COURT ARCHIVE

National Company Law Tribunal judgments

20,322 judgments · page 503 of 1,017

Tribunals and Commissions28 Feb 2023

Ms. Preeti Gupta Vs M/s Aditya Birla Finance Limited & Anr.

National Company Law Tribunal · (2023) 02 NCLT CK 3275

Insolvency and Bankruptcy Code, 2016-Section 94(1), 96(1)(a), 99Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution process for Personal Guarantors to Corporate Debtor) Rules, 2019-Rule 6IBBI (Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Regulations, 2019-Regulation 4(2)

Tribunals and Commissions28 Feb 2023

IVL Finance Vs Incom Cables Private Limited

National Company Law Tribunal · (2023) 02 NCLT CK 3279

Insolvency and Bankruptcy Code, 2016-Sections 7, 9, 10, 12A, 19(2), 19(3), 20, 43, 45, 60(5), 66Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 30A, 30A(3), Form FAInsolvency and Bankruptcy Board of India (Insolvency Professionals) Regulations, 2016-Clauses 10, 24, 25 and 27 of the Code of Conduct (First Schedule)

Tribunals and Commissions28 Feb 2023

Mr. Kondisetty Kumar Dushyantha, Liquidator of Harohalli Land LLP

National Company Law Tribunal · (2023) 02 NCLT CK 3287

Insolvency and Bankruptcy Code, 2016-Section 59(7), 2(c), 59(3), 59(3)(b)(ii), 59IBBI (Voluntary Liquidation Process) Regulations, 2017-Regulation 14, 30, 9(1), 34, Section 35, 35(3), 38Limited Liability Partnership (Winding Up and Dissolution) Rules, 2012-Rule 10, 7, 21

Tribunals and Commissions28 Feb 2023Dismissed

Shree Aashraya Souhard Credit Society Limited Vs Shree Aashraya Infra-Con. Limited

National Company Law Tribunal · (2023) 02 NCLT CK 3294

Insolvency and Bankruptcy Code, 2016-Section 7, 25(2), 29, 29A, 30(1), 30(2)(e), 30(6), 31, 31(2), 43, 60(5), 65, 66, 240AInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 27, 31A, 36, 39(1)(a), 39(4)

Tribunals and Commissions28 Feb 2023

M/s. Iluminar Engineering Services Private Limited Vs M/s. Innovatione India Projects LLP

National Company Law Tribunal · (2023) 02 NCLT CK 3298

IBC, 2016-Section 8, 9, 9(3)(b), 12, 12A, 13, 13(1)(b), 13(1)(c), 13(2), 14, 15, 15(1), 16(3)(a), 17, 18, 20, 21, 22Limited Liability Partnership Act, 2008Employees' Provident Funds and Miscellaneous Provisions Act, 1962

Tribunals and Commissions28 Feb 2023Allowed

M/s. CFM Asset Reconstruction Private Limited Vs M/s. Nikhil Footwears Private Limited

National Company Law Tribunal · (2023) 02 NCLT CK 3337

Insolvency and Bankruptcy Code, 2016-Section 7, 5(7), 60(1), 8, 8(1), 8(2), 7(5)(a), 14, 14(1)(a), 14(1)(b), 14(1)(c), 14(1)(d), 14(3)(b), 13(2), 15, 17, 18, 19, 20, 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Person) Regulations, 2016-Regulation 6(1), 6

Tribunals and Commissions28 Feb 2023

M/s. Sandvik Mining & Construction Tools AB Vs M/s TA Hydraulics Pvt. Ltd.

National Company Law Tribunal · (2023) 02 NCLT CK 3345

IBC, 2016-Section 3(6), 3(12), 5(20), 5(21), 8, 8(1), Clause 2, 9, 9(5)(2)(d)The Indian Contract Act, 1872-Section 70, 72Micro and Medium Enterprise Act, 2006-Section 18

Tribunals and Commissions28 Feb 2023

M/s Unicare Technologies Private Limited Vs M/s Karnataka Rural Infrastructure Development Limited

National Company Law Tribunal · (2023) 02 NCLT CK 3385

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 4I&B (Application to Adjudicating Authority) Rules 2016-Rule 6Companies Act, 1956

