National Company Law Tribunal Judgments

Tribunals and Commissions21 Mar 2023

Amit Punjabi Vs GAMBS India Private Limited

National Company Law Tribunal · (2023) 03 NCLT CK 3802

Insolvency & Bankruptcy Code, 2016-Section 7, 33(1), 34(1), 52, Chapter IIIInsolvency & Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4(2)(b)

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Tribunals and Commissions21 Mar 2023

Bindu Enterprises Pvt. Ltd. Vs Sonu Jain, Liquidator of Falcon Consultancy Pvt. Ltd. & Anr.

National Company Law Tribunal · (2023) 03 NCLT CK 3818

Insolvency and Bankruptcy Code, 2016-Section 60(5)NCLT Rules, 2016-Rule 11

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Tribunals and Commissions21 Mar 2023

Ingenia FZE Vs Infra Industries Limited

National Company Law Tribunal · (2023) 03 NCLT CK 3825

Insolvency and Bankruptcy Code, 2016-Section 9, 12, 13, 14, 15, 21, 30(2), 30(2)(b), 30(6), 31, 31(1), 43, 45, 50, 53, 60(5), 66Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 38(1), 39(4)

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Tribunals and Commissions21 Mar 2023

Swain Aluminium Pvt. Ltd. Vs Registrar Of Companies, Cuttack, Odisha

National Company Law Tribunal · (2023) 03 NCLT CK 3856

Insolvency and Bankruptcy Code, 2016-Section 60(5), 31(1), 32ANCLT Rules, 2016-Rule 11

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Tribunals and Commissions21 Mar 2023Dismissed

Ganak Technologies Private Limited Vs Vaishvik Foods Private Limited

National Company Law Tribunal · (2023) 03 NCLT CK 3859

Insolvency & Bankruptcy Code, 2016-Section 7, 9

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Tribunals and Commissions21 Mar 2023

Inventure Finance Private Limited Vs Mahabali Innovative Technologies Private Limited

National Company Law Tribunal · (2023) 03 NCLT CK 3882

Insolvency and Bankruptcy Code, 2016-Section 33(1), 7, 34(1), 52SARFAESI Act, 2002IBBI (Liquidation Process) Regulations, 2016-Regulation 4(2)(b)

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Tribunals and Commissions21 Mar 2023

ICICI Bank Ltd. Vs Western India Shipyard Ltd.

National Company Law Tribunal · (2023) 03 NCLT CK 4004

Insolvency and Bankruptcy Code, 2016-Section 53, 53(1)(b)(i)Industrial Disputes Act, 1947-Section 12(3), 18(3)

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Tribunals and Commissions21 Mar 2023

Jagson Colorchem Limited Vs Jayapushpam Investments and Trading Private Limited

National Company Law Tribunal · (2023) 03 NCLT CK 3968

Insolvency and Bankruptcy Code, 2016-Section 5(8)(f), 5(24), 7Insolvency and Bankruptcy (Application to Adjudication Authority) Rules, 2016-Rule 4Companies Act, 2013-Section 2(76), 230

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Tribunals and Commissions21 Mar 2023Dismissed

Y T Entertainment Limited Vs Oneup Entertainment Private Limited

National Company Law Tribunal · (2023) 03 NCLT CK 3969

Insolvency & Bankruptcy Code, 2016-Section 7, 9, 10, 10A

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Tribunals and Commissions21 Mar 2023

Shapoorji Pallonji Development Manager Private Limited Vs Grand Vacation Private Limited

National Company Law Tribunal · (2023) 03 NCLT CK 3970

Insolvency and Bankruptcy Code, 2016-Section 7, 12, 13, 14, 15, 29A, 30, 30(2), 30(2)(b), 30(6), 31, 31(1), 43, 45, 49, 50, 53, 53(1), 60(5), 66, 68, 70, 71, 72, 73, 74Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 26, 38, 38(1), 39(4)

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Tribunals and Commissions21 Mar 2023Allowed

Siti Network Limited Vs Darshan Bharatbhai Patel

National Company Law Tribunal · (2023) 03 NCLT CK 3971

Insolvency and Bankruptcy Code, 2016-Section 60 (5), 9IBBI (Resolution Process for Corporate Person), 2016-Regulation 12 (2)

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Tribunals and Commissions21 Mar 2023

Ashika Global Securities Private Limited Vs Evyavan Global Private Limited

National Company Law Tribunal · (2023) 03 NCLT CK 3972

Insolvency & Bankruptcy Code, 2016-Section 7, 4

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Tribunals and Commissions21 Mar 2023

Mr. Mahesh Keswani Vs Mr. Dinesh Kumar Aggarwal

National Company Law Tribunal · (2023) 03 NCLT CK 3973

Insolvency & Bankruptcy Code, 2016-Section 60(5), 33

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Tribunals and Commissions21 Mar 2023Allowed

Chrysal Balaji Buildcon Private Limited Vs Registrar of Companies Mumbai

National Company Law Tribunal · (2023) 03 NCLT CK 0066

Companies Act, 2013 — Section 96, 99, 129(2), 168, 441, 441(3)(c)(d)Companies Act, 1956 — Section 166, 621A(3)(c)(d)

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Tribunals and Commissions21 Mar 2023Dismissed

Y T Entertainment Limited Vs Oneup Entertainment Private Limited

National Company Law Tribunal · (2023) 03 NCLT CK 0065

Insolvency and Bankruptcy Code, 2016 — Section 7, 9, 10, 10A

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Tribunals and Commissions21 Mar 2023Dismissed

Xylem Integrated Solutions Private Limited Vs

National Company Law Tribunal · (2023) 03 NCLT CK 0064

Insolvency and Bankruptcy Code, 2016 — Section 10, 10(3)(c)Companies Act 2013 — Section 117Insolvency & Bankruptcy (Application to Adjudicating Authority) Rules, 2016 — Rule 7, 7(1)

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Tribunals and Commissions21 Mar 2023Dismissed

Punjab National Bank Vs Regal Pride Trading & Commercial Pvt. Ltd

National Company Law Tribunal · (2023) 03 NCLT CK 0061

Insolvency and Bankruptcy Code, 2016 — Section 33

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Tribunals and Commissions21 Mar 2023Disposed Of

Siti Networks Limited Vs Mr. Darshan Bharatbhai Patel

National Company Law Tribunal · (2023) 03 NCLT CK 0057

Insolvency and Bankruptcy Code, 2016 — Section 9, 60(5)Insolvency and Bankruptcy Board of India (Resolution Process for Corporate Person), 2016 — Regulation 12(20

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Tribunals and Commissions21 Mar 2023Disposed Of

Kairav Anil Trivedi Resolution Professional for Mahabali Innovative Technologies Pvt Ltd Vs

National Company Law Tribunal · (2023) 03 NCLT CK 0053

Insolvency and Bankruptcy Code, 2016 — Section 7, 33(1), 33(2), 33(7), 34(1), 52Insolvency and Bankruptcy Board of India (Liquidation Process Regulations), 2016 — Regulation 4(2)(b)

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Tribunals and Commissions21 Mar 2023Dismissed

Amit Punjabi Vs GAMBS India Private Limited

National Company Law Tribunal · (2023) 03 NCLT CK 0052

Insolvency and Bankruptcy Code, 2016 — Section 33, 60(5)

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