Tribunals and Commissions24 Nov 2023
Ajay Kumar Shukla & Ors. Vs Mr. Vivek Raheja & Anr.
National Company Law Tribunal · (2023) 11 NCLT CK 2757
Insolvency and Bankruptcy Code, 2016-Section 60(5), 30(6), 7, 12 A, 238NCLT Rules, 2016-Rule 11
COURT ARCHIVE
National Company Law Tribunal judgments
20,303 judgments · page 327 of 1,016
Tribunals and Commissions24 Nov 2023
M/s. Ram Swarup Nathi Mal Vs M/s. Khairwala International Limited
National Company Law Tribunal · (2023) 11 NCLT CK 2760
Insolvency and Bankruptcy Code, 2016-Section 53, 54Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 13, 31A, 45(3), 45(3)(b)Companies Act, 1956
Tribunals and Commissions24 Nov 2023
Mr. Hitesh Kothari Vs Matrushree Export Private Limited
National Company Law Tribunal · (2023) 11 NCLT CK 2780
Insolvency & Bankruptcy Code, 2016-Section 33(1), 9, 33, 33(4), 34(1), 52, Chapter-IIIInsolvency & Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4(2)(b)
Tribunals and Commissions24 Nov 2023Allowed
M/s Shilpa Interiors Vs Wadhawan Holdings Private Limited
National Company Law Tribunal · (2023) 11 NCLT CK 2792
Insolvency and Bankruptcy Code, 2016-Section 4, 5(21), 8, 9, 9(5)(i), 14, 17, 31(1), 33, 238A, Chapter VII of Part IIInsolvency and Bankruptcy (Application to Adjudicatory Authority) Rules, 2016-Rule 6Limitation Act, 1963-Section 5, 137, Article 137
Tribunals and Commissions24 Nov 2023Dismissed
Rare Asset Reconstruction Limited Vs Avishek Gupta & Anr.
National Company Law Tribunal · (2023) 11 NCLT CK 2802
Insolvency and Bankruptcy Code, 2016-Section 60(5), 5(24), 21(2), Regulation 35A
Tribunals and Commissions24 Nov 2023Allowed
Axis Trustee Services Limited Vs Fortis Healthcare Holdings Private Limited
National Company Law Tribunal · (2023) 11 NCLT CK 2814
IBC, 2016-Section 60(5), 65, 3(17), 3(7), 227, 7NCLT Rules, 2016-Rule 11NCLAT Rules, 2016-Rule 11
Tribunals and Commissions24 Nov 2023
Mr Rajmohan R
National Company Law Tribunal · (2023) 11 NCLT CK 2824
Insolvency and Bankruptcy Code, 2016-Section 7, 33(1)(a), 33(1)(b)(iii), 33(1)(ii), 33(1)(iii), 33(2), 33(5), 33(7), 34(2), 34(4)(b), 35 to 41, 35(1)(b), 35(1)(d), 52, 60(5)(c)NCLT Rules, 2016-Rule 11Insolvency and Bankruptcy Board of India (Liquidation Process) Regulation, 2016-Regulation 4, 13
Tribunals and Commissions24 Nov 2023
Vivek Raheja Vs Committee Of Creditor Through Its Lead Bank Bank Of Baroda & Anr.
