Tribunals and Commissions25 Aug 2023Allowed
Mr. Chandrasekhar Sagutoor
National Company Law Tribunal · (2023) 08 NCLT CK 0533
Insolvency and Bankruptcy Code, 2016-Section 60(5)National Company Law Tribunal Rules, 2016-Rule 11
COURT ARCHIVE
National Company Law Tribunal judgments
20,303 judgments · page 384 of 1,016
Tribunals and Commissions25 Aug 2023Dismissed
RMV IT Services Private Limited Vs Red Eye Technologies Private Limited
National Company Law Tribunal · (2023) 08 NCLT CK 0547
Insolvency and Bankruptcy Code, 2016-Section 7, 8(2), 9, 9(3)(b)Negotiable Instruments Act, 1881-Section 138Bombay Stamp Act
Tribunals and Commissions25 Aug 2023Disposed Of
53334c8266c925797da90357221e10ed
National Company Law Tribunal · (2023) 08 NCLT CK 0600
Insolvency and Bankruptcy Code, 2016-Sections 7, 9, 14, 15, 25(2)(h), 29A, 29A(c), 29A(h), 30, 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), 31(2), 32, 53(1), 53(2), 61, 61(3), 188, 196, 240AInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulations 6, 35, 36A, 36B, 37, 37(ba), 38, 39, 39(4)Companies Act, 2013-Sections 230 to 234
Tribunals and Commissions25 Aug 2023Disposed Of
HDFC Bank Ltd. Vs Tamra Dhatu Udyog Private Limited
National Company Law Tribunal · (2023) 08 NCLT CK 0622
Insolvency and Bankruptcy Code, 2016-Section 60, 30(2), 30(2)(e), 31, 31(1), 7, 9 and 10IBBI (CIRP) Regulation, 2016-Regulation 39(1A)(a), 38(3), 35A(1), 35A(2), 35A(3)
Tribunals and Commissions25 Aug 2023
M/s. Laxmi Trading Corporation Vs Hindustan Construction Company Limited
National Company Law Tribunal · (2023) 08 NCLT CK 0663
Insolvency & Bankruptcy Code, 2016-Section 9, 9(3)(b), 9(3)(c), 4Limitation Act-Section 18
Tribunals and Commissions25 Aug 2023Allowed
Deceuninck Profiles India Private Limited Vs Oriel Windows Private Limited
National Company Law Tribunal · (2023) 08 NCLT CK 0683
Insolvency and Bankruptcy Code, 2016-Section 4, 5(21), 9, 9(5)(i), 10A, 13, 14, 14(1), 31(1), 33Securitization and Reconstruction of Operational Assets and Enforcement of Security Interest Act, 2002
Tribunals and Commissions25 Aug 2023
Shirani Automotive Pvt Ltd
National Company Law Tribunal · (2023) 08 NCLT CK 0691
IBC, 2016-Section 10, 14, 60(5)NCLT Rules, 2016-Rules 11, 13P.F. Act-Section 14B
Tribunals and Commissions25 Aug 2023Allowed
Ask Property Investment Advisors Private Limited Vs Tridhaatu Asset Holdings Llp
National Company Law Tribunal · (2023) 08 NCLT CK 0693
Insolvency & Bankruptcy Code, 2016-Section 7, 7(3), 13, 14, 14(1), 15, 17, 18, 19, 20, 21, 31(1), 33Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest (SARFAESI) Act, 2002Insolvency & Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
Tribunals and Commissions25 Aug 2023
a0a57f96ac0ad599d223a6d410885195
National Company Law Tribunal · (2023) 08 NCLT CK 0696
Insolvency and Bankruptcy Code, 2016-Sections 52, 53, 59, 59(3)(b)(i), 59(3)(c)(i), 59(6), 59(7)Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017-Rule 38(3), Regulations 14, 32, 34-38, 35(3), 38Companies Act, 2013
Tribunals and Commissions25 Aug 2023Allowed
Piramal Capital & Housing Finance Limited Vs Rite Builtec Private Limited
National Company Law Tribunal · (2023) 08 NCLT CK 0743
Insolvency & Bankruptcy Code, 2016-Section 7, 4, 10A, 13, 14, 31, 33Companies Act, 1956Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2), 13(4)
