Tribunals and Commissions15 Jun 2023
Canara Constructions And Engineering Pvt. Ltd. Vs Assotech Moonshine Urban Developers Pvt. Ltd.
National Company Law Tribunal · (2023) 06 NCLT CK 2982
IBC, 2016-Section 7
COURT ARCHIVE
National Company Law Tribunal judgments
20,303 judgments · page 429 of 1,016
Tribunals and Commissions15 Jun 2023
Sri Vinayaka Paper & Boards Limited
National Company Law Tribunal · (2023) 06 NCLT CK 2989
Insolvency and Bankruptcy Code, 2016-Section 10Insolvency & Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 45 (3)
Tribunals and Commissions15 Jun 2023
M/s Omkara Asset Reconstruction Private Limited Vs M/s Vikas Multiplex Developers Private Limited
National Company Law Tribunal · (2023) 06 NCLT CK 2999
Insolvency and Bankruptcy Code, 2016-Section 7, 13(2), 14(1), 14(2), 14(3), 17, 238Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 9(1)Companies Act, 1956
Tribunals and Commissions15 Jun 2023Allowed
IDBI Bank Limited Vs Sri Lakshmi Saraswathi Spintex Limited
National Company Law Tribunal · (2023) 06 NCLT CK 3005
Insolvency and Bankruptcy Code, 2016-Section 7, 7(5), 13(2), 14(1), 14(2), 14(3), 14(4), 15, 17, 18, 19, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
Tribunals and Commissions15 Jun 2023Dismissed
Liberty Footwear Co. Vs Liberty Shoes Limited
National Company Law Tribunal · (2023) 06 NCLT CK 3008
Insolvency and Bankruptcy Code, 2016-Section 9, 9(3)(c), 9(5), 9(5)(2)(d), 5(6), 7, 60(5)Companies Act, 1956Power of Attorney Act, 1882
Tribunals and Commissions15 Jun 2023Dismissed
STR Holdings, Inc. Vs Lucent Cleanenergy Private Limited
National Company Law Tribunal · (2023) 06 NCLT CK 3045
Insolvency and Bankruptcy Code, 2016-Section 9, 8, 5(20), 5(21)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6, 5Insolvency and Bankruptcy Regulations, 2016-Rule 5
Tribunals and Commissions15 Jun 2023
Administrator Of Specified Undertaking Of Unit Trust Of India & Anr. Vs Modern Syntex (India) Limited
National Company Law Tribunal · (2023) 06 NCLT CK 3072
Insolvency and Bankruptcy Code, 2016-Section 60(5), 7, 4National Company Law Tribunal Rules, 2016-Rule 11
Tribunals and Commissions15 Jun 2023
Rathi Super Steel Limited Vs Jindal Stainless Limited
National Company Law Tribunal · (2023) 06 NCLT CK 3091
Insolvency and Bankruptcy Code, 2016-Section 60(5), 53, 52, 32AInsolvency and Bankruptcy Board of India (Liquidation Process) Regulation, 2016-Regulation 45(3)(a), 31, 31A, 32A, 33, Para 1 of Schedule I, 2 of Schedule INational Company Law Tribunal Rules, 2016-Rule 11
Tribunals and Commissions15 Jun 2023Allowed
Katyayan Mercantile And Trading Pvt Ltd Vs Additri Traders Pvt Ltd
National Company Law Tribunal · (2023) 06 NCLT CK 3099
Insolvency and Bankruptcy Code, 2016-Section 9, 13, 14(1), 31(1), 33Insolvency and Bankruptcy (Application to Adjudication Authority) Rules, 2016-Rule 6Companies Act, 2013
Tribunals and Commissions15 Jun 2023
Shri Raghav Aggarwal Vs M/s Kishori Lal Sudesh Kumar
National Company Law Tribunal · (2023) 06 NCLT CK 3100
Insolvency and Bankruptcy Code, 2016-Section 7, 54, Regulation 12
Tribunals and Commissions15 Jun 2023Dismissed
