COURT ARCHIVE

National Company Law Tribunal judgments

20,334 judgments · page 687 of 1,017

Tribunals and Commissions18 Feb 2022Dismissed

Anand Kariwala Vs Partha Pratim Ghosh & Ors

National Company Law Tribunal · (2022) 02 NCLT CK 0061

Insolvency & Bankruptcy Code, 2016 — Section 17(1)(b), 30(2), 30(4), 30(2)(b), 60(5)National Company Law Tribunal Rules, 2016 — Rule 11Companies Act, 2013 — Section 240, 241

Tribunals and Commissions18 Feb 2022Disposed Of

Arya Jewelmart Private Limited Vs Registrar Of Companies

National Company Law Tribunal · (2022) 02 NCLT CK 0060

Companies Act, 2013 — Section 103, 230, 230(3), 230(5), 232

Tribunals and Commissions17 Feb 2022

M/s. JM Financial Asset Reconstruction Company Limited Vs Mrs. Reena Paul

National Company Law Tribunal · (2022) 02 NCLT CK 0251

Insolvency and Bankruptcy Code, 2016-Sections 7, 94, 95, 95(1), 97, 99, 100, 101, 102, 102(2), 104, 105, 106, 106(3), 107, 108, 109, 110, 111, 112, 114, 208Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 7(2)Securitizations and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002

Tribunals and Commissions17 Feb 2022Disposed Of

Bripranil Industries Limited Vs

National Company Law Tribunal · (2022) 02 NCLT CK 0063

Insolvency and Bankruptcy Code, 2016 — Section 53(1)(a), 53(1)(b)(i), 60(5)

Tribunals and Commissions15 Feb 2022Disposed Of

Kerilee Investments Limited Vs Swastik Tungsten Private Limited

National Company Law Tribunal · (2022) 02 NCLT CK 0058

Insolvency & Bankruptcy Code, 2016 — Section 60(5)National Company Law Tribunal Rules, 2016 — Rule 11

Tribunals and Commissions15 Feb 2022Disposed Of

Supreme Infrastructure India Limited Vs Registrar Of Companies

National Company Law Tribunal · (2022) 02 NCLT CK 0056

Companies Act, 2013 — Section 230, 230(1)(b), 232Companies (Compromises, Arrangements and Amalgamations) Rules, 2016 — Rule 15

Tribunals and Commissions15 Feb 2022Disposed Of

Yasham Speciality Ingredients Private Limited Vs Registrar Of Companies

National Company Law Tribunal · (2022) 02 NCLT CK 0055

Companies Act, 2013 — Section 230, 230(1)(b), 232

Tribunals and Commissions15 Feb 2022Disposed Of

Sunarch Retail Investment Advisors Private Limited Vs Registrar Of Companies

National Company Law Tribunal · (2022) 02 NCLT CK 0054

Companies Act, 2013 — Section 252(1)

Tribunals and Commissions15 Feb 2022Disposed Of

State Bank of India Vs Mr. Akhilesh Kumar Singh

National Company Law Tribunal · (2022) 02 NCLT CK 0053

Insolvency & Bankruptcy Code, 2016 — Section 9, 95, 96, 99(1)Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019 — Rule 7, 7(1), 7(2)

Tribunals and Commissions15 Feb 2022Disposed Of

State Bank of India Vs Mr. Sanjeev Arora

National Company Law Tribunal · (2022) 02 NCLT CK 0052

Insolvency & Bankruptcy Code, 2016 — Section 9, 95, 96, 99(1)Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019 — Rule 7(1), 7(2)

Tribunals and Commissions15 Feb 2022Allowed

Trendsutra Client Services Private Limited Vs Registrar Of Companies Pune

National Company Law Tribunal · (2022) 02 NCLT CK 0051

Companies Act, 2013, — Section 13, 14, 52, 55, 61, 66, 230, 230(1), 230(1)(b), 230(3), 230(4), 230(5), 230(6), 232, 232(3)(i), 232(6), 234,Income Tax Act, 1961 — Section 2(1B)Companies (Compromises, Arrangements and Amalgamations) Rules, 2016 — Rule 8

Tribunals and Commissions15 Feb 2022Allowed

Viloma Equity Services Private Limited Vs Registrar Of Companies Pune

National Company Law Tribunal · (2022) 02 NCLT CK 0050

Companies Act, 2013, — Section 230, 232, 232(6)

Tribunals and Commissions11 Feb 2022Dismissed

Bank of Baroda Vs Ms. Divya Jalan

National Company Law Tribunal · (2022) 02 NCLT CK 0026

Insolvency and Bankruptcy Code, 2016 — Section 5(22), 7, 95, 95(1), 238Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution process for Personal Guarantors to Corporate Debtor) Rules, 2019 — Rule 7(2)Insolvency And Bankruptcy Board Of India (Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Regulations, 2019 — Regulation 3(1)(a)(e), 4(2)

Tribunals and Commissions11 Feb 2022Disposed Of

Century Vision Pvt Ltd Vs Registrar of Companies

National Company Law Tribunal · (2022) 02 NCLT CK 0024

Companies Act, 2013 — Section 103, 230, 230(1), 230(5), 232(1)Companies (Compromises, Arrangements and Amalgamations) Rules 2016 — Rule 6. 7, 8(2)

Tribunals and Commissions10 Feb 2022Allowed

P R Raman Vs

National Company Law Tribunal · (2022) 02 NCLT CK 0048

Insolvency and Bankruptcy Code, 2016 — Section 35(1), 43, 66

Tribunals and Commissions10 Feb 2022Disposed Of

Rajpal Autolink Pvt Ltd Vs

National Company Law Tribunal · (2022) 02 NCLT CK 0038

Insolvency and Bankruptcy Code, 2016 — Section 34(5), 42, 60(5), 60(5)(c)

Tribunals and Commissions09 Feb 2022

Bescoat Clays Private Limited Vs

National Company Law Tribunal · (2022) 02 NCLT CK 0035

Companies Act, 2013 — Section 230, 232

Tribunals and Commissions09 Feb 2022Allowed

Midhuna K.C., Liquidator, Vs

National Company Law Tribunal · (2022) 02 NCLT CK 0034

Insolvency and Bankruptcy Code, 2016 — Section 59Income Tax Act, 1961 — Section 178Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017 — Regulation 9, 30, 34(1)

Tribunals and Commissions09 Feb 2022Disposed Of

M/s Sri Ramani Resorts and Hotels Pvt. Ltd Vs M/s Sree Bhadra Parks and Resorts Limited

National Company Law Tribunal · (2022) 02 NCLT CK 0033

Insolvency and Bankruptcy Code, 2016 — Section 12, 30(6), 33, 33(1)(a), 33(1)(ii), 33(1)(ii), 33(5), 34(1), 35, 36, 37, 38, 39, 40, 41, 52, 56Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations 2016 — Regulation 4(2)Insolvency and Bankruptcy Of India (Insolvency Resolution Process of Corporate Persons) Regulations 2016 — Regulation 39(B), 39(C), 39(D)

Tribunals and Commissions09 Feb 2022Disposed Of

Shire Biotech India Private Limited Vs Registrar of Companies

National Company Law Tribunal · (2022) 02 NCLT CK 0031

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, 230(2)(c), 231, 232Companies Act, 1956 — Section 235, 236, 237, 238, 239, 240, 241, 242, 243, 244, 245, 246, 247, 248, 249, 250, 251