Tribunals and Commissions16 Mar 2023
Dugar Polymers Limited Vs Maruthi Tubes Pvt Ltd
National Company Law Tribunal · (2023) 03 NCLT CK 3563
IBC, 2016-Section 9, 34 (3), 19, 70IBBI (Liquidation Process) Regulations-Regulation 9
COURT ARCHIVE
National Company Law Tribunal judgments
20,322 judgments · page 493 of 1,017
Tribunals and Commissions15 Mar 2023Allowed
D. Srinivasa Rao Vs M/s Vaishnovi Infratech Ltd.
National Company Law Tribunal · (2023) 03 NCLT CK 3696
IB Code, 2016-Section 5(21), 9, 13(2), 14, 14(1), 15, 16(3)(a), 17, 18, 19, 20Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Negotiable Instruments Act-Section 138
Tribunals and Commissions15 Mar 2023Allowed
2aa37b1e79a262338b6c657307323e52
National Company Law Tribunal · (2023) 03 NCLT CK 3715
Insolvency & Bankruptcy Code, 2016-Section 54(1), 54, 7, 19IBBI (Liquidation Process) Regulations, 2016-Regulation 14
Tribunals and Commissions15 Mar 2023Allowed
Apollo Pipes Limited Vs Kisan Mouldings Limited
National Company Law Tribunal · (2023) 03 NCLT CK 3733
Insolvency and Bankruptcy Code, 2016-Section 7, 10A, 14(1), 31(1), 33, 13Insolvency and Bankruptcy (Application to Adjudication Authority) Rules, 2016-Rule 4Negotiable Instruments Act-Section 138
Tribunals and Commissions15 Mar 2023
SAB Global Entertainment Media Private Limited Vs M/s Tanish Entertainment Private Limited
National Company Law Tribunal · (2023) 03 NCLT CK 3637
Insolvency and Bankruptcy Code, 2016-Section 8, 9Insolvency & Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Micro, Small and Medium Enterprises Development Act, 2006
Tribunals and Commissions15 Mar 2023
7062a1ac1618dbf88446e86aa8e118ee
National Company Law Tribunal · (2023) 03 NCLT CK 3633
Insolvency and Bankruptcy Code, 2016-Section 12, 14, 21(1), 30(6), 31, 33(1), 33(1)(a), 33(5), 33(7), 35(1), 54(1), 54(2), 56Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 13, 14Income Tax Act, 1961-Section 178
Tribunals and Commissions15 Mar 2023
Union Bank Of India Vs M/s Radius Infratel Private Limited
National Company Law Tribunal · (2023) 03 NCLT CK 3621
Insolvency and Bankruptcy Code, 2016-Section 35(1)(n), 60(5), 7NCLT Rules, 2016-Rule 11Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 44(2), 32(e), 32A, 32A(4), Schedule-I
Tribunals and Commissions15 Mar 2023Allowed
Inspirit IOT Technologies India Private Limited
National Company Law Tribunal · (2023) 03 NCLT CK 3586
Insolvency and Bankruptcy Code, 2016-Section 59(7), 59, 59(4), 59(8), 53(1)Companies Act, 2013IBBI (Voluntary Liquidation Process) Regulations, 2017-Regulation 3(2), 3, 14
Tribunals and Commissions15 Mar 2023
Norvic Shipping North America Inc Vs Sharda Ma Enterprises Pvt Ltd
National Company Law Tribunal · (2023) 03 NCLT CK 3764
Insolvency and Bankruptcy Code, 2016-Section 7, 9, 10, 12A, 21(3), 21(6), 30(4), 43, 45, 50, 66, 238CIRP Regulations, 2016-Regulation 30ANCLT Rules, 2016-Rule 11
Tribunals and Commissions15 Mar 2023
Mrs. Kakumanu Lakshmi & Ors. Vs Harihar Infra Ventures (I) Pvt Ltd
National Company Law Tribunal · (2023) 03 NCLT CK 3769
Insolvency and Bankruptcy Code, 2016-Section 7, 5(8)(f), 5(7), 9, 10, 10A, 5(8), 3(12), 14, 31, 33, 13Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Insolvency and Bankruptcy Code (Amendment) Ordinance, 2020
Tribunals and Commissions15 Mar 2023
Induskleed Export Pvt. Ltd. Vs M/s Pala Decor Pvt. Ltd.
