COURT ARCHIVE

National Company Law Tribunal judgments

20,303 judgments · page 396 of 1,016

Tribunals and Commissions03 Aug 2023Disposed Of

Ashok Kumar Gulla Vs Dinkar T. Venkatasubramanian & Ors

National Company Law Tribunal · (2023) 08 NCLT CK 0013

Insolvency and Bankruptcy Code, 2016 — Section 5(13)(c), 5(24), 30(2)(a), 31, 31(1), 53, 60(5), 60(6)

Tribunals and Commissions02 Aug 2023Disposed Of

M/s. Gypsy Logistics Private Limited Vs M/s. Epitome Petrochemical Private Limited

National Company Law Tribunal · (2023) 08 NCLT CK 0511

Insolvency and Bankruptcy Code, 2016-Section 9, 33(1), 33(1)(a), 33(1)(b)(iii), 33(2), 33(5), 33(7), 34(1), 34(2), 34(4)(b), 52, Chapter IIIInsolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 27

Tribunals and Commissions02 Aug 2023

Tata Hitachi Construction Machinery Company Private Limited Vs Earth Mover Consultancy Private Limited

National Company Law Tribunal · (2023) 08 NCLT CK 0529

Insolvency and Bankruptcy Code, 2016-Section 42

Tribunals and Commissions02 Aug 2023Allowed

Millenium Enterprise Vs Bombay Infrastructure India Limited

National Company Law Tribunal · (2023) 08 NCLT CK 0548

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 8(1), 5(21), 9(4), 9(5)(i), 13, 14, 14(1), 31(1), 33Insolvency and Bankruptcy Code (Application to Adjudicating Authority) Rules, 2016Securitization and Reconstruction of Operational Assets and Enforcement of Security Interest Act, 2002

Tribunals and Commissions02 Aug 2023

Fulcrum Training Services Private Limited

National Company Law Tribunal · (2023) 08 NCLT CK 0550

Insolvency and Bankruptcy Code, 2016-Section 10, 11, 13, 14, 14(1), 31(1), 33, 94, 95Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 7, 7(1)

Tribunals and Commissions02 Aug 2023

Dimensions Trade and Commerce Limited

National Company Law Tribunal · (2023) 08 NCLT CK 0561

Insolvency and Bankruptcy Code, 2016-Section 59, 59(7), 53Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017-Regulation 9(1), 14, 34, 38Companies Act, 1956

Tribunals and Commissions02 Aug 2023

Strongbuilt Constructions Private Limited Vs Tridhaatu Bhardwaj Developers LLP

National Company Law Tribunal · (2023) 08 NCLT CK 0572

Insolvency & Bankruptcy Code, 2016-Section 9, 5(21)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 5

Tribunals and Commissions02 Aug 2023Allowed

Paul Brother & Anr. Vs Swapan Mukherjee & Ors.

National Company Law Tribunal · (2023) 08 NCLT CK 0573

Insolvency and Bankruptcy Code, 2016-Section 7, 34(2), 35(1)(f), 36(3), 44, 45, 48, 49, 60(5)Constitution of India-Article 226Trademarks Act, 1999-Section 42, Chapter V

Tribunals and Commissions02 Aug 2023Allowed

Sunita Logistic Private Limited

National Company Law Tribunal · (2023) 08 NCLT CK 0584

Insolvency and Bankruptcy Code, 2016-Section 10, 10(3)(c), 11, 13, 14(1), 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 7

Tribunals and Commissions02 Aug 2023

Suryodaya Realtors Private Limited Vs Kamal Nayan Jain, Resolution Professional of Suryodaya Realtors Private Limited

National Company Law Tribunal · (2023) 08 NCLT CK 0587

Insolvency and Bankruptcy Code, 2016-Sections 30(6), 30(2), 30, 31, 31(1), 31(4), 10, 25(2)(h), 53, 29A, 43, 45, 47, 49, 50, 66, 5(24), 32A, 14Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulations 39(4), 36A(1), 35(2), 36B(4A), 37, 38, 39Income Tax Act, 1961-Sections 28, 41, 50B, 50C, 50CA, 56, 115JB, 79

