Tribunals and Commissions18 Apr 2022Disposed Of
Karuna Consultants Private Limited Vs Registrar of Companies, Uttarakhand
National Company Law Tribunal · (2022) 04 NCLT CK 0053
Companies Act, 2013 — Section 248, 252(3)
COURT ARCHIVE
National Company Law Tribunal judgments
20,333 judgments · page 661 of 1,017
Tribunals and Commissions18 Apr 2022Disposed Of
Goldwin Tracon Private Limited Vs
National Company Law Tribunal · (2022) 04 NCLT CK 0051
Companies Act, 2013 — Section 230(1), 230(5), 232(1)Companies (Compromises, Arrangements and Amalgamations) Rules 2016 — Rule 8(2)
Tribunals and Commissions18 Apr 2022Disposed Of
Tastetaria Foods Private Limited Vs
National Company Law Tribunal · (2022) 04 NCLT CK 0049
Companies Act, 2013 — Section 77, 117, 133, 179(3)(g), 210, 211, 212, 213, 214, 215, 216, 217, 218, 219, 220, 221, 222, 223, 224, 225, 226, 227, 230, 230(1), 230(3), 230(5), 230(6), 232, 232(3), 232(3)(i), 232(4)
Tribunals and Commissions13 Apr 2022Disposed Of
Pyrite Builders & Constructions Private Limited Vs
National Company Law Tribunal · (2022) 04 NCLT CK 0041
Companies Act, 2013 — Section 133, 206, 207, 208, 209, 210, 211, 212, 213, 214, 215, 216, 217, 218, 219, 220, 221, 222, 223, 224, 225, 226, 227, 228, 229, 230, 232, 232(3)Companies Act, 1956 — Section 235, 236, 237, 238, 239, 240, 241, 242, 243, 244, 245, 246, 247, 248, 249, 250, 251Competition Act, 2002 — Section 6(2)
Tribunals and Commissions13 Apr 2022
Hari Shankar Paper Products Pvt Ltd Vs
National Company Law Tribunal · (2022) 04 NCLT CK 0030
Insolvency and Bankruptcy Code, 2016 — Section 7, 13(2), 14, 14(1), 15, 17, 18, 19, 20Insolvency and Bankruptcy Rules, 2016 — Rule 4
Tribunals and Commissions13 Apr 2022Disposed Of
M/s Serwel Electronics Private Limited Vs
National Company Law Tribunal · (2022) 04 NCLT CK 0029
Insolvency and Bankruptcy Code, 2016 — Section 9, 54(1), 54(2)
Tribunals and Commissions12 Apr 2022Disposed Of
Alvar Calementino Demelo Vs Registrar Of Companies Jammu And Kashmir
National Company Law Tribunal · (2022) 04 NCLT CK 0040
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 Commissions12 Apr 2022Disposed Of
Dwarka Investments Pvt Ltd Vs Registrar Of Companies Jammu And Kashmir
National Company Law Tribunal · (2022) 04 NCLT CK 0039
Companies Act, 2013 — Section 252, 252(3)
Tribunals and Commissions12 Apr 2022Disposed Of
M/s Amsons India Vs Rainbow Denim Limited
National Company Law Tribunal · (2022) 04 NCLT CK 0017
Insolvency and Bankruptcy Code, 2016 — Section 9, 12, 13(1), 15(b), 19, 21(1), 30(6), 33, 33(2), 33(5), 33(6), 33(7), 52, 56Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Debtor) Regulation, 2016 — Regulation 6, 36A(7), 39(B), 39B(3), 39C, 39(D)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016 — Regulation 4(2), 12, 13, 15
Tribunals and Commissions12 Apr 2022Disposed Of
Inventure Finance Private Limited Vs Mahabali Innovative Technologies Private Limited
National Company Law Tribunal · (2022) 04 NCLT CK 0016
Insolvency and Bankruptcy Code, 2016 — Section 7, 10, 13, 14(1), 31(1), 33
Tribunals and Commissions11 Apr 2022 Disposed
