Tribunals and Commissions24 Nov 2022
Shirani Automotive Pvt Ltd
National Company Law Tribunal · (2022) 11 NCLT CK 0692
IBC, 2016-Section 10, 19(2), 68, 69, 70, 71, 72 & 236, 60(5), Rule 11NCLT Rules, 2016-Rule 11
COURT ARCHIVE
National Company Law Tribunal judgments
20,327 judgments · page 549 of 1,017
Tribunals and Commissions24 Nov 2022Disposed Of
Gouri Iron & Steel Private Limited (in CIRP) Vs
National Company Law Tribunal · (2022) 11 NCLT CK 0081
Insolvency and Bankruptcy Code, 2016 — Section 7, 33, 33(1)(a), 33(1)(b)(iii), 33(2), 33(5), 33(7), 34(2), 34(5), 52, 60(5)
Tribunals and Commissions23 Nov 2022Allowed
Mr. Chandrasekhar Sagutoor Vs Mr. Poovazhagan
National Company Law Tribunal · (2022) 11 NCLT CK 0593
Insolvency and Bankruptcy Code, 2016-Sections 9, 14, 19(1), 19(2), 33, 33(2), 33(5), 33(7), 35(1)Income Tax Act, 1961-Section 178India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016
Tribunals and Commissions23 Nov 2022Allowed
Montecarlo Ltd. Vs GRG Infrastructure Pvt Limited
National Company Law Tribunal · (2022) 11 NCLT CK 0594
Insolvency and Bankruptcy Code, 2016-Section 9, 8(1), 8, 14, 14(1), 31, 33, 13(1)(c), 17, 18, 19, 20, 21, 15, 13(1)(b)Sale of Goods Act, 1930-Section 43Indian Contract Act, 1872-Section 73, 74
Tribunals and Commissions23 Nov 2022Allowed
Caspian Impact Investments Private Limited Vs Vivo Healthcare Private Limited
National Company Law Tribunal · (2022) 11 NCLT CK 0595
Insolvency and Bankruptcy Code, 2016-Section 7, 7(2), 7(5), 7(5)(a), 14, 14(3), 15, 17, 18, 20, 21, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
Tribunals and Commissions23 Nov 2022
M/s. Grid Infratech Pvt. Ltd. Vs M/s. Hytro Power Corporation Ltd.
National Company Law Tribunal · (2022) 11 NCLT CK 0596
Insolvency and Bankruptcy Code, 2016-Section 9, 14, 30(2), 30(2)(b), 30(2)(e), 30(4), 30(6), 31, 33(1), 33(1)(b), 33(1)(b)(iii), 33(5), 33(7), 34(1), 34(2), 35(1), 36(4), 36(4)(b)(iii), 52, 53, 53(1), Chapter-IIIEPF & MP Act, 1952-Section 6, 7(I), 7(O), 7(Q), 7A, 7Q, 14BInsolvency & Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 13
Tribunals and Commissions23 Nov 2022Allowed
Canara Bank Vs Supreme Housing & Hospitality Private Limited
National Company Law Tribunal · (2022) 11 NCLT CK 0597
Insolvency & Bankruptcy Code, 2016-Section 7, 5(8), 13, 14, 14(1), 31(1), 33Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2)Limitation Act, 1963-Section 18
Tribunals and Commissions23 Nov 2022
M/s V.J. Homes Studio Pvt. Ltd. Vs M/s Mansingh Hotels and Resorts Ltd.
National Company Law Tribunal · (2022) 11 NCLT CK 0598
IBC, 2016-Section 9
Tribunals and Commissions23 Nov 2022Allowed
In Re: M/s. GPR Resources Private Limited (Liquidation)
National Company Law Tribunal · (2022) 11 NCLT CK 0639
Insolvency and Bankruptcy Code, 2016-Section 14, 19(2), 33, 33(1)(a), 33(2), 33(5), 33(7), 34(1), 35(1), Chapter III of Part IIInsolvency and Bankruptcy (Liquidation Process) Regulations, 2017-Regulation 13Income Tax Act, 1961-Section 178
Tribunals and Commissions23 Nov 2022
M.r Anil Kempanna H.P Vs M/s. E Infrastructure & Entertainment (India) Pvt., Ltd.
National Company Law Tribunal · (2022) 11 NCLT CK 0599
I & B Code, 2016-Section 7NCLT Rules, 2016-Rule 11, 32 & 55IBBI (Liquidation Process) Regulations, 2016-Regulation 11, 12, 16 (1)
Tribunals and Commissions23 Nov 2022Disposed Of
Malaya Ketan Mohapatra Vs Wanshan Mobiles Private Limited
National Company Law Tribunal · (2022) 11 NCLT CK 0082
Companies Act, 2013 — Section 96, 97(1), 101National Company Law Tribunal Rules, 2016 — Rule 11, 74
Tribunals and Commissions23 Nov 2022Disposed Of
Registrar Of Companies Bihar Vs M/S. Jai Jagdambey Contractors Private Limited
National Company Law Tribunal · (2022) 11 NCLT CK 0080
Companies Act, 2013 — Section 252(1)
Tribunals and Commissions23 Nov 2022Disposed Of
Dayal Marketing Private Limited Vs
National Company Law Tribunal · (2022) 11 NCLT CK 0079
Companies Act, 2013 — Section 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), 232(4)Evidence Act, 1872 — Section 65BReserve Bank of India Act, 1934 — Section 45IA
Tribunals and Commissions23 Nov 2022Disposed Of
Jagmata Commotrade Private Limited Vs
National Company Law Tribunal · (2022) 11 NCLT CK 0073
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 Commissions22 Nov 2022Allowed
Syndicate Bank Vs Omid Engineering Pvt. Ltd.
National Company Law Tribunal · (2022) 11 NCLT CK 0790
Insolvency and Bankruptcy Code, 2016-Section 7, 7(2), 7(5), 7(5)(a), 14, 14(3), 15, 17, 18, 20, 21, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 14
Tribunals and Commissions22 Nov 2022
M S Wellness N Solutions (India) Private Limited Vs Omkar Realtors & Developers Private Limited
National Company Law Tribunal · (2022) 11 NCLT CK 0603
IBC-Section 7NCLT, 2016-Rule 11
Tribunals and Commissions22 Nov 2022Disposed Of
State Bank Of India Vs M/s. OPTO Circuits (India) Limited
National Company Law Tribunal · (2022) 11 NCLT CK 0604
Insolvency and Bankruptcy Code, 2016-Section 7Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4SARFAESI Act
Tribunals and Commissions22 Nov 2022
Yash Rastogi Vs Omkar Realtors Pvt Ltd
National Company Law Tribunal · (2022) 11 NCLT CK 0605
IBC-Section 7NCLT, 2016-Rule 11
Tribunals and Commissions22 Nov 2022
Mr. Vikram Rathor, Proprietor Of Vishnu Enterprises Vs Bella Jewelry Private Limited
National Company Law Tribunal · (2022) 11 NCLT CK 0606
Insolvency and Bankruptcy Code, 2016-Section 9, 13, 14, 14(1), 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6
Tribunals and Commissions22 Nov 2022Allowed
Amit Bhandari Vs Columbus Overseas LLP
National Company Law Tribunal · (2022) 11 NCLT CK 0421
Insolvency & Bankruptcy Code, 2016-Section 12A, 7Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 30ANCLT Rules, 2016-Rule 11