COURT ARCHIVE

National Company Law Tribunal judgments

20,322 judgments · page 498 of 1,017

Tribunals and Commissions03 Mar 2023

Vedanth.com Worldwide Limited Vs Karthik Alloys Limited

National Company Law Tribunal · (2023) 03 NCLT CK 3668

Insolvency and Bankruptcy Code, 2016-Section 9, 12, 14, 29A, 30, 30(1), 30(2), 30(4), 30(6), 31, 31(1), 43, 45, 50, 66Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 35A, 36B(4A), 38(1), 38(1)(a), 38(1A), 38(1B), 38(2), 39(4)Companies Act, 2013

Tribunals and Commissions03 Mar 2023Allowed

Siti Networks Limited Vs Television Home Shopping Network Limited

National Company Law Tribunal · (2023) 03 NCLT CK 3658

Insolvency and Bankruptcy Code, 2016-Section 9, 13, 14(1), 15, 17, 18, 19, 20, 21, 31(1), 33Insolvency & Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4(1)Securitization and Reconstruction of Operational Assets and Enforcement of Security Interest Act, 2002

Tribunals and Commissions03 Mar 2023

RBL Bank Limited Vs Geeta Refinery Private Limited

National Company Law Tribunal · (2023) 03 NCLT CK 3631

Insolvency and Bankruptcy Code, 2016-Section 7, 10A, 13, 14, 31, 33Insolvency and Bankruptcy (Application to Adjudication Authority) Rules, 2016-Rule 4Indian Contract Act, 1872-Section 133, 134, 135, 139, 141

Tribunals and Commissions03 Mar 2023Dismissed

Aypols Polymers Private Limited Vs Suvarna Fibrotech Pvt Ltd

National Company Law Tribunal · (2023) 03 NCLT CK 3610

Insolvency & Bankruptcy Code, 2016-Section 8(1), 8(2), 9, 9(1)

Tribunals and Commissions03 Mar 2023

Car Bazaar Automobiles Private Limited

National Company Law Tribunal · (2023) 03 NCLT CK 3587

Insolvency & Bankruptcy Code, 2016-Section 10, 13, 14(1), 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules 2016-Rule 7

Tribunals and Commissions03 Mar 2023Allowed

Gateway Leasing Private Limited Vs R M Bhuther & Company Limited

National Company Law Tribunal · (2023) 03 NCLT CK 3740

Insolvency and Bankruptcy Code, 2016-Sections 7, 9, 10, 10(A), 4(1), 13, 14, 14(1), 15, 17, 18, 19, 20, 21, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(1), 9(1)Insolvency and Bankruptcy Code (Second Amendment) Act, 2020-Section 2

Tribunals and Commissions03 Mar 2023

Ms. Rakhee Jotkar & Ors. Vs Mr. Anneel Saraogi

National Company Law Tribunal · (2023) 03 NCLT CK 3745

Insolvency and Bankruptcy Code, 2016-Section 60(5)(a)

Tribunals and Commissions03 Mar 2023

UltraTech Cement Limited Vs Aniirudh Civil Engineers and Contractors Private Limited

National Company Law Tribunal · (2023) 03 NCLT CK 3746

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 14, sub-section (1) of Section 14, 13, sub-section (1) of Section 31, 33Securitization and Reconstruction of Operational Assets and Enforcement of Security Interest Act, 2002

Tribunals and Commissions03 Mar 2023

Kotak Mahindra Bank Ltd. Vs M/s, Hybro Foods Private Limited

National Company Law Tribunal · (2023) 03 NCLT CK 3759

Insolvency and Bankruptcy Code, 2016-Section 7, 10A, 5(8), 3(12), 13, 14(1), 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4SARFAESI Act, 2002-Section 13(2)

Tribunals and Commissions03 Mar 2023Allowed

Piramal Capital & Housing Finance Limited Vs Prithvi Residency Private Limited

National Company Law Tribunal · (2023) 03 NCLT CK 3771

Insolvency & Bankruptcy Code, 2016-Section 7, 4, 13, 14, 31, 33Arbitration and Conciliation Act, 1996-Sections 23 (4) and 294Commercial Courts Act, 2015-Section 124

Tribunals and Commissions03 Mar 2023Allowed

NK Power and Infrastructure Pvt. Ltd. Vs Nanda Rangsa Marak & Ors.

