Tribunals and Commissions23 Mar 2023Disposed Of
JSW Vallabh Tinplate Private Limited Vs
National Company Law Tribunal · (2023) 03 NCLT CK 0069
Companies (Compromises, Arrangements and Amalgamations) Rules, 2016 — Rule 15
COURT ARCHIVE
National Company Law Tribunal judgments
20,322 judgments · page 487 of 1,017
Tribunals and Commissions22 Mar 2023
Ms. Sripriya Kumar, Resolution Professional of Prasad Properties and Investments Private Limited
National Company Law Tribunal · (2023) 03 NCLT CK 3679
Insolvency and Bankruptcy Code, 2016-Section 33(2), 60(5), 7, 19(2), 33(1)(a), 33(7), 14, 33(5), 35(1), Chapter III of Part IIInsolvency and Bankruptcy (Liquidation Process) Regulations, 2017-Regulation 40D, 39BA, 39C, 39D, 39B, 13Income Tax Act, 1961-Section 178
Tribunals and Commissions22 Mar 2023
State Of Haryana Through Additional Chief Secretary, Department Of Industries Vs Sanyam Goel, Resolution Professional Haryana Telecom Limited
National Company Law Tribunal · (2023) 03 NCLT CK 3682
Insolvency and Bankruptcy Code, 2016-Section 60(5), 7, 5(7), 5(8), 5(20), 5(21), 3(30), 3(31), 29, 30(2), 53, 53(1)(b)(ii)GVAT Act-Section 48Haryana General Sales Tax Act, 1973
Tribunals and Commissions22 Mar 2023
Nestler Protec (India) Limited Vs Ecogreen Energy Lucknow Private Limited
National Company Law Tribunal · (2023) 03 NCLT CK 3591
Insolvency and Bankruptcy Code, 2016-Section 9, 9(5)(i), 13(1)(b), 14, 14(1), 14(3), 15, 16(5), 17, 18, 31(1), 33Companies Act, 2013-Section 128Securitization and Reconstruction of Operational Assets and Enforcement of Security Interest Act, 2002
Tribunals and Commissions22 Mar 2023Allowed
Nestler Protec (India) Limited Vs Ecogreen Energy Gwalior Private Limited
National Company Law Tribunal · (2023) 03 NCLT CK 3780
Insolvency and Bankruptcy Code, 2016-Section 9, 9(5)(i), 13(1)(b), 14, 14(3), 15, 16(5), 17, 18, 31(1), 33Companies Act, 2013-Section 128Companies Accounts Rules, 2014-Rule 3(5), 3(6)
Tribunals and Commissions22 Mar 2023Allowed
Renuka Devi Rangaswamy Vs UCAL Auto Private Limited
National Company Law Tribunal · (2023) 03 NCLT CK 3804
Insolvency and Bankruptcy Code, 2016-Section 9, 14, 25(2)(h), 29A, 29A(c)&(h), 30, 30(1), 30(2), 30(2)(a), 30(2)(c), 30(2)(e), 30(4), 30(6), 31, 31(1), 31(2), 32, 53, 61, 61(3), 188, 196, 240AIBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 36A, 37, 38, 38(1A), 38(2), 39, 39(4)Companies Act, 2013-Section 230 to 232, 230 to 234
Tribunals and Commissions22 Mar 2023Allowed
Nestler Protec (India) Limited Vs Ecogreen Energy Gurgaon Faridabad Private Limited
National Company Law Tribunal · (2023) 03 NCLT CK 3839
Insolvency and Bankruptcy Code, 2016-Section 9, 9(5)(i), 13(1)(b), 14, 14(1), 14(3), 15, 16(5), 17, 18, 31(1), 33Companies Act, 2013-Section 128Securitization and Reconstruction of Operational Assets and Enforcement of Security Interest Act, 2002
Tribunals and Commissions22 Mar 2023
M/s. Isuzu Motors India Pvt. Ltd. Vs M/s. V R Rail Nirman (P) Ltd.
