CourtKutchehry.com

COURT ARCHIVE

National Company Law Tribunal judgments

20,322 judgments · page 537 of 1,017

Tribunals and Commissions09 Jan 2023

Beacon Trusteeship Limited Vs Jayesh Sanghrajka

National Company Law Tribunal · (2023) 01 NCLT CK 0452

Insolvency and Bankruptcy Code, 2016-Section 60(5), 5(8), 7National Company Law Tribunal Rules, 2016-Rule 11Negotiable Instruments Act, 1881-Section 138
Read judgment
Tribunals and Commissions09 Jan 2023

Asset Reconstruction Company (India) Limited Vs Dagcon (India) Private Limited

National Company Law Tribunal · (2023) 01 NCLT CK 0524

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 25(2)(h), 29A, 30(2), 30(6), 31, 31(1), 31(4), 32A, 53Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 36A(1), 37, 38, 39, 39(4)Negotiable Instrument Act-Section 138
Read judgment
Tribunals and Commissions09 Jan 2023Allowed

Dr. Madurai Sundaram Sankar Vs Karvin Cuisines Private Limited

National Company Law Tribunal · (2023) 01 NCLT CK 0554

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 33(2), 33(5), 33(7), 35(1), Chapter III of Part IIIncome Tax Act, 1961-Section 178Insolvency and Bankruptcy (Liquidation Process) Regulations, 2017-Regulation 13
Read judgment
Tribunals and Commissions09 Jan 2023Allowed

FDS Management Services Private Limited

National Company Law Tribunal · (2023) 01 NCLT CK 0590

Insolvency and Bankruptcy Code, 2016-Section 4(1), 7, 7(4), 8, 10, 10(3)(a), 10(3)(b), 10(3)(c), 10(4), 13, 14, 17, 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 7Insolvency & Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 33(3), 40A
Read judgment
Tribunals and Commissions09 Jan 2023Allowed

M/s. R K Mining Private Limited Vs M/s. Talwar Cars Private Limited

National Company Law Tribunal · (2023) 01 NCLT CK 0732

Insolvency and Bankruptcy Code, 2016-Section 7, 7(2), 7(3), 7(4), 13(2), 14, 14(1), 15, 17, 18, 19, 20Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
Read judgment
Tribunals and Commissions09 Jan 2023Dismissed

Quadrum Solutions Private Limited Vs Gyan Ganga Limited

National Company Law Tribunal · (2023) 01 NCLT CK 0045

Negotiable Instruments Act, 1881 — Section 138Insolvency and Bankruptcy Code, 2016 — Section 8, 9, 9(3)(b)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016 — Rule 6
Read judgment
Tribunals and Commissions09 Jan 2023Disposed Of

Nirav Vikaram Maniar Vs Jayesh Sangharika

National Company Law Tribunal · (2023) 01 NCLT CK 0023

Insolvency and Bankruptcy Code, 2016 — Section 14, 60(5), 238National Company Law Tribunal Rules, 2016 — Rule 11
Read judgment
Tribunals and Commissions09 Jan 2023Dismissed

Beacon Trusteeship Limited Vs Sanjay Chhabria

National Company Law Tribunal · (2023) 01 NCLT CK 0020

Insolvency and Bankruptcy Code, 2016 — Section 5(8), 7, 60(5)National Company Law Tribunal Rules, 2016 — Rule 11Negotiable Instruments Act, 1881 — Section 138
Read judgment
Tribunals and Commissions06 Jan 2023Allowed

Kamal Engineers And Contractors Pvt Ltd Vs NVM Plastic Private Limited

National Company Law Tribunal · (2023) 01 NCLT CK 0349

Insolvency and Bankruptcy Code, 2016-Section 9, 9(3)(b), 8, 3(11), 5(21), 5(6), 4(1), 14, 14(1), 31(1), 33, 13, 15, 17, 18, 19, 20, 21Insolvency and Bankruptcy Code (Application to Adjudicatory) Rules, 2016-Rule 5, 6(1)Insolvency & Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
Read judgment