Tribunals and Commissions20 Oct 2023Disposed Of
Surya and Sons Private Limited Vs Registrar Of Companies
National Company Law Tribunal · (2023) 10 NCLT CK 0070
Companies Act, 2013 — Section 248, 252, 252(3)
COURT ARCHIVE
National Company Law Tribunal judgments
20,303 judgments · page 348 of 1,016
Tribunals and Commissions20 Oct 2023Disposed Of
Nalini Properties Private Limited Vs Registrar of Companies, Mumbai
National Company Law Tribunal · (2023) 10 NCLT CK 0057
Companies Act, 2013 — Section 252(3), 455
Tribunals and Commissions20 Oct 2023Disposed Of
J.C. Flowers Asset Reconstruction Pvt. Ltd Vs Essel Infraprojects Ltd
National Company Law Tribunal · (2023) 10 NCLT CK 0056
National Company Law Tribunal Rules, 2016 — Rule 11
Tribunals and Commissions20 Oct 2023Disposed Of
Melauto Engineers Private Limited Vs
National Company Law Tribunal · (2023) 10 NCLT CK 0054
Companies Act, 2013 — Section 66, 68, 68(6)
Tribunals and Commissions20 Oct 2023Disposed Of
J M Cotton Ginning And Pressing Companyprivate Limited Vs Khandesh Builders Private Limited
National Company Law Tribunal · (2023) 10 NCLT CK 0053
Insolvency and Bankruptcy Code, 2016 — Section 7, 9Insolvency and Bankruptcy Rules, 2016 — Rule 4
Tribunals and Commissions20 Oct 2023Disposed Of
Sungrace Estate Developers Privatelimited Vs Registrar Of Companies, Goa, Daman And Diu
National Company Law Tribunal · (2023) 10 NCLT CK 0051
Companies Act, 2013 — Section 134(3)(o), 134(8), 135, 441, 441(1), 441(6)
Tribunals and Commissions19 Oct 2023
Kalyani Forge Limited Vs Amul Industries Limited
National Company Law Tribunal · (2023) 10 NCLT CK 3343
IBC-Section 9
Tribunals and Commissions19 Oct 2023Dismissed
M/s Mega Construction Vs Aquatech Projects Pvt. Ltd.
National Company Law Tribunal · (2023) 10 NCLT CK 2949
Insolvency and Bankruptcy Code, 2016-Section 8, 9, 9(3)(c)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 5, 6
Tribunals and Commissions19 Oct 2023
Kalyan Janata Sahakari Bank Limited Vs CICIL Biochem Private Limited
National Company Law Tribunal · (2023) 10 NCLT CK 2955
Insolvency and Bankruptcy Code, 2016-Section 7, 12, 12(2), 14, 29A, 30(2), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(4), 30(6), 31, 31(1), 32, 32A, 43, 53(1), 61(3), 66IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 36B(4A), 37, 38, 38(1A), 38(2)(c), 38(A), 39(4)Companies Act
Tribunals and Commissions19 Oct 2023
Synergy Ventures Vs M/s. Rudra Buildwell Projects Pvt. Ltd.
National Company Law Tribunal · (2023) 10 NCLT CK 2971
Insolvency and Bankruptcy Code, 2016-Section 7, 2(d), 2(g), 3(10), 3(11), 3(12), 3(23), 3(23)(g), 5(7)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Income Tax Act, 1961-Section 4, 2(31)
Tribunals and Commissions19 Oct 2023
Manav Investment & Trading Company Limited Vs Sri Pratim Bayal & Ors.
