COURT ARCHIVE

National Company Law Tribunal judgments

20,322 judgments · page 481 of 1,017

Tribunals and Commissions31 Mar 2023Allowed

Piramal Capital & Housing Finance Limited (Formerly Dewan Housing Finance Corporation Limited) Vs Daffofil Shelters Private Limited

National Company Law Tribunal · (2023) 03 NCLT CK 3808

Insolvency and Bankruptcy Code, 2016-Section 3(6), 3(8), 3(11), 3(12), 4, 7, 7(1), 7(2), 7(5), 7(7), 9, 13(2), 14, 14(1), 14(2), 14(3), 14(4), 15, 17, 18, 19, 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(3)Companies Act, 1956

Tribunals and Commissions31 Mar 2023Disposed Of

U T Limited

National Company Law Tribunal · (2023) 03 NCLT CK 3821

Insolvency and Bankruptcy Code, 2016-Section 60(5), 9National Company Law Tribunal Rules, 2016-Rule 11IBBI (Liquidation Process) Regulations, 2016

Tribunals and Commissions31 Mar 2023Allowed

Consultshah Financial Services Private Limited Vs Vienna Multi Ventures Private Limited

National Company Law Tribunal · (2023) 03 NCLT CK 3832

Insolvency and Bankruptcy Code, 2016-Section 7, 5(8), 5(8)(a), 3(12), 9, 14, 14(1), 13, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4

Tribunals and Commissions31 Mar 2023Allowed

Bank Of Maharastra Vs Smt. Manda Venkata Mahalakshmi & Anr.

National Company Law Tribunal · (2023) 03 NCLT CK 3837

Insolvency and Bankruptcy Code, 2016-Section 95, 99, 99(7), 100, 101, 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(2)Constitution of India-Article 19(1)(g), 21

Tribunals and Commissions31 Mar 2023Allowed

Piramal Capital & Housing Finance Limited Vs Dublin Promoters Pvt Ltd

National Company Law Tribunal · (2023) 03 NCLT CK 3568

Insolvency and Bankruptcy Code, 2016-Section 7, 3(12), 3(11), 3(6), 4, 7(1), 7(2), 7(5), 3(8), 14(1), 14(2), 14(3), 14(4), 31(1), 33, 15, 17, 18, 19, 13(2), 9Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(3)Companies Act, 1956

Tribunals and Commissions31 Mar 2023Allowed

Piramal Capital & Housing Finance Limited (Formerly Dewan Housing Finance Corporation Limited) Vs Miller Builders Private Limited

National Company Law Tribunal · (2023) 03 NCLT CK 3861

Insolvency and Bankruptcy Code, 2016-Section 3(6), 3(8), 3(11), 3(12), 4, 7, 7(1), 7(2), 7(5), 7(7), 9, 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 4, 4(3)IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6

Tribunals and Commissions31 Mar 2023

Laxmikant Yeshwant Desai Vs Global Towers Limited

National Company Law Tribunal · (2023) 03 NCLT CK 3872

Insolvency and Bankruptcy Code, 2016-Section 54(1), 60(5), 54, 54(2), 54(3), 33, 43, 45, 49, 50, 66, Chapter IIIIBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 40CIBBI (Liquidation Process) Regulations, 2016-Regulation 45(3)

Tribunals and Commissions31 Mar 2023Allowed

M/s. MJR Equipment's Pvt Ltd Vs Sneha Engineering Equipment Pvt Ltd

National Company Law Tribunal · (2023) 03 NCLT CK 4005

IBC, 2016-Section 9, 53, 54(1), 54(2), 54(3)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 31A, 13, 34, 45, 41(1), 15

Tribunals and Commissions31 Mar 2023Disposed Of

M/s. VST Weaves India Private Limited Vs M/s. Spads Textiles Ltd

National Company Law Tribunal · (2023) 03 NCLT CK 3559

IBC, 2016-Section 9, 53, 54, 54(1), 54(2), 54(3)Insolvency & Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 31A, 13, 34, 5(1)(b), 41(1), 15, 45, 45(3)

