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National Company Law Tribunal judgments

20,322 judgments · page 496 of 1,017

Tribunals and Commissions08 Mar 2023Allowed

SREI Equipment Finance Ltd Vs Deepika Infratech Pvt Ltd

National Company Law Tribunal · (2023) 03 NCLT CK 3852

Insolvency and Bankruptcy Code, 2016-Section 7, 9, 10, 13, 14, 31, 33, 60(5), 65, 75, 238Code of Criminal Procedure, 1973-Section 195, 340Indian Penal Code, 1860-Section 193, 194, 196, 197
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Tribunals and Commissions07 Mar 2023Allowed

M/s. Vani Commercials Limited Vs M/s. Max Heights Township and Projects Private Ltd.

National Company Law Tribunal · (2023) 03 NCLT CK 3707

Insolvency and Bankruptcy Code, 2016-Section 7, 7(3)(b), 7(5)(a), 13(2), 14, 14(1)(a), (b), (c) & (d), 14(3)(b), 15, 17, 18, 19, 20 & 21, 16(1), 16(2)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 9(1)Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions07 Mar 2023

Mr. Radhakrishnan Dharmarajan

National Company Law Tribunal · (2023) 03 NCLT CK 3801

Insolvency and Bankruptcy Code, 2016-Section 14, 33(2), 33(5), 33(7), 34(1), 35(1)Income Tax Act, 1961-Section 178IBBI (Insolvency Resolution Process for Corporate Persons) Regulations 2016-Regulation 39 (4)
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Tribunals and Commissions07 Mar 2023Disposed Of

MSP Metallics Limited & Anr Vs

National Company Law Tribunal · (2023) 03 NCLT CK 0038

Companies Act, 2013 — Section 103, 133, 230, 230(1), 230(5), 232, 232(1)Companies (Compromises, Arrangements and Amalgamations) Rules, 2016 — Rule 6, 7, 8(2)
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Tribunals and Commissions06 Mar 2023

G.S. Buildtech Pvt. Ltd. Vs Adree Infrastructure Venture Pvt. Ltd.

National Company Law Tribunal · (2023) 03 NCLT CK 3656

Insolvency and Bankruptcy Code, 2016-Section 7, 3(12), 5(7), 5(8), 5(8)(f), 4(1), 7(5)(a), 13, 15, 17, 18, 19, 20, 21, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(1), 9(1)Insolvency & Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
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Tribunals and Commissions06 Mar 2023

Chandra Prakash Jain Vs Deputy Director

National Company Law Tribunal · (2023) 03 NCLT CK 3638

Insolvency and Bankruptcy Code, 2016-Section 60(5), 14, 7National Company Law Tribunal Rules, 2016-Rule 11Prevention of Money Laundering Act, 2002-Section 8, 8(8)
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Tribunals and Commissions06 Mar 2023

Mrs. Lata Ajit Shah Vs M/s. Panama Systems Private Limited

National Company Law Tribunal · (2023) 03 NCLT CK 3738

Insolvency and Bankruptcy Code, 2016-Section 54(1), 54, 9, 33(2), 53, 60(5), 19, 43, 44, 66, 68, 69, 70, 71Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 41, 31A, 31, 13, 34, 15(5), 14Insolvency and Bankruptcy Board of India (Insolvency Resolution Process For Corporate Persons) Regulations, 2016-Regulation 35
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