Tribunals and Commissions25 Aug 2023Dismissed
G. Balasubramaniam & Anr. Vs CA Mahalingam Suresh Kumar & Ors.
National Company Law Tribunal · (2023) 08 NCLT CK 0759
Insolvency and Bankruptcy Code, 2016-Section 3(23)(d), 14, 15, 19(2), 29A, 29A(b), 30, 30(2), 30(2)(b), 30(2)(e), 30(2)(f), 30(4), 31(1), 43, 53, 60(5), 61(3)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 34B, 34B(4), 36C, 37, 38, Clause 35Limited Liability Partnership Act, 2008-Section 5
Tribunals and Commissions25 Aug 2023Disposed Of
P.L Vehicals Private Limited Vs State Bank Of India
National Company Law Tribunal · (2023) 08 NCLT CK 0763
Insolvency and Bankruptcy Code, 2016-Section 10, 14, 19(2), 33, 33(1), 33(1)(b)(iii), 33(2), 33(5), 33(7), 34(1), 52Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 3, 13, 15, 32(e), 32(f)IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 32(e), 32(f), 36A, 39C, 39D
Tribunals and Commissions25 Aug 2023Dismissed
Fuso Glass India Pvt.Ltd. Vs Alcob India Pvt. Ltd.
National Company Law Tribunal · (2023) 08 NCLT CK 0775
Insolvency & Bankruptcy Code, 2016-Section 9, 10A, 4, 9(5)(ii)(d), 8(2)(a)
Tribunals and Commissions25 Aug 2023
Amluckie Investment Company Limited Vs Skill Infrastructure Limited
National Company Law Tribunal · (2023) 08 NCLT CK 0776
Companies Act, 2013-Section 241-242IBC-Section 7, 14
Tribunals and Commissions25 Aug 2023
Daimler Financial Services Pvt. Ltd Vs Fortune Graphics Limited
National Company Law Tribunal · (2023) 08 NCLT CK 0777
Insolvency & Bankruptcy Code (IBC), 2016-Section 7
Tribunals and Commissions25 Aug 2023Allowed
State Bank Of India Vs Danla Metaliks Private Limited
National Company Law Tribunal · (2023) 08 NCLT CK 0784
Insolvency and Bankruptcy Code, 2016-Section 7, 4(1), 7(5)(a), 13, 14, 15, 17, 18, 19, 20, 21, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(1)Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2), 13(4)
Tribunals and Commissions25 Aug 2023Dismissed
Surya Exim Ltd. Vs Shree Shubh Laxmi Polyplast Pvt. Ltd.
National Company Law Tribunal · (2023) 08 NCLT CK 0785
IBC, 2016-Section 9
Tribunals and Commissions25 Aug 2023Disposed Of
CA Mahalingam Suresh Kumar
National Company Law Tribunal · (2023) 08 NCLT CK 0800
Insolvency and Bankruptcy Code, 2016-Section 7, 12, 14, 15, 29A, 30, 30(2), 30(2)(e), 30(4), 30(6), 31, 31(1), 31(2), 31(4), 32, 32A, 43, 45, 49, 53, 60(5), 61, 61(3), 66, 188, 196Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 35, 36A, 37, 38, 38(1), 38(1A), 38(2), 38(3), 39Companies Act, 2013-Section 66
Tribunals and Commissions25 Aug 2023Disposed Of
Gopalsamy Ganesh Babu
National Company Law Tribunal · (2023) 08 NCLT CK 0817
Insolvency and Bankruptcy Code, 2016-Section 30(6), 31, 30, 31(1), 31(2), 31(4), 66, 43, 7, 15, 29, 29A, 30(1), 30(2), 30(2)(e), 30(4), 17(1)(b), 53, 32, 32A, 61, 61(3), 188, 196Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 39, 6, 27, 36(4), 38Companies Act, 2013-Section 128, 129, 131
Tribunals and Commissions25 Aug 2023
Kulwinder Singh Makhni Vs Mr. Sanjay Kumar Aggarwal
National Company Law Tribunal · (2023) 08 NCLT CK 0501
Insolvency and Bankruptcy Code, 2016-Section 60(5), 54IBBI (Insolvency Professionals) RegulationsLiquidation Process (Second Amendment) Regulations, 2021-Regulation 31A (11)