CourtKutchehry.com

COURT ARCHIVE

National Company Law Tribunal judgments

20,322 judgments · page 486 of 1,017

Tribunals and Commissions24 Mar 2023Disposed Of

IRAA Clothing Private Limited Vs

National Company Law Tribunal · (2023) 03 NCLT CK 0060

Companies Act, 2013 — Section 230, 230(3), 232Companies (Compromises, Arrangements and Amalgamations) Rules, 2016 — Rule 6, 8
Read judgment
Tribunals and Commissions23 Mar 2023Disposed Of

Teltroy Vinimoy Traders Private Limited Vs Ms. Neha Firoda

National Company Law Tribunal · (2023) 03 NCLT CK 3752

Insolvency and Bankruptcy Code, 2016-Section 33(2), 33(1)(a), 10, 54, 12Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 14NCLT Rules, 2016-Rule 11
Read judgment
Tribunals and Commissions23 Mar 2023

Yatin Jain

National Company Law Tribunal · (2023) 03 NCLT CK 3767

IBC, 2016-Section 94, 97, 99
Read judgment
Tribunals and Commissions23 Mar 2023

Sunil Jain

National Company Law Tribunal · (2023) 03 NCLT CK 3782

IBC 2016-Section 94, 97, 99
Read judgment
Tribunals and Commissions23 Mar 2023Allowed

Janpragti Commodities Private Limited Vs Radission Resources Private Limited

National Company Law Tribunal · (2023) 03 NCLT CK 3806

Insolvency and Bankruptcy Code, 2016-Section 7, 25(2)(h), 33(1)(a), 33(1)(b)(iii), 33(2), 33(5), 33(7), 34(1), 34(2), 52IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6(1), 27, 39(4)Insolvency and Bankruptcy Board of India (Insolvency Professionals) Regulations, 2019-Regulation 7A
Read judgment
Tribunals and Commissions23 Mar 2023Allowed

Bsmart Tech Private Limited Vs Tubelight Communication Limited

National Company Law Tribunal · (2023) 03 NCLT CK 3820

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 14, sub-section (1) of Section 14, sub-section (1) of Section 31, 33, 13Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6
Read judgment