Tribunals and Commissions12 Jul 2022
Montage Global Pvt. Ltd. Vs Himalya Food International Ltd.
National Company Law Tribunal · (2022) 07 NCLT CK 0518
Insolvency and Bankruptcy Code, 2016-Section 9
COURT ARCHIVE
National Company Law Tribunal judgments
20,331 judgments · page 608 of 1,017
Tribunals and Commissions12 Jul 2022
Hytera Communications Corporation Limited Vs Simoco Telecommunications (South Asia) Limited
National Company Law Tribunal · (2022) 07 NCLT CK 0296
Insolvency and Bankruptcy Code, 2016-Section 8, 9, 9 (3)(b)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Companies Act, 1956-Sections 433, 434, 439
Tribunals and Commissions12 Jul 2022Allowed
Essbert Fashion Private Limited (formerly known as KVM Fashion Private Limited) & Ors. Vs Pytex Jewellers Private Limited
National Company Law Tribunal · (2022) 07 NCLT CK 0519
Insolvency and Bankruptcy Code, 2016-Section 4, 5(7), 5(8), 5(8)(a) to (i), 7, 7(1), 7(3)(b), 7(5)(a), 13(2), 14, 14(1)(a), 14(1)(b), 14(1)(c), 14(1)(d), 14(3)(b), 15, 17, 18, 19, 20, 21, 60(1)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 9(1)Companies Act, 1956
Tribunals and Commissions12 Jul 2022Allowed
Dr. Arpan Chaudhuri Vs M/s Future Speciality Medicare Private Limited
National Company Law Tribunal · (2022) 07 NCLT CK 0302
Insolvency and Bankruptcy Code, 2016-Section 9, 13, 14, 15, 16(3)(a), 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
Tribunals and Commissions12 Jul 2022
Montage Global Pvt. Ltd. Vs Himalya Food International Ltd.
National Company Law Tribunal · (2022) 07 NCLT CK 0520
Insolvency and Bankruptcy Code, 2016-Section 9
Tribunals and Commissions12 Jul 2022Dismissed
The Modi Oil and General Mills Vs Tirupati Coatings Private Limited
National Company Law Tribunal · (2022) 07 NCLT CK 0571
Insolvency and Bankruptcy Code, 2016-Sections 4, 7, 8, 8(1), 9, 10, 10A, 60(1)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rules 5, 6Companies Act, 1956
Tribunals and Commissions12 Jul 2022
M/s. Gozoop Online Pvt. Ltd. Vs OM Pizzas and Eats India Pvt. Ltd.
National Company Law Tribunal · (2022) 07 NCLT CK 0572
IBC-Section 9
Tribunals and Commissions12 Jul 2022
Control Technics Vs Harish Enterprises Pvt Ltd
National Company Law Tribunal · (2022) 07 NCLT CK 0573
IBC, 2016-Section 9
Tribunals and Commissions12 Jul 2022Disposed Of
Hytera Communications Corporation Limited Vs Simoco Telecommunications (South Asia) Limited
National Company Law Tribunal · (2022) 07 NCLT CK 0277
Insolvency and Bankruptcy Code, 2016-Section 9Constitution of India-Article 226
Tribunals and Commissions12 Jul 2022
Sarthak Park Consumer Welfare Society Vs M/s Shyama Bhagwati Infrastructure Pvt. Ltd.
National Company Law Tribunal · (2022) 07 NCLT CK 0285
Insolvency and Bankruptcy Code, 2016-Section 7, 9Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Companies Act, 1956
Tribunals and Commissions12 Jul 2022
Aurangabad Gymkhana Club Pvt Ltd Vs Omkar Realtors & Developers Pvt. Ltd.
National Company Law Tribunal · (2022) 07 NCLT CK 0574
IBC, 2016-Section 7
Tribunals and Commissions12 Jul 2022
State Bank Of India Vs Aegis Glass Container Private Limited
National Company Law Tribunal · (2022) 07 NCLT CK 0575
Insolvency and Bankruptcy Code, 2016-Section 7Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970
Tribunals and Commissions12 Jul 2022Allowed
Punjab National Bank Vs Gokul Sugar Industries Ltd
National Company Law Tribunal · (2022) 07 NCLT CK 0049
Insolvency And Bankruptcy Code, 2016 — Section 7, 60(5)
Tribunals and Commissions12 Jul 2022
Sushma Anand Jain Vs Nirmal Lifestyle Limited
National Company Law Tribunal · (2022) 07 NCLT CK 0048
Tribunals and Commissions12 Jul 2022Dismissed
State Bank Of India Vs Aegis Glass Container Private Limited
National Company Law Tribunal · (2022) 07 NCLT CK 0047
Insolvency And Bankruptcy Code, 2016 — Section 7Insolvency and Bankruptcy (Application to adjudicating Authority) Rules, 2016 — Rule 4Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(2)
Tribunals and Commissions12 Jul 2022Disposed Of
Satyam Roychowdhury Vs Chetana Prakasani Private Limited
National Company Law Tribunal · (2022) 07 NCLT CK 0039
Companies Act, 2013 — Section 96, 97, 97(1), 101National Company Law Tribunal Rules, 2016 — Rule 74
Tribunals and Commissions12 Jul 2022Disposed Of
Simoco Telecommunications (South Asia) Limited Vs Hytera Communications Corporation Ltd
National Company Law Tribunal · (2022) 07 NCLT CK 0036
Insolvency And Bankruptcy Code, 2016 — Section 9
Tribunals and Commissions12 Jul 2022Disposed Of
Deputy Commissioner of Income Tax Vs Registrar Of Companies West Bengal
National Company Law Tribunal · (2022) 07 NCLT CK 0033
Companies Act, 2013 — Section 252(1), 252(3)Income Tax Act, 1961 — Section 153ANational Company Law Tribunal Rules, 2016 — Rule 11
Tribunals and Commissions12 Jul 2022Dismissed
Sarthak Park Consumer Welfare Society Vs M/s Shyama Bhagwati Infrastructure Pvt. Ltd.
National Company Law Tribunal · (2022) 07 NCLT CK 0032
Insolvency And Bankruptcy Code, 2016 — Section 7, 9Companies Act, 2013 — Section 241, 242, 248(5), 248(7), 248(8), 250(3)Insolvency and Bankruptcy (ApplicationtoAdjudicating Authority) Rules, 2016 — Section 4
Tribunals and Commissions12 Jul 2022Disposed Of
Anil Patel Vs Diamond Infraland Developers India Ltd
National Company Law Tribunal · (2022) 07 NCLT CK 0030