Tribunals and Commissions29 Mar 2023
Jose M M & Anr. Vs Kizhakkekara Kuraikose Jose
National Company Law Tribunal · (2023) 03 NCLT CK 3798
IBC, 2016-Section 60(5)NCLT Rules, 2016-Rule 11, 32
COURT ARCHIVE
National Company Law Tribunal judgments
20,322 judgments · page 483 of 1,017
Tribunals and Commissions29 Mar 2023Allowed
State Bank Of India Vs M/S. Deogiri Infrastructure Pvt. Ltd.
National Company Law Tribunal · (2023) 03 NCLT CK 3822
Insolvency and Bankruptcy Code, 2016-Section 7, 13, 14, 14(1), 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016
Tribunals and Commissions29 Mar 2023Dismissed
Ultimate Flexipack Ltd. Vs Rajhoney Flexipack Pvt. Ltd.
National Company Law Tribunal · (2023) 03 NCLT CK 3843
IBC, 2016-Section 9
Tribunals and Commissions29 Mar 2023
M/s R.B Industries Vs Influx Mart Limited
National Company Law Tribunal · (2023) 03 NCLT CK 3845
Insolvency & Bankruptcy Code, 2016-Section 9, 8, 14(1), 31(1), 33, 13, 15, 17, 18, 19, 20, 21Insolvency & Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4(1)Securitization and Reconstruction of Operational Assets and Enforcement of Security Interest Act, 2002
Tribunals and Commissions29 Mar 2023
Anurag Rastogi Vs Charms India Pvt Ltd.
National Company Law Tribunal · (2023) 03 NCLT CK 3572
Insolvency and Bankruptcy Code, 2016-Section 7, 60(1), 5(7), 5(8)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 9(1)Limitation Act, 1963-Section 18
Tribunals and Commissions29 Mar 2023Allowed
LICHFL Trustee Company Pvt. Ltd. Vs Anudan Properties Pvt. Ltd.
National Company Law Tribunal · (2023) 03 NCLT CK 3871
Insolvency and Bankruptcy Code, 2016-Section 30(6), 31, 29, 30(1), 29A, 21(2), 53(1), 43, 45, 50, 66, 12, 31(1), 14, 30(2)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 36(4a), 39(3), 39(4), 38(1A), 39B, 39C, 37, 38
Tribunals and Commissions29 Mar 2023
Manesh Agarwal Vs Pramod Kumar Sharma & Ors.
National Company Law Tribunal · (2023) 03 NCLT CK 3544
Insolvency and Bankruptcy Code, 2016-Section 5(26), 7, 12, 12(2), 14(2), 15, 17, 18, 20(1), 20(2)(d), 20(2)(e), 29A, 29A(a), 29A(a)(i), 29A(i), 29A(j), 30, 30(2), 30(2)(e), 31, 31(1), 34(1), 60(5), 79, 126Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 35, 36B(4A), 37, 38, 38(1), 38(1A), 39(1), 39(4), 40, 40A, 40CCompany Directors Disqualification Act, 1986-Section 6, 6(1), 6(1A), 6(2), 6(2A), 6(3), 6(3A), 6(3C), 6(4), 7, 7(1), 7(2), 7(2A), 7(5), 11
Tribunals and Commissions29 Mar 2023Dismissed
Mr. J.K Shah & Anr. Vs Tridhaatu Builders LLP
National Company Law Tribunal · (2023) 03 NCLT CK 4011
Insolvency & Bankruptcy Code, 2016-Section 9, 8, 5(21), 59(8)
Tribunals and Commissions29 Mar 2023
Capita Symonds India Private Limited
National Company Law Tribunal · (2023) 03 NCLT CK 3988
Insolvency and Bankruptcy Code, 2016-Section 59, 59(3), 59(7)Companies Act, 2013Income Tax Act, 1961-Section 178
Tribunals and Commissions29 Mar 2023Dismissed
M/s Advaitya Dye Chem Vs Prayag Polytech Private Limited
