Tribunals and Commissions11 Nov 2022Partly Allowed
Amit Gupta Vs Anil Kohli
National Company Law Tribunal · (2022) 11 NCLT CK 0038
Insolvency and Bankruptcy Code, 2016 — Section 60(5)
COURT ARCHIVE
National Company Law Tribunal judgments
20,327 judgments · page 556 of 1,017
Tribunals and Commissions11 Nov 2022Disposed Of
M/s. Amona Power Private Limited Vs Registrar of Companies, Goa
National Company Law Tribunal · (2022) 11 NCLT CK 0036
Companies Act, 2013 — Section 159, 220, 252(3)
Tribunals and Commissions11 Nov 2022Disposed Of
Gracious Creation Private Limited Vs Registrar of Companies
National Company Law Tribunal · (2022) 11 NCLT CK 0034
Insolvency and Bankruptcy Code, 2016 — Section 59(3)(a), 59(7)Insolvency and Bankruptcy Board of India (VoluntaryLiquidation Process) Regulations, 2017 — Regulation 14, 38(2), 38(3)
Tribunals and Commissions11 Nov 2022Disposed Of
Candor Kolkata One Hi-Tech Structures Private Limited Vs Rajneesh Sharma The Administrator SREI Infrastructure Finance Limited
National Company Law Tribunal · (2022) 11 NCLT CK 0032
Companies Act, 2013 — Section 425Arbitration and Conciliation Act, 1996 — Section 33Insolvency and Bankruptcy Code, 2016 — Section 18(1)(b)
Tribunals and Commissions10 Nov 2022
Anshuman Chaturvedi Vs Ashdan Properties Private Limited & Anr.
National Company Law Tribunal · (2022) 11 NCLT CK 0540
Insolvency and Bankruptcy Code, 2016-Section 7, 14, 15, 21(2), 29A, 30(2), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(2)(e), 30(2)(f), 30(6), 31, 31(1), 31(4), 32, 53(1), 60(5), 61(3)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 27, 35, 37, 38, 38(1), 38(1)(a), 38(1)(b), 38(1A), 38(2)(c), 39, 39(4)Companies Act-Section 66, other applicable provisions
Tribunals and Commissions10 Nov 2022
State Bank Of India Vs Harsan Kumar (M/s Umiya Development Centre) & Ors.
National Company Law Tribunal · (2022) 11 NCLT CK 0541
Insolvency and Bankruptcy Code, 2016-Section 60(5), 12ANCLT Rules, 2016-Rule 11IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 30A
Tribunals and Commissions10 Nov 2022Allowed
DMI Finance Private Limited Vs Kandivli Balaji Investment Private Limited
National Company Law Tribunal · (2022) 11 NCLT CK 0542
Insolvency and Bankruptcy Code, 2016-Section 7, 13, 14, sub-section (1) of Section 14, sub-section (1) of section 31, 33Insolvency and Bankruptcy (Application to Adjudication Authority) Rules, 2016-Rule 4
Tribunals and Commissions10 Nov 2022Partly Allowed
Mr. Rohit Vora Vs Religare Finvest Limited & Ors.
National Company Law Tribunal · (2022) 11 NCLT CK 0543
Insolvency and Bankruptcy Code, 2016-Section 60(5), 7, 14, 34, 27(1), 27(4)National Company Law Tribunal Rules, 2016-Rule 11
Tribunals and Commissions10 Nov 2022
SMS Freight Logistics Vs Foremost International Pvt. Ltd.
National Company Law Tribunal · (2022) 11 NCLT CK 0544
Insolvency and Bankruptcy Code, 2016-Section 9, 9(5)(i), 14(1), 14(3), 31(1), 33, 16(5), 17, 18, 13(1)(b), 15Companies Act, 1956Securitization and Reconstruction of Operational Assets and Enforcement of Security Interest Act, 2002
Tribunals and Commissions10 Nov 2022
Bank Of India Vs Vitthal Refined Sugars Limited
National Company Law Tribunal · (2022) 11 NCLT CK 0545
IBC 2016-Section 7, 12A
Tribunals and Commissions10 Nov 2022Partly Allowed
Mr. Rohit Vora Vs Religare Finvest Limited & Ors.
