Tribunals and Commissions10 Feb 2023Dismissed
Udai Kant Mishra Prop. Surya Properties and Investments Vs Man Prakash Talkies Pvt. Ltd.
National Company Law Tribunal · (2023) 02 NCLT CK 3406
IBC, 2016-Section 9
COURT ARCHIVE
National Company Law Tribunal judgments
20,322 judgments · page 514 of 1,017
Tribunals and Commissions10 Feb 2023
Reliance Commercial Finance Limited Vs SKIL Infrastructure Limited
National Company Law Tribunal · (2023) 02 NCLT CK 3414
Insolvency and Bankruptcy Code, 2016-Section 7, 3(12), 3(33), 5(8), 5(8)(f)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Limitation Act-Section 18
Tribunals and Commissions10 Feb 2023Allowed
Samata Nagari Sahkari Patsanstha Limited Vs Samarth Shriniwas Infra Private Limited
National Company Law Tribunal · (2023) 02 NCLT CK 3454
Insolvency and Bankruptcy Code, 2016-Section 4(1), 7, 7(1), 7(2), 7(5), sub-section (7) of Section 7, 9, 13, 14, sub-section (1) of Section 14, 15, 17, 18, 19, 20 and 21, sub-section (1) of Section 31, 33Companies Act, 2013Maharashtra Cooperative Societies Act, 1960-Section 101
Tribunals and Commissions10 Feb 2023
Mr. Dharmesh Kishore Chheda Vs Tridhaatu Builders LLP
National Company Law Tribunal · (2023) 02 NCLT CK 3459
Insolvency and Bankruptcy Code, 2016-Section 7, 5(8)Limited Liability Partnership Act, 2008Code of Criminal Procedure, 1973-Section 340
Tribunals and Commissions10 Feb 2023Disposed Of
Corporation Bank Vs NDT Trade House Private Limited
National Company Law Tribunal · (2023) 02 NCLT CK 0035
Insolvency and Bankruptcy Code, 2016 — Section 7, 12, 17(d), 19(2), 30(6), 33(1), 33(1)(a), 33(2), 56, 60(5)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016 — Regulation 39C, 39D
Tribunals and Commissions10 Feb 2023Disposed Of
Continental Automotive Brake Systems (India) Private Limited Vs
National Company Law Tribunal · (2023) 02 NCLT CK 0032
Companies Act, 2013 — Section 66, 102, 133, 210, 211, 212, 213, 214, 215, 216, 217, 218, 219, 220, 221, 222, 223, 224, 225, 226, 230, 230(3), 232, 232(2)(e)Companies (Compromises, Arrangements and Amalgamations) Rules 2016 — Rule 6, 8, 14
Tribunals and Commissions10 Feb 2023Dismissed
Santanu Bhattacharjee Vs
National Company Law Tribunal · (2023) 02 NCLT CK 0028
Insolvency and Bankruptcy Code, 2016 — Section 9, 33(1), 33(1)(b)(iii), 33(5), 33(7), 34(1), 52Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016 — Rule 9
Tribunals and Commissions10 Feb 2023Disposed Of
Union Bank of India Vs Santanu Brahma
National Company Law Tribunal · (2023) 02 NCLT CK 0025
Insolvency and Bankruptcy Code, 2016 — Section 60(5)Commercial Courts Act, 2015 — Section 12A
Tribunals and Commissions10 Feb 2023Disposed Of
Subodh Kumar Agrawal Vs
National Company Law Tribunal · (2023) 02 NCLT CK 0024
Insolvency and Bankruptcy Code, 2016 — Section 10, 15, 33, 33(1), 33(2), 33(5), 33(7), 34(1), 34(2), 52
Tribunals and Commissions10 Feb 2023Disposed Of
Maashirwad Infotech Private Limited Vs Registrar Of Companies Patna
National Company Law Tribunal · (2023) 02 NCLT CK 0022
Companies Act, 2013 — Section 248, 252, 252(3)
Tribunals and Commissions09 Feb 2023
Piramal Capital & Housing Finance Limited Vs Kapil Wadhawan & Ors.
