COURT ARCHIVE

National Company Law Tribunal judgments

20,322 judgments · page 501 of 1,017

Tribunals and Commissions02 Mar 2023

Monitoring Committee For Southern Batteries Pvt Ltd Vs M/s. Southern Energy Investments Pvt Ltd

National Company Law Tribunal · (2023) 03 NCLT CK 3583

Insolvency and Bankruptcy Code, 2016-Section 7, 19, 30(2)(c), 31, 33, 33(3), 33(4), 33(5), 34(1), 35(1), 52, 54L, 74(3), 236, 236(1), 236(2)NCLT Rules, 2016-Rule 11I&B (AAA) Rules, 2016-Rule 4

Read judgment

Tribunals and Commissions02 Mar 2023

Mr. Utkarsh Jain Vs HDB Financial Services Ltd & Ors.

National Company Law Tribunal · (2023) 03 NCLT CK 3883

Insolvency and Bankruptcy Code, 2016-Section 60(5), 14, 25(2)(b), 33, 33(5), 36, 52, 110(2)National Company Law Tribunal Rules, 2016-Rule 11Companies Act, 2013-Section 425

Read judgment

Tribunals and Commissions02 Mar 2023Allowed

Piramal Capital & Housing Finance Limited Vs Andes Town Planners Private Limited

National Company Law Tribunal · (2023) 03 NCLT CK 3884

Insolvency & Bankruptcy Code, 2016-Section 7, 5(8)(c), 4, 7(1), 7(2), 7(5), 7(7), 13(2), 14, 14(1), 15, 17, 18, 19, 20Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Constitution of India-Article 142

Read judgment

Tribunals and Commissions02 Mar 2023Dismissed

Narayan Organics Private Limited Vs Prayag Polytech Private Limited

National Company Law Tribunal · (2023) 03 NCLT CK 3900

Insolvency and Bankruptcy Code, 2016-Section 5(6)(b), 5(21), 7, 8, 8(1), 8(2)(a), 9, 9(5)(2)(d), 9(5)(ii), 14Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Companies Act, 1956

Read judgment

Tribunals and Commissions02 Mar 2023

Zambon Company S.P.A Vs Vivimed Labs Limited

National Company Law Tribunal · (2023) 03 NCLT CK 3554

Insolvency and Bankruptcy Code, 2016-Section 9I&B (Application to Adjudicating Authority) Rules 2016-Rule 6Limitation Act, 1963-Section 18

Read judgment

Tribunals and Commissions02 Mar 2023Disposed Of

Akshat Tandon Vs Anju Agarwal Liquidator

National Company Law Tribunal · (2023) 03 NCLT CK 0029

Insolvency and Bankruptcy Code, 2016 — Section 29ACompanies Act, 2013 — Section 230Micro, Small and Medium Enterprises Development Act, 2006 — Section 8

Read judgment

Tribunals and Commissions02 Mar 2023Disposed Of

Committee of Creditors Vs Varun Goel Resolution Professional

National Company Law Tribunal · (2023) 03 NCLT CK 0028

Insolvency and Bankruptcy Code, 2016 — Section 9, 22, 27, 27(1), 27(2), 60(5)National Company Law Tribunal Rules, 2016 — Rule 11

Read judgment

Tribunals and Commissions02 Mar 2023Dismissed

RGSG Global Hawk Llp Vs Shri Banke Bihari Steels Private Limited

National Company Law Tribunal · (2023) 03 NCLT CK 0027

Read judgment

Tribunals and Commissions02 Mar 2023Disposed Of

M/s Dehradun Integrated Arena Ltd Vs

National Company Law Tribunal · (2023) 03 NCLT CK 0026

Insolvency and Bankruptcy Code, 2016 — Section 12(2)

Read judgment

Tribunals and Commissions02 Mar 2023Disposed Of

Natraj Dealcomm Private Limited, [NDPL] & Ors Vs

National Company Law Tribunal · (2023) 03 NCLT CK 0023

Companies Act, 2013 — Section 133, 217, 219, 221, 224, 225, 230, 230(5), 232Companies Act, 1956 — Section 235, 236, 237, 238, 239, 240, 241, 242, 243, 244, 245, 246, 247, 248, 249, 250, 251

