CourtKutchehry.com

COURT ARCHIVE

National Company Law Tribunal judgments

20,322 judgments · page 477 of 1,017

Tribunals and Commissions12 Apr 2023Disposed Of

Raghuleela Estates Private Limited Vs

National Company Law Tribunal · (2023) 04 NCLT CK 0009

Companies Act, 2013 — Section 230, 232Income-tax Act, 1961 — Section 2(19AA), 47(vi), 49(1), 72A(5)
Read judgment
Tribunals and Commissions12 Apr 2023Disposed Of

Laxman Digambar Pawar Vs Bhadramaruti Concast Pvt Ltd

National Company Law Tribunal · (2023) 04 NCLT CK 0002

Insolvency and Bankruptcy Code, 2016 — Section 9, 54Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016 — Regulation 12, 14, 45, 45(3)
Read judgment
Tribunals and Commissions12 Apr 2023Disposed Of

E Ruttonsha Private Limited Vs

National Company Law Tribunal · (2023) 04 NCLT CK 0001

Insolvency and Bankruptcy Code, 2016 — Section 59, 59(3), 59(7)Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017 — Regulation 9(1), 14, 34, 38
Read judgment
Tribunals and Commissions11 Apr 2023Allowed

Mahindra And Mahindra Financial Services Vs Stan Autos Private Limited

National Company Law Tribunal · (2023) 04 NCLT CK 0526

Insolvency and Bankruptcy Code, 2016-Section 7, 19(2), 33, 33(2), 33(5), 33(7), 34(1), 34(2), 34(3), 35(1), 40, 52, 60(5), 70Insolvency & Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 2A, 3, 13CIRP Regulations, 2016-Regulation 39B
Read judgment
Tribunals and Commissions11 Apr 2023

Orator Marketing Private Limited Vs Samtex Desinz Private Limited

National Company Law Tribunal · (2023) 04 NCLT CK 0527

Insolvency and Bankruptcy Code, 2016-Section 7, 12, 14, 21(1), 25(2)(h), 30(6), 31, 33(1), 33(2), 33(5), 33(7), 34(1), 35(1), 56, 60(5)IBBI (CIRP) Regulations, 2016-Regulation 13(2)(d), 16, 17(1), 36AInsolvency and Bankruptcy (Liquidation Process) Regulations, 2016-Regulation 13
Read judgment
Tribunals and Commissions11 Apr 2023Allowed

Anit Finvest Private Limited Vs Riga Sugar Co Limited

National Company Law Tribunal · (2023) 04 NCLT CK 0332

Insolvency and Bankruptcy Code, 2016-Section 7, 15, 33(1)(b)(iii), 33(2), 33(5), 33(7), 34(1), 34(2), 52Insolvency and Bankruptcy Board of India (Insolvency Professionals) Regulations, 2019-Regulation 7AInsolvency & Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Chapter-III
Read judgment
Tribunals and Commissions11 Apr 2023Allowed

Gagan Ferrotech Limited Vs RDG Interior Decoration Exterior Architecture Pvt. Ltd.

National Company Law Tribunal · (2023) 04 NCLT CK 0531

Insolvency and Bankruptcy Code, 2016-Sections 9, 15, 33, 33(1)(a), 33(2), 33(1), 33(5), 33(7), 33(1)(b)(iii), 34(1), 34(2), 52, 60(5)(a)Insolvency and Bankruptcy Board of India (Insolvency Professionals) Regulations, 2019-Regulation 7AInsolvency & Bankruptcy Board of India (Liquidation Process) Regulations, 2016
Read judgment
Tribunals and Commissions11 Apr 2023Allowed

3M India Ltd Vs MPS Car Care & Services (P) Ltd

National Company Law Tribunal · (2023) 04 NCLT CK 0532

Insolvency and Bankruptcy Code, 2016-Section 9, 13, 14, 14(1), 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6
Read judgment
Tribunals and Commissions11 Apr 2023Disposed Of

Anit Finvest Private Limited Vs Riga Sugar Co Limited

National Company Law Tribunal · (2023) 04 NCLT CK 0024

Insolvency and Bankruptcy Code, 2016 — Section 7, 15, 33, 33(1)(b)(iii), 33(2), 33(5), 33(7), 34(1), 34(2), 52Insolvency and Bankruptcy Board of India (Insolvency Professionals)Regulations, 2019 — Regulation 7A
Read judgment
Tribunals and Commissions11 Apr 2023Disposed Of

Ashika Global Securities Private Limited Vs

National Company Law Tribunal · (2023) 04 NCLT CK 0022

Companies Act, 2013 — Section 133, 230, 230(1), 230(5), 230(6), 232, 232(1)Companies (Compromises, AmalgamationsandAmalgamations) Rules 2016 — Rule 8(2)
Read judgment