Tribunals and Commissions17 Apr 2023
Shri Swami Samarth Property Developers Pvt Ltd Vs ASTM Skills Private Limited
National Company Law Tribunal · (2023) 04 NCLT CK 0605
IBC 2016-Section 7
COURT ARCHIVE
National Company Law Tribunal judgments
20,320 judgments · page 474 of 1,016
Tribunals and Commissions17 Apr 2023
Indian Renewable Energy Development Agancy Limited Vs Green Elephant India Private Limited
National Company Law Tribunal · (2023) 04 NCLT CK 0606
Insolvency and Bankruptcy Code, 2016-Section 7, 12A, 7 to 9NCLT Rules, 2016-Rule 11Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 30A
Tribunals and Commissions17 Apr 2023Disposed Of
Sudhir Kumar Jain Vs Officer Of Commissioner of Income Tax Department
National Company Law Tribunal · (2023) 04 NCLT CK 0033
Insolvency and Bankruptcy code, 2016 — Section 14, 33(5), 53, 60(5), 238Income Tax Act, 1961 — Section 139, 143(3), 178(2), 178(3), 178(6), 194(1A)
Tribunals and Commissions17 Apr 2023Disposed Of
Harsh Garg Vs Seok Ho Chang
National Company Law Tribunal · (2023) 04 NCLT CK 0032
Insolvency and Bankruptcy Code, 2016 — Section 9, 19(2), 66, 236
Tribunals and Commissions17 Apr 2023Disposed Of
Harsh Garg Vs Hyosung India Pvt. Ltd
National Company Law Tribunal · (2023) 04 NCLT CK 0031
Insolvency and Bankruptcy Code, 2016 — Section 19(1), 19(2)
Tribunals and Commissions17 Apr 2023Disposed Of
Interim Resolution Professional & [Irp} Vs Mr. Sudeep Sharma
National Company Law Tribunal · (2023) 04 NCLT CK 0030
Insolvency and Bankruptcy Code, 2016 — Section 12A, 13, 15, 19(2), 22, 22(2), 43, 45, 49, 50, 60(5), 66Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016 — Regulation 13, 30A, 30A(1), 30A(1)(a), 30A(2), 30A(3), 30A(6), 31, 33, 34
Tribunals and Commissions13 Apr 2023Disposed Of
Anvi Metcorp Pvt. Ltd. Vs Matiz Metals Pvt. Ltd.
National Company Law Tribunal · (2023) 04 NCLT CK 0324
Insolvency and Bankruptcy Code, 2016-Section 9, 15, 22(3)(a), 33, 33(1)(b)(iii), 33(2), 33(5), 33(7), 34(1), 34(2), 52, 60(5)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6(1), 16, 17(1), 27, 35, 39B, 39CInsolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 2(ea), 4(2), 4(2)(b), 13, 15, 32
Tribunals and Commissions13 Apr 2023Allowed
P. L. Vehicals Private Limited Vs State Bank Of India
National Company Law Tribunal · (2023) 04 NCLT CK 0311
Insolvency & Bankruptcy Code, 2016-Section 10, 11, 13, 14, 15, 17, 18, 19, 20, 21, 238Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2), 13(4)Recovery of Debt and bankruptcy Act, 1993
Tribunals and Commissions13 Apr 2023Allowed
M/s. Profectus Capital Private Limited Vs M/s. Bangalore Blues Entertainment India Private Limited
National Company Law Tribunal · (2023) 04 NCLT CK 0319
Insolvency and Bankruptcy Code, 2016-Section 7, 14, 15, 17, 18, 20, 21, 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
Tribunals and Commissions13 Apr 2023
Securities And Exchange Board Of India Vs Mr. Shivadutt Bannanje
National Company Law Tribunal · (2023) 04 NCLT CK 0322
Insolvency and Bankruptcy Code, 2016-Section 42, 60(5)NCLT Rules, 2016-Rule 11Securities and Exchange Board of India Act, 1992-Section 15-I, 11C(3)
Tribunals and Commissions13 Apr 2023
India Asset Growth Fund & Anr. Vs Vikram Structures Pvt Ltd
National Company Law Tribunal · (2023) 04 NCLT CK 0331
Insolvency and Bankruptcy Code, 2016-Section 7, 12, 12(2), 19, 22, 25(2)(h), 30(6), 31, 33, 33(1), 33(2), 33(5), 34(1), 43, 45, 50, 52, 56, 66, Chapter IIIIBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 17(3), 36A, 39B, 39BA, 39C, 39DIBBI (Liquidation Process) Regulations, 2016-Regulation 12, 12(3), 13, 15, 32