Read judgment

Tribunals and Commissions02 Mar 2023Disposed Of

Disha Paint Private Limited & Ors Vs

National Company Law Tribunal · (2023) 03 NCLT CK 0022

Companies Act, 2013 — Section 133, 210, 211, 212, 213, 214, 215, 216, 217, 218, 219, 220, 221, 222, 223, 224, 225, 226, 227, 230, 230(1), 230(6), 232, 232(1), 232(3), 232(3)(i), 232(4)

Read judgment

Tribunals and Commissions02 Mar 2023Disposed Of

M/s Saffron Infradev Private Limited Vs Registrar of Companies Ministry of Corporate Affairs West Bengal

National Company Law Tribunal · (2023) 03 NCLT CK 0021

Companies Act, 2013 — Section 248, 252, 252(3)

Read judgment

Tribunals and Commissions02 Mar 2023Disposed Of

Pivotal Laboratories Private Limited Vs

National Company Law Tribunal · (2023) 03 NCLT CK 0019

Companies Act, 2013 — Section 129, 133, 148, 148(8), 230, 232Income Tax Act, 1961 — Section 72A, 79, 170(2A), 276CC

Read judgment

Tribunals and Commissions02 Mar 2023Disposed Of

Kashmir Wool & Silk Textile Park Private Limited Vs Registrar Of Companies

National Company Law Tribunal · (2023) 03 NCLT CK 0015

Companies Act, 2013 — Section 248, 252, 252(3)Income Tax Act, 1961 — Section 139(1), 276CC

Read judgment

Tribunals and Commissions01 Mar 2023

IDBI Bank Limited Vs Smt. Seema Gupta

National Company Law Tribunal · (2023) 03 NCLT CK 3683

Insolvency and Bankruptcy Code, 2016-Sections 80(2), 81, 94, 95, 95(1), 95(6), 95(7), 99, 99(1), 99(6), 99(7), 99(8), 99(9), 99(10), 100, 101, 102, 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

Read judgment

Tribunals and Commissions01 Mar 2023Dismissed

M/s. Fossil Business Solution Pvt Ltd. Vs Bharat Sanchar Nigam Ltd.

National Company Law Tribunal · (2023) 03 NCLT CK 3669

Insolvency and Bankruptcy Code, 2016-Sections 4, 5(21), 8, 8(1), 9Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Companies Act, 2013

Read judgment

Tribunals and Commissions01 Mar 2023

Harish Stores Vs Fandan Health and Beauty Pvt. Ltd.

National Company Law Tribunal · (2023) 03 NCLT CK 3666

Insolvency and Bankruptcy Code, 2016-Section 9, 12A, Regulation 30ANCLT Rules-Rule 11

Read judgment

Tribunals and Commissions01 Mar 2023

M/s. Golden Heritage Promoters Pvt. Ltd. Vs M/s. ALM Infotech City Pvt. Ltd.

National Company Law Tribunal · (2023) 03 NCLT CK 3663

Insolvency and Bankruptcy Code, 2016-Section 7, Second Proviso of Section 7(1), 9, 21

Read judgment

Tribunals and Commissions01 Mar 2023Allowed

State Bank Of India Vs Essel Infraprojects Limited

National Company Law Tribunal · (2023) 03 NCLT CK 3661

Insolvency and Bankruptcy Code, 2016-Section 7, 10A, 5(8), 3(12), 14(1), 31(1), 33, 13Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 9(2)IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016

Read judgment

Tribunals and Commissions01 Mar 2023

Oriental Bank of Commerce Vs Isolux Corsan India Engineering and Construction Private Limited

National Company Law Tribunal · (2023) 03 NCLT CK 3773

Insolvency and Bankruptcy Code, 2016-Section 42, 40(2)IBBI (Insolvency Resolution Process For Corporate Persons) Regulations, 2016-Regulation 17(2)(b)(iv)

Read judgment