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National Company Law Tribunal judgments, 2023

4,787 judgments · page 4 of 240

Tribunals and Commissions21 Dec 2023

Piramal Capital & Housing Finance Ltd Vs Harish Nagindas Thakkar

National Company Law Tribunal · (2023) 12 NCLT CK 3340

Insolvency and Bankruptcy Code, 2016-Section 7, 95, 95(1), 97(6), 97(7), 99, 99(1), 100Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 7(1), 7(2)
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Tribunals and Commissions21 Dec 2023

Ingram Micro India Private Limited Vs M/s K.D.K. Enterprises Private Limited

National Company Law Tribunal · (2023) 12 NCLT CK 3367

Insolvency and Bankruptcy Code, 2016-Section 9, 12, 12(2), 14, 18, 21(2), 25(1), 25(2)(b), 25(2)(h), 29A, 30(2), 30(3), 30(4), 30(6), 31, 31(1), 31(3)(b), 38(2), 43, 45, 50, 53, 53(1), 60(5), 61, 61(3), 61(3)(ii), 62, 66, 188, 196, 240AInsolvency and Bankruptcy Code (Amendment) Act, 2019Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 13, 17, 27, 36A, 38, 39(2), 39(4), 40
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Tribunals and Commissions21 Dec 2023

Dhanlaxmi Bank Limited Vs Dr. Bharath Chandran

National Company Law Tribunal · (2023) 12 NCLT CK 3454

Insolvency and Bankruptcy Code, 2016-Section 112, 95, 95(1), 96(1), 97(5), 99(2), 99(4), 99(6), 100, 105, 114, 115(2), 115(3)IBBI (Insolvency Resolution Process to Personal Guarantor to Corporate Debtors) Regulations, 2019-Regulation 20
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Tribunals and Commissions21 Dec 2023

Punjab National Bank Vs M/s. Beta Infratech Private Limited

National Company Law Tribunal · (2023) 12 NCLT CK 3504

Insolvency and Bankruptcy Code, 2016-Section 60(5), 30, 33IBBI Liquidation Process Regulations, 2016-Regulation 4, 32, 33, 33(2)(c), Schedule IInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 39D
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Tribunals and Commissions21 Dec 2023Allowed

M/s. Mahaveer Medicare Vs M/s. Rancom Healthcare Private Limited

National Company Law Tribunal · (2023) 12 NCLT CK 3178

Insolvency and Bankruptcy Code, 2016-Section 3(12), 4, 5(6), 5(21), 7, 8, 8(2)(b), 9, 9(1), 9(2), 9(3), 9(3)(b), 9(5), 9(5)(i), 10, 10A, 12, 13, 14, 14(1), 15, 15(1)(b), 22, 31, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 5, 6National Company Law Tribunal Rules, 2016-Rule 11
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Tribunals and Commissions20 Dec 2023Allowed

UCO BAK Vs M/s. Ankit Metal & Power Limited

National Company Law Tribunal · (2023) 12 NCLT CK 3194

Insolvency and Bankruptcy Code, 2016-Section 7, 7(3)(b), 7(5), 7(7), 13(2), 14, 14(1), 14(2), 14(3), 14(4), 15, 17, 18, 19, 20, 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 9(l)Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2)
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Tribunals and Commissions20 Dec 2023Allowed

IDBI Bank Limited Vs M/s. Speck Systems Limited

National Company Law Tribunal · (2023) 12 NCLT CK 3214

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 30(6), 33(2), 33(1)(b)(i), (ii) and (iii), 34, 34(1), 35 to 50, 52 to 54, 52Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4(1), 32 clauses (a) to (d), 32AIBBI (Insolvency Resolution Process Corporate Persons) Rules, 2016-Regulation 39D
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Tribunals and Commissions20 Dec 2023Allowed

M/s. Raj Kumar Tayal HUF & Ors. Vs M/s. Angel Promoters Pvt. Ltd.

National Company Law Tribunal · (2023) 12 NCLT CK 3247

Insolvency and Bankruptcy Code, 2016-Section 7, 7(3)(b), 13(2), 14, 14(1)(a), 14(1)(b), 14(1)(c), 14(1)(d), 14(3)(b), 15, 16(1), 16(2), 17, 18, 19, 20, 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 9(1)Insolvency and Bankruptcy Code (Amendment) Act, 2018
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Tribunals and Commissions20 Dec 2023

Mr. Mukhtyar Ali Quazi Vs Bank Of Baroda

National Company Law Tribunal · (2023) 12 NCLT CK 3253

Insolvency and Bankruptcy Code, 2016-Section 94(1), 94(4), 94, 95, 96(1), 96(3), 79(15)(e), 10, 99, 99(7), Chapter III of Part IIIInsolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 6, 6(2)SARFAESI Act, 2002-Section 13(2)
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