COURT ARCHIVE

National Company Law Tribunal judgments

20,309 judgments · page 465 of 1,016

Tribunals and Commissions26 Apr 2023Allowed

Vinod Tarachand Agrawal Vs Dalpatram Gopalbhai Thakkar & Anr

National Company Law Tribunal · (2023) 04 NCLT CK 0643

Insolvency and Bankruptcy Code, 2016-Sections 33(2), 34, 34(1), 9, 15, 33(7), 14, 33(5), Chapter III of Part IIIBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 39C, 39B(A)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 12, 13

Tribunals and Commissions26 Apr 2023

Winntus Scaffolding Pvt Ltd Vs Aishwarya Business Corporation Pvt Ltd

National Company Law Tribunal · (2023) 04 NCLT CK 0339

Insolvency and Bankruptcy Code, 2016-Section 7, 8, 8(2)(a), 9, 9(3)(a), (b) and (c), 10, 10AInsolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Companies Act, 1956

Tribunals and Commissions26 Apr 2023

M/s. Sunder Engineering Works Vs M/s. Satnam Global Infraprojects Limited

National Company Law Tribunal · (2023) 04 NCLT CK 0644

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 4, 3(6), 3(11), 16(4), 15, 17, 18, 13(2), 14, 14(1)(a), (b), (c) & (d), 14(3)(b), 19, 20, 21Insolvency and Bankruptcy (Application to Adjudicating Authority), Rules, 2016-Rule 6IBBI Regulations, 2016-Regulation 6(1)

Tribunals and Commissions26 Apr 2023

Ashok Kumar Jhunjhunwala Vs Jain Shoppers Private Limited

National Company Law Tribunal · (2023) 04 NCLT CK 0645

Insolvency and Bankruptcy Code, 2016-Section 30(6), 31(1), 29AInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 39(4)

Tribunals and Commissions26 Apr 2023Allowed

In Re: Gold King Tex India Private Limited (Dissolution Order)

National Company Law Tribunal · (2023) 04 NCLT CK 0688

Insolvency and Bankruptcy Code, 2016-Section 43, 45, 50, 52, 53, 53(1), 54, 54(1), 54(2), 54(3), 66Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 5(1)(e), 12, 13, 15, 31, 31(2), 31A, 34, 35(2), 36, 37, 41, 42(2), 45, 45(3)National Company Law Tribunal Rules, 2016-Rule 11

Tribunals and Commissions26 Apr 2023

Mr. C. Ramasubramaniam, Liquidator Of M/s. Inland Facilities Management Private Limited

National Company Law Tribunal · (2023) 04 NCLT CK 0646

Insolvency and Bankruptcy Code, 2016-Section 9, 33(2), 52, 54, 60NCLT Rules, 2016-Rule 11Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 5, 12, 45(3)

Tribunals and Commissions26 Apr 2023Allowed

Yug International Pvt. Ltd. Vs Indo Laminates Pvt. Ltd.

National Company Law Tribunal · (2023) 04 NCLT CK 0647

Insolvency & Bankruptcy Code, 2016-Section 5(20), 7, 8(1), 8(2)(a), 9, 9(5)(2)(d), 13(2), 14, 14(1), 15, 17, 18, 19, 20Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Negotiable Instrument Act, 1881-Section 138, 141

Tribunals and Commissions26 Apr 2023Allowed

Rahul Carbon Commercials Private Limited Vs New Hind Silk House Private Limited

National Company Law Tribunal · (2023) 04 NCLT CK 0648

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 13, 31(1), 33, 17, 7(5)(a), 15, 18, 19, 20 and 21Insolvency 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

Tribunals and Commissions26 Apr 2023Dismissed

Babu George Vs Aravindakshan Nair R. & Ors.