National Company Law Tribunal · (2023) 02 NCLT CK 3632
National Company Law Tribunal Rules, 2016-Rule 11Insolvency & Bankruptcy Code, 2016-Section 60(5)
Tribunals and Commissions09 Feb 2023
Advantagesai Projects Private Limited Vs Akshay Techforge Private Limited
National Company Law Tribunal · (2023) 02 NCLT CK 3174
Insolvency & Bankruptcy Code, 2016-Section 7, 5(8)Real Estate (Regulation and Development) Act, 2016-Section 2Companies Act, 2013-Section 186(2), 186(5)
Tribunals and Commissions09 Feb 2023
Jayaswal Neco Industries Limited Vs Abhiruchi Vision Private Limited
National Company Law Tribunal · (2023) 02 NCLT CK 3185
Insolvency and Bankruptcy Code, 2016-Section 60(5), 7, 6, 3(12), 3(11), 5(8)National Company Law Tribunal Rules, 2016-Rule 11Arbitration and Conciliation Act, 1996-Section 8, 11, 17, 31(6)
Tribunals and Commissions09 Feb 2023
Punjab National Bank Vs Parental Drugs India Limited
National Company Law Tribunal · (2023) 02 NCLT CK 3186
Insolvency and Bankruptcy Code, 2016-Section 7, 7(1), 7(2), 7(5), 7(5)(a), 7(5)(b), 7(7), 4(1), 13, 14, 14(1), 15, 17, 18, 19, 20, 21, 31(1), 33Companies Act, 1956Limitation Act, 1963-Section 18
Tribunals and Commissions09 Feb 2023Allowed
Beacon Trusteeship Limited Vs Modella Textile Industries Limited
National Company Law Tribunal · (2023) 02 NCLT CK 3191
Insolvency and Bankruptcy Code, 2016-Section 12(3)NCLT Rules 2016-Rule 11
Tribunals and Commissions09 Feb 2023Allowed
State Bank Of India Vs Gopinath Dairy Products Private Limited
National Company Law Tribunal · (2023) 02 NCLT CK 3194
Insolvency & Bankruptcy Code, 2016-Section 7, 5(8), 13, 14, 31(1), 33Banker's Book Evidence Act, 1891-Section 2ASecuritization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2), 13(4)
Tribunals and Commissions09 Feb 2023
Tata Capital Financial Services Limited Vs Narendra S Sabnani
National Company Law Tribunal · (2023) 02 NCLT CK 3197
Insolvency and Bankruptcy Code, 2016-Section 95(1)
Tribunals and Commissions09 Feb 2023Dismissed
Risa International Limited Vs Matheysh Maltitrading Private Limited
National Company Law Tribunal · (2023) 02 NCLT CK 3260
Insolvency and Bankruptcy Code, 2016-Section 9, 8Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Companies Act, 1956
Tribunals and Commissions09 Feb 2023Allowed
JM Financial ARC Limited Vs Turning Point Estate Private Limited
National Company Law Tribunal · (2023) 02 NCLT CK 3276
Insolvency and Bankruptcy Code, 2016-Section 7, 22, 33, 33(1)(a), 43, 66IBBI CIRP Regulations 2016-Regulation 39(D)IBBI (Liquidation Process) Regulations, 2016-Regulation 4, 15
Tribunals and Commissions09 Feb 2023
Bank Of Baroda Vs Topworth Tollways (Ujjain) Private Limited
National Company Law Tribunal · (2023) 02 NCLT CK 3293
Insolvency and Bankruptcy Code, 2016-Section 7, 14, 21, 25(2)(h), 29A, 30(2), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(2)(e), 30(2)(f), 30(4), 30(6), 31, 32, 53, 61(3)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 27, 37, 38, 38(A), 38(1), 38(1)(a), 38(1A), 38(2)(a), 38(2)(b), 38(2)(c), 38(3), 39(4)Companies Act, 2013-Section 326