COURT ARCHIVE

National Company Law Tribunal judgments

20,303 judgments · page 333 of 1,016

Tribunals and Commissions17 Nov 2023Allowed

Vinay R Vs Cargowings Logistics Limited

National Company Law Tribunal · (2023) 11 NCLT CK 2764

Insolvency and Bankruptcy Code, 2016-Section 4, 8, 9, 9(5), 14(1), 14(2)(2A), 14(3), 14(4), 15, 17, 18, 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
Tribunals and Commissions17 Nov 2023

K. B. Polychem (India) Ltd. Vs Kaygee Shoetech Private Limited

National Company Law Tribunal · (2023) 11 NCLT CK 2789

Insolvency and Bankruptcy Code, 2016-Section 35(1)(n), 52SARFAESI Act, 2002IBBI (Liquidation Process) Regulations, 2016-Regulation 21A, Sub-Regulation 2(a) of Regulation 21A, Sub-Regulation 2(b) of Regulation 21A, Sub-Regulation 3 of Regulation 21A
Tribunals and Commissions15 Nov 2023Disposed Of

Chitraperinkulam Raghavan

National Company Law Tribunal · (2023) 11 NCLT CK 2806

Insolvency and Bankruptcy Code, 2016-Sections 9, 14, 22, 25(2)(h), 29A, 30, 30(1), 30(2), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(e), 30(4), 31, 31(1), 31(2), 31(4), 32, 32A, 43, 45, 50, 53, 61, 61(3), 66, 188, 196IBBI (Corporate Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 38(1)(b), 38(1), 38(1A), 38(2), 39Income Tax Act, 1961-Section 79, 2(18), 56, 115JB
Tribunals and Commissions10 Nov 2023Dismissed

Raman Enterprises Vs Mediaman Infotech Private Limited

National Company Law Tribunal · (2023) 11 NCLT CK 2647

Insolvency & Bankruptcy Code, 2016-Section 12(2), 33(1), 34(1), 52, Chapter-IIIInsolvency & Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4(2)(b)
Tribunals and Commissions10 Nov 2023Allowed

M/s Inox Tubes Private Limited

National Company Law Tribunal · (2023) 11 NCLT CK 2670

Insolvency and Bankruptcy Code, 2016-Section 4, 7, 7(4), 10, 10(4), 11, 13(2), 14, 14(1)(a), 14(1)(b), 14(1)(c), 14(1)(d), 14(3)(b), 15, 17, 18, 19, 20, 21Insolvency and Bankruptcy (Application to the Adjudicating Authority), Rules, 2016-Rule 7, Form 6Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2), 13(4)
Tribunals and Commissions10 Nov 2023

Rashmi Realty Builders Pvt. Ltd. Vs MSM Steels Pvt. Ltd.

National Company Law Tribunal · (2023) 11 NCLT CK 2682

Insolvency and Bankruptcy Code, 2016-Section 9, 13, 14, 15, 21(2), 25(2)(h), 29A, 30(1), 30(2), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(2)(e), 30(2)(f), 30(4), 30(6), 31, 31(1), 32, 43, 45, 50, 53(1), 61(3), 66IBBI (IRP for Corporate Persons) Regulations, 2016-Regulation 27, 35A, 36B(4A), 37, 38, 38(1), 38(1)(a), 38(1)(b), 38(1A), 38(1B), 38(2), 38(2)(c), 38(3), 39(4)
Tribunals and Commissions10 Nov 2023

Amol Shripal Sheth Vs Anil Ltd & Ors.

National Company Law Tribunal · (2023) 11 NCLT CK 2690

Insolvency and Bankruptcy Code, 2016-Section 60(5)(c), 7, 29A, 12A, 9 and 10, 60(5), 60, 33(1), 30, 33(2), 35, 35(2), 53Companies Act, 2013-Section 230IBBI (Liquidation Process) Regulations, 2016-Regulation 2B, Section 32A
Tribunals and Commissions10 Nov 2023Allowed

Aditya Birla Finance Limited Vs RKDS Exports Private Limited

National Company Law Tribunal · (2023) 11 NCLT CK 2698

Insolvency and Bankruptcy Code, 2016-Section 7, 5(8), 13(2), 14(1), 14(2), 14(3), 14(4), 15, 17, 18, 19, 20, 21, 7(3)(b), 7(5), 7(7)Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 9(1)
Tribunals and Commissions10 Nov 2023Allowed

Umbrella Infocare Pvt Ltd Vs Superkisan E-Commerce Pvt Ltd

National Company Law Tribunal · (2023) 11 NCLT CK 2724

Insolvency and Bankruptcy Code, 2016-Section 9, 14, 21, 33, 33(2), 33(5), 34(1), 52, Chapter III of Part IIInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 34, 36AInsolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 13