National Company Law Tribunal · (2023) 04 NCLT CK 0649

Insolvency and Bankruptcy Code, 2016-Section 60(5)(c), 95NCLT Rules, 2016-Rule 11Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Clause 4 A of Schedule I, 48 of Schedule I

Tribunals and Commissions26 Apr 2023Allowed

M/s. PPG Asian Paints Pvt. Ltd. Vs M/s. Harsh Speciality Coating Pvt. Ltd.

National Company Law Tribunal · (2023) 04 NCLT CK 0650

Insolvency and Bankruptcy Code, 2016-Section 33(2)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 33, 33(2)

Tribunals and Commissions26 Apr 2023

M/s. Sunder Engineering Works Vs M/s. Satnam Global Infraprojects Limited

National Company Law Tribunal · (2023) 04 NCLT CK 0651

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 4, 3(6), 3(11), 16(4), 15, 17, 18, 13(2), 14, 14(1)(a), 14(1)(b), 14(1)(c), 14(1)(d), 14(3)(b), 19, 20, 21Insolvency and Bankruptcy (Application to Adjudicating Authority), Rules, 2016-Rule 6IBBI Regulations, 2016-Regulation 6(1)

Tribunals and Commissions26 Apr 2023Disposed Of

Triilachon Udyog Private Limited Vs Registrar of Companies West Bengal

National Company Law Tribunal · (2023) 04 NCLT CK 0063

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

Tribunals and Commissions26 Apr 2023Disposed Of

Howrah Composite Limited Vs

National Company Law Tribunal · (2023) 04 NCLT CK 0060

Companies Act, 2013 — Section 133, 230(1), 230(5), 232(1)Companies (Compromises, Arrangements and Amalgamations) Rules 2016 — Rule 8(2)

Tribunals and Commissions26 Apr 2023Disposed Of

Mrs Lakshmi Marothia Vs Jagat Inn Pvt Ltd

National Company Law Tribunal · (2023) 04 NCLT CK 0059

Companies Act, 2013 — Section 96, 97, 101

Tribunals and Commissions25 Apr 2023Disposed Of

Godrej & Boyce Manufacturing Company Ltd Vs Vyshaka Solar Energy Systems Pvt Ltd

National Company Law Tribunal · (2023) 04 NCLT CK 0303

Insolvency and Bankruptcy Code, 2016-Section 12AInsolvency and Bankruptcy Code (Corporate Insolvency Resolution Process) Regulations, 2016-Regulation 30-A

Tribunals and Commissions25 Apr 2023

Buoyant Financial Advisor Pvt. Ltd. Vs Ramavtar Investment And Trading Company Private Limited

National Company Law Tribunal · (2023) 04 NCLT CK 0659

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 14(1), 13, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4

Tribunals and Commissions25 Apr 2023Allowed

Kotak Mahindra Prime Ltd. Vs M/s. Blaze Promoters Private Limited

National Company Law Tribunal · (2023) 04 NCLT CK 0660

Insolvency and Bankruptcy Code, 2016-Section 7, 5(8)(i), 5(8)(a) to (h), clause 8 of Section 5, 7 of Section 5, 7(5), 14, 14(1)(a), (b), (c) & (d), 15, 17, 18, 20, 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Companies Act, 1956

Tribunals and Commissions25 Apr 2023Dismissed

QVC International Pvt. Ltd. Vs Balasore Alloys Ltd.

National Company Law Tribunal · (2023) 04 NCLT CK 0661

IBC-Section 9

Tribunals and Commissions25 Apr 2023Dismissed

M/s. Central Bank Of India Vs K.S.M. Spinning Mills Limited

National Company Law Tribunal · (2023) 04 NCLT CK 0336

Insolvency and Bankruptcy Code, 2016-Section 60(5), 22(2), 24, 218

Tribunals and Commissions25 Apr 2023Allowed

Edelweiss Asset Reconstruction Company Limited Vs Perfect Engine Components Private Limited

National Company Law Tribunal · (2023) 04 NCLT CK 0662

Insolvency & Bankruptcy Code, 2016-Section 7, 3(12), 13, 14, 14(1), 31(1), 33Insolvency & Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2), 13(4)