Tribunals and Commissions05 Feb 2024Disposed Of
M/s. Dreamz Shapers Technobuild Private Limited Vs Registrar Of Companies
National Company Law Tribunal · (2024) 02 NCLT CK 0009
Companies Act 2013 — Section 248, 252, 252(3)
COURT ARCHIVE
National Company Law Tribunal judgments
20,303 judgments · page 280 of 1,016
Tribunals and Commissions02 Feb 2024
Indian Renewable Energy Development Agency Limited Vs J.H.V. Sugar Limited
National Company Law Tribunal · (2024) 02 NCLT CK 3250
Insolvency and Bankruptcy Code, 2016-Section 7Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules-Rule 4
Tribunals and Commissions02 Feb 2024
State Bank Of India Vs S. Gauthama Shankar
National Company Law Tribunal · (2024) 02 NCLT CK 3177
Insolvency and Bankruptcy Code, 2016-Section 94, 95, 95(1), 96, 97, 97(5), 97(6), 99, 99(1), 99(4), 100Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtor) Rules, 2019-Rule 7(1)Constitution of India-Article 14, 21
Tribunals and Commissions02 Feb 2024
Radio Cine Forniture (India) Private Limited
National Company Law Tribunal · (2024) 02 NCLT CK 3173
Insolvency and Bankruptcy Code, 2016-Section 59, 59(3)(a)Companies Act, 1956IBBI (Voluntary Liquidation Process) Regulations, 2017-Regulation 14, 14(3)(c), 38
Tribunals and Commissions02 Feb 2024Allowed
M/s. Nuttish Exim India Private Limited Vs M/s. Buyout Retail India Private Limited
National Company Law Tribunal · (2024) 02 NCLT CK 3166
Insolvency and Bankruptcy Code, 2016-Section 8, 9, 9(5), 13(2), 14, 14(1)(a), 14(1)(b), 14(1)(c), 14(1)(d), 14(3)(b), 17Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 5, 6Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
Tribunals and Commissions02 Feb 2024Allowed
Canara Bank Vs Ananya Wood Private Limited
National Company Law Tribunal · (2024) 02 NCLT CK 3379
Insolvency and Bankruptcy Code, 2016-Section 4, 5(8), 7, 7(3)(b), 7(5), 7(7), 9, 10, 10A, 13(2), 14, 14(1), 14(2), 14(3), 14(4), 15, 17, 18, 19, 20, 21, 238, 238AInsolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 9(l)Insolvency and Bankruptcy Board of India (Insolvency Professional) Regulations, 2016-Regulation 7A
Tribunals and Commissions02 Feb 2024
Bhavi Shreyans Shah, Resolution Professional of Techno Forge Limited
National Company Law Tribunal · (2024) 02 NCLT CK 3380
Insolvency and Bankruptcy Code, 2016-Section 7, 14, 29A, 30(2), 30(2)(b), 30(6), 31, 31(1)Insolvency and Bankruptcy Board of India (Insolvency Process of Corporate Persons) Regulations, 2016-Regulation 36A(1), 36(B)(4A), 37(f), 39(4), 36 to 39Indian Contract Act, 1872
Tribunals and Commissions02 Feb 2024Allowed
M/s.R.E.C. Ispat Private Limited Vs M/s.Eastern Power Distribution Company Of Andhra Pradesh Limited
National Company Law Tribunal · (2024) 02 NCLT CK 3381
Insolvency and Bankruptcy Code, 2016-Section 7, 31, 32, 33, 53, 60(5)IBBI (Liquidation Process) Regulations, 2016-Regulation 32, 32(a), 32(e)NCLT Rules, 2016-Rule 11
Tribunals and Commissions02 Feb 2024Dismissed
Municipal Corporation Of Greater Mumbai Vs Abhilash Lal & Anr.
