals and Commissions27 Mar 2024
Raychem RPG Private Limited Vs Herodex Power Systems Private Limited
National Company Law Tribunal · (2024) 03 NCLT CK 3186
Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 33, 17(3)Insolvency and Bankruptcy Code, 2016-Section 16(5), 22
Tribunals and Commissions27 Mar 2024
Premium Transmission Private Limited Vs Gactel Turnkey Projects Ltd
National Company Law Tribunal · (2024) 03 NCLT CK 3396
Insolvency and Bankruptcy Code, 2016-Section 4, 5(21), 8, 9, 9(5)(i), 13, 14, 17, 25, 31(1), 33, 238, Chapter VII of Part IIInsolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
Tribunals and Commissions27 Mar 2024
Mr. Sudip Bhattacharya Vs Mr. Vikas Jhawar & Ors.
National Company Law Tribunal · (2024) 03 NCLT CK 3397
Insolvency and Bankruptcy Code, 2016-Section 7, 19(2), 21, 43, 45, 50, 53, 66, 67, 70, 71, 72, 73Companies Act
Tribunals and Commissions27 Mar 2024
Union Of India Vs Mr. Ashok Kumar Dewan
National Company Law Tribunal · (2024) 03 NCLT CK 3398
Insolvency and Bankruptcy Code, 2016-Section 42, 32A, 53, 238Public Premises (Eviction of Unauthorised Occupants) Act, 1971-Section 4, 5, 7Special Economic Zone Act, 2005
Tribunals and Commissions27 Mar 2024Disposed Of
Asianet Satellite Communications Limited Vs Cinema 24x7 Private Limited
National Company Law Tribunal · (2024) 03 NCLT CK 0066
Insolvency and Bankruptcy Code, 2016 — Section 8(2), 9, 9(5)(ii)(d)Negotiable Instruments Act, 1881 — Section 138Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016 — Rule 6
Tribunals and Commissions27 Mar 2024Disposed Of
Mr. Vivek Vijayanand Makar Vs Oriental Rubber Industries Limited & Others
National Company Law Tribunal · (2024) 03 NCLT CK 0058
Companies Act, 2013 — Section 244Companies Act, 2019 — Section 58, 59Companies Act, 1956 — Section 43A
Tribunals and Commissions27 Mar 2024Disposed Of
Mr. Kiran R. Ganatra Vs E Quare Leisure Private Limited & Others
National Company Law Tribunal · (2024) 03 NCLT CK 0057
Companies Act, 2019 — Section 58, 59Arbitration and Conciliation Act, 1996 — Section 34
Tribunals and Commissions26 Mar 2024Allowed
M/s. Yzuncheng (India) Gravures Pvt Ltd Vs ROC, Telangana
National Company Law Tribunal · (2024) 03 NCLT CK 3146
Insolvency and Bankruptcy Code, 2016-Section 59, 59(3)(a)(i)Companies Act, 2013-Sections 89, 90Income-tax Act, 1961-Section 178
Tribunals and Commissions26 Mar 2024
Marianella Properties Private Limited
National Company Law Tribunal · (2024) 03 NCLT CK 3399
Insolvency and Bankruptcy Code, 2016-Section 10
Tribunals and Commissions26 Mar 2024
M/s. Techno Blow Moulders Private Limited Vs M/s. Valbe Foods (India) Private Limited
National Company Law Tribunal · (2024) 03 NCLT CK 3400
IBC, 2016-Section 9
Tribunals and Commissions26 Mar 2024
Rahul Kumar Shandilya Vs Piramal Capital & Housing Finance Limited
National Company Law Tribunal · (2024) 03 NCLT CK 3401
Insolvency and Bankruptcy Code, 2016-Section 9
Tribunals and Commissions26 Mar 2024
Vinayak Trading Corporation Vs Nandana Metals And Mining Ltd
National Company Law Tribunal · (2024) 03 NCLT CK 3402
Insolvency and Bankruptcy Code, 2016-Section 9, 12A, 14
Tribunals and Commissions26 Mar 2024Disposed Of
Fabula Trading Company Private Limited Vs
National Company Law Tribunal · (2024) 03 NCLT CK 0064
Companies Act, 2013 — Section 66, 68, 90, 133