Tribunals and Commissions07 Jan 2022Dismissed
Anil Vora Vs Kavya Build-Con Private Limited
National Company Law Tribunal · (2022) 01 NCLT CK 0362
Insolvency & Bankruptcy Code, 2016-Section 8, 9, 9(3)(b), 5(21)Companies Act, 1956Partnership Act, 1936
COURT ARCHIVE
National Company Law Tribunal judgments
20,339 judgments · page 695 of 1,017
Tribunals and Commissions07 Jan 2022Dismissed
Anil Vora Vs Kavya Build Con Private Limited
National Company Law Tribunal · (2022) 01 NCLT CK 0024
Insolvency & Bankruptcy Code, 2016 — Section 5(21), 8, 9, 9(3)(b)
Tribunals and Commissions07 Jan 2022Dismissed
Anil Vora HUF Vs Kavya Build Con Private Limited
National Company Law Tribunal · (2022) 01 NCLT CK 0023
Insolvency & Bankruptcy Code, 2016 — Section 5(21), 8, 9, 9(3)(b)
Tribunals and Commissions07 Jan 2022Allowed
M/s Sanchar Polytubes Vs Evergreen Enviro Private Limited
National Company Law Tribunal · (2022) 01 NCLT CK 0022
Insolvency & Bankruptcy Code, 2016 — Section 8, 9, 13, 14, 15, 15(1), 16(3)(a), 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016 — Rule 6Insolvency and Bankruptcy Board of India (Insolvency Professionals) Regulations, 2016 — Regulation 7A
Tribunals and Commissions07 Jan 2022Allowed
M/s Marotia Steel Traders Private Limited Vs M/s S.B. Ispat India Private Limited
National Company Law Tribunal · (2022) 01 NCLT CK 0021
Insolvency & Bankruptcy Code, 2016 — Section 8, 8(2), 9, 9(3)(b), 9(3)(c), 13, 14, 15, 15(1), 16(3)(a), 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016 — Rule 6Insolvency and Bankruptcy Board of India (Insolvency Professionals) Regulations, 2016 — Regulation 7A
Tribunals and Commissions07 Jan 2022Allowed
Associated Transways Organisation Vs M.R. Nirman Private Limited
National Company Law Tribunal · (2022) 01 NCLT CK 0020
Insolvency & Bankruptcy Code, 2016 — Section 8, 9, 9(3)(b), 13, 14, 15, 15(1), 16(3)(a), 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016 — Rule 6Insolvency and Bankruptcy Board of India (Insolvency Professionals) Regulations, 2016 — Regulation 7A
Tribunals and Commissions07 Jan 2022Dismissed
Masters Development Management (India) Private Limited Vs Team Taurus Realty and Infrastructure Private Limited
National Company Law Tribunal · (2022) 01 NCLT CK 0019
Insolvency & Bankruptcy Code, 2016 — Section 3(8), 8, 8(2), 9Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016 — Rule 6
Tribunals and Commissions07 Jan 2022Disposed Of
Comstar Automotive Technologies Private Limited Vs Sona Blw Precision Forgings Limited
National Company Law Tribunal · (2022) 01 NCLT CK 0005
Companies Act, 2013 — Section 164(2), 230, 232, 232(3)(i)f Competition Act, 2002 — Section 31(1)Companies (Auditor and Auditors) Rules, 2014 — Rule 11
Tribunals and Commissions07 Jan 2022Disposed Of
Amit Punjabi Vs Gambs India Pvt Ltd
National Company Law Tribunal · (2022) 01 NCLT CK 0001
Insolvency & Bankruptcy Code, 2016 — Section 7, 13, 14(1), 31(1), 33
Tribunals and Commissions06 Jan 2022
M/s Gitansh International Pvt Ltd Vs M/s Sri Ganesh Automotive Impes Pvt Ltd
National Company Law Tribunal · (2022) 01 NCLT CK 0325
IBC-Section 9, 12-A
Tribunals and Commissions06 Jan 2022
M/s Sheetal Impex Ltd. Vs M/s Ram Lal Kamal Raj Jewellers Pvt. Ltd.
National Company Law Tribunal · (2022) 01 NCLT CK 0326
Insolvency and Bankruptcy Code, 2016-Section 7, 14, 15, 17, 18Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Companies Act, 1956
Tribunals and Commissions06 Jan 2022
OneSource India Private Limited
National Company Law Tribunal · (2022) 01 NCLT CK 0259
Insolvency and Bankruptcy Code, 2016-Section 59, 59(3)(c)(i), 59(8), 59(9)Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017-Regulation 9, 14, 37(1), 38, 38(2)Companies Act, 1956
Tribunals and Commissions06 Jan 2022
Ashish Shah Liquidator of E-Comm Opportunities Pvt. Ltd
National Company Law Tribunal · (2022) 01 NCLT CK 0327
IBC, 2016-Section 59Income Tax Act
Tribunals and Commissions06 Jan 2022
Monotrone Leasing Private Limited Vs B.D. Motors Limited
National Company Law Tribunal · (2022) 01 NCLT CK 0031
Insolvency & Bankruptcy Code, 2016 — Section 33(1)(a)
Tribunals and Commissions06 Jan 2022Disposed Of
Madhya Pradesh Financial Corporation Vs Gwalior Distilleries Limited
National Company Law Tribunal · (2022) 01 NCLT CK 0018
Insolvency & Bankruptcy Code, 2016 — Section 7
Tribunals and Commissions06 Jan 2022Disposed Of
Malik Contractors and Builders Private Limited Vs Registrar of Companies
National Company Law Tribunal · (2022) 01 NCLT CK 0012
Companies Act, 2013 — Section 252, 252(3)
Tribunals and Commissions06 Jan 2022Disposed Of
Sumit Godra S/o Shri Krishan Lal Godara Vs Registrar of Companies Chandigarh and Punjab
National Company Law Tribunal · (2022) 01 NCLT CK 0011
Companies Act, 2013 — Section 252, 252(3)
Tribunals and Commissions06 Jan 2022Disposed Of
Hero Cycles Limited Vs Registrar of Companies
National Company Law Tribunal · (2022) 01 NCLT CK 0010
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(3), 230(5), 230(7), 232, 232(2)(e)Companies (Compromises, Arrangements and Amalgamations) Rules, 2016 — Rule 6, 8, 14
Tribunals and Commissions06 Jan 2022Disposed Of
Daiichi Sankhyo India Pharma Private Limited Vs Registrar of Companies
National Company Law Tribunal · (2022) 01 NCLT CK 0009
Insolvency & Bankruptcy Code, 2016 — Section 59, 59(3)(c)(i), 59(4), 59(8), 59(9)
Tribunals and Commissions06 Jan 2022Disposed Of
RASA Autocam Limited Vs Registrar of Companies
National Company Law Tribunal · (2022) 01 NCLT CK 0008
Companies Act, 2013 — Section 133, 230, 230(5), 230(7), 232, 232(2)(e), 232(3)Companies (Compromises, Arrangements and Amalgamations) Rules, 2016 — Rule 3, 6, 8, 14, 18