National Company Law Tribunal · (2023) 11 NCLT CK 2847
Insolvency and Bankruptcy Code, 2016-Section 7, 14, 21(2), 29A, 30, 30(2), 30(3), 30(4), 30(6), 31, 31(1), 31(4), 32A, 43, 45, 50, 53, 66IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 36B(4A), 37, 38(1), 38(1A), 38(1B), 38(2), 38(2)(c), 39, 39(1)(a), 39(1)(c), 39(2), 39(4)Banking Regulation Act, 1949
Tribunals and Commissions24 Nov 2023
Regional Director, ESIC Vs George Samuel
National Company Law Tribunal · (2023) 11 NCLT CK 2854
NCLT Rules, 2016-Rule 11IBC, 2016-Section 7, 14, 36(1), 36(3), 36(4), 36(4)(iii), 53, 53(1)(b), 238Companies Act, 2013-Section 326, 326(1)(a)
Tribunals and Commissions24 Nov 2023
HPT Consulting Private Limited
National Company Law Tribunal · (2023) 11 NCLT CK 2882
Insolvency and Bankruptcy Code, 2016-Section 59, 59(3)(b)(ii), 59(7)Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017-Regulation 3(4), 14, 34, 38Companies Act, 1956
Tribunals and Commissions24 Nov 2023
Canara Bank Vs Mr. R. Aravindakshan Nair
National Company Law Tribunal · (2023) 11 NCLT CK 2899
IBC, 2016-Section 60(5), 7, 52, 52(2), 52(3), 52(4), 52(7), 53, 53(i)(b)(ii), 53(b)(ii), 53(e)(ii)NCLT Rules, 2016-Rule 11Liquidation Process Regulation-Clause 21A, Section 31A
Tribunals and Commissions24 Nov 2023
Kashyap A Shah Liquidator of MRB Builders Pvt Ltd
National Company Law Tribunal · (2023) 11 NCLT CK 2908
Insolvency and Bankruptcy Code, 2016-Section 59, 59(3)(c), 59(4), 59(7), 59(8), 53(1)Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017-Regulation 38(3), 14, 8 and 10Companies Act, 1956
Tribunals and Commissions23 Nov 2023Allowed
D. K. Jain Properties Private Limited Vs M/s. Saraswati Sales Private Limited
National Company Law Tribunal · (2023) 11 NCLT CK 2614
Insolvency and Bankruptcy Code, 2016-Section 54, 7, 53, 35(2)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 45, 12, 31(2), 31A, 13, 34, 41, 15Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4
Tribunals and Commissions23 Nov 2023
Sarvesh Kashyap Vs Seven Star Steels Limited
National Company Law Tribunal · (2023) 11 NCLT CK 2618
Insolvency and Bankruptcy Code, 2016-Section 12A, 9, 60(5)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 30A, 6, 13(2)(d), 17(1)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules 2016-Rule 6
Tribunals and Commissions23 Nov 2023
Small Industries Development Bank Of India Vs Viola Resorts Private Limited
National Company Law Tribunal · (2023) 11 NCLT CK 2619
Insolvency and Bankruptcy Code, 2016-Section 7, 60(5), 12A, 29(c) & (h)
Tribunals and Commissions23 Nov 2023Dismissed
M/s. Akash Electrotek Engineers Pvt Ltd. Vs M/s. NCC Limited & Anr.
National Company Law Tribunal · (2023) 11 NCLT CK 2638
Insolvency and Bankruptcy Code, 2016-Section 3(7), 8, 9Airports Authority of India Act, 1994
Tribunals and Commissions23 Nov 2023
M/S Srei Equipment Finance Limited Vs M/S Pratyush Infrastructure Private Limited
National Company Law Tribunal · (2023) 11 NCLT CK 2642
Insolvency and Bankruptcy Code, 2016-Section 7, 5(7), 7(3)(b), 13(2), 14, 14(1)(a), (b), (c) & (d), 14(3)(b), 15, 17, 18, 19, 20 & 21Companies Act, 1956Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
Tribunals and Commissions23 Nov 2023Disposed Of
The Assistant Provident Fund Commissioner & Recovery Officer, Employees Provident Fund Organization Vs Amier Hamsa Ali Abbas Rawther, The Liquidator Of Floram Shoes (India) Private Limited
National Company Law Tribunal · (2023) 11 NCLT CK 2658
NCLT Rules, 2016-Rule 11, 151Insolvency and Bankruptcy Code, 2016-Section 38(3), 42Employees' Provident Fund & Miscellaneous Provisions Act, 1952-Section 2A, 2(f), 6, 8A
Tribunals and Commissions23 Nov 2023
Trimurti Service Vs Vipul-S Plastocrafts Pvt Ltd
National Company Law Tribunal · (2023) 11 NCLT CK 2689
Insolvency and Bankruptcy Code, 2016-Section 60(5), 33(1), 9, 29A, 25(2)(h), 12, 33(1)(a), 34(4), 34(1), 52IBBI (Liquidation Process) Regulations, 2016-Regulation 4(2)(b)
Tribunals and Commissions23 Nov 2023
Gupta Coal India Pvt Ltd Vs Nyles Sales & Infraprojects Pvt.Ltd
National Company Law Tribunal · (2023) 11 NCLT CK 2744
Insolvency and Bankruptcy Code, 2016-Section 33(1), 9, 33, 34(1), 52, Chapter-IIIInsolvency & Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4(2)(b)