Ceear Lifespaces Private Limited Vs
National Company Law Tribunal · (2022) 04 NCLT CK 0034
Companies Act, 2013 — Section 230, 230(3), 230(5), 230(7), 232, 232(3)(i), 232(6)Income Tax Act, 1961 — Section 2(1B)Insolvency and Bankruptcy Code, 2016 — Section 7
Tribunals and Commissions11 Apr 2022Disposed Of
Rooshay Electricals Vs Ebrahim Essa Developers Private Limited
National Company Law Tribunal · (2022) 04 NCLT CK 0022
Insolvency and Bankruptcy Code, 2016 — Section 4(1), 9, 13, 14(1), 17, 31(1), 33
Tribunals and Commissions11 Apr 2022Disposed Of
JM Financial Asset Reconstruction Co Ltd Vs National Steel & Agro Industries Ltd
National Company Law Tribunal · (2022) 04 NCLT CK 0020
Insolvency and Bankruptcy Code, 2016 — Section 3(12), 5(8), 7, 13, 14(1), 19, 20, 31(1), 33
Tribunals and Commissions08 Apr 2022
M/s. Sunstar Hotels and Estates Private Limited Vs M/s McDowell Holdings Limited
National Company Law Tribunal · (2022) 04 NCLT CK 0028
Insolvency and Bankruptcy Code, 2016 — Section 3(11), 3(12), 5(8), 5(21), 7, 7(1), 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 4
Tribunals and Commissions08 Apr 2022Disposed Of
Global Interactive Malls Private Limited Vs
National Company Law Tribunal · (2022) 04 NCLT CK 0025
Insolvency and Bankruptcy Code, 2016 — Section 10, 43, 45, 49, 50, 54, 54(1), 54(2), 66Insolvency & Bankruptcy Board of India (Liquidation Process) Regulations, 2016 — Regulation 44, 45, 45(3)
Tribunals and Commissions08 Apr 2022Disposed Of
Lomat International NV Vs Wearit Global Limited
National Company Law Tribunal · (2022) 04 NCLT CK 0024
Insolvency and Bankruptcy Code, 2016 — Section 4(1), 7(5)(a), 8, 8(1), 8(2)(a), 9, 14, 15, 17, 18, 19, 20, 21, 60(6)Arbitration and Conciliation Act, 1996 — Section 21Insolvency & Bankruptcy (Application to Adjudicating Authority) Rules, 2016 — Rule 4(1)
Tribunals and Commissions08 Apr 2022Disposed Of
Mr. Sushil Kumar Singla Vs Suman Villas Private Limited
National Company Law Tribunal · (2022) 04 NCLT CK 0023
Insolvency and Bankruptcy Code, 2016 — Section 4, 7, 7(5)(a), 15, 17, 18, 20, 21Insolvency and Bankruptcy (Application to Adjudicating Authority Rules, 2016 — Rule 4
Tribunals and Commissions08 Apr 2022Dismissed
Central Bank of India Vs Mr. Arjun Kumar Santhalia
National Company Law Tribunal · (2022) 04 NCLT CK 0005
Insolvency and Bankruptcy Code, 2016 — Section 95, 95(1), 96(1)(a)Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtor) Rules, 2019 — Rule 7(1), 7(2)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for personal Guarantors to Corporate Debtors) Regulations, 2019 — Regulation 4(2)
Tribunals and Commissions07 Apr 2022Allowed
M/s Mayank Arora & Co Vs Pacific Shares and Stock Broker Limited
National Company Law Tribunal · (2022) 04 NCLT CK 0033
Insolvency and Bankruptcy Code, 2016 — Section 9, 33, 34(1), 52
Tribunals and Commissions07 Apr 2022Disposed Of
Purvi Finance Co Private Limited Vs
National Company Law Tribunal · (2022) 04 NCLT CK 0007
Companies Act, 2013 — Section 133, 210, 211, 212, 213, 214, 215, 216, 217, 218, 219, 220, 221, 222, 223, 224, 225, 226, 227, 230(3), 232(1), 232(3)(i), 232(4)