CourtKutchehry.com

COURT ARCHIVE

National Company Law Tribunal judgments

20,303 judgments · page 394 of 1,016

Tribunals and Commissions07 Aug 2023Allowed

Indian Overseas Bank Vs Mahakal Agro Storage and Processing Unit Private Limited

National Company Law Tribunal · (2023) 08 NCLT CK 0611

Insolvency and Bankruptcy Code, 2016-Section 33(2), 7, 19(2), 66, 12(2), 34(1), 33(1)(a), 34(4)(b), 34(2), 52, 33(5), 33(7), 33(1)(b)(iii)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6(1), 40, 36A(1)
Read judgment
Tribunals and Commissions07 Aug 2023

Oriclean Private Limited Vs G.R. Polyfilm Private Limited

National Company Law Tribunal · (2023) 08 NCLT CK 0769

Insolvency and Bankruptcy Code, 2016-Section 7, 8, 5(7), 5(8), 4(1), 14, 31(1), 33, 13, 15, 17, 18, 19, 20, 21, 7(5)(a)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(1)Insolvency & Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
Read judgment
Tribunals and Commissions07 Aug 2023Allowed

M/s. VA Realcon Private Limited Vs M/s. Trans Globe Textiles Limited

National Company Law Tribunal · (2023) 08 NCLT CK 0802

Insolvency and Bankruptcy Code, 2016-Section 9, 13, 14, 15, 21(2), 22(2), 25(2), 25(2)(h), 29, 29A, 30, 30(1), 30(2), 30(3), 30(4), 30(6), 31, 31(1), 31(4), 43, 45, 50, 66IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 27, 35A, 36(4), 36A(10), 36B(1), 38, 38(1), 38(1A), 38(1B), 38(2), 38(3), 39, 39(1)(a), 39(1)(c), 39(2), 39(4)Income Tax Act, 1961-Section 79(2)(c)
Read judgment
Tribunals and Commissions07 Aug 2023Allowed

Trend Communications India Private Limited through Liquidator, Mr. Sanyam Goel

National Company Law Tribunal · (2023) 08 NCLT CK 0505

Insolvency and Bankruptcy Code, 2016-Section 59, 59(3), 59(4), 59(7), 59(8), 35 to 53Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017-Regulation 9, 30, 35, 39(2)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016
Read judgment
Tribunals and Commissions07 Aug 2023Allowed

APRN Enterprise Pvt. Ltd. Vs B. Nanji Enterprises Ltd.

National Company Law Tribunal · (2023) 08 NCLT CK 0837

Insolvency and Bankruptcy Code, 2016-Section 7, 13(1)(b), 13(1)(c), 14, 14(1), 14(2), 14(3), 15, 17, 18, 19, 20, 21, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Companies Act, 1956
Read judgment
Tribunals and Commissions07 Aug 2023Disposed Of

Trend Communications India Privatelimited Vs

National Company Law Tribunal · (2023) 08 NCLT CK 0011

Insolvency and Bankruptcy Code, 2016 — Section 59, 59(4), 59(7)Income Tax Act, 1961 — Section 178Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017 — Regulation 9, 30, 35, 39(2)
Read judgment
Tribunals and Commissions04 Aug 2023

c894b36cb27ae818873e10410a30f72c

National Company Law Tribunal · (2023) 08 NCLT CK 0508

Insolvency and Bankruptcy Code, 2016-Section 10, 60(5), 35(1)(f), 35(1)(n), 35, 5(24), 53, 31(1), 31Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 32(e), 45, 12, 32, 32A, 33, 45(3), 45(3)(a)Companies Act 2013
Read judgment
Tribunals and Commissions04 Aug 2023

Regional Provident Fund Commissioner II Vs Unijules Life Science Limited

National Company Law Tribunal · (2023) 08 NCLT CK 0577

Employees Provident Funds & Miscellaneous Provisions Act, 1952-Section 7A, 14B, 7QInsolvency and Bankruptcy Code, 2016-Section 60(5), 14Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Person) Regulations, 2016-Regulation 12(2)
Read judgment
Tribunals and Commissions04 Aug 2023

BMSS Steel Industries Private Limited Vs Forge India Private Limited

National Company Law Tribunal · (2023) 08 NCLT CK 0617

Insolvency and Bankruptcy Code, 2016-Sections 7, 12(2), 14, 15, 21(2), 25(2)(h), 29A, 30, 30(1), 30(2), 30(6), 31, 31(1), 31(4), 32A(1), 43, 43(2), 45, 49, 50, 53, 53(1), 66, 68, 70, 71, 72, 73, 74, 240AInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulations 6, 27, 35, 35A, 36A, 36B, 37(1), 38, 38(1), 38(1)(a), 38(1)(b), 38(1A), 38(1B), 38(2), 38(3), 39, 39(1), 39(1A), 39(2), 39(3), 39(4), 40Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) (Second Amendment) Regulations, 2022
Read judgment