National Company Law Tribunal · (2023) 03 NCLT CK 3778

Insolvency and Bankruptcy Code, 2016-Section 60(5), 66, See 53National Company Law Tribunal Rules, 2016-Rule 11

Tribunals and Commissions03 Mar 2023Allowed

Netafim Agricultural Financing Agency Private Limited Vs Shraddha Energy And Infraprojects Private Limited

National Company Law Tribunal · (2023) 03 NCLT CK 3784

Insolvency & Bankruptcy Code, 2016-Section 7, 13, 14, Sub-section (1) of Section 14, Sub-section (1) of Section 31, 33Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002

Tribunals and Commissions03 Mar 2023Allowed

Piramal Capital & Housing Finance Limited Vs Suvarat Real Estate Developers Private Limited

National Company Law Tribunal · (2023) 03 NCLT CK 3813

Insolvency & Bankruptcy Code, 2016-Section 7, 4, 13, 14, sub-section (1) of Section 14, sub-section (1) of Section 31, 33Arbitration and Conciliation Act, 1996-Sections 23 (4), 294Commercial Courts Act, 2015-Section 124

Tribunals and Commissions03 Mar 2023

ICICI Bank Ltd. Vs VIL Ltd.

National Company Law Tribunal · (2023) 03 NCLT CK 3814

Insolvency and Bankruptcy Code, 2016-Section 7

Tribunals and Commissions03 Mar 2023Dismissed

Ratnarup Projects Private Limited Vs Tamanna Hotels Private Limited

National Company Law Tribunal · (2023) 03 NCLT CK 3817

Insolvency & Bankruptcy Code, 2016-Section 9, 8Negotiable Instruments Act, 1881-Section 138Indian Penal Code, 1860-Section 420

Tribunals and Commissions03 Mar 2023Allowed

Piramal Capital & Housing Finance Limited Vs Vyomakara Real Estate Private Limited

National Company Law Tribunal · (2023) 03 NCLT CK 3829

Insolvency & Bankruptcy Code, 2016-Section 4, 7, 13, 14, sub-section (1) of Section 14, sub-section (1) of Section 31, 33Arbitration and Conciliation Act, 1996-Sections 23 (4) and 294Commercial Courts Act, 2015-Section 124

Tribunals and Commissions03 Mar 2023

Mr. Mukesh Kumar Jain Vs Oshiya Industries Private Limited

National Company Law Tribunal · (2023) 03 NCLT CK 3834

Insolvency and Bankruptcy Code, 2016-Section 54, 9, 33(2)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 13, 14, 45

Tribunals and Commissions03 Mar 2023Allowed

Opensky Shopping LLP Vs Sagar E-Shop Private Limited

National Company Law Tribunal · (2023) 03 NCLT CK 3836

Insolvency & Bankruptcy Code, 2016-Section 9, 13, 14, 15, 17, 18, 19, 20, 21, 31, 33Companies Act, 1956Limited Liability Partnership Act, 2008

Tribunals and Commissions03 Mar 2023

Prism Johnson Limited Vs Doosan Power Systems India Private Limited

National Company Law Tribunal · (2023) 03 NCLT CK 3840

IBC, 2016-Section 4, 5(20), 7, 7(5)(a), 8, 8(1), 8(2), 9, 9(3)(b), 9(5)Central Goods & Service Tax Act, 2017-Section 31Evidence Act, 1872-Section 65B

Tribunals and Commissions03 Mar 2023

HSBC Global Shared Services (India) Private Limited

National Company Law Tribunal · (2023) 03 NCLT CK 3844

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