Liberty Footwear Co Vs Liberty Shoes Limited
National Company Law Tribunal · (2023) 06 NCLT CK 0072
Insolvency and Bankruptcy Code, 2016 — Section 5(6), 7, 9, 9(3)(c), 9(5), 9(5)(2)(d), 60(5)
Tribunals and Commissions15 Jun 2023Disposed Of
DLF Golf Resorts Limited Vs
National Company Law Tribunal · (2023) 06 NCLT CK 0070
Companies Act, 2013 — Section 133, 230, 232, 232(3)(i)Income Tax Act, 1961 — Section 72A, 79, 170(2A)Companies (Compromises, Arrangements and Amalgamations) Rules, 2016 — Rule 16
Tribunals and Commissions15 Jun 2023Disposed Of
Belco Special Steels Private Limited Vs
National Company Law Tribunal · (2023) 06 NCLT CK 0055
Companies Act, 2013 — Section 133, 230, 230(3), 230(5), 232, 232(2)(e)Companies Act, 2019 — Section 102Companies (Compromises, Arrangements, and Amalgamations) Rules, 2016 — Rule 6, 8, 14
Tribunals and Commissions15 Jun 2023Disposed Of
Maya Fincap Private Limited Vs
National Company Law Tribunal · (2023) 06 NCLT CK 0049
Companies Act, 2013 — Section 133, 184, 185, 189, 230, 232, 232(3)(i)Companies Act, 1956 — Section 295, 297, 299, 301Income Tax Act, 1961 — Section 143(1)(a), 143(3), 170(2A)
Tribunals and Commissions14 Jun 2023Allowed
Pridhvi Asset Reconstruction And Securitisation Company Ltd. Vs Mrs. Kollipara Sravanthi & Anr.
National Company Law Tribunal · (2023) 06 NCLT CK 2848
Insolvency and Bankruptcy Code, 2016-Section 95, 60(2), 60(1), 7, 96(1), 97(5), 99, 99(1), 99(2), 99(7), 100, 101, 101(1), 102(2), 103, 104, 105, 106, 106(3), 107, 109, 110 and 111, 112, 208Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtor) Rules, 2019-Rule 7, 7(1), 7(2)SARFAESI Act, 2002-Section 13(2)
Tribunals and Commissions14 Jun 2023Disposed Of
Sandeep Kumar Bhatt Vs Gaurav Agrawal & Ors.
National Company Law Tribunal · (2023) 06 NCLT CK 2859
Insolvency and Bankruptcy Code, 2016-Section 60(5), 7, 217, 233, 236, 238National Company Law Tribunal Rules, 2016-Rule 11
Tribunals and Commissions14 Jun 2023Dismissed
Mr. Bhupendra Jivrajbhai Surani Vs Sanika Assets Managment And Investments Private Limited
National Company Law Tribunal · (2023) 06 NCLT CK 2873
Insolvency & Bankruptcy Code, 2016-Section 7, 5(8), 3(11), 3(6)Limitation Act, 1963Hong Kong Bankruptcy Ordinance-Section 58, 30A, 74, 61
Tribunals and Commissions14 Jun 2023Dismissed
Real Link Engineering India Private Limited Vs L&T Valves Limited
National Company Law Tribunal · (2023) 06 NCLT CK 2915
Insolvency & Bankruptcy Code, 2016-Section 9
Tribunals and Commissions14 Jun 2023
Dongwon Tech India Private Limited
National Company Law Tribunal · (2023) 06 NCLT CK 2955
Insolvency and Bankruptcy Code, 2016-Section 59, 59(7)Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017-Regulation 14, 34, 38Companies Act, 1956
Tribunals and Commissions14 Jun 2023Allowed
Bank Of Maharashtra Vs Smt. K Leela Kumari & Anr.
National Company Law Tribunal · (2023) 06 NCLT CK 2957
Insolvency and Bankruptcy Code, 2016-Section 95, 60(5), 99, 99(7), 100, 101, 102(2), 103, 104, 105, 106, 107, 109, 110, 111, 112, 208Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtor) Rules, 2019-Rule 7(2)