National Company Law Tribunal · (2024) 02 NCLT CK 3382
Insolvency and Bankruptcy Code, 2016-Section 3(27), 3(37), 7, 14, 18, 18(1)(f), 25, 25(2)(a), 30(6), 31(1), 60(5), 79(14), 238National Company Law Tribunal Rules, 2016-Rule 11IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 36B(6A)
Tribunals and Commissions02 Feb 2024Disposed of
In Re: CP(IB)/91(CHE)/2021 (Progress Report And Liquidation Timeline Extension)
National Company Law Tribunal · (2024) 02 NCLT CK 3396
Tribunals and Commissions02 Feb 2024
Shree Krishna Recycling India Private Limited Vs Mr. Sanjay Gupta
National Company Law Tribunal · (2024) 02 NCLT CK 3383
Insolvency and Bankruptcy Code, 2016-Section 60(5), 7, 33NCLT Rules, 2016-Rule 11Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 32(b), 32A, 32(e)(f), Clause I (12) of Schedule I, 12 of Schedule 1
Tribunals and Commissions02 Feb 2024Allowed
Government of Tamilnadu, Commercial Taxes and Registration Department Vs Mr. V.Nagarajan Liquidator of Cethar Limited & Anr.
National Company Law Tribunal · (2024) 02 NCLT CK 3384
Insolvency and Bankruptcy Code, 2016-Section 60(5), 42National Company Law Tribunal Rules, 2016-Rule 11Tamil Nadu Value Added Tax Act
Tribunals and Commissions02 Feb 2024
M/s. High Wings Solutions Private Limited
National Company Law Tribunal · (2024) 02 NCLT CK 3385
Insolvency and Bankruptcy Code, 2016-Section 59, 59(3)(a), 59(7), 59(8)Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017-Regulation 3(2), 5, 8, 9, 10, 14, 14(3)(c), 30, 38, 41Companies Act, 2013
Tribunals and Commissions02 Feb 2024Disposed Of
M/s. Glocaledge Consultants Private Limited Vs M/s. Noni Bio-Tech Private Limited
National Company Law Tribunal · (2024) 02 NCLT CK 3386
Insolvency & Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 32, 32A, 32A(1), 32A(4), 33National Company Law Tribunal Rules, 2016-Rule 11Companies Act, 1956
Tribunals and Commissions02 Feb 2024Allowed
Mr.G.Madhusudhan Rao Vs M/s.Suryajyoti Spinning Mills Limited
National Company Law Tribunal · (2024) 02 NCLT CK 3387
Insolvency and Bankruptcy Code, 2016-Section 7, 35(1)(n), 60(5)
Tribunals and Commissions02 Feb 2024Allowed
Repro India Limited Vs Nexrise Publications Private Limited
National Company Law Tribunal · (2024) 02 NCLT CK 3097
Insolvency and Bankruptcy Code, 2016-Section 9, 9(5), 8, 15, 17, 18, 14(1), 14(2), 14(2A), 14(3), 14(4), 31, 33Companies Act, 2013Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
Tribunals and Commissions02 Feb 2024
State Bank Of India Vs S. Ravindranathan
National Company Law Tribunal · (2024) 02 NCLT CK 3095
Insolvency and Bankruptcy Code, 2016-Sections 94, 95, 95(1), 96, 97, 97(5), 97(6), 99, 99(1), 99(4), 100Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtor) Rules, 2019-Rule 7(1)Constitution of India-Article 14, 21
Tribunals and Commissions02 Feb 2024Dismissed
M/s. Dongwoo Surface Tech (India) Private Limited Vs Mr. S. Dehaleesan & Ors.
National Company Law Tribunal · (2024) 02 NCLT CK 3092
Insolvency & Bankruptcy Code, 2016-Section 60(5), 31(1)Insolvency & Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016
Tribunals and Commissions02 Feb 2024
Mr. Rajan Shivkumar Mangave Vs Mr. Arun Kapoor
National Company Law Tribunal · 2023 INSC 816
Insolvency and Bankruptcy Code, 2016-Section 60(5), 15, 31IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 12N.C.L.T. Rules, 2016-Rule 11
Tribunals and Commissions02 Feb 2024
M/s. Snap Finserv Private Limited
National Company Law Tribunal · (2024) 02 NCLT CK 3388
Insolvency and Bankruptcy Code, 2016-Section 59(7), 59(3)(a), 59(3)(b)(ii), 59(3), 59(4), 59, 59(8)Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017-Regulation 14, 38, 8, 10, 41Companies Act, 2013