CourtKutchehry.com

COURT ARCHIVE

National Company Law Tribunal judgments

20,322 judgments · page 539 of 1,017

Tribunals and Commissions06 Jan 2023Disposed Of

Coolberg Beverages Private Limited Vs

National Company Law Tribunal · (2023) 01 NCLT CK 0002

Companies Act, 2013 — Section 230, 230(1)(b), 230(5), 232Companies (Compromises, Arrangements and Amalgamations) Rules, 2016 — Rule 8
Read judgment
Tribunals and Commissions05 Jan 2023

Shri Ravindra Beleyur Vs Shreevathsa

National Company Law Tribunal · (2023) 01 NCLT CK 0310

Insolvency and Bankruptcy Code, 2016-Sections 95(1), 105, 106, 112, 114, 114(1), 115(2)IBBI (IRP for Personal Guarantors to Corporate Debtors) Regulations, 2019-Regulation 19
Read judgment
Tribunals and Commissions05 Jan 2023Allowed

OGO USA Inc. Vs Nachiketa Papers Limited

National Company Law Tribunal · (2023) 01 NCLT CK 0321

Insolvency and Bankruptcy Code, 2016-Section 9, 9(3)(b), 9(5)(i), 13 (1) (b), 14, 14(3), 15, 16(5), 17, 18, 31, 33Companies Act, 1956Companies Act-Section 128
Read judgment
Tribunals and Commissions05 Jan 2023

Lt. Col Retd. SPS Aurora & Ors. Vs Senior Builders Limited

National Company Law Tribunal · (2023) 01 NCLT CK 0338

Insolvency and Bankruptcy Code, 2016-Section 7, 5(8)(f)Insolvency and Bankruptcy (Application to adjudicatory authority) Rules, 2016-Rule 4Real Estate (Regulation and Development) Act, 2016-Section 3
Read judgment
Tribunals and Commissions05 Jan 2023Allowed

Raghuleela Estates Private Limited Vs Kambala Hospitality Private Limited

National Company Law Tribunal · (2023) 01 NCLT CK 0403

Insolvency and Bankruptcy Code, 2016-Section 33(3), 33(2), 33, 34(1), 52, Regulation 33Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 39B, 39BA, 39C, 39DInsolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 2(ea), 2A, 4, 32
Read judgment
Tribunals and Commissions05 Jan 2023

Bank Of Baroda Vs Shri Nath Resedenci Pvt. Ltd.

National Company Law Tribunal · (2023) 01 NCLT CK 0407

Insolvency and Bankruptcy Code, 2016-Section 7, 17, 60(2), 13(2), 14(1), 14(2), 14(3)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 9(1)Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970
Read judgment
Tribunals and Commissions05 Jan 2023Allowed

M/s. Choice Wires Pvt Ltd Vs M/s. Indicarb Ltd

National Company Law Tribunal · (2023) 01 NCLT CK 0472

Insolvency and Bankruptcy Code, 2016-Section 9, 14, 14(3), 15, 17, 18, 20 and 21, 31(1), 33I&B (Application to Adjudicating Authority) Rules 2016-Rule 6Companies Act, 1956
Read judgment
Tribunals and Commissions05 Jan 2023Allowed

M/s. Kabamy India LLP Vs M/s. Lumiford Pvt Ltd

National Company Law Tribunal · (2023) 01 NCLT CK 0499

Insolvency and Bankruptcy Code, 2016-Section 4, 8(2), 9, 13, 14, 14(1), 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6IBBI (Insolvency Professionals) Regulations, 2016-Regulation 6, 7A
Read judgment
Tribunals and Commissions05 Jan 2023

Bluecrest Technology Private Limited

National Company Law Tribunal · (2023) 01 NCLT CK 0528

Insolvency and Bankruptcy Code, 2016-Section 59, 59(7)Companies Act, 2013Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017-Regulation 14, 34, 38
Read judgment
Tribunals and Commissions05 Jan 2023

Anup Jhunjhunwala Vs Adea Powerquips Private Limited

National Company Law Tribunal · (2023) 01 NCLT CK 0600

Insolvency and Bankruptcy Code, 2016-Sections 8, 8(1), 8(2)(a), 9Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rules 5, 6Companies Act, 1956
Read judgment