Tribunals and Commissions25 May 2022Dismissed
Intec Capital Ltd. Vs M/s Autopal Industries Ltd.
National Company Law Tribunal · (2022) 05 NCLT CK 0433
IBC, 2016-Section 7
COURT ARCHIVE
National Company Law Tribunal judgments
20,331 judgments · page 643 of 1,017
Tribunals and Commissions25 May 2022
Danfoss Industries Pvt Ltd Vs Wog Technologies Pvt Ltd
National Company Law Tribunal · (2022) 05 NCLT CK 0434
IBC, 2016-Section 9, 12
Tribunals and Commissions25 May 2022Allowed
M/s Newgen Specialty Plastics Limited Vs M/s Dor Tech Doors India Private Limited
National Company Law Tribunal · (2022) 05 NCLT CK 0435
Insolvency and Bankruptcy Code, 2016-Section 9, 9(5), 14(1), 14(2) to 14(4), proviso (a) to (d) to Section 14(1)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6, 5, 9(1)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Person) Regulations, 2016-Regulation 6
Tribunals and Commissions25 May 2022
JM Financial Asset Reconstruction Company Limited Vs Arambagh Hatcheries Ltd
National Company Law Tribunal · (2022) 05 NCLT CK 0436
IBC-Section 7
Tribunals and Commissions25 May 2022Disposed Of
Sanchar Polytubes Vs Evergreen Enviro Pvt. Ltd.
National Company Law Tribunal · (2022) 05 NCLT CK 0437
IBC, 2016-Section 9, 12AIBBI (Insolvency Regulation Process for Corporate Persons) Regulations, 2016-Regulation 30A
Tribunals and Commissions25 May 2022
Sudipta Ghosh Vs Neeraj Jain
National Company Law Tribunal · (2022) 05 NCLT CK 0438
Insolvency and Bankruptcy Code, 2016-Section 22, 15Insolvency and Bankruptcy Board of India (Insolvency Resolution Process of Corporate Persons) Regulations, 2016-Regulation 3(1A)Insolvency and Bankruptcy Board of India (Insolvency Professionals) Regulations, 2016-Regulation 7A
Tribunals and Commissions25 May 2022Allowed
M/s Somal Pipes Private Limited Vs M/s Mahajan Steel Furnace Private Limited & Anr.
National Company Law Tribunal · (2022) 05 NCLT CK 0439
Insolvency and Bankruptcy Code, 2016-Section 9, 9(5)(i), 13(1)(b), 14(1), 14(3), 15, 16(5), 17, 18, 31(1), 33Companies Act, 1956Securitization and Reconstruction of Operational Assets and Enforcement of Security Interest Act, 2002
Tribunals and Commissions25 May 2022Allowed
Jones Lang Lasalle Property Consultants (India) Pvt. Ltd. Vs Srijan Realty Pvt. Ltd.
National Company Law Tribunal · (2022) 05 NCLT CK 0440
Insolvency and Bankruptcy Code, 2016-Sections 8, 9, 9(3)(b), 13, 14, 15, 16(3)(a), 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 5(1)(a), 6Urban Land (Ceiling & Regulation) Act, 1976-Section 20
Tribunals and Commissions25 May 2022
Chaitanya Manufacturers Private Limited Vs Venkateshwar Vyawsay Private Limited
National Company Law Tribunal · (2022) 05 NCLT CK 0441
Insolvency and Bankruptcy Code, 2016-Section 7Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4
Tribunals and Commissions25 May 2022
Oriental Bank of Commerce Vs RDH Technologies Private Limited
National Company Law Tribunal · (2022) 05 NCLT CK 0442
IBC-Section 7, 33(5)Arbitration and Conciliation Act, 1996-Section 34
Tribunals and Commissions25 May 2022
ICICI Prudential Venture Capital Fund Real Estate Scheme I represented by its Investment manager ICICI Prudential Asset Management Company Limited Vs Anand Divine Developers Private Limited
National Company Law Tribunal · (2022) 05 NCLT CK 0443
Insolvency & Bankruptcy Code, 2016-Section 7, 12AIBBI (CIRP) Regulations, 2016-Regulation 30ANCLT Rules, 2016-Rule 11
Tribunals and Commissions25 May 2022Allowed
Indian Overseas Bank Vs Mahakal Agro Storage And Processing Unit Private Limited
National Company Law Tribunal · (2022) 05 NCLT CK 0381
Insolvency and Bankruptcy Code, 2016-Section 3, 4(1), 5(7), 5(8), 7, 7(5)(a), 13, 14, 15, 17, 18, 19, 20, 21, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(1)SARFAESI Act, 2002-Section 13(2)
Tribunals and Commissions25 May 2022
Oriental Bank of Commerce Vs RDH Technologies Private Limited
National Company Law Tribunal · (2022) 05 NCLT CK 0382
IBC-Section 7, 33(5)Arbitration and Conciliation Act, 1996-Section 34
Tribunals and Commissions25 May 2022
BCPL International Limited Vs Kalimata Ispat Industries Private Limited
National Company Law Tribunal · (2022) 05 NCLT CK 0383
Insolvency and Bankruptcy Code, 2016-Section 8, 9Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Companies Act, 1956
Tribunals and Commissions25 May 2022
Oriental Bank Of Commerce Vs Rdh Technologies Private Limited
National Company Law Tribunal · (2022) 05 NCLT CK 0384
IBC-Section 7, 33(5)Arbitration and Conciliation Act, 1996-Section 34
Tribunals and Commissions25 May 2022Disposed Of
Janpragti Commodities Private Limited Vs Radission Resources Private Limited
National Company Law Tribunal · (2022) 05 NCLT CK 0082
Insolvency And Bankruptcy Code, 2016 — Section 15, 22Insolvency and Bankruptcy Board of India (Insolvency Professionals) Regulations, 2016 — Regulation 7AInsolvency and Bankruptcy Board of India (Insolvency Resolution Process of Corporate Persons) Regulations, 2016 — Regulation 3(1A)
Tribunals and Commissions25 May 2022Allowed
Boutonniere Hospitality Private Limited Vs
National Company Law Tribunal · (2022) 05 NCLT CK 0069
National Company Law Tribunal Rules, 2016 — Rule 11
Tribunals and Commissions25 May 2022Disposed Of
Stanford Park Infratech Private Limited Vs Registrar of Companies, Delhi & Haryana
National Company Law Tribunal · (2022) 05 NCLT CK 0063
Companies Act, 2013 — Section 248, 252, 252(3)Company (Removal of Names of Companies from the Register of Companies) Rules, 2016 — Rule 7, 9
Tribunals and Commissions25 May 2022Disposed Of
HNS Projects Private Limited Vs Registrar of Companies, Delhi & Haryana
National Company Law Tribunal · (2022) 05 NCLT CK 0062
Companies Act, 2013 — Section 248, 252, 252(3)Company (Removal of Names of Companies from the Register of Companies) Rules, 2016 — Rule 7, 9
Tribunals and Commissions25 May 2022Disposed Of
Affecoff Food and Beverages India Private Limited Vs Registrar of Companies, Delhi
National Company Law Tribunal · (2022) 05 NCLT CK 0060
Companies Act, 2013 — Section 248, 252, 252(3)Company (Removal of Names of Companies from the Register of Companies) Rules, 2016 — Rule 7, 9