COURT ARCHIVE

National Company Law Tribunal judgments

20,303 judgments · page 337 of 1,016

Tribunals and Commissions07 Nov 2023

M/s. Taipack Ltd. Vs Mr. Brij Nandan Kalra

National Company Law Tribunal · (2023) 11 NCLT CK 2616

Insolvency and Bankruptcy Code, 2016-Section 54, 54(1), 54(2), 54(3)IBBI (Liquidation Process) Regulations, 2016-Regulation 45, 46

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Tribunals and Commissions07 Nov 2023

Mr. Bhavesh Rathod Vs IGOPL Offshore Private Limited

National Company Law Tribunal · (2023) 11 NCLT CK 2627

National Company Law Tribunal Rules, 2016-Rule 154Companies Act, 1956Bankruptcy and Insolvency Code, 2016-Section 32A

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Tribunals and Commissions07 Nov 2023

M/s Vs & B Domestic Container Solution Limited Vs M/s Maple Logistics Private Limited

National Company Law Tribunal · (2023) 11 NCLT CK 2644

Insolvency and Bankruptcy Code, 2016-Section 33(2), 60(5), 33, 12, 56, 30(6), 31, 21(1), 32(1), 14, 33(5), 33(7), 35(1)Insolvency and Bankruptcy (Liquidation Process) Regulations, 2016-Regulation 13CIRP Regulations, 2016

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Tribunals and Commissions07 Nov 2023

Shamrock Pharmachemi Private Limited Vs The Monitoring Agency Of Unimark Remedies Limited & Ors.

National Company Law Tribunal · (2023) 11 NCLT CK 2695

Insolvency and Bankruptcy Code, 2016-Section 60(5), 5(13)(e), 5(13), 28NCLT Rules, 2016-Rule 11Corporate Persons) Regulations, 2016-Regulation 31(e)

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Tribunals and Commissions07 Nov 2023

M/s. Sanathan Textiles Ltd. Vs M/s. Vebhav Yarns Pvt Ltd.

National Company Law Tribunal · (2023) 11 NCLT CK 2767

Insolvency and Bankruptcy Code, 2016-Section 9, 12AInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 30ANational Company Law Tribunal Rules, 2016-Rule 11

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Tribunals and Commissions07 Nov 2023Allowed

Vinzen Finance Private Limited (Formerly Known As Hapur Motor Finance Private Limited) Vs Accord Hydroair (Pilkhuwa) Private Limited

National Company Law Tribunal · (2023) 11 NCLT CK 2785

Insolvency and Bankruptcy Code, 2016-Section 7, 3(12), 5(8), 7(3)(b), 7(5), 7(5)(a), 12, 13, 14, 14(3), 15, 17, 18, 20, 21, 22, 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Limitation Act, 1963

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Tribunals and Commissions07 Nov 2023Disposed Of

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National Company Law Tribunal · (2023) 11 NCLT CK 2813

IBC, 2016

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Tribunals and Commissions07 Nov 2023

M/s. Taipack Ltd. Vs Mr. Brij Nandan Kalra

National Company Law Tribunal · (2023) 11 NCLT CK 2821

Insolvency and Bankruptcy Code, 2016-Section 54, 54(1), 54(2), 54(3)IBBI (Liquidation Process) Regulations, 2016-Regulation 45, 46

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Tribunals and Commissions07 Nov 2023Allowed

M/S. Insecticides (India) Limited Vs M/S Kino Organics (India) Limited

National Company Law Tribunal · (2023) 11 NCLT CK 2850

Insolvency and Bankruptcy Code, 2016-Section 4, 5(21), 8, 9, 9(1), 9(2), 9(3), 9(3)(b), 9(5), 9(5)(i), 12, 13, 14, 15, 22, 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 5, 6Limitation Act, 1963-Section 18

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Tribunals and Commissions07 Nov 2023Allowed

Kalidindi Venkateswara Raju Vs Hemarus Therapeutics Ltd

National Company Law Tribunal · (2023) 11 NCLT CK 2885

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 7, 14, 13, Sub-Section (1) of Section 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6, 4Companies Act-Section 241, 242

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Tribunals and Commissions06 Nov 2023

M/s. Gozoop Online Pvt. Ltd. Vs OM Pizzas and Eats India Pvt. Ltd.

National Company Law Tribunal · (2023) 11 NCLT CK 2663

IBC, 2016-Section 9

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Tribunals and Commissions06 Nov 2023

Canara Bank Vs Lanco Hills Technology Park Pvt Ltd

National Company Law Tribunal · (2023) 11 NCLT CK 2717

IBC, 2016-Section 7

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Tribunals and Commissions06 Nov 2023

Mr. Abhijit Gokhale Vs Suzlon Global Services Limited

National Company Law Tribunal · (2023) 11 NCLT CK 2728

Insolvency and Bankruptcy Code, 2016-Section 60(5), 14, 5(13)(c), 14(2), 53Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 32

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Tribunals and Commissions06 Nov 2023Dismissed

Hotel Horizon Pvt. Ltd. Vs I Think Fitness Pvt. Ltd.

National Company Law Tribunal · (2023) 11 NCLT CK 2857

Insolvency and Bankruptcy Code, 2016-Section 9, 8Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6, 5Companies Act, 2013-Section 164

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Tribunals and Commissions02 Nov 2023

Bigbloc Construction Limited Vs Goldprism Realty Private Limited

National Company Law Tribunal · (2023) 11 NCLT CK 2630

Insolvency and Bankruptcy Code, 2016-Section 9, 4, 14(1), 31(1), 33, 13Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6

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Tribunals and Commissions02 Nov 2023

Reliance Tech Services Limited Vs GCX India Services Limited

National Company Law Tribunal · (2023) 11 NCLT CK 2636

Insolvency and Bankruptcy Code, 2016-Section 9, 10A, 13, 14, 31, 33, 238-AInsolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Limitation Act, 1963

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Tribunals and Commissions02 Nov 2023

Ahmednagar Merchant's Co-operative Bank Limited Vs Kohinoor Ginning And Pressing Private Limited

National Company Law Tribunal · (2023) 11 NCLT CK 2650

Insolvency and Bankruptcy Code, 2016-Section 7, 13, 14, 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Maharashtra Co-operative Societies Act, 1960

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Tribunals and Commissions02 Nov 2023Allowed