Tribunals and Commissions02 Aug 2023

Mr. Shashikant Shravan Dhamne, Liquidator of Neutrik India Private Limited

National Company Law Tribunal · (2023) 08 NCLT CK 0602

Insolvency and Bankruptcy Code, 2016-Section 59, 59(7)Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017-Regulation 9(1), 14, 34, 38Companies Act, 1956

Tribunals and Commissions02 Aug 2023Disposed Of

Textile Chemical Industries Vs Kadmawala Textile Mills Pvt Ltd

National Company Law Tribunal · (2023) 08 NCLT CK 0604

IBC-Section 9

Tribunals and Commissions02 Aug 2023

Regional Provident Fund Commissioner, Employee Provident Fund Organisation Vs Excel Glass Limited (Under Liquidation) & Anr.

National Company Law Tribunal · (2023) 08 NCLT CK 0627

Insolvency and Bankruptcy Code, 2016-Section 60(5), 60(5)(c), 36(4), 36(4)(iii), 36(4)(a)(iii), 53, 53(1)(e), 17, 18, 42, 238, 14, 14(1)(a), 33(5), 74(2), 236(1), 236(2)Employees' Provident Funds and Miscellaneous Provisions Act, 1952-Section 6, 6A, 6C, 14B, 7Q, 7A, 11, 16ANCLT Rules, 2016-Rule 11

Tribunals and Commissions02 Aug 2023

M/s Bezel Stockbrokers Private Limited Vs Security Exchange Board Of India & Anr.

National Company Law Tribunal · (2023) 08 NCLT CK 0649

Insolvency and Bankruptcy Code, 2016-Section 3(7), 3(8), 3(15), 3(16), 3(17), 3(18), 3(37), 7, 9, 10, 13(d)Companies Act, 1956SEBI Act

Tribunals and Commissions02 Aug 2023Disposed Of

State Bank Of India Vs Kaushik Global Logistics Limited

National Company Law Tribunal · (2023) 08 NCLT CK 0655

Insolvency and Bankruptcy Code, 2016-Section 7, 15, 60(5)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 17, 36A

Tribunals and Commissions02 Aug 2023

IDBI Bank Limited Vs The Liquidator Of M/s. Koyenco Autos Private Limited & Anr.

National Company Law Tribunal · (2023) 08 NCLT CK 0661

NCLT Rules, 2016-Rule 11IBC-Section 7, 33(2)IBBI (Liquidation Process) Regulations, 2016-Section 21A, Regulation 21A(2)(a), 21A(2)(b), 21A(3)

Tribunals and Commissions02 Aug 2023

Union Bank Of India Vs Shailen Shah

National Company Law Tribunal · (2023) 08 NCLT CK 0698

Insolvency & Bankruptcy Code, 2016-Section 60(5), 7, 66Companies Act, 2013-Section 77(1), 77(3)CIRP Regulations-Regulation 13

Tribunals and Commissions02 Aug 2023Allowed

RASPL Industries Private Limited Vs Harihar International Private Limited

National Company Law Tribunal · (2023) 08 NCLT CK 0717

Insolvency and Bankruptcy Code, 2016-Section 9, 33(1)(a), 33(1)(b)(iii), 33(2), 33(5), 33(7), 34(1), 34(2), 52Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6

Tribunals and Commissions02 Aug 2023

Ms. Anagha Anasingaraju Vs M/s. Concept Enterprises Newasa & Ors.

National Company Law Tribunal · (2023) 08 NCLT CK 0727

Insolvency and Bankruptcy Code, 2016-Section 43(1), 43, 44, 44(1)(a), 44(1)(d), 45, 46, 48(1)(c), 49, 50, 51, 53, 66, 5(24)CIRP Regulations-Regulation 35A

Tribunals and Commissions02 Aug 2023Allowed

M/s. Akarshan Multitrade Private Limited

National Company Law Tribunal · (2023) 08 NCLT CK 0753

Insolvency and Bankruptcy Code, 2016-Section 59, 59(3)(a), 59(3)(b), 59(4), 53Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017-Regulation 38(3), 38, 14, 34, 9, 41, 8, 10Companies Act, 1956