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National Company Law Tribunal judgments

20,322 judgments · page 482 of 1,017

Tribunals and Commissions30 Mar 2023Allowed

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National Company Law Tribunal · (2023) 03 NCLT CK 3565

Insolvency & Bankruptcy Code, 2016-Section 60(5), 43, 66, 45, 46IBBI (Liquidation Process) Regulations, 2016-Regulation 47A, 44(2), 44Companies Act, 2013-Section 230(1)
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Tribunals and Commissions30 Mar 2023Disposed Of

APAC Housing Finance Private Limited Vs

National Company Law Tribunal · (2023) 03 NCLT CK 0085

Companies Act, 2013 — Section 103, 230, 230(1)(a), 230(1)(b), 230(3), 230(5), 232Companies (Compromises, Arrangements and Amalgamations) Rules, 2016 — Rule 6, 8
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Tribunals and Commissions30 Mar 2023Disposed Of

Hamburg Sud India Private Limited Vs

National Company Law Tribunal · (2023) 03 NCLT CK 0074

Companies Act, 2013 — Section 230, 230(1)(a), 230(1)(b), 230(5), 232Companies (Compromises, Arrangements and Amalgamations) Rules, 2016 — Rule 8
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Tribunals and Commissions29 Mar 2023

M/s. Focus Realcon Private Limited Vs M/s. Royal Crown Projects Private Limited

National Company Law Tribunal · (2023) 03 NCLT CK 3678

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 33, 33(2), 33(5), 34(1), 52, Chapter-IIIThe IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6(1), 39B, 39BA, 39C, 39DInsolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4(b), 13, 32(e), 32(f)
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Tribunals and Commissions29 Mar 2023

Avinash Deviprasad Singh Vs Agrasen Trade Merchants Pvt. Ltd.

National Company Law Tribunal · (2023) 03 NCLT CK 3732

Insolvency & Bankruptcy Code, 2016-Section 9, 8, 14(1), 13, 15, 17, 18, 19, 20, 21, 31(1), 33Insolvency & Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4(1)Securitization and Reconstruction of Operational Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions29 Mar 2023

Bahul Agriculture Private Limited

National Company Law Tribunal · (2023) 03 NCLT CK 3642

Insolvency and Bankruptcy Code, 2016-Section 59, 59(3), 59(7)Companies Act, 2013Income Tax Act, 1961-Section 178
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Tribunals and Commissions29 Mar 2023Allowed

HDFC Ventures Trustee Company Limited Vs Kakade Estate Developers Private Limited

National Company Law Tribunal · (2023) 03 NCLT CK 3635

Insolvency and Bankruptcy Code, 2016-Section 3(10), 3(11), 5(7), 5(8), 5(9), 6, 7, 13, 14, 31, 33, 59(8)Application to Adjudicating Authority Rules, 2016-Rule 4Foreign Exchange Management (Transfer or Issue of Security by a Person Resident Outside India) Regulations, 2017-Regulation 10(7), 11(3)
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Tribunals and Commissions29 Mar 2023

Madhavi Suhas Doshi

National Company Law Tribunal · (2023) 03 NCLT CK 3592

Insolvency and Bankruptcy Code, 2016-Section 94(1), 96(1)(a), 99(1)Insolvency and Bankruptcy (Application for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 6(1), 6(2)
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Tribunals and Commissions29 Mar 2023Dismissed

Satya Narayan Sharma Vs M/s. NBCC (India) Limited

National Company Law Tribunal · (2023) 03 NCLT CK 3756

Insolvency and Bankruptcy Code, 2016-Section 3(7), 3(23)(g), 4, 5(6), 8, 8(1), 9, 9(5)(ii), 60(1)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Companies Act, 1956
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Tribunals and Commissions29 Mar 2023Allowed

Mr. Mohd Nazim Khan

National Company Law Tribunal · (2023) 03 NCLT CK 3797

Insolvency and Bankruptcy Code, 2016-Section 59, 59(3), 59(7)Companies Act, 1956Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017-Proviso to Regulation 3(1)(c), Regulation 8, 8(1)(d), 10, 14, 14(2)(b), 37, 38, 38(3)
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