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National Company Law Appellate Tribunal judgments, 2024

1,291 judgments · page 2 of 65

Tribunals and Commissions20 Dec 2024

Kavita Jagatramka Vs Mr. Sumit Binani

National Company Law Appellate Tribunal · (2024) 12 NCLAT CK 1546

Insolvency and Bankruptcy Code 2016-Section 61, 19, 19(2)Code of Criminal Procedure, 1973-Section 340, 195(1)(b)Indian Penal Code, 1860-Section 191, 193, 199, 209, 211
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Tribunals and Commissions19 Dec 2024Allowed

Aramco Pvt. Ltd. Vs Ideal Real Estates Pvt. Ltd.

National Company Law Appellate Tribunal · (2024) 12 NCLAT CK 1476

Insolvency & Bankruptcy Code, 2016-Section 7Insolvency & Bankruptcy (application to the Adjudicating Authority) Rules, 2016-Rule 4NCLT rules, 2016-Rule 11
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Tribunals and Commissions18 Dec 2024Dismissed

Kalyan Muppaneni Vs M/s. K. Computers & Anr.

National Company Law Appellate Tribunal · (2024) 12 NCLAT CK 1479

Insolvency and Bankruptcy Code, 2016-Section 7, 8, 9, 12A, 60, 60(5), 61, 61(1), 61(2), 62, 238ALimitation Act, 1963-Section 14, 29(2)Code of Civil Procedure, 1908-Order XXIII Rule 1, XXIII Rule 2
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Tribunals and Commissions18 Dec 2024

Ghaziabad Development Authority Vs Competition Commission Of India

National Company Law Appellate Tribunal · (2024) 12 NCLAT CK 1480

Competition Act, 2002-Section 53(b), 27, 26(1), 2(h), 4, 19(6), 19(7), 4(2)(a)(i), 27(b), 19, 3, 19(4), 2(r), 2(t), 2(s), 4(1), 4(2), 5, 4(2)(a)(ii)Uttar Pradesh Urban Planning and Development Act, 1973-Section 4Insolvency and Bankruptcy Code (IBC)
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Tribunals and Commissions18 Dec 2024

Mavjibhai Nagarbhai Patel Vs State Bank Of India & Anr.

National Company Law Appellate Tribunal · (2024) 12 NCLAT CK 1482

Insolvency and Bankruptcy Code 2016-Section 61(1), 95(1), 7, 95, 99, 3(11), 3(12), 95(4)(b)SARFAESI Act-Section 13(2)Insolvency and Bankruptcy (Application to Adjudicating Authority for initiation of Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 7(1)
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Tribunals and Commissions18 Dec 2024

Sanjeeb Kumar Jha Vs Yogesh Gupta & Anr.

National Company Law Appellate Tribunal · (2024) 12 NCLAT CK 1484

Insolvency & Bankruptcy Code, 2016-Section 5(8), 7, 9, 61Income Tax ActIBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 8, 13(2)(ca), 16
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Tribunals and Commissions18 Dec 2024

Sateyendra Singh & Ors. Vs Ghaziabad Development Authority & Anr.

National Company Law Appellate Tribunal · (2024) 12 NCLAT CK 1485

Competition Act, 2002-Sections 3, 4(1), 4(2)(a)(i), 19(1)(a), 26(1), 27, 28, 31, 32, 33, 42A, 47, 53N(1), 53N(4), 53Q(2)Uttar Pradesh Urban Planning and Development Act, 1973-Section 4Competition Appellate Tribunal (Procedure for Appeals & Applications) Regulations, 2010-Regulation 20
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Tribunals and Commissions18 Dec 2024

State Tax Officer Vs Ricoh India Ltd. & Ors.

National Company Law Appellate Tribunal · (2024) 12 NCLAT CK 1488

Insolvency and Bankruptcy Code-Section 30(2), 30(6), 31(1)CIRP Regulations-Regulation 13, 13(2)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) (Fifth Amendment) Regulations, 2020-(ca)
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