Tribunals and Commissions12 Sept 2023Dismissed
Maersk Trade Finance A/S Vs Arcotech Ltd
National Company Law Tribunal · (2023) 09 NCLT CK 0010
Insolvency and Bankruptcy Code, 2016 — Section 7, 7(5)(a), 9
COURT ARCHIVE
National Company Law Tribunal judgments
20,303 judgments · page 376 of 1,016
Tribunals and Commissions11 Sept 2023Allowed
Invalued Trading Private Limited
National Company Law Tribunal · (2023) 09 NCLT CK 3148
Insolvency and Bankruptcy Code, 2016-Section 59, 59(4), 59(7), 59(8)Companies Act, 2013IBBI (Voluntary Process) Regulations, 2017-Regulation 3, 3(2), 14
Tribunals and Commissions11 Sept 2023
Mr. V. Mahesh Vs Brinzk Powertech Private Limited
National Company Law Tribunal · (2023) 09 NCLT CK 3165
Insolvency and Bankruptcy Code, 2016-Section 9, 33, 35, 53, 54Negotiable Instruments Act, 1881-Section 138Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 31A, 45(3)
Tribunals and Commissions11 Sept 2023Allowed
Nest Hotel Private Limited
National Company Law Tribunal · (2023) 09 NCLT CK 3172
Insolvency and Bankruptcy Code, 2016-Section 59(7), 59(8)Companies Act, 1956Companies Act, 2013
Tribunals and Commissions11 Sept 2023
Siemens Financial Services Private Limited Vs Amit Suresh Lodha
National Company Law Tribunal · (2023) 09 NCLT CK 3238
Insolvency and Bankruptcy Code, 2016-Section 95(1)
Tribunals and Commissions11 Sept 2023
M/s. Bagalkot Cement and Industries Ltd Vs Vyshali Energy Private Limited (VEPL)
National Company Law Tribunal · (2023) 09 NCLT CK 3271
Insolvency and Bankruptcy Code, 2016-Section 9, 60(5), 8, 10A, 4, 14, 31, 33, 13Insolvency and Bankruptcy (Application to Adjudication Authority) Rules, 2016-Rule 6, 5National Company Law Tribunal Rules, 2016-Rule 11
Tribunals and Commissions11 Sept 2023
M/s. Taisei Oncho Private Limited
National Company Law Tribunal · (2023) 09 NCLT CK 3279
Insolvency and Bankruptcy Code, 2016-Section 59, 59(7)Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017-Regulation 3(2), 8, 9, 10, 14(3)(c), 38, 41Companies Act, 1956
Tribunals and Commissions11 Sept 2023Allowed
M/s. Rajradhe Finance Limited Vs M/s. Kavan Cotton Private Limited
National Company Law Tribunal · (2023) 09 NCLT CK 3290
Insolvency and Bankruptcy Code, 2016-Section 7, 14, 14(1), 14(2) to 14(3), 31(1), 33, 13(1)(b), 13(1)(c), 15, 17, 18, 19, 20, 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Companies Act, 1956
Tribunals and Commissions11 Sept 2023Allowed
ac6d4cf08d3ed223a06e26fa0070c26c
National Company Law Tribunal · (2023) 09 NCLT CK 3294
Insolvency and Bankruptcy Code, 2016-Section 59, 59(4), 59(7), 59(8)IBBI (Voluntary Process) Regulations, 2017-Regulation 3, 3(2), 14Companies Act, 1956
Tribunals and Commissions11 Sept 2023
Dharamveer Singh Vs Daulat Ram Jain & Anr.
