National Company Law Tribunal Judgments

Tribunals and Commissions18 Oct 2023

Ms. Sheh Maheswari, Liquidator Of Oxford Facilities Management Vs Branch Manager, Union Bank Of India

National Company Law Tribunal · (2023) 10 NCLT CK 3092

Insolvency and Bankruptcy Code, 2016-Section 60 (5), 35 (1) (n), 53National Company Law Tribunal Rules, 2016-Rule 11

Tribunals and Commissions18 Oct 2023

Mr. Dommeti Surya Rama Krishna Saibaba Vs Mr. Kadiyala Sankar Babu & Anr.

National Company Law Tribunal · (2023) 10 NCLT CK 3103

Insolvency and Bankruptcy Code, 2016-Section 66, 60(5)(c), 21, 19(2), 10A, 14, 25(2)(j), 54(2), 53CIRP Regulations, 2016-Regulation 17

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Tribunals and Commissions18 Oct 2023Dismissed

Suraj Kumar Kaushal & Ors. Vs Sarvottam Realcon Pvt Ltd

National Company Law Tribunal · (2023) 10 NCLT CK 3109

Insolvency and Bankruptcy Code, 2016-Section 60(5), 15National Company Law Tribunal Rules, 2016-Rule 11IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 6(1), 6(2), 12(2)

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Tribunals and Commissions18 Oct 2023

Metropolitan Industries Vs Chandra Prakash Jain RP Of E Complex Pvt Ltd

National Company Law Tribunal · (2023) 10 NCLT CK 3118

Insolvency and Bankruptcy Code, 2016-Section 60(5), 9

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Tribunals and Commissions18 Oct 2023

Reliance Capital Ltd Vs Chandra Prakash Jain RP of E-Complex Pvt Ltd

National Company Law Tribunal · (2023) 10 NCLT CK 3146

Insolvency and Bankruptcy Code, 2016-Section 60(5), 9NCLT Rule, 2016-Rule 11

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Tribunals and Commissions18 Oct 2023

Arrhum Tradelink Pvt Ltd Vs Vineeta Maheshwari

National Company Law Tribunal · (2023) 10 NCLT CK 3173

Insolvency and Bankruptcy Code, 2016-Section 60(5), 60(5)(c), 7, 32AIBBI (Liquidation Process) Regulations, 2016-Regulation 32(e), 32(f), 32ANCLT Rules, 2016-Rule 11

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Tribunals and Commissions18 Oct 2023

Alliance Broadband Services Private Limited Vs M/s. Manthan Broadband Services Private Limited

National Company Law Tribunal · (2023) 10 NCLT CK 3184

Insolvency & Bankruptcy Code, 2016-Section 7Companies Act, 1956IBBI Liquidation Process Regulations-Regulation 32(e), 32A, 33(1) and Schedule-I

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Tribunals and Commissions18 Oct 2023

Jitendra Lohia

National Company Law Tribunal · (2023) 10 NCLT CK 3185

Insolvency and Bankruptcy Code, 2016-Section 60(5), 12NCLT Rules, 2016-Rule 11

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Tribunals and Commissions18 Oct 2023Allowed

Masstrans Technolies Private Limited Vs Rajeev Mannadiar

National Company Law Tribunal · (2023) 10 NCLT CK 3207

Insolvency & Bankruptcy Code, 2016-Section 60(5), 7NCLT Rules, 2016-Rule 11Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 7, 12(2)

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Tribunals and Commissions18 Oct 2023Disposed Of

Gayatri Sea Foods and Feeds Pvt Ltd Vs Kumar Aquatech Agencies Pvt Ltd

National Company Law Tribunal · (2023) 10 NCLT CK 3238

Insolvency and Bankruptcy Code, 2016-Section 9, 32(2), 53, 54, 54(1), 54(2), 54(3), 66Insolvency & Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 12, 13, 15, 31, 37, 45

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Tribunals and Commissions18 Oct 2023

SKIL Infrastructure Ltd Vs Chandra Prakash Jain RP Of E Complex Pvt Ltd

National Company Law Tribunal · (2023) 10 NCLT CK 3243

Insolvency and Bankruptcy Code, 2016-Section 9, 60(5)

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Tribunals and Commissions18 Oct 2023Allowed

M/s. Drive India Enterprise Solutions Limited Vs M/s. MAK Mobility Private Limited

National Company Law Tribunal · (2023) 10 NCLT CK 3274

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 14, 14(1)(a), (b), (c) & (d), 14(3)(b), 13(2), 17Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6, 9(l)Insolvency and Bankruptcy Code (Amendment) Act, 2018

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Tribunals and Commissions18 Oct 2023Dismissed

M/s. R. J. Industries Vs M/s. United Foods Private Limited

National Company Law Tribunal · (2023) 10 NCLT CK 3284

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 8(1)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Indian Partnership Act, 1932

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Tribunals and Commissions18 Oct 2023

SKIL Shipyard Holdings Pvt Ltd Vs Chandra Prakash Jain RP of E-Complex Pvt Ltd

National Company Law Tribunal · (2023) 10 NCLT CK 3297

Insolvency and Bankruptcy Code, 2016-Section 9, 60(5)NCLT Rules, 2016-Rule 11

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Tribunals and Commissions18 Oct 2023

Mr. Anil Kaushal & Ors Vs M/s. Logix Developers Pvt. Ltd.

National Company Law Tribunal · (2023) 10 NCLT CK 3346

IBC, 2016-Section 60(5)(c)NCLT Rules, 2016-Rule 11

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Tribunals and Commissions18 Oct 2023

Mr. Bhaskar Biswas Vs Avani Oxford Owners' Association & Ors.

National Company Law Tribunal · (2023) 10 NCLT CK 2938

Insolvency and Bankruptcy Code, 2016-Section 60(5), 35(1)(n), 53National Company Law Tribunal Rules, 2016-Rule 11

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Tribunals and Commissions18 Oct 2023Disposed Of

Millfields Developers Private Limited Vs

National Company Law Tribunal · (2023) 10 NCLT CK 0050

Companies Act 2013 — Section 230(1)(b), 230(3), 230(5), 230(6), 230(9)Companies (Compromises, Arrangements and Amalgamations) Rule, 2016 — Rule 6

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Tribunals and Commissions18 Oct 2023Allowed

Abdul Hamid Khan Vs Ghulam Hassan Mir & Ors

National Company Law Tribunal · (2023) 10 NCLT CK 0049

Companies Act, 1956 — Section 398

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Tribunals and Commissions18 Oct 2023Disposed Of

KKGA Consultancy Pvt Vs Ltd Registrar Of Companies

National Company Law Tribunal · (2023) 10 NCLT CK 0045

Companies Act, 2013 — Section 248, 252, 252(3), 455

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Tribunals and Commissions17 Oct 2023

M/s. Sixth Sense Inc. Vs M/s. Chuo Senko Advertising India Private Limited

National Company Law Tribunal · (2023) 10 NCLT CK 2995

Insolvency and Bankruptcy Code, 2016-Section 33(1), 9, 19(2), 12(2), 33(2), 14, 52, 35 to 50 and 52 to 54Insolvency & Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 15, 32A, 32 (a) to (d)

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