National Company Law Tribunal · (2023) 03 NCLT CK 3783
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-Section 128CrPC-Section 340
Tribunals and Commissions15 Mar 2023
ab4a58fe712675dc1bce275a7f34d893
National Company Law Tribunal · (2023) 03 NCLT CK 3815
Insolvency and Bankruptcy Code, 2016-Section 33(1)(a), 33(1), 33(5), 33(7), 14, 35(1), Chapter III of Part IINCLT Rules, 2016-Rule 11Insolvency and Bankruptcy (Liquidation Process) Regulations, 2016-Regulation 2B, 32, 32A, 13
Tribunals and Commissions15 Mar 2023
M/s. Merckens Karton-UND Pappen Fabric GMBH Vs M/s. Franco Leone Limited
National Company Law Tribunal · (2023) 03 NCLT CK 3857
Insolvency and Bankruptcy Code, 2016-Section 9, 12, 14, 33(1), 33(2), 33(5), 34(1), 52Reserve Bank of India Act, 1934-Section 49IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6(1), 39B, 39C, 39D
Tribunals and Commissions15 Mar 2023
Robo Silicon Pvt. Ltd. Vs Viraj Projects India Pvt. Ltd.
National Company Law Tribunal · (2023) 03 NCLT CK 3867
Insolvency and Bankruptcy Code, 2016-Section 9, 12AIBBI Regulations, 2016-Regulation 30A
Tribunals and Commissions15 Mar 2023Allowed
Mr. Sagar Mohan Panchmatiya Vs Horizon Outsource Solutions Private Limited
National Company Law Tribunal · (2023) 03 NCLT CK 3985
Insolvency and Bankruptcy Code, 2016-Section 7, 13, 14, Sub-section (1) of Section 14, Sub-section (1) of Section 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4
Tribunals and Commissions15 Mar 2023Allowed
Alpine Stampings Vs Vikarsh Stampings India Private Limited
National Company Law Tribunal · (2023) 03 NCLT CK 3986
Insolvency and Bankruptcy Code, 2016-Section 9, 4, 3(6), 3(11), 3(12), 5(21), 14(1), 31(1), 33, 13Insolvency and Bankruptcy (Application to Adjudication Authority) Rules, 2016-Rule 6
Tribunals and Commissions15 Mar 2023
IDBI Capital Markets & Securities Ltd. Vs Jindal Cotex Limited
National Company Law Tribunal · (2023) 03 NCLT CK 3558
Insolvency and Bankruptcy Code, 2016-Section 9Companies Act, 1956-Section 433, 434Indian Arbitration and Conciliation Act, 1996
Tribunals and Commissions15 Mar 2023Dismissed
IDBI Capital Markets & Securities Ltd Vs Jindal Cotex Limited
National Company Law Tribunal · (2023) 03 NCLT CK 0046
Insolvency and Bankruptcy Code, 2016 — Section 9Companies Act, 1956 — Section 433, 434Limitation Act,1963 — Section 5, 14
Tribunals and Commissions14 Mar 2023Dismissed
Shubham Steel Industries Vs Prime Gold Sail JVC Limited
National Company Law Tribunal · (2023) 03 NCLT CK 3697
Insolvency and Bankruptcy Code, 2016-Section 4, 5(6), 5(21), 8(1), 8(2), 9, 9(5)(ii)(d)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Companies Act, 1956
Tribunals and Commissions14 Mar 2023Dismissed
M/s. IFCI Limited Vs Sutanu Sinha & Anr.
National Company Law Tribunal · (2023) 03 NCLT CK 3600
Companies Act, 1956-Section 4AI&B Code, 2016-Section 3(11), 5(8), 7, 60(5)Companies Act, 2013-Section 71(8)