National Company Law Tribunal · (2023) 03 NCLT CK 3989
Insolvency and Bankruptcy Code, 2016-Section 3(6), 3(12), 5(20), 8, 8(2), 9, 9(3), 9(3)(b), 9(5)(2)(d), 9(5)(ii), 9(5)(ii)(d)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Companies Act, 1956
Tribunals and Commissions29 Mar 2023Dismissed
M/s Khatu Shree Chem Vs Prayag Polytech Private Limited
National Company Law Tribunal · (2023) 03 NCLT CK 3990
Insolvency and Bankruptcy Code, 2016-Section 9, 5(20), 8, 3(6), 3(12), 9(3), 9(3)(b), 8(2), 9(5)(2)(d), 9(5)(ii)(d)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Companies Act, 1956
Tribunals and Commissions29 Mar 2023Disposed Of
S.V.R. Enterprises Vs Netizen Engg. Pvt. Ltd
National Company Law Tribunal · (2023) 03 NCLT CK 0090
Insolvency and Bankruptcy Code, 2016 — Section 9, 12ANational Company Law Tribunal Rules, 2016 — Rule 11
Tribunals and Commissions29 Mar 2023Disposed Of
Capita Symonds India Private Limited Vs
National Company Law Tribunal · (2023) 03 NCLT CK 0086
Insolvency and Bankruptcy Code, 2016 — Section 59, 59(3), 59(7)Income Tax Act, 1961 — Section 178Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017 — Regulation 9(1), 14, 34, 38
Tribunals and Commissions29 Mar 2023Disposed Of
Exacta Fluid Engineering Co. Private Limited Vs
National Company Law Tribunal · (2023) 03 NCLT CK 0084
Companies Act, 2013 — Section 230, 232
Tribunals and Commissions29 Mar 2023Disposed Of
A V Forwarders Private Limited Vs Registrar of Companies Mumbai
National Company Law Tribunal · (2023) 03 NCLT CK 0082
Companies Act, 2013 — Section 248, 248(1), 248(4)(1), 252, 252(1)Companies (Removal of Names of Companies from the Register of Companies) Rules, 2016 — Rule 3
Tribunals and Commissions29 Mar 2023Disposed Of
IDBI Bank Limited Vs
National Company Law Tribunal · (2023) 03 NCLT CK 0081
Companies Act, 2013 — Section 52, 52(1), 52(2), 66Banking Regulation Act, 1949 — Section 17(2)
Tribunals and Commissions29 Mar 2023Disposed Of
Minoo Karkaria Vs Spenta Enclave Private Limited
National Company Law Tribunal · (2023) 03 NCLT CK 0079
Insolvency and Bankruptcy Code, 2016 — Section 7, 9
Tribunals and Commissions29 Mar 2023Disposed Of
Juneja Gold & Diamond Jewellery Pvt Ltd Vs Registrar Of Companies Mumbai
National Company Law Tribunal · (2023) 03 NCLT CK 0078
Companies Act, 2013 — Section 248, 248(1), 248(4)(1), 252, 252(3)
Tribunals and Commissions29 Mar 2023Disposed Of
Bahul Agriculture Private Limited Vs
National Company Law Tribunal · (2023) 03 NCLT CK 0073
Insolvency and Bankruptcy Code, 2016 — Section 59, 59(3), 59(7)Income Tax Act, 1961 — Section 178Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017 — Regulation 9(1), 14, 34, 38
Tribunals and Commissions29 Mar 2023Disposed Of
Vakratunda Tradecom Private Limited Vs
National Company Law Tribunal · (2023) 03 NCLT CK 0070
Companies Act, 2013 — Section 230, 230(1)(a), 230(3), 230(5), 232Companies (Compromises, Arrangements and Amalgamations) Rules, 2016 — Rule 8