Tribunals and Commissions14 Feb 2023
Rupa Infotech And Infrastructure Pvt Ltd Vs Shankheshwar Properties Pvt Ltd
National Company Law Tribunal · (2023) 02 NCLT CK 3400
Insolvency and Bankruptcy Code, 2016-Section 7, 60(5)
COURT ARCHIVE
National Company Law Tribunal judgments
20,322 judgments · page 512 of 1,017
Tribunals and Commissions14 Feb 2023Allowed
Giesecke & Devrient MS India Private Limited Vs Lumata Digital India Private Limited
National Company Law Tribunal · (2023) 02 NCLT CK 3403
Insolvency and Bankruptcy Code, 2016-Section 9, 5(21), 5(20), 3(11), 8(2), 9(5)(i), 16(5), 17, 18, 13(1)(b), 15, 14, 14(3), 31(1), 33Companies Act, 1956Companies Act-Section 128
Tribunals and Commissions14 Feb 2023Disposed Of
American Express Banking Corp Vs J.M.L. Marketings Pvt Ltd
National Company Law Tribunal · (2023) 02 NCLT CK 0037
Insolvency and Bankruptcy Code, 2016 — Section 33(2)Companies Act, 2013 — Section 66
Tribunals and Commissions13 Feb 2023Allowed
14315a129083d9248a369d7785470e43
National Company Law Tribunal · (2023) 02 NCLT CK 3177
Insolvency and Bankruptcy Code, 2016-Section 59, 59(4), 59(7), 59(8), 53(1)Companies Act, 1956IT Act, 1961-Section 178
Tribunals and Commissions13 Feb 2023Allowed
Mahindra World City Developers Limited Vs Om Shakthy Agencies (Madras) Private Limited
National Company Law Tribunal · (2023) 02 NCLT CK 3189
Insolvency and Bankruptcy Code, 2016-Section 9, 5(6), 5(20), 5(21), 9(5), 15, 17, 18, 14(1), 14(2), 14(2A), 14(3), 14(4), 31, 33, 238AInsolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
Tribunals and Commissions13 Feb 2023Allowed
M/s. RamRaghav Spintex Private Limited Vs M/s. Sri Paranthaman Textiles Private Limited
National Company Law Tribunal · (2023) 02 NCLT CK 3190
Insolvency and Bankruptcy Code, 2016-Section 9, 9(3)(B), 9(5), 14(1), 14(2), 14(2A), 14(3), 14(4), 15, 17, 18, 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Companies Act, 2013
Tribunals and Commissions13 Feb 2023
64c2447d787c68f18d3ed174b4a9577b
National Company Law Tribunal · (2023) 02 NCLT CK 3280
Insolvency and Bankruptcy Code, 2016-Sections 43, 45, 50, 52, 53, 54, 54(1), 54(2), 54(3), 66Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulations 5, 14, 15, 45(3)NCLT Rules, 2016-Rule 11
Tribunals and Commissions13 Feb 2023
Arpana Packaging Private Limited Vs Regma Ceramics Private Limited
National Company Law Tribunal · (2023) 02 NCLT CK 3321
Insolvency and Bankruptcy Code, 2016-Section 9, 8Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6MSME Act-Section 18, 16, 17, 18(2), 18(3), 18(4)
Tribunals and Commissions13 Feb 2023Disposed Of
S. Muthuraj Vs Bank Of India
National Company Law Tribunal · (2023) 02 NCLT CK 3339
Insolvency and Bankruptcy Code, 2016-Section 7, 14, 15, 25, 33(1)(a), 33(5), 33(7), 35(1), 53, 54, 54(1), 66, Chapter III of Part IIInsolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 14Insolvency and Bankruptcy (Liquidation Process) Regulations, 2017
Tribunals and Commissions13 Feb 2023
M/s. Gozoop Online Pvt. Ltd. Vs OM Pizzas and Eats India Pvt. Ltd.