National Company Law Tribunal · (2023) 09 NCLT CK 3331
Insolvency and Bankruptcy Code, 2016-Section 7, 25(1), 29A, 60(5), 240ANational Company Law Tribunal Rules, 2016-Rule 11Micro, Small & Medium Enterprises Development Act, 2006-Section 7, 8
Tribunals and Commissions11 Sept 2023
Raj Kumar Sahani Vs Mr. Ashish Singh
National Company Law Tribunal · (2023) 09 NCLT CK 3335
Insolvency and Bankruptcy Code, 2016-Section 60(5)
Tribunals and Commissions11 Sept 2023
Lalitkumar Vithaldas Raithatha Vs Pankaj Jayantilal Mehta & Ors
National Company Law Tribunal · (2023) 09 NCLT CK 3336
Insolvency and Bankruptcy Code, 2016-Section 33, 34(4)(a), 9, 33(2), 14, 34(4)(b), 33(5), 52, 53IBBI (Insolvency Resolution Process for Corporate Person) Regulations, 2016-Regulation 39B, 39BA, 39C, 39DInsolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016
Tribunals and Commissions11 Sept 2023
Jigar Pradipchandra Shah Vs The Registrar Of Companies, Gujarat
National Company Law Tribunal · (2023) 09 NCLT CK 3347
Insolvency and Bankruptcy Code, 2016-Section 53, 59, 59(7), 59(8)Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017-Regulation 8, 10, 14, 34(1), 35, 38, 38(3)Companies Act, 1956
Tribunals and Commissions11 Sept 2023Allowed
Sumilon Industries Pvt Ltd Vs Savitri Polyesters Pvt Ltd
National Company Law Tribunal · (2023) 09 NCLT CK 3363
Insolvency and Bankruptcy Code, 2016-Section 4, 9, 13(1)(b), 13(1)(c), 14(1), 15, 17, 18, 19, 20, 21, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Companies Act, 1956
Tribunals and Commissions11 Sept 2023Allowed
Shri Uday Gopichand Sanghi Vs Fima Properties Pvt Ltd
National Company Law Tribunal · (2023) 09 NCLT CK 3364
IBC, 2016-Section 9
Tribunals and Commissions11 Sept 2023Dismissed
Deputy Commissioner, Works Contract, Kerala State Goods and Services Department, Ernakulam Vs Vinod Balachandran FCA
National Company Law Tribunal · 2023 INSC 625
IBC, 2016-Section 42, 3(30), 33(5), 53(1)(f), 238KVAT Act, 2003-Section 25(1), 25, 38CGST Act, 2017-Section 88(1)
Tribunals and Commissions11 Sept 2023Allowed
Shree Hari Coal Corporation Patner Harshil Snehal Shah Vs Akshar Fabrics Pvt Ltd
National Company Law Tribunal · (2023) 09 NCLT CK 3440
Insolvency and Bankruptcy Code, 2016-Section 9, 8, 3(12), 4, 14(1), 31(1), 33, 13(1)(c), 17, 18, 20, 21, 19, 15, 13(1)(b)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Companies Act, 1956
Tribunals and Commissions11 Sept 2023Dismissed
FIM Holdco I Ltd Vs
National Company Law Tribunal · (2023) 09 NCLT CK 0011
Companies Act, 2013 — Section 133, 206, 207, 208, 209, 210, 211, 212, 213, 214, 215, 216, 217, 218, 219, 220, 221, 222, 223, 224, 225, 226, 227, 228, 229, 230, 232, 234Companies (Compromises, Arrangements and Amalgamation) Rules, 2016 — Rule 25A
Tribunals and Commissions08 Sept 2023Allowed
Axis Trustee Services Limited Vs Reliance Infrastructure Consulting & Engineers Pvt. Ltd.
National Company Law Tribunal · (2023) 09 NCLT CK 3181
Insolvency and Bankruptcy Code, 2016-Section 7, 9, 13, 14, sub-section (1) of Section 14, sub-section (1) of Section 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Arbitration and Conciliation Act, 1996-Section 9, 11, 17
Tribunals and Commissions08 Sept 2023Allowed
Axis Bank Limited Vs Supreme Transport Organization Private Limited
National Company Law Tribunal · (2023) 09 NCLT CK 3201
Insolvency and Bankruptcy Code, 2016-Section 60(5), 7, 7(5)(a), 13, 14, 14(1), 31(1), 33Insolvency & Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4SARFESI Act-Section 13(2)