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National Company Law Tribunal judgments

20,303 judgments · page 406 of 1,016

Tribunals and Commissions20 Jul 2023Dismissed

TDC Tablet Devices Canada Inc Vs Arvind Kumar

National Company Law Tribunal · (2023) 07 NCLT CK 0032

Insolvency and Bankruptcy Code, 2016 — Section 5(24)(m), 5(24A)(h), 9, 14, 17, 18, 19, 20, 24(A)(h), 44, 60(5), 74(2)National Company Law Tribunal Rules 2016 — Rule 11Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016 — Regulation 16
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Tribunals and Commissions19 Jul 2023Allowed

Orbit Financial Consultants Private Limited

National Company Law Tribunal · (2023) 07 NCLT CK 3431

Insolvency and Bankruptcy Code, 2016-Section 10, 11, 10(3)(a), 10(3)(b), 10(3)(c), 4(1), 14, 31(1), 33, 13, 17Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 7Companies Act, 2013
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Tribunals and Commissions19 Jul 2023

M/s. Dhankalash Distributors Private Limited Vs Arena Superstructures Private Limited

National Company Law Tribunal · (2023) 07 NCLT CK 3434

Insolvency and Bankruptcy Code, 2016-Section 3(30), 7, 14, 25(2)(h), 29A, 30, 30(2), Explanation 1 to Section 30(2), 30(2)(b), 30(4), 30(6), 31, 31(1), 31(2), 31(4), 32(b), 43, 45, 49, 52, 52(1), 53, 53(1), 53(1)(b), 53(1)(e)(ii), 60(5), 66Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 36A(1), 38, 38(1), 38(1A), 38(1B), 38(2), 38(3), 39(1)(a), 39(1)(c), 39(4)NCLT Rules, 2016-Rule 11
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Tribunals and Commissions19 Jul 2023Allowed

Aaroh Finance And Investments Private Limited

National Company Law Tribunal · (2023) 07 NCLT CK 3444

Insolvency & Bankruptcy Code, 2016-Section 59, 59(3), 59(7), 59(8)Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017-Regulation 9, 14, 35(3), 38(3)Companies Act, 1956
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Tribunals and Commissions19 Jul 2023

Narayan Maheshwari Vs Kavitha Surana & Anr.

National Company Law Tribunal · (2023) 07 NCLT CK 3499

Insolvency and Bankruptcy Code, 2016-Section 60(5), 12A, 43, 45, 66, 14, 33(5), 31, 29A, 7, 33(2), 33, 7(5)Companies Act, 2013-Section 230IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 30A
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Tribunals and Commissions19 Jul 2023Allowed

Mr. Yatin Sharma

National Company Law Tribunal · (2023) 07 NCLT CK 3506

Insolvency and Bankruptcy Code, 2016-Section 52, 53(1), 59, Proviso to Section 59(3)(c), 59(4), 59(7), 59(8)Companies Act, 1956Companies Act, 2013
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Tribunals and Commissions19 Jul 2023Allowed

Yatin Sharma Vs ECL Engineering Services India Pvt. Ltd.

National Company Law Tribunal · (2023) 07 NCLT CK 3509

Insolvency and Bankruptcy Code, 2016-Section 59(7), 59, 59(3)(c), Proviso to Section 59(3)(c), 59(4), 52, 53(1), 59(8)Companies Act, 1956IBBI (Voluntary Liquidation Process) Regulations, 2017-Regulation 3(2), 14, 28
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Tribunals and Commissions19 Jul 2023Allowed

State Bank Of India Vs Deccan Tradcom Private Limited

National Company Law Tribunal · (2023) 07 NCLT CK 3365

Insolvency and Bankruptcy Code, 2016-Section 7, 7(5)(a), 13, 14, 17, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2)
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Tribunals and Commissions19 Jul 2023Allowed

88d92abc67a9238b791a1970257dc448

National Company Law Tribunal · (2023) 07 NCLT CK 3547

Insolvency and Bankruptcy Code, 2016-Section 59(7), 59, 59(4), 59(8), 53(1)Companies Act, 1956Companies Act, 2013
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Tribunals and Commissions19 Jul 2023

Mrs. Ramela Rangasamy Vs M/s. Pavanraj Fabs India Private Limited

National Company Law Tribunal · (2023) 07 NCLT CK 3555

Insolvency & Bankruptcy Code, 2016-Section 59(7), 59(8), 59(3)(a), 59(3)(c)(i), 59(3)(c), 43, 45, 49, 66Companies Act, 1956Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017-Regulation 38(3), 3(4), 14, 30, 9, 34, 35, 38, 37
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Tribunals and Commissions19 Jul 2023

Fervent Synergies Limited Vs Manish Motilal Jaju & Ors.

National Company Law Tribunal · (2023) 07 NCLT CK 3585

Insolvency and Bankruptcy Code, 2016-Section 60(5), 43 & 66, 30, 31, 5(8)(f), 21(6-A)(b), 25-A, 25-A(3), 25-A(3-A)National Company Law Tribunal Rules, 2016-Rule 11CIRP Regulations-Regulation 38, 130
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