COURT ARCHIVE

National Company Law Tribunal judgments

20,334 judgments · page 686 of 1,017

Tribunals and Commissions25 Feb 2022Disposed Of

Rashmi Ispat Limited Vs

National Company Law Tribunal · (2022) 02 NCLT CK 0073

Companies Act, 2013 — Section 230(1), 230(5), 232(1)Companies (Compromises, Arrangements and Amalgamations) Rules, 2016 — Rule 6, 7, 8(2)

Tribunals and Commissions25 Feb 2022Disposed Of

Netscribes (India) Private Limited Vs

National Company Law Tribunal · (2022) 02 NCLT CK 0065

Companies Act, 2013 — Section 103, 230, 230(5)Companies (Management and Administration) Rules, 2014 — Rule 19Companies (Compromises, Arrangements and Amalgamations) Rules, 2016 — Rule 6, 8, 7, 12

Tribunals and Commissions24 Feb 2022Allowed

Erbe Medical India Private Limited Vs Arav Healthcare Infra Private Limited

National Company Law Tribunal · (2022) 02 NCLT CK 0252

Insolvency and Bankruptcy Code, 2016-Section 9, 13, 14, 14(1), 15, 17, 18, 19, 20, 21, 31(1), 33Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest (SARFAESI) Act, 2002Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6

Tribunals and Commissions24 Feb 2022Disposed Of

Sembcorp Green Infra Limited Vs

National Company Law Tribunal · (2022) 02 NCLT CK 0084

Companies Act. 2013 — Section 133, 230, 230(2)(c), 230(3), 230(5), 230(7), 232, 232(3)Companies (Compromises, Arrangements and Amalgamations) Rules, 2016 — Rule 6, 8, 14

Tribunals and Commissions24 Feb 2022Disposed Of

Pawan Putra Securities Private Limited Vs Wearit Global Limited

National Company Law Tribunal · (2022) 02 NCLT CK 0079

National Company Law Tribunal Rules, 2016 — Rule 11

Tribunals and Commissions23 Feb 2022Allowed

Heligo Charters Pvt. Ltd Vs Dhillon Aviation Pvt. Ltd

National Company Law Tribunal · (2022) 02 NCLT CK 0087

Insolvency and Bankruptcy Code, 2016 — Section 12ANational Company Law Tribunal Rules, 2016 — Rule 11

Tribunals and Commissions23 Feb 2022Disposed Of

Niraj Agrwal Vs Amrit Fresh Pvt. Ltd

National Company Law Tribunal · (2022) 02 NCLT CK 0081

Insolvency and Bankruptcy Code, 2016 — Section 5(24), 7, 13, 15, 30, 43, 43(2), 45, 53, 66

Tribunals and Commissions23 Feb 2022Disposed Of

R U Trading Private Limited Vs

National Company Law Tribunal · (2022) 02 NCLT CK 0080

Companies Act, 2013 — Section 52, 133, 137(1), 210, 211, 212, 213, 214, 215, 216, 217, 218, 219, 220, 221, 222, 223, 224, 225, 226, 227, 230, 230(1), 230(5), 230(6), 232(3), 232(3)(i), 232(4), 441

Tribunals and Commissions23 Feb 2022Disposed Of

Narendram Promtoers & Pvt. Ltd. Vs Vinline Engineering Pvt. Ltd

National Company Law Tribunal · (2022) 02 NCLT CK 0078

Insolvency and Bankruptcy Code, 2016 — Section 7Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016 — Rule 4

Tribunals and Commissions23 Feb 2022Disposed Of

Subodh Adhikary in the matter of : Suntafi Reality Pvt. Ltd. Vs Register of Companies West Bengal

National Company Law Tribunal · (2022) 02 NCLT CK 0077

Companies Act, 2013 — Section 248, 252(3)

Tribunals and Commissions23 Feb 2022Disposed Of

Nicco Corporation Limited (in Liquidation) Vs Vinod Kumar KothariVinod Kumar Kothari

National Company Law Tribunal · (2022) 02 NCLT CK 0076

Insolvency and Bankruptcy Code, 2016 — Section 33(7),35, 60(5)Insolvency & Bankruptcy Board of India (Liquidation Process) Regulations, 2016

Tribunals and Commissions23 Feb 2022Disposed Of

Anuneet Commodeal Private Limited Vs

National Company Law Tribunal · (2022) 02 NCLT CK 0075

Companies Act, 2013 — Section 230(1), 230(5), 232(1)Companies (Compromises, Arrangements and Amalgamations) Rules 2016 — Rule 8(2)

Tribunals and Commissions23 Feb 2022Disposed Of

Larigo Investment Private Limited Vs

National Company Law Tribunal · (2022) 02 NCLT CK 0072

Companies Act, 2013 — Section 230(1), 230(5), 232(1)Companies (Compromises, Arrangements and Amalgamations) Rules 2016 — Rule 8(2)

Tribunals and Commissions23 Feb 2022Disposed Of

Bhagwati Power and Steel Ltd.& Ors. Vs Deputy Commissioner of Commercial Taxes

National Company Law Tribunal · (2022) 02 NCLT CK 0071

Insolvency and Bankruptcy Code, 2016 — Section 7, 15, 18(b), 74(3)Jharkhand Value Added Tax Act, 2005 — Section 33(2), 35(6), 40(1)(e), 40(2), 40(2)(a), 42(1), 70(1)Central Sales Tax Act, 1956 — Section 9(2)

Tribunals and Commissions22 Feb 2022Disposed Of

Sarvesh Kashyap Liquidator Vs Bank Of India

National Company Law Tribunal · (2022) 02 NCLT CK 0091

Insolvency and Bankruptcy Code, 2016 — Section 60(5)Insolvency and Bankruptcy Board of India, (Liquidation Process) Regulations, 2016 — Regulation 21A(2)

Tribunals and Commissions22 Feb 2022Disposed Of

Suprio Kumar Chaudhary & JVL Agro Industries Ltd Vs Shri Probal Dhara & Ors

National Company Law Tribunal · (2022) 02 NCLT CK 0089

Insolvency and Bankruptcy Code, 2016 — Section 14, 60(5)

Tribunals and Commissions22 Feb 2022Disposed Of

Udayraj Patwardhan Vs Chief Electrical Engineer Goa

National Company Law Tribunal · (2022) 02 NCLT CK 0064

Companies Act, 2013 — Section 213Insolvency and Bankruptcy Code, 2016 — Section 7, 35(1)(n), 60(5), 74(2)National Company Law Tribunal Rules, 2016 — Rule 11

Tribunals and Commissions21 Feb 2022

Sanjev Krishan Sharma Vs Sandeep Kumar Bhatt & Ors.

National Company Law Tribunal · (2022) 02 NCLT CK 0292

Insolvency and Bankruptcy Code, 2016-Section 60(5), 240ANCLT Rules, 2016-Rule 11Companies Act, 2013-Section 230, 230-232

Tribunals and Commissions21 Feb 2022

Sunil Kumar Vs Nesa India Producer Company Limited

National Company Law Tribunal · (2022) 02 NCLT CK 0293

IBC, 2016-Section 9, 34, 33, 19, 30, 53NCLT Rules-Rule 11

Tribunals and Commissions21 Feb 2022Disposed Of

Shravan Kumar Vishnoi Vs Punjab National Bank

National Company Law Tribunal · (2022) 02 NCLT CK 0092

Insolvency and Bankruptcy Code, 2016 — Section 7, 29A