Tribunals and Commissions28 Feb 2023

M/s Micron Electricals Vs M/s Aishwarya Heights Infra Private Limited

National Company Law Tribunal · (2023) 02 NCLT CK 3387

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 8(1), 238A, Rule 5I&B (Application to Adjudicating Authority) Rules 2016-Rule 6Limitation Act 1963-Section 18

Tribunals and Commissions28 Feb 2023Allowed

Bank Of India Vs ECI Infra Towers Company Pvt Ltd

National Company Law Tribunal · (2023) 02 NCLT CK 3388

Insolvency and Bankruptcy Code, 2016-Section 33(2), 34, 14, 52, 35 to 50, 52 to 54, 34(8)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 12

Tribunals and Commissions28 Feb 2023Allowed

M/s BSFC Distributors Private Limited Vs M/s Pilot Mines & Minerals Private Limited

National Company Law Tribunal · (2023) 02 NCLT CK 3419

Insolvency and Bankruptcy Code, 2016-Section 7, 4(1), 14, 31(1), 33, 13, 15, 17, 18, 19, 20, 21, 7(7)Companies Act, 2013-Section 186, 179, 117, 102, 179(e), 179(f), 186(2), 117(1), 117(3)(a)Companies Act, 1956

Tribunals and Commissions28 Feb 2023

Ajay Kumar Siwach Vs Virender Dawar & Ors.

National Company Law Tribunal · (2023) 02 NCLT CK 3422

Insolvency and Bankruptcy Code, 2016-Section 19(2), 19(1), 14Securitization & Reconstruction of Financial Assets & Enforcement of Security Interest Act, 2002-Section 14

Tribunals and Commissions28 Feb 2023

M/s. Skylark Ithaca Buyers Welfare Association Vs M/s. Skylark Mansions Pvt. Ltd.

National Company Law Tribunal · (2023) 02 NCLT CK 3435

Insolvency & Bankruptcy Code, 2016-Section 7IBBI (Insolvency Resolution Process for Corporate Persons), Regulations 2016

Tribunals and Commissions28 Feb 2023

Ansal Housing & Construction Ltd Vs Samyak Projects Private Ltd.

National Company Law Tribunal · (2023) 02 NCLT CK 3452

Insolvency and Bankruptcy Code, 2016-Section 7, 5(8), 9Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Companies Act, 1956

Tribunals and Commissions28 Feb 2023

Mr. Vicky Motilal Vani & Ors. Vs M/s. Malind Properties Private Limited

National Company Law Tribunal · (2023) 02 NCLT CK 3468

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 14(3), 31(1), 33, 15, 17, 18, 20 and 21I&B (AAA) Rules, 2016-Rule 4Companies Act, 1956

Tribunals and Commissions28 Feb 2023Dismissed

M/S. Napin Impex Limited Vs M/S. Gromor Overseas Limited

National Company Law Tribunal · (2023) 02 NCLT CK 3470

Insolvency and Bankruptcy Code, 2016-Section 8, 9, 9(1), 9(3)(b), 9(3)(c), 10AInsolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6

Tribunals and Commissions28 Feb 2023Disposed Of

Income Tax Officer Vs Registrar Of Companies West Bengal

National Company Law Tribunal · (2023) 02 NCLT CK 0065

Companies Act, 2013 — Section 248, 252(1)Income Tax Act, 1961 — Section 143(3), 144, 147, 153A, 153C

Tribunals and Commissions28 Feb 2023Disposed Of

Income Tax Officer Vs ROC WB & Mahadev Barter Private Limited

National Company Law Tribunal · (2023) 02 NCLT CK 0064

Companies Act, 2013 — Section 248, 252(1)Income Tax Act, 1961 — Section 143(3), 144, 147, 153A, 153C

Tribunals and Commissions28 Feb 2023Disposed Of

Ajay Kumar Siwach Vs Virender Dawar

National Company Law Tribunal · (2023) 02 NCLT CK 0059

Insolvency and Bankruptcy Code, 2016 — Section 14, 19(1), 19(2)

Tribunals and Commissions27 Feb 2023

M/s Preksha Enterprise Vs Vector Projects (India) Private Limited

National Company Law Tribunal · (2023) 02 NCLT CK 3161

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 10A, 14, 13, 31, 33Insolvency and Bankruptcy (Application to Adjudication Authority) Rules, 2016-Rule 6