National Company Law Tribunal · (2023) 10 NCLT CK 2978
Insolvency and Bankruptcy Code, 2016-Section 60(5), 9, 31, 30, 30(2)(d), 14(4), 30(2)(b), 53, 30(2)(e), 31(1), 14, 30(2), 30(4), 53(1), 53(1)(b)(ii), 53(1)(ii), 3(6)(a)Industrial Disputes Act-Section 25FFIncome Tax Act, 1961-Section 79, 2(19AA)
Tribunals and Commissions19 Oct 2023Allowed
Raviraj International Pvt Ltd Vs Pooja Soya Industries Pvt Ltd
National Company Law Tribunal · (2023) 10 NCLT CK 2986
Insolvency and Bankruptcy Code, 2016-Section 7, 4, 14, 14(1), 31(1), 33, 13(1)(c), 15, 13(1)(b), 17, 18, 20, 21, 19Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
Tribunals and Commissions19 Oct 2023
Mrs. Kusum Chadha & Anr. Vs C & C Towers Limited
National Company Law Tribunal · (2023) 10 NCLT CK 2997
Insolvency and Bankruptcy Code, 2016-Section 60(5), 60(5)(c), 31, 12(3) second and third proviso, 66, 29A, 30, 30(2), 26, 5, 5(8)(f), clause (28) of Section 5Punjab Regional and Town Planning and Development Act, 1995-Section 28Companies Act, 2013-Section 248(1)
Tribunals and Commissions19 Oct 2023
Samrat Video Vision Pvt. Ltd.
National Company Law Tribunal · (2023) 10 NCLT CK 2999
Insolvency and Bankruptcy Code, 2016-Section 59, 59(3)(a), 59(3)(c), 59(7), 59(8)Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017-Regulation 9(1), 14(1), 14(3)(a), 14(3)(c), 35, 38, 38(3)Companies Act, 1956
Tribunals and Commissions19 Oct 2023Allowed
Anita Agarwal Vs M/s. VP Bullion Private Limited
National Company Law Tribunal · (2023) 10 NCLT CK 3008
Insolvency and Bankruptcy Code, 2016-Section 5(8), 5(8)(a), 7, 7(3)(b), 7(5), 7(5)(a), 12, 13, 14, 14(3), 15, 17, 18, 20, 21, 22, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Companies Act, 2013
Tribunals and Commissions19 Oct 2023Allowed
M/s MTC Ispat Private Limited Vs M/s Steel Feather Industries Private Limited
National Company Law Tribunal · (2023) 10 NCLT CK 3009
Insolvency and Bankruptcy Code, 2016-Section 9, 9(3)(b), 9(5)(i), 13 (1) (b), 14, 14(1), 14(3), 15, 16(5), 17, 18, 31, 33Companies Act, 1956Companies Act, 2013-Section 128, 128(5)
Tribunals and Commissions19 Oct 2023
Mangalam Global Enterprise Ltd Vs Kapadwanj Nagar Seva Sadan & Anr
National Company Law Tribunal · (2023) 10 NCLT CK 3015
Insolvency and Bankruptcy Code, 2016-Section 60(5)(c), 9NCLT Rules, 2016-Rule 11Gujarat Municipalities Act, 1963
Tribunals and Commissions19 Oct 2023Partly Allowed
G.Madhusudhan Rao Vs Krishna Komaravolu
National Company Law Tribunal · (2023) 10 NCLT CK 3074
Insolvency and Bankruptcy Code, 2016-Section 7, 14 (2A), 60(5), 66National Company Law Tribunal Rules, 2016-Rule 11MSME Act, 2006
Tribunals and Commissions19 Oct 2023
Punjab National Bank Vs M/s. Gupta Marriage Halls Private Limited
National Company Law Tribunal · (2023) 10 NCLT CK 3084
Insolvency and Bankruptcy Code, 2016-Section 42, 7NCLT Rules, 2016-Rule 11
Tribunals and Commissions19 Oct 2023
Synergy Ventures Vs M/s. Rudra Buildwell Projects Pvt. Ltd.
National Company Law Tribunal · (2023) 10 NCLT CK 3135
Insolvency and Bankruptcy Code, 2016-Section 7, 3(23), 5(7), 2(d), 2(g), 3(10), 3(11), 3(12), 3(23)(g)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Income Tax Act, 1961-Section 4, 2(31)