Tribunals and Commissions03 Mar 2023Dismissed
Sushma Paranjpe Vs Rohan Developers Private Limited
National Company Law Tribunal · (2023) 03 NCLT CK 3851
Insolvency & Bankruptcy Code, 2016-Section 7, 10A
COURT ARCHIVE
National Company Law Tribunal judgments
20,322 judgments · page 499 of 1,017
Tribunals and Commissions03 Mar 2023
Mivaan Pharma & Ors. Vs Waxsen Lifescience Private Limited
National Company Law Tribunal · (2023) 03 NCLT CK 3855
Insolvency and Bankruptcy Code, 2016-Section 7, 14, 13, 31, 33Insolvency and Bankruptcy (Application to Adjudication Authority) Rules, 2016-Rule 4
Tribunals and Commissions03 Mar 2023Dismissed
Satec Envir Engineering (India) Private Limited Vs Indian Oil Corporation Limited
National Company Law Tribunal · (2023) 03 NCLT CK 3575
Insolvency & Bankruptcy Code, 2016-Section 9
Tribunals and Commissions03 Mar 2023
The State Bank Of India Vs Sh. Vivek Sachdev
National Company Law Tribunal · (2023) 03 NCLT CK 3571
Insolvency and Bankruptcy Code, 2016-Sections 95, 97, 99, 99(2), 104, 105, 106, 107, 108, 112, 113IBBI (Insolvency Resolution Process for Personal Guarantor to Corporate Debtors) Regulations, 2019-Regulations 5, 7, 8, 9, 11, 12, 13, 14, 15, 17
Tribunals and Commissions03 Mar 2023
State Bank of India Vs Anuradha Sachdev
National Company Law Tribunal · (2023) 03 NCLT CK 3873
IBC, 2016-Section 95(1), 95, 97, 99, 99(2), 104, 105, 106, 107, 108, 112, 113IBBI (Insolvency Resolution Process for Personal Guarantor to Corporate Debtors) Regulations, 2019-Regulations 5, 7, 8, 9, 11, 12, 13, 14, 15, 17
Tribunals and Commissions03 Mar 2023
Open Sky Shopping LLP Vs Thea Online Services Private Limited
National Company Law Tribunal · (2023) 03 NCLT CK 3879
Insolvency and Bankruptcy Code, 2016-Section 7, 12, 30(6), 33, 33(1)(a), 34(1), 52, 56Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 39DInsolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016
Tribunals and Commissions03 Mar 2023
Micromax Informatics Ltd. Vs Goodday Ventures (India) Pvt. Ltd.
National Company Law Tribunal · (2023) 03 NCLT CK 3897
Insolvency and Bankruptcy Code, 2016-Section 9, 30(6), 33, 33(1), 33(2), 34(1), 52Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4(2)(b)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 39B
Tribunals and Commissions03 Mar 2023Allowed
Hadirah Steels Pvt.Ltd Vs Rana Heavy Engineering Ltd.
National Company Law Tribunal · (2023) 03 NCLT CK 3547
Insolvency and Bankruptcy Code, 2016-Section 7, 7(1), 7(5), 5(8), 14, 14(3), 15, 17, 18, 20, 21, 22, 31(1), 33Limitation Act, 1963Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
Tribunals and Commissions03 Mar 2023Allowed
Piramal Capital & Housing Finance Limited Vs Wamika Real Estate Private Limited
National Company Law Tribunal · (2023) 03 NCLT CK 3898
Insolvency & Bankruptcy Code, 2016-Sections 4, 7, 13, 14, 31, 33Arbitration and Conciliation Act, 1996-Sections 23 (4), 294Commercial Courts Act, 2015-Section 124
Tribunals and Commissions03 Mar 2023Allowed
Destinations Gateway Private Limited
National Company Law Tribunal · (2023) 03 NCLT CK 3899
Insolvency and Bankruptcy Code, 2016-Section 10, 11, 13, 14, sub-section (1) of Section 14, sub-section (1) of Section 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 7, 7(1)
Tribunals and Commissions03 Mar 2023Disposed Of
Frenden Housing Private Limited Vs Registrar of companies
National Company Law Tribunal · (2023) 03 NCLT CK 0020
Companies Act, 2013 — Section 248, 252, 252(3)
Tribunals and Commissions03 Mar 2023Disposed Of
Vyadeshwar Technology Services Limited Vs
National Company Law Tribunal · (2023) 03 NCLT CK 0012
Companies Act, 2013 — Section 230, 230(5), 232Companies (Compromises Arrangements and Amalgamations) Rules, 2016 — Rule 8
Tribunals and Commissions03 Mar 2023Disposed Of
United Seamless Tubulaar Private Limited Vs
National Company Law Tribunal · (2023) 03 NCLT CK 0011
Companies Act, 2013 — Section 90, 230, 230(5), 232, 232(3)(i), 232(6)Income Tax Act, 1961 — Section 2(1B)
Tribunals and Commissions03 Mar 2023Dismissed
State Bank of India Vs Shaliwahan Farms Private Limited
National Company Law Tribunal · (2023) 03 NCLT CK 0010
Insolvency and Bankruptcy Code, 2016 — Section 7Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13(2)
Tribunals and Commissions03 Mar 2023Disposed Of
Mr. Prasad Joshi Vs Meta Arch Pvt Ltd
National Company Law Tribunal · (2023) 03 NCLT CK 0009
Insolvency and Bankruptcy Code, 2016 — Section 12A, 60(5)Contempt of Courts Act, 1971 — Section 2(b), 14Companies Act, 2013 — Section 425
Tribunals and Commissions03 Mar 2023Disposed Of
HDFC Property Ventures Limited Vs
National Company Law Tribunal · (2023) 03 NCLT CK 0008
Companies Act, 2013 — Section 90, 230, 230(5), 232, 232(3)(i), 232(6)
Tribunals and Commissions03 Mar 2023Disposed Of
Rockhard Tech Solutions Private Limited Vs
National Company Law Tribunal · (2023) 03 NCLT CK 0007
Companies Act, 2013 — Section 230, 230(5), 232Companies (Compromises Arrangements and Amalgamations) Rules, 2016 — Rule 8
Tribunals and Commissions03 Mar 2023Disposed Of
Infrastructure Leasing and Financial Services Ltd. & Ors. Vs Union of India
National Company Law Tribunal · (2023) 03 NCLT CK 0006
Tribunals and Commissions03 Mar 2023Disposed Of
Hybro Foods Private Limited Vs Kotak Mahindra Bank Limited
National Company Law Tribunal · (2023) 03 NCLT CK 0005
Insolvency and Bankruptcy Code, 2016 — Section 3(12), 5(8), 7, 10A, 13, 14(1), 31(1), 33Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13(2)Maharashtra Stamp Act, 1958 — Section 18
Tribunals and Commissions03 Mar 2023Disposed Of
Vedanth.com Worldwide Limited Vs Karthik Alloys Limited
National Company Law Tribunal · (2023) 03 NCLT CK 0004
Insolvency and Bankruptcy Code, 2016 — Section 9, 12, 14, 29A, 30(2), 30(4), 30(6), 31(1), 66Insolvency and Bankruptcy Board of India (Insolvency Resolution Process Corporate Persons) Regulations, 2016 — Regulation 35A, 38(1)(a), 39(4)