National Company Law Tribunal · (2022) 11 NCLT CK 0546
Insolvency and Bankruptcy Code, 2016-Section 60(5), 7, 14, 27(1), 27(4), 34National Company Law Tribunal Rules, 2016-Rule 11
Tribunals and Commissions10 Nov 2022Allowed
State Bank Of India Vs Euro Multivision Limited
National Company Law Tribunal · (2022) 11 NCLT CK 0547
Insolvency and Bankruptcy Code, 2016-Section 7, 9, 13, 14, 14(1), 31(1), 33Insolvency and Bankruptcy (Application to Adjudication Authority) Rules, 2016-Rule 4State Bank of India Act, 1955
Tribunals and Commissions10 Nov 2022Allowed
Abhimanyu Mittal Vs M/s. Honeywell International (India) Private Limited
National Company Law Tribunal · (2022) 11 NCLT CK 0548
Insolvency and Bankruptcy Code, 2016-Section 8, 9, 9(3)(b), 9(5), 14, 14(1)(a), (b), (c) & (d), 15, 17, 18, 20 and 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Companies Act, 1956
Tribunals and Commissions10 Nov 2022
Samata Nagari Sahkari Patsanstha Maryadit Vs M/s. Vikram Kakade Construction Private Limited
National Company Law Tribunal · (2022) 11 NCLT CK 0549
Insolvency and Bankruptcy Code, 2016-Section 7, 13, 14(1), 31(1), 33Insolvency and Bankruptcy (Application to Adjudication Authority) Rules, 2016-Rule 4, 8Maharashtra Co-Operative Societies Act, 1960-Section 101
Tribunals and Commissions10 Nov 2022Allowed
Mr. Neehal Mahamulal Pathan Vs Registration & Stamps Department Udaipur Rajasthan
National Company Law Tribunal · (2022) 11 NCLT CK 0051
Insolvency and Bankruptcy Code, 2016 — Section 32A, 238National Company Law Tribunal Rules, 2016 — Rule 11
Tribunals and Commissions10 Nov 2022Disposed Of
Mrs. Jigisha Satishkumar Mehta Vs Miltech Industries Private Limited
National Company Law Tribunal · (2022) 11 NCLT CK 0050
Insolvency and Bankruptcy Code, 2016 — Section 9Insolvency and Bankruptcy (Application to Adjudication Authority) Rule 2016 — Rule 6
Tribunals and Commissions10 Nov 2022Disposed Of
Priyanka S. Mittle & Anr Vs Shree Naman Developers Private Limited
National Company Law Tribunal · (2022) 11 NCLT CK 0041
Insolvency and Bankruptcy Code, 2016 — Section 60(5)National Company Law Tribunal Rules, 2016 — Rule 11
Tribunals and Commissions10 Nov 2022Disposed Of
Agarvanshi Aluminium & Infra Limited Vs True Wall Specialities Private Limited
National Company Law Tribunal · (2022) 11 NCLT CK 0039
Insolvency and Bankruptcy Code, 2016 — Section 9Insolvency and Bankruptcy (Application to Adjudication Authority) Rule 2016 — Rule 6
Tribunals and Commissions10 Nov 2022Disposed Of
Devatwal Warehouse Private Limited Vs Registrar Of Companies Delhi & Haryana
National Company Law Tribunal · (2022) 11 NCLT CK 0035
Companies Act, 2013 — Section 248, 248(1)(c), 252, 252(3), 455Companies (Removal of Names of Companies from Register of Companies) Rules, 2016 — Rule 9
Tribunals and Commissions09 Nov 2022Allowed
Mahalingam Suresh Kumar, Resolution Professional of M/s. Srivari Alloys India Private Limited Vs Prashanant Bansal
National Company Law Tribunal · (2022) 11 NCLT CK 0551
Insolvency and Bankruptcy Code, 2016-Section 9, 14, 29A, 30(1), 30(2), 30(2)(a), 30(2)(c), 30(2)(e), 30(4), 30(6), 31, 31(1), 31(2), 32, 43, 45, 50, 53, 60(5), 61, 61(3), 66, 188, 196Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 38(1), 38(1A), 38(2), 38(3), 39(4), Clause No.37Income Tax Act, 1961