COURT ARCHIVE

National Company Law Tribunal judgments

20,303 judgments · page 434 of 1,016

Tribunals and Commissions09 Jun 2023Allowed

Mr. Kashyap Deorah Vs AYG Realty Private Limited

National Company Law Tribunal · (2023) 06 NCLT CK 3029

Insolvency and Bankruptcy Code, 2016-Section 7, 7(1), 5(8), 13, 14, 14(1), 31(1), 33Maharashtra Rera Act-Section 2(zn)Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002

Tribunals and Commissions09 Jun 2023

Karnataka State Financial Corporation Vs Innovative Film City & Anr.

National Company Law Tribunal · (2023) 06 NCLT CK 3034

Insolvency and Bankruptcy Code, 2016-Section 60(5)(c), 7Insolvency and Bankruptcy (AAA) Rules, 2016-Rule 4

Tribunals and Commissions09 Jun 2023Dismissed

M/s. Kohinoor Apparels Pvt Ltd & Ors. Vs M/s. ATS Infrastructure Limited

National Company Law Tribunal · (2023) 06 NCLT CK 3040

Insolvency and Bankruptcy Code, 2016-Section 7, 3(11), 5(7), 5(8), 5(8)(f), Explanation 1 of Section 5(8)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Companies Act, 1956

Tribunals and Commissions09 Jun 2023

Smt. D.Bhagavathidevi & Ors. Vs Mr. Girish Kambadaraya

National Company Law Tribunal · (2023) 06 NCLT CK 3070

Insolvency and Bankruptcy Code, 2016-Sections 42, 60(5), 9NCLT Rules, 2016-Rule 11IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 39

Tribunals and Commissions09 Jun 2023

Velayudham Jayavel Vs Harkirat Singh Bedi & Ors.

National Company Law Tribunal · (2023) 06 NCLT CK 3089

Insolvency and Bankruptcy Code, 2016-Section 43, 66, 45, 49, 50National Company Law Tribunal Rules, 2016-Rule 11Karnataka Stamp Act, 1957-Section 34

Tribunals and Commissions09 Jun 2023Allowed

Air India Limited Vs LAS Cargo Private Limited

National Company Law Tribunal · (2023) 06 NCLT CK 3103

Insolvency & Bankruptcy Code, 2016-Section 9, 8, 9(3)(b), 8(2), 14, sub-section (1) of Section 14, 31, 33, 13Arbitration & Conciliation Act, 1996Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 5(2)

Tribunals and Commissions09 Jun 2023Dismissed

Mrs. Suman Singh & Ors Vs M/s. Sir Sobha Singh & Sons (P) Limited

National Company Law Tribunal · (2023) 06 NCLT CK 0040

Companies Act, 2013 — Section 58, 241, 242

Tribunals and Commissions09 Jun 2023Disposed Of

Shri Ravindra Beleyur Vs

National Company Law Tribunal · (2023) 06 NCLT CK 0024

Insolvency and Bankruptcy Code, 2016 — Section 95(1), 106, 112, 114, 114(1), 115(2)IBBI (IRP for Personal Guarantors to Corporate Debtors) Regulations, 2019

Tribunals and Commissions09 Jun 2023Disposed Of

Good Value Financial Services Private Limited Vs Peacock Construction Private Limited

National Company Law Tribunal · (2023) 06 NCLT CK 0017

Insolvency and Bankruptcy Code, 2016 — Section 29A, 30, 30(2), 30(2)(d), 30(4), 31, 43, 45, 50, 53(1), 66Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Debtor) Regulations, 2016 — Regulation 17(1), 37, 38, 38(1)(a), 38(2)(d), 39

Tribunals and Commissions09 Jun 2023Disposed Of

UAC Commodities Private Limited Vs Registrar of Companies Mumbai

National Company Law Tribunal · (2023) 06 NCLT CK 0016

Companies Act, 2013 — Section 248(5), 252(3)

Tribunals and Commissions09 Jun 2023Disposed Of

Jagadeesh Iron and Steels Private Limited Vs

National Company Law Tribunal · (2023) 06 NCLT CK 0015

Companies Act, 2013 — Section 230, 230(1), 230(5), 232Companies (Compromises, Arrangements and Amalgamations) Rules, 2016 — Rule 8

Tribunals and Commissions09 Jun 2023Disposed Of

Mid Town Real Estate and Developers Private Limited Vs Registrar Of Companies Mumbai

National Company Law Tribunal · (2023) 06 NCLT CK 0014

Companies Act, 2013 — Section 248(1), 252(1)

Tribunals and Commissions09 Jun 2023Disposed Of

Syntex Trading & Agency Private Limited Vs Central Bank Of India

National Company Law Tribunal · (2023) 06 NCLT CK 0013

Insolvency and Bankruptcy Code, 2016 — Section 7, 10A, 13, 14(1), 31(1), 33

Tribunals and Commissions09 Jun 2023Disposed Of

Advanced Compuflow Pvt Ltd Vs

National Company Law Tribunal · (2023) 06 NCLT CK 0012

Companies Act, 2013 — Section 66, 230, 232Income Tax Act, 1961 — Section 68

Tribunals and Commissions09 Jun 2023Disposed Of

Dream Landscape Hospitality Private Limited Through Its Promoter Shareholder, Mr. Jitendra Pukharaj Rathod Vs Registrar Of Companies Pune

National Company Law Tribunal · (2023) 06 NCLT CK 0011

Companies Act, 2013 — Section 248, 252(3)

Tribunals and Commissions09 Jun 2023Disposed Of

Frontier Steel Components Limited Vs

National Company Law Tribunal · (2023) 06 NCLT CK 0010

Companies Act, 2013 — Section 230, 230(1), 230(3), 230(5), 230(6), 230(7), 232, 232(3)(i), 232(6)Income Tax Act, 1961 — Section 2(1B)

Tribunals and Commissions08 Jun 2023

Viswaroopa Info Services India Private Limited Vs SITI Visions Digital Media Private Limited

National Company Law Tribunal · (2023) 06 NCLT CK 2880

Insolvency and Bankruptcy Code, 2016-Section 9, 5(24), 5(24)(d), 5(24)(f), 8, 9(3)(b)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Companies Act, 1956

Tribunals and Commissions08 Jun 2023

Go Airlines (India) Limited

National Company Law Tribunal · (2023) 06 NCLT CK 2886

IBC, 2016-Section 10, 65(1)

Tribunals and Commissions08 Jun 2023

Saurabh Kumar Tikmani Vs South Eastern Coal Fields Limited

National Company Law Tribunal · (2023) 06 NCLT CK 2901

I&B Code, 2016-Section 7, 14, 14(1), 14(2), 14(2A), 15, 17(3), 20(1), 25, 60(5), 60(5)(c)National Company Law Tribunal Rules, 2016-Rule 11

Tribunals and Commissions08 Jun 2023Allowed

Gordhanbhai Godhani, Liquidator of M/s. S. K. Masala & Foods Limited

National Company Law Tribunal · (2023) 06 NCLT CK 2950

Insolvency and Bankruptcy Code, 2016-Section 9, 34 (1), 35 (f), 52, 53, 53 (1), 54, 54(2)IBBI (Liquidation Process) Regulations, 2016-Regulation 4, 13, 15, 31, 33, 34, 41, 45, 45(3)(b)