Tribunals and Commissions31 Mar 2023Dismissed

Srinivasa Fabrication and Engineering Works Vs Arch Pharmalabs Limited

National Company Law Tribunal · (2023) 03 NCLT CK 0088

Insolvency and Bankruptcy Code, 2016 — Section 9, 238AInsolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016 — Rule 6Limitation Act, 1963 — Article 137Contract Act, 1872 — Section 25(3)

Tribunals and Commissions31 Mar 2023Disposed Of

Manoj Kumar Mishra Vs Atul Dattatray Banginwar

National Company Law Tribunal · (2023) 03 NCLT CK 0087

Insolvency and Bankruptcy Code, 2016 — Section 7, 14, 29A, 60(5)

Tribunals and Commissions31 Mar 2023Disposed Of

Infrastructure Leasing and Finance Services Limited Vs Union Of India

National Company Law Tribunal · (2023) 03 NCLT CK 0080

Insolvency and Bankruptcy Code, 2016 — Section 53Companies Act, 2013 — Section 241, 242, 242(4), 271(a), 361National Company Law Tribunal Rules, 2016 — Rule 11

Tribunals and Commissions31 Mar 2023Disposed Of

Manoj Kumar Mishra Vs Employees Provident Fund Organisation

National Company Law Tribunal · (2023) 03 NCLT CK 0076

Insolvency and Bankruptcy Code, 2016 — Section 60(5)Employees Provident Funds & Miscellaneous Provisions Act, 1952 — Section 7A, 8B, 8C, 8D, 8E, 8F, 8GNational Company Law Tribunal Rules, 2016 — Rule 11

Tribunals and Commissions31 Mar 2023Disposed Of

Lakdawala Realty Private Limited Vs Registrar Of Companies

National Company Law Tribunal · (2023) 03 NCLT CK 0075

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

Tribunals and Commissions31 Mar 2023Disposed Of

Victoria Mills Limited Vs

National Company Law Tribunal · (2023) 03 NCLT CK 0071

Companies Act, 2013 — Section 180, 230, 230(5), 232Companies (Compromises, Arrangements and Amalgamations) Rules, 2016 — Rule 8

Tribunals and Commissions30 Mar 2023Allowed

Omkara Asset Reconstruction Company Limited Vs Ashapura Options Private Limited

National Company Law Tribunal · (2023) 03 NCLT CK 3662

Insolvency & Bankruptcy Code, 2016-Section 4, 7, 13, 14, 14(1), 31(1), 33Indian Partnership Act, 1932Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002

Tribunals and Commissions30 Mar 2023Allowed

Aviagen India Poultry Breeding Company Pvt. Ltd. Vs M/s. Redhu Farms Private Limited

National Company Law Tribunal · (2023) 03 NCLT CK 3630

Insolvency and Bankruptcy Code, 2016-Section 9, 9(3)(b), 9(5)(i), 13(1)(b), 14, 14(1), 14(3), 15, 16(5), 17, 18, 31(1), 33Companies Act, 1956Companies Act-Section 128

Tribunals and Commissions30 Mar 2023Allowed

Toyo Ink India Private Limited Vs Sudeep Plastics Private Limited

National Company Law Tribunal · (2023) 03 NCLT CK 3620

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 4(1), 13, 14, 14(1), 31(1), 33, 15, 17, 18, 19, 20 and 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6, 6(1)Insolvency & Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6

Tribunals and Commissions30 Mar 2023

Kushwaha Construction Company Vs M/s Rosewood Projects Private Limited

National Company Law Tribunal · (2023) 03 NCLT CK 3760

IBC-Section 9

Tribunals and Commissions30 Mar 2023

Mr. Navin Khandelwal & Anr. Vs Rite Bite Private Limited

National Company Law Tribunal · (2023) 03 NCLT CK 3858

Insolvency and Bankruptcy Code, 2016-Sections 7, 12, 13, 15, 29A, 30(2), 30(6), 31, 31(1), 43, 45, 50, 60(5), 66Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulations 6, 38, 39(4)