COURT ARCHIVE

National Company Law Tribunal judgments

20,322 judgments · page 543 of 1,017

Tribunals and Commissions29 Dec 2022Allowed

Kotak Mahindra Bank Limited Vs Multiple Hotels Private Limited

National Company Law Tribunal · (2022) 12 NCLT CK 0273

Insolvency and Bankruptcy Code, 2016-Section 3(8), 4(1), 5(5A), 5(7), 5(8), 7, 7(5)(a), 9, 10, 13, 14, 15, 17, 18, 19, 20, 21, 31(1), 33, 61, 238Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(1)SARFAESI Act, 2002-Section 13(2), 17
Tribunals and Commissions15 Dec 2022Disposed Of

Gagananchal Vyapar Pvt. Ltd Vs

National Company Law Tribunal · (2022) 12 NCLT CK 0018

Companies Act, 2013 — Section 133, 230, 230(1), 230(5), 232, 232(1)Companies (Compromises, Arrangements and Amalgamations) Rules 2016 — Rule 8(2)
Tribunals and Commissions14 Dec 2022Disposed Of

Manas Flour Mills Private Limited Vs

National Company Law Tribunal · (2022) 12 NCLT CK 0017

Companies Act, 2013 — Section 103, 133, 230, 230(1), 230(5), 232, 232(1)Companies (Compromises, Arrangements and Amalgamations) Rules, 2016 — Rule 6, 7, 8(2)
Tribunals and Commissions14 Dec 2022Disposed Of

Amritdhara Suppliers Private Limited Vs

National Company Law Tribunal · (2022) 12 NCLT CK 0016

Companies Act, 2013 — Section 230, 230(1), 230(5), 232, 232(1)Companies (Compromises, Arrangements and Amalgamations) Rules 2016 — Rule 8(2)
Tribunals and Commissions07 Dec 2022Disposed Of

Tusk Investment Limited Vs

National Company Law Tribunal · (2022) 12 NCLT CK 0013

Companies Act, 2013 — Section 129, 133, 179(3), 210, 211, 212, 213, 214, 215, 216, 217, 218, 219, 220, 221, 222, 223, 224, 225, 226, 227, 230, 230(1), 230(6), 232, 232(1), 232(3), 232(3)(i)Companies (Prospectus and allotment of Securities) Rules, 2014 — Rule 9A(8)
Tribunals and Commissions06 Dec 2022Disposed Of

Aryavrat Plot Managers Private Limited Vs

National Company Law Tribunal · (2022) 12 NCLT CK 0010

Companies Act, 2013 — Section 230, 230(1), 230(5), 232, 232(1)Companies (Compromises, Arrangements and Amalgamations) Rules 2016 — Rule 8(2)