National Company Law Tribunal · (2023) 02 NCLT CK 3350
IBC, 2016-Section 9, 54
Tribunals and Commissions13 Feb 2023
Gayatri Sea Foods and Feeds Pvt Ltd Vs Kumar Aquatech Agencies Pvt Ltd
National Company Law Tribunal · (2023) 02 NCLT CK 3382
IBC, 2016-Section 9, 33 (1)(a), 34, 14, 52, 35 to 50, 52 to 54, 34 (8)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 39DInsolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4
Tribunals and Commissions13 Feb 2023
BMW Financial Services Private Limited Vs S.K. Wheels Private Limited
National Company Law Tribunal · (2023) 02 NCLT CK 3483
Insolvency and Bankruptcy Code, 2016-Section 33(3), 60(5), 7, 29A(h), 240A(1), 31(1), 30(2)(b), 74, 74(3), 34(1), 33(7), 14, 33(5), 35(1)National Company Law Tribunal Rules, 2016-Rule 11CIRP Regulations-Regulation 38(1)(b)
Tribunals and Commissions13 Feb 2023Disposed Of
Vistra Ltcl (India) Limited Vs Wiztown Planners Private Limited
National Company Law Tribunal · (2023) 02 NCLT CK 0036
Insolvency & Bankruptcy Code, 2016 — Section 7, 7(5), 7(5)(a), 8(1), 8(2), 9, 9(5)(a), 10, 14, 12, 60(5)National Company Law Tribunal Rules, 2016 — Rule 11
Tribunals and Commissions10 Feb 2023Allowed
Byrnihat Coal Pvt. Ltd. Vs Sharma & Sons Corporation & Ors.
National Company Law Tribunal · (2023) 02 NCLT CK 3180
Insolvency and Bankruptcy Code, 2016-Section 10, 12, 14, 15(1)(C), 16(1), 21(2), 22, 25(2)(b), 26(6A), 29, 29A, 30(1), 30(2), 30(4), 30(6), 31(1), 43, 45, 49, 50, 66, Chapter 7Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 6(1), 12(1), 12(2), 13(1), 13(2)(d), 15A, 17(1), 17(2), 27, 35A, 36, 36(1), 36A, 36A(10), 36A(12), 36B, 36B(4A), 38(1), 38(1A), 38(1B), 38(2), 38(2)(d), 39(2), 39(4), 40ACompanies Act 1956
Tribunals and Commissions10 Feb 2023
Ms. Bhumisha Shah Vs West Coast Frozen Foods Private Limited
National Company Law Tribunal · (2023) 02 NCLT CK 3193
Insolvency and Bankruptcy Code, 2016-Section 9, 8, 9(5)(2)(d)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Companies Act, 1956
Tribunals and Commissions10 Feb 2023
State Bank Of India Vs M/s. Brahmaputra Tubular Pvt. Ltd.
National Company Law Tribunal · (2023) 02 NCLT CK 3196
Insolvency and Bankruptcy Code, 2016-Section 22(3)(b), 13, 14Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 3(1A)
Tribunals and Commissions10 Feb 2023
Mr. Manish Kumar Baldeva Vs Sales Tax Officer
National Company Law Tribunal · (2023) 02 NCLT CK 3199
Insolvency and Bankruptcy Code, 2016-Section 3(30), 5(20), 5(21), 7, 33, 35, 36, 36(3), 53, 53(1)(b)(ii), 53(1)(e)(ii), 60(5), 60(5)(c), 238CIRP Regulations-Regulation 14Maharashtra Land Revenue Code, 1966
Tribunals and Commissions10 Feb 2023
Mr. Ritesh R. Mahajan Vs Committee Of Creditors (COC) & Anr.
National Company Law Tribunal · (2023) 02 NCLT CK 3202
Insolvency and Bankruptcy Code, 2016-Section 12, 14, 15(1)(c), 16(1), 21(2), 22(1), 26(6A), 29A, 30(1), 30(2), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(2)(e), 30(2)(f), 30(6), 31, 31(1), 32, 43, 45, 50, 53, 53(1), 61(3), 66Companies Act, 1956Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 6(1), 12(1), 13(1), 15A, 17(1), 17(2), 27, 35(1)(b), 35A, 36(1), 36A, 36B, 37, 38(1), 38(1)(a), 38(1A), 38(1B), 38(2), 38(2)(a), 38(2)(b), 38(2)(c), 38(3), 39(4), 39(4A), 40A
Tribunals and Commissions10 Feb 2023Disposed Of
Arvinder Singh Vs Supersonic Dealcom Private Limited
National Company Law Tribunal · (2023) 02 NCLT CK 3216
Insolvency and Bankruptcy Code, 2016-Section 9, Chapter III, 33(1), 33(1)(b)(iii), 33(5), 33(7), 34(2), 52Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6CIRP Regulations-Regulation 6
Tribunals and Commissions10 Feb 2023Dismissed
Shyam Duvey, Prop. Harsh Agencies and Infra Projects Vs Raj Unique Developers Pvt. Ltd.
National Company Law Tribunal · (2023) 02 NCLT CK 3217
IBC, 2016-Section 9