Tribunals and Commissions13 Apr 2023Allowed
In Re: Arudaavis Labs Private Limited (Dissolution Order)
National Company Law Tribunal · (2023) 04 NCLT CK 0620
Insolvency and Bankruptcy Code, 2016-Section 19(2), 43, 45, 50, 52, 53, 53(1), 54, 54(1), 54(2), 54(3), 66IBBI (Liquidation Process) Regulations, 2016-Regulation 5(1)(e), 12, 13, 15, 31(2), 31A, 34, 35(2), 36, 37, 41, 42(2), 45(3)
Tribunals and Commissions13 Apr 2023Allowed
Beacon Trusteeship Limited Vs Imperial Consultants And Securities Limited
National Company Law Tribunal · (2023) 04 NCLT CK 0614
Insolvency and Bankruptcy Code, 2016-Section 7, 7(1), 7(2), 7(5), 7(7), 13(2), 14(1), 14(2), 14(3), 14(4), 15, 17, 18, 19, 20, 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(3)IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, Chapter VIII
Tribunals and Commissions13 Apr 2023Allowed
Mr. S. Kannan
National Company Law Tribunal · (2023) 04 NCLT CK 0615
Insolvency and Bankruptcy Code, 2016-Section 33(2), 19(2), 33(7), 14, 33(5), 35(1), Chapter III of Part IIIBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 39(4)Insolvency and Bankruptcy (Liquidation Process) Regulations, 2016-Regulation 13
Tribunals and Commissions13 Apr 2023
Mr. Gaurav Ashok Adukia Vs Ezeego One Travel & Tours Limited
National Company Law Tribunal · (2023) 04 NCLT CK 0616
Insolvency and Bankruptcy Code, 2016-Section 33, 7, 14, 33(5), 52, 35 to 50, 52 to 54, 34(8), 33(1)(a)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016
Tribunals and Commissions13 Apr 2023Partly Allowed
Srei Equipment Finance Limited Vs Arrowline Organic Products Private Limited
National Company Law Tribunal · (2023) 04 NCLT CK 0617
Insolvency and Bankruptcy Code, 2016-Section 7, 10A, 4, 14(1), 14(2), 14(3), 14(4), 31, 33, 15, 17, 18, 13(2), 19, 7(5), 65Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Companies Act, 2013
Tribunals and Commissions13 Apr 2023Allowed
Velayudham Jayavel Vs Harkirat Singh Bedi & Ors.
National Company Law Tribunal · (2023) 04 NCLT CK 0618
Insolvency and Bankruptcy Code, 2016-Section 43, 43(2), 43(3)(a), 43(4), 43(4)(a), 43(4)(i), 43(4)(ii), 44, 53, 3(24)(d)National Company Law Tribunal Rules, 2016-Rule 11Insolvency Resolution Process for Corporate Persons Regulations, 2016-Regulation 35-A, 35-A(1), 35-A(2), 35-A(3)
Tribunals and Commissions13 Apr 2023
Indiabulls Consumer Finance Limited Vs Apollo Soyuz Electricals Private Limited
National Company Law Tribunal · (2023) 04 NCLT CK 0619
Insolvency and Bankruptcy Code, 2016-Section 7, 29A, 30(1), 30(2), 30(2)(a), 30(2)(c), 30(2)(d), 30(2)(e), 30(4), 30(6), 31, 32A, 43, 45, 49, 50, 66Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 27, 35, 39(4)
Tribunals and Commissions13 Apr 2023Dismissed
M/S Web Printz Vs The Managing Director, The Assam State Textbook Production & Publication Corporation Ltd.
National Company Law Tribunal · (2023) 04 NCLT CK 0568
Insolvency and Bankruptcy Code, 2016-Sections 4, 8, 9Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Companies Act, 1956
Tribunals and Commissions13 Apr 2023Allowed
IDBI Bank Ltd Vs Pawar Electro Systems Pvt Ltd
National Company Law Tribunal · (2023) 04 NCLT CK 0569
Insolvency and Bankruptcy Code, 2016-Section 7, 33, 33(2), 13, 15, 14, 52, 35 to 50, 52 to 54, Chapter-IIIInsolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4, 15