National Company Law Tribunal · (2023) 03 NCLT CK 3862
Insolvency & Bankruptcy Code, 2016-Section 60(5), 7, 9NCLT Rules, 2016-Rule 11Companies Act, 2013-Section 252, 252(3)
Tribunals and Commissions22 Mar 2023
M/s Apollo International Limited Vs M/s Supriya Pharmaceuticals Limited
National Company Law Tribunal · (2023) 03 NCLT CK 4003
Insolvency and Bankruptcy Code, 2016-Sections 8, 9, 9(3)(b), 14, 15, 17, 18, 19, 20, 21, 252Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rules 5, 6Insolvency and Bankruptcy Board of India (Application to Adjudicating Authority) Rules, 2016-Form 2
Tribunals and Commissions22 Mar 2023Disposed Of
State of Haryana through Additional Chief Secretary Vs Sanyam Goel, Resolution Professional Haryana Telecom Limited
National Company Law Tribunal · (2023) 03 NCLT CK 0054
Insolvency and Bankruptcy Code, 2016 — Section 3(30), 3(31), 5(7), 5(8), 5(20), 5(21), 7, 29, 30(2), 53, 53(1)(b)(ii), 60(5)Income Tax Act, 1961 — Section 43B
Tribunals and Commissions21 Mar 2023Dismissed
Sachana Exports Private Limited Vs Gstaad Hotels Private Limited
National Company Law Tribunal · (2023) 03 NCLT CK 3692
Insolvency and Bankruptcy Code, 2016-Section 5(8), 7, 7(1), 7(2), 7(5), 7(5)(a)Companies Act, 2013Companies Act, 1956-Section 433
Tribunals and Commissions21 Mar 2023
Mr. Dinesh Kumar Aggarwal Vs GAMBS India Private Limited
National Company Law Tribunal · (2023) 03 NCLT CK 3716
Insolvency & Bankruptcy Code, 2016-Section 33(1), 7, Chapter III, 34(1), 52Insolvency & Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4(2)(b)
Tribunals and Commissions21 Mar 2023
Adhunik Metaliks Ltd Vs Assistant Commissioner Of Income Tax, Central Circle – 1(1), Kolkata
National Company Law Tribunal · (2023) 03 NCLT CK 3655
Insolvency and Bankruptcy Code, 2016-Section 7, 14, 31(1), 33(5), 60(5)(C)Income Tax Act, 1961-Section 147/144Companies Act, 1956
Tribunals and Commissions21 Mar 2023
Punjab National Bank Vs Regal Pride Trading & Commercial Private Limited
National Company Law Tribunal · (2023) 03 NCLT CK 3649
Insolvency & Bankruptcy Code, 2016-Section 60(5), 33
Tribunals and Commissions21 Mar 2023Dismissed
Firstchoice Properties (India) Private Limited Vs Gstaad Hotels Private Limited
National Company Law Tribunal · (2023) 03 NCLT CK 3640
Insolvency & Bankruptcy Code, 2016-Section 7, 7(1), 7(2), 7(5), 7(5)(a), 5(8)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(3)Companies Act, 2013
Tribunals and Commissions21 Mar 2023
Patni Projects Private Limited
National Company Law Tribunal · (2023) 03 NCLT CK 3619
Insolvency and Bankruptcy Code, 2016-Section 59, 59(3), 59(7)Companies Act, 2013Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017-Regulation 14, 34, 9(1), 38
Tribunals and Commissions21 Mar 2023
Schoelly Endoscopy India Private Limited
National Company Law Tribunal · (2023) 03 NCLT CK 3593
Insolvency and Bankruptcy Code, 2016-Section 59, 59(3), 59(7)Companies Act, 2013Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017-Regulation 9(1), 14, 34, 38
Tribunals and Commissions21 Mar 2023
M/s. PR International Vs M/s. GTHS Retails Pvt. Ltd.
National Company Law Tribunal · (2023) 03 NCLT CK 3748
IBC, 2016-Section 9
Tribunals and Commissions21 Mar 2023Allowed
M/s. Changzhou Fly Import And Export Trading Co. Vs M/s. Avathera Pharma Pvt Ltd
National Company Law Tribunal · (2023) 03 NCLT CK 3787
Insolvency and Bankruptcy Code, 2016-Section 9, 19(2), 33(2), 54(1)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 45
Tribunals and Commissions21 Mar 2023Allowed
Adonis Mobitrade Private Limited Vs Shop CJ Network Private Limited
National Company Law Tribunal · (2023) 03 NCLT CK 3791
Insolvency and Bankruptcy Code, 2016-Section 30(6), 31, 30(2), 45, 30(1), 29A, 21(2), 12, 53Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 39(4), 39B, 39C, 12(2), 37, 38, 38(1A)